COURT ARCHIVE

Delhi High Court judgments, 2007

2,970 judgments · page 3 of 149

High Courts20 Dec 2007Dismissed

Jeevan Jyoti Health and Welfare Society Vs Union of India and Another

Delhi High Court · (2008) 1 ILR Delhi 1088

Constitution of India, 1950 — Article 21Patents (amendment) Act, 2005 — Section 4Patents Act, 1970 — Section 102, 107A(a), 107A(b), 11A, 11A(7)

Read judgment

High Courts20 Dec 2007Dismissed

Virender Mohan Vs New Highflying Travels (P) Ltd.

Delhi High Court · (2007) 12 DEL CK 0026

Read judgment

High Courts20 Dec 2007Dismissed

Wg. Cdr. R.V.R. Prasad Vs Union of India (UOI) and Others

Delhi High Court · (2007) 12 DEL CK 0022

Constitution of India, 1950 — Article 21, 226

Read judgment

High Courts20 Dec 2007Dismissed

India Trade Promotion Organisation Vs Workmen of ITPO Workmen of ITPO Vs Management of ITPO

Delhi High Court · (2008) 100 DRJ 541 : (2008) 117 FLR 611 : (2008) 2 LLJ 912

Industrial Disputes Act, 1947 — Section 25F

Read judgment

High Courts20 Dec 2007

Mrs. Nisha Raj and Another Vs Mr. Pratap K. Kaula and Others

Delhi High Court · (2008) 151 DLT 402

Read judgment

High Courts20 Dec 2007Allowed

Traco Cable Co. Ltd. Vs Elkey International Ltd.

Delhi High Court · AIR 2008 Delhi 78 : (2008) 147 DLT 193 : (2008) 100 DRJ 564 : (2008) 2 ILR Delhi 17

Read judgment

High Courts20 Dec 2007Allowed

Naveen Sharma (Dr.) Vs Medical Council of India and Another Dr. Sunita Kumari Vs Union of India (UOI) and Others

Delhi High Court · (2007) 12 DEL CK 0005

Read judgment

High Courts20 Dec 2007

Bharat Gupta Vs Union of India (UOI) and Another

Delhi High Court · (2008) 100 DRJ 721

Read judgment

High Courts19 Dec 2007

Harcharan Das Gupta Vs Government of NCT of Delhi and Another

Delhi High Court · (2007) 12 DEL CK 0225

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

Read judgment

High Courts19 Dec 2007Dismissed

Bhuri Singh and Sh. Niwas Sharma Sh. Bhuri Singh Vs The State, NCT of Delhi

Delhi High Court · (2008) 146 DLT 797 : (2008) 101 DRJ 657

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438

Read judgment

High Courts19 Dec 2007Dismissed

Sanjay Kumar Ghai Vs The State and Mr. J.K. Gulati

Delhi High Court · (2008) 100 DRJ 731

Criminal Procedure Code, 1973 (CrPC) — Section 219, 220, 220(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts19 Dec 2007Allowed

Home Bank Investment Inc and Another Vs M.M.T.C. Limited and Another

Delhi High Court · (2008) 1 ARBLR 263 : (2008) 147 DLT 49 : (2008) 101 DRJ 49

Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 16(2), 34, 7

Read judgment

High Courts19 Dec 2007Dismissed

Ascent Constructions Pvt. Ltd. and Mr. Suresh Gogia, Managing Director, Ascent Constructions Pvt. Ltd. Vs Mr. Mohan Bhatt, Prop. of AI-Max (India)

Delhi High Court · (2008) 1 BC 472 : (2008) 103 DRJ 118

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts19 Dec 2007

Citizen Chemical and Transport Co. Vs Oriental Insurance Co. Ltd. and Another

Delhi High Court · (2007) 12 DEL CK 0062

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

Read judgment

High Courts19 Dec 2007

Bhaiya Fibres Ltd. Vs Addl. Dir. General of Revenue Intelligence

Delhi High Court · (2012) 281 ELT 396

Customs Act, 1962 — Section 110, 110A, 18

Read judgment

High Courts19 Dec 2007

Mr. Anil Gupta, Prop. Hindustan Textile Industries Vs The Workman Smt. Shakuntla Devi

Delhi High Court · (2007) 12 DEL CK 0027

Read judgment

High Courts19 Dec 2007Dismissed

Vishnu Shankar Singh Vs Union of India (UOI) and Others

Delhi High Court · (2007) 12 DEL CK 0024

Constitution of India, 1950 — Article 311

Read judgment

High Courts18 Dec 2007Dismissed

Doaba Alloys Castings (P) Ltd. Vs Sh. Shivji and Others

Delhi High Court · (2007) 12 DEL CK 0226

Industrial Disputes Act, 1947 — Section 25K, 25O, 25O(6)

Read judgment

High Courts18 Dec 2007Disposed Off

Vatika Farms Private Limited and Sh. Anil Bhalla, Director of Vatika Farms Private Limited Vs Union of India (UOI) and Income Tax Settlement Commission, Principal Bench

Delhi High Court · (2008) 216 CTR 25 : (2008) 102 DRJ 88 : (2008) 171 TAXMAN 120

Income Tax Act, 1961 — Section 234A, 234B, 234C, 245C, 245D

Read judgment

High Courts18 Dec 2007Allowed

Commissioner of Income Tax Vs BHEL

Delhi High Court · (2008) 169 TAXMAN 96

Read judgment