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Delhi High Court judgments

1,29,548 judgments · page 5,141 of 6,478

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High Courts17 Feb 2006

Survir Enterprises Pvt. Ltd. Vs Maharashtra State Cooperative Marketing Federation Ltd. and Others

Delhi High Court · (2006) 1 ARBLR 435 : (2006) 128 DLT 289 : (2006) 87 DRJ 547

Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 73
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High Courts17 Feb 2006

Bhartiya Vehicles and Engineering Company Limited Vs The National Airports Authority and Another

Delhi High Court · (2006) 02 DEL CK 0060

Arbitration Act, 1940 — Section 20, 30, 33
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High Courts17 Feb 2006Allowed

Himachal Devi Vs State Trading Corp. of India Ltd.

Delhi High Court · (2006) 02 DEL CK 0027

Evidence Act, 1872 — Section 108
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High Courts16 Feb 2006Dismissed

Delhi Police Public School Vs Director of Education and Another

Delhi High Court · (2006) 129 DLT 272

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High Courts16 Feb 2006Allowed

Hydro-Tech Engg Company and Another Vs N.C.T. of Delhi and Others

Delhi High Court · (2006) 128 DLT 343 : (2006) 88 DRJ 198 : (2006) 109 FLR 796 : (2006) 3 LLJ 23 : (2006) 143 PLR 41

Industrial Disputes Act, 1947 — Section 10
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High Courts16 Feb 2006Allowed

Ram Kishen and Others Vs Commissioner, Municipal Corporation of Delhi

Delhi High Court · (2006) 02 DEL CK 0074

Constitution of India, 1950 — Article 14, 16
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High Courts16 Feb 2006

Mohd. Anwar Vs Namia Millia University and Another

Delhi High Court · (2006) 02 DEL CK 0073

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 379, 392, 492
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High Courts16 Feb 2006

A-One Alums Pvt. Ltd. Vs Chemcon Fabricators (Delhi) Pvt. Ltd.

Delhi High Court · (2006) 02 DEL CK 0072

Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Section 5
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High Courts16 Feb 2006

Aktiebolaget Volvo and Others Vs Mr. V.N. Prasad and Another

Delhi High Court · (2006) 133 CompCas 655 : (2006) 127 DLT 654 : (2006) 32 PTC 327

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High Courts16 Feb 2006

Kamdhenu Cooperative Group Housing Society Limited Vs Vardhman Contractors and Builders (P) Ltd. and Another

Delhi High Court · (2006) 02 DEL CK 0070

Arbitration Act, 1940 — Section 20, 30, 33Limitation Act, 1963 — Section 5
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High Courts15 Feb 2006

Godrej Sara Lee Ltd. Vs Reckitt Benckiser (I) Ltd.

Delhi High Court · (2006) 128 DLT 81 : (2006) 32 PTC 307

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
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High Courts15 Feb 2006Disposed Off

Commissioner of Income Tax Vs Hind Pocket Books

Delhi High Court · (2006) 204 CTR 524 : (2006) 154 TAXMAN 218

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High Courts15 Feb 2006

Oswal Woollen Mills Ltd. Vs Union of India (UOI) and Another

Delhi High Court · (2006) 02 DEL CK 0085

Arbitration Act, 1940 — Section 16, 30, 33
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High Courts15 Feb 2006

S.K. Construction Co. Vs DDA

Delhi High Court · (2006) 02 DEL CK 0084

Arbitration Act, 1940 — Section 30, 33
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High Courts15 Feb 2006

Brij Gopal Construction Company Vs Delhi Development Authority and Others

Delhi High Court · (2006) 02 DEL CK 0083

Arbitration Act, 1940 — Section 30, 33
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High Courts15 Feb 2006

Utility Engineers (I) Ltd. Vs Gujarmal Modi Hospital and Research Centre For Medical Sciences

Delhi High Court · (2006) 02 DEL CK 0082

Arbitration Act, 1940 — Section 30, 33
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High Courts15 Feb 2006Dismissed

Jai Rani Vs Shri Rakesh Kumar Gupta and Others

Delhi High Court · (2006) 127 DLT 659

Delhi Rent Control Act, 1958 — Section 14(1), 14(2)Limitation Act, 1963 — Section 5
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High Courts15 Feb 2006Dismissed

Joginder Singh Vs Director of General and Others

Delhi High Court · (2006) 02 DEL CK 0080

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High Courts15 Feb 2006Dismissed

Anita Malik Vs A.I.I.M.S. and Another

Delhi High Court · (2006) 129 DLT 136

Fundamental and Supplementary Rules — Rule 50, 50(5), 53(4)
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High Courts15 Feb 2006

Vinod Malik and Another Vs O.P. Malik and Another

Delhi High Court · (2006) 88 DRJ 278

Delhi Municipal Corporation Act, 1957 — Section 338
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