High Courts19 Feb 2007Dismissed
Raj Singh Toofan Vs State and Another
Delhi High Court · (2007) 2 DMC 170
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 397Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,070 of 6,525
High Courts19 Feb 2007
All India CPWD Engineers Association Vs Union of India (UOI) and Others
Delhi High Court · (2007) 02 DEL CK 0115
Central Civil Services (Recognition of Service Association) Rules, 1993 — Rule 5, 6, 7, 7(1), 8
High Courts19 Feb 2007
Mrs. Bhawna Seth Vs DLF Universal Limited and Another
Delhi High Court · AIR 2007 Delhi 189 : (2007) 138 DLT 639 : (2007) 94 DRJ 710
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 15, 16, 17, 18Contract Act, 1872 — Section 28Specific Relief Act, 1963 — Section 22, 22(1), 22(2)
High Courts19 Feb 2007Dismissed
K. Rajabansi Devi Vs Union of India (UOI) and Others
Delhi High Court · (2007) CriLJ 1471 : (2007) 137 DLT 500 : (2007) 94 DRJ 426
Constitution of India, 1950 — Article 226
High Courts15 Feb 2007Allowed
Sh. R.K. Jha Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2007) 02 DEL CK 0259
Criminal Procedure Code, 1973 (CrPC) — Section 191, 191(3), 473, 482Penal Code, 1860 (IPC) — Section 500, 501, 506
High Courts15 Feb 2007
Commissioner of Income Tax-V Vs Nu-Cork Products Pvt. Ltd.
Delhi High Court · (2007) 294 ITR 229 : (2007) 160 TAXMAN 220
Income Tax Act, 1961 — Section 80IA, 80IB, 80IB(3)
High Courts15 Feb 2007Dismissed
S.M. Wahi and Another Vs Reeta Wahi and Others
Delhi High Court · (2007) 95 DRJ 516
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 6 Rule 4, 151, 89
High Courts15 Feb 2007Dismissed
Oriental Insurance Co. Ltd. Vs Smt. Meena Kumari and Others Meena Kumari and Others Vs Suresh Kumar and Others
Delhi High Court · (2009) ACJ 554
Motor Vehicles Act, 1939 — Section 95(2)Motor Vehicles Act, 1988 — Section 173
High Courts15 Feb 2007Dismissed
Union of India (UOI) and Another Vs Rattan Singh
Delhi High Court · (2007) 139 DLT 629
Constitution of India, 1950 — Article 226
High Courts15 Feb 2007
Maya Devi Vs Land and Development Officer
Delhi High Court · (2007) 94 DRJ 285
High Courts15 Feb 2007Allowed
Principal Kendriya Vidyalaya Sangathan Vs Jahangir Khan and Another
Delhi High Court · (2007) 139 DLT 406 : (2007) 113 FLR 856 : (2007) 2 LLJ 1066
Administrative Tribunals Act, 1985 — Section 14(2)Industrial Disputes Act, 1947 — Section 10(1), 10(2A)
High Courts15 Feb 2007Dismissed
Triad India Vs Tribal Cooperative Marketing and Development Federation of India Limited and Another
Delhi High Court · (2007) 1 ARBLR 327 : (2007) 138 DLT 104 : (2007) 94 DRJ 435 : (2007) 146 PLR 34
Arbitration and Conciliation Act, 1996 — Section 13, 16, 16(2), 16(3), 16(5)
High Courts15 Feb 2007
Pandit Ram Karan Mudgal Vs Delhi Development Authority and Union of India (UOI)
Delhi High Court · (2007) 02 DEL CK 0026
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Feb 2007Allowed
Municipal Corporation of Delhi Vs Dhan Singh
Delhi High Court · (2007) 138 DLT 425 : (2007) 95 DRJ 95
Constitution of India, 1950 — Article 16, 226
High Courts15 Feb 2007Dismissed
Sh. Bishamber Singh Vs DTC and Another
Delhi High Court · (2007) 138 DLT 145 : (2007) 2 LLJ 948
Constitution of India, 1950 — Article 226
High Courts15 Feb 2007Dismissed
Parkash @ Vikas Vs Narcotics Control Bureau
Delhi High Court · (2007) 02 DEL CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 37, 42, 43Penal Code, 1860 (IPC) — Section 279
High Courts15 Feb 2007Dismissed
Schneider Electric India Private Limited Vs Government of NCT of Delhi
Delhi High Court · (2007) 139 DLT 35 : (2007) 94 DRJ 441 : (2007) 7 VST 79
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts14 Feb 2007Disposed Off
Commissioner of Income Tax Vs Modi Industries Ltd.
Delhi High Court · (2008) 173 TAXMAN 137