High Courts13 May 2014
Amarjeet Vs State
Delhi High Court · (2015) 2 AD 235 : (2015) 2 Crimes 70 : (2015) 215 DLT 503
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 120 of 195
High Courts13 May 2014
Durian Industries Ltd. Vs Pankaj Rao and Another
Delhi High Court · (2014) 05 DEL CK 0322
Trade Marks Act, 1999 — Section 135
High Courts13 May 2014Disposed Off
Ravi Kiran Vs State (GNCT of Delhi)
Delhi High Court · (2014) 05 DEL CK 0282
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 170, 173, 173(8), 200Penal Code, 1860 (IPC) — Section 120B, 34, 376, 376B, 376C
High Courts13 May 2014Allowed
Karamvir Vs Maan Singh
Delhi High Court · (2014) 175 PLR 25
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 202Powers of Attorney Act, 1882 — Section 1A, 2
High Courts13 May 2014
Smt. Santosh Arora and Others Vs Sh. M.L. Arora
Delhi High Court · (2014) 211 DLT 312 : (2014) 143 DRJ 386 : (2014) 143 DRJ 103
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, Order 7 Rule 11, Order 7 Rule 2, 2(12)Court Fees Act, 1870 — Section 11
High Courts13 May 2014Allowed
Munna Pandit Vs State
Delhi High Court · (2014) 143 DRJ 84
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 24Penal Code, 1860 (IPC) — Section 302
High Courts13 May 2014Allowed
Anita Gupta Vs Kamlesh and Others
Delhi High Court · (2014) 2 ACC 914 : (2015) ACJ 2190 : (2016) 1 AnWR 152 : (2014) 143 DRJ 31
Motor Vehicles Act, 1988 — Section 149(2), 170(b)Workmens Compensation Act, 1923 — Section 2(1), 4
High Courts13 May 2014
Triumphant Institute of Management Education Pvt. Ltd. Vs Aspiring Mind Assessment Pvt. Ltd. and Others
Delhi High Court · (2014) 210 DLT 618
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Trade Marks Act, 1999 — Section 124, 124(1)(b)(ii), 28, 57
High Courts13 May 2014Dismissed
Sat Parkash Yadav Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2014) 212 DLT 665
Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 173, 428Evidence Act, 1872 — Section 27
High Courts13 May 2014Disposed Off
Balwan Singh and Others Vs State
Delhi High Court · (2014) 05 DEL CK 0229
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts13 May 2014Dismissed
Oriental Insurance Co. Ltd. Vs Anita Gupta and Others
Delhi High Court · (2014) 4 ACC 335 : (2014) 143 DRJ 323
High Courts13 May 2014Allowed
Rohini Educational Society (Regd.) Vs Delhi Development Authority and Another
Delhi High Court · (2014) 143 DRJ 94
Delhi Development Act, 1957 — Section 3, 57
High Courts13 May 2014Allowed
Dilbagh Singh Vs State
Delhi High Court · (2014) 143 DRJ 51
Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 302
High Courts13 May 2014
Jockey International Inc and Another Vs R. Chandra Mohan and Others
Delhi High Court · (2014) 211 DLT 757 : (2014) 59 PTC 437
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Trade Marks Act, 1999 — Section 2(1)(h), 2(zg), 29(1), 29(2)
High Courts13 May 2014Allowed
Oliver Kujur and Another Vs State of Delhi
Delhi High Court · (2014) CriLJ 4738
Criminal Procedure Code, 1973 (CrPC) — Section 100, 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 34, 392, 394, 397
High Courts13 May 2014Dismissed
State Bank of Bikaner and Jaipur Vs S.K. Talwar
Delhi High Court · (2014) 211 DLT 741
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Penal Code, 1860 (IPC) — Section 409
High Courts12 May 2014
In Re: V.R.B. Foods Private Limited and Others
Delhi High Court · (2014) 05 DEL CK 0359
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts12 May 2014Allowed
Mohd. Abid alias Bengali Vs State
Delhi High Court · (2014) 05 DEL CK 0296
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 24, 24, 25, 25, 26, 26Penal Code, 1860 (IPC) — Section 302
High Courts12 May 2014
Millennium Express Cargo Pvt. Ltd. Vs The Deputy Commissioner of Customs (Import and General)
Delhi High Court · (2014) 143 DRJ 715 : (2014) 307 ELT 455 : (2014) 29 GSTR 279
Constitution of India, 1950 — Article 226
High Courts12 May 2014Dismissed
Phool Chand Gupta Vs Ram Kishan Grover
Delhi High Court · (2014) 05 DEL CK 0256
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B