High Courts10 Mar 2006
Asian Paints (India) Ltd. Vs Balaji Paints and Chemicals and Others
Delhi High Court · (2006) 130 DLT 150 : (2006) 33 PTC 683
Copyright Act, 1957 — Section 2
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 5,136 of 6,480
High Courts10 Mar 2006
International Marketing Ltd. Vs ITO
Delhi High Court · (2007) 292 ITR 504 : (2007) 159 TAXMAN 24
High Courts10 Mar 2006
R.G. Desai and Associates (P) Vs Sh. Sunil Dev Sh. Sunil Dev Vs R.G. Desai and Associates Pvt. Ltd. and Another
Delhi High Court · (2006) 2 ARBLR 463 : (2006) 89 DRJ 463 : (2006) 144 PLR 43
Arbitration Act, 1940 — Section 20, 30, 31(3), 33, 35Arbitration and Conciliation Act, 1996 — Section 34
High Courts10 Mar 2006
Shri Uttam Singh Vs New Delhi Municipal Committee
Delhi High Court · (2006) 03 DEL CK 0026
Constitution of India, 1950 — Article 136, 142, 226, 32Easements Act, 1882 — Section 56
High Courts09 Mar 2006Dismissed
R.K. Gupta and Sons Vs Anant Raj Industries Ltd.
Delhi High Court · (2006) 03 DEL CK 0228
Criminal Procedure Code, 1973 (CrPC) — Section 219, 245(2), 251, 397, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts09 Mar 2006Dismissed
Surender Kumar @ Billu and Others Vs State
Delhi High Court · (2006) 03 DEL CK 0227
Punjab Excise Act, 1914 — Section 61(1)(14)
High Courts09 Mar 2006Dismissed
Ravinder Singh Vs State
Delhi High Court · (2006) 03 DEL CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts09 Mar 2006
Smt. Sarla Mittal Vs Financial Commissioner and Others
Delhi High Court · (2006) 03 DEL CK 0187
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(1), 43, 43A
High Courts09 Mar 2006Dismissed
Pradeep Kumar and Another Vs Slum and JJ. and Others
Delhi High Court · (2006) 03 DEL CK 0186
Constitution of India, 1950 — Article 14, 16, 226
High Courts09 Mar 2006Dismissed
DGS and D Vs Eupharma Laboratories Ltd.
Delhi High Court · (2006) 03 DEL CK 0185
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 3
High Courts09 Mar 2006Disposed Off
Shri Solil Chatterjee Vs Shri Sonjoy Chatterjee and Another
Delhi High Court · (2006) 03 DEL CK 0184
High Courts09 Mar 2006Dismissed
Suresh Yadav (in JC) Vs State
Delhi High Court · (2006) 03 DEL CK 0183
Penal Code, 1860 (IPC) — Section 328, 34, 379, 411
High Courts09 Mar 2006
Shri Manoj Kr. Shah Vs Shri Anand Kr. and Another
Delhi High Court · (2007) 97 DRJ 189
Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 58Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Transfer of Property Act, 1882 — Section 52, 53
High Courts09 Mar 2006
Airport Authority of India Vs Frick India Limited and Another
Delhi High Court · (2006) 03 DEL CK 0014
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Section 18, 18(1), 9
High Courts09 Mar 2006
Manmohan Singh Harmohinder Singh Vs Hotel Corporation of India and Others
Delhi High Court · (2006) 03 DEL CK 0007
Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 3, 4, 73
High Courts08 Mar 2006Dismissed
S.C. Ahuja Vs N.D.M.C. and Others
Delhi High Court · (2006) 03 DEL CK 0198
High Courts08 Mar 2006Disposed Off
Wimpy International Ltd. Vs Tarai Foods Ltd.
Delhi High Court · (2006) 128 DLT 342 : (2006) 143 PLR 43
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts08 Mar 2006Allowed
Smt. Kamla Devi Vs Municipal Corporation of Delhi
Delhi High Court · (2006) 129 DLT 335 : (2006) 98 DRJ 188
High Courts08 Mar 2006Dismissed
U.P. State Spinning Co. Ltd. Vs T.T. Limited and Another
Delhi High Court · (2007) 2 BC 406 : (2007) 141 DLT 83
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22
High Courts08 Mar 2006Dismissed
New India Assurance Co. Ltd. Vs Rejeshwar Pandey and Others
Delhi High Court · (2007) 3 ACC 77
Motor Vehicles Act, 1988 — Section 140, 149(2), 149A, 163A, 166