High Courts25 May 2007Dismissed
Karikalan Vs Birla Yamaha Ltd.
Delhi High Court · (2007) 4 BC 282
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,029 of 6,525
High Courts25 May 2007Dismissed
Om Prakash Vs State Trading Corporation of India Ltd.
Delhi High Court · (2007) 97 DRJ 485
High Courts25 May 2007
Commissioner of Income Tax Vs Photographic (P.) Ltd.
Delhi High Court · (2007) 05 DEL CK 0214
Income Tax Act, 1961 — Section 256(1), 40(c), 40A(5), 40A(5)(c)(ii)
High Courts25 May 2007
Madhu Aggarwal Vs Commissioner of Income Tax
Delhi High Court · (2007) 05 DEL CK 0211
Income Tax Act, 1961 — Section 22, 256(1)
High Courts25 May 2007Dismissed
Karan Singh Tanwar Vs The Estate Officer and Others Ram Kishan Vs Union of India (UOI) and Others
Delhi High Court · (2007) 98 DRJ 414 : (2008) 1 ILR Delhi 270
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11Land Acquisition Act, 1894 — Section 16Limitation Act, 1963 — Section 5
High Courts25 May 2007Dismissed
Dharam Pal Vs Delhi Transport Corporation
Delhi High Court · (2007) 05 DEL CK 0187
Industrial Disputes Act, 1947 — Section 33(2)
High Courts25 May 2007
Nitin Garg Vs Delhi State Industrial Development Corporation Limited
Delhi High Court · (2007) 05 DEL CK 0186
Constitution of India, 1950 — Article 12, 14, 16Delhi State Industrial Development Corporation Limited (Staff Service) Rules, 1978 — Rule 1, 10, 2, 25, 26
High Courts25 May 2007Dismissed
Hotel Kanishka Vs Union of India (UOI) and Another Hotel Jaipur Ashok Vs Ms. K.P. Sarojini and Others
Delhi High Court · (2007) 96 DRJ 659
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1), 2, 5D, 7A
High Courts25 May 2007Allowed
Neeraja Mehra Vs Rakesh Mehta and Another
Delhi High Court · (2007) 05 DEL CK 0178
Delhi Municipal Corporation Act, 1957 — Section 343, 344(1)
High Courts25 May 2007Allowed
International Frozen Food Corp. Vs The United India Assurance Co. Ltd. and Another
Delhi High Court · (2009) ACJ 176 : (2008) 1 ILR Delhi 257
Central Motor Vehicles Rules, 1989 — Rule 142Motor Vehicles Act, 1988 — Section 140, 147
High Courts25 May 2007
Jitender Kumar Jauhar Vs Anupama Jauhar
Delhi High Court · (2007) 2 DMC 247
Criminal Procedure Code, 1973 (CrPC) — Section 340Hindu Marriage Act, 1955 — Section 13(1), 24
High Courts25 May 2007Dismissed
Rasheed Masood Vs Central Bureau of Investigation
Delhi High Court · (2007) CriLJ 3900
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(D), 13(2)
High Courts25 May 2007Allowed
Mohd. Adnan Aftab Vs The State, NCT of Delhi
Delhi High Court · (2008) 1 ILR Delhi 264
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 12, 302, 34, 377
High Courts25 May 2007Allowed
Yad Ram Vs Govt. of NCT of Delhi
Delhi High Court · (2007) 96 DRJ 607
Industrial Disputes Act, 1947 — Section 10, 11, 12, 12(1), 12(2)
High Courts25 May 2007
Commissioner of Income Tax Vs Khanna Industries (P.) Ltd.
Delhi High Court · (2007) 163 TAXMAN 216
High Courts25 May 2007Allowed
Cadbury India Limited and Others Vs Neeraj Food Products
Delhi High Court · (2007) 142 DLT 724 : (2007) 2 ILR Delhi 1065 : (2007) 35 PTC 95
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 17Trade Marks Act, 1940 — Section 10
High Courts24 May 2007Dismissed
Commissioner of Income Tax Vs Bharat Aluminium Co. Ltd.
Delhi High Court · (2007) 212 CTR 296 : (2007) 2 ILR Delhi 1033 : (2008) 303 ITR 256 : (2007) 163 TAXMAN 430
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(5), 140
High Courts24 May 2007Dismissed
Indian Perfumes and Flavours and Another Vs Customs and Excise Settlement Commission and Another
Delhi High Court · (2007) 142 DLT 215
Constitution of India, 1950 — Article 226
High Courts24 May 2007
Commissioner of Income Tax, Delhi - IV Vs Excel Fashion (P.) Ltd.
Delhi High Court · (2007) 05 DEL CK 0208
Income Tax Act, 1961 — Section 260A, 36(1)(vii), 68
High Courts24 May 2007
National Insurance Company Ltd. Vs Sh. Rajesh Verma and Others
Delhi High Court · (2008) 1 ILR Delhi 16
Motor Vehicles Act, 1988 — Section 140, 149(1)