High Courts10 Oct 2014
Punjab National Bank All Cadre Coop. Thrift and Credit Society Ltd. Vs Punjab National Bank
Delhi High Court · (2014) 10 DEL CK 0049
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6
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Delhi High Court judgments, 2014
3,895 judgments · page 51 of 195
High Courts10 Oct 2014
Union of India Vs Suchitra Goswami
Delhi High Court · (2014) 10 DEL CK 0048
Constitution of India, 1950 — Article 226
High Courts10 Oct 2014
Vijay Pal Vs Sunita
Delhi High Court · (2015) 215 DLT 146 : (2015) 1 DMC 167
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts09 Oct 2014
Sanovi Technologies (India) Pvt. Ltd. Vs Aditya Shyam Bhatia
Delhi High Court · (2014) 146 DRJ 91 : (2014) 60 PTC 540
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule I, Order 8 Rule 1A, 151
High Courts09 Oct 2014
Madan Lal (ASI/M) Vs Union of India
Delhi High Court · (2015) 2 AD 467 : (2015) 215 DLT 665
Constitution of India, 1950 — Article 14, 226, 227Pharmacy Act, 1948 — Section 31, 31(d), 33Sashastra Seema Bal Act, 2007 — Section 2(v), 2(x)
High Courts09 Oct 2014
S.A. Ansari (CPL. MD.) Vs Union of India
Delhi High Court · (2015) 1 AD 490 : (2015) 215 DLT 682
High Courts09 Oct 2014
Sanjay Kumar Singh Vs Commissioner of Customs, ICD
Delhi High Court · (2015) 316 ELT 49
High Courts09 Oct 2014
Intellectual Property Attorneys Association Vs Union of India
Delhi High Court · (2014) 10 DEL CK 0158
Industrial Disputes Act, 1947 — Section 25N(2)Trade and Merchandise Marks Act, 1958 — Section 18, 18, 19, 19, 20, 20Trade Marks Act, 1999 — Section 11, 127(a), 128, 18, 2(ze)
High Courts09 Oct 2014
Ram Bahadur Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 10 DEL CK 0153
Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(2)(b)(ii)
High Courts09 Oct 2014
Devender Singh Vs Gian Prakash Saini
Delhi High Court · (2014) 10 DEL CK 0112
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)
High Courts09 Oct 2014
Govt. of NCT of Delhi Vs Rajinder Singh
Delhi High Court · (2014) 10 DEL CK 0106
High Courts09 Oct 2014
Vikaas Ahluwalia Vs Simran Ahluwalia
Delhi High Court · (2015) 215 DLT 142 : (2015) 1 DMC 70
Guardians and Wards Act, 1890 — Section 25Hindu Marriage Act, 1955 — Section 24, 26, 9
High Courts09 Oct 2014
Saptagiri Restaurant Vs Airports Authority of India
Delhi High Court · (2014) 10 DEL CK 0071
Easements Act, 1882 — Section 64
High Courts09 Oct 2014
Delhi Transport Corporation Vs Jai Prakash Sharma
Delhi High Court · (2015) 218 DLT 227 : (2015) 1 LLN 638
Evidence Act, 1872 — Section 19(e)Industrial Disputes Act, 1947 — Section 11A
High Courts01 Oct 2014
Abdul Gani and Others Vs State Govt. of NCT of Delhi
Delhi High Court · (2014) 10 DEL CK 0267
Arms Act, 1959 - Section 2(e) 25 27Criminal Procedure Code, 1973 (CrPC) - Section 313 428Evidence Act, 1872 - Section 114 133 134
High Courts01 Oct 2014
Vandana Batra Vs Aerens Goldsouk International Ltd.
Delhi High Court · (2014) 10 DEL CK 0240
Arbitration and Conciliation Act, 1996 - Section 16(1)(a) 32 8Civil Procedure Code, 1908 (CPC) - Order 1 Rule 1, Order 47 Rule 1 114 151Stamp Act, 1899 - Section 33 35 38 40
High Courts01 Oct 2014
Pandit Munshi and Associates Ltd. Vs Union of India and Others
Delhi High Court · (2015) 2 ARBLR 40
Arbitration and Conciliation Act, 1996 — Section 14, 32, 32 (2) (c), 32(2), 32(2) (c)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts01 Oct 2014
Salazar Luis Anthony Marques Vs Haroon Japanwala and Others
Delhi High Court · (2014) 10 DEL CK 0216
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 139, 151Delhi Rent Control Act, 1958 — Section 14(1)(e), 25 B(3), 25 B(4), 25B, 25-BGeneral Clauses Act, 1897 — Section 10, 9
High Courts01 Oct 2014
Dharamvir Singh Vs State and Others
Delhi High Court · (2014) 10 DEL CK 0210
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 161, 438, 439(2), 482Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471
High Courts01 Oct 2014
Stracon India Ltd. Vs Prasar Bharti
Delhi High Court · (2014) 10 DEL CK 0199
Arbitration and Conciliation Act, 1996 — Section 34, 34 (1), 34 (2), 34 (2) (a) (i), 35