COURT ARCHIVE

Delhi High Court judgments, 2014

3,895 judgments · page 186 of 195

High Courts16 Jan 2014

Arvind Kejriwal and Others Vs Amit Sibal and Another

Delhi High Court · (2015) CriLJ 215 : (2014) 212 DLT 489 : (2014) 1 JCC 229

Constitution of India, 1950 - Article 14 142 21 226 227Criminal Procedure Code, 1973 (CrPC) - Section 173 199(1) 204 205 239Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts16 Jan 2014

Smt. Sunita and Others Vs Union of India

Delhi High Court · (2014) 2 ACC 66 : (2015) ACJ 2126

Railway Claims Tribunal Act, 1987 - Section 23Railways Act, 1989 - Section 123 123(c) 124A

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High Courts16 Jan 2014

Swatanter Kumar Vs The Indian Express Ltd. and Others

Delhi High Court · (2016) 1 AD 288 : (2014) 207 DLT 221 : (2014) 141 DRJ 343

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 3 151Constitution of India, 1950 - Article 129 141 142(2) 19(1) 19(1)(a)

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High Courts16 Jan 2014Disposed Off

Mohd. Ashikian Qureshi Vs D.D.A. and Others

Delhi High Court · (2014) 3 AD 226 : (2014) 141 DRJ 658 : (2014) 2 ILR 1276

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High Courts16 Jan 2014Dismissed

Maharaja Kumar Kharagh Singh of Nabha (Deceased) through LR. Vs His Highness Maharaja Pratap Singh of Nabha (Deceased) through LR and Others

Delhi High Court · (2014) 207 DLT 591 : (2014) 140 DRJ 658

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11

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High Courts16 Jan 2014

ICICI Lombard General Insurance Co. Ltd. Vs Kanta Devi and Others

Delhi High Court · (2014) 2 AD 579

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High Courts16 Jan 2014Dismissed

New India Assurance Company Ltd. Vs Kusum Lata and Others

Delhi High Court · (2014) 01 DEL CK 0046

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High Courts16 Jan 2014Disposed Off

Gulshan Sharma and Others Vs State of NCT of Delhi

Delhi High Court · (2014) 1 ILR 628

Penal Code, 1860 (IPC) - Section 201 307 34

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High Courts16 Jan 2014Dismissed

Bharat Carriers Ltd. Vs Fayez Sekh and Others

Delhi High Court · (2014) 173 PLR 39

Civil Procedure Code, 1908 (CPC) — Section 11Employees Compensation Act, 1923 — Section 30, 4A

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High Courts15 Jan 2014

Mukesh and Others Vs State of Delhi

Delhi High Court · (2015) 1 AD 549

Criminal Procedure Code, 1973 (CrPC) - Section 313, 437A — Penal Code, 1860 (IPC) - Section 328, 34, 498A

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High Courts15 Jan 2014

Savitri Devi Vs Sohan Singh and Others

Delhi High Court · (2014) 3 AD 187

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High Courts15 Jan 2014Dismissed

Union of India Vs Deva Singh and Others

Delhi High Court · (2014) 01 DEL CK 0370

Railway Claims Tribunal Act, 1987 - Section 23Railways Act, 1989 - Section 123(b)(i) 123(c) 123(c)(2) 124A

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High Courts15 Jan 2014Disposed Off

Om Parkash Vs State (Govt. of NCT of Delhi)

Delhi High Court · (2014) 2 AD 528 : (2014) 2 JCC 938

Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 161 428Penal Code, 1860 (IPC) - Section 302 304-B 498

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High Courts15 Jan 2014Dismissed

Gangadhar Padhy Vs Prem Singh

Delhi High Court · (2015) 1 AD 132 : (2014) 211 DLT 104

Penal Code, 1860 (IPC) - Section 509

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High Courts15 Jan 2014Disposed Off

M/s. Deccan Mechanical and Chemical Industries Pvt. Ltd. and Another Vs NTPC Ltd. and Another

Delhi High Court · (2014) 01 DEL CK 0316

Constitution of India, 1950 - Article 226

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High Courts15 Jan 2014Disposed Off

M/s. Asian Institute of Transport Development Vs South Delhi Municipal Corporation

Delhi High Court · (2014) 4 AD 322 : (2014) 207 DLT 541

Constitution of India, 1950 - Article 226Delhi Municipal Corporation Act, 1957 - Section 120 120(1) 169

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High Courts15 Jan 2014Dismissed

Govt. of NCT of Delhi and Another Vs The Shreeyans Educational Society and Another

Delhi High Court · (2014) 207 DLT 562

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High Courts15 Jan 2014Dismissed

DDA Vs Sh. Ram Kumar Gupta and Another

Delhi High Court · (2014) 01 DEL CK 0210

Constitution of India, 1950 - Article 226

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High Courts15 Jan 2014Partly Allowed

Delhi Cantonment Board Vs Smt. Raj Kumari Sachdeva and Others Smt. Rajinder Kaur and Others Vs Delhi Cantonment Board

Delhi High Court · (2014) 01 DEL CK 0209

Constitution of India, 1950 - Article 14 16 21ADelhi School Education Act, 1973 - Section 10 2(e)(ii) 2(h) 2(l) 2(t)

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High Courts15 Jan 2014Dismissed

R.P. Khosla and Another Vs Hon''ble Company Law Board and Others

Delhi High Court · (2014) 2 AD 551 : (2014) 120 CLA 268 : (2014) 183 CompCas 227

Civil Procedure Code, 1908 (CPC) - Section 148A 148-ACompanies Act, 1956 - Section 10-E 10F 32(2)Constitution of India, 1950 - Article 136 226

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