High Courts18 Apr 2007Dismissed
Shri Desh Deepak Vs State and Another
Delhi High Court · (2007) 04 DEL CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 68, 69
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,048 of 6,525
High Courts18 Apr 2007Dismissed
New Delhi Municipal Council Vs Anil Kumar Khanna
Delhi High Court · (2007) 142 DLT 173 : (2007) 2 ILR Delhi 782
New Delhi Municipal Council Act, 1994 — Section 72, 72(2), 77, 77(3)
High Courts18 Apr 2007Allowed
Naveen Saini and Others Vs State
Delhi High Court · (2007) 2 ILR Delhi 8 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 437(3)Penal Code, 1860 (IPC) — Section 34, 498A
High Courts18 Apr 2007Allowed
Dr. K.K. Shrivastava Vs Delhi Development Authority
Delhi High Court · (2007) 142 DLT 26
Constitution of India, 1950 — Article 226
High Courts18 Apr 2007Dismissed
Pepsi Food Pvt. Ltd. and Another Vs Export Inspection Agency
Delhi High Court · (2007) 96 DRJ 524
Criminal Procedure Code, 1973 (CrPC) — Section 482Export (Quality Control and Inspection) Act, 1963 — Section 11, 200, 7Export (Quality Control and Inspection) Rules, 1964 — Rule 4(1), 4(3)
High Courts18 Apr 2007
Commissioner of Income Tax Vs Woodward Governor India (P) Ltd.
Delhi High Court · (2007) 295 ITR 1 : (2008) 172 TAXMAN 269
High Courts18 Apr 2007Dismissed
Neeraj Gupta and Others Vs C.B.I.
Delhi High Court · (2007) 96 DRJ 380 : (2007) 3 RCR(Criminal) 872
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts18 Apr 2007
Shri Balkishan Vs Mohini Finance Company
Delhi High Court · (2007) 04 DEL CK 0020
Civil Procedure Code, 1908 (CPC) — Section 24(3)
High Courts18 Apr 2007Dismissed
Chander Singh Vs General Manager, DTC
Delhi High Court · (2007) 140 DLT 32
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 11A, 33(2)
High Courts17 Apr 2007Allowed
Bansil Mutei Shiblaq Vs Union of India (UOI) and Others
Delhi High Court · (2007) 96 DRJ 120 : (2007) 4 RCR(Criminal) 327
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397Extradition Act, 1962 — Section 34(2), 34B, 34B(1), 34B(2), 34B(3)
High Courts17 Apr 2007
Union Public Service Commission Vs Centran Information Commission and Others
Delhi High Court · (2007) 139 DLT 608 : (2007) 1 ILR Delhi 1365
Right to Information Act, 2005 — Section 18(1), 19(1), 19(3), 8, 8(1)
High Courts17 Apr 2007Allowed
Raghu Raj Singh Chauhan Vs Union of India (UOI) and Others
Delhi High Court · (2007) 04 DEL CK 0227
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227
High Courts17 Apr 2007Dismissed
Sohan Pal Mittal Vs Union of India (UOI) and Others
Delhi High Court · (2007) 139 DLT 698
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 12, 14, 29, 29(2), 49
High Courts17 Apr 2007Dismissed
Rajdhani Motor Training School Welfare Society (Regd.) Vs The Commissioner Cum Secretary Transport and Others
Delhi High Court · (2007) 04 DEL CK 0222
Central Motor Vehicles Rules, 1989 — Rule 13, 24, 24(1), 24(2), 24(3)Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 118, 12, 14, 213, 9(3)
High Courts17 Apr 2007Dismissed
Jindal Stainless Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2007) 1 CTLJ 395
Constitution of India, 1950 — Article 12
High Courts17 Apr 2007Allowed
Indian Oil Corporation Ltd. Vs Union of India (UOI) and Chief Claims Officer, Northern Railway
Delhi High Court · (2007) 2 ACC 23 : (2007) 140 DLT 571
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14
High Courts17 Apr 2007Disposed Off
Narender Maan Vs State (NCT Delhi)
Delhi High Court · (2007) 2 ILR Delhi 1 Supp
Arms Act, 1959 — Section 25, 27, 54, 57Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 120B, 302, 323, 34, 341
High Courts17 Apr 2007Allowed
Hare Ram Singh Vs The State of NCT of Delhi
Delhi High Court · (2007) 04 DEL CK 0199
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 2007Dismissed
S.L. Varun Vs Delhi Power Company Ltd. and Another
Delhi High Court · (2007) 96 DRJ 345
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11(4), 12(2)Constitution of India, 1950 — Article 14, 20(3), 311, 311(1)Evidence Act, 1872 — Section 50(2)
High Courts17 Apr 2007
Girish Saxena Vs Praveen Kumar Jain and Others
Delhi High Court · (2007) 2 ALD(Cri) 7 : (2007) 3 BC 363 : (2007) 141 DLT 8
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138