High Courts30 Apr 2007
Court on its own motion Vs Central Vigilance Commission
Delhi High Court · (2007) 04 DEL CK 0073
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,041 of 6,525
High Courts30 Apr 2007Dismissed
M.C.D. Vs Vijay Pal and Others
Delhi High Court · (2007) 140 DLT 351
Industrial Disputes Act, 1947 — Section 25F
High Courts30 Apr 2007Dismissed
Chander @ Chandu Vs Union of India (UOI) and Another
Delhi High Court · (2007) 96 DRJ 271
Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 18, 23(1A)
High Courts30 Apr 2007Allowed
Aruna V. Kumar and Another Vs State and Another
Delhi High Court · (2007) 96 DRJ 332
Delhi Development Act, 1957 — Section 29, 29(2)
High Courts30 Apr 2007Dismissed
Rotary Club of Delhi Midtown Vs Sunil K. Jain
Delhi High Court · (2007) 3 ARBLR 169
Arbitration and Conciliation Act, 1996 — Section 11(6), 19, 34(2)
High Courts30 Apr 2007Allowed
Shri Muralidharan K. Vs The Management of Circle Freight Intl. (India) P. Ltd.
Delhi High Court · (2007) 96 DRJ 14 : (2007) 2 ILR Delhi 312 : (2007) 3 LLJ 953
Industrial Disputes Act, 1947 — Section 2, 2(4)
High Courts30 Apr 2007
Union of India (UOI) Vs Kundra Shoes Kundra Shoes Vs Union of India (UOI)
Delhi High Court · (2007) 2 ARBLR 471 : (2007) 96 DRJ 34 : (2007) 2 ILR Delhi 868
Arbitration Act, 1940 — Section 14, 17, 19, 29, 30
High Courts27 Apr 2007Disposed Off
Sobhag Narain Mathur Vs Pragya Agrawal and Others
Delhi High Court · (2007) 141 DLT 356 : (2007) 96 DRJ 513
High Courts27 Apr 2007Dismissed
Om Prakash Nagpal Vs Sh. Prem Pal @ Prem Kumar and Another
Delhi High Court · (2007) 04 DEL CK 0178
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99, 151, 2(10)Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 25B
High Courts27 Apr 2007Allowed
Central Board of Secondary Education Vs Som Sudha Prakashan
Delhi High Court · (2007) 3 BC 517
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts27 Apr 2007Dismissed
Commissioner of Income Tax Vs Delhi State Industrial Development
Delhi High Court · (2007) 295 ITR 419 : (2007) 162 TAXMAN 275
High Courts27 Apr 2007Disposed Off
Mohan Lal Harbanslal Bhayana Vs Larsen and Toubro Ltd.
Delhi High Court · (2007) 04 DEL CK 0145
Arbitration and Conciliation Act, 1996 — Section 11, 17, 9
High Courts27 Apr 2007Dismissed
Madhucon Projects Ltd. Vs Indian Oil Corporation Ltd.
Delhi High Court · (2007) 2 ARBLR 227 : (2007) 140 DLT 654
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 37Constitution of India, 1950 — Article 136
High Courts27 Apr 2007Dismissed
Modi Rubber Limited Vs Govt. of NCT of Delhi
Delhi High Court · (2007) 04 DEL CK 0136
Constitution of India, 1950 — Article 226
High Courts27 Apr 2007
Municipal Corporation of Delhi Vs Variety Services (Saket) Ltd.
Delhi High Court · (2007) 04 DEL CK 0091
Delhi Municipal Corporation Act, 1957 — Section 124, 124(3), 126, 131
High Courts27 Apr 2007Allowed
S.P. Flour Mills P. Ltd. Vs B.S.E.S. Rajdhani Power Ltd.
Delhi High Court · (2007) 04 DEL CK 0059
Legal Services Authorities Act, 1987 — Section 22(1)
High Courts27 Apr 2007
Director of Income Tax (Exemptions) Vs Dharam Pratishthanam
Delhi High Court · (2008) 299 ITR 462 : (2008) 172 TAXMAN 341
Income Tax Act, 1961 — Section 11, 260A
High Courts27 Apr 2007
Anuj Kumar Bhati Vs Union of India (UOI) and Etc.
Delhi High Court · (2007) 96 DRJ 103
Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 36A
High Courts26 Apr 2007Dismissed
Eran Eliav Vs State (Govt. of Nct of Delhi)
Delhi High Court · (2007) 04 DEL CK 0233
Evidence Act, 1872 — Section 10Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29, 35, 37, 50
High Courts26 Apr 2007Dismissed
Delhi Jan Sudhar Samiti Vs Ramesh Chand Gupta and Others
Delhi High Court · (2007) 2 ILR Delhi 106
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, 105, 75Constitution of India, 1950 — Article 226, 227