High Courts21 Nov 2014
Mamchand Vs Union of India
Delhi High Court · (2014) 11 DEL CK 0201
Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1989 — Section 123(1)(c), 124A
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 27 of 195
High Courts21 Nov 2014
THDC India Limited Vs T. Chanda Biswas
Delhi High Court · (2014) 11 DEL CK 0165
Right to Information Act, 2005 — Section 11, 11(1), 19(4), 8(1)(e), 8(1)(j)
High Courts21 Nov 2014
Sudershana Kumari Blagan Vs Tulsan Devi
Delhi High Court · (2014) 11 DEL CK 0153
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 202Transfer of Property Act, 1882 — Section 53A
High Courts21 Nov 2014
Sandeep Aggarwal Vs Viniti Aggarwal
Delhi High Court · (2014) 11 DEL CK 0088
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts21 Nov 2014
In Re: Parteek Finance and Investment Company Limited
Delhi High Court · (2014) 11 DEL CK 0047
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts21 Nov 2014
In Re: Kaavya Tea Estate Private Limited
Delhi High Court · (2014) 11 DEL CK 0046
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts21 Nov 2014
C.E. Constructions Ltd. Vs Intertoll ICS India (P) Ltd.
Delhi High Court · (2015) 1 AD 18
Arbitration and Conciliation Act, 1996 — Section 11, 9
High Courts20 Nov 2014
United India Insurance Co. Ltd. Vs Amit and Others
Delhi High Court · (2014) 11 DEL CK 0364
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8
High Courts20 Nov 2014
S.C. Parashar Vs Union of India and Others
Delhi High Court · (2015) 2 AD 362 : (2015) 217 DLT 283 : (2015) 148 DRJ 125
Constitution of India, 1950 — Article 226, 227, 321
High Courts20 Nov 2014
Ajay Pratap Singh Chauhan Vs Vijay Kumar and Others
Delhi High Court · (2014) 11 DEL CK 0355
High Courts20 Nov 2014
National Insurance Co. Ltd. Vs MSH Beig
Delhi High Court · (2015) 2 AD 547 : (2015) 216 DLT 578
Right to Information Act, 2005 — Section 8(1)(e)
High Courts20 Nov 2014
Sunil Sikri Vs The Management Committee of Guru Harkrishan Public School
Delhi High Court · (2014) 11 DEL CK 0330
High Courts20 Nov 2014
Ankur Chawla Vs Central Bureau of Investigation
Delhi High Court · (2014) 11 DEL CK 0278
Evidence Act, 1872 — Section 59, 63, 65, 65A, 65BPenal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 12, 13, 7
High Courts20 Nov 2014
Hindustan Pencils Pvt. Ltd. Vs Anand Kumar Bajaj
Delhi High Court · (2015) 61 PTC 450
High Courts20 Nov 2014
Vijay Kumar Vs State of The NCT of Delhi
Delhi High Court · (2014) 11 DEL CK 0265
Penal Code, 1860 (IPC) — Section 304B, 313, 498A
High Courts20 Nov 2014
Bal Kishan Yadav Vs Union of India
Delhi High Court · (2015) 217 DLT 315
Constitution of India, 1950 — Article 226
High Courts20 Nov 2014
United Metal Store Vs Ashok Khanna
Delhi High Court · (2014) 11 DEL CK 0211
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)
High Courts20 Nov 2014
National Building Construction Corporation Ltd. Vs Kiri Associates Pvt. Ltd.
Delhi High Court · (2015) 1 ARBLR 209
Arbitration and Conciliation Act, 1996 — Section 31(7), 31(7)(a), 33, 34Evidence Act, 1872 — Section 1
High Courts20 Nov 2014
Scholastic India Private Limited Vs Gurgaon Packaging Private Limited
Delhi High Court · (2014) 11 DEL CK 0048
Companies Act, 1956 — Section 433, 434Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(13)
High Courts20 Nov 2014
Delhi Development Authority Vs Metro Paint Industries
Delhi High Court · (2014) 11 DEL CK 0045
Constitution of India, 1950 — Article 227