High Courts18 Sept 2014
Savitri Vs State
Delhi High Court · (2014) 09 DEL CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 190, 482Penal Code, 1860 (IPC) — Section 323, 325, 34
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 62 of 195
High Courts18 Sept 2014
CPL B.S. Siddha Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0021
Constitution of India, 1950 — Article 226
High Courts18 Sept 2014Disposed Off
Bharat Kumar Vs State State Vs Bharat Kumar
Delhi High Court · (2015) 217 DLT 453
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 366Penal Code, 1860 (IPC) — Section 302, 363, 376
High Courts17 Sept 2014
Swarovski AG and Others Vs Royal Images Catalogue Company Pvt. Ltd. and Others
Delhi High Court · (2014) 09 DEL CK 0429
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts17 Sept 2014Dismissed
Amit Kumar Vs State
Delhi High Court · (2014) 09 DEL CK 0345
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 302, 304, 337
High Courts17 Sept 2014Dismissed
Jagdish Chander Vs Government of NCT of Delhi
Delhi High Court · (2014) 09 DEL CK 0283
Constitution of India, 1950 — Article 226
High Courts17 Sept 2014
Abhishik Singh Vs Shehnaz Begum
Delhi High Court · (2014) 09 DEL CK 0268
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts17 Sept 2014
Amarjeet Malik Vs Union of India Rakesh Kumar Vs The Chairman, Staff Selection Commission
Delhi High Court · (2014) 09 DEL CK 0262
High Courts17 Sept 2014Partly Allowed
Harish Kumar Vs District and Sessions Judge
Delhi High Court · (2014) 09 DEL CK 0206
Delhi Police Act, 1978 — Section 112, 28
High Courts17 Sept 2014
Municipal Corporation of Delhi Vs Hari Kishan
Delhi High Court · (2014) 09 DEL CK 0186
Constitution of India, 1950 — Article 226, 227
High Courts17 Sept 2014
State Vs Surender Sunil Vs State
Delhi High Court · (2014) 09 DEL CK 0125
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 3, 311, 313, 428Evidence Act, 1872 — Section 142, 143, 145, 152, 154
High Courts17 Sept 2014Allowed
Parag Seth Vs State of NCT of Delhi
Delhi High Court · (2014) 09 DEL CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13(B)(2), 13(B)(I)Penal Code, 1860 (IPC) — Section 307, 34, 406, 498-A
High Courts16 Sept 2014
A.T. Kearney India Ltd. Vs Income Tax Officer
Delhi High Court · (2015) 371 ITR 179
Income Tax Act, 1961 — Section 10A, 148
High Courts16 Sept 2014Allowed
Bir Singh Vs Delhi Transport Corporation
Delhi High Court · (2015) 144 FLR 317 : (2015) 1 LLJ 82 : (2014) LLR 1128
High Courts16 Sept 2014
Commissioner of Income Tax-VI Vs T.S. Kishan and Co. Ltd.
Delhi High Court · (2015) 3 AD 387 : (2015) 216 DLT 289 : (2015) 370 ITR 163
Income Tax Act, 1961 — Section 131, 143(1), 143(2), 260A, 271(1)(c)
High Courts16 Sept 2014
Commissioner of Customs Vs Dejero Logix Pvt. Ltd.
Delhi High Court · (2014) 310 ELT 254 : (2015) 30 GSTR 114
Customs Act, 1962 — Section 112(a), 130
High Courts16 Sept 2014Dismissed
Shobha Dhalla Vs Krishna Luthra
Delhi High Court · (2014) 09 DEL CK 0347
Arbitration and Conciliation Act, 1996 — Section 7, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 96
High Courts16 Sept 2014Allowed
Reemal Dass Dudeja Vs Santosh Mehlawat
Delhi High Court · (2014) 09 DEL CK 0346
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 6 Rule 17Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts16 Sept 2014Disposed Off
M.M. Mittal Vs Paliwal Developers Ltd.
Delhi High Court · (2014) 09 DEL CK 0344
Arbitration and Conciliation Act, 1996 — Section 14, 15, 15(2), 5, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 89