High Courts14 Oct 2014
Court on its own Motion Vs Rambir Singh
Delhi High Court · (2014) 10 DEL CK 0194
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 113, 3, 96Punjab Courts Act, 1918 — Section 20, 21, 22, 25, 26
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 48 of 195
High Courts14 Oct 2014
Amit Kumar Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 4 JCC 2850
Criminal Procedure Code, 1973 (CrPC) — Section 438Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 149, 34, 406, 498A
High Courts14 Oct 2014
Than Singh Sharma Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 10 DEL CK 0150
High Courts14 Oct 2014
D.G.O.F. Employees Association Vs Union of India
Delhi High Court · (2014) 145 DRJ 604
Constitution of India, 1950 — Article 14, 309
High Courts14 Oct 2014
Chandra Shekhar Sahukar Vs Union of India
Delhi High Court · (2014) 10 DEL CK 0148
Constitution of India, 1950 — Article 14, 226
High Courts14 Oct 2014
Prathiba M. Singh Vs Singh and Associates
Delhi High Court · (2014) 145 DRJ 572 : (2014) 60 PTC 257
Trade Marks Act, 1999 — Section 13, 17, 28(1), 29, 30(2)(e)
High Courts14 Oct 2014
Rajesh Jain Vs Amit Jain
Delhi High Court · (2014) 145 DRJ 694 : (2014) 60 PTC 526
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Copyright Act, 1957 — Section 60Trade Marks Act, 1999 — Section 11, 12, 142, 2(1)(h), 2(1)(z)(g)
High Courts14 Oct 2014
Jongi Vs State
Delhi High Court · (2014) 4 JCC 2922
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 354Protection of Children From Sexual Offences Act, 2012 — Section 10, 11, 12, 7, 8
High Courts14 Oct 2014
Ram Singh Vs State (GNCT) of Delhi
Delhi High Court · (2014) 4 JCC 2918
Penal Code, 1860 (IPC) — Section 376, 376(2)(f)
High Courts14 Oct 2014
Kusum Lata Singh Vs Union of India
Delhi High Court · (2014) 10 DEL CK 0068
Constitution of India, 1950 — Article 226
High Courts14 Oct 2014
National Highways Authority of India Vs PCL Suncon (JV)
Delhi High Court · (2014) 4 ARBLR 407
Arbitration and Conciliation Act, 1996 — Section 17, 31(7)(a), 34Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73
High Courts14 Oct 2014
Delhi Development Authority Vs Bansal Traders
Delhi High Court · (2014) 10 DEL CK 0064
Arbitration Act, 1940 — Section 14(2), 20Arbitration and Conciliation Act, 1996 — Section 21, 31(4), 34, 85, 85(2)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts14 Oct 2014
Manmohan Singh Vs State
Delhi High Court · (2014) 4 JCC 2886
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 442, 451
High Courts14 Oct 2014
R.P. Luthra Vs CBI
Delhi High Court · (2015) 215 DLT 108 : (2014) 4 JCC 2888
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157Evidence Act, 1872 — Section 78(2)
High Courts14 Oct 2014
Union Public Service Commission Vs Renuka Tyagi
Delhi High Court · (2014) 10 DEL CK 0039
Constitution of India, 1950 — Article 226
High Courts14 Oct 2014
Rashmi Jain Vs Additional Director General of Foreign Trade
Delhi High Court · (2015) 316 ELT 389
Foreign Trade (Development and Regulation) Act, 1992 — Section 11(2), 2, 7, 8(b), 9(4)
High Courts14 Oct 2014
C.M. Prasad Vs Union of India
Delhi High Court · (2015) 2 AD 798 : (2015) 216 DLT 417
Indian Medical Council Act, 1956 — Section 13, 33
High Courts14 Oct 2014
Shubham Marketing Vs Commissioner Value Added Tax
Delhi High Court · (2014) 10 DEL CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 26, 26(b), 70(5)Delhi Value Added Tax Act, 2004 — Section 33, 36, 43, 46, 70(5)General Clauses Act, 1897 — Section 3(38)
High Courts13 Oct 2014
Union of India Vs Anil Kumar Yadav
Delhi High Court · (2014) 10 DEL CK 0258
Constitution of India, 1950 — Article 309
High Courts13 Oct 2014
Amachi Jude Onyeka Vs State
Delhi High Court · (2014) 4 JCC 208
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 50, 65