High Courts14 Dec 2007Disposed Off
Gurdayal Kohli Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2008) 1 DMC 291
Criminal Procedure Code, 1973 (CrPC) — Section 389, 482Penal Code, 1860 (IPC) — Section 304B, 498A
COURT ARCHIVE
Delhi High Court judgments, 2007
2,970 judgments · page 5 of 149
High Courts14 Dec 2007Disposed Off
Shankar Lal Aggarwal Vs Balram Luthra
Delhi High Court · (2007) CriminalCC 733
High Courts14 Dec 2007Dismissed
Shri H.N. Kaul Vs Press Trust of India and Another
Delhi High Court · (2007) 12 DEL CK 0093
High Courts14 Dec 2007
Court on its Own Motion Vs State
Delhi High Court · (2008) 146 DLT 429 : (2008) 100 DRJ 144 : (2008) 2 ILR Delhi 44 : (2008) 2 RCR(Criminal) 11
Cable Television Networks (Regulation) Act, 1995 — Section 20, 20(2), 5Cable Television Networks Rules, 1994 — Rule 6
High Courts14 Dec 2007Dismissed
Rakesh Saraha Vs State
Delhi High Court · (2008) 146 DLT 159
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 168, 324, 364A, 365
High Courts14 Dec 2007
Sh. Satya Pal Gupta Vs Municipal Corporation of Delhi
Delhi High Court · (2007) 12 DEL CK 0053
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts14 Dec 2007Dismissed
Star India P. Ltd. Vs Life Style Communication P. Ltd.
Delhi High Court · (2008) 146 DLT 230
Constitution of India, 1950 — Article 226Telecommunication (Broadcasting and Cable Services) Interconnection (Third Amendment) Regulations, 2006 — Regulation 8Telecommunication (Broadcasting and Cable Services) Interconnection Regulations, 2004 — Regulation 3.2
High Courts14 Dec 2007Dismissed
Ex. Commodore Narinder M. Pandit Vs Union of India (UOI) and Others
Delhi High Court · (2008) 147 DLT 74 : (2008) 100 DRJ 735 : (2008) 3 SLJ 363
Army Act, 1950 — Section 71, 73Navy (Pension) Regulations, 1964 — Regulation 15, 15(2), 16Navy Act, 1957 — Section 54(2), 60, 77(2), 81, 82(3)
High Courts14 Dec 2007Dismissed
Dr. Nidhi Bhatnagar and Another Vs Citi Bank N.A. and Others
Delhi High Court · (2008) 147 DLT 349
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 91(1)
High Courts14 Dec 2007
Tulsi Ram Vs Union of India (UOI) and Others
Delhi High Court · (2007) 12 DEL CK 0049
High Courts14 Dec 2007Dismissed
CFA Institute and Another Vs All India Council for Technical Education
Delhi High Court · (2007) 12 ILR Delhi 38
All India Council for Technical Education Act, 1987 — Section 10, 23, 4, 5(2)Constitution of India, 1950 — Article 254, 372Indira Gandhi National Open University Act, 1985 — Section 4, 5
High Courts14 Dec 2007Dismissed
Ram Gopal Traders and Others Vs Delhi Agricultural Marketing Board and Others
Delhi High Court · (2007) 12 DEL CK 0047
Constitution of India, 1950 — Article 226
High Courts14 Dec 2007Dismissed
DTC Mazdoor Sangharsh Samiti Vs Delhi Transport Corporation
Delhi High Court · (2007) 12 DEL CK 0046
Constitution of India, 1950 — Article 32
High Courts14 Dec 2007Allowed
Daya Sapra Vs Vishnu Dutt Sharma
Delhi High Court · (2010) 2 CompLJ 91 : (2008) 100 DRJ 578 : (2007) 12 ILR Delhi 78
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 19, 11Criminal Procedure Code, 1973 (CrPC) — Section 300, 403Evidence Act, 1872 — Section 40, 41, 42, 43
High Courts14 Dec 2007
M.D. Jindal Vs Angad Paul and Others
Delhi High Court · (2007) 12 ILR Delhi 15 Supp
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 167, 205, 205(1), 251, 313Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 468
High Courts14 Dec 2007Dismissed
Ashwani Grover Vs India Gypsum Ltd., Now Known as BPB India Gypsum Ltd.
Delhi High Court · (2007) 12 DEL CK 0030
Constitution of India, 1950 — Article 226
High Courts14 Dec 2007
Shri Darshan Kumar Sahni Vs Union of India (UOI)
Delhi High Court · (2008) 150 DLT 427 : (2008) 103 DRJ 444
Constitution of India, 1950 — Article 226Railway Services (Pension) Rules, 1993 — Rule 49
High Courts13 Dec 2007Dismissed
Suresh Enterprises Vs Union of India (UOI) and Others
Delhi High Court · (2008) 101 DRJ 46
Constitution of India, 1950 — Article 226
High Courts13 Dec 2007Disposed Off
Union of India (UOI) and Another Vs Shanker Raju
Delhi High Court · (2008) 150 DLT 545 : (2008) 100 DRJ 742 : (2007) 11 ILR Delhi 206
Administrative Tribunals (Amendment) Act, 2006 — Section 10Administrative Tribunals Act, 1985 — Section 14, 19, 3, 30, 6Company Law Board (Qualification, Experience and other Conditions of Service of Members) Rules, 1993 — Rule 13, 4