High Courts23 Nov 2007Allowed
National Insurance Company Ltd. Vs Dharampal and Others
Delhi High Court · (2008) 100 DRJ 380 : (2008) 1 ILR Delhi 920
Motor Vehicles Act, 1939 — Section 147(1), 167, 92A, 95(1), 96(2)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 5,022 of 6,586
High Courts23 Nov 2007Allowed
United India Insurance Co. Ltd. Vs Smt. Leela Devi and Others
Delhi High Court · (2007) 11 DEL CK 0224
Motor Vehicles Act, 1988 — Section 147, 147(1)Workmens Compensation Act, 1923 — Section 3, 4, 4A, 4A(2), 4A(3)
High Courts23 Nov 2007Dismissed
Ms. Smita Chaudhary Vs Smt. Uma Devi
Delhi High Court · (2008) 100 DRJ 293
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts23 Nov 2007Dismissed
Vindyachal Prasad Gupta Vs Modern Food Industries (I) Ltd.
Delhi High Court · (2007) 11 DEL CK 0081
High Courts23 Nov 2007Dismissed
Ved Vrat Singh Vs Union of India and Others
Delhi High Court · (2008) 1 ILR Delhi 907
Constitution of India, 1950 — Article 226
High Courts23 Nov 2007Allowed
Mugeem Ahmad Vs State of Uttar Pradesh
Delhi High Court · (2008) 2 ARBLR 509 : (2008) 100 DRJ 76
Arbitration Act, 1940 — Section 30, 33
High Courts22 Nov 2007Dismissed
Commissioner of Income Tax Vs Delhi Public School
Delhi High Court · (2008) 214 CTR 705 : (2009) 318 ITR 234 : (2008) 167 TAXMAN 134
Income Tax Rules, 1962 — Rule 3(5)
High Courts22 Nov 2007Dismissed
Fourseasons Marketing Pvt. Ltd. Vs The Indure Ltd.
Delhi High Court · (2008) 144 CompCas 556 : (2007) 99 DRJ 589
Companies Act, 1956 — Section 433, 434, 439Limitation Act, 1963 — Article 27
High Courts22 Nov 2007Dismissed
Ircon International Limited Vs Shri Krishna Trading Co. and Another
Delhi High Court · (2007) 4 ARBLR 479 : (2009) 99 DRJ 690
Arbitration and Conciliation Act, 1996 — Section 16, 16(6), 34, 34(2), 37
High Courts22 Nov 2007Dismissed
Commissioner of Income Tax Vs Gulati Industrial Fabrication (P) Ltd.
Delhi High Court · (2008) 217 CTR 494
Income Tax Act, 1961 — Section 147, 148
High Courts22 Nov 2007Dismissed
Bharat Bhusan Malhotra Vs The State, G.E. Money Housing Finance Ltd., Shri. Narinder Singh Negi and Surendra Mohan Tiwari
Delhi High Court · (2007) 10 ILR Delhi 197
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 173(2), 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts22 Nov 2007Dismissed
Uttar Pradesh State Road Transport Corp. Vs Smt. Indu and Others
Delhi High Court · (2007) 11 DEL CK 0231
High Courts22 Nov 2007Dismissed
M.P. Trade and Investment Facilitation Corporation Ltd. (Formerly known as Madhya Pradesh Export Corporation Ltd.) Vs Union of India (UOI)
Delhi High Court · (2007) 4 ARBLR 339 : (2008) 146 DLT 557 : (2008) 1 ILR Delhi 897
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)(B), 7
High Courts22 Nov 2007Allowed
Khurshid Vs The State
Delhi High Court · (2007) 10 ILR Delhi 206
Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 304Penal Code, 1860 (IPC) — Section 34, 380, 457, 511
High Courts22 Nov 2007Allowed
Ajay Kumar Jain Vs State and Another
Delhi High Court · (2007) 11 DEL CK 0219
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 320, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts22 Nov 2007Allowed
Anil Kumar and Another Vs State of NCT of Delhi and Another
Delhi High Court · (2007) 11 DEL CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 320, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts22 Nov 2007Dismissed
Chand Krishan Bhalla Vs Mohinder Kumar
Delhi High Court · (2008) 100 DRJ 446 : (2007) 10 ILR Delhi 218
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(1)Evidence Act, 1872 — Section 114, 58, 92
High Courts22 Nov 2007Dismissed
Satluj Jal Vidyut Nigam Ltd. Vs R.J. Shah and Co. Ltd. R.J. Shah and CO. Ltd. Vs Nathpa Jhakri Power Corporation Limited
Delhi High Court · (2007) 99 DRJ 685
Arbitration and Conciliation Act, 1996 — Section 11, 34(2)
High Courts22 Nov 2007Allowed
Society for Self-Employment and Training Centre (Thru its General Manager) Vs Maya Rani
Delhi High Court · (2007) 10 ILR Delhi 210 Supp
Industrial Disputes Act, 1947 — Section 2(s)
High Courts22 Nov 2007
Mr. Lalit Kumar Bagla Vs Bindal Agro Chemicals Ltd. and Others Bindal Agro Chemicals Ltd. Vs Mr. Lalit Kumar Bagla
Delhi High Court · (2008) 101 DRJ 606
Evidence Act, 1872 — Section 114