COURT ARCHIVE

Delhi High Court judgments

1,29,596 judgments · page 5,132 of 6,480

High Courts22 Mar 2006Dismissed

Mrs. Madhu Garg and Another Vs North Delhi Power Ltd.

Delhi High Court · (2006) 129 DLT 213 : (2006) 88 DRJ 595 : (2006) 3 RCR(Civil) 228

Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 10(2)Electricity (Supply) Act, 1948 — Section 79Electricity Act, 1910 — Section 21(2)

High Courts21 Mar 2006

Penta Software (P) Ltd. Vs Shri Aseem Khera and Others

Delhi High Court · (2006) 03 DEL CK 0243

High Courts21 Mar 2006

Delhi Transco Limited and Another Vs M.C.D. and Others

Delhi High Court · (2006) 03 DEL CK 0236

Delhi Electricity Reform (Transfer Scheme) Rules, 2001 — Rule 3, 3(1), 4, 6Delhi Municipal Corporation Act, 1957 — Section 120

High Courts21 Mar 2006Allowed

Shri R.L. Bhalla Vs Smt. Poonam Devi and Another

Delhi High Court · (2007) ACJ 1951 : (2006) 130 DLT 444 : (2006) 89 DRJ 366 : (2006) 110 FLR 915

High Courts21 Mar 2006Dismissed

Commissioner of Income Tax Vs Sahara India Corporation Ltd.

Delhi High Court · (2006) 206 CTR 258 : (2008) 296 ITR 285 : (2006) 156 TAXMAN 411

Income Tax Act, 1961 — Section 260A

High Courts21 Mar 2006Dismissed

Mahabir Singh Vs Commissioner of Police and Others

Delhi High Court · (2006) 129 DLT 542

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

High Courts21 Mar 2006Dismissed

Walchand Capital Ltd. Vs Atma Ram Properties P. Ltd. and Another

Delhi High Court · (2006) 03 DEL CK 0065

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 99, 151, 21

High Courts21 Mar 2006Dismissed

Raj and Associates Construction Vs Union of India (UOI) and Others

Delhi High Court · (2006) 03 DEL CK 0064

Constitution of India, 1950 — Article 226

High Courts21 Mar 2006

Management of Brahmaputra Board Vs Ashok Kumar and Another

Delhi High Court · (2006) 88 DRJ 602 : (2006) 110 FLR 1026 : (2006) 3 LLJ 461

Industrial Disputes Act, 1947 — Section 10, 25F

High Courts21 Mar 2006Dismissed

Delhi Metro Rail Corporation Ltd. and Others Vs Updesh Bakshi

Delhi High Court · (2006) 1 CTLJ 225 : (2006) 129 DLT 182

High Courts21 Mar 2006Dismissed

Sh. Gopal Chand and Others Vs Delhi State Civil Supplies Corporation Ltd.

Delhi High Court · (2006) 03 DEL CK 0061

Constitution of India, 1950 — Article 14, 16(1)Delhi State Civil Supplies Corporation Ltd. (Recruitment and Promotion) Rules, 1985 — Rule 9

High Courts21 Mar 2006Dismissed

Gaurav Paper Mills (Prop. Ravindra Steel Ltd.) Vs Union of India (UOI)

Delhi High Court · (2006) 03 DEL CK 0060

Arbitration and Conciliation Act, 1996 — Section 16, 34, 34(2)Constitution of India, 1950 — Article 299, 299(1)

High Courts21 Mar 2006

Mrs. Krishna Sain Vs Delhi Development Authority and Another

Delhi High Court · (2006) 03 DEL CK 0059

High Courts21 Mar 2006Dismissed

Smt. Shanti Devi Vs Mr. Ramesh Kumar Gupta and Others

Delhi High Court · (2006) 88 DRJ 528

Oaths Act, 1969 — Section 3

High Courts21 Mar 2006Dismissed

Delhi Development Authority and Others Vs Ashok Kumar

Delhi High Court · (2006) 88 DRJ 637

Constitution of India, 1950 — Article 309

High Courts21 Mar 2006Dismissed

Secy. D.S.S.S.B. Vs Neeraj Kumar and Others

Delhi High Court · (2006) 130 DLT 100 : (2006) 88 DRJ 523

High Courts21 Mar 2006

Kamal Kishore Vs State and Others

Delhi High Court · (2006) 129 DLT 29 : (2006) 89 DRJ 292

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 195(1), 340, 341Penal Code, 1860 (IPC) — Section 120, 149, 172, 173, 174

High Courts21 Mar 2006Allowed

Ex Recruit Shish Ram Vs Union of India (UOI) and Others

Delhi High Court · (2006) 129 DLT 89 : (2006) 89 DRJ 192 : (2007) 1 SLJ 418

High Courts21 Mar 2006Dismissed

P. Dhandapani and Another Vs The Motor and General Finance Ltd.

Delhi High Court · (2006) 2 ARBLR 274 : (2006) 98 DRJ 181

Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 34, 34(2)Limitation Act, 1908 — Article 75Limitation Act, 1963 — Article 37

High Courts21 Mar 2006

Master Vibhor Garg Vs Sh. Yajesh Garg and Others

Delhi High Court · (2006) 89 DRJ 369

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 340