High Courts26 May 2014
Sunil Aggarwal Vs State
Delhi High Court · (2014) 3 JCC 1717
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 482Penal Code, 1860 (IPC) — Section 34, 498A
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 113 of 195
High Courts26 May 2014
Union of India Vs Louis Thomas
Delhi High Court · (2015) 213 DLT 42 : (2014) 3 JCC(Narcotics) 134
Customs Act, 1962 — Section 135, 135ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29, 41, 41(2)Penal Code, 1860 (IPC) — Section 120B
High Courts26 May 2014
M/s. New Era Industries Vs M/s. Star Alubuild Pvt. Ltd. and Another
Delhi High Court · (2014) 05 DEL CK 0076
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts26 May 2014Dismissed
GNCT of Delhi Vs Rohtas Singh
Delhi High Court · (2014) 6 AD 45
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts26 May 2014Dismissed
Rohtash Singh Vs UOI and Another
Delhi High Court · (2014) 05 DEL CK 0049
High Courts23 May 2014Disposed off
Rizwan Vs State of Delhi
Delhi High Court · (2014) 3 ILR 1942
Arms Act, 1959 - Section 25 — Penal Code, 1860 (IPC) - Section 392, 397
High Courts23 May 2014
Urmila Devi and Others Vs Department of Women and Child Development
Delhi High Court · (2014) 05 DEL CK 0369
Contract Act, 1872 — Section 23
High Courts23 May 2014
The Federation of Hotels & Res. Vs MCD
Delhi High Court · (2014) 05 DEL CK 0363
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 May 2014Partly Allowed
Amrendra Kumar Vs Registrar General, Delhi High Court and Others
Delhi High Court · (2014) 05 DEL CK 0315
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts23 May 2014Dismissed
Avant Garde Clean Room and Engg. Solutions Pvt. Ltd. Vs Ind Swift Limited
Delhi High Court · (2014) 210 DLT 714
Arbitration and Conciliation Act, 1996 — Section 11, 7, 8
High Courts23 May 2014
Commissioner of Income Tax-X Vs M/s. Kultar Exports
Delhi High Court · (2014) 369 ITR 440
Constitution of India, 1950 — Article 32Income Tax Act, 1961 — Section 148, 249(2), 260A, 28(iiid), 80HHC
High Courts23 May 2014Dismissed
Promila Ghai Vs Oriental Bank of Commerce and Others
Delhi High Court · (2014) 211 DLT 96 : (2014) 144 DRJ 134
Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 31, 34, 35
High Courts23 May 2014
Emaar MGF Land Ltd. Vs Tax Recovery Officer-2 and Others
Delhi High Court · (2014) 269 CTR 217 : (2014) 365 ITR 293
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 21 Rule 46, Order 21 Rule 46CConstitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226, 226(3), 226(3)(vi), 226(3)(x)
High Courts23 May 2014
Disney Enterprises Inc. and Another Vs Santosh Kumar and Another
Delhi High Court · (2014) 59 PTC 217
Copyright Act, 1957 — Section 2(c), 51Trade Marks Act, 1999 — Section 29
High Courts23 May 2014
Commissioner of Income Tax Vs Sanjay Gupta Sanjay Gupta Vs Commissioner of Income Tax
Delhi High Court · (2014) 269 CTR 339 : (2014) 366 ITR 18
Income Tax Act, 1961 — Section 132, 132A, 148, 158B, 158B(a)
High Courts23 May 2014
Commissioner of Income Tax Vs M/s. Cushman and Wakefield (India) Pvt. Ltd.
Delhi High Court · (2014) 269 CTR 16 : (2014) 367 ITR 730 : (2014) 225 TAXMAN 8
Income Tax Act, 1961 — Section 10A, 10AA, 10B, 139(1), 143(1)
High Courts23 May 2014Dismissed
Sandeep Kumar and Others Vs Delhi Fire Service and Others
Delhi High Court · (2014) 05 DEL CK 0101
High Courts23 May 2014Allowed
Om Prakash Vs State
Delhi High Court · (2014) 3 CCR 1 : (2014) 143 DRJ 349
Criminal Procedure Code, 1973 (CrPC) — Section 100, 156(3), 161, 169, 313Evidence Act, 1872 — Section 65BNarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 18(b), 42, 42(1), 42(2)
High Courts23 May 2014
Krishan Kumar Vs State
Delhi High Court · (2014) 3 JCC 1711
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 482