COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 5,020 of 6,586

High Courts28 Nov 2007Dismissed

Shri Gopal Mohan Vadhera Vs Shri Jagdish Rai Vadhera and Others

Delhi High Court · (2008) 100 DRJ 371 : (2007) 11 ILR Delhi 85

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1, Order 43 Rule 1A, 151Contract Act, 1872 — Section 17

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High Courts28 Nov 2007Dismissed

Mr. Nipam Kotwal, Director, Digital Multiforms Limited, Mr. Sadguna Surendra Kotwal, Director, Digital Multiforms Limited, Mr. Anish Arunbhai Seth, Director, Digital Multiforms Limited and Nimish Bhatt, Director, Digital Multiforms Limited Vs Dominos Printech India Pvt. Ltd.

Delhi High Court · (2008) 146 DLT 747 : (2008) 100 DRJ 84

Companies Act, 1956 — Section 291Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2), 142

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High Courts28 Nov 2007Dismissed

Dr. Virender Kumar Darall Vs D.S.P.C.A. and Others

Delhi High Court · (2007) 99 DRJ 719

Constitution of India, 1950 — Article 14, 226Rules of Payment of Grant-in-Aid to Delhi S.P.C.A — Rule 4

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High Courts28 Nov 2007Allowed

Amritashva Kamal Vs Jawaharlal Nehru University and Another

Delhi High Court · (2007) 99 DRJ 528

Constitution of India, 1950 — Article 14

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High Courts28 Nov 2007Dismissed

Commissioner of Income Tax Vs Dharmendra Sharma

Delhi High Court · (2007) 213 CTR 609 : (2008) 297 ITR 320

Income Tax Act, 1961 — Section 43B

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High Courts28 Nov 2007Allowed

Ravinder Nath Sondhi and Another Vs The State of NCT of Delhi

Delhi High Court · (2007) 11 DEL CK 0096

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 181, 193, 200, 406

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High Courts28 Nov 2007Dismissed

Super Seals India Limited Vs Sos Automotive Components Private Limited

Delhi High Court · (2008) 36 PTC 247

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High Courts28 Nov 2007

Commissioner of Income Tax Vs Mahavir Alluminium Ltd.

Delhi High Court · (2008) 168 TAXMAN 27

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High Courts28 Nov 2007

Associated Container Terminals Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2007) 99 DRJ 702 : (2008) 150 ECR 68 : (2008) 226 ELT 169

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High Courts27 Nov 2007Disposed Off

Sri Bharadwaaj Media Pvt. Ltd. Vs State Aniruddha Bahal Vs State (NCT of Delhi)

Delhi High Court · (2007) 11 ILR Delhi 65 : (2008) 1 RCR(Criminal) 1008

Constitution of India, 1950 — Article 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 120B

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High Courts27 Nov 2007Allowed

Dinesh Goel Vs State of NCT of Delhi and Others

Delhi High Court · (2007) 11 DEL CK 0197

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420

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High Courts27 Nov 2007Dismissed

Smt. Harro Devi Vs Shri Ram Gopal

Delhi High Court · (2008) 146 DLT 524 : (2008) 100 DRJ 364

Delhi Rent Control Act, 1958 — Section 2Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 116

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High Courts27 Nov 2007Dismissed

Ms. Namita Ganwani and Another Vs State and Another

Delhi High Court · (2008) 1 BC 532 : (2008) 100 DRJ 81

Criminal Procedure Code, 1973 (CrPC) — Section 178, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts27 Nov 2007Dismissed

Manoj Sharma Vs Naresh Gupta

Delhi High Court · (2007) 11 ILR Delhi 60 Supp

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 315, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts26 Nov 2007Dismissed