COURT ARCHIVE

Delhi High Court judgments, 2007

2,970 judgments · page 2 of 149

High Courts20 Dec 2007Dismissed

Mr. Bharat Singh @ Deputy and Others Vs State

Delhi High Court · (2008) 101 DRJ 34

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 120B, 364A, 365

High Courts20 Dec 2007Allowed

Arinits Sales Pvt. Ltd. Vs Rockwell Plastic Pvt. Ltd. and Others

Delhi High Court · (2008) 2 ILR Delhi 66

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10(2), 20Negotiable Instruments Act, 1881 (NI) — Section 138, 64(1)

High Courts20 Dec 2007Dismissed

Swatch Limited Vs Priya Exhibitors Private Ltd.

Delhi High Court · (2008) 1 CTLJ 208 : (2008) 101 DRJ 99

Civil Procedure Code, 1908 (CPC) — Section 20, 21

High Courts20 Dec 2007Allowed

Ahmed Oomerbhoy and Another Vs Shri Gautam Tank and Others

Delhi High Court · (2008) 146 DLT 774 : (2008) 36 PTC 193

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Trade Marks Act, 1999 — Section 125, 27(2), 28, 28(3), 30(1)

High Courts20 Dec 2007Dismissed

Sujata Kohli Vs High Court of Delhi thru. Registrar General

Delhi High Court · (2008) 148 DLT 17 : (2008) 101 DRJ 83 : (2007) 12 ILR Delhi 127

Constitution of India, 1950 — Article 226, 233, 234, 235, 311(2)

High Courts20 Dec 2007Disposed Off

Smt. Vidya Vs D.T.C. and Another

Delhi High Court · (2008) 101 DRJ 112

High Courts20 Dec 2007

Smt. Rasheeda Begum Vs DTC and Others

Delhi High Court · (2007) 12 DEL CK 0165

High Courts20 Dec 2007Dismissed

Shri K.L. Ganju Vs Shri Sidhartha Shankar

Delhi High Court · (2007) 12 DEL CK 0153

High Courts20 Dec 2007Allowed

S. Puran Singh Vs Sh. Shyam Lal

Delhi High Court · (2007) 12 DEL CK 0152

Delhi Rent Control Act, 1958 — Section 50

High Courts20 Dec 2007Disposed Off

Supreme Court Bar Asson. Multi State Cooperative Group Housing Society Ltd. Vs Central Registrar of Cooperative Societies Mohd. Tajuddin Vs Supreme Court Bar Asson. Multi State Cooperative Group Housing Society Ltd.

Delhi High Court · (2007) 12 DEL CK 0151

Constitution of India, 1950 — Article 226

High Courts20 Dec 2007Allowed

Smt. Kiran Juneja and Others, Mrs. Karunesh Gambhir and National Council for Education Research and Training Vs Union of India (UOI) and Others

Delhi High Court · (2007) 12 DEL CK 0143

Constitution of India, 1950 — Article 14, 16, 311

High Courts20 Dec 2007Disposed Off

United India Insurance Co. Ltd. Vs Budhi Ram and Others

Delhi High Court · (2008) 147 DLT 14 : (2008) 100 DRJ 607

High Courts20 Dec 2007Dismissed

Indo Arya Central Transport Limited Vs Container Corporation of India Limited

Delhi High Court · (2008) 1 ARBLR 229 : (2008) 146 DLT 703 : (2008) 100 DRJ 556

Arbitration and Conciliation Act, 1996 — Section 11(6), 36, 9

High Courts20 Dec 2007Disposed Off

Krishan Kumar Vs Secretary, Govt. of NCT of Delhi and Others

Delhi High Court · (2008) 101 DRJ 733 : (2007) ILR Delhi 112 Supp

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 6Constitution of India, 1950 — Article 148, 226, 309

High Courts20 Dec 2007Dismissed

Govt. of NCT of Delhi and Others Vs Jitender Kumar

Delhi High Court · (2008) 147 DLT 278

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226

High Courts20 Dec 2007Dismissed

Radio Today Broadcasting Ltd. and Others Vs Ministry of Information and Broadcasting and Another

Delhi High Court · (2007) 2 CTLJ 505 : (2008) 146 DLT 712 : (2008) 100 DRJ 684

Companies Act, 1956 — Section 58A, 58A(8)

High Courts20 Dec 2007Dismissed

Gulzar Singh Vs Harbans Kaur and Others

Delhi High Court · (2007) 12 DEL CK 0127

Specific Relief Act, 1963 — Section 20, 20(1), 20(2)

High Courts20 Dec 2007Dismissed

M/s L. N. Gadodia and Son Pvt. Ltd. and Another Vs Regional Provident Fund Commissioner

Delhi High Court · (2007) 12 DEL CK 0125

High Courts20 Dec 2007

Oriental Insurance Co. Ltd. Vs Smt. Kanak Lata Bhunia and Others

Delhi High Court · (2007) ILR Delhi 149 Supp

Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 166, 168, 171, 173Workmens Compensation Act, 1923 — Section 4A(3)

High Courts20 Dec 2007Dismissed

Crocodile Int. Pte Ltd. and Another Vs Lacoste S.A. and Another

Delhi High Court · (2008) 100 DRJ 547 : (2008) 1 ILR Delhi 1101

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 19 Rule 2, Order 43 Rule 1, 104, 2Delhi High Court Act, 1966 — Section 10, 10(1)