High Courts16 Sept 2014Dismissed
Mithilesh Kumar Pandey Vs Election Commission of India
Delhi High Court · (2014) 4 RCR(Civil) 526
Constitution of India, 1950 — Article 74, 75Representation of the People Act, 1951 — Section 123
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 63 of 195
High Courts16 Sept 2014
Maqbool Ahmed Vs South Delhi Municipal Corporation
Delhi High Court · (2015) 214 DLT 583
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 — Section 3(3)
High Courts16 Sept 2014
Joint Commissioner of Police Vs Nawal Kishore
Delhi High Court · (2014) 09 DEL CK 0290
Constitution of India, 1950 — Article 12, 311(2)(b)Penal Code, 1860 (IPC) — Section 120B, 395, 397, 398
High Courts16 Sept 2014
Arvind Kumar Vs State
Delhi High Court · (2014) 09 DEL CK 0289
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
High Courts16 Sept 2014
CIT-I Vs Bhagat Steel and Forging Pvt. Ltd.
Delhi High Court · (2014) 09 DEL CK 0280
Income Tax Act, 1961 — Section 142(1), 143(2), 144, 271(1)(c)
High Courts16 Sept 2014
Commissioner of Income Tax Vs Focus Exports Pvt. Ltd.
Delhi High Court · (2014) 09 DEL CK 0279
Income Tax Act, 1961 — Section 131, 143(3), 144, 147, 68
High Courts16 Sept 2014Disposed Off
Sonu Vs State (GNCT of Delhi)
Delhi High Court · (2014) 09 DEL CK 0276
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 323, 325, 34, 341
High Courts16 Sept 2014Allowed
In Re: Stericat Gutstrings Private Limited
Delhi High Court · (2014) 09 DEL CK 0192
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts16 Sept 2014Allowed
In Re: Palm Greens Infrastructures Private Limited
Delhi High Court · (2014) 09 DEL CK 0191
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts16 Sept 2014
Dewan Harbhagwan Nanda Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0134
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts16 Sept 2014
Akansha Enterprises Vs Additional Secretary and D.G. CGHS
Delhi High Court · (2014) 09 DEL CK 0132
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 8 Rule 1, Order 8 Rule 10
High Courts16 Sept 2014
R.S. Solutions Vs Dan Blocks Brakes India Pvt. Ltd.
Delhi High Court · (2014) 09 DEL CK 0131
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts16 Sept 2014
Maneesh Kumar Vs Commissioner of Police
Delhi High Court · (2014) 09 DEL CK 0051
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 392, 397
High Courts16 Sept 2014
Babita Vs Ved Prakash
Delhi High Court · (2015) 4 ACC 113 : (2015) ACJ 1860 : (2014) 176 PLR 37
Evidence Act, 1872 — Section 114
High Courts16 Sept 2014Dismissed
Manohar Lal Sharma Advocate Vs Central Bureau of Investigation
Delhi High Court · (2014) 09 DEL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 23, 20, 20(c)Constitution of India, 1950 — Article 226, 226(2), 227Evidence Act, 1872 — Section 78(2), 81
High Courts16 Sept 2014
A.T. Kearney India Vs Income Tax Officer
Delhi High Court · (2014) 09 DEL CK 0013
Income Tax Act, 1961 — Section 10A, 148
High Courts15 Sept 2014
Rajesh Kumar Pathak Vs State
Delhi High Court · (2014) 09 DEL CK 0374
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 34
High Courts15 Sept 2014Dismissed
Continental Construction Ltd. Vs State Bank of India
Delhi High Court · (2014) 09 DEL CK 0349
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(24), 19(5)(A)
High Courts15 Sept 2014Dismissed
Hawa Singh Vs Govt. of NCT of Delhi State Vs Ramesh
Delhi High Court · (2015) 214 DLT 584
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 306, 34, 498-A