COURT ARCHIVE

Delhi High Court judgments

1,29,548 judgments · page 5,139 of 6,478

High Courts24 Feb 2006Allowed

All India Young Lawyers Association (Regd) Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2006) 128 DLT 29 : (2006) 87 DRJ 704

Constitution of India, 1950 — Article 234, 235Punjab Superior Judicial Service Rules, 1963 — Rule 16, 26(B), 26(B)(1)

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High Courts23 Feb 2006

Associated Builders Vs DDA

Delhi High Court · (2006) 128 DLT 17

Arbitration Act, 1940 — Section 30, 33

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High Courts23 Feb 2006

Smt. Shakuntla Gupta Vs Mrs. Vimla Gupta

Delhi High Court · (2006) 02 DEL CK 0068

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High Courts23 Feb 2006Allowed

Mangla Prasad Vs Telecommunication India Ltd.

Delhi High Court · (2006) 02 DEL CK 0067

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High Courts23 Feb 2006Dismissed

Manoj Kumar and Another Vs D.S.S.S.B. and Others

Delhi High Court · (2006) 02 DEL CK 0066

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High Courts23 Feb 2006

Vijay Kumar Garg Contractor (P) Ltd. Vs Indian Oil Corporation Ltd.

Delhi High Court · (2006) 1 ARBLR 462 : (2006) 128 DLT 67 : (2006) 87 DRJ 767

Arbitration Act, 1940 — Section 30, 33, 35

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High Courts23 Feb 2006

Sube Attri and Others Vs MCD

Delhi High Court · (2006) 128 DLT 710 : (2006) 87 DRJ 696 : (2006) 3 SLJ 478

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High Courts23 Feb 2006Dismissed

Shri Om Pratap Soni Vs Shri Rana Pratap Soni

Delhi High Court · (2006) 128 DLT 410 : (2006) 87 DRJ 774

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 20 Rule 12, Order 20 Rule 18, 2

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High Courts23 Feb 2006Dismissed

K.R. Pradeep Vs Central Board of Direct Taxes

Delhi High Court · (2006) 203 CTR 147 : (2006) 282 ITR 526 : (2006) 155 TAXMAN 207

Income Tax Act, 1961 — Section 80O, 80RRA, 80RRA(1)

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High Courts23 Feb 2006Allowed

Municipal Corporation of Delhi Vs Sonu

Delhi High Court · (2006) 02 DEL CK 0055

Minimum Wages Act, 1948 — Section 13(1), 13(3), 20

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High Courts23 Feb 2006

State Trading Corporation of India Vs Emirates Trading Agency

Delhi High Court · (2006) 02 DEL CK 0054

Arbitration Act, 1940 — Section 30, 33

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High Courts22 Feb 2006Dismissed

Puran Chand Nangia Vs DDA

Delhi High Court · (2006) 2 ARBLR 456 : (2006) 88 DRJ 207

Arbitration Act, 1940 — Section 30, 33

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High Courts22 Feb 2006

Sanjay Khanna Vs Director General Foreign Trade and Another

Delhi High Court · (2006) 129 DLT 100 : (2006) 87 DRJ 700 : (2006) 131 ECR 417

Foreign Trade (Development and Regulation) Act, 1992 — Section 5Live-Stock Importation Act, 1898 — Section 3, 3(1), 3A

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High Courts22 Feb 2006Disposed Off

Manglam Educational Society Vs Delhi Development Authority

Delhi High Court · (2006) 88 DRJ 29

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High Courts22 Feb 2006Allowed

Indraprastha Medical Corporation Ltd. Vs NCT of Delhi and Others

Delhi High Court · (2006) 130 DLT 292 : (2006) 110 FLR 1176

Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 1(3), 2

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High Courts22 Feb 2006Allowed

Mehtab Singh Gill Vs Punjab State Coop. Fruit Dev. Corp.

Delhi High Court · (2006) 128 DLT 47

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High Courts22 Feb 2006

The Hongkong and Shanghai Banking Corporation Limited Vs Mrs. Amra Kumar Pathania and Others ECE Industries Limited Vs The Hongkong and Shanghai Banking Corporation Limited

Delhi High Court · (2006) 02 DEL CK 0045

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High Courts22 Feb 2006

Roshni Mallik Vs State and Others

Delhi High Court · (2006) 128 DLT 22 : (2006) 87 DRJ 675

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 375, 376, 417

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High Courts22 Feb 2006

Vikas Kumar and Others Vs Union of India (UOI) and Others

Delhi High Court · (2006) 129 DLT 191 : (2006) 87 DRJ 677 : (2007) 2 SLJ 256

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High Courts22 Feb 2006

Const. Manvir Singh Vs Union of India (UOI) and Others

Delhi High Court · (2006) 87 DRJ 710

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