High Courts12 Jan 2007Allowed
Union of India (UOI) Vs Rajendra Roy and Others
Delhi High Court · (2007) 1 ILR Delhi 378 : (2007) 1 ILR Delhi 362
COURT ARCHIVE
Delhi High Court judgments, 2007
2,970 judgments · page 145 of 149
High Courts12 Jan 2007
Shyamlendu Kar Vs Union of India (UOI) and Others
Delhi High Court · (2007) 01 DEL CK 0080
Constitution of India, 1950 — Article 226
High Courts12 Jan 2007Dismissed
Mahesh and Smt. Maya Devi Vs Smt. Madhu
Delhi High Court · (2007) 136 DLT 678 : (2007) 1 DMC 779 : (2007) 94 DRJ 472 : (2007) 1 ILR Delhi 358 : (2007) 4 RCR(Civil) 815
Evidence Act, 1872 — Section 112
High Courts12 Jan 2007
KLM Royal Dutch Airlines Vs Assistant Director of Income Tax
Delhi High Court · (2007) 208 CTR 33 : (2007) 138 DLT 402 : (2007) 292 ITR 49 : (2007) 159 TAXMAN 191
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 139, 142, 142(1), 143, 143(1)
High Courts12 Jan 2007
Avijit Bhushan Vs University of Delhi
Delhi High Court · (2007) 01 DEL CK 0018
High Courts12 Jan 2007Dismissed
Sh. Chunni Lal and Another Vs Smt. Vidya Devi and Others
Delhi High Court · (2007) 138 DLT 224
High Courts12 Jan 2007Dismissed
Mrs. Roseline Wilson and Others Vs Union of India (UOI) and Others
Delhi High Court · (2007) 2 ILR Delhi 514
High Courts12 Jan 2007
Commissioner of Income Tax Vs Shri Ram Honda Power Equip etc. etc.
Delhi High Court · (2007) 207 CTR 689 : (2007) 289 ITR 475 : (2007) 158 TAXMAN 474
Income Tax Act, 1961 — Section 108, 115JB, 28, 288, 288(1)
High Courts12 Jan 2007
Siri Ram Syal and Sons Vs Union of India (UOI) Union of India (UOI) Vs Siri Ram Sayal and Sons and Others
Delhi High Court · (2007) 01 DEL CK 0002
High Courts12 Jan 2007Dismissed
Shri S.D. Mishra Vs Union of India (UOI) and Others
Delhi High Court · (2007) 136 DLT 683 : (2007) 95 DRJ 478
Central Civil Services (Conduct) Rules, 1964 — Rule 3, 3(1)Constitution of India, 1950 — Article 311(2)Delhi Special Police Establishment (Subordinate Ranks) (Discipline and Appeal) Rules, 1961 — Rule 8
High Courts11 Jan 2007Allowed
Ex. Gnr. B.V. Rao, No. 14349037 Vs Union of India (UOI) and Others
Delhi High Court · (2007) 01 DEL CK 0221
Pension Regulations for Army, 1961 — Regulation 173
High Courts11 Jan 2007Allowed
Vinod Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2007) 01 DEL CK 0220
Constitution of India, 1950 — Article 226
High Courts11 Jan 2007Disposed Off
Commissioner of Income Tax Vs General Sales (P.) Ltd.
Delhi High Court · (2007) 162 TAXMAN 11
High Courts11 Jan 2007Disposed Off
Shri Pawan Kumar Vs The State and Another
Delhi High Court · (2007) 136 DLT 723 : (2007) 35 PTC 738
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Copyright Act, 1957 — Section 63, 68
High Courts11 Jan 2007Allowed
Ex. Sepoy Hayat Mohammed Vs Union of India (UOI) and Others
Delhi High Court · (2007) 138 DLT 539
Army Act, 1950 — Section 2(2)Army Pension Rules, 1961 — Rule 10, 12, 173, 2, 48Pension Regulations for Army, 1961 — Regulation 173, 185, 48
High Courts11 Jan 2007Disposed Off
Ex. NK. Ramesh Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2007) 137 DLT 56
High Courts11 Jan 2007Disposed Off
Rajender Vs BSES Rajdhani Power Ltd. and Another
Delhi High Court · (2007) 01 DEL CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 210, 438, 439Electricity Act, 2003 — Section 131, 135, 136, 137, 138Penal Code, 1860 (IPC) — Section 188, 379
High Courts11 Jan 2007Disposed Off
JC 215200X Ex. Subedar Major Nafe Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 01 DEL CK 0182
Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 4
High Courts11 Jan 2007Dismissed
Commissioner of Income Tax Vs Eureka Sales Corpn.
Delhi High Court · (2008) 167 TAXMAN 157
High Courts11 Jan 2007Dismissed
Commissioner of Income Tax Vs Access Securities Credits (P) Ltd.
Delhi High Court · (2008) 167 TAXMAN 158