COURT ARCHIVE

Delhi High Court judgments, 2014

3,895 judgments · page 117 of 195

High Courts19 May 2014Disposed Off

Mohd. Fazal Vs State State Govt. of NCT of Delhi Vs Noor Ahmed Anjum and Others

Delhi High Court · (2014) 05 DEL CK 0318

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 323Evidence Act, 1872 — Section 106, 114, 27, 8Penal Code, 1860 (IPC) — Section 120B, 120-B, 201, 279, 302

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High Courts19 May 2014Dismissed

Keshav Chander Thakur and Another Vs Krishan Chander and Others

Delhi High Court · (2014) 211 DLT 149 : (2014) 143 DRJ 330

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 12 Rule 6(i), Order 32 Rule 3, Order 32 Rule 32, Order 32 Rule 32

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High Courts19 May 2014

M/s. National Highways Authority of India Vs Progressive Construction Ltd.

Delhi High Court · (2014) 2 ARBLR 504 : (2014) 211 DLT 62

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)

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High Courts19 May 2014Dismissed

Bhupender Singh Negi Vs Airports Authority of India

Delhi High Court · (2014) 05 DEL CK 0215

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High Courts19 May 2014

DRS Logistics (P.) Ltd. Vs Sandeep Chohan

Delhi High Court · (2014) 210 DLT 683

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, 151

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High Courts19 May 2014Partly Allowed

M/s. Associated Jute Industries Vs State Farms Corporation of India and Another

Delhi High Court · (2014) 143 DRJ 484

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High Courts19 May 2014Allowed

New India Assurance Co. Ltd. Vs Babbu Miyan

Delhi High Court · (2014) LLR 925 : (2014) 175 PLR 36

Employees Compensation Act, 1923 — Section 30

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High Courts19 May 2014

The Commissioner of Income Tax (Central-1) Vs V.K. Bhatnagar

Delhi High Court · (2014) 366 ITR 37

Income Tax Act, 1961 — Section 158BC, 260A

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High Courts19 May 2014

Subhash Chand Vs Union of India

Delhi High Court · (2015) 1 ACC 85 : (2015) 214 DLT 470

Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124A

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High Courts19 May 2014Disposed Off

Gopal Vs M/s. Hindustan Times Limited

Delhi High Court · (2014) 211 DLT 27 : (2014) LabIC 3431 : (2014) 3 LLJ 645 : (2015) 1 LLN 380

Constitution of India, 1950 — Article 14, 21, 309Industrial Disputes Act, 1947 — Section 2(oo), 33C(1), 33C(I)

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High Courts19 May 2014

Sushil Jain Vs Ritu Jain and Others

Delhi High Court · (2014) 211 DLT 19

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d)Limitation Act, 1963 — Section 9

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High Courts19 May 2014

Pepsico, Inc and Another Vs PSI Ganesh Marketing and Another

Delhi High Court · (2014) 59 PTC 275

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High Courts19 May 2014Allowed

Rajinder Prasad and Another Vs State

Delhi High Court · (2014) 05 DEL CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 34

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High Courts19 May 2014

Mukesh Kumar Vs Commissioner of Customs

Delhi High Court · (2015) 322 ELT 201

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High Courts19 May 2014Allowed

Sonu and Another Vs State NCT of Delhi

Delhi High Court · (2014) 05 DEL CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 354, 361, 363, 367, 368

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High Courts19 May 2014Dismissed

Vijay Kumar Vs UOI and Another

Delhi High Court · (2014) 05 DEL CK 0004

Border Security Force Act, 1968 — Section 11, 62

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High Courts16 May 2014

Mukesh Vs The State

Delhi High Court · (2014) 05 DEL CK 0373

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 309, 498A, 498-A

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High Courts16 May 2014

Rakesh Bhagat and Others Vs Neena Ahuja and Others

Delhi High Court · (2014) 05 DEL CK 0360

Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 14(1)(e), 19, 25B, 25-B, 25B(8)

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High Courts16 May 2014Allowed

Vinod Kumar Arora Vs State

Delhi High Court · (2014) 3 DMC 63

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A

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High Courts16 May 2014Dismissed

State Vs S.P. Tyagi and Others

Delhi High Court · (2014) 05 DEL CK 0301

Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7

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