COURT ARCHIVE

Delhi High Court judgments, 2014

3,895 judgments · page 167 of 195

High Courts14 Feb 2014Dismissed

Dr. Zubair Ul Abidin Vs State (NCT of Delhi)

Delhi High Court · (2014) 3 AD 61

Criminal Procedure Code, 1973 (CrPC) - Section 154(3) 156(3) 173 190 200Dowry Prohibition Act, 1961 - Section 3 4Penal Code, 1860 (IPC) - Section 323 34 379 498A 504

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High Courts14 Feb 2014

Oriental Insurance Co. Ltd. Vs Saroj Singh and Others

Delhi High Court · (2015) ACJ 870 : (2014) 2 LLJ 137

Employees Compensation Act, 1923 — Section 30

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High Courts14 Feb 2014

Roche Products (India) Pvt. Ltd. and Others Vs Drugs Controller General of India and Others

Delhi High Court · (2014) 4 AD 99 : (2014) 58 PTC 420 : (2014) 58 PTC 165

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 43, 151Delhi High Court Act, 1966 — Section 10

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High Courts14 Feb 2014Dismissed

ICICI Lombard General Insurance Co. Ltd. Vs Smt. Sonia and Others

Delhi High Court · (2015) 3 ACC 514 : (2015) ACJ 1108

Employees Compensation Act, 1923 - Section 2(n) 3 30Penal Code, 1860 (IPC) - Section 302 34

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High Courts14 Feb 2014Dismissed

Sh. Karan Singh and Others Vs Sh. Gian Chand and Others

Delhi High Court · (2014) 02 DEL CK 0008

Civil Procedure Code, 1908 (CPC) - Section 100Delhi Land Reforms Act, 1954 - Section 33 42Evidence Act, 1872 - Section 68

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High Courts14 Feb 2014

Rasalika Trading and Investment Co. Pvt. Ltd. Vs Deputy Commissioner of Income Tax and Another

Delhi High Court · (2014) 365 ITR 447

Income Tax Act, 1961 - Section 143(3) 147 148 151

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High Courts13 Feb 2014

Manoj Kumar Goyal Vs Jagdish Prashad Modi

Delhi High Court · (2014) 3 ILR 1595

Limitation Act, 1963 - Section 18

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High Courts13 Feb 2014

D.V. Singh and Others Vs Municipal Corporation of Delhi and Others

Delhi High Court · (2014) 3 ILR 1601

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2)

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High Courts13 Feb 2014

Commissioner of Central Excise Vs Tayal Strips (P). Ltd.

Delhi High Court · (2015) 317 ELT 231

Central Excises and Salt Act, 1944 — Section 35H(4)

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High Courts13 Feb 2014Disposed Off

Kuldeep Singh Vs Lucky Gold Star International Corporation

Delhi High Court · (2014) 02 DEL CK 0237

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(C)(2), 33C(2)

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High Courts13 Feb 2014

Onassis Axles Private Limited Vs Commissioner of Income Tax

Delhi High Court · (2014) 3 AD 541 : (2014) 364 ITR 53

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High Courts13 Feb 2014

Dharampal Satyapal Limited Vs Suneel Kumar Rajput and Another

Delhi High Court · (2014) 141 DRJ 702 : (2014) 57 PTC 457

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ATrade Marks Act, 1999 - Section 2(zg)

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High Courts13 Feb 2014Disposed Off

Bijender @ Naushad Vs State

Delhi High Court · (2014) 02 DEL CK 0227

Criminal Procedure Code, 1973 (CrPC) - Section 313 439 82Penal Code, 1860 (IPC) - Section 174A 34 390 392 397

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High Courts13 Feb 2014Dismissed

M/s. Cement Corporation of India Ltd. Vs V.K. Arora and Others

Delhi High Court · (2014) 02 DEL CK 0180

Constitution of India, 1950 - Article 300APayment of Gratuity Act, 1972 - Section 3 4 7 7(3) 7(3A)

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High Courts13 Feb 2014Disposed Off

M.K. Mahajan and Another Vs Indo Rollhard Indust. Ltd.

Delhi High Court · (2014) 186 CompCas 37 : (2014) 208 DLT 117 : (2014) 141 DRJ 606

Civil Procedure Code, 1908 (CPC) - Order 19 Rule 2Companies Act, 1956 - Section 173(2) 433 433(c) 433(e) 433(f)

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High Courts13 Feb 2014

Mohan Lal Vs Chhote Lal

Delhi High Court · (2014) 4 ACC 46

Criminal Procedure Code, 1973 (CrPC) — Section 161Employees Compensation Act, 1923 — Section 12, 30Penal Code, 1860 (IPC) — Section 337, 34

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High Courts12 Feb 2014

Munishwar Kumar Vs Rakesh Kumar and Others

Delhi High Court · (2014) 3 ILR 2081

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High Courts12 Feb 2014

Mohd. Ahmed (Minor) Vs Union of India and Others

Delhi High Court · (2014) 208 DLT 199

Companies Act, 2013 — Section 135Constitution of India, 1950 — Article 21

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High Courts12 Feb 2014Dismissed

Delhi Transport Corporation Vs Jagroop Singh

Delhi High Court · (2014) 3 AD 386 : (2014) 208 DLT 163 : (2014) 141 FLR 1082 : (2014) 2 LLJ 98 : (2014) 2 LLN 150 : (2015) 1 SLJ 149

Constitution of India, 1950 - Article 41Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 45 47

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High Courts12 Feb 2014

Pannalal Rathore and Another Vs M/s. W.H. Deeth (Ballabgarh) and Co.

Delhi High Court · (2014) 3 AD 45 : (2014) 208 DLT 188

Arbitration and Conciliation Act, 1996 - Section 34 34(3)Civil Procedure Code, 1908 (CPC) - Section 151Limitation Act, 1963 - Section 5

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