COURT ARCHIVE

Delhi High Court judgments, 2014

3,895 judgments · page 61 of 195

High Courts19 Sept 2014Disposed Off

Rajesh Sharma Vs Delhi Transport Corporation

Delhi High Court · (2014) 09 DEL CK 0141

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13, 7

Read judgment

High Courts19 Sept 2014Dismissed

Planet M. Retail Ltd. Vs Select Infrastructure Pvt. Ltd.

Delhi High Court · (2014) 4 ARBLR 348 : (2014) 145 DRJ 654

Arbitration and Conciliation Act, 1996 — Section 9, 9(ii)(e)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 39, 151Easements Act, 1882 — Section 63

Read judgment

High Courts19 Sept 2014Allowed

In Re: Golden Strand Pvt. Ltd.

Delhi High Court · (2014) 09 DEL CK 0136

Companies Act, 1956 — Section 235, 236, 237, 238, 239

Read judgment

High Courts19 Sept 2014

Dunlop India Limited Vs Kamal Mitra Chenoy

Delhi High Court · (2015) 2 AD 572 : (2014) 176 PLR 32

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 6 Rule 17, Order 7 Rule 11, 151

Read judgment

High Courts19 Sept 2014

Commissioner of Income Tax Vs Spice Distribution Ltd.

Delhi High Court · (2015) 374 ITR 30 : (2015) 229 TAXMAN 400

Income Tax Act, 1961 — Section 271(1)(c), 37

Read judgment

High Courts19 Sept 2014

Tata Motors Finance Ltd. Vs Laxmi Kant Tiwari

Delhi High Court · (2014) 09 DEL CK 0017

Arbitration and Conciliation Act, 1996 — Section 8Constitution of India, 1950 — Article 227

Read judgment

High Courts18 Sept 2014

G.S. Bhandari Vs Nirmal Singh and Others

Delhi High Court · (2014) 09 DEL CK 0395

Read judgment

High Courts18 Sept 2014

SAP AG and Others Vs Jayanth Kumar and Others

Delhi High Court · (2015) 61 PTC 474

Read judgment

High Courts18 Sept 2014Disposed Off

Rajesh Kumar Vs High Court of Delhi

Delhi High Court · (2015) 218 DLT 341

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Sept 2014Dismissed

Rishi Kumar Sharma Vs State NCT of Delhi

Delhi High Court · (2015) CriLJ 4755 : (2016) 1 Crimes 230

Criminal Procedure Code, 1973 (CrPC) — Section 202, 467, 468, 469, 470Penal Code, 1860 (IPC) — Section 304A

Read judgment

High Courts18 Sept 2014Disposed Off

Diya Correa Vs Union of India

Delhi High Court · (2014) 09 DEL CK 0357

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts18 Sept 2014

Director of Income Tax (INTL. TAX.)-II Vs Panalfa Autoelektrik Ltd.

Delhi High Court · (2015) 1 AD 213 : (2014) 272 CTR 117 : (2014) 227 TAXMAN 351

Income Tax Act, 1961 — Section 195, 195(2), 197, 5(2), 9

Read judgment

High Courts18 Sept 2014Dismissed

Mala Devi Vs The State Govt. of NCT of Delhi

Delhi High Court · (2014) 09 DEL CK 0277

Read judgment

High Courts18 Sept 2014

Bernstein Litowitz Berger and Grossmann Llp Vs Union of India

Delhi High Court · (2014) 09 DEL CK 0266

Income Tax Act, 1961 — Section 195

Read judgment

High Courts18 Sept 2014

Influence Vs Commissioner of Income Tax

Delhi High Court · (2014) 09 DEL CK 0217

Income Tax Act, 1961 — Section 139(5), 143(2), 44AB, 80HHC, 80-HHC

Read judgment

High Courts18 Sept 2014Allowed

Savitri Seth Vs Parshottam Dass

Delhi High Court · (2015) 215 DLT 429

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, Order 7 Rule 7, 151Delhi Rent Control Act, 1958 — Section 14(1)(e), 25-B(8)

Read judgment

High Courts18 Sept 2014

Deepika Jain Vs Income Tax Appellant Tribunal

Delhi High Court · (2014) 09 DEL CK 0215

Income Tax Act, 1961 — Section 131, 254(2), 55A, 69

Read judgment

High Courts18 Sept 2014

Ram Kishan Gupta Vs Seed Infrastructure and Solutions Pvt. Ltd.

Delhi High Court · (2014) 09 DEL CK 0203

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 151

Read judgment

High Courts18 Sept 2014

Nussli Switzerland Ltd. Vs Organizing Committee Commonwealth Games,2010

Delhi High Court · (2014) 4 ARBLR 196 : (2014) 145 DRJ 399

Arbitration and Conciliation Act, 1996 — Section 2(h), 34, 36, 43, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

Read judgment

High Courts18 Sept 2014Dismissed

Sanjay Kumar Vs State

Delhi High Court · (2014) 09 DEL CK 0144

Penal Code, 1860 (IPC) — Section 392, 397, 398

Read judgment