High Courts08 Sept 2014Dismissed
Deepak Khosla Vs Nemo
Delhi High Court · (2014) 09 DEL CK 0074
Civil Procedure Code, 1908 (CPC) — Section 100ACompanies Act, 1956 — Section 10E, 10F, 2, 397, 398Constitution of India, 1950 — Article 136
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 69 of 195
High Courts08 Sept 2014Allowed
Triveni Engineering and Industries Ltd. Vs Union Bank of India
Delhi High Court · (2015) 5 AD 619 : (2015) 218 DLT 548 : (2014) 145 DRJ 357
Constitution of India, 1950 — Article 226
High Courts08 Sept 2014Disposed Off
Kamal Vs State
Delhi High Court · (2014) 4 JCC 2502
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 436
High Courts08 Sept 2014Dismissed
M.N. Khan Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0066
Constitution of India, 1950 — Article 226
High Courts05 Sept 2014
Manish Aggarwal Vs State
Delhi High Court · (2014) 09 DEL CK 0326
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 203Penal Code, 1860 (IPC) — Section 156(3), 203, 380, 411, 430
High Courts05 Sept 2014Dismissed
Ranvir Singh Garg Vs Ordinance Factories Officers C G H S Ltd.
Delhi High Court · (2014) 09 DEL CK 0320
Criminal Procedure Code, 1973 (CrPC) — Section 340Delhi Co-operative Societies Act, 2003 — Section 70
High Courts05 Sept 2014Allowed
In Re: Silverglades Developers Private Limited
Delhi High Court · (2014) 09 DEL CK 0319
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts05 Sept 2014Dismissed
Salil Maheshwari Vs The High Court of Delhi
Delhi High Court · (2014) 145 DRJ 225
Constitution of India, 1950 — Article 12, 130, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 321, 321(4)
High Courts05 Sept 2014Allowed
Keshav Kumar Vs State
Delhi High Court · (2015) 1 DMC 288 : (2014) 145 DRJ 154
Criminal Procedure Code, 1973 (CrPC) — Section 313, 437AEvidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts05 Sept 2014
Rohit Jain Vs Promila Kumar
Delhi High Court · (2014) 09 DEL CK 0267
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17
High Courts05 Sept 2014Dismissed
Vir Arjun Newspapers Pvt. Ltd. Vs The Regional Provident Fund Commissioner
Delhi High Court · (2014) 4 LLJ 206
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 14, 14-A, 16, 16(1)(b)
High Courts05 Sept 2014Dismissed
The Chief Administrative Officer,Central Organisation for Modernization of Workshop (COFMOW) Vs HMT Machine Tools
Delhi High Court · (2014) 09 DEL CK 0168
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)(o)
High Courts05 Sept 2014
Niketan Duggal Vs State
Delhi High Court · (2015) 1 Crimes 722 : (2014) 4 JCC 2714
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13(B)(2)Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
High Courts05 Sept 2014
Commissioner of Income Tax Vs Babcock Power (Overseas Projects) Ltd.
Delhi High Court · (2014) 09 DEL CK 0149
Income Tax Act, 1961 — Section 10(6), 192, 201(1), 201(1A), 260A
High Courts05 Sept 2014Allowed
Rohit Sharma Vs NTPC Ltd.
Delhi High Court · (2014) 09 DEL CK 0096
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 10, 96Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 73, 74
High Courts05 Sept 2014Dismissed
Ashok Kriplani Vs Shiva Texyarn Ltd.
Delhi High Court · (2014) 09 DEL CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 203, 482Penal Code, 1860 (IPC) — Section 107, 120B, 193, 34, 409
High Courts05 Sept 2014Dismissed
Rajwati Vs State
Delhi High Court · (2014) 09 DEL CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Evidence Act, 1872 — Section 11, 32Penal Code, 1860 (IPC) — Section 302, 34, 376, 498A, 511
High Courts05 Sept 2014
Commissioner of Income Tax-IV Vs HOLCIM India P. Ltd.
Delhi High Court · (2014) 272 CTR 282
Income Tax Act, 1961 — Section 10, 14A, 3, 37
High Courts04 Sept 2014Disposed Off
Ashraf Vs State (Govt. of NCT) of Delhi
Delhi High Court · (2014) 09 DEL CK 0341
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Penal Code, 1860 (IPC) — Section 34, 392, 394, 397, 412