High Courts08 May 2014
Sampelly Satanarayana Rao Vs M/s. Indian Renewable Energy Development Agency Ltd.
Delhi High Court · (2014) 212 DLT 689
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 123 of 195
High Courts08 May 2014Dismissed
P.R. Sivanandan Nair Vs Saipem India Projects Ltd.
Delhi High Court · (2014) 6 AD 796 : (2014) 210 DLT 555
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 11
High Courts08 May 2014
Rajeev Ranjan Sinha Vs Sushil Kumar Saxena
Delhi High Court · (2014) 4 Crimes 417 : (2014) 3 JCC(NI) 190
Criminal Procedure Code, 1973 (CrPC) — Section 204, 239, 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 May 2014Dismissed
Pushpindera Vs State of NCT of Delhi
Delhi High Court · (2014) 05 DEL CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 313, 376(2)(g), 428Penal Code, 1860 (IPC) — Section 304B, 376(2)(g), 506
High Courts08 May 2014Disposed Off
Rahul Jain Vs Bajaj Allianz General Insurance Co. Ltd.
Delhi High Court · (2014) 3 ACC 180 : (2015) ACJ 2499
High Courts08 May 2014
Commissioner of Income Tax Vs Gian Gupta
Delhi High Court · (2014) 6 AD 111 : (2014) 369 ITR 428
Income Tax Act, 1961 — Section 260A, 271(1)(c)
High Courts08 May 2014
M/s. Jyoti Pershad Jagan Nath Vs The Commissioner of Income Tax, Delhi-X
Delhi High Court · (2014) 05 DEL CK 0079
Income Tax Act, 1961 — Section 139(5), 147(a), 263, 271(1)(c), 273(2)
High Courts08 May 2014Dismissed
Ram Charan Vs State NCT of Delhi
Delhi High Court · (2014) 2 JCC 1438
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 376(2)(g)
High Courts08 May 2014Allowed
Bimla Devi Vs Chairman, Indian Oil Corporation Ltd. and Others
Delhi High Court · (2015) 1 AD 175 : (2015) 214 DLT 698
High Courts07 May 2014Disposed off
Neena Devi and Others Vs Ashok Yadav and Others
Delhi High Court · (2014) 3 ILR 1802
Motor Vehicles Act, 1988 - Section 140, 166 — Penal Code, 1860 (IPC) - Section 279, 304 A, 337
High Courts07 May 2014
Pal Singh Vs Kishore
Delhi High Court · (2014) 05 DEL CK 0366
Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 25-B, 25B(5), 25B(8), 25-B(8)Evidence Act, 1872 — Section 116
High Courts07 May 2014
Delhi Stock Exchange Assocn. Ltd. Vs Ujala Leasing Ltd.
Delhi High Court · (2014) 05 DEL CK 0353
High Courts07 May 2014Disposed Off
Rajbir Vs State
Delhi High Court · (2014) 2 JCC 1447
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 428Penal Code, 1860 (IPC) — Section 324, 452
High Courts07 May 2014Partly Allowed
Madhya Pradesh State Electricity Board Vs Punjab and Sind Bank and Others
Delhi High Court · (2014) 05 DEL CK 0297
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 2(g)
High Courts07 May 2014
Jeet Ram Gupta Vs Union of India and Others
Delhi High Court · (2014) 05 DEL CK 0252
Multi-State Cooperative Societies Act, 2002 — Section 122, 123, 3(b), 45, 48
High Courts07 May 2014Dismissed
Sh. Sohan Pal Vs Sh. Umashankar and Another
Delhi High Court · (2014) 2 RCR(Rent) 12
Delhi Municipal Corporation Act, 1957 — Section 507Delhi Rent Control Act, 1958 — Section 1, 1(2), 50Transfer of Property Act, 1882 — Section 106
High Courts07 May 2014Allowed
LT Foods Limited Vs Heritage Foods (India) Limited
Delhi High Court · (2014) 6 AD 722 : (2014) 210 DLT 721 : (2014) 175 PLR 14
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Trade Marks Act, 1999 — Section 124, 134, 28(3)
High Courts07 May 2014
Ashok Indoria Vs Vidyawanti
Delhi High Court · AIR 2015 Delhi5 : (2014) 143 DRJ 635
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 202Powers of Attorney Act, 1882 — Section 1A, 2
High Courts07 May 2014Allowed
Chandan @ Babar Vs State Govt. of NCT of Delhi Mukesh Vs The State
Delhi High Court · (2014) 143 DRJ 127 : (2014) 2 JCC 1474
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 141, 142
High Courts07 May 2014Disposed Off
M/s. Economic Transport Organization Vs Dharmendra Mishra and Others
Delhi High Court · (2014) LLR 696
Industrial Disputes Act, 1947 — Section 17-B, 2(s)