High Courts17 Jan 2006Dismissed
Dharampal Vs Delhi Administration
Delhi High Court · (2006) 01 DEL CK 0027
COURT ARCHIVE
Delhi High Court judgments
1,29,476 judgments · page 5,147 of 6,474
High Courts17 Jan 2006
Consolidated Photo and Finvest Ltd. Vs Asst. Commissioner of Income Tax
Delhi High Court · (2006) 200 CTR 433 : (2006) 281 ITR 394 : (2006) 151 TAXMAN 41
High Courts17 Jan 2006
The Commissioner of Income Tax Vs Dalmia Promoters Developers Pvt. Ltd.
Delhi High Court · (2006) 200 CTR 426 : (2006) 129 DLT 237 : (2006) 281 ITR 346 : (2006) 151 TAXMAN 202
High Courts17 Jan 2006
The Commissioner of Income Tax Vs Tej Quebecor Printing Ltd.
Delhi High Court · (2006) 200 CTR 444 : (2006) 129 DLT 110 : (2006) 281 ITR 170 : (2006) 151 TAXMAN 210
High Courts17 Jan 2006
Kavita Enterprises, Car Park Contractor Vs Airports Authority of India and Another
Delhi High Court · (2006) 128 DLT 152
High Courts17 Jan 2006Dismissed
Metalex Pipes Ltd. Vs Commissioner of Central Excise
Delhi High Court · (2006) 130 ECR 557
High Courts17 Jan 2006Dismissed
Interglobe Enterprises Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2006) 126 DLT 589 : (2006) 131 ECR 131 : (2006) 203 ELT 202
High Courts17 Jan 2006
Smt. Jugan Mehta Vs Shri Sham Sunder Gulati and Others
Delhi High Court · (2006) 01 DEL CK 0009
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3, Order 39 Rule 4Delhi High Court (Original Side) Rules, 1967 — Rule 3Partition Act, 1893 — Section 4
High Courts17 Jan 2006
Bhopal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2006) 01 DEL CK 0007
High Courts17 Jan 2006Dismissed
Mathur Marketing Pvt. Ltd. Vs Commissioner of Income Tax and Another
Delhi High Court · (2006) 201 CTR 174 : (2006) 129 DLT 188 : (2006) 87 DRJ 181 : (2006) 281 ITR 379 : (2006) 151 TAXMAN 123
Income Tax Act, 1961 — Section 144, 145, 145(3)Income Tax Rules, 1962 — Rule 56A
High Courts17 Jan 2006Dismissed
M.R. Tobacco Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2006) 129 DLT 284 : (2006) 87 DRJ 301 : (2006) 145 STC 211
High Courts16 Jan 2006Dismissed
Rainbow Electic Supply Co. Vs North Delhi Power Limited
Delhi High Court · (2006) 1 ARBLR 283 : (2006) 129 DLT 528 : (2006) 87 DRJ 307
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14, 14(1), 16, 41, 43
High Courts16 Jan 2006Dismissed
Daulat Ram and Others Vs Union of India (UOI) and Others
Delhi High Court · (2006) 127 DLT 99 : (2006) 3 LLJ 176
High Courts16 Jan 2006Dismissed
Hari Singh Vs Indian Agricultural Research Institute and Others
Delhi High Court · (2006) 01 DEL CK 0102
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5
High Courts16 Jan 2006
Saraya Industries Ltd. Vs Shri Hargobind Bajaj and Another
Delhi High Court · (2006) 01 DEL CK 0101
High Courts16 Jan 2006
Municipal Corporation of Delhi Vs Mritak Charam Sodhan Co-Op. Industrial Society
Delhi High Court · (2006) 01 DEL CK 0100
Arbitration Act, 1940 — Section 30
High Courts16 Jan 2006Dismissed
Intertoll ICS Cecons O and M Company P. Ltd. Vs National Highways Authority of India
Delhi High Court · (2006) 129 DLT 146 : (2006) 2 RCR(Civil) 82
High Courts16 Jan 2006Dismissed
Devinder Kumar and Others Vs Delhi Development Act and Another
Delhi High Court · (2006) 01 DEL CK 0097
Constitution of India, 1950 — Article 16(1), 162, 226, 309Delhi Development Act, 1957 — Section 21, 22, 22(2), 4, 4(2)
High Courts16 Jan 2006
Vimal Devi Vs Union of India (UOI) and Others
Delhi High Court · (2006) 01 DEL CK 0096
High Courts16 Jan 2006Dismissed
Hargobind Fashion P. Ltd. Vs State Bank of Patiala
Delhi High Court · AIR 2006 Delhi 187 : (2006) 127 DLT 641 : (2006) 87 DRJ 319
Constitution of India, 1950 — Article 226Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 9