High Courts10 Mar 2014Dismissed
Patel Roadways Ltd. Vs Kallo and Another
Delhi High Court · (2014) 2 LLJ 479
Employees Compensation Act, 1923 - Section 10 21 21(1)(c) 30Evidence Act, 1872 - Section 106
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 155 of 195
High Courts10 Mar 2014Dismissed
Mohd. Shahid Khan @ Raja Vs State
Delhi High Court · (2014) 03 DEL CK 0050
Criminal Procedure Code, 1973 (CrPC) - Section 157 159 313Evidence Act, 1872 - Section 138 146Penal Code, 1860 (IPC) - Section 302 34 376(2)(g) 499
High Courts10 Mar 2014Disposed Off
Abhishek Yadav Vs Oriental Insurance Company Ltd. and Another
Delhi High Court · (2014) 4 AD 738
High Courts07 Mar 2014
M/s. Parti Fibers Pvt. Ltd. Vs Saroj Chawla and Another
Delhi High Court · (2014) 03 DEL CK 0309
High Courts07 Mar 2014Allowed
G.P. Sharma Vs Hari Shankar Sharma
Delhi High Court · (2014) 4 AD 434
Benami Transactions (Prohibition) Act, 1988 - Section 4Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32, Order 23 Rule 3 100(5)Constitution of India, 1950 - Article 12
High Courts07 Mar 2014Allowed
Khushal Chand Vs The State (NCT of Delhi)
Delhi High Court · (2014) 3 AD 621 : (2014) 209 DLT 106 : (2014) 142 DRJ 359
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 306 498A
High Courts07 Mar 2014Dismissed
State Vs Fatima
Delhi High Court · (2014) 2 JCC 49 : (2014) 3 RCR(Criminal) 313
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 2(viia) 2(xvi) 2(xx) 2(xxiiia) 21
High Courts07 Mar 2014Dismissed
Mahanagar Telephone Nigam Limited (MTNL) Vs M/s. Unibros and Another
Delhi High Court · (2014) 5 AD 732 : (2014) 209 DLT 349
Arbitration Act, 1940 - Section 14 17 30 33 34Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1 151
High Courts07 Mar 2014Dismissed
Natasha Gupta Vs The Kingfisher Airlines Ltd.
Delhi High Court · (2014) 03 DEL CK 0229
Arbitration and Conciliation Act, 1996 - Section 8 8(2)Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 37 128
High Courts07 Mar 2014Allowed
The Director General (Works), CPWD Vs Suresh Pal and Another
Delhi High Court · (2014) 141 FLR 808 : (2014) 2 LLJ 313
Constitution of India, 1950 - Article 14 16 226 32
High Courts07 Mar 2014Disposed Off
Dalip Kumar @ Albeli Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2014) 03 DEL CK 0203
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302
High Courts07 Mar 2014
Krishna Devi Vs Kartar Singh
Delhi High Court · (2014) 208 DLT 517
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 24, 24(5)
High Courts07 Mar 2014Dismissed
State Vs Kuldeep Saxena
Delhi High Court · (2014) 2 JCC 33
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(viia), 2(xvi), 2(xx), 2(xxiiia), 21
High Courts07 Mar 2014Dismissed
Brainsmart Media and Advertising Pvt. Ltd. Vs Indian Newspaper Society
Delhi High Court · (2014) 208 DLT 703
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2 151Companies Act, 1956 - Section 25Specific Relief Act, 1963 - Section 14(1)(a) 14(1)(c) 38 41(e) 42
High Courts07 Mar 2014Dismissed
State Vs Yasin
Delhi High Court · (2014) 2 JCC(Narcotics) 46
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(viia), 2(xvi), 2(xx), 2(xxiiia), 21
High Courts07 Mar 2014Disposed Off
Mohd. Saleem and Others Vs State State Vs Mohd. Saleem and Others
Delhi High Court · (2014) 4 AD 49 : (2014) 2 CCR 212
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 313 366(1)Evidence Act, 1872 - Section 27
High Courts07 Mar 2014Dismissed
National Highways Authority of India Vs M/s. Lanco Infratech Ltd.
Delhi High Court · (2014) 1 ARBLR 532 : (2014) 2 ILR 1187
Arbitration and Conciliation Act, 1996 - Section 28(3) 33 34 34(2) 34(2)(a)(iv)
High Courts06 Mar 2014
Chhinda Vs Sunita Jain
Delhi High Court · (2014) 146 DRJ 512
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), 100
High Courts06 Mar 2014Disposed Off
Shapoorji Pallonji and Co. Ltd. Vs Bhasin Infotech and Infrastructure Pvt. Ltd.
Delhi High Court · (2014) 143 DRJ 115
Arbitration and Conciliation Act, 1996 — Section 11(5), 9
High Courts06 Mar 2014Allowed
Anil Kumar Yadav Vs State
Delhi High Court · (2014) 03 DEL CK 0279
Penal Code, 1860 (IPC) - Section 120B 203 302 328 34