High Courts08 Dec 2014
Ram Bhog Singh Vs Rajiv Sinha
Delhi High Court · (2014) 12 DEL CK 0304
Constitution of India, 1950 — Article 14, 15, 16, 16(4A), 226
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 14 of 195
High Courts08 Dec 2014
Malik Tanning Industries Vs Union of India
Delhi High Court · (2015) 320 ELT 508 : (2015) 129 SCL 507
Constitution of India, 1950 — Article 300AForeign Trade (Development and Regulation) Act, 1992 — Section 15, 16, 19, 3, 5
High Courts08 Dec 2014
Amit Pal Vs Union Public Service Commission
Delhi High Court · (2014) 12 DEL CK 0302
Constitution of India, 1950 — Article 14, 16
High Courts08 Dec 2014
Havells India Ltd. Vs T.T. Plyboards
Delhi High Court · (2015) 147 DRJ 629 : (2015) 61 PTC 513
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 2(1)(zg)
High Courts08 Dec 2014
State Vs Bashir Ahmed Ponnu
Delhi High Court · (2015) 4 AD 639 : (2015) 217 DLT 233
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 62
High Courts08 Dec 2014
V.K. Verma Vs Enforcement Director
Delhi High Court · (2014) 146 DRJ 662
Foreign Exchange Regulation Act, 1973 — Section 19(1)(d), 29(1)(b), 57, 68, 9(1)(a)
High Courts08 Dec 2014
Narender Sharma Vs Union of India
Delhi High Court · (2015) 216 DLT 62
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts08 Dec 2014
Devlok Property Private Limited Vs Union of India
Delhi High Court · (2014) 12 DEL CK 0175
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts08 Dec 2014
Amarjeet Rewari Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 12 DEL CK 0173
High Courts08 Dec 2014
National Insurance Co. Ltd. Vs Tahsim Khan
Delhi High Court · (2014) 12 DEL CK 0046
High Courts08 Dec 2014
Gagan Rastogi Vs RP Explorer Master Fund
Delhi High Court · (2014) 146 DRJ 603
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 120B, 406, 420, 468, 471
High Courts08 Dec 2014
DKT India Vs HLL Lifecare Ltd.
Delhi High Court · (2015) 62 PTC 402
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7Copyright Act, 1957 — Section 55(1)Designs Act, 2000 — Section 22(2)(b)
High Courts08 Dec 2014
Amar Vs State
Delhi High Court · (2014) 12 DEL CK 0027
Penal Code, 1860 (IPC) — Section 325, 34
High Courts08 Dec 2014
Shadeed Iron and Steel LLC Vs Ores and Mineral Corporation
Delhi High Court · (2014) 12 DEL CK 0026
Arbitration and Conciliation Act, 1996 — Section 34
High Courts05 Dec 2014
Mani Kumar Rinkesh and Others Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2015) 1 AD 268
High Courts05 Dec 2014
Chander Prakash Kayat Vs State
Delhi High Court · (2015) 1 JCC 608
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts05 Dec 2014
N.M. Goel Vs Union of India
Delhi High Court · (2014) 12 DEL CK 0319
Contempt of Courts Act, 1971 — Section 2
High Courts05 Dec 2014
Rahul Mittal Vs Payal Aggarwal
Delhi High Court · (2014) 12 DEL CK 0316
Criminal Procedure Code, 1973 (CrPC) — Section 320, 397, 399, 482Hindu Marriage Act, 1955 — Section 13B(2)Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
High Courts05 Dec 2014
Azmal Khan Vs State Govt. of NCT of Delhi
Delhi High Court · (2014) 12 DEL CK 0315
Criminal Procedure Code, 1973 (CrPC) — Section 125, 320, 482Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
High Courts05 Dec 2014
Telecommunications Consultants India Ltd. Vs Bharat Sanchar Nigam Ltd.
Delhi High Court · (2014) 12 DEL CK 0310
Constitution of India, 1950 — Article 226