COURT ARCHIVE

Delhi High Court judgments, 2007

2,970 judgments · page 146 of 149

High Courts11 Jan 2007Allowed

Inder Dass Vs D.T.C. and Another

Delhi High Court · (2007) 137 DLT 520 : (2007) 94 DRJ 491

Constitution of India, 1950 — Article 14, 16, 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1)

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High Courts11 Jan 2007Dismissed

Union of India Vs M/s Central India Machinery Mfrs. Co. Ltd.

Delhi High Court · (2007) 1 ILR Delhi 350

Arbitration Act, 1940 — Section 30, 31(2), 32, 33Arbitration and Conciliation Act, 1996 — Section 28, 32, 33

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High Courts11 Jan 2007

Bharat Kalyan Pratisthan Vs Director of Income Tax (Exemption)

Delhi High Court · (2007) 211 CTR 354 : (2008) 299 ITR 406 : (2007) 160 TAXMAN 216

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High Courts11 Jan 2007Dismissed

Sushil Kumar Gahlot and Others Vs State and Another

Delhi High Court · (2007) 01 DEL CK 0103

Criminal Procedure Code, 1973 (CrPC) — Section 181(4) , 397(3), 462, 482Penal Code, 1860 (IPC) — Section 34, 406, 498A

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High Courts11 Jan 2007

Rajeshwar Singh Negi Vs Union of India (UOI) and Another

Delhi High Court · (2007) 138 DLT 587

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High Courts11 Jan 2007Dismissed

Recruit Pritam Singh Vs Union of India (UOI) and Others

Delhi High Court · (2007) 01 DEL CK 0089

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 149, 302, 304Pension Regulations for Army, 1961 — Regulation 132

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High Courts11 Jan 2007Dismissed

Ex. Sepoy Bishan Lal Vs Union of India (UOI) and Others

Delhi High Court · (2007) 01 DEL CK 0087

Constitution of India, 1950 — Article 226

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High Courts11 Jan 2007Dismissed

Ex. A.C. Gupta U K (771675-F) Vs Union of India (UOI) and Others

Delhi High Court · (2007) 01 DEL CK 0085

Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 17Pension Regulations — Regulation 173

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High Courts11 Jan 2007

Ex. Hav. Bhim Singh No. 2978421 Vs Union of India (UOI) and Others

Delhi High Court · (2007) 136 DLT 375

Army Rules, 1954 — Rule 13(3)Civil Procedure Code, 1908 (CPC) — Section 80Pension Regulations for Army, 1961 — Regulation 173, 179, 423

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High Courts11 Jan 2007

New Delhi Municipal Committee Vs C.P. Singh and Co.

Delhi High Court · (2009) 93 DRJ 445 : (2007) 1 ILR Delhi 340

Civil Procedure Code, 1908 (CPC) — Section 113, 9Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1961 — Section 293

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High Courts11 Jan 2007

JC 347068L Ex. Subedar Nachhatar Singh Vs Union of India (UOI) and Others

Delhi High Court · (2007) 01 DEL CK 0075

Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 13(3), 14, 5

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High Courts11 Jan 2007

Ex. Sep. Gopal Prasad Vs Union of India (UOI) and Others

Delhi High Court · (2007) 01 DEL CK 0074

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High Courts11 Jan 2007Dismissed

Ex. Sepoy Jitender Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2007) 01 DEL CK 0073

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High Courts11 Jan 2007

Smt. Birma Devi Vs Union of India (UOI) and Others

Delhi High Court · (2007) 01 DEL CK 0072

Pension Regulations for Army, 1961 — Regulation 213

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High Courts11 Jan 2007Dismissed

Sh. Kuldeep Singh Vs Union of India (UOI) and Others

Delhi High Court · (2007) 01 DEL CK 0071

Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 173

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High Courts11 Jan 2007Dismissed

U.P. State Road Transport Corporation Vs Anita Verma and Others

Delhi High Court · (2007) 01 DEL CK 0032

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High Courts11 Jan 2007Allowed

Lt. Gen. Surendra Kumar Sahni Vs Chief of Army Staff and Others

Delhi High Court · (2007) 01 DEL CK 0026

Army Act, 1950 — Section 154, 164(1), 164(2)Army Rules, 1954 — Rule 177, 180, 180, 184, 22Constitution of India, 1950 — Article 14, 21, 226, 311, 33

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High Courts11 Jan 2007Dismissed

Ved Prakash and Others Vs Lt. Governor of Delhi and Others

Delhi High Court · (2007) 136 DLT 703 : (2007) 94 DRJ 184 : (2007) 1 ILR Delhi 551

Constitution of India, 1950 — Article 161, 226Delhi Municipal Corporation Act, 1957 — Section 343Land Acquisition Act, 1894 — Section 10, 4, 48, 48(1), 48(2)

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High Courts11 Jan 2007

Major Prithviraj Patnaik Vs Union of India (UOI) and Others

Delhi High Court · (2007) 1 ILR Delhi 572

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High Courts11 Jan 2007Dismissed

Sanjay Tanwar Vs State

Delhi High Court · (2007) 1 ALT(Cri) 6

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 100, 109, 112, 113, 120B

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