High Courts12 Sept 2014Allowed
In Re: Usha Breco Reality Limited
Delhi High Court · (2015) 2 AD 321 : (2015) 215 DLT 486
Companies Act, 1956 — Section 235, 236, 237, 238, 239
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 65 of 195
High Courts12 Sept 2014Allowed
Kamal Nayan Bhatt Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0278
Constitution of India, 1950 — Article 226
High Courts12 Sept 2014Disposed Off
National Federation of the Blind Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0274
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts12 Sept 2014Disposed Off
P-Kal Infotech Pvt. Ltd. Vs Perto S.A.
Delhi High Court · (2014) 09 DEL CK 0270
Arbitration and Conciliation Act, 1996 — Section 2(1)(b), 7, 9
High Courts12 Sept 2014Partly Allowed
Girish Chhabra Vs Lt. Governor of Delhi
Delhi High Court · (2014) 09 DEL CK 0265
General Clauses Act, 1897 — Section 6, 6(1)Land Acquisition Act, 1894 — Section 11, 11A, 16, 18, 24Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 11, 114, 114(1), 114(2), 19(1)
High Courts12 Sept 2014
Surender Singh Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0214
General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 11A, 18, 24, 31Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 11, 114, 114(1), 114(2), 19(1)
High Courts12 Sept 2014Allowed
In Re : A.R. Aerotech Private Limited
Delhi High Court · (2014) 09 DEL CK 0207
Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts12 Sept 2014Allowed
Ashok Shankarrao Chavan Vs Election Commission of India
Delhi High Court · (2014) 09 DEL CK 0087
Constitution of India, 1950 — Article 226, 324Criminal Procedure Code, 1973 (CrPC) — Section 473Penal Code, 1860 (IPC) — Section 171, 171H, 302, 304A
High Courts12 Sept 2014Dismissed
Kewal Krishna Loona Vs The Secretary to the Govt. of India
Delhi High Court · (2014) 09 DEL CK 0037
High Courts12 Sept 2014
Naval Kishore Gupta Vs Yashwant Kumar Gupta
Delhi High Court · (2015) 215 DLT 564 : (2015) 147 DRJ 74
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11
High Courts11 Sept 2014
IFCI Ltd. Vs T.T. Ltd.
Delhi High Court · (2014) 09 DEL CK 0398
Constitution of India, 1950 — Article 226, 32Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 11
High Courts11 Sept 2014
Tata Sons Limited and Others Vs Shashi Prakash Singh and Others
Delhi High Court · (2015) 62 PTC 558
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Evidence Act, 1872 — Section 65BTrade Marks Act, 1999 — Section 2(1) (h), 2(1) (zg), 2(z) (b), 29(1), 29(2)
High Courts11 Sept 2014Allowed
In Re: Aradhana Foods and Juices Pvt. Ltd.
Delhi High Court · (2014) 09 DEL CK 0334
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts11 Sept 2014Allowed
Sanjay Sharma Vs State
Delhi High Court · (2014) 09 DEL CK 0296
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 309, 350, 482
High Courts11 Sept 2014Dismissed
Super Cassettes Industries Ltd. Vs Pal News Media Pvt. Ltd.
Delhi High Court · (2015) 62 PTC 554
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 13, 151Copyright Act, 1957 — Section 52A
High Courts11 Sept 2014Dismissed
United Teleservices Pvt. Ltd. Vs Celestial Tech Vates Ltd.
Delhi High Court · (2014) 09 DEL CK 0271
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 205, 227, 251, 317Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 143, 145
High Courts11 Sept 2014Allowed
Rajiv Sharma Vs The State
Delhi High Court · (2015) 214 DLT 136 : (2014) 145 DRJ 281
Criminal Procedure Code, 1973 (CrPC) — Section 313, 437-AEvidence Act, 1872 — Section 114Prevention of Corruption Act, 1988 — Section 13, 13 (1)(d), 13(1)(d), 13(2), 7
High Courts11 Sept 2014Allowed
In Re.: Genpact India
Delhi High Court · (2014) 09 DEL CK 0208
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts11 Sept 2014
Nishant Madan Vs State
Delhi High Court · (2014) 4 JCC 2572
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 120B, 489B, 489C
High Courts11 Sept 2014Allowed
Loveleen Kaur Vs Narinder Kaur
Delhi High Court · (2014) 09 DEL CK 0143
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 12, Order 12 Rule 6, Order 14 Rule 5, Order 7 Rule 11, 11Constitution of India, 1950 — Article 227