High Courts01 Jul 2014
Raj Kumar Sharma Vs Union of India
Delhi High Court · (2015) 1 AD 722 : (2014) 211 DLT 255
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 108 of 195
High Courts01 Jul 2014
Allied Blenders and Distillers P. Ltd. Vs Sentino Bio Products P. Ltd.
Delhi High Court · (2015) 213 DLT 464 : (2015) 61 PTC 149
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151Copyright Act, 1957 — Section 10, 14(c), 2(c), 8Trade and Merchandise Marks Act, 1958 — Section 2(j), 28, 68
High Courts01 Jul 2014
CIT Vs Narinder Kr. Budhiraja
Delhi High Court · (2014) 368 ITR 709 : (2015) 231 TAXMAN 592
Evidence Act, 1872 — Section 91, 92Income Tax Act, 1961 — Section 131, 142A(1), 143(1), 158BC, 260A
High Courts27 Jun 2014Dismissed
Kavita Kanwar Vs State (N.C.T. Delhi)
Delhi High Court · (2014) 6 AD 97 : (2014) 211 DLT 448
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 299, 63
High Courts18 Jun 2014Allowed
Microsoft Corporation Vs Manjeet Singh
Delhi High Court · (2014) 06 DEL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts13 Jun 2014
Bacha Ram Vs Union of India and Others
Delhi High Court · (2014) 06 DEL CK 0014
High Courts13 Jun 2014Disposed Off
Sudershan Kumar Vs Harish Chand Garg Suresh Kumar Gupta Vs Sudershan Kumar
Delhi High Court · (2014) 143 DRJ 489 : (2014) 2 RCR(Rent) 160
Delhi Rent Control Act, 1958 — Section 12(1), 12(1)(f), 14, 14(1), 14(1)(e)
High Courts13 Jun 2014Dismissed
Suresh Shah Vs Tata Consultancy Services Ltd.
Delhi High Court · (2014) 3 ARBLR 29
Arbitration and Conciliation Act, 1996 — Section 17, 36, 37, 9, 9(ii)(b)Civil Procedure Code, 1908 (CPC) — Order 38 Rule 38, Order 38 Rule 5Stamp Act, 1899 — Section 29
High Courts11 Jun 2014Disposed Off
Sterlite Optical Technologies Ltd. Vs Bharat Sanchar Nigam Ltd.
Delhi High Court · (2014) 3 ARBLR 66
Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 16(2), 16(3), 16(5)
High Courts11 Jun 2014Dismissed
Union of India Vs Track Innovations (India) Pvt. Ltd.
Delhi High Court · (2014) 211 DLT 502
Arbitration and Conciliation Act, 1996 — Section 31, 34, 34(2), 43(4)
High Courts09 Jun 2014
National Highways Authority of India Vs R.N. Shetty
Delhi High Court · (2014) 3 ARBLR 46
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Contract Act, 1872 — Section 53, 54, 55, 73National Highways Act, 1956 — Section 3(a)
High Courts09 Jun 2014Dismissed
National Highways Authority of India Vs AFCONS-APIL (JV)
Delhi High Court · (2014) 06 DEL CK 0008
Arbitration and Conciliation Act, 1996 — Section 30, 33(1)(a), 34, 34(2), 35
High Courts09 Jun 2014
Amina Bharatram Vs Sumant Bharatram
Delhi High Court · (2014) 06 DEL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 2(4), 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 125Delhi High Court Act, 1966 — Section 5
High Courts04 Jun 2014Disposed Off
ISCO Track Sleepers Pvt. Ltd. Vs Delhi Airport Metro Express Pvt. Ltd.
Delhi High Court · (2014) 3 ARBLR 6
Arbitration and Conciliation Act, 1996 — Section 17, 9
High Courts04 Jun 2014
Yogesh Jain Vs Rakesh Jain
Delhi High Court · (2014) 06 DEL CK 0004
Arbitration and Conciliation Act, 1996 — Section 31, 31(5), 32, 34, 34(1)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts30 May 2014
Prabhu Dayal Sharma Vs State of NCT of Delhi
Delhi High Court · (2014) 3 ILR 1979
Criminal Procedure Code, 1973 (CrPC) - Section 372 — Penal Code, 1860 (IPC) - Section 308, 325, 34
High Courts30 May 2014Disposed Off
Kanchan Singh Vs State
Delhi High Court · (2014) 3 ILR 1970
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 308, 324, 326, 34, 428