High Courts20 Nov 2014
All India Students Association (Aisa) Vs The Chief Election Officer
Delhi High Court · (2014) 11 DEL CK 0024
Representation of the People Act, 1951 — Section 38
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 28 of 195
High Courts19 Nov 2014Allowed
Panorama Exports Pvt. Ltd. Vs Nandu Bhardwaj and Others
Delhi High Court · (2015) 2 SCT 662
High Courts19 Nov 2014Dismissed
Asst. Commissioner of Customs Vs Ellis Edward Joseph
Delhi High Court · (2015) 320 ELT 790
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Evidence Act, 1872 - Section 114(g) — Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 21(c), 23, 28, 67
High Courts19 Nov 2014
Oriental Insurance Co. Ltd. Vs Savitri and Others
Delhi High Court · (2014) 11 DEL CK 0400
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Penal Code, 1860 (IPC) — Section 279, 304
High Courts19 Nov 2014
Orchid Info Solution Pvt. Ltd. Vs State Bank of India
Delhi High Court · (2014) 11 DEL CK 0398
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 40 Rule 1, 151Registration Act, 1908 — Section 17(1)(D), 2(7), 49Transfer of Property Act, 1882 — Section 107, 53A
High Courts19 Nov 2014
Ram Kumar Yadav Vs State (NCT of Delhi)
Delhi High Court · (2014) 11 DEL CK 0376
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 34, 406, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12
High Courts19 Nov 2014
Gopal Kishan Vs Kanchan
Delhi High Court · (2014) 11 DEL CK 0375
Hindu Marriage Act, 1955 — Section 24, 9
High Courts19 Nov 2014
Karanveer Singh Vs Dharamveer Singh
Delhi High Court · (2014) 11 DEL CK 0312
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 105, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 165
High Courts19 Nov 2014
Jaintia Highway Private Ltd. Vs National Highways Authority of India
Delhi High Court · (2015) 1 ARBLR 50 : (2015) 147 DRJ 163
Arbitration and Conciliation Act, 1996 — Section 8, 9
High Courts19 Nov 2014
Tejram Vs State NCT of Delhi
Delhi High Court · (2015) 1 JCC 601 : (2015) 1 JCC 181
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 161, 313, 372Penal Code, 1860 (IPC) — Section 308, 34
High Courts19 Nov 2014
Army Welfare Housing Organisation Vs Adjutant General''s Branch
Delhi High Court · (2015) 3 AD 69 : (2015) 216 DLT 184
Constitution of India, 1950 — Article 12, 19(1)(c), 43BRight to Information Act, 2005 — Section 2(h), 3
High Courts19 Nov 2014
Danish Infratech Private Limited Vs Delhi Cantonment Board
Delhi High Court · AIR 2015 Delhi38
Cantonments Act, 1924 — Section 185Cantonments Act, 2006 — Section 2(zn), 237, 247, 248, 248(1)Constitution of India, 1950 — Article 14, 226
High Courts19 Nov 2014
Rajkumar Dyeing and Printing Works Private Limited Vs Competition Commission of India
Delhi High Court · (2015) ComPLR 201
Competition Act, 2002 — Section 19(1)(b), 26(1), 27, 28, 3Constitution of India, 1950 — Article 14, 19(1)(g), 300A
High Courts19 Nov 2014
Polythene Bag Factory Vs Assistant P.F. Commissioner
Delhi High Court · (2015) 147 DRJ 207 : (2015) 145 FLR 113 : (2015) 1 LLJ 301
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(3)(b), 1(5), 16Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts19 Nov 2014
Sandeep Kumar Vs Union of India
Delhi High Court · (2015) 217 DLT 670
Constitution of India, 1950 — Article 226
High Courts19 Nov 2014
Baljit Singh Dahiya Vs B.S.E.S. Rajdhani Power Ltd.
Delhi High Court · (2015) 215 DLT 543 : (2014) 146 DRJ 384 : (2015) 1 ESC 157
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226
High Courts19 Nov 2014
Alka Tyagi Vs Bijender Singh
Delhi High Court · (2014) 11 DEL CK 0142
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 10, 34
High Courts19 Nov 2014
Praveen Sharma Vs State
Delhi High Court · (2014) 11 DEL CK 0137
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Succession Act, 1925 — Section 276
High Courts19 Nov 2014
The New India Assurance Co. Ltd. Vs Ishwari Devi
Delhi High Court · (2014) 11 DEL CK 0122
Constitution of India, 1950 — Article 41Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts19 Nov 2014
Mayank Pathak Vs The State
Delhi High Court · (2014) 4 JCC 2879
Penal Code, 1860 (IPC) — Section 312, 313, 34, 406, 498ACriminal Procedure Code, 1973 (CrPC) — Section 439