COURT ARCHIVE

Delhi High Court judgments

1,29,596 judgments · page 5,125 of 6,480

High Courts20 Apr 2006Dismissed

Satish Kumar Singh and Others Vs Union of India (UOI) and Others

Delhi High Court · (2006) 04 DEL CK 0158

Administrative Tribunals Act, 1985 — Section 14(1), 14(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 3(1)Constitution of India, 1950 — Article 12, 309, 311

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High Courts20 Apr 2006Allowed

Daljit Singh and Another Vs Yogeshwar Prasad

Delhi High Court · (2006) 88 DRJ 698

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 41 Rule 1(t), Order 41 Rule 19, 11, 50Contract Act, 1872 — Section 37Limitation Act, 1963 — Section 5

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High Courts20 Apr 2006

D.S.V. Chemicals Pvt. Ltd. Vs Print Link International Pvt. Ltd. and Others

Delhi High Court · (2006) 04 DEL CK 0087

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7, 148, 151Limitation Act, 1963 — Article 123Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Apr 2006Allowed

S.R. Rana Vs Delhi SC/ST/OBC M/H. Finan. and Dev.

Delhi High Court · (2006) 04 DEL CK 0084

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High Courts20 Apr 2006Allowed

Lallu Ram Asstt. Fitter Vs The Chairman D.T.C. and Others

Delhi High Court · (2006) 04 DEL CK 0080

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High Courts20 Apr 2006Allowed

Food Corporation of India Vs Union of India (UOI) and Others

Delhi High Court · (2007) 137 DLT 387

Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1A)

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High Courts20 Apr 2006

Tosh and Sons India Ltd. Vs Khanna

Delhi High Court · (2006) 04 DEL CK 0030

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High Courts20 Apr 2006

Shri Gurcharanjeet Singh Anand Vs Shri Pritam Singh Anand and Another

Delhi High Court · (2006) 04 DEL CK 0020

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, Order 7 Rule 7, 151

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High Courts20 Apr 2006

The Scotch Whisky Association, William Grant and Sons Limited, William Grant and Sons International Limited and William Grant and Sons Distillers Limited Vs Golden Bottling Limited

Delhi High Court · (2006) 129 DLT 423 : (2006) 32 PTC 656

Scotch Whisky Act, 1988 — Section 1, 2, 20(1), 20(2), 3(1)Scotch Whisky Order, 1990 — Rule 3

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High Courts19 Apr 2006Dismissed

Cosmos Travels and Tours and Another Vs Tajikistan Airlines and Others

Delhi High Court · (2006) 04 DEL CK 0172

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 12, 2

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High Courts19 Apr 2006Dismissed

Central Bank of India Vs Shri Lalit Kumar Bhargava (HUF)

Delhi High Court · (2006) 3 CivCC 774 : (2006) 129 DLT 338 : (2006) 3 RCR(Civil) 295

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 10Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 113

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High Courts19 Apr 2006Partly Allowed

Alka Sharma Vs The State

Delhi High Court · (2006) 129 DLT 642

Penal Code, 1860 (IPC) — Section 315, 34, 406, 498A, 503

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High Courts19 Apr 2006Dismissed

Kiran Pal Singh and Others Vs B.S.E.S. Rajdhani Power Ltd.

Delhi High Court · (2006) 04 DEL CK 0090

Constitution of India, 1950 — Article 226

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High Courts19 Apr 2006Allowed

Radhey Shyam Gupta through Legal Representatives Vs Kamal Oil and Allied Industries Ltd. and Others

Delhi High Court · (2006) 133 CompCas 90 : (2006) 5 CompLJ 437 : (2006) 129 DLT 346 : (2006) 88 DRJ 676

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Companies Act, 1956 — Section 397, 398, 402, 403Limitation Act, 1963 — Section 5

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High Courts19 Apr 2006Dismissed

Commissioner of Income Tax Vs Galaxy Power Cables Ltd.

Delhi High Court · (2007) 294 ITR 493

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High Courts19 Apr 2006Dismissed

Ram Narain Prasad Vs Union of India (UOI) and Others

Delhi High Court · (2007) 3 SLJ 510

General Clauses Act, 1897 — Section 21Prevention of Food Adulteration Act, 1954 — Section 3, 9(1)Prevention of Food Adulteration Rules, 1955 — Rule 9

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High Courts19 Apr 2006

Dr. Reckeweg and Co. GMBH and Dr. Roshan Lal Agarwal and Sons Pvt. Ltd. Vs Mr. S.M. Sharma Managing Director Lord''s Homeopathic Lab Pvt. Ltd. and Lord''s Homeopathic Lab Pvt. Ltd.

Delhi High Court · (2006) 130 DLT 16 : (2006) 32 PTC 458

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Companies Act, 1956 — Section 2, 51, 52Copyright Act, 1957 — Section 14

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High Courts18 Apr 2006Dismissed

Bansal Commodities and Others Vs Rakesh Kumar Aggarwal and Another

Delhi High Court · (2006) 04 DEL CK 0169

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 5, 80, 80(2)Income Tax Act, 1961 — Section 132, 132(1), 293Limitation Act, 1963 — Section 14, 14(2), 14(3)

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High Courts18 Apr 2006

M.P. Dixit Vs Lt. Governor NCT of Delhi and Others

Delhi High Court · (2006) 88 DRJ 743

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(2)Central Civil Services (Pension) Rules, 1972 — Rule 69Central Civil Services (Revised Pay) Rules, 1997 — Rule 7

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High Courts18 Apr 2006Dismissed

Dr. T.J.O'' Brien Vs The University of Delhi and Others

Delhi High Court · (2006) 04 DEL CK 0119

Constitution of India, 1950 — Article 226Delhi University Act, 1922 — Section 2Land Acquisition Act, 1894 — Section 11G(4), 17

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