High Courts25 Feb 2014Dismissed
Ram Niwas Rana Vs Anil Kumar
Delhi High Court · (2014) 144 DRJ 186
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 276, 299, 63, 63(c), 68
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 161 of 195
High Courts25 Feb 2014
National Agricultural Cooperative Marketing Federation of India Ltd. Vs Commissioner of Income Tax and Another
Delhi High Court · (2014) 02 DEL CK 0116
Constitution of India, 1950 - Article 226Income Tax Act, 1922 - Section 35Income Tax Act, 1961 - Section 148 254(2) 80P 80P(2)(a)(iii) 80P(2)(iii)
High Courts25 Feb 2014
Poonam Vs V.P. Sharma
Delhi High Court · (2014) 4 Crimes 374 : (2014) 3 JCC 2087 : (2015) 4 RCR(Civil) 192 : (2015) 4 RCR(Criminal) 183
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)(b), 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 2(a), 2(f), 2(s), 29
High Courts25 Feb 2014Dismissed
Ashish Pandit Vs State (NCT) of Delhi
Delhi High Court · (2014) 4 AD 217 : (2014) 2 JCC 1072 : (2014) 3 RCR(Criminal) 315
Companies Act, 1956 — Section 147, 150, 163, 193, 209Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Feb 2014
Raman Narula Vs The Director of Enforcement
Delhi High Court · (2014) 4 JCC 2323
Foreign Exchange Management Act, 1999 — Section 35Foreign Exchange Regulation Act, 1973 — Section 16, 16(1), 40, 65, 68
High Courts25 Feb 2014Disposed Off
Indamer Company Pvt. Ltd. Vs Krishan Lal Chopra
Delhi High Court · (2014) 2 LLN 127
Constitution of India, 1950 - Article 226 227Limitation Act, 1963 - Section 5Payment of Gratuity Act, 1972 - Section 4 4(4) 7 7(7)
High Courts25 Feb 2014Disposed Off
Yaseen Vs State Sikender Vs State NCT of Delhi
Delhi High Court · (2014) 4 AD 352
Citizenship Act, 1955 - Section 3 4 5 6 6(A)Criminal Procedure Code, 1973 (CrPC) - Section 313 428Evidence Act, 1872 - Section 114
High Courts25 Feb 2014Disposed Off
Kaushal Kishor Rai and Another Vs Union of India and Others
Delhi High Court · (2014) 02 DEL CK 0016
Central Reserve Police Force Act, 1949 - Section 11(1)
High Courts25 Feb 2014Dismissed
Const. Subhash Babu Vs Union of India and Others
Delhi High Court · (2014) 02 DEL CK 0015
High Courts25 Feb 2014Disposed Off
Utkarsh Vs Delhi Bar Association
Delhi High Court · (2014) 208 DLT 302
Arbitration and Conciliation Act, 1996 - Section 11 16 34 5 8Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11 151 9
High Courts25 Feb 2014Disposed Off
Mex Switchgears Pvt. Ltd. Vs Max Switchgears Pvt. Ltd.
Delhi High Court · (2014) 58 PTC 136
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2 20Companies Act, 1956 - Section 20 20(2)(ii) 22Copyright Act, 1957 - Section 62
High Courts25 Feb 2014
P.S. Rana through L.Rs. Vs UOI and Others
Delhi High Court · (2014) 208 DLT 142
High Courts24 Feb 2014
Delhi Development Authority Vs M.L. Mahajan
Delhi High Court · (2014) 02 DEL CK 0285
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 47 Rule 47, 114, 144, 151
High Courts24 Feb 2014Dismissed
R.N. Upadhayay Vs BSES Rajdhani Power Ltd.
Delhi High Court · (2014) 6 AD 3
Constitution of India, 1950 — Article 226
High Courts24 Feb 2014Dismissed
Satpal Sirohi Vs State (NCT of Delhi) and Others
Delhi High Court · (2014) 3 AD 577 : (2014) 2 JCC 1156
Criminal Procedure Code, 1973 (CrPC) - Section 154 154(3) 156(3) 173 190Penal Code, 1860 (IPC) - Section 120B 302 306 34
High Courts24 Feb 2014Dismissed
Meharban (Deceased) through LRs. Vs GNCT of Delhi and Others
Delhi High Court · (2014) 02 DEL CK 0263
Civil Procedure Code, 1908 (CPC) - Section 100Delhi Laws Act, 1915 - Section 3Evacuee Interest (Separation) Act, 1951 - Section 6(1)
High Courts24 Feb 2014
New Delhi Municipal Council Vs Fateh Singh
Delhi High Court · (2014) LLR 389
Industrial Disputes Act, 1947 - Section 25-F 25-G 25-H
High Courts24 Feb 2014Allowed
Brahmos Aerospace Pvt. Ltd. Vs FIIT JEE Limited and Another
Delhi High Court · (2014) 3 AD 699 : (2014) 58 PTC 90
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 - Section 20 22 22(5)Trade Marks Act, 1999 - Section 11(6) 11(9)(i) 2(1)(m) 2(1)(z)(g) 2(1)(zg)
High Courts24 Feb 2014Disposed Off
M/s. Gati Ltd. Vs Gati Dance Forum/Gati Forum Trust and Others
Delhi High Court · (2014) 58 PTC 133