COURT ARCHIVE

Delhi High Court judgments, 2007

2,970 judgments · page 11 of 149

High Courts03 Dec 2007Dismissed

R.K. Saraf Vs The Assistant Registrar of Trade Marks and Another

Delhi High Court · (2008) 36 PTC 520

Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 25, 25(3), 25(4), 26Trade Marks Act, 1999 — Section 57(4), 83, 91

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High Courts03 Dec 2007Dismissed

Sabharwal Food Industries Pvt. Ltd. Vs Govt. of NCT of Delhi and Shri Digambar Singh Rawat

Delhi High Court · (2008) 101 DRJ 43

Industrial Disputes Act, 1947 — Section 25F

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High Courts03 Dec 2007Allowed

Saint-Gobain Diamant Winter Ltd. Vs Jagdamba Marbles and Others

Delhi High Court · (2008) 1 BC 663

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts03 Dec 2007Disposed Off

Smt. Roopa Talwar and Others Vs Sh. Paramjit Singh and Others

Delhi High Court · (2008) ACJ 2694

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High Courts03 Dec 2007Allowed

Smt. Manjula Verma and Another Vs Kumari Sarla Verma

Delhi High Court · (2007) 12 DEL CK 0132

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Constitution of India, 1950 — Article 227Insurance Act, 1983 — Section 39

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High Courts03 Dec 2007Dismissed

West Asia Exports and Imports Pvt. Ltd. Vs Shri Viswanath Nedungadi

Delhi High Court · (2007) 12 DEL CK 0119

Limitation Act, 1963 — Section 5

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High Courts03 Dec 2007Dismissed

Maman Singh Vs Smt. Sharbati Devi (since deceased) and Others

Delhi High Court · (2007) 12 DEL CK 0118

Delhi Rent Control Act, 1958 — Section 45

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High Courts03 Dec 2007Dismissed

Prestolite of India Ltd. Vs General Insurance Corp. of India and Another

Delhi High Court · (2008) 1 ILR Delhi 1024

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts03 Dec 2007

Chand Malik and Another Vs Govind Dutt Sharma and Another

Delhi High Court · (2007) 12 DEL CK 0103

Motor Vehicles Act, 1988 — Section 163A

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High Courts03 Dec 2007Dismissed

Prakash Chandra Vs Guru Gobind Singh

Delhi High Court · (2008) 100 DRJ 171

University Grants Commission Act, 1956 — Section 2, 3

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High Courts03 Dec 2007

Suresh Kumar Rana and Others Vs The Managing Director, Centaur Hotel Corporation of India Ltd.

Delhi High Court · (2008) 100 DRJ 17

Contract Act, 1872 — Section 18

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High Courts03 Dec 2007Allowed

Shri S.R. Dutta Vs The Secretary Ministry of Agriculture and Others

Delhi High Court · (2007) 12 DEL CK 0072

Constitution of India, 1950 — Article 226

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High Courts03 Dec 2007

Kriti Sisodia Vs Directorate of Education and Another

Delhi High Court · (2007) 12 DEL CK 0071

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High Courts03 Dec 2007

Gujarat Bullion Refinery Pvt. Ltd. Vs Hindustan Copper Ltd.

Delhi High Court · (2008) 100 DRJ 153

Arbitration Act, 1940 — Section 11, 12, 5

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High Courts03 Dec 2007Allowed

Bhagat Singh Vs Chief Information Commissioner and Others

Delhi High Court · (2008) 146 DLT 385 : (2008) 100 DRJ 63 : (2013) 295 ELT 503

Constitution of India, 1950 — Article 19(1)Income Tax Act, 1961 — Section 131, 143(2), 148Right to Information Act, 2005 — Section 10, 20, 3, 8, 8(1)

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High Courts03 Dec 2007Dismissed

Jagat Talkies Distributors and Another Vs The Municipal Corporation of Delhi and Another

Delhi High Court · (2008) 100 DRJ 94

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 9

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High Courts03 Dec 2007Dismissed

Mahender Singh Vs State Govt. of N.C.T. of Delhi and Others

Delhi High Court · (2007) 12 DEL CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 200, 482

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High Courts03 Dec 2007Dismissed

Dr. K.S. Jawatkar Vs The Chancellor, JNU and Others

Delhi High Court · (2007) 12 DEL CK 0021

Delhi High Court Rules and Orders — Rule 1

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High Courts03 Dec 2007Allowed

Kalyani Steels Ltd. Vs The Secretary, Revenue, The Ministry of Finance, Government of India, The Designated Authority, Directorate General of Anti-Dumping and Allied Duties, Ministry of Commerce and Industry, Department of Commerce, Government of India and Maharashtra Seamless Ltd. Kalyani Steels Ltd. Vs The Secretary (Revenue), The Ministry of Finance, Government of India and The Designated Authority, Directorate General of Anti-Dumping and Allied Duties, Ministry of Commerce and Industry, Department of Commerce, Government of India

Delhi High Court · (2008) 100 DRJ 341 : (2008) 150 ECR 57 : (2008) 224 ELT 47

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High Courts30 Nov 2007Dismissed

Sreepal Vs Delhi Transport Corporation

Delhi High Court · (2008) 147 DLT 272 : (2008) 117 FLR 366

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(4A)

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