High Courts22 Feb 2006
P.C. Sharma and Another Vs Delhi Development Authority
Delhi High Court · (2006) 1 ARBLR 403 : (2006) 129 DLT 290 : (2006) 88 DRJ 171
Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 73, 74
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Delhi High Court judgments
1,29,548 judgments · page 5,140 of 6,478
High Courts22 Feb 2006
Sh. Raghu Nath Pandey and Another Vs Sh. Bobby Bedi and Others
Delhi High Court · (2006) 89 DRJ 40
Cinematograph Act, 1952 — Section 5A, 5B, 5B(1), 5CConstitution of India, 1950 — Article 21, 25, 32, 51A
High Courts22 Feb 2006Allowed
BPDL Investments (Pvt.) Ltd. Vs Maple Leaf Trading International (Pvt.) Ltd.
Delhi High Court · (2006) 3 BC 482 : (2006) 129 DLT 94 : (2006) 87 DRJ 761
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 151Negotiable Instruments Act, 1881 (NI) — Section 125, 20, 49, 86, 87
High Courts21 Feb 2006Dismissed
Malook Chand and Sons and Another Vs Union of India and Others
Delhi High Court · (2006) 202 CTR 440 : (2006) 154 TAXMAN 125
High Courts21 Feb 2006Dismissed
Malook Chand and Sons and Another Vs Union of India (UOI) and Others
Delhi High Court · (2007) 288 ITR 111
Constitution of India, 1950 — Article 226, 32Income Tax Act, 1961 — Section 132(5), 132B(4), 143(3)
High Courts21 Feb 2006Dismissed
Kajaria Ceramics Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2006) 128 DLT 385 : (2007) 288 ITR 393
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 80HH, 80HH(11)Taxation Laws (Amendment and Miscellaneous Provisions) Act, 1986 — Section 80HH
High Courts21 Feb 2006Allowed
Rajdhani Public School and Another Vs CBSE and Another
Delhi High Court · (2006) 02 DEL CK 0032
High Courts21 Feb 2006Allowed
Sonal Anand Vs State (NCT of Delhi)
Delhi High Court · (2006) 02 DEL CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 482Penal Code, 1860 (IPC) — Section 409
High Courts21 Feb 2006
National Small Industries Corporation Ltd. Vs SSI Products Marketing Organisation Ltd. and Another
Delhi High Court · (2006) 02 DEL CK 0030
High Courts21 Feb 2006Dismissed
Ex-CT. Chotu Ram Vs Union of India (UOI) and Others
Delhi High Court · (2006) 02 DEL CK 0029
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 30
High Courts21 Feb 2006Dismissed
Sanjay Kumar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 02 DEL CK 0028
Border Security Force Act, 1968 — Section 117(2)Border Security Force Rules, 1969 — Rule 49Constitution of India, 1950 — Article 226
High Courts20 Feb 2006
Hindustan Pencils Limited Vs Sh. L. Sri Hari Khoday and Another
Delhi High Court · (2006) 02 DEL CK 0053
High Courts20 Feb 2006
Smt. Kusum Kumria and Others Vs Shri S.P. Kumria and Another
Delhi High Court · (2006) 88 DRJ 233
Hindu Succession Act, 1956 — Section 22, 3
High Courts20 Feb 2006
Infosys Technologies Limited Vs Pravarthan Infosys Pvt. Ltd. and Others
Delhi High Court · (2006) 02 DEL CK 0051
High Courts20 Feb 2006
Lt. Col. N.K. Ghai Vs Union of India (UOI) and Others
Delhi High Court · (2006) 02 DEL CK 0050
Constitution of India, 1950 — Article 33Criminal Procedure Code, 1973 (CrPC) — Section 164(2), 378(3)
High Courts20 Feb 2006
MMTC Ltd. Vs Mr. Vikram Bhargav Sole Proprietor Vinco International
Delhi High Court · (2006) 02 DEL CK 0040
High Courts20 Feb 2006Dismissed
Naresh Kumar Ahlawat Vs Mahanagar Telephone Nigam Ltd.
Delhi High Court · (2006) 02 DEL CK 0019
Penal Code, 1860 (IPC) — Section 302, 376
High Courts20 Feb 2006Dismissed
Ex. Head Const. Dharambir Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 02 DEL CK 0018
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 28Constitution of India, 1950 — Article 226
High Courts20 Feb 2006Dismissed
Mediterranean Shipping Company, S.A. and Another Vs Margra Industries Ltd.
Delhi High Court · (2006) 2 BC 250 : (2006) 128 DLT 51 : (2006) 87 DRJ 799
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2, Order 37 Rule 2(3), Order 37 Rule 4, Order 9 Rule 13
High Courts17 Feb 2006
Delhi Development Authority Vs Emkay Construction Company
Delhi High Court · (2006) 02 DEL CK 0062
Arbitration and Conciliation Act, 1996 — Section 28(3), 34