High Courts01 Mar 2007Disposed Off
Shri Jai Bhagwan Garg Vs Shri Ram Kumar Gupta and Another
Delhi High Court · (2007) 136 DLT 278
Arbitration Act, 1940 — Section 30, 33
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,064 of 6,525
High Courts01 Mar 2007Allowed
Mrs. Vijay Gupta and Others Vs Sh. Ashok Kumar Gupta
Delhi High Court · AIR 2007 Delhi 166 : (2007) 95 DRJ 167
Benami Transactions (Prohibition) Act, 1988 — Section 4Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 6, Order 8 Rule 5
High Courts01 Mar 2007Dismissed
Col. Vinod K. Mayne (Retd.) Vs Brig. Deepak K. Myne and Others
Delhi High Court · (2007) 03 DEL CK 0206
Partition Act, 1893 — Section 2, 3
High Courts01 Mar 2007Dismissed
Virender Gopal Vs Municipal Corporation of Delhi
Delhi High Court · AIR 2007 Delhi 183
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, 10Contract Act, 1872 — Section 28Delhi Municipal Corporation Act, 1957 — Section 477, 478
High Courts01 Mar 2007Dismissed
Sh. Pratap Bhanu Vs The Chairman, Modistone and Another
Delhi High Court · (2007) 03 DEL CK 0204
High Courts01 Mar 2007Dismissed
Mrs. Salima Khatoon and Others Vs Mrs. Prem Rani and Others
Delhi High Court · (2007) 95 DRJ 41
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2, Order 18 Rule 17A, Order 18 Rule 2(4), Order 41 Rule 25
High Courts01 Mar 2007Dismissed
Laxman Singh Solanki Vs Lt. Governor of NCT of Delhi and Another
Delhi High Court · (2007) 03 DEL CK 0201
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 15(4), 33Constitution of India, 1950 — Article 226, 311
High Courts01 Mar 2007Allowed
Resham Singh Vs State
Delhi High Court · (2007) 138 DLT 595 : (2007) 94 DRJ 589 : (2007) 1 ILR Delhi 1026
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 193, 201, 212, 218Punjab Police Act, 1861 — Section 34
High Courts01 Mar 2007Disposed Off
Satpal Kharwal Vs State Election Commissioner
Delhi High Court · (2007) 138 DLT 310
Delhi Municipal Corporation (Election of Councillors) Rules, 1970 — Rule 92, 92B, 92H, 92I
High Courts01 Mar 2007Dismissed
Satbir Singh Vs Management of Suptd. Engineer and Others
Delhi High Court · (2007) 138 DLT 528 : (2007) 2 LLJ 1076
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 2(A), 25(F)
High Courts01 Mar 2007Dismissed
Shri Surjeet Kumar Vs Presiding Officer and Others
Delhi High Court · (2007) 138 DLT 609 : (2007) 113 FLR 765 : (2007) 1 ILR Delhi 1016 : (2007) 2 LLJ 999
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F
High Courts01 Mar 2007Dismissed
Sh. Manish Tokas Vs Union of India (UOI) and Others
Delhi High Court · (2007) 138 DLT 493 : (2007) 1 ILR Delhi 1044
High Courts01 Mar 2007Allowed
Shashi Nath Mishra Vs State NCT of Delhi
Delhi High Court · (2007) 95 DRJ 329
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts01 Mar 2007Allowed
Kewal Singh Vs State
Delhi High Court · (2007) 03 DEL CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 193, 201, 212, 218Punjab Police Act, 1861 — Section 34
High Courts28 Feb 2007Dismissed
Vinod Khanna Vs Oriental Bank of Commerce and Others
Delhi High Court · (2007) 139 DLT 136
High Courts28 Feb 2007Disposed Off
Union of India (UOI) Vs All India Station Masters'' Assoc and Another
Delhi High Court · (2007) 02 DEL CK 0241
Railway Servants (Hours of Employment) Rules, 1951 — Rule 4(2)
High Courts28 Feb 2007Dismissed
Shri Prakash Chand Kapoor and Others Vs Union of India (UOI) and Others
Delhi High Court · (2007) 95 DRJ 29
Delhi Development Authority (Disposal of Developed Nazul Land) Act, 1981 — Section 21(2)Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981 — Rule 2(1)
High Courts28 Feb 2007Disposed Off
Vinod Kumar Ved Parkash and Another Vs National Cooperative Consumers'' Federation of India Limited and Another National Cooperative Consumers'' Federation of India Limited Vs Vinod Kumar Ved Parkash and Another
Delhi High Court · (2007) 02 DEL CK 0238
Arbitration Act, 1940 — Section 14, 30, 33, 34Contract Act, 1872 — Section 23Prevention of Food Adulteration Act, 1954 — Section 16, 2
High Courts28 Feb 2007Dismissed
Ranbir Singh Vs State
Delhi High Court · (2007) 02 DEL CK 0237
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts28 Feb 2007Dismissed
Sham Lal Goel and Subey Singh Vs D.T.C.
Delhi High Court · (2007) 02 DEL CK 0207