Delhi High Court Judgments 2007

High Courts31 Dec 2007Dismissed

Ram Nath Vs The State

Delhi High Court · (2007) 12 ILR Delhi 151 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Identification of Prisoners Act, 1920 — Section 4, 5Penal Code, 1860 (IPC) — Section 302, 307, 34, 397, 412

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High Courts28 Dec 2007

Alcove Industries Ltd. Vs Oriental Structural Engineers Ltd.

Delhi High Court · (2008) 1 ARBLR 393

Arbitration Act, 1940 — Section 11, 12, 5Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(7), 12, 12(3)Constitution of India, 1950 — Article 136, 226

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High Courts28 Dec 2007

R.R. Constructions Vs St. Ann''s. Co-operative Group Housing Society and Another

Delhi High Court · (2008) 1 ARBLR 424

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

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High Courts26 Dec 2007Dismissed

Akhil Bhartiya Employees Provident Fund Staff Federation Vs Union of India and Others

Delhi High Court · (2008) 2 ILR Delhi 90

Constitution of India, 1950 — Article 19(1)(c), 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5(d)(vii), 5B(7)(a), 5D, 5D(7)Industrial Disputes Act, 1947 — Section 2(a), 2(a)(i), 2(j), 3, 36

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High Courts26 Dec 2007Allowed

South Delhi Medicos and Others Vs New Delhi Municipal Council and Others

Delhi High Court · (2008) 147 DLT 670 : (2008) 101 DRJ 126

Constitution of India, 1950 — Article 14, 19(1), 21, 226Drugs and Cosmetics Rules, 1945 — Rule 62B, 64, 64(1)New Delhi Municipal Council Act, 1994 — Section 141

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High Courts24 Dec 2007Dismissed

New Media Broadcasting (Pvt.) Ltd. and Another Vs Union Of India (UOI)

Delhi High Court · (2007) 12 DEL CK 0146

Constitution of India, 1950 — Article 14, 226, 299, 32Telegraph Act, 1885 — Section 4

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High Courts24 Dec 2007

KMG International Ltd. Vs K.M.G. Industrial Traders Pvt. Ltd.

Delhi High Court · (2008) 37 PTC 548

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High Courts20 Dec 2007Dismissed

Bhagwan Krishan Gupta Vs Prabha Gupta and Others

Delhi High Court · (2008) 2 ILR Delhi 79

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High Courts20 Dec 2007Disposed Off

D.T.C. Vs Nirmala Devi

Delhi High Court · (2007) 12 DEL CK 0223

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 166, 168, 171Workmens Compensation Act, 1923 — Section 4A(3)

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High Courts20 Dec 2007Dismissed

National Insurance Company Ltd. Vs Smt. Pushpa Rana and Others

Delhi High Court · (2009) ACJ 287 : (2008) 101 DRJ 645

Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts20 Dec 2007Disposed Off

New India Assurance Co. Ltd. Vs Smt. Surekha and Others

Delhi High Court · (2007) ILR Delhi 130 Supp

Motor Vehicles Act, 1988 — Section 149(2)

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High Courts20 Dec 2007Disposed Off

National Insurance Co. Ltd. Vs Smt. Kailash Devi and Others

Delhi High Court · (2007) 12 DEL CK 0220

Motor Vehicles Act, 1988 — Section 166, 168, 170, 173

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High Courts20 Dec 2007Dismissed

Oriental Insurance Co. Ltd. Vs Smt. Jyoti Malhotra and Others

Delhi High Court · (2007) 12 DEL CK 0219

Motor Vehicles Act, 1988 — Section 149, 149(2), 170, 173

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High Courts20 Dec 2007Disposed Off

Dr. Samarendra Mohan Mukherjee Vs Indian School of Mines

Delhi High Court · (2007) 12 DEL CK 0218

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High Courts20 Dec 2007Dismissed

Oriental Insurance Company Ltd. Vs Shobha Balram and Others

Delhi High Court · (2008) 102 DRJ 59

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High Courts20 Dec 2007Dismissed

Delhi Transport Corporation and Another Vs Smt. Kamla and Others

Delhi High Court · (2007) 12 DEL CK 0216

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High Courts20 Dec 2007Allowed

Guru Nanak Mechanical Works and Others Vs Shri. R.K. Dutta

Delhi High Court · (2008) 147 DLT 19 : (2008) 100 DRJ 611

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10

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High Courts20 Dec 2007Disposed Off

Shri Fateh (Deceased) through his LRs. Vs Shri Hukmi and Others

Delhi High Court · (2007) 12 DEL CK 0214

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 41 Rule 1, Order 41 Rule 23, 105Constitution of India, 1950 — Article 227Delhi Land Reforms Act, 1954 — Section 7

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High Courts20 Dec 2007Allowed

Kamal Construction Co. Vs DDA and Others

Delhi High Court · (2007) 12 DEL CK 0213

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 30, 33Contract Act, 1872 — Section 73

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High Courts20 Dec 2007Dismissed

Vinod Vs The State

Delhi High Court · (2008) 101 DRJ 217 : (2007) ILR Delhi 125 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307

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Delhi High Court judgments, 2007