High Courts14 Mar 2006
Glaxosmithkline Pharmaceuticals Ltd. Vs Vysakh Pharmaceuticals
Delhi High Court · (2006) 131 DLT 224
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 5,135 of 6,480
High Courts14 Mar 2006
Swift Freight Moovers Vs Laso Exports Pvt. Ltd.
Delhi High Court · (2006) 03 DEL CK 0102
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Mar 2006
Anish Barla Vs Union Public Services Commission
Delhi High Court · (2007) 3 SLJ 66
High Courts13 Mar 2006Dismissed
All India Punjab and Sind Bank Retired Officer''s Association and Another Vs The Union of India (UOI) and Another Shri K.K. Mehta and Others Vs Union of India (UOI) and Others Shri Lal Krishan Kapoor and Others Vs Syndicate Bank and Others
Delhi High Court · (2006) 89 DRJ 474
Punjab and Sind Bank (Employees) Pension Regulations, 1995 — Regulation 2, 28, 29
High Courts13 Mar 2006Dismissed
N.J. Kanwar Vs Ranjeet Charles Singh
Delhi High Court · (2006) 129 DLT 541
High Courts13 Mar 2006Dismissed
Unmukt Bhatnagar and Others Vs Manoj Bhatnagar
Delhi High Court · AIR 2006 Delhi 248 : (2006) 128 DLT 176 : (2006) 89 DRJ 225 : (2006) 143 PLR 21 : (2006) 2 RCR(Civil) 658
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Hindu Succession Act, 1956 — Section 15, 16Succession Act, 1925 — Section 124, 125
High Courts13 Mar 2006Disposed Off
Rachna Kumar Vs State and Others
Delhi High Court · (2006) 03 DEL CK 0116
Succession Act, 1925 — Section 276, 300
High Courts13 Mar 2006Disposed Off
Uma Shankar Kaman Narain Vs M.D. Overseas Ltd.
Delhi High Court · (2006) 03 DEL CK 0115
High Courts13 Mar 2006Allowed
Resident''s Welfare Assoc. Madan Vs D.D.A. and Others
Delhi High Court · (2006) 03 DEL CK 0114
High Courts13 Mar 2006Disposed Off
Kamal Construction Company Vs Delhi Development Authority and Others
Delhi High Court · (2006) 03 DEL CK 0113
Arbitration Act, 1940 — Section 30, 33
High Courts13 Mar 2006Dismissed
Shankar Timber Industries Vs Union of India (UOI)
Delhi High Court · (2006) 03 DEL CK 0112
Arbitration Act, 1940 — Section 30, 33, 41B
High Courts13 Mar 2006Disposed Off
Hans Raj and Co. Vs IVT Co-operative Group Housing Society Ltd.
Delhi High Court · (2006) 03 DEL CK 0111
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73
High Courts13 Mar 2006
Mrs. Saraswati Chatterjee Vs State
Delhi High Court · (2006) 129 DLT 204 : (2006) 89 DRJ 173
Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(4), 340, 482Penal Code, 1860 (IPC) — Section 192, 193, 463, 464, 465
High Courts10 Mar 2006
Sh. Madhu Vijayan and Another Vs Sh. S.G. Ravishankar
Delhi High Court · (2006) 88 DRJ 217
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 8 Rule 1Constitution of India, 1950 — Article 25Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts10 Mar 2006Allowed
Hathway Cable Datacom Private Limited Vs Union of India (UOI) and Others
Delhi High Court · (2006) 4 CompCas 401 : (2006) 128 DLT 180 : (2006) 92 DRJ 258
Cable Television Networks (Regulation) Act, 1995 — Section 4A, 4A(1), 9Constitution of India, 1950 — Article 14Telecom Regulatory Authority of India Act, 1997 — Section 14
High Courts10 Mar 2006Dismissed
Manoj Lakhatakia Vs Union of India (UOI) and Others
Delhi High Court · (2006) 130 DLT 658 : (2006) 90 DRJ 553
Constitution of India, 1950 — Article 12, 226
High Courts10 Mar 2006Disposed Off
Praveen Garg Vs Oriental Bank of Commerce and Another
Delhi High Court · (2006) 4 BC 400 : (2006) 128 DLT 811 : (2006) 87 DRJ 792 : (2006) 144 PLR 21 : (2006) 2 RCR(Civil) 669
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts10 Mar 2006Allowed
M.I. Singh and Another Vs Union of India (UOI) and Another
Delhi High Court · (2006) 03 DEL CK 0181
High Courts10 Mar 2006Disposed Off
Convenience Enterprises Pvt. Ltd. Vs Kohli Housing and Development Pvt. Ltd. and Others
Delhi High Court · (2006) 03 DEL CK 0178
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts10 Mar 2006Dismissed
Narinder Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 03 DEL CK 0177
Civil Procedure Code, 1908 (CPC) — Section 20