COURT ARCHIVE

Delhi High Court judgments, 2014

3,895 judgments · page 142 of 195

High Courts31 Mar 2014Dismissed

Mrs. Vibha Mehta Vs M/s. Hotel Marina and Others

Delhi High Court · (2014) 142 DRJ 528

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 6 Rule 4, 96(3)Contract Act, 1872 — Section 15, 16, 17, 18, 19Evidence Act, 1872 — Section 111

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High Courts31 Mar 2014Dismissed

Sayed Mohd. Ahmad Kazmi Vs Union of India and Others

Delhi High Court · (2014) 4 AD 650 : (2014) 142 DRJ 673

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 10, 326, 407, 7, 9Explosive Substances Act, 1908 — Section 3

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High Courts31 Mar 2014Allowed

Fauja Singh Vs UOI and Others

Delhi High Court · (2014) 03 DEL CK 0180

Penal Code, 1860 (IPC) - Section 420

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High Courts31 Mar 2014

Gunjan Sharma Vs Commissioner of Customs

Delhi High Court · (2014) 305 ELT 45

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High Courts31 Mar 2014Allowed

Ram Payari Vs Union of India

Delhi High Court · (2014) 2 ACC 669 : (2014) ACJ 2314 : (2015) 1 AnWR 575

Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124A

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High Courts31 Mar 2014

Sh. Kishsori Lal Monga Vs State Vimla Monga Vs Ramlubhai

Delhi High Court · (2014) 5 AD 781 : (2014) 209 DLT 443 : (2014) 142 DRJ 550

Registration Act, 1908 — Section 17, 17(2)Succession Act, 1925 — Section 276

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High Courts31 Mar 2014

Sangita Garg Vs Indian Airlines Ltd. (Now Known as NACIL)

Delhi High Court · (2014) 209 DLT 283

Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 - Section 2(b) 8 8(1)Air Corporations Act, 1953 - Section 40 44 45 45(2)(b)Constitution of India, 1950 - Article 14

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High Courts31 Mar 2014Allowed

Rajesh Sharma Vs Krishan Kumar Sharma

Delhi High Court · (2015) 1 AD 25 : (2014) 212 DLT 562 : (2014) 142 DRJ 660

Evidence Act, 1872 — Section 57, 68Succession Act, 1925 — Section 276, 299

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High Courts31 Mar 2014

NITI Wadhawan Vs DCIT The Commissioner of Income Tax Vs M/s. NITI Wadhawan

Delhi High Court · (2014) 4 AD 687

Income Tax Act, 1961 — Section 132, 132(4), 132A, 132B, 133A

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High Courts31 Mar 2014Dismissed

Rajan Prakash and Others Vs Delhi Police and Another

Delhi High Court · (2014) 03 DEL CK 0010

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 107 151Penal Code, 1860 (IPC) - Section 186 308 332 34 353

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High Courts28 Mar 2014

Aman Nath Vs Atul Nath and Others

Delhi High Court · (2014) 2 ILR 1565

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

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High Courts28 Mar 2014

Nutan Vs Mukesh Rani and Others

Delhi High Court · (2014) 2 ILR 1591

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High Courts28 Mar 2014

Deepak Vs State

Delhi High Court · (2014) 2 JCC 1212

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 34, 392, 394, 397

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High Courts28 Mar 2014

Trip Communication Pvt. Ltd. Vs Union of India and Others

Delhi High Court · (2014) 302 ELT 321 : (2014) 25 GSTR 611

Customs Act, 1962 - Section 111 141 156 157 2

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High Courts28 Mar 2014Disposed Off

Satpal Singh @ Gogi Vs The Narcotics Control Bureau

Delhi High Court · (2014) 5 AD 832 : (2014) 210 DLT 125

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18 35 50 54 67

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High Courts28 Mar 2014

DLF Ltd. and Another Vs Additional Commissioner of Income Tax and Another

Delhi High Court · (2014) 271 CTR 43 : (2014) 366 ITR 390 : (2014) 225 TAXMAN 258

Income Tax Act, 1961 - Section 142(2A) 143(2) 44AB 80IAB

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High Courts28 Mar 2014Dismissed

Deepak Khosla Vs Montreaux Resorts Pvt. Ltd. and Others

Delhi High Court · (2014) 4 AD 765

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 141 142Specific Relief Act, 1963 - Section 41(b) 41(d)

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High Courts28 Mar 2014

Association for Democratic Reforms and Another Vs Union of India and Others

Delhi High Court · (2014) 121 CLA 407 : (2014) 3 CoMPLJ 41 : (2014) 209 DLT 609 : (2014) 126 SCL 1

Companies Act, 1956 - Section 2(7) 293(a) 591 591 591(1)Companies Act, 2013 - Section 2(11) 2(42)Constitution of India, 1950 - Article 19(6)(ii)

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High Courts28 Mar 2014Disposed Off

Mon Mohan Kohli (Thr Next Friend and Guardian) Vs Natasha Kohli and Others

Delhi High Court · (2014) 03 DEL CK 0271

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3 47

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High Courts28 Mar 2014Dismissed

Constable Kuldeep Singh Vs Union of India and Others

Delhi High Court · (2014) 03 DEL CK 0270

Border Security Force Act, 1968 - Section 20(a) 48 74 74(4) 74(5)Constitution of India, 1950 - Article 14

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