High Courts10 Jan 2007Dismissed
Commissioner of Income Tax Vs Herbalife International Ind.
Delhi High Court · (2008) 297 ITR 303 : (2007) 163 TAXMAN 147
COURT ARCHIVE
Delhi High Court judgments, 2007
2,970 judgments · page 147 of 149
High Courts10 Jan 2007Dismissed
Commissioner of Income Tax Vs ARK Corporation
Delhi High Court · (2008) 172 TAXMAN 339
High Courts10 Jan 2007Dismissed
Prithvi Singh Vs Delhi Transport Corporation and Others
Delhi High Court · (2007) 138 DLT 488
Industrial Disputes Act, 1947 — Section 2
High Courts10 Jan 2007Dismissed
Shri Ved Prakash Vs Chairman/Administrator, New Delhi Municipal Council
Delhi High Court · (2007) 137 DLT 84
High Courts10 Jan 2007Dismissed
Commissioner of Income Tax Vs D.C.M. Ltd.
Delhi High Court · (2008) 167 TAXMAN 160
High Courts10 Jan 2007Dismissed
Delhi Transport Corporation Vs Smt. Maya, Ms. Poonam, Master Deepak, All legal heirs of respondent late Sh. Rajender Singh and The GNCT
Delhi High Court · (2007) 137 DLT 96
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts10 Jan 2007Dismissed
Smt. Satvinder Kaur Vs The Director of Gurudwara Election and Others
Delhi High Court · (2007) 137 DLT 381 : (2007) 1 ILR Delhi 308
Constitution of India, 1950 — Article 329Delhi Municipal Corporation Act, 1957 — Section 15, 16, 17, 18, 19Delhi Sikh Gurdwara Management Committee (Election of Members) Rules, 1974 — Rule 19, 19(2), 94
High Courts10 Jan 2007
Sushil Dixit Vs State
Delhi High Court · (2009) 93 DRJ 564
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 308, 323
High Courts10 Jan 2007Dismissed
Vivek Kumar Khandelwal and Others, Alok Kumar and Others and Rakesh Kumar Chaudhary and Others Vs Government of N.C.T. of Delhi, Delhi Tapedik Unmalan Samiti, Ministry of Health, Municipal Corporation of Delhi and Delhi Nagar Nigam Tapedik Niyantran Samiti
Delhi High Court · (2007) 137 DLT 49
Constitution of India, 1950 — Article 14, 142, 16, 226, 32
High Courts10 Jan 2007
Director of Income Tax (Exemption) Vs Moti Bagh Mutual Aid Education
Delhi High Court · (2007) 209 CTR 173 : (2008) 298 ITR 190 : (2007) 163 TAXMAN 490
Income Tax Act, 1961 — Section 10(22), 11, 269SS
High Courts10 Jan 2007Allowed
Shabnam Vs State
Delhi High Court · (2007) 01 DEL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 363, 364A
High Courts10 Jan 2007
Infosys Technologies Ltd. Vs Park Infosys and Others
Delhi High Court · (2007) 137 DLT 349 : (2007) 34 PTC 178
High Courts09 Jan 2007Dismissed
K.N. Bahuguna Vs C.S.I.R. and Another
Delhi High Court · (2007) 138 DLT 110
Constitution of India, 1950 — Article 226, 32
High Courts09 Jan 2007Dismissed
Union of India (UOI) and Others Vs Lalit Kumar
Delhi High Court · (2007) 01 DEL CK 0044
Constitution of India, 1950 — Article 14, 21
High Courts09 Jan 2007
Commissioner of Income Tax Vs Crown Computerised Embroideries P. Ltd.
Delhi High Court · (2007) 208 CTR 94 : (2007) 289 ITR 151 : (2007) 160 TAXMAN 213
Income Tax Act, 1961 — Section 260A, 80HHC(1), 80HHC(2), 80HHC(3), 80HHC(4C)
High Courts09 Jan 2007
Commissioner of Income Tax Vs Aero Leather (P) Ltd.
Delhi High Court · (2007) 163 TAXMAN 601
High Courts08 Jan 2007Partly Allowed
Dr. S.K. Agarwal Vs Indian Institute of Technology and Others
Delhi High Court · (2007) 01 DEL CK 0192
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(5), 9.11Constitution of India, 1950 — Article 226, 311Institutes of Technology Act, 1961 — Section 13, 16, 16(2), 2, 7
High Courts08 Jan 2007Dismissed
Commissioner of Wealth Tax Vs Awaz Builders (P) Ltd.
Delhi High Court · (2007) 207 CTR 754 : (2007) 290 ITR 588 : (2007) 160 TAXMAN 99
Wealth Tax Act, 1957 — Section 2
High Courts08 Jan 2007Disposed Off
Kensoft Infotech Ltd. Vs R.S. Krishnaswami and Others
Delhi High Court · (2007) 1 ILR Delhi 295 : (2007) 35 PTC 627