High Courts26 Aug 2014Dismissed
Brahm Prakash Vs Delhi Transport Corporation
Delhi High Court · (2014) 08 DEL CK 0005
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 76 of 195
High Courts25 Aug 2014
Jyoti Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2014) 08 DEL CK 0353
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409
High Courts25 Aug 2014
Raj Kapoor and Others Vs State and Others
Delhi High Court · (2015) 1 JCC 394
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 341
High Courts25 Aug 2014
Gopi Ram Vs Rakesh Kumar Aggarwal and Others
Delhi High Court · (2014) 08 DEL CK 0338
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 4, Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13 13(2) 13(4) 14 17Specific Relief Act, 1963 - Section 34
High Courts25 Aug 2014
State Vs Arvind
Delhi High Court · (2015) 1 JCC 576
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 366, 376
High Courts25 Aug 2014
Shiv Ram Vs Yogesh Mittal
Delhi High Court · (2014) 08 DEL CK 0324
Delhi Rent Control Act, 1958 — Section 14(1)(e), 2(e), 25B(8)Evidence Act, 1872 — Section 116
High Courts25 Aug 2014
Commissioner of Income Tax Vs Gaja Advisors (P.) Ltd.
Delhi High Court · (2014) 367 ITR 726
High Courts25 Aug 2014Dismissed
Madan Lal Kapur Vs Union of India
Delhi High Court · (2014) 08 DEL CK 0318
High Courts25 Aug 2014Allowed
In Re: Lurgi India International Services Private Limited
Delhi High Court · (2014) 08 DEL CK 0314
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts25 Aug 2014Allowed
Pappu Vs State
Delhi High Court · (2015) 1 Crimes 167 : (2014) 4 JCC 2463
Evidence Act, 1872 — Section 27
High Courts25 Aug 2014Dismissed
M. Vadivelu Vs Rajkishan and Company
Delhi High Court · (2015) 1 AD 336 : (2015) 214 DLT 573 : (2014) 143 FLR 849 : (2014) 4 LLJ 161 : (2014) 3 LLN 669
Industrial Disputes Act, 1947 — Section 10, 2(s), 33C(2), 33-C(2)
High Courts25 Aug 2014Dismissed
North Municipal Corporation of Delhi Vs Harchan Dass Gupta Const. Pvt. Ltd.
Delhi High Court · (2014) 08 DEL CK 0269
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3Limitation Act, 1963 — Section 29(2), 5
High Courts25 Aug 2014Dismissed
Rais Mian Vs Abdul Samad
Delhi High Court · (2015) 2 AD 229 : (2015) 215 DLT 558 : (2015) 1 RCR(Rent) 125
Constitution of India, 1950 — Article 14Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B, 25B(8)
High Courts25 Aug 2014
CIT Vs Opera Global Pvt. Ltd.
Delhi High Court · (2014) 08 DEL CK 0245
Income Tax Act, 1961 — Section 115JB, 194C, 194C(1), 194C(5), 40(a)(ia)University Grants Commission Act, 1956 — Section 3
High Courts25 Aug 2014Disposed Off
Devendra Kumar Mishra Vs Agarwal Associates (Promoters) Ltd.
Delhi High Court · (2014) 08 DEL CK 0244
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 11, Order 7 Rule 11, 15Specific Relief Act, 1963 — Section 41(h)
High Courts25 Aug 2014Dismissed
Kuldeep Singh Vs State
Delhi High Court · (2014) 3 JCC 2263 : (2014) 3 JCC 2255
Criminal Procedure Code, 1973 (CrPC) — Section 438, 82, 83Penal Code, 1860 (IPC) — Section 120B, 201, 34, 406, 420
High Courts25 Aug 2014Dismissed
Devi Ram Vs State
Delhi High Court · (2014) 08 DEL CK 0182
Evidence Act, 1872 — Section 106, 27Penal Code, 1860 (IPC) — Section 201, 302, 363, 364A
High Courts25 Aug 2014
Dinesh Kant Sharma Vs The Kingfisher Airlines Ltd.
Delhi High Court · (2014) 08 DEL CK 0180
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 37 Rule 37, Order 37 Rule 37Evidence Act, 1872 — Section 65B
High Courts25 Aug 2014
Small Industries Development Bank of India Vs Nirmaan Bharati Samajik and Arthik Vikas Sangathan
Delhi High Court · (2014) 4 CoMPLJ 300
Companies Act, 1956 — Section 433(e), 434Small Industries Development Bank of India Act, 1989 — Section 38
High Courts25 Aug 2014Disposed Off
Pegasus Computers Vs State
Delhi High Court · (2015) 1 Crimes 8 : (2014) 4 JCC 2436
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(1)(b)(i), 195(1)(b)(ii), 340(1)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176