High Courts01 May 2007Dismissed
Khem Chand Vs Tika Ram
Delhi High Court · (2007) 05 DEL CK 0192
Specific Relief Act, 1963 — Section 20, 20(2)
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,040 of 6,525
High Courts01 May 2007Dismissed
Desh Raj Sharma Vs Election Commission of India
Delhi High Court · (2007) 05 DEL CK 0156
Representation of the People Act, 1951 — Section 29A, 29A(4), 29A(5), 29A(7), 29A(8)
High Courts01 May 2007Dismissed
Ajay Verma Vs East India Company and Others
Delhi High Court · (2007) 96 DRJ 212 : (2007) 2 ILR Delhi 333
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 31, 34 , 41
High Courts01 May 2007Dismissed
Ravi Kumar Gupta and Another Vs Sh. Bir Singh and Others
Delhi High Court · (2007) 05 DEL CK 0123
Motor Vehicles Act, 1988 — Section 140, 166
High Courts01 May 2007Allowed
Shyam Sunder Bhartia and Another Vs Nct of Delhi and Another
Delhi High Court · (2007) 96 DRJ 78
BIS Act, 1986 — Section 11, 30Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173, 173(2), 173(8)
High Courts30 Apr 2007
Ras Bihari Bansal, Prop. Bansal and Co. Vs The Commissioenr of Income Tax (Appeals)-X and The Income Tax Officer
Delhi High Court · (2007) 140 DLT 630 : (2007) 293 ITR 365 : (2008) 170 TAXMAN 31
Income Tax Act, 1961 — Section 254(1), 254(2), 260A
High Courts30 Apr 2007
Microsoft Corporation Vs Ms. K. Mayuri and Others
Delhi High Court · (2007) 2 ILR Delhi 976 : (2007) 35 PTC 415
Copyright Act, 1957 — Section 13(1), 13(1), 14, 14, 17Copyright, Designs and Patents Act, 1988 — Section 96, 97Trade Marks Act, 1999 — Section 135
High Courts30 Apr 2007Dismissed
Bharti Telecom Finance Ltd. Vs Assistant Commissioner of Income Tax
Delhi High Court · (2008) 296 ITR 249 : (2007) 164 TAXMAN 351
Income Tax Act, 1961 — Section 260A
High Courts30 Apr 2007Disposed Off
Rajender Kumar Saxena and Others Vs Union of India (UOI) and Others Saraswati Gautam and Others Vs Airport Authority of India and Others Anand Kumar Yadav Vs Chairman, Airport Authority of India and Others Rajesh Kumar Yadav Vs The Executive Director, Airport Authority of India and Others
Delhi High Court · (2007) 04 DEL CK 0177
High Courts30 Apr 2007Disposed Off
G.S. Rathore Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0176
High Courts30 Apr 2007Disposed Off
Hav/Aec Shyamvir Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0175
High Courts30 Apr 2007Dismissed
Jai Gopal Goyal and Another Vs Bishen Dayal Goyal
Delhi High Court · (2007) 5 AD 4 : (2007) 96 DRJ 4 : (2007) 2 ILR Delhi 327
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Penal Code, 1860 (IPC) — Section 341
High Courts30 Apr 2007Dismissed
Commissioner of Income Tax Vs Woodward Governor India Pvt. Ltd.
Delhi High Court · (2007) 210 CTR 354 : (2007) 142 DLT 650 : (2007) 294 ITR 451
Companies Act, 1956 — Section 209(3)Income Tax Act, 1922 — Section 10(2), 10(5)Income Tax Act, 1961 — Section 145, 145(1), 145(2), 28, 33
High Courts30 Apr 2007Disposed Off
Delhi Cloth and General Mills Co. Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2008) 172 TAXMAN 221
High Courts30 Apr 2007Dismissed
Ran Singh @ Ram Singh and Others Vs State
Delhi High Court · (2007) CriLJ 3052
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts30 Apr 2007Allowed
Intercorp Industries Ltd. Vs State of Delhi and Others
Delhi High Court · (2008) 143 CompCas 241 : (2007) 96 DRJ 378 : (2007) 2 ILR Delhi 788 : (2008) 87 SCL 212
Companies Act, 1956 — Section 255, 256, 268, 269, 629ACriminal Procedure Code, 1973 (CrPC) — Section 468(2)
High Courts30 Apr 2007Dismissed
Commissioner of Income Tax Vs Woodward Governor India (P.) Ltd.
Delhi High Court · (2007) 162 TAXMAN 60
Income Tax Act, 1961 — Section 10(2)(vi), 10(5), 145, 145(1), 145(2)
High Courts30 Apr 2007Dismissed
Shri Rakesh Chandok Vs Smt. Harbans Kaur
Delhi High Court · (2007) 04 DEL CK 0084
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13Registration Act, 1908 — Section 17
High Courts30 Apr 2007
Director of Income Tax (Exemption) Vs Raunaq Education Foundation
Delhi High Court · (2007) 213 CTR 541 : (2007) 294 ITR 76 : (2007) 164 TAXMAN 266
Income Tax Act, 1961 — Section 10, 10(22), 10(29), 2(24), 2(45
High Courts30 Apr 2007
Sub./Lt. Hrishikishan Nair Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0082