High Courts20 Aug 2014Dismissed
Aarti Sharma Vs Billu
Delhi High Court · (2014) 08 DEL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 81 of 195
High Courts20 Aug 2014Dismissed
Santosh Kumar Jha Vs Central Bureau of Investigation
Delhi High Court · (2015) 1 CCR 153
Army Act, 1950 — Section 126Border Security Force Act, 1968 — Section 41(e), 64, 80, 81Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts20 Aug 2014Disposed Off
Maharaja Agarsen Institute of Technology Vs Guru Govind Singh Indraprastha University
Delhi High Court · (2014) 08 DEL CK 0041
High Courts20 Aug 2014Dismissed
Ignou Vs Bluestar Pvt. Ltd.
Delhi High Court · (2014) 08 DEL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts19 Aug 2014
Surinder Bhardwaj Vs State
Delhi High Court · (2014) 4 JCC 2406
Penal Code, 1860 (IPC) — Section 186, 307, 332, 34, 353
High Courts19 Aug 2014Dismissed
Kumar Aluminium Limited Vs Asset Reconstruction Company India Limited
Delhi High Court · (2014) 08 DEL CK 0295
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 47, Order 7 Rule 11, 151Constitution of India, 1950 — Article 14, 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
High Courts19 Aug 2014Disposed Off
General Manager Northern Railway Vs Virender Union of India Vs Tara Chauhan
Delhi High Court · (2014) 08 DEL CK 0266
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts19 Aug 2014Allowed
Union of India Vs Mak Exports
Delhi High Court · (2014) 08 DEL CK 0265
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 9 Rule 13, 151
High Courts19 Aug 2014Disposed Off
Surender Kumar Mathur Vs State
Delhi High Court · (2015) 213 DLT 789
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 296, 311, 313, 357Evidence Act, 1872 — Section 35
High Courts19 Aug 2014
Vinod Luthra Vs Sarita Handa
Delhi High Court · (2014) 08 DEL CK 0236
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts19 Aug 2014Dismissed
B.H. Enterprises Vs Techmesh Products India Pvt. Ltd.
Delhi High Court · (2014) 08 DEL CK 0213
Arbitration and Conciliation Act, 1996 — Section 21, 32, 32(2), 5, 8Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 7 Rule 11, Order 7 Rule 14, Order 7 Rule 14(2)
High Courts19 Aug 2014
Jugvinder Singh Vs Phool Chatrath
Delhi High Court · (2014) 08 DEL CK 0178
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 15(1), 39
High Courts19 Aug 2014Dismissed
Madhukar Singh Vs State of NCT of Delhi Sajid Abbas Vs State (Govt. of NCT of Delhi) State Vs Durga Singh
Delhi High Court · (2014) 08 DEL CK 0158
Arms Act, 1959 — Section 25, 26, 35Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 212, 34, 347, 363, 364A
High Courts19 Aug 2014Dismissed
Ravinder Rana Vs State
Delhi High Court · (2014) 08 DEL CK 0157
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts19 Aug 2014Disposed Off
Sambhavana Vs Union of India
Delhi High Court · (2014) 145 DRJ 103
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 57(1), 58
High Courts19 Aug 2014
Rajinder Kumar Vs Padmavati Thr Legal Heir
Delhi High Court · (2014) 144 DRJ 568
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2
High Courts19 Aug 2014Allowed
Krishan Kumar Vs Government of NCT
Delhi High Court · (2014) 08 DEL CK 0105
High Courts19 Aug 2014Allowed
Seema Singhal Vs Delhi Subordinate Service Selection Board
Delhi High Court · (2014) 08 DEL CK 0095
Administrative Tribunals Act, 1985 — Section 14, 19, 21, 21(1)Constitution of India, 1950 — Article 226
High Courts19 Aug 2014
Parmeshwari Vs State
Delhi High Court · (2014) 4 JCC 2305
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135
High Courts15 Aug 2014
World Wrestling Entertainment, Inc. Vs Reshma Collection
Delhi High Court · (2014) 60 PTC 452
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20, 20(c), 9Copyright Act, 1957 — Section 62, 62(2)Trade Marks Act, 1999 — Section 134, 134(2), 62(2)