COURT ARCHIVE

Delhi High Court judgments

1,29,596 judgments · page 5,128 of 6,480

High Courts04 Apr 2006Allowed

Dolly International Vs Workmen C/o All India Gen. Mazd

Delhi High Court · (2006) 04 DEL CK 0078

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 345, 346, 348Industrial Disputes (Central) Rules, 1957 — Rule 1, 10, 10B, 10B(1), 10B(2)

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High Courts04 Apr 2006Dismissed

National Insurance Company Ltd. Vs Sanjeev Kumar Gupta

Delhi High Court · (2006) 130 DLT 686 : (2006) 110 FLR 912 : (2006) 144 PLR 10

Industrial Disputes Act, 1947 — Section 10

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High Courts03 Apr 2006Disposed Off

Greaves Limited Vs Union of India (UOI) and Another

Delhi High Court · (2006) 2 ARBLR 166 : (2006) 129 DLT 342 : (2006) 88 DRJ 784

Arbitration Act, 1940 — Section 30, 33

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High Courts03 Apr 2006Disposed Off

Airports Authority of India Vs Central Board of Excise and Customs

Delhi High Court · (2007) 207 CTR 196

Central Excise Rules, 1944 — Rule 7Service Tax Rules, 2002 — Rule 6(4)

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High Courts31 Mar 2006

Louis Vuitton Malletier Vs Faiz Bakshi and Another

Delhi High Court · (2006) 03 DEL CK 0217

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High Courts31 Mar 2006

Shri V.K. Jain Vs Oriental Insurance Co. Ltd. and Others

Delhi High Court · (2006) 88 DRJ 749 : (2006) 3 RCR(Civil) 297

Constitution of India, 1950 — Article 226General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 25

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High Courts31 Mar 2006

Food Corporation of India Vs Subhash Chander Laxmi Narain and Others

Delhi High Court · (2006) 2 ARBLR 161 : (2006) 89 DRJ 111

Arbitration Act, 1940 — Section 30, 33, 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts31 Mar 2006Dismissed

Sandeep Jain Vs Union of India (UOI) and Others

Delhi High Court · (2006) 03 DEL CK 0214

Customs Act, 1962 — Section 108, 110, 112, 135(1), 142Penal Code, 1860 (IPC) — Section 172, 174, 175

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High Courts31 Mar 2006Allowed

Ashwani Kumar Mishra Vs Union of India (UOI) and Others

Delhi High Court · (2006) 88 DRJ 643

Defence of India Rules, 1962 — Rule 38(1), 38(5)

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High Courts31 Mar 2006Dismissed

K.M. Anees-Ul-Haq and Others Vs State and Another

Delhi High Court · (2006) 128 DLT 773 : (2006) 1 DMC 641 : (2006) 88 DRJ 455 : (2006) 3 RCR(Criminal) 361

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(3), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 406, 420

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High Courts31 Mar 2006Dismissed

Mr. V.K. Goyal Vs Ordinance Co-op. G/H Society Ltd. and Others

Delhi High Court · (2006) 128 DLT 792 : (2006) 88 DRJ 542

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High Courts31 Mar 2006

Food Corporation of India Workers Union Vs H.P. Singh and Sharif Husain and Others

Delhi High Court · (2006) 03 DEL CK 0009

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

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High Courts30 Mar 2006

Union of India (UOI) and Another Vs Dr. Ramesh Paramhans

Delhi High Court · (2006) 03 DEL CK 0245

Delhi School Education Act, 1973 — Section 20, 20(6)

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High Courts30 Mar 2006Dismissed

Daulat Ram Jain Vs Jaimala Jain

Delhi High Court · (2006) 129 DLT 134

Delhi Rent Control Act, 1958 — Section 14D

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High Courts30 Mar 2006Allowed

B.K. Gupta Vs Cantonment Board and Others

Delhi High Court · (2006) 130 DLT 184 : (2006) 88 DRJ 672

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Central Civil Services (Pension) Rules, 1972 — Rule 69

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High Courts30 Mar 2006Disposed Off

Asian Bus Service Vs State Transport Authority and Another

Delhi High Court · (2006) 2 ACC 348 : (2006) 129 DLT 115

Motor Vehicles Act, 1988 — Section 2(38), 80, 88, 88(4), 88(5)

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High Courts30 Mar 2006Dismissed

Vivek Kumar Gupta and Another Vs Harish Chander Malik and Another

Delhi High Court · (2006) 03 DEL CK 0140

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227

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High Courts30 Mar 2006Disposed Off

Padam Chand Vaish Vs Madan Gopal Har Gopal and Others

Delhi High Court · (2006) 03 DEL CK 0139

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High Courts30 Mar 2006Allowed

Govt. of NCT of Delhi and Others Vs K.R. Jain and Others

Delhi High Court · (2006) 88 DRJ 439

Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 12, 12(1), 2, 3, 3(1)Delhi Electricity Reform Act, 2000 — Section 14, 15, 16, 60Limitation (Amendment) Act, 1939 — Section 22(2)

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High Courts30 Mar 2006Dismissed

Carnation Promoters Pvt. Ltd. Vs Mrs. Sangeeta Srivastava and Shri Virat Verma

Delhi High Court · (2006) 03 DEL CK 0004

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 8

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