COURT ARCHIVE

Delhi High Court judgments, 2014

3,895 judgments · page 152 of 195

High Courts12 Mar 2014Disposed Off

Nestle India Ltd. Vs State of Delhi and Another

Delhi High Court · (2014) FAJ 471 : (2014) 2 JCC 1007

Infant Milk Substitutes, Feeding Bottles and Infant foods (Regulation of Production, Supply and Distribution) Act, 1992 - Section 2(f) 25 3 6 6(1)(a)

High Courts12 Mar 2014Disposed Off

Pardeep @ Sandy Vs State

Delhi High Court · (2014) 03 DEL CK 0247

Arms Act, 1959 - Section 27Civil Procedure Code, 1908 (CPC) - Section 100Criminal Procedure Code, 1973 (CrPC) - Section 313

High Courts12 Mar 2014

Sports Authority of India Vs Labour Commissioner, Delhi Admn. and Others M/s. Security Development Services P. Ltd. Vs Govt. of NCT and Others

Delhi High Court · (2014) 2 LLN 132

Constitution of India, 1950 - Article 12 14 15 19(1)(g) 19(2)Contract Labour (Regulation and Abolition) Act, 1970 - Section 10 10(1) 10(2) 12 23Industrial Disputes Act, 1947 - Section 12 17-B 2(n) 7

High Courts12 Mar 2014Dismissed

Delhi Administration Vs Sanjay Nagar

Delhi High Court · (2014) FAJ 538

Prevention of Food Adulteration Act, 1954 - Section 13(2) 13(3) 16 16(1) 2(ia)(m)

High Courts12 Mar 2014Disposed Off

Bharat Singh Rawat Vs State NCT of Delhi

Delhi High Court · (2014) 4 AD 717 : (2014) 4 KLT 29

Constitution of India, 1950 - Article 10 21 22(1) 39ACriminal Procedure Code, 1973 (CrPC) - Section 311 313 313(5) 315Evidence Act, 1872 - Section 60 64 91

High Courts12 Mar 2014Dismissed

National Insurance Co. Ltd. Vs Subhash Gupta

Delhi High Court · (2014) 2 ACC 708

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8

High Courts12 Mar 2014

Chandra Prabha (Smt.) Vs Shri Satish C. Sharma and Others De+

Delhi High Court · (2014) 4 AD 21

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 151Succession Act, 1925 — Section 294Trusts Act, 1882 — Section 55, 56, 59, 60, 68

High Courts12 Mar 2014

Rajesh Kumar Vs State NCT of Delhi

Delhi High Court · (2014) 2 JCC 937

Penal Code, 1860 (IPC) — Section 354

High Courts12 Mar 2014

Sabina Sablok Vs Promila Mehra and Another

Delhi High Court · (2014) 142 DRJ 99

Hindu Succession Act, 1956 - Section 8

High Courts12 Mar 2014

Mohammed Ehsan Vs State of Delhi

Delhi High Court · (2014) 03 DEL CK 0106

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 34, 392, 397

High Courts12 Mar 2014Allowed

Regional Director, Esic Vs M/s. Girdhari Lal and Sons

Delhi High Court · (2014) 6 AD 272 : (2014) 208 DLT 718 : (2014) 142 FLR 68 : (2014) 2 LLJ 584

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27 151Employees State Insurance Act, 1948 - Section 75 75(G) 82Evidence Act, 1872 - Section 106

High Courts12 Mar 2014Dismissed

Rajiv Singh Vs M/s. Special Cables (P) Ltd.

Delhi High Court · (2014) 141 FLR 813 : (2014) 2 LLJ 543 : (2014) LLR 453

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 25(G) 25(N)

High Courts12 Mar 2014Dismissed

Raj Vir Singh Mann Vs UOI and Others

Delhi High Court · (2014) 209 DLT 602

Constitution of India, 1950 - Article 226

High Courts12 Mar 2014Dismissed

Ponty Singh Vs Anu Singh Bhatia

Delhi High Court · (2014) 208 DLT 580 : (2014) 2 DMC 6 : (2014) 142 DRJ 50

Civil Procedure Code, 1908 (CPC) - Order 12 Rule 7, Order 21 Rule 1, Order 7 Rule 7 13

High Courts12 Mar 2014Dismissed

Union of India Vs M/s. Sri Krishna Paper Mills

Delhi High Court · (2014) 03 DEL CK 0057

Arbitration and Conciliation Act, 1996 - Section 31(7) 31(7)(a) 34 37(b)

High Courts12 Mar 2014

Manoj Kumar Samdaria Vs Commissioner of Income Tax-I

Delhi High Court · (2014) 4 AD 786

High Courts11 Mar 2014

Imperial Auto Safety Glass Vs Virender Gupta and Others

Delhi High Court · (2014) 03 DEL CK 0350

Trade Marks Act, 1999 — Section 134, 135, 27 (2), 29

High Courts11 Mar 2014Dismissed

Dr. Neelam Bhalla Vs Union of India

Delhi High Court · AIR 2014 Delhi 102 : (2014) 310 ELT 468

Right to Information Act, 2005 — Section 20, 24, 24(1), 7

High Courts11 Mar 2014Disposed Off

Akram Vs The State (Govt. of NCT of Delhi)

Delhi High Court · (2014) 2 JCC 1080

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 382, 394, 397

High Courts11 Mar 2014Disposed Off

Ashraf Khan Vs State of Delhi

Delhi High Court · (2014) 2 JCC 36

Criminal Procedure Code, 1973 (CrPC) - Section 161 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21(c) 41 42 43 44