Delhi High Court Judgments

High Courts31 May 2007Allowed

Sabharwal Brothers Security Corporation Vs The Workman Shri Munshi Ram, Steel Authority of India Ltd., Sabharwal Brothers Security Corporation and The Management of Steel Authority of India Ltd.

Delhi High Court · (2007) 141 DLT 417 : (2007) 114 FLR 622 : (2007) 2 ILR Delhi 1125

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 9 Rule 13, 151Constitution of India, 1950 — Article 136, 142, 226Industrial Disputes Act, 1947 — Section 17, 17A

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High Courts31 May 2007

Shri Narender Kumar Vs The Regional Manager and Others

Delhi High Court · (2007) 141 DLT 1 : (2007) 114 FLR 600

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25, 25(B), 25F

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High Courts31 May 2007Dismissed

Ct. Krishan Kumar Vs Union of India (UOI) and Others

Delhi High Court · (2007) 2 ILR Delhi 1057

Penal Code, 1860 (IPC) — Section 323, 342, 384, 504, 506Railway Protection Force Rules, 1987 — Rule 153, 161, 212

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High Courts31 May 2007Dismissed

Chhotu Singh Naruka Vs Union of India (UOI) and Others

Delhi High Court · (2007) 05 DEL CK 0073

Army Act, 1950 — Section 160, 164(1)Army Rules, 1954 — Rule 68Constitution of India, 1950 — Article 226

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High Courts31 May 2007

Association of Victims of Uphaar Tragedy Vs Govt. of NCT of Delhi and Another

Delhi High Court · (2007) 96 DRJ 736

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High Courts31 May 2007Dismissed

Anu Mohela Vs Union of India (UOI) and Others

Delhi High Court · (2008) 2 SLJ 40

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High Courts31 May 2007Dismissed

Dabur India Limited Vs Mr. Amit Jain and Another

Delhi High Court · (2007) 35 PTC 257

DESIGNS ACT, 2000 — Section 2, 5

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High Courts31 May 2007Dismissed

Pfizer Products Inc. Vs Rajesh Chopra and Others

Delhi High Court · (2007) 35 PTC 59

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11, 20Drugs and Cosmetics Act, 1940 — Section 17BTrade and Merchandise Marks Act, 1958 — Section 107, 111, 111(1), 111(5), 18

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High Courts31 May 2007Allowed

Haryana Roadways Depot Vs Gopi Chand and Others

Delhi High Court · (2007) 2 ILR Delhi 920

Industrial Disputes Act, 1947 — Section 25F

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High Courts31 May 2007Allowed

Rekha Vs MCD and Others

Delhi High Court · (2007) 142 DLT 608

Delhi Municipal Corporation Act, 1957 — Section 480(1), 98

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High Courts30 May 2007Allowed

DRF Satvir Singh Vs Union of India (UOI) and Others

Delhi High Court · (2007) 96 DRJ 444

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High Courts30 May 2007Allowed

Commissioner of Income Tax Vs Global Capital Ltd.

Delhi High Court · (2008) 306 ITR 332

Income Tax Act, 1961 — Section 260A, 36(1)

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High Courts30 May 2007Dismissed

Vishwa Jagriti Mission Vs Director of Income Tax

Delhi High Court · (2007) 05 DEL CK 0230

Income Tax Act, 1961 — Section 12A, 12AA, 80G

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High Courts30 May 2007

Commissioner of Income Tax Vs Either Tractors Ltd.

Delhi High Court · (2007) 165 TAXMAN 226

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High Courts30 May 2007Dismissed

Dr. Sarita Sarangi Vs Union of India (UOI) and Another

Delhi High Court · (2008) 3 SLJ 445

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 3(1)(ii)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1), 5(2)Constitution of India, 1950 — Article 226

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High Courts30 May 2007