High Courts29 Oct 2014
Delhi Development Authority Vs Rani Verma
Delhi High Court · (2015) 145 FLR 482 : (2015) 1 LLN 393
Constitution of India, 1950 — Article 14, 226, 32Industrial Disputes Act, 1947 — Section 2(ra), 33A
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 43 of 195
High Courts29 Oct 2014
P.D. Verma and Co. Vs Laxmi Builders
Delhi High Court · (2014) 10 DEL CK 0036
Evidence Act, 1872 — Section 101
High Courts29 Oct 2014
Attar Singh Vs Union of India
Delhi High Court · (2014) 10 DEL CK 0030
Railways Act, 1989 — Section 123(c), 124A, 124ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
High Courts29 Oct 2014
National Insurance Company Vs Sunita Bansal Sunita Bansal Vs National Insurance Company
Delhi High Court · (2014) 10 DEL CK 0027
High Courts28 Oct 2014
Subhash Chand Phull Vs State
Delhi High Court · (2014) 4 JCC 2995
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1)(d), 13(1)d, 13(2), 7
High Courts28 Oct 2014
Ashok Kumar Phull Vs The State of Delhi
Delhi High Court · (2015) 1 JCC 213
Penal Code, 1860 (IPC) — Section 120B, 13(1)(d), 13(2), 7
High Courts28 Oct 2014
Wonderland Properties Pvt. Ltd. Vs Moonlight Continental Pvt. Ltd.
Delhi High Court · (2014) 146 DRJ 380
Arbitration and Conciliation Act, 1996 — Section 11, 21, 9Contract Act, 1872 — Section 28
High Courts28 Oct 2014
Union of India and Others Vs Gaje Singh and Others
Delhi High Court · (2014) 10 DEL CK 0186
Constitution of India, 1950 — Article 226, 39 (d)
High Courts28 Oct 2014
Sanjay Kumar Vs The Secretary, Govt. of India
Delhi High Court · (2014) 10 DEL CK 0168
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts28 Oct 2014
Shishir Gupta Vs Air India Limited
Delhi High Court · (2014) 4 ARBLR 474
Arbitration and Conciliation Act, 1996 — Section 11(6), 9
High Courts28 Oct 2014
Shiv Shankar Prasad Vs State
Delhi High Court · (2015) 4 AD 777 : (2015) 217 DLT 482 : (2015) 1 JCC 88
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313Evidence Act, 1872 — Section 33, 8Penal Code, 1860 (IPC) — Section 225B, 332, 341, 343, 353
High Courts28 Oct 2014
Mahanagar Telephone Nigam Limited Vs R.P. Doharey
Delhi High Court · (2014) 10 DEL CK 0134
Constitution of India, 1950 — Article 226
High Courts28 Oct 2014
Rohit Vs State
Delhi High Court · (2014) 10 DEL CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 148, 149, 299(c), 302
High Courts28 Oct 2014
Ranjana Bhatia Vs Govt. of NCT of Delhi
Delhi High Court · (2015) 215 DLT 137 : (2014) 4 JCC 3055
Land Acquisition Act, 1894 — Section 11, 17(2), 18, 31(2), 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 19(7), 24, 24(2)
High Courts28 Oct 2014
Devender Kumar Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2015) 5 AD 66
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 173, 190, 200Penal Code, 1860 (IPC) — Section 34, 406, 420, 468, 471
High Courts28 Oct 2014
In Re: R.E. Rogers India Pvt. Ltd.
Delhi High Court · (2014) 10 DEL CK 0045
Companies Act, 1956 — Section 100, 101, 102, 103, 104Income Tax Act, 1961 — Section 2(19AA)
High Courts28 Oct 2014
Kandla Port Trust Vs PEC Limited
Delhi High Court · (2014) 10 DEL CK 0042
Arbitration and Conciliation Act, 1996 — Section 34, 36, 5Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 226
High Courts27 Oct 2014
UOI and Others Vs Doordarshan Programme Professional Union and Others
Delhi High Court · (2014) 10 DEL CK 0254
Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 11, 11 (A), 11 (i), 11A, 12