High Courts12 Dec 2005Dismissed
Ishwar Chandra Dutta and Another Vs Union of India (UOI) and Others
Delhi High Court · (2006) 127 DLT 608
COURT ARCHIVE
Delhi High Court judgments
1,29,395 judgments · page 5,153 of 6,470
High Courts12 Dec 2005
Smt. Sharada Rani Vs Sh. Ganga Ram Gupta and Others
Delhi High Court · (2006) 2 BC 570
High Courts09 Dec 2005Dismissed
Ramjee Power Construction Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2005) 3 ARBLR 570 : (2006) 127 DLT 346 : (2006) 86 DRJ 304
Administrative Tribunals Act, 1985 — Section 28Arbitration and Conciliation Act, 1996 — Section 8, 9Constitution of India, 1950 — Article 12, 14, 21, 226, 32
High Courts09 Dec 2005Dismissed
Union of India (UOI) Vs G. Sareen
Delhi High Court · (2006) 126 DLT 110
High Courts09 Dec 2005Dismissed
Happy Anand @ Prabhjot Singh Vs Baby Deepali
Delhi High Court · (2006) 1 DMC 520
Contract Act, 1872 — Section 39Hindu Adoptions and Maintenance Act, 1956 — Section 20Hindu Marriage Act, 1955 — Section 13B
High Courts09 Dec 2005Dismissed
Central Board of Secondary Education Vs Tushar Welfare Society and Another
Delhi High Court · (2005) 12 DEL CK 0101
Constitution of India, 1950 — Article 12, 136, 141, 142, 226
High Courts09 Dec 2005
Apex Bank of Urban Coop. Banks of Maharashtra and Goa Ltd. Vs Jt. Secy (Coop) and Appellate Authority and Others
Delhi High Court · (2006) 3 BC 108 : (2006) 126 DLT 189 : (2006) 86 DRJ 146
High Courts09 Dec 2005
The New India Assurance Co. Ltd. Vs Kashmiri Lal and Others
Delhi High Court · (2005) 4 ACC 817 : (2007) ACJ 688 : AIR 2006 Delhi 112 : (2005) 125 DLT 571 : (2006) 86 DRJ 99 : (2006) 1 RCR(Civil) 619
Constitution of India, 1950 — Article 227, 227(1)Motor Vehicles Act, 1988 — Section 168, 168(3), 173(1), 174
High Courts08 Dec 2005
Amrit Lal Mehta Vs D.G. of Revenue Int. and Invest. and Others
Delhi High Court · (2006) CriLJ 1016 : (2006) 126 DLT 41 : (2006) 86 DRJ 227
Contempt of Courts Act, 1971 — Section 11, 12
High Courts08 Dec 2005Dismissed
P. Sivadasan Vs Union of India (UOI) and Others
Delhi High Court · (2006) 127 DLT 338
High Courts08 Dec 2005Disposed Off
Kuldeep Kapoor Vs Susanta Sengupta
Delhi High Court · (2006) 126 DLT 149
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 340(1), 341, 343(2)
High Courts08 Dec 2005Dismissed
Cisco Systems India Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2006) 126 DLT 263 : (2009) 234 ELT 618 : (2010) 19 STR 466
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129, 129ECustoms Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 4(3), 5(1), 5(3)
High Courts08 Dec 2005Dismissed
Smt. Prem Lata and Others Vs Shri Rajender Soni
Delhi High Court · (2006) 126 DLT 168
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9, 151Consumer Protection Act, 1986 — Section 13(2)Limitation Act, 1963 — Section 5
High Courts08 Dec 2005Dismissed
S.C. Chemicals Vs Union of India (UOI)
Delhi High Court · (2005) 12 DEL CK 0135
Constitution of India, 1950 — Article 14, 226
High Courts08 Dec 2005Dismissed
Dr. Abhay Mohan Thakur Vs Union of India (UOI) and Another
Delhi High Court · (2005) 12 DEL CK 0114
Constitution of India, 1950 — Article 226
High Courts08 Dec 2005Dismissed
Sh. Sanjeev Malhotra Vs The Commissioner of Income Tax
Delhi High Court · (2006) 201 CTR 21 : (2006) 126 DLT 93 : (2006) 286 ITR 364 : (2006) 151 TAXMAN 21
Income Tax Act, 1961 — Section 255(4), 260A, 80HHC
High Courts08 Dec 2005
Commissioner of Central Excise Vs Dalmia Cement (Bharat) Ltd.
Delhi High Court · (2006) 126 DLT 597 : (2006) 130 ECR 168
Central Excise and Customs Laws (Amendment) Act, 1991 — Section 3, 3(2)Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11B(3), 12ALand Acquisition Act, 1894 — Section 17, 17(4)
High Courts08 Dec 2005
Commissioner of Income Tax Vs J.B. Exports Ltd.
Delhi High Court · (2006) 201 CTR 30 : (2006) 286 ITR 603 : (2006) 152 TAXMAN 189
Income Tax Act, 1961 — Section 260A, 28, 80I
High Courts08 Dec 2005Allowed
State Vs Partap Takwal and Others
Delhi High Court · (2006) 1 ALT(Cri) 25 : (2006) 126 DLT 20 : (2006) 86 DRJ 107
Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 307, 34, 392, 397, 411
High Courts08 Dec 2005Allowed
PVC Compound and Footwear Manufacturers Association (Regd.) and Others Vs Govt. of NCT of Delhi and Others Bharat Industries Vs Delhi State Industrial Development Corporation Ltd. and Another Mohd. Irshad Vs Delhi State Industrial Development Corporation Ltd. Ghai Mining Tools Co. Pvt. Ltd. Vs Union of India (UOI) and Others P.L. Bajaj Vs Lt. Governor and Others Deep Auto coloring Works Vs Lt. Governor
Delhi High Court · (2006) 86 DRJ 321