COURT ARCHIVE

Delhi High Court judgments

1,29,548 judgments · page 5,142 of 6,478

High Courts15 Feb 2006Allowed

Roma Dutta and Another Vs Municipal Corporation of Delhi and Others

Delhi High Court · (2006) 88 DRJ 285

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Delhi Development Act, 1957 — Section 14Delhi Municipal Corporation Act, 1957 — Section 336, 343, 344, 347, 461

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High Courts14 Feb 2006Dismissed

I Bilt Technologies Ltd. and Shri Dinesh Khetan Vs Telecommunications Consultants India Limited (TCIL) (A Govt. of India Enterprise) Material Management Division, Chairman, Telecommunications Consultants India Limited (TCIL) (A Govt. of India Enterprise) and Department of Agriculture and Co-operation Ministry of Agriculture Govt. of India (DAC)

Delhi High Court · (2006) 3 BC 12 : (2006) 1 CTLJ 168

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High Courts14 Feb 2006Disposed Off

Dr. Satish Kumar Bhargava Vs M.S., G.T.B. Hospital and Others

Delhi High Court · (2006) 129 DLT 221 : (2007) 1 SLJ 413

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High Courts14 Feb 2006Disposed Off

Chamanlal Yadav Vs K.L. Johar

Delhi High Court · (2006) 127 DLT 705 : (2006) 143 PLR 40

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts14 Feb 2006Disposed Off

MCD Vs Dena Bank

Delhi High Court · (2006) 127 DLT 673 : (2006) 87 DRJ 564

Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 2, 9

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High Courts14 Feb 2006Dismissed

Rameshwar Dayal Vs Indian Railway Construction Co. Ltd.

Delhi High Court · (2006) 02 DEL CK 0089

IRCON Conduct Discipline and Appeal Rules, 1981 — Rule 30(A)

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High Courts14 Feb 2006Allowed

Union Bank of India and Others Vs V.K. Sharma

Delhi High Court · (2006) 02 DEL CK 0088

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High Courts14 Feb 2006

New India Assurance Co. Ltd. Vs Anuj Sharma and Others

Delhi High Court · (2006) 2 ACC 8 : (2007) ACJ 640 : (2006) 4 RCR(Civil) 595

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High Courts13 Feb 2006Dismissed

Uma Shankar Vs Jawahar Lal Nehru Univ. and Others

Delhi High Court · (2006) 02 DEL CK 0103

Constitution of India, 1950 — Article 14, 16Jawaharlal Nehru Universities Act, 1966 — Section 27(3), 27(5)

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High Courts13 Feb 2006Dismissed

Asha Singh Vs Union of India (UOI) and Others

Delhi High Court · (2006) 02 DEL CK 0102

Constitution of India, 1950 — Article 226

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High Courts13 Feb 2006Dismissed

Francis Fanthome Vs Council for the I.C.S.E. and Others

Delhi High Court · (2006) 02 DEL CK 0101

Constitution of India, 1950 — Article 226

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High Courts13 Feb 2006Dismissed

Parkaire Engineering Co. (P) Ltd. Vs Goyal MG Gases (P) Ltd. and Another

Delhi High Court · (2006) 02 DEL CK 0100

Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 7(4)

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High Courts13 Feb 2006Disposed Off

P.K. Gadodia Traders Vs Param Shubham Vanijya Ltd. and Others

Delhi High Court · (2006) 02 DEL CK 0099

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 9

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High Courts13 Feb 2006Disposed Off

Mr. Ravi Raj Khanna and Another Vs Mr. Lalit Gupta and Another

Delhi High Court · (2006) 02 DEL CK 0098

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151Designs Act, 2000 — Section 19, 19(1), 22(2), 22(3), 4

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High Courts13 Feb 2006Dismissed

Khanna Hosiery and Knitting Work Vs D.D.A.

Delhi High Court · (2006) 129 DLT 47

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High Courts13 Feb 2006Allowed

Punjab National Bank Vs C.S. Sanon and Others

Delhi High Court · (2006) 02 DEL CK 0096

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High Courts13 Feb 2006Dismissed

United Airlines Vs Commissioner of Income Tax and Others

Delhi High Court · (2006) 202 CTR 184 : (2006) 287 ITR 281 : (2006) 152 TAXMAN 516

Income Tax Act, 1952 — Section 194(I), 264, 43(3)

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High Courts13 Feb 2006Dismissed

LG Corporation and Another Vs Intermarket Electroplasters (P) Ltd. and Another

Delhi High Court · (2006) 02 DEL CK 0094

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 151, 20Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 62(2)

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High Courts13 Feb 2006Dismissed

Commissioner of Income Tax Vs Koshika Telecom Ltd.

Delhi High Court · (2006) 203 CTR 99 : (2006) 287 ITR 479

Income Tax Act, 1961 — Section 260A

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High Courts13 Feb 2006Dismissed

Reena Mittal Vs Municipal Corporation of Delhi

Delhi High Court · (2006) 2 RCR(Civil) 668

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