COURT ARCHIVE

Delhi High Court judgments, 2007

2,970 judgments · page 7 of 149

High Courts12 Dec 2007

Roop Singh and Roshama Varghese Vs Ramesh C. Kapoor

Delhi High Court · (2008) 146 DLT 538 : (2008) 100 DRJ 162 : (2008) 116 FLR 876 : (2008) 2 LLJ 577

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12Industrial Disputes Act, 1947 — Section 17B

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High Courts12 Dec 2007Allowed

Lloyd Insulations (India) Pvt. Ltd. Vs Union of India (UOI) and Another

Delhi High Court · (2007) 12 DEL CK 0061

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High Courts12 Dec 2007Dismissed

GMB Packaging and Printing Pvt. Ltd. Vs Mukesh Puri

Delhi High Court · (2007) 12 DEL CK 0060

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8, Order 41 Rule 1Evidence Act, 1872 — Section 66

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High Courts12 Dec 2007

Sh. Krishan Lal Kalra and Another Vs LIC

Delhi High Court · (2007) 12 ILR Delhi 1

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High Courts12 Dec 2007Allowed

V.K. Dhingra Vs Shriram Scientific and Industrial Research Foundation

Delhi High Court · (2008) 146 DLT 793 : (2007) 11 ILR Delhi 184

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10, 11Delhi Rent Control Act, 1958 — Section 14(1), 22

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High Courts12 Dec 2007Allowed

Kishan Chand Vs Smt. Sarla Goel and Others

Delhi High Court · (2007) 12 DEL CK 0057

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(2), 15, 27

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High Courts12 Dec 2007Dismissed

Smt. Phool Chawla Vs The State of N.C.T of Delhi and Directorate of Enforcement

Delhi High Court · (2007) 12 DEL CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 18(2), 18(3), 56

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High Courts12 Dec 2007

Old Navy (Itm) Inc. and Others Vs Deepa Surekha and Others

Delhi High Court · (2007) 12 DEL CK 0017

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High Courts12 Dec 2007

Banana Republic (Itm) Inc and Others Vs Deepa Surekha and Others

Delhi High Court · (2008) 1 ILR Delhi 840

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High Courts11 Dec 2007Disposed Off

D.T.C. Vs Satish Kumar (Deced) thr. LR''s

Delhi High Court · (2007) 12 DEL CK 0190

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts11 Dec 2007

Everonn Systems India Limited Vs Directorate of Education

Delhi High Court · (2007) 4 ARBLR 549 : (2008) 100 DRJ 155

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

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High Courts11 Dec 2007Dismissed

Microsoft Corporation and Another Vs Mr. A. Jain and Others

Delhi High Court · (2008) 36 PTC 346

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 9 Rule 6

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High Courts11 Dec 2007Dismissed

Narendra Singh Panwar Vs State Council of Educational Research and Training and Another

Delhi High Court · (2007) 12 DEL CK 0160

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High Courts11 Dec 2007

Commissioner of Income Tax, Delhi Vs R.D. Ramnath Company (HUF)

Delhi High Court · (2007) 12 DEL CK 0144

Income Tax Act, 1961 — Section 260A

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High Courts11 Dec 2007Dismissed

Union of India (UOI) and Others Vs Lal Chand

Delhi High Court · (2007) 12 DEL CK 0124

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts11 Dec 2007Dismissed

National Insurance Co. Ltd. Vs Mamta and Others

Delhi High Court · (2008) 101 DRJ 455

Motor Vehicles Act, 1988 — Section 149, 149(2), 170, 173

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High Courts11 Dec 2007

Smt. Anita Arora and Others Vs Shri Sanjay and Others

Delhi High Court · (2007) 12 DEL CK 0109

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High Courts11 Dec 2007

Pushpa Devi and Others Vs United India Insurance Co. Ltd.

Delhi High Court · (2007) ILR Delhi 178 Supp

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

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High Courts11 Dec 2007Dismissed

Municipal Corporation of Delhi Vs Krishan Pal and Lillu

Delhi High Court · (2007) 12 DEL CK 0010

Constitution of India, 1950 — Article 226

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High Courts10 Dec 2007Dismissed

Hartlay Knits Vs DVH Industries Inc. and Another

Delhi High Court · (2008) 100 DRJ 34

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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