High Courts20 Apr 2007Allowed
Sanjog Kapoor Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0235
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,045 of 6,525
High Courts20 Apr 2007Dismissed
Major S.P. Bhardwaj Vs Union of India (UOI) and Another
Delhi High Court · (2007) 2 BC 37 : (2007) 137 DLT 362
Army Act, 1950 — Section 27Constitution of India, 1950 — Article 21, 226
High Courts20 Apr 2007Dismissed
Ex-Sep. Bhagirath Prasad Vs Union of India (UOI) and Another
Delhi High Court · (2007) 04 DEL CK 0211
Army Rules, 1954 — Rule 13(3)Pension Regulations for Army, 1961 — Regulation 197, 198, 287
High Courts20 Apr 2007Dismissed
Ex. AC U/T Singh B.J. Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0210
Air Force Rules, 1969 — Rule 15(2)
High Courts20 Apr 2007Dismissed
Recruit/G.D. Mohan Singh Kuntal Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0209
Army Rules, 1954 — Rule 13(3)Defense Services Regulation, 1962 — Regulation 135
High Courts20 Apr 2007Dismissed
L/NK Sunil Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0208
Army Act, 1950 — Section 164(2), 40, 41(2), 63Army Rules, 1954 — Rule 129, 22
High Courts20 Apr 2007Disposed Off
Ex. Hav. Jagdamba Prasad Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0207
High Courts20 Apr 2007Dismissed
Shalendra Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2007) 142 DLT 587
Army Act, 1950 — Section 162, 40Army Rules, 1954 — Rule 33, 34
High Courts20 Apr 2007Disposed Off
Ex. Sepoy Sube Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 140 DLT 26
Army Act, 1950 — Section 20(6), 22, 39, 48Army Rules, 1954 — Rule 13, 13(3)
High Courts20 Apr 2007Dismissed
Government of NCT of Delhi Vs Shri I.S. Sharma
Delhi High Court · (2007) 04 DEL CK 0204
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Apr 2007Dismissed
Hotel Pradeep and Another Vs Indian Railways Catering and Tourism Corporation Ltd.
Delhi High Court · (2007) 2 CTLJ 173
Constitution of India, 1950 — Article 226
High Courts20 Apr 2007Dismissed
Food Corporation of India Vs Garg Rice Mills
Delhi High Court · (2007) 140 DLT 361 : (2009) 1 RCR(Civil) 781
Arbitration and Conciliation Act, 1996 — Section 2, 37Contract Act, 1872 — Section 32
High Courts20 Apr 2007Allowed
Vijay Thakur Vs Videsh Sanchar Nigam Ltd. and Others
Delhi High Court · (2007) 140 DLT 181 : (2007) 2 ILR Delhi 82 : (2007) 3 LLJ 871
Bharat Sanchar Nigam Limited (Conduct, Discipline and Appeal) Rules, 1992 — Rule 29
High Courts20 Apr 2007Allowed
N.P. Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0191
High Courts20 Apr 2007Allowed
Darshna Devi and Another Vs D.D.A.
Delhi High Court · (2007) 142 DLT 474
Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 38Legal Services Authorities Act, 1987 — Section 22, 22A, 22B, 22C, 22DPublic Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7(2)
High Courts20 Apr 2007Dismissed
U Like Promoters (P) Ltd. Vs Asstt. Commissioner of Income Tax
Delhi High Court · (2008) 172 TAXMAN 308
High Courts20 Apr 2007Allowed
Priya Gupta Vs The State
Delhi High Court · (2007) 04 DEL CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 112, 139, 154, 154(1), 154(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 182
High Courts20 Apr 2007Allowed
Kapil Aggarwal Vs Raghu Vias
Delhi High Court · (2007) 3 BC 102 : (2007) 4 CivCC 106 : (2008) 2 RCR(Civil) 797 : (2007) 4 RCR(Criminal) 678
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Apr 2007Disposed Off
Smt. Suman and Others Vs Sh. Inderjeet and Others
Delhi High Court · (2007) 04 DEL CK 0124
Motor Vehicles Act, 1988 — Section 140, 166
High Courts20 Apr 2007Dismissed
Man Singh Tosaira Vs Assistant Commissioner of Income Tax
Delhi High Court · (2007) 04 DEL CK 0112
Income Tax Act, 1961 — Section 142(2A)