High Courts01 May 2014
The Mgt. of Municipal Corporation of Delhi Vs The Presiding Officer, Labour Court and Others
Delhi High Court · (2014) 05 DEL CK 0354
Industrial Disputes Act, 1947 — Section 17-B, 25-F, 33(c)(1)
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 127 of 195
High Courts01 May 2014
Deb Dutta Mitra and Others Vs Isan Chandra Basu and Others
Delhi High Court · (2014) 05 DEL CK 0348
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 39 Rule 1, Order 7 Rule 11
High Courts01 May 2014Partly Allowed
Khoday India Ltd. Vs Rakesh Gupta
Delhi High Court · (2014) 05 DEL CK 0330
Limitation Act, 1963 — Section 20
High Courts01 May 2014Disposed Off
Om Prakash and Others Vs State
Delhi High Court · (2014) 05 DEL CK 0235
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300
High Courts01 May 2014Dismissed
Vaishali Gaur and Another Vs Sanjay Sharma and Another
Delhi High Court · (2014) 210 DLT 229
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17
High Courts01 May 2014Allowed
Inder Dev Yadav and Others Vs The State (NCT of Delhi)
Delhi High Court · (2014) 3 JCC(Narcotics) 129
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts01 May 2014Disposed Off
Ramjas Foundation Vs Daya Nand
Delhi High Court · (2014) 210 DLT 463 : (2014) 142 FLR 287 : (2014) LLR 647
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25-F, 25F(a), 25F(b), 25G
High Courts01 May 2014
The Indian Hotels Company Ltd. Vs Ashwajeet Garg and Others
Delhi High Court · (2014) 210 DLT 421 : (2014) 59 PTC 256
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 11, 12, 124, 154, 28
High Courts01 May 2014Dismissed
Schindler India Pvt. Ltd. Vs Public Works Department
Delhi High Court · (2014) 175 PLR 1
Employees Compensation Act, 1923 — Section 12, 30Evidence Act, 1872 — Section 106
High Courts01 May 2014Dismissed
Dinesh Vs State
Delhi High Court · (2014) 3 ILR 1777 : (2014) 2 JCC 1481
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts01 May 2014Disposed Off
Mayo Design Vs Yaskawa Robotics India Ltd.
Delhi High Court · (2014) 211 DLT 25
High Courts30 Apr 2014
Rama Kant Jindal Vs Union of India and Others
Delhi High Court · (2014) 04 DEL CK 0290
Representation of the People Act, 1951 — Section 123(5), 123(6), 34, 77
High Courts30 Apr 2014
Rajdoot Cables Pvt. Limited Vs Rajdoot Appliances and Switchgear and Others
Delhi High Court · (2014) 04 DEL CK 0289
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 14, Order 14 Rule 5, Order 19 Rule 1, Order 39 Rule 1Trade Marks Act, 1999 — Section 124
High Courts30 Apr 2014
Complete Dewatering Systems Pvt. Ltd. Vs DSC Limited
Delhi High Court · (2014) 04 DEL CK 0288
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10Limitation Act, 1963 — Section 5
High Courts30 Apr 2014
Shivender Pandey and Others Vs State
Delhi High Court · (2014) 3 ILR 1763
Criminal Procedure Code, 1973 (CrPC) - Section 161 — Penal Code, 1860 (IPC) - Section 201, 307, 308, 34
High Courts30 Apr 2014
Harsha Capital Services Ltd. Vs Ravinder Kaur Narang
Delhi High Court · (2014) 04 DEL CK 0277
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 37 Rule 37, Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11
High Courts30 Apr 2014
Mag Filters Equipments Pvt. Ltd. Vs Era Builsys Ltd.
Delhi High Court · (2014) 04 DEL CK 0276
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts30 Apr 2014
IFCI Limited Vs Om Shivay Real Estate Private Limited
Delhi High Court · AIR 2014 Delhi 168
Limitation Act, 1963 — Section 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17, 17(1)
High Courts30 Apr 2014Dismissed
Union of India Vs Vikram Bahadur Chand
Delhi High Court · (2014) 3 ACC 269
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 123(c)(2), 124A