High Courts23 Sept 2014Allowed
Sukhbir Singh Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0362
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 59 of 195
High Courts23 Sept 2014Disposed Off
R. Shyamala Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0361
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts23 Sept 2014
Govt. of NCT of Delhi Vs Atul Bhardwaj
Delhi High Court · (2015) 3 AD 32 : (2015) 216 DLT 502
High Courts23 Sept 2014
Rajesh Kumar Vs State Vadiwel Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 09 DEL CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 304, 320, 323
High Courts23 Sept 2014
Income Tax Officer Vs Anil Batra
Delhi High Court · (2014) 09 DEL CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 305Income Tax Act, 1961 — Section 194A, 2(35), 200, 276B, 276-B
High Courts23 Sept 2014Disposed Off
Directorate of Revenue Intelligence Vs Anil Kumar
Delhi High Court · (2015) 3 JCC 73 : (2014) 4 JCC 202
Criminal Procedure Code, 1973 (CrPC) — Section 167, 397, 401, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10, 2(xxiii), 67, 8, 8(c)
High Courts23 Sept 2014
Om Prakash Vs Lt. Governor Cum Administrator
Delhi High Court · (2014) 09 DEL CK 0090
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts23 Sept 2014
Ajay Kumar Vs The Chief Executive Officer
Delhi High Court · (2014) 09 DEL CK 0016
High Courts23 Sept 2014
Basheer Ansari Vs State
Delhi High Court · (2014) 09 DEL CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 396, 412
High Courts22 Sept 2014Disposed Off
Teva Pharmaceutical Industries Ltd. Vs Natco Pharma Limited
Delhi High Court · (2014) 145 DRJ 458 : (2014) 176 PLR 11
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136
High Courts22 Sept 2014
Santosh Sharma Vs State
Delhi High Court · (2014) 09 DEL CK 0324
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 34, 380, 448
High Courts22 Sept 2014
Mayadeen Vs State
Delhi High Court · (2015) 5 AD 123 : (2014) 4 JCC 2778
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts22 Sept 2014Disposed Off
Urmila Devi Sharma Vs Pramod Kumar Sharma
Delhi High Court · (2014) 09 DEL CK 0223
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 3, Order 14 Rule 5Evidence Act, 1872 — Section 165
High Courts22 Sept 2014
H.K. Basoya (Retd.) Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0184
Constitution of India, 1950 — Article 14, 226
High Courts22 Sept 2014
Carefour WCandC India Private Limited Vs Commissioner of Income Tax
Delhi High Court · (2014) 368 ITR 692
Income Tax Act, 1961 — Section 2(11), 260A, 271(1)(c), 28, 28
High Courts22 Sept 2014Dismissed
Dharam Chand Vs Chairman New Delhi Municipal Council
Delhi High Court · (2014) 09 DEL CK 0139
Constitution of India, 1950 — Article 12, 13, 14, 19, 19(1)
High Courts22 Sept 2014Disposed Off
Zahid Vs State
Delhi High Court · (2014) 09 DEL CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 308
High Courts22 Sept 2014Dismissed
The Haryana State Environmental Impact Assessment Authority Vs Maruti Suzuki India Ltd.
Delhi High Court · (2014) 09 DEL CK 0137
Civil Procedure Code, 1908 (CPC) — Section 141, 96(3)Constitution of India, 1950 — Article 226Environment (Protection) Act, 1986 — Section 15, 16, 19, 24(2)
High Courts22 Sept 2014Allowed
Kusum Vs State
Delhi High Court · (2014) 09 DEL CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(2), 50
High Courts22 Sept 2014
National Highways Authority of India Vs BSC-RBM-PATI Joint Venture
Delhi High Court · (2014) 09 DEL CK 0047
Arbitration and Conciliation Act, 1996 — Section 28(3), 31(7), 31(7)(a), 31(7)(b), 34Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3, 3(3)(c)