High Courts08 Jul 2014Disposed Off

THDC India Ltd. Vs R.K. Raturi

Delhi High Court · (2014) 6 AD 316 : (2014) 212 DLT 683

Constitution of India, 1950 — Article 14Right to Information Act, 2005 — Section 11(1), 19(4), 8, 8(1)(d), 8(1)(e)
High Courts08 Jul 2014Dismissed

Inder Singh Vs Union of India

Delhi High Court · (2014) 144 DRJ 381

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Land Acquisition Act, 1894 — Section 18, 54, 54(1)Limitation Act, 1963 — Section 5
High Courts08 Jul 2014

Rajiv Vs State

Delhi High Court · (2014) 3 JCC 1917

Penal Code, 1860 (IPC) — Section 307, 324, 34, 356, 379
High Courts07 Jul 2014Disposed Off

Deepender Kumar Vs The State of NCT of Delhi

Delhi High Court · (2014) 6 AD 409 : (2014) 3 JCC(Narcotics) 139

Criminal Procedure Code, 1973 (CrPC) — Section 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(c), 42, 50, 57
High Courts07 Jul 2014Allowed

Darshan Vs Raj Kumar

Delhi High Court · (2014) 144 DRJ 350

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30Succession Act, 1925 — Section 299, 63Transfer of Property Act, 1882 — Section 37
High Courts07 Jul 2014

Charanjeet Singh Rekhi Vs Harish Ahuja

Delhi High Court · (2014) 07 DEL CK 0108

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4(2), Order 23 Rule 1, Order 23 Rule 3Specific Relief Act, 1963 — Section 19
High Courts07 Jul 2014Allowed

Bimla Devi Vs State

Delhi High Court · (2014) 3 JCC 1992

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts04 Jul 2014Dismissed

Man Singh Tusaria Vs J.M. Financial Asset Reconstruction Co. Pvt. Ltd.

Delhi High Court · (2015) ALLMR(Cri) 120 : (2015) 2 Crimes 214

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31, 35, 5, 5(2), 5(3)