COURT ARCHIVE

Delhi High Court judgments

1,30,494 judgments · page 5,052 of 6,525

High Courts30 Mar 2007Allowed

Dr. A.T. Dudani Vs The President, I.C.A.R.

Delhi High Court · (2007) 03 DEL CK 0006

Administrative Tribunals Act, 1985 — Section 21(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16, 29, 29ACentral Civil Services (Conduct) Rules, 1964 — Rule 11, 14, 19, 20, 3

Read judgment

High Courts29 Mar 2007

Centre for Public Interest Litigation Vs Union of India (UOI) and Others All India Institute of Medical Sciences Vs Dr. P. Venugopal

Delhi High Court · (2007) 139 DLT 289

All India Institute of Medical Sciences Act, 1956 — Section 10(3), 11, 11(1), 11(5), 15All India Institute of Medical Sciences Rules, 1958 — Regulation 24, 30, 30(2), 30(3), 31Central Civil Services (Conduct) Rules, 1964 — Rule 12A, 14, 2(10), 4, 7

Read judgment

High Courts29 Mar 2007Dismissed

National Insurance Company Ltd. Vs Smt. Savita and Others

Delhi High Court · (2007) 2 ILR Delhi 951

Motor Vehicles Act, 1988 — Section 14, 149(2), 15, 96(2)

Read judgment

High Courts29 Mar 2007Dismissed

Romi Malhotra and Others Vs State and Others

Delhi High Court · (2007) 03 DEL CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 2, 216, 216(1), 216(3), 216(4)Penal Code, 1860 (IPC) — Section 323, 325, 34

Read judgment

High Courts29 Mar 2007

In The Matters of : Mithlesh Kumar Singh Vs Lok Sabha Secretariat and Others

Delhi High Court · (2007) 03 DEL CK 0079

Read judgment

High Courts29 Mar 2007Dismissed

Cosmos Flight Ltd. and Others Vs The Bank of Rajasthan Ltd. and Others

Delhi High Court · (2008) 149 PLR 16

Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 17

Read judgment

High Courts29 Mar 2007Dismissed

Vijender Kumar Vs Ved Prakash Gupta

Delhi High Court · (2007) 1 ILR Delhi 1335

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11, Order 33 Rule 14Penal Code, 1860 (IPC) — Section 384, 387, 506

Read judgment

High Courts28 Mar 2007

Kamdhenu Ispat Limited Vs Kamdhenu Industrial Service

Delhi High Court · (2007) 35 PTC 50

Trade Marks Act, 1999 — Section 135(2)

Read judgment

High Courts28 Mar 2007Allowed

Living Media India Limited and Another Vs Office of The Chief Postmater General and Others

Delhi High Court · (2007) 140 DLT 228 : (2007) 96 DRJ 583

Post Office Act, 1898 — Section 9

Read judgment

High Courts28 Mar 2007Dismissed

IKM Investors Services Ltd. Vs Kiranpal Kapoor

Delhi High Court · (2007) 97 DRJ 360 : (2007) 2 ILR Delhi 245

Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts28 Mar 2007Dismissed

M.L. Joshi Vs Nirmala Joshi

Delhi High Court · (2007) 03 DEL CK 0216

Hindu Marriage Act, 1955 — Section 13(1), 23(1)

Read judgment

High Courts28 Mar 2007Allowed

Mrs. Reba Kapur Vs State

Delhi High Court · (2007) 03 DEL CK 0163

Succession Act, 1925 — Section 276

Read judgment

High Courts28 Mar 2007Allowed

Morgan Securities Credit Pvt. Ltd. Vs Blue Coast Hotels and Resorts Ltd.

Delhi High Court · (2007) 2 BC 548 : (2007) 139 DLT 479

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 2, Order 21 Rule 2(2), Order 22 Rule 2Limitation Act, 1963 — Article 125Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts28 Mar 2007Dismissed