High Courts12 Jan 2006Dismissed
Dr. Kapil Sethi Vs Dr. Ajay Gambhir and Others
Delhi High Court · (2006) 127 DLT 381
Delhi Municipal Corporation Act, 1957 — Section 343, 344
COURT ARCHIVE
Delhi High Court judgments
1,29,476 judgments · page 5,149 of 6,474
High Courts12 Jan 2006Dismissed
Lt. Col. Pramod Kumar Katial Vs Union of India (UOI) and Others
Delhi High Court · (2006) 01 DEL CK 0152
Army Act, 1950 — Section 64Constitution of India, 1950 — Article 226
High Courts12 Jan 2006Disposed Off
Ishwar Industries Ltd. Vs The Crocus Chattels Pvt. Ltd. and Others
Delhi High Court · (2006) 128 DLT 10 : (2006) 87 DRJ 430
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3, 151Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 11, 12, 2
High Courts12 Jan 2006Disposed Off
Continental Construction Ltd. and Another Vs Satluj Jal Vidyut Nigam Ltd.
Delhi High Court · (2006) 1 ARBLR 321
Arbitration and Conciliation Act, 1996 — Section 42, 9
High Courts12 Jan 2006Dismissed
Interior''s India Vs Balmer Lawrie and Co. Ltd. and Another
Delhi High Court · AIR 2007 Delhi 16 : (2006) 1 ARBLR 482 : (2006) 4 BC 62 : (2006) 129 DLT 547 : (2006) 87 DRJ 712
Arbitration and Conciliation Act, 1996 — Section 9
High Courts12 Jan 2006Dismissed
Cosmo Ferrites Limited Vs Universal Commercial Corporation and Others
Delhi High Court · AIR 2006 Delhi 320 : (2006) 128 DLT 36 : (2006) 86 DRJ 775 : (2006) 143 PLR 5 : (2006) 3 RCR(Civil) 62 : (2006) 2 RCR(Rent) 11
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 3, Order 8 Rule 5, Order 8 Rule 5(1), 151
High Courts12 Jan 2006Dismissed
Ashok Yatri Niwas now Indraprastha Hotels Vs UOI (Union of India) and Another
Delhi High Court · (2006) 127 DLT 374 : (2006) 86 DRJ 758 : (2006) 109 FLR 406 : (2006) 2 LLJ 1132
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)
High Courts12 Jan 2006Dismissed
DDA Vs Manohar Lal and Co. Manohar Lal Vs DDA
Delhi High Court · (2006) 1 ARBLR 132 : (2006) 127 DLT 495 : (2006) 86 DRJ 751
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2)
High Courts12 Jan 2006Dismissed
Maharaji Educational Trust and Another Vs Punjab and Sind Bank and Another
Delhi High Court · AIR 2006 Delhi 226 : (2006) 2 BC 473 : (2006) 3 CivCC 553 : (2006) 127 DLT 161 : (2006) 87 DRJ 410 : (2006) 3 RCR(Civil) 9
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 7 Rule 10, Order 7 Rule 11Court Fees Act, 1870 — Section 7Debts Recovery Tribunal Act, 1993 — Section 18, 20
High Courts12 Jan 2006Disposed Off
Yahoo! Inc. Vs Sanjay V. Shah and Others
Delhi High Court · (2006) 128 DLT 488 : (2006) 32 PTC 263
Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts12 Jan 2006Allowed
Shri S.C. Rastogi Vs Smt. Renu Kalra and Another
Delhi High Court · (2006) 2 BC 323 : (2006) 3 CivCC 211 : (2006) 127 DLT 793 : (2006) 88 DRJ 101 : (2006) 143 PLR 33
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Jan 2006Disposed Off
Bharat Sanchar Nigam Ltd. Vs All India Bharat Sanchar Nigam Executives'' Association (Regd.) and Others
Delhi High Court · (2006) 87 DRJ 401
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 15Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8
High Courts12 Jan 2006Disposed Off
Smt. Sonu Jain Vs Sh. Rohit Garg and Others
Delhi High Court · (2006) 128 DLT 633 : (2006) 87 DRJ 489
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 7 Rule 11, Order 7 Rule 2Court Fees Act, 1870 — Section 7Hindu Marriage Act, 1955 — Section 23
High Courts12 Jan 2006Allowed
Super Cassettes Industries Ltd. Vs People Infocom Pvt. Ltd. and Another
Delhi High Court · (2007) 34 PTC 273
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151Copyright Act, 1957 — Section 19(4), 62(2)
High Courts11 Jan 2006Dismissed
Union of India (UOI) and Others Vs S.S. Ahluwalia
Delhi High Court · (2006) 129 DLT 73 : (2006) 87 DRJ 171
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 16Central Reserve Police Force Rules, 1955 — Rule 43
High Courts10 Jan 2006Disposed Off
Rakesh @ Kake Vs Govt. of NCT of Delhi (State)
Delhi High Court · (2006) CriLJ 844 : (2006) 127 DLT 363 : (2006) 86 DRJ 762 : (2006) 2 RCR(Criminal) 674
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 376(2), 452, 506, 506(2)
High Courts10 Jan 2006
Gurcharan Singh Vs Union of India (UOI)
Delhi High Court · (2006) 01 DEL CK 0175
Arbitration Act, 1940 — Section 30, 33
High Courts10 Jan 2006
Deepak Fertilizers and Petrochem Vs The designated authority DG of Lamba
Delhi High Court · (2006) 128 DLT 140 : (2006) 88 DRJ 70 : (2006) 130 ECR 565 : (2006) 203 ELT 370
High Courts09 Jan 2006Dismissed
Tata Finance Ltd. Vs Sudhir Kumar Sharma
Delhi High Court · (2006) 128 DLT 494 : (2006) 86 DRJ 666
High Courts09 Jan 2006Disposed Off
M.D. Overseas Ltd. Vs Uma Shankar Kamal Narain and Others
Delhi High Court · AIR 2006 Delhi 361 : (2006) 127 DLT 482 : (2006) 86 DRJ 769
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 1(2), Order 37 Rule 3(5)Negotiable Instruments Act, 1881 (NI) — Section 138, 6Penal Code, 1860 (IPC) — Section 406, 409, 420