High Courts24 Apr 2006Allowed
Ramesh Lal Vs Municipal Corporation of Delhi and Others
Delhi High Court · (2006) 04 DEL CK 0163
Arbitration and Conciliation Act, 1996 — Section 11(6)
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 5,124 of 6,480
High Courts24 Apr 2006Disposed Off
Prem Nath Saroop Vs D.D.A. and Another
Delhi High Court · (2006) 04 DEL CK 0082
Land Acquisition Act, 1894 — Section 4, 6Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4Transfer of Property Act, 1882 — Section 10
High Courts24 Apr 2006Disposed Off
Dr. Alok Thakar Vs AIIMS and Another
Delhi High Court · (2006) 04 DEL CK 0081
All India Institute of Medical Sciences Act, 1956 — Section 10, 10(5)All India Institute of Medical Sciences Rules, 1958 — Regulation 12, 17
High Courts24 Apr 2006Allowed
Automobile Assoc. Upper India Vs The P.O. Labour Court II and Another
Delhi High Court · (2006) 130 DLT 160 : (2006) 3 LLJ 929
Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 10, 25F
High Courts24 Apr 2006Dismissed
State (Delhi Administration) Vs Smt. Kuldeep Kaur and Another
Delhi High Court · (2006) CriLJ 2871 : (2006) 129 DLT 481 : (2006) 89 DRJ 568
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Apr 2006
Commissioner of Income Tax Vs Vikramajit Singh
Delhi High Court · (2007) 292 ITR 274 : (2007) 158 TAXMAN 360
High Courts24 Apr 2006Allowed
K. Chandrika Vs Indian Red Cross Society and Another
Delhi High Court · (2006) 131 DLT 585 : (2007) 3 SLJ 479
Constitution of India, 1950 — Article 11, 14, 15, 15(3)Maternity Benefits Act, 1961 — Section 12, 2, 2(1), 21, 23
High Courts24 Apr 2006Allowed
Lohia Starlinger Limited and Another Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2006) 04 DEL CK 0015
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2A(2)
High Courts24 Apr 2006
Intel Corporation Vs Dinakaran Nair and Others
Delhi High Court · (2006) 4 CivCC 137 : (2006) 129 DLT 634 : (2006) 33 PTC 345
High Courts21 Apr 2006Disposed Off
Jitendra Kumar Singh Vs The State
Delhi High Court · (2006) 129 DLT 620 : (2006) 88 DRJ 788
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 120B, 407, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts21 Apr 2006Allowed
Sh Yogender Kumar Varma Vs The Chairman-cum-Managing Director
Delhi High Court · (2006) 04 DEL CK 0083
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1)
High Courts21 Apr 2006
Girdhari Lal Vs D.T.C. and Another
Delhi High Court · (2006) 134 DLT 318
Constitution of India, 1950 — Article 226
High Courts21 Apr 2006
Dinesh Kumar Kain Vs Assistant General Manager, Corpn. Bank and Another
Delhi High Court · (2006) 131 DLT 550 : (2006) 89 DRJ 335
Constitution of India, 1950 — Article 311Corporation Bank Officers Employees (Discipline and Appeal) Regulations, 1982 — Regulation 14, 15, 15(1), 15(2), 15(3)
High Courts21 Apr 2006Dismissed
Insp. Prem Chand Vs Govt. of N.C.T. of Delhi
Delhi High Court · (2006) 129 DLT 817
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13, 7
High Courts21 Apr 2006Dismissed
Aizaz Alam Vs Union of India (UOI) and Others
Delhi High Court · (2006) 130 DLT 63
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 6
High Courts21 Apr 2006Dismissed
Delhi Development Authority Vs Land Acqusition Collector and Others
Delhi High Court · (2006) 130 DLT 1
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 4, 50
High Courts21 Apr 2006Allowed
Dr. Anand Ramamurthy and Another Vs Union of India (UOI) and Another
Delhi High Court · (2006) 129 DLT 777 : (2006) 88 DRJ 686
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts21 Apr 2006
ABN AMRO Bank N.V. Vs Central Board of Direct Taxes
Delhi High Court · (2006) 203 CTR 635 : (2006) 131 DLT 248 : (2006) 285 ITR 52
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 234B, 234C, 251
High Courts20 Apr 2006
Neha Bhasin Vs Anand Raj Anand and Another
Delhi High Court · (2006) 132 DLT 196 : (2006) 32 PTC 779
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Contract Act, 1872 — Section 70Copyright Act, 1957 — Section 2
High Courts20 Apr 2006Allowed
Delhi Transport Corporation Vs Shri Kanhiya Lal and Others
Delhi High Court · (2006) 04 DEL CK 0167
Industrial Disputes Act, 1947 — Section 10, 12(5), 33(2)