High Courts25 Apr 2014Disposed Off
Central Bank of India Vs Smt. Sudershan Kapoor
Delhi High Court · (2014) 04 DEL CK 0074
Payment of Gratuity Act, 1972 — Section 4, 4(6), 4(6)(a), 7(3A)
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 131 of 195
High Courts25 Apr 2014
Wockhardt Ltd. Vs Remed Healthcare Pvt. Ltd. and Another
Delhi High Court · (2014) 4 AD 642 : (2014) 210 DLT 233 : (2014) 58 PTC 250
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 124, 18, 18(1), 28, 29
High Courts25 Apr 2014
Glaxo Group Ltd. and Another Vs United Biotech P. Ltd.
Delhi High Court · (2014) 58 PTC 235
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 21, 29(1)
High Courts25 Apr 2014
Commissioner of Income Tax Delhi Vs Agile Properties Pvt. Ltd.
Delhi High Court · (2014) 04 DEL CK 0038
Constitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 131, 142A, 142A(1), 50C, 52Wealth Tax Act, 1957 — Section 7, 7(1)
High Courts25 Apr 2014Dismissed
State (Govt. of NCT of Delhi) Vs Kuldeep
Delhi High Court · (2014) 04 DEL CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 307
High Courts25 Apr 2014Allowed
Delhi Transport Corporation Vs Kishan
Delhi High Court · (2014) 143 DRJ 278
Employees Compensation Act, 1923 — Section 10, 30
High Courts25 Apr 2014Dismissed
Delhi Development Authority Vs Raju
Delhi High Court · (2014) 143 DRJ 612
Employees Compensation Act, 1923 — Section 12, 2(l), 2(m), 30, 4
High Courts25 Apr 2014
Samsung India Electronics Pvt. Ltd. Vs Dy. Director of Income Tax, International Taxation
Delhi High Court · (2014) 272 CTR 297 : (2014) 364 ITR 103 : (2014) 226 TAXMAN 196 : (2014) 225 TAXMAN 195
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 143(3), 144C, 144C(5), 147
High Courts24 Apr 2014Disposed off
Chandan Vs State (NCT of Delhi)
Delhi High Court · (2014) 2 ILR 1551
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 120-B, 392, 397
High Courts24 Apr 2014
Megha Sachdeva Vs Sanjeev Narula
Delhi High Court · (2014) 04 DEL CK 0286
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 15, 15, 16, 16, 16
High Courts24 Apr 2014Allowed
Union of India Vs Tirupati Texco Products (P) Ltd.
Delhi High Court · (2014) 210 DLT 288
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts24 Apr 2014Allowed
Union of India Vs Birharamwati @ Birmati
Delhi High Court · (2014) 04 DEL CK 0134
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124-A
High Courts24 Apr 2014Allowed
Ram Prabhu Sharma Vs State
Delhi High Court · (2014) 04 DEL CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376
High Courts24 Apr 2014
R. Ramamurthy Vs ITC Limited
Delhi High Court · (2014) 04 DEL CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts24 Apr 2014Allowed
Prem Singh Vs Special Director Enforcement Directorate
Delhi High Court · (2014) 04 DEL CK 0076
Foreign Exchange Regulation Act, 1973 — Section 34, 40, 56, 63, 8(1)
High Courts24 Apr 2014Disposed Off
Ashok Kumar Ahluwalia Vs The Chaiman and Managing Director National Fertilizers Limited
Delhi High Court · (2014) 5 AD 116
Payment of Gratuity Act, 1972 — Section 4, 4(6), 7(3), 7(3-A)
High Courts24 Apr 2014Dismissed
Credo Brands Marketing Pvt. Ltd. Vs Store One Retail India Ltd.
Delhi High Court · (2016) 130 CLA 287 : (2015) 193 CompCas 89 : (2015) 193 CompCas 239 : (2014) 209 DLT 697
Companies Act, 1956 — Section 433(e), 434(1)(a), 443(1)(a)Limitation Act, 1963 — Section 19
High Courts24 Apr 2014
National Investor Forum Reg Vs Golden Forests India Ltd.
Delhi High Court · (2014) 04 DEL CK 0040
High Courts24 Apr 2014Disposed Off
M/s. Olam Agro India Ltd. Vs M/s. Mother V. Impex Pvt. Ltd.
Delhi High Court · (2016) 194 CompCas 536 : (2014) 210 DLT 365
Companies Act, 1956 — Section 433(e), 434, 434(1)(a)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Apr 2014
All India Incab Industries Employees Federation and Others Vs Aaifr and Others Incab Sramik Sangh and Others Vs Appellate Authority for Industrial and Others Pegasus Assets Reconstruction Pvt. Ltd. Vs TATA Steel Limited and Others RR Kabel Limited Vs M/s. Incab Industries Ltd. and Others
Delhi High Court · (2014) 3 BC 316 : (2014) 210 DLT 338 : (2014) 143 DRJ 207
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, 21, 99Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 10, 12(2), 13, 13(1), 13(2)