High Courts20 Apr 2007Allowed
S.P. Satsangi Vs Krishna Kumar Satsangi
Delhi High Court · (2007) 2 DMC 425
Evidence Act, 1872 — Section 122Hindu Marriage Act, 1955 — Section 13, 13(1)Penal Code, 1860 (IPC) — Section 336, 338, 420, 499, 500
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,046 of 6,525
High Courts20 Apr 2007Allowed
Stead Electronics Industries and Others Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0092
High Courts20 Apr 2007
Valsala Vs K.G. Khosla Compressor Ltd. and Others
Delhi High Court · (2007) 04 DEL CK 0075
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts20 Apr 2007
Parmjit Singh Nayyar Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0033
Navy (Pension) Regulations, 1964 — Regulation 69, 78Navy Act, 1957 — Section 58
High Courts20 Apr 2007Dismissed
Ex. Major R.S. Budhwar Vs Union of India (UOI) and Another
Delhi High Court · (2007) 140 DLT 626
Army Act, 1950 — Section 71Constitution of India, 1950 — Article 20, 20(2), 22Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts20 Apr 2007Dismissed
EX. Sepoy P. Vincent Vs Union of India (UOI) and Others
Delhi High Court · (2007) 142 DLT 252
High Courts20 Apr 2007Dismissed
Mohinder Singh Vs Union of India (UOI)
Delhi High Court · (2007) 04 DEL CK 0030
Army Rules, 1954 — Rule 13
High Courts20 Apr 2007Dismissed
Hav. Kanwarpal Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0029
Army Act, 1950 — Section 39, 71, 73, 77Army Rules, 1954 — Rule 13(3)Pension Regulations for Army, 1961 — Regulation 133
High Courts20 Apr 2007Dismissed
No. 627366-A J.W.O. R.S. Prajapati Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0027
Air Force Act, 1950 — Section 161(2)
High Courts20 Apr 2007Dismissed
O.P. Sharma Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0026
Constitution of India, 1950 — Article 226
High Courts20 Apr 2007Dismissed
Wing Commander (Retd.) V.S. Tomar Vs Govt. of India and Others
Delhi High Court · (2007) 04 DEL CK 0025
High Courts20 Apr 2007Dismissed
Ex. Squadron Leader S. Mukherjee Vs Union of India (UOI) and Others
Delhi High Court · (2007) 142 DLT 623
Air Force Act, 1950 — Section 39, 73Air Force Pension Regulations, 1961 — Regulation 754Constitution of India, 1950 — Article 226, 227
High Courts20 Apr 2007Dismissed
Haryana Investment (P) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2007) 04 DEL CK 0009
Income Tax Act, 1961 — Section 254(2), 260A, 68
High Courts20 Apr 2007Dismissed
Union of India (UOI) Vs Karnail Chand
Delhi High Court · (2007) 04 DEL CK 0008
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151DANICS Rules, 1971 — Rule 29
High Courts20 Apr 2007Dismissed
Jagdish Rai Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0007
High Courts19 Apr 2007Allowed
Sunil Ojha Vs The State of Nct of Delhi
Delhi High Court · (2007) CriLJ 3068 : (2007) 2 ILR Delhi 12 : (2007) 4 RCR(Criminal) 311
Criminal Procedure Code, 1973 (CrPC) — Section 428Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12(1), 12(3), 15, 15(1), 65Penal Code, 1860 (IPC) — Section 302, 34, 392, 397
High Courts19 Apr 2007Disposed Off
Shri Darbag Singh Yadav Vs Union of India (UOI)
Delhi High Court · (2007) 04 DEL CK 0213
Pension Regulations for Army, 1961 — Regulation 213, 216, 217
High Courts19 Apr 2007Allowed
Nitin Jain Vs Anuj Jain and Others
Delhi High Court · AIR 2007 Delhi 219 : (2007) 96 DRJ 335 : (2007) 2 ILR Delhi 271
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Registration Act, 1908 — Section 17(1)Stamp Act, 1899 — Article 45, 2(15)
High Courts19 Apr 2007
National Projects Construction Corporation and Another Vs Sadhu Singh and Co.
Delhi High Court · (2007) 2 ARBLR 377 : (2007) 96 DRJ 26
Arbitration Act, 1940 — Section 14, 20, 30, 33, 34(1)Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Evidence Act, 1872 — Section 115
High Courts19 Apr 2007Disposed Off
Yugal Kishore Vs Delhi Jal Board
Delhi High Court · (2007) 140 DLT 375 : (2007) 2 ILR Delhi 76
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 14, 2, 4, 7