COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 5,010 of 6,586

High Courts17 Dec 2007Dismissed

Director of Income Tax (Investigation) and Another Vs Bhagat Singh and Another

Delhi High Court · (2008) 168 TAXMAN 190

Income Tax Act, 1961 — Section 148Penal Code, 1860 (IPC) — Section 498ARight to Information Act, 2005 — Section 8(1)

High Courts17 Dec 2007Dismissed

V.K. Sharma Vs Govt. of Nct of Delhi and Another

Delhi High Court · (2008) 147 DLT 199 : (2008) 100 DRJ 602 : (2008) 117 FLR 205 : (2008) 2 LLJ 652

Industrial Disputes Act, 1947 — Section 2

High Courts17 Dec 2007Dismissed

Rajinder Bajaj Vs The Indian Tanning Industries and Others

Delhi High Court · AIR 2008 Delhi 62 : (2008) 100 DRJ 534 : (2008) 1 ILR Delhi 1077

Evidence Act, 1872 — Section 45, 47, 73

High Courts17 Dec 2007

Preeti Suparia Company Vs Narain Dass Tulsani and Others

Delhi High Court · (2008) 37 PTC 552

High Courts17 Dec 2007Allowed

S.P. Chand Vs Din Cooperative Group Housing Society Ltd.

Delhi High Court · (2007) 12 ILR Delhi 106

Arbitration and Conciliation Act, 1996 — Section 16, 37

High Courts17 Dec 2007Dismissed

Ex. Sepoy Jaivir Singh Vs Union of India (UOI) and Others

Delhi High Court · (2007) 12 DEL CK 0015

Army Act, 1950 — Section 164(2), 40Army Rules, 1954 — Rule 115, 116Constitution of India, 1950 — Article 226

High Courts17 Dec 2007Dismissed

Ex. Havildar Suresh Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2007) 12 DEL CK 0014

Army Act, 1950 — Section 164(2), 40, 41(1), 48Army Rules, 1954 — Rule 115(2)Constitution of India, 1950 — Article 226

High Courts17 Dec 2007Dismissed

Shri Dalip Kumar Vs Lady Harding Medical College and Smt. S.K. Hospital

Delhi High Court · (2008) 147 DLT 45 : (2008) 100 DRJ 598

Penal Code, 1860 (IPC) — Section 307, 380

High Courts17 Dec 2007

Delhi Sikh Gurudwara Management Committee Vs Central Board of Trustees and E.P.F. Appellate Tribunal

Delhi High Court · (2007) 12 DEL CK 0012

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(1), 7OPenal Code, 1860 (IPC) — Section 193, 196, 228

High Courts17 Dec 2007

Roshan Singh Rawat Vs Union of India (UOI) and Others

Delhi High Court · (2007) 12 DEL CK 0001

High Courts14 Dec 2007

Ravinder Singh Vs Govt. of NCT of Delhi

Delhi High Court · (2008) 146 DLT 392 : (2008) 101 DRJ 61

Penal Code, 1860 (IPC) — Section 302

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

High Courts14 Dec 2007Dismissed

Om Prakash Bhalla Vs D.D.A.

Delhi High Court · (2007) 12 DEL CK 0141

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

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)