High Courts03 Dec 2007
Gujarat Bullion Refinery Pvt. Ltd. Vs Hindustan Copper Ltd.
Delhi High Court · (2008) 100 DRJ 153
Arbitration Act, 1940 — Section 11, 12, 5
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 5,017 of 6,586
High Courts03 Dec 2007Allowed
Bhagat Singh Vs Chief Information Commissioner and Others
Delhi High Court · (2008) 146 DLT 385 : (2008) 100 DRJ 63 : (2013) 295 ELT 503
Constitution of India, 1950 — Article 19(1)Income Tax Act, 1961 — Section 131, 143(2), 148Right to Information Act, 2005 — Section 10, 20, 3, 8, 8(1)
High Courts03 Dec 2007Dismissed
Jagat Talkies Distributors and Another Vs The Municipal Corporation of Delhi and Another
Delhi High Court · (2008) 100 DRJ 94
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 9
High Courts03 Dec 2007Dismissed
Mahender Singh Vs State Govt. of N.C.T. of Delhi and Others
Delhi High Court · (2007) 12 DEL CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 200, 482
High Courts03 Dec 2007Dismissed
Dr. K.S. Jawatkar Vs The Chancellor, JNU and Others
Delhi High Court · (2007) 12 DEL CK 0021
Delhi High Court Rules and Orders — Rule 1
High Courts03 Dec 2007Allowed
Kalyani Steels Ltd. Vs The Secretary, Revenue, The Ministry of Finance, Government of India, The Designated Authority, Directorate General of Anti-Dumping and Allied Duties, Ministry of Commerce and Industry, Department of Commerce, Government of India and Maharashtra Seamless Ltd. Kalyani Steels Ltd. Vs The Secretary (Revenue), The Ministry of Finance, Government of India and The Designated Authority, Directorate General of Anti-Dumping and Allied Duties, Ministry of Commerce and Industry, Department of Commerce, Government of India
Delhi High Court · (2008) 100 DRJ 341 : (2008) 150 ECR 57 : (2008) 224 ELT 47
High Courts30 Nov 2007Dismissed
Sreepal Vs Delhi Transport Corporation
Delhi High Court · (2008) 147 DLT 272 : (2008) 117 FLR 366
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(4A)
High Courts30 Nov 2007Disposed Off
Mohd. Iqbal Vs Mohd. Aamin
Delhi High Court · (2008) 100 DRJ 37
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 10
High Courts30 Nov 2007Disposed Off
Jot Ram Vs Union of India
Delhi High Court · (2008) 100 DRJ 111
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts30 Nov 2007Dismissed
Rajinder Sehrawat and Another Vs Noida Fabricators and Engineers P. Ltd. and Others
Delhi High Court · (2008) 144 CompCas 266 : (2010) 97 SCL 103
Companies Act, 1956 — Section 397, 398, 433
High Courts30 Nov 2007Dismissed
V.L.S. Finance Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2008) 146 CompCas 9 : (2009) 96 SCL 207
Companies Act, 1956 — Section 120, 209A, 237, 239, 241Constitution of India, 1950 — Article 226
High Courts30 Nov 2007Allowed
Union of India (UOI) and Others Vs Govind Ram Yadav and Another
Delhi High Court · (2008) 148 DLT 672 : (2007) 11 ILR Delhi 141
Administrative Tribunals Act, 1985 — Section 19
High Courts30 Nov 2007
Himanshu Gupta Vs Kundan Singh and Others
Delhi High Court · (2007) 11 ILR Delhi 118
High Courts30 Nov 2007
Nitin Gupta Vs Kundan Singh and Others
Delhi High Court · (2007) 11 DEL CK 0194
High Courts30 Nov 2007
Dhari Ram and Others Vs DTC and Others
Delhi High Court · (2007) 11 ILR Delhi 126 Supp
High Courts30 Nov 2007
Veer Pal @ Veeru @ Rahisuddin Vs State (NCT of Delhi)
Delhi High Court · (2008) 2 ILR Delhi 31
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(viia), 21, 21(b), 21(c)
High Courts30 Nov 2007
Personal Point Care Ltd. Vs Smt. Sujata Dhaundiyal and Secretary (Labour) Govt. of NCT of Delhi
Delhi High Court · (2007) 11 DEL CK 0056
High Courts30 Nov 2007
Bal Swaroop Vs The Management of CPWD
Delhi High Court · (2007) 11 DEL CK 0026
High Courts30 Nov 2007Allowed
Dr. Munjula Krippendorf Pathak Vs Vijay Dixit and Others
Delhi High Court · (2008) 146 DLT 566 : (2008) 100 DRJ 425 : (2007) 11 ILR Delhi 130
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts30 Nov 2007Allowed
Yash Arora Vs Tushar Enterprises and Others
Delhi High Court · (2008) 100 DRJ 417 : (2008) 1 ILR Delhi 972 : (2008) 36 PTC 523
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade and Merchandise Marks Act, 1958 — Section 27(2), 28, 28(1), 28(3), 30(1)