High Courts03 Mar 2014Allowed
Mohd. Samim Vs The State (Govt. of NCT) Delhi
Delhi High Court · (2014) 3 AD 381
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 34 394 397
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 159 of 195
High Courts03 Mar 2014Disposed Off
Akhilesh Kumar Vs University Grants Commission and Others
Delhi High Court · (2014) 142 DRJ 68
Constitution of India, 1950 - Article 14 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 33University Grants Commission Act, 1956 - Section 2 20 3
High Courts03 Mar 2014Disposed Off
Chhatravas, Chandra Arya Vidya Mandir Vs The Director, Deptt. of Women and Child Dev. and Another
Delhi High Court · (2015) 1 RCR(Criminal) 775
Criminal Procedure Code, 1973 (CrPC) - Section 27Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2 34 34(3) 37 69Juvenile Justice Act, 1986 - Section 10 11 63
High Courts03 Mar 2014Dismissed
Brahm Pal Singh Vs P.O., Industrial Tribunal No. II and Another
Delhi High Court · (2014) 141 FLR 688 : (2014) 2 LLJ 142 : (2014) LLR 400
Industrial Disputes Act, 1947 - Section 2 2(oo)(bb) 25(B) 25(F) 25(G)
High Courts03 Mar 2014Disposed Off
Singhasan Vs State NCT of Delhi
Delhi High Court · (2014) 2 JCC 1184
Criminal Procedure Code, 1973 (CrPC) - Section 100 100(5) 161 313Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 308 320 323 324 325
High Courts03 Mar 2014Allowed
S.K. Mathur Vs The President Secretariat and Another
Delhi High Court · (2014) 2 ILR 1523
Administrative Tribunals Act, 1985 - Section 19Constitution of India, 1950 - Article 226
High Courts03 Mar 2014Disposed Off
Sharad P. Jagtiani Vs M/s. Edelweiss Securities Limited
Delhi High Court · (2014) 3 AD 681 : (2014) 2 ARBLR 136 : (2014) 208 DLT 487
Arbitration Act, 1940 - Section 34Arbitration and Conciliation Act, 1996 - Section 11 5 8 8(1) 8(3)
High Courts03 Mar 2014Dismissed
Harpreet Singh and Others Vs Pushpa Wati
Delhi High Court · (2014) 03 DEL CK 0043
Civil Procedure Code, 1908 (CPC) - Order 5 Rule 12, Order 5 Rule 22, Order 5 Rule 4 115 151Delhi Rent Control Act, 1958 - Section 14(1)(e) 25B 25B(8)
High Courts28 Feb 2014Dismissed
Mishra Lal Vs Ramesh Chander
Delhi High Court · (2014) 3 ILR 2163
Delhi Rent Control Act, 1958 - Section 14(1)(a), 19(1)(a), 27
High Courts28 Feb 2014Dismissed
Union of India Vs Ram Sevak
Delhi High Court · (2015) ACJ 997
Railway Claims Tribunal Act, 1987 - Section 23 — Railways Act, 1989 - Section 123(c), 124-A
High Courts28 Feb 2014
Birender Singh Vs Union of India and Others
Delhi High Court · (2014) 02 DEL CK 0289
High Courts28 Feb 2014Allowed
Nippon Soda Co. Ltd. Vs V.P. Goyal and Another
Delhi High Court · (2014) 58 PTC 386
Trade Marks Act, 1999 - Section 124 124(1) 124(1)(i) 124(b) 125
High Courts28 Feb 2014
Teva Pharmaceutical Industries Ltd. and Others Vs Natco Pharma Limited
Delhi High Court · (2014) 212 DLT 321
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11 10Patents Act, 1970 - Section 48(b)
High Courts28 Feb 2014
Commissioner of Income Tax Vs M/s. Urban Mass Transit Ltd.
Delhi High Court · (2014) 365 ITR 442
High Courts28 Feb 2014Allowed
Sushma Jain Vs M/s. Naveen Board Co. and Others
Delhi High Court · (2014) 4 AD 382
Arbitration and Conciliation Act, 1996 — Section 10, 16, 16(2), 34, 37
High Courts28 Feb 2014
Acorus Unitech Wireless Private Limited Vs Assistant Commissioner of Income Tax
Delhi High Court · (2014) 362 ITR 417
Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 123Income Tax Act, 1961 - Section 132 143(1) 143(2) 147 148
High Courts28 Feb 2014
ALD Automotive Pvt. Ltd. Vs Commissioner Trade and Taxes Delhi
Delhi High Court · (2014) 3 AD 352 : (2014) 208 DLT 459 : (2014) 70 VST 407
Delhi Value Added Tax Act, 2004 - Section 12(4) 2(r) 2(zd) 2(zd)(iii) 2(zm)
High Courts28 Feb 2014Dismissed
Union of India Vs Cimmco Ltd. and Others
Delhi High Court · (2015) 193 CompCas 289
Constitution of India, 1950 - Article 14Sick Industrial Companies (Special Provisions) Act, 1985 - Section 17 18 18(8) 19 19(1)
High Courts28 Feb 2014
Mayar Health Resorts Ltd. Vs Indian Tourism Development Corporation
Delhi High Court · (2014) 02 DEL CK 0042
Arbitration and Conciliation Act, 1996 - Section 34 8 9Specific Relief Act, 1963 - Section 34
High Courts28 Feb 2014Allowed
National Insurance Co. Ltd. Vs Yashwanti and Others
Delhi High Court · (2014) 3 AD 656