High Courts29 Nov 2007Dismissed
A.R. Dial Dced. thr. Rajan Kumar Vs DCM Shriram Consolidated Ltd.
Delhi High Court · (2008) 147 DLT 288 : (2008) 117 FLR 394 : (2008) 2 LLJ 450
Industrial Disputes Act, 1947 — Section 2, 25F
COURT ARCHIVE
Delhi High Court judgments, 2007
2,970 judgments · page 14 of 149
High Courts29 Nov 2007Allowed
Shri Mohan Lal Kukreja Vs Shri Sunder Kukreja and Others
Delhi High Court · (2008) 1 ARBLR 17 : (2008) 100 DRJ 249
Arbitration Act, 1940 — Section 20, 33, 39, 9Contract Act, 1872 — Section 62
High Courts29 Nov 2007Allowed
Rajinder Kumar Aggarwal and Others Vs Union of India (UOI) and Another
Delhi High Court · (2007) 99 DRJ 700 : (2008) 1 ILR Delhi 968
High Courts29 Nov 2007
The Central Agricultural University Vs Bhargava and Associates Pvt. Ltd. and Others
Delhi High Court · (2007) 11 DEL CK 0058
Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 34, 9Architects Act, 1972 — Section 37
High Courts29 Nov 2007Dismissed
Rakesh Kumar Sharma Vs The Central Bureau of Investigation
Delhi High Court · (2007) 11 DEL CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 389Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts29 Nov 2007Dismissed
Sutesh Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2007) 99 DRJ 716
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Central Reserve Police Force Rules, 1955 — Rule 11, 16Constitution of India, 1950 — Article 226
High Courts29 Nov 2007
Sh. Anil Katyal Vs Municipal Corporation of Delhi
Delhi High Court · (2007) 11 DEL CK 0054
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts29 Nov 2007Dismissed
Sh. K.K. Mehrotra Vs Smt. Rattan Prabha
Delhi High Court · (2007) 11 DEL CK 0053
Hindu Adoptions and Maintenance Act, 1956 — Section 11(6)
High Courts29 Nov 2007Dismissed
Ms. Urmila Vs Sh. Chander Mohan Sharma
Delhi High Court · (2007) 11 DEL CK 0052
Civil Procedure Code, 1908 (CPC) — Section 107Delhi Rent Control Act, 1958 — Section 50Transfer of Property Act, 1882 — Section 106
High Courts29 Nov 2007
Court on its own motion Vs State and Others
Delhi High Court · (2007) 11 DEL CK 0051
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 20 Rule 5, Order 41 Rule 31, 2(9)Constitution of India, 1950 — Article 192(1)Criminal Procedure Code, 1973 (CrPC) — Section 264, 354, 387
High Courts29 Nov 2007Dismissed
Ghanshyam and Others Vs D.S.S.S.B. and Others
Delhi High Court · (2007) 99 DRJ 554
Constitution of India, 1950 — Article 14, 141, 16, 226
High Courts29 Nov 2007Dismissed
Commissioner of Income Tax Vs Bimla Goel
Delhi High Court · (2007) 11 DEL CK 0027
High Courts28 Nov 2007Allowed
Sumit Bhatia and Others Vs Govt. of Nct of Delhi and Others
Delhi High Court · (2007) 99 DRJ 518
Central Bord Secondary Educations Examination Rules — Rule 40, 40.1, 43
High Courts28 Nov 2007Dismissed
Commissioner of Income Tax Vs Indocon Finance and Investment Ltd.
Delhi High Court · (2007) 11 DEL CK 0227
High Courts28 Nov 2007
Mrs. Meena Sharma Vs Mr. D.K. Jain and Others
Delhi High Court · (2007) 11 DEL CK 0214
Delhi School Education Rules, 1973 — Rule 116
High Courts28 Nov 2007Dismissed
National Insurance Company Vs Shri Rajender Kumar and Others
Delhi High Court · (2009) ACJ 66
Motor Vehicles Act, 1988 — Section 170
High Courts28 Nov 2007Disposed Off
Commissioner of Income Tax Vs Mahavir Alluminimum Limited
Delhi High Court · (2008) 214 CTR 45 : (2008) 1 ILR Delhi 962 : (2008) 297 ITR 77
Income Tax Act, 1961 — Section 145, 145A, 260A, 44AB
High Courts28 Nov 2007Dismissed
Shri Gopal Mohan Vadhera Vs Shri Jagdish Rai Vadhera and Others
Delhi High Court · (2008) 100 DRJ 371 : (2007) 11 ILR Delhi 85
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1, Order 43 Rule 1A, 151Contract Act, 1872 — Section 17
High Courts28 Nov 2007Dismissed
Mr. Nipam Kotwal, Director, Digital Multiforms Limited, Mr. Sadguna Surendra Kotwal, Director, Digital Multiforms Limited, Mr. Anish Arunbhai Seth, Director, Digital Multiforms Limited and Nimish Bhatt, Director, Digital Multiforms Limited Vs Dominos Printech India Pvt. Ltd.
Delhi High Court · (2008) 146 DLT 747 : (2008) 100 DRJ 84
Companies Act, 1956 — Section 291Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2), 142
High Courts28 Nov 2007Dismissed
Dr. Virender Kumar Darall Vs D.S.P.C.A. and Others
Delhi High Court · (2007) 99 DRJ 719
Constitution of India, 1950 — Article 14, 226Rules of Payment of Grant-in-Aid to Delhi S.P.C.A — Rule 4