High Courts30 Jan 2006Disposed Off
Deepak Chhabra Vs Income Tax Officer
Delhi High Court · (2006) 203 CTR 102 : (2006) 154 TAXMAN 215
Income Tax Act, 1961 — Section 254(2)
COURT ARCHIVE
Delhi High Court judgments
1,29,500 judgments · page 5,145 of 6,475
High Courts25 Jan 2006Allowed
Sanjeev Sharma and Others Vs Shri Gurdeep Singh
Delhi High Court · (2006) 128 DLT 453
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 21, 9
High Courts25 Jan 2006
Tata Sons Ltd. Vs Balbir Vohra and Others
Delhi High Court · (2006) 01 DEL CK 0040
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2(2), 151
High Courts25 Jan 2006Allowed
Smt. Sarla Rani Sharma and Others Vs Zebra Industries
Delhi High Court · (2006) 01 DEL CK 0039
High Courts25 Jan 2006
Hindustan Pencils Ltd. Vs Zebra Industries
Delhi High Court · (2006) 01 DEL CK 0038
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts25 Jan 2006
Hindustan Pencil Ltd. Vs Mr. A.K. Chawla and Others
Delhi High Court · (2006) 01 DEL CK 0037
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts25 Jan 2006Allowed
Ritu Saxena Vs J.S. Grover and Another
Delhi High Court · (2006) 01 DEL CK 0036
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 12
High Courts24 Jan 2006
CRB Capital Markets Limited Vs Reserve Bank of India
Delhi High Court · (2006) 2 BC 57 : (2007) 135 CompCas 86 : (2006) 6 CompLJ 485 : (2006) 127 DLT 576 : (2006) 72 SCL 256
Companies Act, 1948 — Section 226, 307(2)Companies Act, 1956 — Section 162, 391, 391(2), 391(6), 392Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Jan 2006Dismissed
Madan Aggarwal Vs State and Another
Delhi High Court · (2006) 1 ALD(Cri) 55 : (2006) 2 CivCC 541 : (2006) 143 PLR 7 : (2006) 2 RCR(Criminal) 367
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141(1)(2), 142Penal Code, 1860 (IPC) — Section 211, 340, 406, 420
High Courts24 Jan 2006Dismissed
Shri G.S. Saluja Vs IFCI Venture Capital Funds Ltd.
Delhi High Court · (2007) 1 CivCC 620 : (2006) 127 DLT 651 : (2006) 87 DRJ 534
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 420
High Courts24 Jan 2006Dismissed
Javed Rahat and Others Vs Bar Council of India and Others
Delhi High Court · AIR 2006 Delhi 200 : (2006) 129 DLT 104 : (2006) 87 DRJ 175
Advocates Act, 1961 — Section 8, 8A, 8A(3)Bar Council of India Rules, 1975 — Rule 2, 4Delhi Bar Council Election Rules, 1968 — Rule 34
High Courts24 Jan 2006Dismissed
Subhash Chander Kathuria Vs Umed Singh and Another
Delhi High Court · AIR 2006 Delhi 194 : (2006) 127 DLT 292 : (2006) 2 RCR(Civil) 671
Limitation Act, 1963 — Article 54, 18, 19
High Courts24 Jan 2006Dismissed
Union of India (UOI) and Others Vs Shri Arun Prasada
Delhi High Court · (2006) 131 DLT 32 : (2006) 87 DRJ 208 : (2007) 2 SLJ 246
IRCON Conduct Discipline and Appeal Act — Section 79B(3)IRCON Conduct Discipline and Appeal Rules, 1981 — Rule 25, 26, 27IRCON Employees Group Gratuity Trust Rules — Rule 11
High Courts24 Jan 2006
Indira Rai and Another Vs Vatika Plantations (P) Ltd. and Others
Delhi High Court · (2006) 127 DLT 646
Arbitration and Conciliation Act, 1996 — Section 13(4), 14(2), 15, 16(5), 16(6)
High Courts24 Jan 2006
Mrs. Pamela Singh Vs State and Another
Delhi High Court · (2006) 01 DEL CK 0020
Succession Act, 1925 — Section 276
High Courts23 Jan 2006Dismissed
Nanney Vs State
Delhi High Court · (2006) 01 DEL CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts23 Jan 2006Dismissed
Shri Narayan Diwakar Vs Central Bureau of Investigation
Delhi High Court · (2006) CriLJ 4103 : (2006) 127 DLT 789 : (2006) 87 DRJ 440 : (2006) 3 RCR(Criminal) 446
Criminal Procedure Code, 1973 (CrPC) — Section 160, 167, 167(3), 439, 482
High Courts23 Jan 2006
Glaxosmithkline Pharmaceuticals Limited Vs Theodar Laboratories Private Limited
Delhi High Court · (2006) 33 PTC 629
High Courts23 Jan 2006Dismissed
General Insurance Corporation of India and Oriental Insurance Company Limited Vs Shri P.C. Srivastava, Assistant Oriental Fire and General Insurance Co. Ltd., National General Insurance Employees Association (Affiliated to INTUC) Northern Region and Union of India (UOI)
Delhi High Court · (2006) 131 DLT 115
High Courts23 Jan 2006Allowed
M.C.D. Vs N.B. Chauhan
Delhi High Court · (2006) 129 DLT 519 : (2006) 87 DRJ 247 : (2007) 1 SLJ 415
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409