High Courts19 Jan 2006Dismissed
Shri Het Ram and Another Vs Shri Ram Singh and Another
Delhi High Court · (2006) 127 DLT 509 : (2006) 87 DRJ 215
COURT ARCHIVE
Delhi High Court judgments
1,29,476 judgments · page 5,146 of 6,474
High Courts18 Jan 2006Dismissed
Commissioner of Income Tax Vs Icon Controls (P) Ltd.
Delhi High Court · (2007) 207 CTR 592
Income Tax Act, 1961 — Section 271(1)
High Courts18 Jan 2006Dismissed
Exim Concept Vs Union of India (UOI) and Another
Delhi High Court · (2006) 129 DLT 647
High Courts18 Jan 2006Allowed
Shanta Bhagati Vs Delhi Development Authority
Delhi High Court · (2006) 127 DLT 120 : (2006) 88 DRJ 41
High Courts18 Jan 2006Dismissed
Union of India (UOI) Ministry of Urban Development and Poverty Alleviation Land and Development Officer Vs Shri Suraj Parkash Anand and Mrs. Urmila Sawhney
Delhi High Court · (2006) 01 DEL CK 0047
High Courts18 Jan 2006Dismissed
Commissioner of Income Tax Vs Hemla Hoziery Dyeing and Printing Mills (P) Ltd.
Delhi High Court · (2006) 286 ITR 646 : (2007) 163 TAXMAN 221
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 24, 25
High Courts18 Jan 2006Dismissed
Constellation Enterprises Pvt. Ltd. and Another Vs P.E.C. Limited
Delhi High Court · (2006) 1 ALD(Cri) 54 : (2006) 1 CivCC 304 : (2006) 132 CompCas 162 : (2006) 127 DLT 733 : (2006) 87 DRJ 558 : (2006) 2 RCR(Criminal) 372
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 143
High Courts18 Jan 2006Dismissed
P.M. Diesels Pvt. Ltd. Vs Thukral Mechanical Works and The Intellectual Property Appellate Board
Delhi High Court · (2006) 127 DLT 323 : (2006) 32 PTC 269
Trade and Merchandise Marks Act, 1958 — Section 107, 12(3), 18, 45, 46
High Courts17 Jan 2006Disposed Off
Sushma Madan and Others Vs Delhi Transport Corporation and Others
Delhi High Court · (2007) ACJ 972
High Courts17 Jan 2006Allowed
DCM Shriram Consolidated Ltd. Vs O.P. Gupta and Another
Delhi High Court · (2006) 129 DLT 320 : (2006) 87 DRJ 324 : (2006) 3 LLJ 300
High Courts17 Jan 2006Dismissed
All India Institute of Medical Sciences Vs R.K. Upadhyay
Delhi High Court · (2006) 127 DLT 457
High Courts17 Jan 2006Allowed
S.S. Jain Sabha Vs Govt. of NCT of Delhi
Delhi High Court · (2006) 129 DLT 800 : (2006) 87 DRJ 309 : (2006) 2 RCR(Civil) 269
Delhi Development Act, 1957 — Section 11A, 7
High Courts17 Jan 2006Dismissed
Kay Tee Cables Vs Union of India (UOI) and Others
Delhi High Court · (2006) 01 DEL CK 0088
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 26, 87
High Courts17 Jan 2006
Nitex Overseas Vs Union of India (UOI) and Others
Delhi High Court · (2006) 01 DEL CK 0087
High Courts17 Jan 2006
K.K. Enterprises Vs Municipal Corporation of Delhi Municipal Corporation of Delhi Vs Calcum Electronics Ltd.
Delhi High Court · (2006) 127 DLT 679
Civil Procedure Code, 1908 (CPC) — Section 151Delhi Municipal Corporation Act, 1957 — Section 116(2), 120, 124, 124(2), 124(3)
High Courts17 Jan 2006
Shri V.K. Seth Vs Union of India (UOI) and Others
Delhi High Court · (2006) 01 DEL CK 0085
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 141, 151, 32Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
High Courts17 Jan 2006
Wg. Cdr. B.D. Jena Vs Union of India (UOI) and Others
Delhi High Court · (2006) 01 DEL CK 0084
Air Force Act, 1950 — Section 161(2), 42, 46, 47, 50Constitution of India, 1950 — Article 14, 16, 21, 226Penal Code, 1860 (IPC) — Section 120A, 34
High Courts17 Jan 2006Dismissed
Narain Dass and Another Vs Lt. Governor and Others
Delhi High Court · (2006) 2 AD 425
Land Acquisition Act, 1894 — Section 10, 4, 48, 5A, 6
High Courts17 Jan 2006Dismissed
Shyam Lal Pal Vs PO Labour Court No. 1 and Another
Delhi High Court · (2006) 127 DLT 403 : (2006) 109 FLR 404 : (2006) 2 LLJ 565
Industrial Disputes Act, 1947 — Section 2
High Courts17 Jan 2006Dismissed
B Block Yojana Vihar Resident Welfare Assocication Vs Union of India (UOI) and Others
Delhi High Court · (2006) 129 DLT 508
Constitution of India, 1950 — Article 21