High Courts13 Dec 2007Allowed
Lala Ram Vs State
Delhi High Court · (2008) 100 DRJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 161Penal Code, 1860 (IPC) — Section 302, 34, 394, 399, 411
COURT ARCHIVE
Delhi High Court judgments, 2007
2,970 judgments · page 6 of 149
High Courts13 Dec 2007Dismissed
Ram Pyare Vs Industrial Tribunal and Others
Delhi High Court · (2007) 12 DEL CK 0034
Constitution of India, 1950 — Article 226
High Courts13 Dec 2007Dismissed
Ravinder Kumar Gupta Vs Indain Sulphacid Industries Ltd. and Sun Aluminium Corporation
Delhi High Court · (2007) 12 DEL CK 0033
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 97(2)
High Courts13 Dec 2007
Yuvneet Suri and Another Vs Round The Clock Stores Ltd.
Delhi High Court · (2007) 12 ILR Delhi 5
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5)Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 16, 19A
High Courts13 Dec 2007
Ravindra Brothers Vs Una Cooperative Group Housing Society
Delhi High Court · (2008) 100 DRJ 211
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18
High Courts13 Dec 2007Dismissed
Shyam Sunder Vs Delhi Transport Corporation
Delhi High Court · (2007) 12 DEL CK 0011
Constitution of India, 1950 — Article 226, 227
High Courts12 Dec 2007Dismissed
Joint Coordination Committee Of Agricultural Finance Corporation Ltd. Officers Association and Employee Vs Agricultural Finance Corporation Ltd. and Others
Delhi High Court · (2007) 12 DEL CK 0212
High Courts12 Dec 2007Allowed
Commissioner of Income Tax Vs Eicher Goodearth Ltd.
Delhi High Court · (2008) 170 TAXMAN 27
High Courts12 Dec 2007Dismissed
V.C. Anthony, Chairman, Bhageeratha Engineering Ltd., Mr. Sunny Madathil, Director, Bhageeratha Engineering Ltd., Mr. Jorton Anthony, Former Director, Bhageeratha Engineering Ltd. and Mr. K.C. Joseph, Former Director, Bhageeratha Engennering Ltd. Vs Citi Financial Consumer Finance India Ltd.
Delhi High Court · (2008) 1 BC 430 : (2008) 102 DRJ 40
Companies Act, 1956 — Section 291Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 144
High Courts12 Dec 2007Dismissed
Shri G.L. Didwania Vs Minoo K. Bhagwagar
Delhi High Court · (2008) 100 DRJ 569
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(1)Evidence Act, 1872 — Section 58Income Tax Act, 1961 — Section 269T, 271E
High Courts12 Dec 2007
Suresh Chand and Others Vs Ajay Kumar and Others
Delhi High Court · (2007) 12 DEL CK 0111
High Courts12 Dec 2007
Gap (ITM) Inc and Others Vs Deepa Surekha and Others
Delhi High Court · (2007) 12 DEL CK 0098
High Courts12 Dec 2007
Kendriya Vidyalaya Sangathan and Others Vs Gauri Shankar
Delhi High Court · (2008) 100 DRJ 174
Administrative Tribunals Act, 1985 — Section 19
High Courts12 Dec 2007
Municipal Corporation of Delhi Vs Sh. Madhu Kishan Gupta and Another
Delhi High Court · (2007) 12 DEL CK 0091
Arbitration and Conciliation Act, 1996 — Section 31(5), 33, 34, 34(3)
High Courts12 Dec 2007
D.P. Singh and Another Vs Sub Divisional Magistrate and Others
Delhi High Court · (2007) 12 DEL CK 0090
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes (Central) Rules, 1957 — Rule 18
High Courts12 Dec 2007Dismissed
Ex. Sepoy Sultan Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 12 DEL CK 0089
Army Act, 1950 — Section 44Army Rules, 1954 — Rule 33, 34Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15(1)
High Courts12 Dec 2007Allowed
Indian Sugar Exim Corporation Ltd. Vs Mr. Subhash Chand Kohli and Another
Delhi High Court · (2007) 11 ILR Delhi 190
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 12, Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 18Evidence Act, 1872 — Section 60Transfer of Property Act, 1882 — Section 106
High Courts12 Dec 2007
National Seeds Corporation Ltd. Vs Sh. Inderjit Sharma
Delhi High Court · (2007) 12 DEL CK 0086
High Courts12 Dec 2007
Mahant Surinder Nath thru his Attorney Shri Satish Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 146 DLT 438 : (2008) 100 DRJ 195 : (2008) 1 ILR Delhi 1058
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 35, 35(2)Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1), 463, 471, 475Penal Code, 1860 (IPC) — Section 191, 193, 194, 195, 196
High Courts12 Dec 2007
Microsoft Corporation and Another Vs Mr. Mahendra Jain and Others
Delhi High Court · (2008) 36 PTC 350