High Courts20 Dec 2013Allowed
Rajbir Vs State
Delhi High Court · (2014) 1 JCC 433
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 365
COURT ARCHIVE
Delhi High Court judgments, 2013
5,033 judgments · page 1 of 252
High Courts20 Dec 2013Partly Allowed
Ramher Vs State (Govt. of NCT) of Delhi
Delhi High Court · (2014) 3 AD 436 : (2014) 207 DLT 245 : (2014) 140 DRJ 344 : (2014) 1 JCC 478
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 357A, 374Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts20 Dec 2013Allowed
Harbans Singh Vs M/s. Juggat Pharma
Delhi High Court · (2013) 12 DEL CK 0281
Arbitration Act, 1940 — Section 37Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Section 14
High Courts20 Dec 2013Dismissed
John Smedly Ltd. Vs Blues Clothing Company Pvt. Ltd.
Delhi High Court · (2014) 183 CompCas 273
Companies Act, 1956 — Section 433(e), 434(1)(a), 454General Clauses Act, 1897 — Section 27
High Courts20 Dec 2013Disposed Off
Kamal Jeet Singh @ Rana and Another Vs The State (NCT Of Delhi)
Delhi High Court · (2014) 1 JCC 525
Penal Code, 1860 (IPC) — Section 307, 324, 326, 34
High Courts20 Dec 2013Dismissed
Vikaas Ahluwalia Vs Simran Ahluwalia
Delhi High Court · (2014) 4 AD 273 : (2014) 206 DLT 709 : (2014) 141 DRJ 66 : (2014) 173 PLR 6
Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 24, 26, 9
High Courts20 Dec 2013Disposed Off
Paradise Credit P. Ltd. and Others Vs State of NCT of Delhi
Delhi High Court · (2013) 12 DEL CK 0277
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)Penal Code, 1860 (IPC) — Section 120B, 406, 409, 415, 420
High Courts20 Dec 2013Disposed Off
Yash Sehrawat Vs Board of Control for Cricket in India and Another
Delhi High Court · (2014) 141 DRJ 518
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 68Registration of Births and Deaths Act, 1969 — Section 17
High Courts20 Dec 2013Dismissed
Sh. Amarnath (Now Deceased) Thr. His Lrs. Vs Sh. D.K. Jain (Now Deceased) Thr. His Lrs.
Delhi High Court · (2013) 12 DEL CK 0274
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 116
High Courts20 Dec 2013Dismissed
Delhi Power Company Ltd. Vs K.L. Sharma and Others
Delhi High Court · (2013) 12 DEL CK 0273
Constitution of India, 1950 — Article 227
High Courts20 Dec 2013Allowed
Mohd. Azhar Vs Tebrej Alam
Delhi High Court · (2013) 12 DEL CK 0272
Delhi Rent Control Act, 1958 — Section 14(6), 14(b), 25B(8)
High Courts20 Dec 2013Dismissed
LSM Exports Vs Commissioner of Central Excise
Delhi High Court · (2014) 44 GST 328
High Courts20 Dec 2013Disposed Off
Mohd. Shamim and Others Vs The State
Delhi High Court · (2013) 12 DEL CK 0207
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 128, 313Penal Code, 1860 (IPC) — Section 120B, 299, 300, 302, 304
High Courts20 Dec 2013Disposed Off
Ravi Crop Science Vs UOI and Others
Delhi High Court · (2014) 201 ECR 327 : (2014) 305 ELT 305 : (2014) 43 GST 92
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 110, 110(1), 110(2), 110(3)
High Courts20 Dec 2013Dismissed
Delhi Administration Vs Vidya Gupta
Delhi High Court · (2013) 12 DEL CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a), 2(ia)(a)(c), 20, 7
High Courts20 Dec 2013Disposed Off
Bhulley Singh Vs State N.C.T. of Delhi
Delhi High Court · (2014) 2 AD 99 : (2014) 1 JCC 638
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 154, 8, 9
High Courts20 Dec 2013Dismissed
MI2C Security and Facilities Private Limited Vs Government of NCT and Others
Delhi High Court · (2013) 12 DEL CK 0162
High Courts20 Dec 2013Dismissed
M/s. Mecon Ltd. Vs M/s. Pyro Engineers (P) Ltd.
Delhi High Court · (2013) 12 DEL CK 0140
Arbitration and Conciliation Act, 1996 — Section 34, 34(3), 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 151Limitation Act, 1963 — Section 5
High Courts20 Dec 2013Dismissed
Harin Shah Vs State of Maharashtra
Delhi High Court · (2013) 12 DEL CK 0139
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 227