High Courts12 Dec 2007
Suresh Chand and Others Vs Ajay Kumar and Others
Delhi High Court · (2007) 12 DEL CK 0111
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 5,012 of 6,586
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
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
High Courts12 Dec 2007Allowed
Lloyd Insulations (India) Pvt. Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2007) 12 DEL CK 0061
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
High Courts12 Dec 2007
Sh. Krishan Lal Kalra and Another Vs LIC
Delhi High Court · (2007) 12 ILR Delhi 1
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
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
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
High Courts12 Dec 2007
Old Navy (Itm) Inc. and Others Vs Deepa Surekha and Others
Delhi High Court · (2007) 12 DEL CK 0017
High Courts12 Dec 2007
Banana Republic (Itm) Inc and Others Vs Deepa Surekha and Others
Delhi High Court · (2008) 1 ILR Delhi 840
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)