High Courts26 Feb 2007
Commissioner of Income Tax Vs DSS Enterprises (P) Ltd.
Delhi High Court · (2007) 165 TAXMAN 83
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,067 of 6,525
High Courts24 Feb 2007Dismissed
United India Insurance Company Ltd., Jeevan Vikas Vs Smt. Kamla Behan and Others
Delhi High Court · (2008) ACJ 1076
Motor Vehicles Act, 1939 — Section 95, 95(1), 95(2)
High Courts24 Feb 2007Dismissed
United India Insurance Company Ltd. and Regional Office Vs Smt. Kamla Behan and Others
Delhi High Court · (2008) ACJ 1076
Motor Vehicles Act, 1939 — Section 95, 95(1), 95(2)
High Courts24 Feb 2007Dismissed
United India Insurance Co. Ltd. Vs Kamala Behan and Others
Delhi High Court · (2008) ACJ 1076
Motor Vehicles Act, 1939 — Section 95, 95(1), 95(2)
High Courts23 Feb 2007
Vivek Kumar @ Sanju and Anjali @ Afsana Vs The State, Govt. of NCT of Delhi and Tahir Ali
Delhi High Court · (2007) 02 DEL CK 0226
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 361, 363
High Courts23 Feb 2007Dismissed
Smt. Neera Singh Vs The State (Govt. of NCT of Delhi) and Others
Delhi High Court · (2007) 138 DLT 152 : (2007) 1 DMC 545 : (2007) 1 ILR Delhi 691 : (2008) 3 RCR(Criminal) 287
Criminal Procedure Code, 1973 (CrPC) — Section 482, 498ADowry Prohibition (Maintenance of Lists of presents to the Bride and Bridegroom) Rules, 1985 — Rule 2Dowry Prohibition Act, 1961 — Section 3
High Courts23 Feb 2007Dismissed
D.S. Nanda Vs Delhi Control Devices Pvt. Ltd.
Delhi High Court · (2007) 2 BC 495
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 34, 420
High Courts23 Feb 2007Dismissed
Munna Vs The State NCT of Delhi
Delhi High Court · (2007) 02 DEL CK 0223
Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts23 Feb 2007Dismissed
Ex. Havildar Satyavir Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 02 DEL CK 0199
Army Act, 1950 — Section 13
High Courts23 Feb 2007Dismissed
Titu Vs State
Delhi High Court · (2007) 1 ILR Delhi 990
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 27, 8
High Courts23 Feb 2007Dismissed
Penorama Overseas Pvt. Ltd. and Others Vs Grasim Industries Ltd.
Delhi High Court · (2007) 95 DRJ 542
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts23 Feb 2007Dismissed
Subhash Behari Lal Vs Union of India (UOI) and Others
Delhi High Court · (2007) 02 DEL CK 0149
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Delhi Co-operative Societies Act, 1972 — Section 60
High Courts23 Feb 2007Dismissed
TUKI RAM Vs Union of India (UOI) and Others
Delhi High Court · (2007) 02 DEL CK 0141
Constitution of India, 1950 — Article 226Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 16
High Courts23 Feb 2007Allowed
Janta Gramudyog Samiti Vs Vidydhar Mishra and Others
Delhi High Court · (2007) 02 DEL CK 0137
Industrial Disputes (Central) Rules, 1957 — Rule 11Industrial Disputes Act, 1947 — Section 9A
High Courts23 Feb 2007Dismissed
Commissioner of Income Tax Vs Devi Dass Malhan
Delhi High Court · (2009) 315 ITR 231 : (2007) 164 TAXMAN 328
High Courts23 Feb 2007
Inderjeet Trade Link (P.) Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2007) 162 TAXMAN 12
High Courts23 Feb 2007Dismissed
Sunil Kumar Vs N.C.T. of Delhi
Delhi High Court · (2007) 02 DEL CK 0034
Penal Code, 1860 (IPC) — Section 302, 304B, 34
High Courts22 Feb 2007Allowed
Nitin Gunwant Shah Vs State
Delhi High Court · (2007) 1 ILR Delhi 127
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 311, 313, 340Evidence Act, 1872 — Section 10, 114, 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 115, 120A, 120B, 194, 195
High Courts22 Feb 2007Allowed
Ex. Clk. Sajjan Singh Vs Union of India (UOI) and Others
Delhi High Court · (2007) 141 DLT 661 : (2007) 95 DRJ 162
Army Rules, 1954 — Rule 11(2)