High Courts03 Nov 2014
Narinder Singh Ahuja Vs The Secretary, Ministry of Health and Family Welfare
Delhi High Court · (2014) 146 DRJ 167
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 40 of 195
High Courts03 Nov 2014
The Chief Secretary, GNCTD Vs Narender Kumar Gupta
Delhi High Court · (2014) 11 DEL CK 0106
Constitution of India, 1950 — Article 14, 226
High Courts03 Nov 2014
Afzal Sha Vs State (NCT of Delhi)
Delhi High Court · (2015) 1 JCC 82
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 304II, 34, 392
High Courts03 Nov 2014
Radhey Shyam Aggarwal Vs Municipal Corporation of Delhi
Delhi High Court · (2014) 11 DEL CK 0022
Constitution of India, 1950 — Article 14, 226Delhi Municipal Corporation Act, 1957 — Section 343, 347Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5
High Courts03 Nov 2014
Deepak Vs State NCT Delhi
Delhi High Court · (2014) 4 JCC 2987
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 307, 498A
High Courts31 Oct 2014
Delhi Development Authority Vs Rajiv Gupta
Delhi High Court · (2014) 10 DEL CK 0174
High Courts31 Oct 2014
Rekha S. Srivastava Vs Punjab National Bank
Delhi High Court · (2015) 214 DLT 520
High Courts31 Oct 2014
Reckitt Benckiser (India) Ltd. Vs Dabur India Ltd.
Delhi High Court · (2015) 217 DLT 741 : (2014) 60 PTC 634
Trade Marks Act, 1999 — Section 2(1)(m), 21, 28, 29(1), 29(3)
High Courts31 Oct 2014
Lachhman Vs State
Delhi High Court · (2015) 2 Crimes 578 : (2015) 1 DMC 567 : (2014) 4 JCC 2926
Criminal Procedure Code, 1973 (CrPC) — Section 313, 437AEvidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts31 Oct 2014
In Re: Rudolf Exim Private Ltd.
Delhi High Court · (2014) 10 DEL CK 0130
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts31 Oct 2014
Vijay Cable Industries Vs Reliance Industries Ltd.
Delhi High Court · (2015) 215 DLT 554
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Oct 2014
Rahul Vs State
Delhi High Court · (2015) 1 JCC 228
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 34, 392, 393, 394, 397
High Courts31 Oct 2014
Brij Mohan Bhatia Vs Jain Sales Corporation
Delhi High Court · (2014) 10 DEL CK 0120
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 151Limitation Act, 1963 — Section 5Trade and Merchandise Marks Act, 1958 — Section 28, 31
High Courts31 Oct 2014
Commissioner of Service Tax Vs Menon Associates
Delhi High Court · (2015) 77 VST 168
Central Excises and Salt Act, 1944 — Section 35G, 35LFinance Act, 1994 — Section 65(105)(zzb), 65(19), 83
High Courts31 Oct 2014
Delhi Transport Corporation Vs Sanjay Kumar
Delhi High Court · (2014) 10 DEL CK 0094
Administrative Tribunals Act, 1985 — Section 20Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts31 Oct 2014
Standard Chartered Grindlays Pvt. Ltd. Vs Dy. Director of Income Tax (International Taxation)
Delhi High Court · (2014) 10 DEL CK 0092
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 147, 148
High Courts31 Oct 2014
A.K. Wadhwa Vs Central Bank of India
Delhi High Court · (2015) 1 AD 228 : (2015) 214 DLT 566 : (2015) 147 DRJ 555 : (2014) 145 DRJ 588
Constitution of India, 1950 — Article 14
High Courts31 Oct 2014
Commissioner of Service Tax Vs Transcorp International Ltd.
Delhi High Court · (2016) 41 STR 822 : (2015) 80 VST 68
Central Excises and Salt Act, 1944 — Section 35G, 35LFinance Act, 1994 — Section 65(105)(zzb), 65(19), 83
High Courts31 Oct 2014
Umesh Kumar Moza Vs Govt. of JandK
Delhi High Court · (2015) 215 DLT 150
Civil Procedure Code, 1908 (CPC) — Section 20(c)Constitution of India, 1950 — Article 21, 226, 226(2), 227
High Courts31 Oct 2014
Narendra Vs Municipal Corporation of Delhi
Delhi High Court · (2014) 146 DRJ 179 : (2014) 4 LLN 416
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 10A, 17, 17A, 18, 18(3)