High Courts19 Dec 2014
Har Parsad Gaur Vs State
Delhi High Court · (2015) 1 JCC 288
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 4, 7
COURT ARCHIVE
Delhi High Court judgments, 2014
4,115 judgments · page 6 of 206
High Courts19 Dec 2014
Puneet Kaushik Vs Union of India
Delhi High Court · (2014) 12 DEL CK 0209
Patents Act, 1970 — Section 35, 39, 39(1)(ii), 7(1A)
High Courts19 Dec 2014
CEECO Technologies Pvt. Ltd. Vs Central Public Works Department
Delhi High Court · (2014) 12 DEL CK 0208
High Courts19 Dec 2014
Boston Beverages Pvt. Ltd. Vs Kingston Beverages
Delhi High Court · (2015) 3 AD 37 : (2015) 1 BC 624 : (2015) 216 DLT 343 : (2015) 147 DRJ 286 : (2015) 1 JCC 36
Criminal Procedure Code, 1973 (CrPC) — Section 177, 182(1), 184, 220, 220(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 145(2), 68, 69
High Courts19 Dec 2014
Vijay Nath Yadav Vs Union of India
Delhi High Court · (2015) 219 DLT 9
Constitution of India, 1950 — Article 226, 227
High Courts19 Dec 2014
Israni Telecom Pvt. Ltd. Vs Akhil Rohatgi
Delhi High Court · (2015) 2 AD 61
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts19 Dec 2014
The Registrar, Supreme Court of India Vs Subhash Chandra Agarwal
Delhi High Court · (2015) 129 SCL 373
Constitution of India, 1950 — Article 145, 19Right to Information Act, 2005 — Section 19, 19(8)(a)(iv), 4(1)(a), 6(3), 8(1)
High Courts19 Dec 2014
Jugal Kishor Ratnu Vs Meena Tevary
Delhi High Court · (2015) 1 AD 393 : (2015) 147 DRJ 339
Evidence Act, 1872 — Section 142, 154, 155
High Courts18 Dec 2014Disposed off
Sushil Kumar Vs Director of Education and Others
Delhi High Court · (2015) 1 AD 505
High Courts18 Dec 2014
Bhuwan Ram and Others Vs UOI and Others
Delhi High Court · (2014) 12 DEL CK 0407
General Clauses Act, 1897 — Section 6
High Courts18 Dec 2014
Sonu Vs Pritika Fashions Pvt. Ltd. and Others
Delhi High Court · (2014) 12 DEL CK 0406
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 37, Order 37 Rule 37, Order 39 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts18 Dec 2014
Jarafat Ahmad Vs State
Delhi High Court · (2014) 12 DEL CK 0379
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300
High Courts18 Dec 2014
Satya Prakash Vs State
Delhi High Court · (2015) 1 ACC 876
Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 112, 113, 119, 122, 132
High Courts18 Dec 2014
In Re: System Builders and Developers Private Limited
Delhi High Court · (2014) 12 DEL CK 0345
Companies Act, 1956 — Section 235, 236, 237, 238, 239Companies Act, 2013 — Section 2(43)Income Tax Act, 1961 — Section 145
High Courts18 Dec 2014
Lokesh Thukral Vs Select Infrastructure Pvt. Ltd.
Delhi High Court · (2014) 12 DEL CK 0279
High Courts18 Dec 2014
Sushma Berlia Vs Kamal Kumar
Delhi High Court · (2015) 147 DRJ 450 : (2015) 61 PTC 278
High Courts18 Dec 2014
Sumanta Sushanta Overseas Pvt. Ltd. Vs Sanjay Adlakha
Delhi High Court · (2015) 1 AD 302
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Dec 2014
Sanjay Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2015) 1 AD 411 : (2015) 216 DLT 462 : (2015) 1 DMC 332 : (2015) 1 JCC 277
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 437AEvidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A, 498A
High Courts18 Dec 2014
IFCI Factors Ltd. Vs State of NCT of Delhi
Delhi High Court · (2015) 1 JCC 63
Criminal Procedure Code, 1973 (CrPC) — Section 138, 142, 177, 182(1), 184Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 145(2), 68, 69
High Courts18 Dec 2014
Raj Kumar Arora Vs Ajay Kumar
Delhi High Court · (2014) 12 DEL CK 0123
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 3(a), 100, 101, 35