High Courts23 May 2014Dismissed
R.P. Tolani Vs UOI and Others
Delhi High Court · (2015) 1 AD 78 : (2014) 211 DLT 75 : (2014) 226 TAXMAN 437
Constitution of India, 1950 — Article 226, 309
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 114 of 195
High Courts23 May 2014Allowed
M/s. Maharashtra Hybrid Seeds Co. Ltd. Vs Govt. of NCT and Others
Delhi High Court · (2014) 210 DLT 650 : (2014) LabIC 3440 : (2014) 4 LLJ 61 : (2014) 3 LLN 106
Industrial Disputes Act, 1947 — Section 2(s)
High Courts23 May 2014Dismissed
Anees Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2014) 05 DEL CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 315Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 304B, 306
High Courts23 May 2014
Rio Tinto Orissa Mining P. Ltd. Vs Mines Tribunal
Delhi High Court · (2015) 214 DLT 598 : (2015) 5 FLT 94
Constitution of India, 1950 — Article 226
High Courts23 May 2014Dismissed
The Oriental Insurance Company Limited Vs Satender Kumar
Delhi High Court · (2014) LLR 787
Workmens Compensation Act, 1923 — Section 3(1)(b), 30, 30(1), 4(1)(B)
High Courts22 May 2014
Food Inspector Vs Surender Pal
Delhi High Court · (2015) 1 Crimes 605
Prevention of Food Adulteration Act, 1954 - Section 16(1)(a), 7
High Courts22 May 2014
Dabur India Ltd. Vs Rhim Pharmaceuticals
Delhi High Court · (2014) 05 DEL CK 0370
Trade Marks Act, 1999 — Section 2(m), 2(q), 2(zb), 28, 29(1)
High Courts22 May 2014Allowed
Jai Kishan Khanna Since Deceased through L.R. Rajeev Khanna Vs Shantnu Appt. Coop Group Housing Society Registration No. 1111
Delhi High Court · (2014) 05 DEL CK 0275
Delhi Co-operative Societies Act, 2003 — Section 112, 86, 86(2), 86(4)
High Courts22 May 2014Dismissed
Jumbo Chemicals and Allied Industries Private Limited Vs M/s. Arjun Industries Limited
Delhi High Court · (2014) 6 AD 726 : (2014) 187 CompCas 342 : (2014) 210 DLT 726
Companies Act, 1956 — Section 433(c), 433(e), 433(f), 434, 434(1)(a)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17(1), 19, 19(1)
High Courts22 May 2014Disposed Off
Satish and Others Vs State
Delhi High Court · (2014) 05 DEL CK 0219
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 324
High Courts22 May 2014Allowed
Ishpinder Kochhar Vs Deluxe Dentelles (P) Ltd.
Delhi High Court · (2014) 05 DEL CK 0193
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14, Order 11 Rule 5Penal Code, 1860 (IPC) — Section 151
High Courts22 May 2014Allowed
National Insurance Co. Ltd. Vs Fazlu Rahman Ansari
Delhi High Court · (2014) 3 ACC 672 : (2014) 175 PLR 39
Criminal Procedure Code, 1973 (CrPC) — Section 340Employees Compensation Act, 1923 — Section 30
High Courts22 May 2014Dismissed
Dr. Shahnawaj Vs State and Others
Delhi High Court · (2014) 5 AD 809
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 82(1), 82(3), 83Penal Code, 1860 (IPC) — Section 174A, 302, 304, 325, 34
High Courts22 May 2014Allowed
Smt. Radhesh Singh Vs Vineet Singh and Others
Delhi High Court · (2015) 214 DLT 305 : (2014) 144 DRJ 143
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 6, Order 20 Rule 6A, Order 21 Rule 11, Order 23 Rule 1(4)Stamp Act, 1899 — Section 2(15), 2(xv)
High Courts22 May 2014Allowed
B.R.L. Saxena Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2014) 210 DLT 766 : (2014) 143 DRJ 647
High Courts22 May 2014Dismissed
Manoj Kumar Verma Vs State
Delhi High Court · (2014) 05 DEL CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts22 May 2014Allowed
Juhi Parveen Vs Union of India
Delhi High Court · (2014) 3 ACC 660
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124(A)
High Courts22 May 2014Allowed
Shri Sapan Chopra and Another Vs M/s. Ultimate Builders and Developer (P) Ltd.
Delhi High Court · (2014) 144 DRJ 282
Specific Relief Act, 1963 — Section 14(b)
High Courts22 May 2014
Commissioner of Income Tax (C)-III Vs M/s. Flakes-N-Flavourz New Delhi and Another
Delhi High Court · (2014) 05 DEL CK 0027
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 245C(1), 245D(4), 80IB, 80-IB
High Courts21 May 2014Dismissed
Jai Prakash Vs State
Delhi High Court · (2014) 6 AD 152
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 482Penal Code, 1860 (IPC) — Section 34, 392, 397