COURT ARCHIVE

Delhi High Court judgments

1,29,596 judgments · page 5,127 of 6,480

High Courts17 Apr 2006Disposed Off

Birla Centre for Medical Research and Another Vs Lt. Governor and Others

Delhi High Court · (2006) 04 DEL CK 0086

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 137, 145, 226Environment (Protection) Act, 1986 — Section 3(2), 3(3), 5

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High Courts17 Apr 2006Allowed

Tika Ram Vs Union of India (UOI) and Others

Delhi High Court · (2006) 130 DLT 689 : (2006) 88 DRJ 718

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High Courts17 Apr 2006Dismissed

Commissioner of Income Tax Vs Indo Kopp Ltd.

Delhi High Court · (2008) 167 TAXMAN 172

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High Courts17 Apr 2006

Commissioner of Income Tax Vs Sony India (P) Ltd.

Delhi High Court · (2007) 160 TAXMAN 397

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High Courts17 Apr 2006

Society for Employment and Career Counselling (Regd.) and Another Vs Chairman, DDA and Others Mother Teresa institute of Management (Regd.) Vs D.D.A. Seth Pokhar Mal Educational Society Vs Union of India (UOI) and Others

Delhi High Court · (2006) 129 DLT 351

Delhi Development Act, 1957 — Section 22, 56, 56(2)Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 2, 2(1), 20, 4, 4(2)

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High Courts17 Apr 2006Dismissed

Shri Tariff Singh Dabas Vs Financial Commissioner and Others

Delhi High Court · (2006) 129 DLT 565

Delhi Holdings (Consolidation and Prevention of Fragmentation) Rules, 1959 — Rule 6, 6(J)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 19, 20, 21, 21(2)

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High Courts17 Apr 2006Dismissed

Darshan Singh and Sons (HUF) Vs MCD and Others

Delhi High Court · (2006) 129 DLT 416

Delhi Municipal Corporation Act, 1957 — Section 421

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High Courts17 Apr 2006

Krishan Kumar Bangur Vs Director General of Foreign Trade

Delhi High Court · (2006) 133 CompCas 83 : (2006) 88 DRJ 680 : (2006) 72 SCL 334

Customs Act, 1962 — Section 5Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 13, 14, 15, 8

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High Courts17 Apr 2006Dismissed

Govind Swaroop Chaturvedi Vs CM-MD. Punjab and Sind Bank and Others

Delhi High Court · (2006) 130 DLT 679 : (2006) 88 DRJ 736 : (2006) 3 LLJ 950

Punjab and Sind Bank (Employees) Pension Regulations, 1995 — Regulation 2, 28, 29, 3, 30

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High Courts17 Apr 2006

S.D. Technical Services Pvt. Ltd. Vs D.E.S.U. and Others Kanwal Kishore Manchanda Vs M.C.D. and Others Ram Prakash Kanwal Kishore Vs Delhi Vidyut Board and Another

Delhi High Court · (2006) 130 DLT 26

Constitution of India, 1950 — Article 19(1), 21Delhi Municipal Corporation Act, 1957 — Section 283Electricity Act, 1910 — Section 20, 23(3), 24

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High Courts05 Apr 2006Dismissed

SMC Power Generation Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2007) 98 DRJ 601

Coal Mines (Nationalisation) Act, 1973 — Section 3, 3(3)Constitution of India, 1950 — Article 14, 16, 226, 311Mineral Concession Rules, 1960 — Rule 22, 22(4)

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High Courts05 Apr 2006Disposed Off