High Courts21 Feb 2014
Revell GMBH and Co. KG Vs M/s. Fore Square Retail Private Ltd.
Delhi High Court · (2014) 02 DEL CK 0172
Companies Act, 1956 - Section 433(e) 434 434(1)(a)
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 163 of 195
High Courts21 Feb 2014Allowed
Rajinder Kumar Narang Vs State
Delhi High Court · (2014) 3 Crimes 155 : (2014) 2 JCC 1085 : (2014) 3 RCR(Criminal) 318
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 428Prevention of Corruption Act, 1988 - Section 13(1)(d) 13(2) 20 7
High Courts21 Feb 2014
Akanksha Jain Vs Manish Jain
Delhi High Court · (2014) 02 DEL CK 0170
Constitution of India, 1950 - Article 14 16 227Criminal Procedure Code, 1973 (CrPC) - Section 125 195 340Hindu Marriage Act, 1955 - Section 24
High Courts21 Feb 2014
Groz-Beckert Asia Pvt. Ltd. Vs Union of India
Delhi High Court · (2014) 305 ELT 30 : (2014) 44 GST 218 : (2014) 28 GSTR 84
Customs Act, 1962 - Section 16 18 51 74 75
High Courts21 Feb 2014
BBC World News Limited Vs Assistant Director of Income Tax Circle 1 (1)
Delhi High Court · (2014) 267 CTR 460 : (2014) 208 DLT 415 : (2014) 362 ITR 577
Income Tax Act, 1961 - Section 133(6) 143(1) 143(2) 143(3) 147
High Courts21 Feb 2014
Pacific India Trade Concern Vs Commissioner of Customs (Prev)
Delhi High Court · (2014) 4 AD 8 : (2014) 307 ELT 650 : (2014) 27 GSTR 476
Customs Act, 1962 — Section 108, 111 (d), 111(d), 111(m), 130
High Courts21 Feb 2014
United Decoratives Pvt. Ltd. Vs Dolphin Footwear Pvt. Ltd.
Delhi High Court · (2014) 6 AD 26 : (2014) 185 CompCas 88 : (2014) 209 DLT 187
Companies Act, 1956 - Section 433(e) 434(1)(a)
High Courts21 Feb 2014Disposed Off
Akhilesh Kumar Vs State
Delhi High Court · (2014) 142 DRJ 387
Criminal Procedure Code, 1973 (CrPC) — Section 204, 205, 239, 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Feb 2014
Microsoft Corporation and Another Vs Jayesh and Another
Delhi High Court · (2014) 4 AD 571
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 - Section 30 30(3) 30(4)
High Courts21 Feb 2014
Smt. Shanta L. Keshwani Vs Smt. Pratima Keshwani and Others
Delhi High Court · (2014) 142 DRJ 83
Benami Transactions (Prohibition) Act, 1988 - Section 4(3)(b)
High Courts21 Feb 2014Allowed
Seritec Electronics Pvt. Ltd. Vs M/s. Computer Peripheral Solutions
Delhi High Court · (2014) 02 DEL CK 0114
Civil Procedure Code, 1908 (CPC) - Order 29 Rule 1, Order 41 Rule 22, Order 6 Rule 14Evidence Act, 1872 - Section 73
High Courts21 Feb 2014Dismissed
Lt. Col. B.M. Khosla Vs Col. S.K. Khosla (Retd.) and Others
Delhi High Court · (2014) 02 DEL CK 0105
Stamp Act, 1899 - Section 2(15)
High Courts21 Feb 2014Dismissed
Vikramjeet Bhambri Vs Sanjeev Jindal
Delhi High Court · (2014) 02 DEL CK 0080
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226 227Penal Code, 1860 (IPC) - Section 447 448
High Courts21 Feb 2014
Ashok Sehgal and Another Vs Subhash Chandra Sharma
Delhi High Court · (2014) 208 DLT 462
Civil Procedure Code, 1908 (CPC) - Section 115 151Delhi Rent Control Act, 1958 - Section 14(1)(e) 14(1)(e) 19 25B 25B(8)Evidence Act, 1872 - Section 116
High Courts21 Feb 2014
M/s. Parimal Mandir Vs Bharat Vasi Sugandhit Dhoop and Others
Delhi High Court · (2014) 02 DEL CK 0061
High Courts21 Feb 2014Disposed Off
Lt. Col. (Retd.) Munishwar Dev Bakshi Vs Parshottam Dass Bakshi and Others
Delhi High Court · (2014) 4 AD 102
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 23 Rule 3, Order 47 Rule 1, Order 6 Rule 17 114Hindu Succession Act, 1956 - Section 14(1)Limitation Act, 1963 - Section 14 5
High Courts21 Feb 2014Dismissed
Alex Jewellery Pvt. Ltd. and Others Vs Rolex SA
Delhi High Court · (2014) 143 DRJ 470
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 6(1)(a), Order 9 Rule 7, Order 9 Rule 9Delhi High Court Act, 1966 — Section 10, 10(1), 5, 5(2)
High Courts21 Feb 2014Allowed
M/s. North Delhi Power Limited Now Tata Power Delhi Distribution Ltd. Vs Tilak Raj
Delhi High Court · (2014) 2 LLJ 125 : (2014) LLR 379
Constitution of India, 1950 - Article 226 323AIndustrial Disputes Act, 1947 - Section 2(k)
High Courts21 Feb 2014
State Vs Sanjay Kumar Valmiki Sanjay Kumar Valmiki Vs State
Delhi High Court · (2014) 3 AD 505
Constitution of India, 1950 - Article 21 22(1) 39ACriminal Procedure Code, 1973 (CrPC) - Section 296 304 313 357 386Penal Code, 1860 (IPC) - Section 201 302 363 376 376(2)(f)
High Courts21 Feb 2014Allowed
Tej Singh @ Teja Vs State
Delhi High Court · (2014) 02 DEL CK 0027
Criminal Procedure Code, 1973 (CrPC) - Section 299 300 301 302 303Penal Code, 1860 (IPC) - Section 120B 201 302 304 304B