High Courts27 Mar 2006Dismissed
Colonel Narendar Singh (IC 25828k) Vs Union of India (UOI) and Others
Delhi High Court · (2006) 88 DRJ 535
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 5,130 of 6,480
High Courts27 Mar 2006Allowed
Satpal Arora Vs The District and Sessions Judge
Delhi High Court · (2006) 88 DRJ 649 : (2007) 1 SLJ 484
High Courts27 Mar 2006Disposed Off
Emerson Network India Pvt. Ltd. Vs Associated Switchgears and Projects Ltd.
Delhi High Court · (2006) 03 DEL CK 0220
High Courts27 Mar 2006Disposed Off
Mahindra and Mahindra Limited Vs Ashwani Kumar
Delhi High Court · (2006) 03 DEL CK 0219
High Courts27 Mar 2006Allowed
Ashok Kumar Sharma Vs Government of Rajasthan and Others
Delhi High Court · (2006) 03 DEL CK 0218
Constitution of India, 1950 — Article 226
High Courts27 Mar 2006Dismissed
Commissioner of Income Tax Vs Proagro Seeds Co. Ltd.
Delhi High Court · (2006) 206 CTR 483 : (2008) 296 ITR 235 : (2006) 156 TAXMAN 442
Income Tax Act, 1961 — Section 10(1), 271(1)
High Courts27 Mar 2006Dismissed
Colonel Narender Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 1 SLJ 450
High Courts27 Mar 2006
Dabur India Ltd. Vs Wipro Limited
Delhi High Court · (2006) 129 DLT 265 : (2006) 32 PTC 677
Constitution of India, 1950 — Article 19(1)
High Courts24 Mar 2006Disposed Off
Agricultural Produce Marketing Committee Vs Union of India (UOI) and Another
Delhi High Court · (2006) 203 CTR 290 : (2006) 287 ITR 236 : (2006) 155 TAXMAN 186
Income Tax Act, 1961 — Section 154, 220
High Courts24 Mar 2006Dismissed
Dr. Sunita kumari Vs Union of India (UOI) and Others
Delhi High Court · (2006) 03 DEL CK 0042
High Courts24 Mar 2006
Sh. Subhash Chander Kathuria Vs Sh. Umed Singh and Another
Delhi High Court · AIR 2006 Delhi 193 : (2006) 129 DLT 144 : (2006) 88 DRJ 543 : (2006) 3 RCR(Civil) 176
Limitation Act, 1963 — Article 54
High Courts24 Mar 2006Dismissed
Anil C. Ittyerah Vs The Chairman Indian Institute of Public Administration
Delhi High Court · (2006) 03 DEL CK 0040
High Courts24 Mar 2006Allowed
Mrs. Mohini Mehra Vs Malibu Estate (Pvt.) Ltd.
Delhi High Court · (2006) 88 DRJ 531
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 13, 151
High Courts24 Mar 2006Dismissed
Next Tenders (India) Pvt. Ltd and Another Vs Ministry of Communication and Information Technology and Others
Delhi High Court · (2006) 03 DEL CK 0038
High Courts24 Mar 2006Dismissed
Tarsem Kumar Garg and Another Vs D.D.A. and Others
Delhi High Court · (2006) 03 DEL CK 0037
Constitution of India, 1950 — Article 12, 14, 298, 299, 32Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2
High Courts24 Mar 2006Dismissed
Sh. Mohan Chandra Bhatt Vs Union of India (UOI) and Others
Delhi High Court · (2006) 89 DRJ 88
Constitution of India, 1950 — Article 226
High Courts24 Mar 2006Dismissed
A.A. Catering Co. and Others Vs Union of India (UOI), Indian Railway Catering and Tourism Corporation Ltd., M.N. Chopra, Managing Director, IRCTC and R.K. Associates
Delhi High Court · (2006) 03 DEL CK 0035
Constitution of India, 1950 — Article 14
High Courts24 Mar 2006Dismissed
Rajeev Ranjan Vs Govt. of NCT of Delhi
Delhi High Court · (2006) 03 DEL CK 0021
Constitution of India, 1950 — Article 226
High Courts23 Mar 2006Allowed
Delhi Transport Corporation Vs National Insurance Co. Ltd.
Delhi High Court · (2007) ACJ 527 : (2006) 130 DLT 58 : (2006) 89 DRJ 82 : (2006) 144 PLR 37 : (2006) 2 RCR(Civil) 823
Constitution of India, 1950 — Article 12General Insurance Business (Nationalisation) Act, 1972 — Section 24, 3, 9