High Courts20 Feb 2007Dismissed
Ranjana Narayan Vs Bal Sahyog
Delhi High Court · (2007) 02 DEL CK 0082
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,069 of 6,525
High Courts20 Feb 2007
Sandeep Chaudhary and Another Vs State and Others
Delhi High Court · (2007) 94 DRJ 604 : (2007) 2 JCC 915
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(3), 438, 438(2)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 437
High Courts20 Feb 2007
Commissioner of Income Tax Vs Ved and Co.
Delhi High Court · (2007) 209 CTR 455 : (2008) 302 ITR 328 : (2007) 162 TAXMAN 366
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 147, 148
High Courts20 Feb 2007
Orissa Industries Limited Vs Hardayal and Sons (HUF) through its Karta and Smt. Raj Kumari Sarin, Ashok Sarin and Anil Sarin (HUF)
Delhi High Court · (2007) 02 DEL CK 0032
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 9Limitation Act, 1963 — Section 22, 22(1), 25, 5
High Courts20 Feb 2007Allowed
Jinander Mann Vs State and Others
Delhi High Court · (2007) 02 DEL CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 195, 197, 198, 200, 465Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts20 Feb 2007
Brij Textile Vs The Secretary, Ministry of Commerce and Industry and Others
Delhi High Court · (2007) 02 DEL CK 0028
Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts20 Feb 2007
Smt. Shyama Malhotra and Others Vs Union of India (UOI) and Others
Delhi High Court · (2007) 138 DLT 210 : (2007) 1 ILR Delhi 984
Constitution of India, 1950 — Article 21
High Courts20 Feb 2007
Canara Bank Vs Mr. V.K. Grover and Another
Delhi High Court · (2007) 140 DLT 194 : (2007) 3 LLJ 215
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts20 Feb 2007
Manjeet Kaur Vs Tej Pratap Singh
Delhi High Court · (2007) 94 DRJ 670 : (2007) 1 ILR Delhi 975 : (2007) 2 RCR(Criminal) 995
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 397, 421, 422
High Courts19 Feb 2007Dismissed
State Vs Sushil Sharma Sushil Sharma Vs The State
Delhi High Court · (2007) CriLJ 4008 : (2007) 94 DRJ 777
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313, 354(3), 360Evidence Act, 1872 — Section 30, 45Penal Code, 1860 (IPC) — Section 120B, 201, 212, 235(2), 302
High Courts19 Feb 2007Dismissed
Chopra Hospital (P) Ltd. and Others Vs Usha Chopra
Delhi High Court · (2007) 3 CompLJ 86 : (2007) 79 SCL 299
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 102Companies Act, 1956 — Section 10F, 397Contract Act, 1872 — Section 196, 197, 198, 199, 200
High Courts19 Feb 2007Dismissed
A.M. Handicraft Vs Union of India (UOI)
Delhi High Court · (2007) 212 ELT 315
Foreign Trade (Development and Regulation) Act, 1992 — Section 11
High Courts19 Feb 2007Dismissed
Shri Pritpal Singh Vs Delhi Metro Rail Corporation Ltd. and Others
Delhi High Court · (2007) 2 ARBLR 426 : (2007) 139 DLT 431 : (2007) 95 DRJ 21
Arbitration and Conciliation Act, 1996 — Section 2, 24, 28(3), 34, 7(1)Foreign Exchange Regulation Act, 1973 — Section 7(1)Land Acquisition Act, 1894 — Section 17(1), 18, 4(1), 6
High Courts19 Feb 2007Dismissed
Shri Raghubir Singh Vs Delhi Metro Rail Corporation Ltd. and Others
Delhi High Court · (2007) 1 ILR Delhi 965
Arbitration and Conciliation Act, 1996 — Section 2, 24, 28(3), 34, 6Foreign Exchange Regulation Act, 1973 — Section 7(1)Land Acquisition Act, 1894 — Section 17(1), 18, 4(1)
High Courts19 Feb 2007Dismissed
Hriday Bhushan Doomra Vs Jeevan Industries Pvt. Ltd.
Delhi High Court · (2007) 139 DLT 619
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(10), 14(2)
High Courts19 Feb 2007Dismissed
DIN Cooperative Group Housing Society Ltd. Vs Sh. A.S. Rana
Delhi High Court · (2007) 2 ARBLR 458 : (2007) 139 DLT 161
Arbitration and Conciliation Act, 1996 — Section 34
High Courts19 Feb 2007Allowed
Rashtriya Mahila Kosh Vs The Dale View and Another
Delhi High Court · (2007) 95 DRJ 418 : (2007) 1 ILR Delhi 950
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts19 Feb 2007Allowed
Raju Vs The State NCT of Delhi
Delhi High Court · (2007) 95 DRJ 577
Criminal Procedure Code, 1973 (CrPC) — Section 281, 313Electricity Act, 1910 — Section 39
High Courts19 Feb 2007Dismissed
Ajay Raj Pal Vs State
Delhi High Court · (2007) 1 ILR Delhi 889
Copyright Act, 1957 — Section 63, 68ACriminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1)(a), 190(1)(b), 200