High Courts22 Nov 2007
Commissioner of Income Tax Vs H.P. Bhardwaj and Sons (HUF)
Delhi High Court · (2007) 11 DEL CK 0035
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 5,023 of 6,586
High Courts21 Nov 2007Disposed Off
Escorts Limited Vs Knorr Bremse-AG
Delhi High Court · (2007) 10 ILR Delhi 137
Arbitration and Conciliation Act, 1996 — Section 16(2)(3), 34, 37(2), 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts21 Nov 2007Dismissed
Pawan Sharma Vs Union of India (UOI)
Delhi High Court · (2008) 100 DRJ 594
High Courts21 Nov 2007
GE Countrywide Consumer Financial Services Limited Vs Kiranben Mayur Daftary and Another
Delhi High Court · (2008) 1 ARBLR 620
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts21 Nov 2007Disposed Off
State Vs Jitender Garg and Others
Delhi High Court · (2008) CriLJ 1574 : (2008) 100 DRJ 308
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498A
High Courts21 Nov 2007Dismissed
Council of Scientific and Industrial Research Vs S.N. Rai
Delhi High Court · (2007) 99 DRJ 710 : (2007) 10 ILR Delhi 173
Constitution of India, 1950 — Article 226, 227
High Courts21 Nov 2007Disposed Off
The Commissioner of Income Tax Vs Kwality Restaurant and Ice Cream Co.
Delhi High Court · (2007) ILR Delhi 192 Supp
Income Tax Act, 1961 — Section 256(1)
High Courts21 Nov 2007Allowed
Anil Kumar Sharma and Another Vs The Additional District Judge and Others
Delhi High Court · (2007) 11 DEL CK 0269
High Courts21 Nov 2007Dismissed
Vijay Amrit Raj Vs University of Delhi
Delhi High Court · (2007) 11 DEL CK 0268
Constitution of India, 1950 — Article 226
High Courts21 Nov 2007Disposed Off
Smt. Chanchal Bansal Vs Sh. Himanshu Bansal and Another
Delhi High Court · (2007) 11 DEL CK 0267
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts21 Nov 2007Disposed Off
Smt. Bimla Devi Vs Shri Sanjeev Oberoi and Others
Delhi High Court · (2007) 10 ILR Delhi 129
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts21 Nov 2007Dismissed
Jagdish Lal Bhatia and Others Vs Madan Lal Bhatia and Another
Delhi High Court · (2008) 100 DRJ 98
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 2, 276, 63
High Courts21 Nov 2007Dismissed
Shri Fateh Singh Vs Delhi Development Authority and Others
Delhi High Court · (2007) 11 DEL CK 0264
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17
High Courts21 Nov 2007Allowed
Lt. Gen. C.K. Kapur (Retd.) and Others Vs Guruji Ka Ashram and Others
Delhi High Court · (2008) 146 DLT 300 : (2008) 100 DRJ 180 : (2007) 10 ILR Delhi 150
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 151, 92, 92(1)Trusts Act, 1882 — Section 34, 73, 83
High Courts21 Nov 2007Dismissed
Ishwari Devi Vs Om Prakash and Others
Delhi High Court · (2007) 10 ILR Delhi 121
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts21 Nov 2007Dismissed
Sh. Vijay Kumar Vs Smt. Sunita Sharma
Delhi High Court · (2007) 11 DEL CK 0211
Delhi Rent Control Act, 1958 — Section 1(2)Transfer of Property Act, 1882 — Section 106
High Courts21 Nov 2007Dismissed
Sh. Sansar Raj and Another Vs Sh. Ranbir Singh
Delhi High Court · (2007) 11 DEL CK 0210
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts21 Nov 2007Dismissed
Shri Balkishan Dass Vs Chunni Lal Ram Narain and Others
Delhi High Court · (2007) 10 ILR Delhi 125
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Nov 2007Allowed
Laxmi Gupta Vs Sunil Kumar Day and Others
Delhi High Court · (2007) 11 DEL CK 0196
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 323, 34, 354, 427, 451
High Courts21 Nov 2007
Mecon Limited Vs Pioneer Fabricators (P) Ltd.
Delhi High Court · (2007) 4 ARBLR 323 : (2008) 100 DRJ 112
Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 34(2)