High Courts16 Jan 2007Allowed
Shaw Wallace and Company Ltd. and Another Vs Superior Industries Ltd.
Delhi High Court · (2007) 35 PTC 782
COURT ARCHIVE
Delhi High Court judgments, 2007
2,970 judgments · page 144 of 149
High Courts16 Jan 2007Allowed
R. Prasad and Others Vs Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2007) 137 DLT 455
Land Acquisition Act, 1894 — Section 18, 18(2), 30, 31
High Courts16 Jan 2007
Smt. Renu Malhotra and Others Vs Shri Shishpal Singh Shingaria
Delhi High Court · (2008) ACJ 1826
Motor Vehicles Act, 1988 — Section 166, 168
High Courts16 Jan 2007
Dharam Pal Vs State State Vs Ram Murti and Others
Delhi High Court · (2007) 137 DLT 467
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts16 Jan 2007Dismissed
Anil Vs State
Delhi High Court · (2007) CriLJ 1725 : (2007) 137 DLT 289
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 307, 34, 364A
High Courts16 Jan 2007
Delhi Development Authority Vs Dalip Kumar
Delhi High Court · (2007) 1 ILR Delhi 31
Limitation Act, 1963 — Section 5
High Courts16 Jan 2007Dismissed
Yogesh Jain Vs BSES Yamuna Power Ltd.
Delhi High Court · AIR 2007 Delhi 161 : (2007) 94 DRJ 695 : (2007) 1 ILR Delhi 37
High Courts15 Jan 2007
AFHQ Civil Service Officers AS Vs Union of India (UOI) and Others
Delhi High Court · (2007) 01 DEL CK 0101
High Courts15 Jan 2007Dismissed
Ashish Malhotra Vs N.D.M.C.
Delhi High Court · (2007) 94 DRJ 137 : (2007) 1 ILR Delhi 777
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 129A, 129EDelhi Municipal Corporation Act, 1957 — Section 169, 170
High Courts15 Jan 2007Dismissed
Oriental Bank of Commerc and Assistant General Manager, Oriental Bank of Commerce Vs Sh. Ajit Singh
Delhi High Court · (2007) 138 DLT 1 : (2007) 95 DRJ 65 : (2007) 146 PLR 56
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 12, Order 9 Rule 13, 151Limitation Act, 1963 — Section 5
High Courts15 Jan 2007
H.K. Das and Others Vs Union of India (UOI) and Others
Delhi High Court · (2007) 01 DEL CK 0057
High Courts15 Jan 2007
Commissioner of Income Tax Vs Surender Kalra
Delhi High Court · (2007) 165 TAXMAN 222
High Courts15 Jan 2007
Commissioner of Income Tax Vs Bharat Aluminium Co. Ltd.
Delhi High Court · (2007) 292 ITR 600 : (2007) 160 TAXMAN 388
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 154, 254(2), 31
High Courts15 Jan 2007
Indian Performing Right Society Ltd. Vs Debashis Patnaik and Others
Delhi High Court · (2007) 34 PTC 201
Copyright (Amendment) Act, 1994 — Section 33(3)Copyright Act, 1957 — Section 33, 33(3)Evidence Act, 1872 — Section 12
High Courts12 Jan 2007Disposed Off
Glaxo Smith Kline Asia P. Ltd. Vs Commissioner of Income Tax and Others
Delhi High Court · (2007) 208 CTR 1 : (2007) 94 DRJ 681 : (2007) 290 ITR 35 : (2007) 160 TAXMAN 259
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143(2), 220(6), 240
High Courts12 Jan 2007Disposed Off
P.R. Sharma Vs Avneesh Kumar
Delhi High Court · (2007) 1 ACC 850 : (2008) ACJ 1670
High Courts12 Jan 2007Dismissed
Chunni Lal and Another Vs Vidya Devi and Others
Delhi High Court · (2007) 93 DRJ 418 : (2007) 1 ILR Delhi 391 : (2007) 1 ILR Delhi 374
Civil Procedure Code, 1908 (CPC) — Section 100Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 2, 27, 39Evidence Act, 1872 — Section 116, 68
High Courts12 Jan 2007Allowed
Voltas Limited Vs Voltas Employees'' Union and Another
Delhi High Court · (2007) 113 FLR 526 : (2007) 2 LLJ 604
Industrial Disputes (Central) Rules, 1957 — Rule 33(4), 61Industrial Disputes Act, 1947 — Section 2, 33, 33(1), 33(2), 33(3)Trade Unions Act, 1926 — Section 6
High Courts12 Jan 2007
Sh. Raghubir Singh (Retd) Vs Union of India (UOI) and Others
Delhi High Court · (2007) 138 DLT 467
Constitution of India, 1950 — Article 16(4), 226
High Courts12 Jan 2007
Union of India (UOI) and Others Vs Shri Amrik Chand
Delhi High Court · (2007) 01 DEL CK 0082
Central Civil Services (Temporary Service) Rules, 1965 — Rule 10, 10(4), 5, 5(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409