COURT ARCHIVE

Delhi High Court judgments, 2014

3,895 judgments · page 25 of 195

High Courts24 Nov 2014

Rekha Rani Vs Brajender

Delhi High Court · (2015) 3 AD 142

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High Courts24 Nov 2014

Sparsh Properties Pvt. Ltd. Vs Union of India

Delhi High Court · (2014) 146 DRJ 573

Land Acquisition Act, 1894 — Section 11, 18, 24, 24(2), 31Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)

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High Courts24 Nov 2014

Pradeep Kumar Sahu Vs Union of India and Others

Delhi High Court · (2015) 2 AD 157

Constitution of India, 1950 — Article 226

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High Courts24 Nov 2014

Commissioner of Income Tax Vs Discovery Communication India

Delhi High Court · (2015) 1 AD 669 : (2015) 273 CTR 492 : (2015) 370 ITR 57

Income Tax Act, 1961 — Section 10(2)(xv), 260A, 30, 31, 32

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High Courts24 Nov 2014

Government of the National Capital Territory of Delhi Vs Munshi Ram and Associates Pvt. Ltd.

Delhi High Court · (2014) 11 DEL CK 0336

Arbitration and Conciliation Act, 1996 — Section 11, 16, 30, 34Contract Act, 1872 — Section 73

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High Courts24 Nov 2014

Balasubramanian Ramachandran Vs Income Tax Officer

Delhi High Court · (2014) 146 DRJ 555

Income Tax Act, 1961 — Section 10A, 139, 142, 143, 143(3)

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High Courts24 Nov 2014

Commissioner of Income Tax Vs Jubilant Offshore Drilling Pvt. Ltd.

Delhi High Court · (2014) 11 DEL CK 0321

Income Tax Act, 1961 — Section 271(1)(c), 35D

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High Courts24 Nov 2014

Continental Construction Ltd. Vs State Bank of India

Delhi High Court · (2014) 11 DEL CK 0320

Constitution of India, 1950 — Article 226, 227, 32

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High Courts24 Nov 2014

Amita Mehta Vs Union of India

Delhi High Court · (2014) 11 DEL CK 0318

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 19(7), 24, 24(2)

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High Courts24 Nov 2014

Surya Kirti Thapar Vs State of NCT of Delhi Vijay Kumar Sharma Vs State

Delhi High Court · (2015) 1 AD 37

Criminal Procedure Code, 1973 (CrPC) — Section 436A, 437, 439Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468

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High Courts24 Nov 2014

Naresh Trehan Vs Rakesh Kumar Gupta

Delhi High Court · (2015) 216 DLT 156 : (2015) 228 TAXMAN 119

Constitution of India, 1950 — Article 21Foreign Exchange Management Act, 1999 — Section 2Income Tax Act, 1961 — Section 137, 138

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High Courts24 Nov 2014

Viacom 18 Media Private Ltd. Vs Union of India

Delhi High Court · (2015) 3 AD 61 : (2015) 216 DLT 222 : (2015) 147 DRJ 239

Cable Television Networks (Regulation) Act, 1995 — Section 19, 20, 20(2), 20(3), 5Penal Code, 1860 (IPC) — Section 324

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High Courts24 Nov 2014

Nooruddin Vs State Shahid Vs State Govt. of NCT of Delhi

Delhi High Court · (2015) 1 JCC 161

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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High Courts24 Nov 2014

Citigroup Inc. Vs Citicorp Business and Finance Pvt. Ltd.

Delhi High Court · (2015) 216 DLT 359 : (2015) 61 PTC 612

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 7 Rule 11, 149Companies Act, 1956 — Section 20, 22, 22(5)Trade and Merchandise Marks Act, 1958 — Section 27, 29

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High Courts24 Nov 2014

Perpetuuiti Technosoft Service Pvt. Ltd. Vs Sanovi Technologies (India) Pvt. Ltd.

Delhi High Court · (2014) 11 DEL CK 0246

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts24 Nov 2014

Jagmal Vs Ramesh Chand Aggarwal

Delhi High Court · (2015) 1 AD 222 : (2014) 146 DRJ 302

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Delhi Land Reforms Act, 1954 — Section 185, 22, 55, 57, 81

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High Courts24 Nov 2014

Divine Mission Society (Regd.) Vs National Council for Teacher Education

Delhi High Court · (2014) 11 DEL CK 0221

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High Courts24 Nov 2014

Adarsh Kumari Oberoi Vs Adarsh Kumar Oberoi

Delhi High Court · (2014) 11 DEL CK 0206

Civil Procedure Code, 1908 (CPC) — Section 10, 151, 24

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High Courts24 Nov 2014

Manoj Saxena Vs Ashok Goel

Delhi High Court · (2014) 11 DEL CK 0204

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 2(l)

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High Courts24 Nov 2014

Ashok Kumar Keshari Vs Manika Gupta

Delhi High Court · (2015) 1 AD 190 : (2015) 147 DRJ 182 : (2014) 146 DRJ 284

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 19 Rule 3, Order 6 Rule 15, Order 7 Rule 11Penal Code, 1860 (IPC) — Section 199

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