High Courts26 Apr 2006Allowed
Dir. Gen. Employees State Insurance Vs R.C. Gupta
Delhi High Court · (2006) 04 DEL CK 0160
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 5,123 of 6,480
High Courts26 Apr 2006Allowed
The Upper India Couper Paper Mills Co. Limited Vs Union of India (UOI)
Delhi High Court · (2006) 04 DEL CK 0159
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 21
High Courts26 Apr 2006Disposed Off
Watson Yarn Company Pvt. Ltd. Vs Shri Subhash Mittal
Delhi High Court · (2006) 04 DEL CK 0157
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts26 Apr 2006
A. Tosh and Sons India Ltd. Vs N.N. Khanna
Delhi High Court · AIR 2006 Delhi 251 : (2006) 4 BC 349 : (2006) 131 DLT 599 : (2006) 89 DRJ 248 : (2006) 2 KLT 716 : (2006) 3 RCR(Civil) 768
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
High Courts26 Apr 2006Dismissed
Shakuntla Vs Tamanna Special School
Delhi High Court · (2006) 04 DEL CK 0066
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 2
High Courts26 Apr 2006Dismissed
Smt. Anju and Others Vs National Thermal Power Corporation
Delhi High Court · (2006) 90 DRJ 361
Constitution of India, 1950 — Article 14, 16, 21, 39, 41Land Acquisition Act, 1894 — Section 17
High Courts26 Apr 2006
Ircon International Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2006) 130 DLT 309 : (2007) 1 LLJ 96
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 136, 226, 23Industrial Disputes Act, 1947 — Section 17B
High Courts26 Apr 2006
Shri K.R. Anand Vs Delhi Development Authority and Another
Delhi High Court · (2006) 2 ARBLR 230 : (2006) 131 DLT 538 : (2006) 89 DRJ 361 : (2006) 4 RCR(Civil) 598
Arbitration and Conciliation Act, 1996 — Section 11, 11(5)
High Courts26 Apr 2006
Shri Bhagwati Prasad Singhania (Deceased) through legal heirs Vs Shri Basudeo Singhania and Others
Delhi High Court · (2006) 89 DRJ 380
High Courts26 Apr 2006
Sh. Gautam Jain and Another Vs Central Bureau of Investigation
Delhi High Court · (2006) 129 DLT 477
Defence of India Rules, 1962 — Rule 132AEssential Commodities (Special Provisions) Act, 1981 — Section 12AEssential Commodities Act, 1955 — Section 3, 7
High Courts25 Apr 2006Disposed Off
Driplex Water Engineering Vs DSIDC
Delhi High Court · (2006) 04 DEL CK 0162
Arbitration Act, 1940 — Section 30, 33
High Courts25 Apr 2006Dismissed
Prosenjit Kundu Vs The Presiding Officer, General Security Force Court and Others
Delhi High Court · (2006) 88 DRJ 856
Border Security Force Act, 1968 — Section 117(2), 130Constitution of India, 1950 — Article 21, 226, 227, 32Evidence Act, 1872 — Section 32
High Courts25 Apr 2006Disposed Off
Master Niku Chaubey Vs State
Delhi High Court · (2006) 129 DLT 577 : (2006) 88 DRJ 830 : (2006) 3 RCR(Criminal) 372
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12
High Courts25 Apr 2006
Sudhir Dubey and Another Vs Rashmi Hans
Delhi High Court · (2006) 89 DRJ 127
Arbitration and Conciliation Act, 1996 — Section 11, 9
High Courts25 Apr 2006Allowed
Netaji Subhash Institute of Technology Vs Shri Dilkhush Bairwa and Another Shri Dilkhush Bairwa Vs Netaji Subhash Institute of Technology
Delhi High Court · (2006) 129 DLT 806 : (2006) 90 DRJ 203 : (2006) 110 FLR 719 : (2007) 1 SLJ 531
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 25F
High Courts25 Apr 2006Allowed
Hindaloo Indutsties Ltd. Vs Suman Lata Tuteja and Others
Delhi High Court · (2006) 129 DLT 649 : (2006) 110 FLR 484 : (2006) 3 LLJ 856 : (2007) 1 SLJ 420
Constitution of India, 1950 — Article 226, 23Industrial Disputes Act, 1947 — Section 17B
High Courts25 Apr 2006Allowed
Smt. Promlesh Bhatnagar Vs Employees State Insurance Corporation and Another
Delhi High Court · (2006) 129 DLT 827 : (2006) 89 DRJ 578 : (2007) 1 SLJ 539
Constitution of India, 1950 — Article 14, 16, 21
High Courts25 Apr 2006Allowed
The Management of G.G. Fashion and Others Vs Smt. Jayanti Negi
Delhi High Court · (2006) 130 DLT 49 : (2006) 90 DRJ 370 : (2006) 111 FLR 103 : (2006) 3 LLJ 662
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17B
High Courts25 Apr 2006Allowed
K.K. Chadha Vs The P.O., Labour Court IV and Another
Delhi High Court · (2006) 04 DEL CK 0028
Industrial Disputes Act, 1947 — Section 18(3), 29, 33(C)
High Courts24 Apr 2006Dismissed
Libra Bus Service P. Ltd. Vs D.T.C.
Delhi High Court · (2006) 2 ARBLR 226 : (2006) 129 DLT 516 : (2006) 89 DRJ 243 : (2006) 3 RCR(Civil) 544
Constitution of India, 1950 — Article 226