High Courts19 Apr 2007Disposed Off
R.N.J. Exports Pvt. Ltd. Vs Union of India
Delhi High Court · (2011) 264 ELT 33
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,047 of 6,525
High Courts19 Apr 2007Dismissed
Geeta Pandey Vs Maya Pandey and Others
Delhi High Court · (2007) 04 DEL CK 0104
Penal Code, 1860 (IPC) — Section 393(3), 397, 406, 482, 498A
High Courts19 Apr 2007Allowed
Kuldeep Kumar Vs G.K. Mishra and Others
Delhi High Court · (2007) 95 DRJ 679
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 323
High Courts19 Apr 2007Dismissed
Mujahid Ali and Others Vs The State (NCT of Delhi)
Delhi High Court · (2007) 04 DEL CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 120B, 323, 324, 34
High Courts19 Apr 2007Allowed
Golden Peacock Overseas Ltd. Vs Ranjit Industries and Others
Delhi High Court · (2007) 96 DRJ 339
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 10, Order 7 Rule 11, 20
High Courts19 Apr 2007Dismissed
Jagdish Lal Chawla Vs Des Raj Gupta and Others
Delhi High Court · (2007) 2 CTLJ 48
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 18
High Courts19 Apr 2007
Malik Bros. Pvt. Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2007) 212 CTR 469 : (2007) 162 TAXMAN 43
Income Tax Act, 1961 — Section 143(2), 260A, 69
High Courts19 Apr 2007Dismissed
Manish Verma and Another Vs State Bank of Bikaner and Jaipur
Delhi High Court · (2007) 2 ILR Delhi 277
High Courts19 Apr 2007Dismissed
Suhael Saad Ali Khan Vs Administrator General and Official Trustee
Delhi High Court · (2007) 04 DEL CK 0012
Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13
High Courts18 Apr 2007Dismissed
Commissioner of Income Tax (TDS) Vs British Airways
Delhi High Court · (2007) 164 TAXMAN 43
Income Tax Act, 1961 — Section 133(6), 194I, 201(1), 201(1A), 260A
High Courts18 Apr 2007Dismissed
Commissioner of Income Tax Vs Feather Foam Enterprises P. Ltd.
Delhi High Court · (2008) 296 ITR 342 : (2007) 164 TAXMAN 473
Income Tax Act, 1961 — Section 133(6), 142(1), 143(2), 143(3), 147
High Courts18 Apr 2007Disposed Off
National Projects Constructions Corporaton Limited Vs Bundela Bandhu Constructions Company
Delhi High Court · AIR 2007 Delhi 202 : (2007) 2 ARBLR 239 : (2007) 2 BC 610 : (2007) 139 DLT 676
Arbitration and Conciliation Act, 1996 — Section 14(2), 17, 30, 31(1), 31(5)Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(2), Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 10ALimitation Act, 1963 — Article 119, 158, 14, 29(2), 5
High Courts18 Apr 2007Disposed Off
Akshay Kumar Pathak Vs The State (NCT of Delhi)
Delhi High Court · (2007) 04 DEL CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 176, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts18 Apr 2007Allowed
Smt. Jagdish Narayan Vs North Delhi Power Limited and Another
Delhi High Court · (2007) 2 ILR Delhi 957
Electricity Act, 2003 — Section 135, 135(1), 135(2), 135(2), 39Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 39, 44
High Courts18 Apr 2007Allowed
Ram Mehar (Deceased) and Others Vs Delhi Admn and Others
Delhi High Court · (2007) 04 DEL CK 0169
Criminal Procedure Code, 1973 (CrPC) — Section 133Delhi Land Reforms Act, 1954 — Section 187, 72
High Courts18 Apr 2007Allowed
Col. R.K. Nayar (Retd.) Vs BSES Rajdhani Power Ltd.
Delhi High Court · (2007) 2 ILR Delhi 769
Delhi Electricity Regulatory Commission (Performance Standards Metering and Billing) Regulations, 2002 — Regulation 2, 26Electricity Act, 1910 — Section 39, 44Electricity Act, 2003 — Section 135, 135(1)
High Courts18 Apr 2007Allowed
Decent Properties Pvt. Ltd. Vs NDMC
Delhi High Court · (2007) 04 DEL CK 0165
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 126New Delhi Municipal Council Act, 1994 — Section 115, 72, 72(2), 74, 74(4)
High Courts18 Apr 2007Dismissed
Commissioner of Income Tax Vs Coastal Power Co.
Delhi High Court · (2008) 296 ITR 433 : (2007) 162 TAXMAN 120
High Courts18 Apr 2007Allowed
D.K. Rastogi Vs Union of India (UOI)
Delhi High Court · (2007) 95 DRJ 660 : (2007) 217 ELT 26
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 108Foreign Exchange Management Act, 1999 — Section 49, 49(3), 49(4)
High Courts18 Apr 2007Allowed
National Projects Constructions Corporation Limited Vs Bundela Bandhu Constructions Company
Delhi High Court · (2007) 2 ILR Delhi 59
Arbitration Act, 1940 — Section 14(2)Arbitration and Conciliation Act, 1996 — Section 31(5), 32(5), 33(1), 33(4), 34Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(2), Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 10A