High Courts15 May 2007Dismissed
Naval Kishore Nagar and Another Vs Union of India (UOI) and Another
Delhi High Court · (2007) 05 DEL CK 0071
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,035 of 6,525
High Courts15 May 2007
Pragati Educational and Welfare Vs D.D.A.
Delhi High Court · (2007) 05 DEL CK 0067
High Courts15 May 2007Dismissed
Sri Chand and Others Vs Satyavati Devi and Others
Delhi High Court · (2007) 3 ARBLR 412 : (2007) 2 ILR Delhi 1177
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(3)Delhi High Court Act, 1966 — Section 10Limitation Act, 1963 — Section 29(2), 5
High Courts15 May 2007Dismissed
Ramesh Kumar Vs DTC
Delhi High Court · (2007) 05 DEL CK 0051
Industrial Disputes Act, 1947 — Section 10, 33(2)
High Courts15 May 2007
Capricorn One and Another Vs Raghbir Singh and Others Maj. Bhajan Pratap Singh and Another Vs Capricorn One and Others
Delhi High Court · (2007) 96 DRJ 306
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, Order 6 Rule 8, Order 6 Rule 9, Order 8 Rule 9Income Tax Act, 1961 — Section 230A
High Courts15 May 2007Allowed
Oriental Insurance Co. Ltd. Vs Satish Sharma and Others
Delhi High Court · (2008) ACJ 2259 : (2007) 96 DRJ 257
Motor Vehicles Act, 1988 — Section 173
High Courts15 May 2007Dismissed
Joginder Singh Vs Gurdeep Singh and Others
Delhi High Court · AIR 2007 Delhi 278 : (2007) 96 DRJ 321
Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 May 2007Dismissed
Satnam Overseas Vs The Deputy Registrar of Trademarks and Another
Delhi High Court · (2007) 35 PTC 22
Trade and Merchandise Marks Act, 1958 — Section 12(3), 46(2), 46(3)
High Courts14 May 2007Dismissed
Focus Management Consultants Pvt. Ltd. Vs Second Foundation India Pvt. Limited
Delhi High Court · (2007) 3 CompLJ 127 : (2007) 79 SCL 353
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Companies Act, 1956 — Section 207, 433, 433(1), 434, 434(1)Contract Act, 1872 — Section 8
High Courts14 May 2007Allowed
Jai Prakash Vs Union of India (UOI)
Delhi High Court · (2007) 141 DLT 78
Central Services (Medical Attendance) Rules, 1944 — Rule 6(1)(A)
High Courts14 May 2007
Abdul Salam Vs State (N.C.T. of Delhi)
Delhi High Court · (2007) 96 DRJ 193
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 428Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 393
High Courts14 May 2007Allowed
Ramesh Chand Tripathi Vs Lily Joshi
Delhi High Court · (2008) ACJ 785
Motor Vehicles Act, 1939 — Section 95
High Courts14 May 2007Dismissed
Dharam Raj @ Monu Vs State
Delhi High Court · (2007) 05 DEL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 365, 379
High Courts14 May 2007
Care Today Fund and Another Vs Director General of Income Tax
Delhi High Court · (2007) 294 ITR 383 : (2007) 162 TAXMAN 227
Income Tax Act, 1961 — Section 10(23C), 12, 12(3), 80GIncome Tax Rules, 1962 — Rule 18AAAA
High Courts14 May 2007
PT. Kanahya Lal Punj Charitable Trust Vs Director of Income Tax (Exemption)
Delhi High Court · (2008) 218 CTR 311 : (2008) 297 ITR 66 : (2008) 171 TAXMAN 134
Income Tax Act, 1961 — Section 260ASocieties Registration Act, 1860 — Section 11, 12A, 13(1), 13(2), 13(3)
High Courts14 May 2007Dismissed
Shashi Shekhar @ Neeraj @ Raju Vs State
Delhi High Court · (2007) 2 ILR Delhi 673
Criminal Procedure Code, 1973 (CrPC) — Section 102, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 216A, 302, 392, 397, 411
High Courts11 May 2007Disposed Off
Seema Thakur and Others Vs Panchi Devi and Others
Delhi High Court · (2007) 2 ILR Delhi 1368
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts11 May 2007Dismissed
Smarty Machra and Another Vs State (Govt of NCT of Delhi)
Delhi High Court · (2007) CriLJ 4341 : (2007) 2 ILR Delhi 359
Criminal Procedure Code, 1973 (CrPC) — Section 219, 219(2), 223Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 379, 380, 411
High Courts11 May 2007Dismissed
Col. (Retd.) Dalip Singh Sachar Vs Major General (Retd.), Prabodh Chander Puri
Delhi High Court · (2007) 2 BC 453 : (2007) 141 DLT 209 : (2007) 97 DRJ 327
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 1, Order 6 Rule 4, 107Stamp Act, 1899 — Section 33, 35, 36, 36(1)
High Courts11 May 2007Dismissed
Ashok Goel and Others Vs Govt of Nct and Another
Delhi High Court · (2007) 05 DEL CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 150, 197Penal Code, 1860 (IPC) — Section 120B, 324, 34, 395, 397