High Courts07 May 2014Allowed
Raj Kumar Sharma Vs P.O. Industrial Tribunal No. 1 and Others
Delhi High Court · (2014) 143 FLR 724 : (2014) 3 LLJ 749 : (2014) LLR 691
Industrial Disputes Act, 1947 — Section 10(1), 10(4), 11, 14, 2
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 124 of 195
High Courts07 May 2014
Reliance Industries Ltd. Vs Vijay Cable Industries and Others
Delhi High Court · (2014) 210 DLT 266 : (2014) 143 DRJ 416
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 34, Order 39 Rule 1, Order 39 Rule 2, 151Companies Act, 1956 — Section 529AState Financial Corporations Act, 1951 — Section 29
High Courts07 May 2014Disposed Off
R.C. Jain Vs The State NCT of Delhi
Delhi High Court · (2014) 2 JCC 1493
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19(3), 20, 7
High Courts07 May 2014
Mr. Sandeep Sabharwal Vs M/s. M-Tech Developers Ltd.
Delhi High Court · (2014) 05 DEL CK 0111
Companies Act, 1956 — Section 433, 433(e), 434, 434(1)(a), 439Limitation Act, 1963 — Section 19
High Courts07 May 2014
Mumtaz Vs State GNCT of Delhi
Delhi High Court · (2014) 05 DEL CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 439(2), 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts07 May 2014Allowed
Surendra Prasad Verma Vs Union of India
Delhi High Court · (2014) 2 ACC 932 : (2015) ACJ 566
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 124A
High Courts06 May 2014
Sapna Trading Corporation Vs Dadajee Dhakjee & Co. Pvt. Ltd.
Delhi High Court · (2014) 05 DEL CK 0355
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 37 Rule 37, Order 37 Rule 4, Order 37 Rule 7, Order 9 Rule 13Companies Act, 1956 — Section 14, 14(1)(e), 14(l)(e), 23, 23(3)Delhi Rent Control Act, 1958 — Section 25-B
High Courts06 May 2014
Pawan Kumar Aggarwal Vs Commissioner of Income Tax
Delhi High Court · (2014) 05 DEL CK 0248
Income Tax Act, 1961 — Section 116, 143, 143(1), 154, 154(1)
High Courts06 May 2014
Cheil India Private Limited Vs Deputy Commissioner of Income Tax
Delhi High Court · (2014) 05 DEL CK 0247
High Courts06 May 2014
Commissioner of Income Tax, (C)-III Vs Vineeta Gupta and Another
Delhi High Court · (2014) 270 CTR 122 : (2014) 364 ITR 440
Income Tax Act, 1961 — Section 245D(2B), 245D(4)
High Courts06 May 2014
Krishan Kumar Vs State Vinay Kumar Tyagi Vs State of Delhi
Delhi High Court · (2014) 05 DEL CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 376(2)(g)
High Courts06 May 2014
P.P. Vaidya and Others Vs IFCI Ltd. and Others
Delhi High Court · (2014) 209 DLT 628 : (2014) 2 ESC 1084 : (2014) 2 LLJ 721
Constitution of India, 1950 — Article 12, 14Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts06 May 2014Allowed
Rajender Kumar Sharma Vs North Delhi Power Ltd. and Another
Delhi High Court · (2014) 05 DEL CK 0202
High Courts06 May 2014Dismissed
Banwari Lal Vs North Delhi Power Ltd. and Another Deepak Mohan Sethi Vs BSES Rajdhani Power Ltd. and Another
Delhi High Court · (2014) 210 DLT 470
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 33-C, 33-C(2)
High Courts06 May 2014
Reliance General Insurance Co. Ltd. Vs Sapna Devi
Delhi High Court · (2015) ACJ 1817 : (2015) 144 FLR 633 : (2014) LLR 701 : (2014) 175 PLR 13
Employees Compensation Act, 1923 — Section 30
High Courts06 May 2014Allowed
Lal Kaur Vs Shiv Charan
Delhi High Court · (2014) 210 DLT 375 : (2014) 175 PLR 8
Evidence Act, 1872 — Section 3
High Courts06 May 2014
Anil Swami Vs Nirmal Kumar Swami
Delhi High Court · (2014) 211 DLT 624 : (2014) 143 DRJ 626
High Courts06 May 2014Dismissed
Dr. V.B. Bhatia and Others Vs State of Haryana and Others
Delhi High Court · (2014) 210 DLT 249 : (2014) 2 DMC 528
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 177, 177, 178Dowry Prohibition Act, 1961 — Section 4
High Courts06 May 2014Dismissed
M/s Shristi Udaipur Hotels and Resrots (P) Ltd. Vs Housing and Urban Development Corporation Limited
Delhi High Court · (2014) 4 AD 777 : (2014) 210 DLT 198 : (2014) 143 DRJ 156
Civil Procedure Code, 1908 (CPC) — Section 20(C)Constitution of India, 1950 — Article 226, 226(2), 227
High Courts06 May 2014
Commissioner of Income Tax (Central)-II Vs Smt. Kusum Gupta
Delhi High Court · (2014) 05 DEL CK 0146
Income Tax Act, 1961 — Section 10(38)