COURT ARCHIVE

Delhi High Court judgments

1,30,494 judgments · page 5,042 of 6,525

High Courts26 Apr 2007Allowed

Chaman Lal Khanna and Others Vs Govt. of N.C.T. of Delhi and Others

Delhi High Court · (2007) 04 DEL CK 0179

Constitution of India, 1950 — Article 14, 39Supreme Court Officers and Servants Revised Pay Rules, 1997 — Rule 15

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High Courts26 Apr 2007Allowed

Union of India (UOI) Vs Shiv Charan Sharma

Delhi High Court · (2007) 2 ILR Delhi 572

Administrative Tribunals Act, 1985 — Section 14, 14(2), 15, 16, 18Central Administrative Tribunal Act, 1986 — Section 14(1)Control of National Highways (Land and Traffic) Act, 2002 — Section 12, 12(2), 16(4), 5, 6

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High Courts26 Apr 2007Allowed

Niti Munjal and Another Vs State and Others

Delhi High Court · (2007) 2 ILR Delhi 569

Penal Code, 1860 (IPC) — Section 2(h), 202, 203, 217, 218

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High Courts26 Apr 2007Dismissed

Hari Om Maheshwari Vs The Delhi Stock Exchange Asso. Ltd. and Another

Delhi High Court · (2007) 2 ILR Delhi 434

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)

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High Courts26 Apr 2007Dismissed

Prabhat Kumar Sharma Vs Shri Ram Mohan (HUF)

Delhi High Court · (2007) 04 DEL CK 0105

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High Courts26 Apr 2007

Commissioner of Income Tax Vs Indian Framers Fertilizer Co.

Delhi High Court · (2007) 164 TAXMAN 273

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High Courts26 Apr 2007

Smt. Surajwati and Others Vs Ajay Saini and Others

Delhi High Court · (2007) 04 DEL CK 0085

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High Courts26 Apr 2007Dismissed

Kidarsons Industries Private Ltd. Vs Allahabad Bank

Delhi High Court · (2007) 04 DEL CK 0071

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9Transfer of Property Act, 1882 — Section 106

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High Courts26 Apr 2007

Commissioner of Income Tax Vs Denso India Ltd.

Delhi High Court · (2007) 292 ITR 502 : (2007) 162 TAXMAN 230

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High Courts26 Apr 2007Dismissed

Vivek Automobiles Ltd. Vs Lord Krishna Bank Ltd. and Another

Delhi High Court · (2007) 3 BC 481

Contract Act, 1872 — Section 70, 72

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High Courts26 Apr 2007Allowed

Dalip Ram Vs State (NCT of Delhi) Sunil Kumar Vs State

Delhi High Court · (2007) 96 DRJ 70 : (2007) 2 ILR Delhi 423

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Penal Code, 1860 (IPC) — Section 302, 34, 395, 396, 397

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High Courts26 Apr 2007Dismissed

Parle Biscuits Pvt. Ltd. (Sugar Division) Vs Union of India (UOI) and Others

Delhi High Court · (2007) 04 DEL CK 0040

Essential Commodities Act, 1955 — Section 2, 3(1), 3(2), 3(3D), 3(3E)Industries (Development and Regulation) Act, 1951 — Section 11(1)

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High Courts26 Apr 2007Dismissed

Municipal Corporation of Delhi Vs Smt. Rupa Devi and Others

Delhi High Court · (2007) 140 DLT 506 : (2007) 114 FLR 119

Industrial Disputes Act, 1947 — Section 10(I)(C), 12(5), 25F

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High Courts25 Apr 2007Allowed

Kapsch Metro JV Vs Union of India (UOI) and Another

Delhi High Court · (2007) 2 CTLJ 64 : (2007) 140 DLT 378 : (2007) 95 DRJ 668

Constitution of India, 1950 — Article 12

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High Courts25 Apr 2007Dismissed

Mahesh Vs State of (G.N.C.T.) of Delhi Mamta Vs The State (N.C.T.) of Delhi

Delhi High Court · (2007) 96 DRJ 60 : (2007) 2 ILR Delhi 298

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 134Penal Code, 1860 (IPC) — Section 302, 34

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High Courts25 Apr 2007Allowed

Ved Prakash Gupta and Sons (HUF) and Another Vs Delhi Development Authority

Delhi High Court · (2007) 04 DEL CK 0167

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 195Delhi Development Act, 1957 — Section 30, 30(1), 31, 31A, 31D

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High Courts25 Apr 2007