High Courts22 Mar 2007Dismissed
Varun Mani and Others Vs Directorate of Education and Others
Delhi High Court · (2007) 141 DLT 35
Delhi School Education Rules, 1973 — Rule 98
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,054 of 6,525
High Courts22 Mar 2007Dismissed
Umesh Kumar Tiwari Vs M.C.D. and Others
Delhi High Court · (2007) 140 DLT 241
Constitution of India, 1950 — Article 309Delhi Municipal Corporation Act, 1957 — Section 92A
High Courts22 Mar 2007Disposed Off
Social Jurist, A Lawyers Group Vs Government of NCT of Delhi and Others Courts on its own motion (Safdarjung Hospital) Vs Union of India (UOI) and Others
Delhi High Court · (2007) 140 DLT 698
Constitution of India, 1950 — Article 19(1), 19(6), 21, 215, 26Delhi Development Act, 1957 — Section 21Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 20, 4, 4(2), 43, 5
High Courts22 Mar 2007Dismissed
R.K.K.R. Steel Ltd. Vs Northern Steel and General Mills and Another
Delhi High Court · (2007) 2 ILR Delhi 396
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 16 Rule 11Transfer of Property Act, 1882 — Section 55, 55(6)
High Courts22 Mar 2007Allowed
T.C.I. Infrastructure (Fina) Vs Housing And Urban Dev. Corp.
Delhi High Court · (2007) CriminalCC 446
High Courts22 Mar 2007Dismissed
Madan Lal Arora Vs Shiv Kumar
Delhi High Court · (2007) 95 DRJ 395
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 11, 11Criminal Procedure Code, 1973 (CrPC) — Section 107, 151
High Courts22 Mar 2007Dismissed
Union Public Services Commission Vs Sanjeev Kumar and Others
Delhi High Court · (2007) 1 ILR Delhi 1312
Constitution of India, 1950 — Article 14, 16, 16(4), 16(4B)
High Courts22 Mar 2007Allowed
Const. Raghav Kumar Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 03 DEL CK 0011
Border Security Force Act, 1968 — Section 117, 22, 40Border Security Force Rules, 1969 — Rule 29
High Courts22 Mar 2007Allowed
Amit Sharma and Others Vs State NCT of Delhi
Delhi High Court · (2007) 96 DRJ 529
Penal Code, 1860 (IPC) — Section 34, 365, 479, 506
High Courts22 Mar 2007Dismissed
Govt. of Nct of Delhi and Others Vs M.P. Singh
Delhi High Court · (2007) 2 ILR Delhi 137
Constitution of India, 1950 — Article 226
High Courts21 Mar 2007Disposed Off
Marina World Shipping Coporation Limited Vs Jindal Exports Private Limited
Delhi High Court · (2007) 3 ARBLR 46 : (2007) 1 ILR Delhi 1294
Arbitration Act, 1940 — Section 17Civil Procedure Code Amendment Act, 1937 — Section 44, 44A, 44A(2)Civil Procedure Code, 1908 (CPC) — Section 44A
High Courts21 Mar 2007Disposed Off
Indian Institute of Planning Vs Commissioner of Service Tax
Delhi High Court · (2008) 9 STR 225
Finance Act, 1994 — Section 69
High Courts21 Mar 2007Disposed Off
Ram Narain Vs Management of Delhi State Civil Supplies Corporation Ltd.
Delhi High Court · (2007) 113 FLR 771
Industrial Disputes Act, 1947 — Section 25B, 25F, 2S
High Courts21 Mar 2007Disposed Off
Icon Printing Process (P) Ltd. Vs Govt. of Nct of Delhi and Another
Delhi High Court · (2007) 03 DEL CK 0170
Industrial Disputes Act, 1947 — Section 17B
High Courts21 Mar 2007Allowed
Anita Devi and Others Vs Mohinder Singh and Others
Delhi High Court · (2007) 2 ILR Delhi 127
Motor Vehicles Act, 1988 — Section 140, 163A, 166, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts21 Mar 2007
Commissioner of Income Tax Vs V.S. Bhagat
Delhi High Court · (2007) 03 DEL CK 0095
High Courts21 Mar 2007
Union of India (UOI) Vs Maninder Pal Singh Kohli
Delhi High Court · (2007) 1 ILR Delhi 1281
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 136Extradition Act, 1962 — Section 5, 7, 7(2)
High Courts21 Mar 2007Allowed
Nanhe @ Ram Chander Vs The State of NCT of Delhi Survesh Vs The State
Delhi High Court · (2007) 03 DEL CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts20 Mar 2007Disposed Off
Commissioner of Income Tax Vs Subrata Roy
Delhi High Court · (2007) 292 ITR 627
High Courts20 Mar 2007Dismissed
Star Paper Mills Ltd. Vs Behari Lal Madan Lal Jaipuria and Others
Delhi High Court · (2007) 95 DRJ 723
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 17Court Fees Act, 1870 — Section 17Delhi Rent Control Act, 1958 — Section 14, 21