High Courts05 Mar 2007Dismissed
Baljeet Singh Vs D.T.C.
Delhi High Court · (2007) 03 DEL CK 0178
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,063 of 6,525
High Courts05 Mar 2007Allowed
Gurcharan Singh Vs State
Delhi High Court · (2007) 94 DRJ 538 : (2007) ILR Delhi 155 Supp
Delhi Municipal Corporation Act, 1957 — Section 332, 461
High Courts05 Mar 2007Allowed
The Federation of Hotels and Restaurants Association of India and Others Vs Union of India (UOI) and Others
Delhi High Court · AIR 2007 Delhi 137 : (2007) 139 DLT 7 : (2007) 94 DRJ 573 : (2007) 1 ILR Delhi 1059
Constitution of India, 1950 — Article 366Consumer Protection Act, 1986 — Section 2Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 23, 23(2), 23(4), 39, 5
High Courts05 Mar 2007Allowed
Om Parkash and Others Vs Financial Commissioner Delhi and Others
Delhi High Court · (2007) CriLJ 1530
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 20
High Courts05 Mar 2007Allowed
Kishan Chand Vs Gaon Sabha, Bharthal and Others
Delhi High Court · (2007) 95 DRJ 218
Delhi Land Reforms Act, 1954 — Section 86ADelhi Land Reforms Rules, 1954 — Rule 170
High Courts05 Mar 2007
Director of Income Tax (Exemptions) Vs Uma Maheshwar Parmarth Trust
Delhi High Court · (2007) 292 ITR 352 : (2007) 165 TAXMAN 81
High Courts02 Mar 2007Allowed
Trans Yamuna Pensioners Association and Others Vs Union of India (UOI) and Others
Delhi High Court · (2007) 03 DEL CK 0258
Constitution of India, 1950 — Article 14
High Courts02 Mar 2007Disposed Off
Union of India (UOI) Vs Late Shri Ram Prakash Juneja (Deceased) through LR Mr. Sandeep Batra
Delhi High Court · AIR 2007 Delhi 164
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 10, Order 8 Rule 5(2), 2(9)
High Courts02 Mar 2007Disposed Off
Luchhman @ Kalia Vs The State (Nct of Delhi)
Delhi High Court · (2007) 5 RCR(Criminal) 879
Penal Code, 1860 (IPC) — Section 323, 363, 376, 376(2)
High Courts02 Mar 2007Dismissed
Commissioner of Income Tax Vs Autometers Ltd.
Delhi High Court · (2007) 210 CTR 339 : (2007) 292 ITR 345 : (2008) 167 TAXMAN 286
Income Tax Act, 1961 — Section 28, 28(2), 36(1), 41(1)
High Courts02 Mar 2007Disposed Off
Rizwanul Haq Vs NCT of Delhi and Another
Delhi High Court · (2007) 138 DLT 738 : (2007) 94 DRJ 536
High Courts02 Mar 2007
Dr. Vibha Jain Vs The Dir. National Board Of Exa.
Delhi High Court · (2007) 7 AD 210
Constitution of India, 1950 — Article 14, 16, 19, 19(1), 19(2)Evidence Act, 1872 — Section 125, 126, 8Indian Medical Council Act, 1956 — Section 32
High Courts02 Mar 2007
Smt. Sangeeta Kalra Vs State
Delhi High Court · (2007) 138 DLT 535 : (2007) 94 DRJ 545
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts01 Mar 2007Dismissed
National Problem Solution Suggestion Board Vs Union of India (UOI) and Others
Delhi High Court · (2007) 3 PLR 59
Constitution of India, 1950 — Article 226, 51A
High Courts01 Mar 2007Dismissed
Virender Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 03 DEL CK 0238
High Courts01 Mar 2007Dismissed
Som Nath Vs School of Planning and Architecture
Delhi High Court · (2007) 03 DEL CK 0237
High Courts01 Mar 2007Allowed
E.L/Nk. Sunil Kumar Vs Union of India (UOI) and Another
Delhi High Court · (2007) 139 DLT 498
High Courts01 Mar 2007Dismissed
National Research and Development Corporation of India Vs Chrome International
Delhi High Court · (2007) 03 DEL CK 0235
Arbitration Act, 1940 — Section 20, 30, 33Limitation Act, 1963 — Article 113, 37, 2, 3