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
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Delhi High Court judgments
1,31,711 judgments · page 5,009 of 6,586
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
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
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
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
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
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
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
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)
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
High Courts18 Dec 2007Allowed
Commissioner of Income Tax Vs BHEL
Delhi High Court · (2008) 169 TAXMAN 96
High Courts18 Dec 2007Disposed Off
Union of India (UOI) Vs P.O. Central Govt. Labour Court and Another
Delhi High Court · (2007) 12 DEL CK 0142
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts18 Dec 2007Dismissed
Brokers and Brokers Pvt. Ltd. Vs Mr. Om Prakash Bhola and Another
Delhi High Court · (2008) 100 DRJ 696 : (2008) 2 ILR Delhi 57
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 52
High Courts17 Dec 2007Dismissed
Ranbir Singh Vs D.D.A. and Others
Delhi High Court · (2008) 100 DRJ 728
High Courts17 Dec 2007Dismissed
Md. Shariq Vs Fair International
Delhi High Court · (2008) 103 DRJ 600 : (2008) 37 PTC 287
High Courts17 Dec 2007Dismissed
Dharam Singh Vs Union of India (UOI) and Others
Delhi High Court · (2008) 147 DLT 39 : (2008) 100 DRJ 531 : (2008) 3 SLJ 75
Navy (Pension) Regulations, 1964 — Regulation 101, 104, 105B, 4
High Courts17 Dec 2007Dismissed
Ajay Besoya Vs State (NCT Of Delhi)
Delhi High Court · (2008) 1 DMC 231 : (2008) 100 DRJ 539
High Courts17 Dec 2007Dismissed
Sh. Satinder Narayan Singh Vs Indian Labour Cooperative Society Ltd. and Others
Delhi High Court · (2008) 1 ARBLR 355 : (2008) 1 ILR Delhi 1084
Arbitration and Conciliation Act, 1996 — Section 16, 17, 27, 34, 37
High Courts17 Dec 2007Dismissed
Ram Lakhan Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2007) 12 DEL CK 0149
Army Rules, 1954 — Rule 13(3), 180, 22Constitution of India, 1950 — Article 226