High Courts30 Oct 2014
L.K. Kaul Vs Pradeep Kumar Khanna
Delhi High Court · (2015) 1 AD 12 : (2015) 147 DRJ 192
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 9 Rule 9Limitation Act, 1963 — Section 5
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 42 of 195
High Courts30 Oct 2014
Haryana Petrochemicals Ltd. Vs Indian Petrochemicals Ltd.
Delhi High Court · (2015) 1 BC 603 : (2015) 1 CCR 219 : (2015) 1 JCC 11
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 357(4), 386, 397Negotiable Instruments Act, 1881 (NI) — Section 117, 118, 138, 142
High Courts30 Oct 2014
Gakko Bunka Education Society Vs South Delhi Municipal Corporation
Delhi High Court · (2014) 10 DEL CK 0010
Income Tax Act, 1961 — Section 12A, 12AA(1)(b), 80G
High Courts30 Oct 2014
Achey Lal Vs State Govt. of NCT of Delhi
Delhi High Court · (2014) 4 JCC 2796
Penal Code, 1860 (IPC) — Section 302, 376
High Courts29 Oct 2014
Delhi Public School Society Vs DPS Trust and Others
Delhi High Court · (2014) 10 DEL CK 0251
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ACompanies Act, 1956 — Section 20, 22Trade Marks Act, 1999 — Section 2(1)(m), 2(zb), 20, 22, 28
High Courts29 Oct 2014
Tola Ram & Sons Vs State Bank of India
Delhi High Court · (2015) 215 DLT 5
Constitution of India, 1950 — Article 227
High Courts29 Oct 2014
Mohit Kumar Vs Quality Printers Pvt. Ltd.
Delhi High Court · (2014) 10 DEL CK 0173
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 21
High Courts29 Oct 2014
D.R. Sarin Vs National Seeds Corporation Limited
Delhi High Court · (2015) 215 DLT 242
High Courts29 Oct 2014
J.B. Babbar Vs Family Planning Association of India New Delhi Mangala Khattar Vs Govt. of NCT of Delhi
Delhi High Court · (2015) 1 AD 161 : (2015) 214 DLT 690 : (2015) 144 FLR 1086
High Courts29 Oct 2014
Anand Sharma Vs State NCT of Delhi
Delhi High Court · (2015) 7 AD 626 : (2015) 215 DLT 569
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 307, 34, 498A
High Courts29 Oct 2014
Gail India Ltd. Vs Samtel Glass Limited
Delhi High Court · (2014) 10 DEL CK 0129
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts29 Oct 2014
Commissioner of Income Tax Vs Vodafone Essar South Ltd.
Delhi High Court · (2014) 10 DEL CK 0122
Income Tax Act, 1961 — Section 10(1), 10(2), 145, 30, 37
High Courts29 Oct 2014
Special Art School Vs Guru Gobind Singh Indraprastha University
Delhi High Court · (2014) 10 DEL CK 0095
High Courts29 Oct 2014
Sachin Vs State Govt. of NCT of Delhi
Delhi High Court · (2014) 4 JCC 2966
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 357(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 325
High Courts29 Oct 2014
Krishna Chaudhary Vs Sharad Sharma
Delhi High Court · (2014) 10 DEL CK 0081
Delhi Rent Control Act, 1958 — Section 14D, 2(e), 25B(8)
High Courts29 Oct 2014
Novartis AG Vs Cadila Healthcare Ltd.
Delhi High Court · (2015) 62 PTC 540
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Consumer Protection Act, 1986 — Section 13
High Courts29 Oct 2014
Debashis Mukherjee Vs Competition Commission of India
Delhi High Court · (2015) 214 DLT 427 : (2014) 146 DRJ 94
High Courts29 Oct 2014
Sukhbir Singh Kemwal Vs GNCT of Delhi
Delhi High Court · (2014) 146 DRJ 202
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 16, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 294, 482, 91
High Courts29 Oct 2014
Saint Travel Services Vs Union of India
Delhi High Court · (2014) 10 DEL CK 0041
Constitution of India, 1950 — Article 14, 162, 19(1)(g), 19(6)Income Tax Act, 1961 — Section 10(10C)