High Courts14 Feb 2007Disposed Off
Sh. Sandeep Maan Vs Ithad Motor Transport (P) Ltd.
Delhi High Court · (2007) 02 DEL CK 0190
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 5,071 of 6,525
High Courts14 Feb 2007Dismissed
Kiranjit Foils Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2008) 167 TAXMAN 244
High Courts14 Feb 2007Dismissed
Devayani Sharma Vs National Highways Authority of India, Maharia Raj(JV) Civil Engineer and Contractors and Rungta Irrigation Ltd.
Delhi High Court · (2007) 138 DLT 703
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts14 Feb 2007
Commissioner of Income Tax Vs Vimgi Investment P. Ltd.
Delhi High Court · (2007) 210 CTR 270 : (2007) 290 ITR 505 : (2008) 167 TAXMAN 263
Income Tax Act, 1961 — Section 260A, 263, 94
High Courts14 Feb 2007
Government of India, Bharat Sanchar Nigam Ltd. Vs Acome and Others
Delhi High Court · (2007) 2 ARBLR 90 : (2007) 95 DRJ 466
Arbitration Act, 1940 — Section 10, 14Arbitration and Conciliation Act, 1996 — Section 14(1), 17, 2(1), 29, 29(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 41 Rule 34, Order 41 Rule 35, Order 41 Rule 35(4), 98
High Courts14 Feb 2007Dismissed
Vasdev Chhugani Vs A.K. Kashyap and Others
Delhi High Court · (2007) 02 DEL CK 0073
High Courts14 Feb 2007Allowed
Pandit Devi Datt (Now Deceased) through LRs Vs State
Delhi High Court · (2007) 209 ELT 343
Hindu Succession Act, 1956 — Section 15, 15(1), 16, 8Succession Act, 1925 — Section 276
High Courts14 Feb 2007Dismissed
Sudha Burman Vs Commissioner of Income Tax
Delhi High Court · (2007) 209 CTR 278 : (2008) 296 ITR 96 : (2007) 160 TAXMAN 148
Income Tax Act, 1961 — Section 2(24), 260A
High Courts14 Feb 2007Allowed
Biharij Mfg. Co. P. Ltd. Vs Commissioner of Central Excise
Delhi High Court · (2007) 94 DRJ 705
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Feb 2007
Rella Ram Sant Ram Vs Commisisoner of Income Tax
Delhi High Court · (2007) 211 CTR 213 : (2007) 138 DLT 214 : (2008) 301 ITR 392 : (2007) 160 TAXMAN 355
Income Tax Act, 1961 — Section 132(1), 158BC, 260A
High Courts13 Feb 2007Dismissed
Raghubir Singh and Others Vs State (NCT of Delhi)
Delhi High Court · (2007) 02 DEL CK 0247
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397Penal Code, 1860 (IPC) — Section 120B, 161, 304B, 34, 498A
High Courts13 Feb 2007Dismissed
Anuj Trading Co. Vs Electrolux Kelvinator Ltd.
Delhi High Court · (2007) 2 ALD(Cri) 29 : (2007) 2 BC 107 : (2007) 138 DLT 95 : (2007) 1 ILR Delhi 864
Negotiable Instruments Act, 1881 (NI) — Section 138, 141Specific Relief Act, 1963 — Section 41
High Courts13 Feb 2007Dismissed
Sh. Suresh, Sh. Nav Raj, Sh. Raja Ram and Smt. Raj Rani Vs Sh. Ramesh and Others
Delhi High Court · (2007) 94 DRJ 700
High Courts13 Feb 2007
Commissioner of Income Tax Vs R.D. Ramnath Co.
Delhi High Court · (2007) 164 TAXMAN 317
High Courts13 Feb 2007Dismissed
Pawan Yadav Vs Joint Commissioner, Income Tax
Delhi High Court · (2007) 291 ITR 223
Income Tax Act, 1961 — Section 260A
High Courts13 Feb 2007
Travel Cares Vs B.K. Tiwari and Others
Delhi High Court · (2007) 02 DEL CK 0119
High Courts13 Feb 2007Dismissed
Ram Bhawan and Others Vs N.D.M.C.
Delhi High Court · (2007) 140 DLT 392 : (2007) 1 ILR Delhi 869
Constitution of India, 1950 — Article 14
High Courts13 Feb 2007Dismissed
Dalbir Singh Vs Land Acquisition Collector and Others
Delhi High Court · (2007) 142 DLT 159 : (2007) 95 DRJ 204
Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition Act, 1894 — Section 16, 18, 30, 4, 4(1)