High Courts16 May 2014
Shri Ram Chand Rupana Vs State Bank of Patiala
Delhi High Court · (2014) 05 DEL CK 0010
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 20Penal Code, 1860 (IPC) — Section 120B, 409, 471
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 119 of 195
High Courts16 May 2014Dismissed
Vikas Kumar Mishra Vs Union of India
Delhi High Court · (2014) 6 AD 477
High Courts15 May 2014
Jafar Imam Vs Devender Chauhan and Others
Delhi High Court · (2014) 3 ILR 1917
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, Order 7 Rule 11Court Fees Act, 1870 — Section 7(x), 7(x)(a)Specific Relief Act, 1963 — Section 19, 27, 3
High Courts15 May 2014
Wealth Estate Pvt. Ltd. (WEPL) Vs K. Chandra and Others
Delhi High Court · (2014) 05 DEL CK 0372
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Evidence Act, 1872 — Section 92
High Courts15 May 2014Allowed
ABB Ltd. Vs Anand Rao Infrastructure Pvt. Ltd.
Delhi High Court · (2014) 210 DLT 456
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11
High Courts15 May 2014
Jane Norman Limited Vs Jane Norman Retail Pvt. Ltd. and Others
Delhi High Court · (2014) 05 DEL CK 0326
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2
High Courts15 May 2014Dismissed
Raghubir Rai Vs Prem Lata and Another
Delhi High Court · (2014) 211 DLT 516 : (2014) 144 DRJ 173 : (2014) 175 PLR 30
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 38 Rule 1, Order 38 Rule 2, Order 38 Rule 4, Order 38 Rule 5Delhi Rent Control Act, 1958 — Section 15, 50
High Courts15 May 2014Partly Allowed
HDFC Standard Life Insurance Company Limited and Another Vs Pension Fund Regulatory and Development Authority
Delhi High Court · (2014) 210 DLT 629 : (2014) 143 DRJ 599
High Courts15 May 2014
Bharat Kumar and Others Vs State and Others Bharat Kumar Vs Ashok Sahdev and Others
Delhi High Court · (2014) 143 DRJ 451
Benami Transactions (Prohibition) Act, 1988 — Section 4
High Courts15 May 2014Disposed Off
Parvez alias Bablu Chikna Vs State
Delhi High Court · (2014) 212 DLT 587
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 34, 392, 397
High Courts15 May 2014
M/s. Sandhar Automotives Vs Joint Secretary, Government of India, Ministry of Finance (Department of Revenue) and Another
Delhi High Court · (2014) 305 ELT 193
Central Excises and Salt Act, 1944 — Section 35EEConstitution of India, 1950 — Article 226
High Courts15 May 2014Allowed
H.C. Sharma Vs NDMC
Delhi High Court · (2014) 211 DLT 462 : (2014) 143 FLR 190
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts15 May 2014Allowed
Sapna Vs Amit Kumar
Delhi High Court · (2014) 211 DLT 497 : (2014) 2 DMC 726 : (2014) 144 DRJ 215
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 47 Rule 1, 24Hindu Marriage Act, 1955 — Section 24
High Courts15 May 2014
Survidhi Financial Services Ltd. Vs Unity Fin-Cap Private Ltd.
Delhi High Court · (2014) 05 DEL CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145(2)
High Courts15 May 2014Dismissed
Harish Vs State
Delhi High Court · (2014) 2 DMC 872
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts15 May 2014Dismissed
Dinesh Kumar Vs UOI and Another
Delhi High Court · (2014) 05 DEL CK 0061
Border Security Force Act, 1968 — Section 57, 57, 58, 59, 60Constitution of India, 1950 — Article 226
High Courts15 May 2014Dismissed
New Delhi Municipal Council Vs Arkay Radios
Delhi High Court · (2014) 6 AD 462
Limitation Act, 1963 — Section 5
High Courts15 May 2014Dismissed
Rajdhani Industrial Corporation and Another Vs Vinod Kumar Kalra
Delhi High Court · (2014) 2 RCR(Rent) 470
Civil Procedure Code, 1908 (CPC) — Section 100Delhi Rent Control Act, 1958 — Section 2(i), 50
High Courts15 May 2014Disposed Off
Inderjeet Vs State
Delhi High Court · (2014) 3 JCC 1579
Penal Code, 1860 (IPC) — Section 308, 325
High Courts15 May 2014Allowed
Balwan Singh and Others Vs DDA and Others
Delhi High Court · (2014) 143 DRJ 442
Contract Act, 1872 — Section 23Delhi Development Act, 1957 — Section 12East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 14(2), 21(1), 42