High Courts05 Dec 2014
Bhavneet Singh Vs University of Delhi
Delhi High Court · (2014) 12 DEL CK 0308
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 15 of 195
High Courts05 Dec 2014
Rajender Kumar Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 12 DEL CK 0300
Industrial Disputes Act, 1947 — Section 25F
High Courts05 Dec 2014
Arun Dhawan Vs Lokesh Dhawan
Delhi High Court · (2015) 2 AD 500 : (2015) 125 CLA 47 : (2015) 188 CompCas 161 : (2015) CriLJ 2126 : (2015) 216 DLT 533 : (2014) 146 DRJ 582
Companies Act, 1956 — Section 397, 398, 402, 403Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 191, 195, 195(1)(b), 195(1)(b)(i)Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199
High Courts05 Dec 2014
Charan Singh Vs State
Delhi High Court · (2014) 12 DEL CK 0256
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 363, 366, 375, 376, 377
High Courts05 Dec 2014
Ehtiram Hussain Ansari Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2014) 12 DEL CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 34, 406, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12
High Courts05 Dec 2014
Raju Vs State
Delhi High Court · (2015) 217 DLT 305
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts05 Dec 2014
New India Assurance Co. Ltd. Vs Radha Nigam
Delhi High Court · (2014) 12 DEL CK 0174
High Courts05 Dec 2014
New Green Field Public School Vs The Controlling Authority
Delhi High Court · (2015) 2 AD 539 : (2015) 216 DLT 602 : (2015) 144 FLR 502 : (2015) 1 LLJ 617
Delhi School Education Act, 1973 — Section 10Payment of Gratuity Act, 1972 — Section 2(e)
High Courts05 Dec 2014
Shri Kranti Kumar Jain Vs Delhi State Industrial and Infrastructure Development Corporation Ltd.
Delhi High Court · (2014) 12 DEL CK 0144
High Courts05 Dec 2014
Delhi Urban Shelter Improvement Board Vs Chet Ram Singh
Delhi High Court · (2014) 12 DEL CK 0076
Arbitration and Conciliation Act, 1996 — Section 11, 21, 27, 28(1)(a), 34Limitation Act, 1963 — Section 18
High Courts05 Dec 2014
Deere and Co. Vs S. Harcharan Singh
Delhi High Court · (2014) 12 DEL CK 0050
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 149Trade Marks Act, 1999 — Section 135, 2(m), 28, 29
High Courts05 Dec 2014
Satish Chand Gupta Vs MCD
Delhi High Court · (2014) 12 DEL CK 0022
Delhi Municipal Corporation Act, 1957 — Section 95, 95(2), 95(2)(b)
High Courts04 Dec 2014Disposed off
Arun Prakash Pandey Vs Government of NCT of Delhi
Delhi High Court · (2015) 1 AD 360
High Courts04 Dec 2014
Om Prasad Sarin Vs Ajit Mehra
Delhi High Court · (2015) 147 DRJ 439 : (2015) 1 RCR(Rent) 388
Delhi Rent Control Act, 1958 — Section 14(1)(e), 2(e), 25B(8)
High Courts04 Dec 2014
Mohar Pal Vs State
Delhi High Court · (2014) 12 DEL CK 0332
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 323, 326, 34, 341
High Courts04 Dec 2014
Sudarshan Kumar Jain Vs Mukta Jain
Delhi High Court · (2015) 147 DRJ 133
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 116
High Courts04 Dec 2014
K.T. Holidays Pvt. Ltd. Vs Japan International Co-operation Agency
Delhi High Court · (2014) 146 DRJ 666
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149, 34, 86Criminal Procedure Code, 1973 (CrPC) — Section 149