COURT ARCHIVE

Delhi High Court judgments

1,30,494 judgments · page 5,043 of 6,525

High Courts25 Apr 2007Dismissed

D.T.C. Vs Delhi Administration and Others

Delhi High Court · (2007) 96 DRJ 48

Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 17B, 22

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High Courts25 Apr 2007Dismissed

Anand Kumar Makker and Others Vs IIT-Delhi and Others

Delhi High Court · (2007) 140 DLT 424 : (2007) 95 DRJ 674

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High Courts25 Apr 2007

The Commissionr of Income Tax Vs Relaxo Footwears Ltd.

Delhi High Court · (2007) 140 DLT 748 : (2007) 293 ITR 231 : (2007) 162 TAXMAN 238

Income Tax Act, 1961 — Section 143(1), 260A

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High Courts25 Apr 2007

The Commissioner of Income Tax Vs Nestle India Ltd.

Delhi High Court · (2008) 296 ITR 682

Income Tax Act, 1961 — Section 37(2)

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High Courts24 Apr 2007Allowed

Ganesh Kumar Vs Union of India (UOI) and Another

Delhi High Court · (2007) 140 DLT 10 : (2007) 95 DRJ 642 : (2007) 114 FLR 355

Industrial Disputes (Amendment) Act, 1971 — Section 3Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 2

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High Courts24 Apr 2007Dismissed

Rajinder Kumar Sharma Vs Union of India (UOI) and Others

Delhi High Court · (2008) 148 DLT 502 : (2007) 95 DRJ 638

Land Acquisition Act, 1894 — Section 4, 5A, 6

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High Courts24 Apr 2007Dismissed

Confideration of Delhi Ind. Soc. and Another Vs Union of India (UOI) and Others

Delhi High Court · (2007) 95 DRJ 633

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 4, 5A, 6

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High Courts24 Apr 2007Dismissed

Schmid Telecom India Pvt. Ltd. Vs Airport Authority of India and Another

Delhi High Court · (2007) 2 BC 307

Constitution of India, 1950 — Article 12, 14, 16, 226

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High Courts24 Apr 2007Allowed

Sunil Bansal Vs The State of Delhi

Delhi High Court · (2007) 96 DRJ 9

Penal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts24 Apr 2007Dismissed

Shri Ajit Singh Vs Smt. Prakashi Devi

Delhi High Court · (2007) 142 DLT 249

Evidence Act, 1872 — Section 91

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High Courts24 Apr 2007Allowed

Maninder Singh Vs Neelam

Delhi High Court · (2007) 2 DMC 436 : (2008) 149 PLR 9

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Hindu Marriage Act, 1955 — Section 13(1), 23A, 9

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High Courts24 Apr 2007Dismissed

Mr. Sukhdev Yadav @ Phalwan Vs The State of U.P.

Delhi High Court · (2007) 04 DEL CK 0155

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 201, 302, 34, 364

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High Courts24 Apr 2007Dismissed

Ved Prakash @ Kalu (JC) Vs State

Delhi High Court · (2007) 2 ILR Delhi 176

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 201, 302, 403, 404

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High Courts24 Apr 2007Dismissed

Pankaj Malhotra Vs The State of Nct of Delhi and Another

Delhi High Court · (2007) 3 RCR(Criminal) 569

Penal Code, 1860 (IPC) — Section 161, 198, 221, 375, 376

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High Courts24 Apr 2007Allowed

Ms Archana Kumari Vs State (Govt of Nct of Delhi)

Delhi High Court · (2007) 04 DEL CK 0138

Criminal Procedure Code, 1973 (CrPC) — Section 1, 10, 11, 12, 13Penal Code, 1860 (IPC) — Section 34, 37, 405, 408, 420

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High Courts24 Apr 2007Allowed

State Vs Jameel Ahmed and Another Jameel Ahmed and Another Vs State (Nct of Delhi)

Delhi High Court · (2007) 2 ILR Delhi 286

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34

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High Courts24 Apr 2007Allowed

Link Engineers (P) Limited Vs Asea Brown Boveri Limited and Others

Delhi High Court · (2007) 4 CivCC 361 : (2007) 140 DLT 533 : (2007) 2 ILR Delhi 181 : (2008) 2 RCR(Civil) 31

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(3), Order 16 Rule 1A, Order 18 Rule 4, Order 6 Rule 17

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High Courts24 Apr 2007

Commissioner of Income Tax Vs Sethi Electricals

Delhi High Court · (2007) 04 DEL CK 0109

Income Tax Act, 1961 — Section 187, 188, 256(1)

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High Courts24 Apr 2007

Commissioner of Income Tax Vs Modi Pvt. Ltd.

Delhi High Court · (2007) 04 DEL CK 0106

Income Tax Act, 1961 — Section 256(1), 32(1)(iv), 36, 37

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High Courts24 Apr 2007Allowed

J.K. Steelomelt (P) Ltd. Vs BSES Rajdhani Power Ltd.

Delhi High Court · (2007) 04 DEL CK 0093

Delhi Electricity Regulatory Commission (Performance Standards Metering and Billing) Regulations, 2002 — Regulation 2, 25, 26Electricity Act, 1910 — Section 39, 44Electricity Act, 2003 — Section 135

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