High Courts07 May 2007
Khukia Sema Vs State of N.C.T. of Delhi
Delhi High Court · (2007) 96 DRJ 189
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,038 of 6,525
High Courts07 May 2007Dismissed
Sh. Gauri Shankar and Another Vs Smt. Lalita Devi and Others
Delhi High Court · (2007) 2 ILR Delhi 1002
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 10(1)
High Courts07 May 2007
Canter Leasing and Finance Pvt. Ltd. Vs Sanjeev Agnihotri and Others
Delhi High Court · (2007) 2 ILR Delhi 1324
Motor Vehicles Act, 1988 — Section 140
High Courts07 May 2007
Shri Ajay Agarwal Vs Shri Vinod Mehta and Others
Delhi High Court · (2007) 141 DLT 438 : (2007) 96 DRJ 216 : (2007) 2 ILR Delhi 796
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 7
High Courts07 May 2007
M.S. Kaushik Vs N.D.M.C. and Others
Delhi High Court · (2007) 05 DEL CK 0021
Central Civil Services (Pension) Rules, 1972 — Rule 68(2), 68(3)
High Courts04 May 2007Disposed Off
KRBL Limited Vs Union of India (UOI) and Others
Delhi High Court · (2009) 15 STR 371
Foreign Trade (Development and Regulation) Act, 1992 — Section 13, 8, 8(1)
High Courts04 May 2007Dismissed
Chaman Prakash Vs State
Delhi High Court · (2007) 2 ILR Delhi 792
Criminal Procedure Code, 1973 (CrPC) — Section 155(2)Penal Code, 1860 (IPC) — Section 155, 155(4), 323, 341, 354
High Courts04 May 2007Dismissed
Ex. Subedar Ishwar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 05 DEL CK 0189
Pension Regulations, 1961 — Regulation 173
High Courts04 May 2007Dismissed
Commissioner of Income Tax Vs Shri Prem Nath Nagpal
Delhi High Court · (2008) 214 CTR 51
Income Tax Act, 1961 — Section 132, 132A, 143(3), 158B , 158BC
High Courts04 May 2007Dismissed
Nasir Safi Mir Vs State, NCT of Delhi
Delhi High Court · (2007) 05 DEL CK 0150
Arms Act, 1959 — Section 25, 3, 5Explosives Substance (Amendment) Act, 2001 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 123
High Courts04 May 2007
Professor Ramesh Chandra Vs University of Delhi and Another
Delhi High Court · (2007) 2 ILR Delhi 593
Constitution of India, 1950 — Article 338
High Courts04 May 2007
Shri Harbans Lal Khullar and Another Vs Smt. Dolly Kapoor and Others
Delhi High Court · (2007) 05 DEL CK 0148
High Courts04 May 2007
Commissioner of Income Tax Vs E. Sawhney Exports
Delhi High Court · (2007) 162 TAXMAN 376
High Courts04 May 2007Dismissed
SUB/STG Kaushal Kishor Sharma Vs Chief of Army Staff and Others
Delhi High Court · (2007) 05 DEL CK 0052
High Courts04 May 2007
Kohinoor Foods Ltd. Vs Director General of Foreign Trade
Delhi High Court · (2012) 275 ELT 320
High Courts04 May 2007
Commissioner of Income Tax Vs Dharam Pal Prem Chand Ltd.
Delhi High Court · (2007) 212 CTR 253 : (2007) 295 ITR 105 : (2008) 167 TAXMAN 168
High Courts04 May 2007
Flex Engineering Ltd. Vs Antartica Construction Co. and Another
Delhi High Court · (2007) 2 ARBLR 387 : (2007) 96 DRJ 90
Arbitration and Conciliation Act, 1996 — Section 3, 34, 34(2), 41, 75Civil Procedure Code, 1908 (CPC) — Section 34
High Courts03 May 2007
Mr. Hargsh Vardhan Rastogi Vs Champion Publications
Delhi High Court · (2007) 2 ILR Delhi 350 : (2007) 35 PTC 365
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts03 May 2007Disposed Off
Jugesh Kumar Vs State
Delhi High Court · (2007) 141 DLT 394
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304B, 307, 498A