High Courts31 Jul 2014Dismissed
B.S.E.S. Rajdhani Power Ltd. Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 07 DEL CK 0195
Delhi Electricity Reform Act, 2000 — Section 15, 16Payment of Gratuity Act, 1972 — Section 14, 2, 2(e)
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 90 of 195
High Courts31 Jul 2014Dismissed
Abdul Hamid Vs Qureshia Begam
Delhi High Court · (2014) 07 DEL CK 0168
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Delhi Rent Control Act, 1958 — Section 25B(8)
High Courts31 Jul 2014Dismissed
Metropolitan Book Co. Pvt. Ltd. Vs Ajay Rastogi
Delhi High Court · (2014) 145 DRJ 236
Delhi Rent Control Act, 1958 — Section 25-B(8)
High Courts31 Jul 2014
Rajinder Singh Vs Santosh Devi
Delhi High Court · (2014) 3 ACC 775 : (2015) ACJ 1137
Motor Vehicles Act, 1988 — Section 1, 2
High Courts31 Jul 2014Dismissed
Govt. of NCT of Delhi Vs Vikramaditya
Delhi High Court · (2014) 07 DEL CK 0118
High Courts31 Jul 2014
Lahorian Di Hatti Vs Shyam Lal Meher Chand Jain Huf
Delhi High Court · (2015) 214 DLT 431 : (2014) 144 DRJ 516
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Delhi Rent Control Act, 1958 — Section 14, 14(1)(e), 25B(8)
High Courts31 Jul 2014Dismissed
Sandeep Chaudhary Vs State
Delhi High Court · (2014) 6 AD 791 : (2014) 3 JCC 2015
Arms Act, 1959 — Section 25, 27, 27(2), 39Criminal Procedure Code, 1973 (CrPC) — Section 195, 313Evidence Act, 1872 — Section 114
High Courts31 Jul 2014Allowed
Umesh K. Modi Vs Deputy Director of Enforcement
Delhi High Court · (2014) 6 AD 745 : (2014) 3 JCC 2028
Foreign Exchange Management Act, 1999 — Section 49Foreign Exchange Regulation Act, 1973 — Section 50, 51, 68, 68(1), 68(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
High Courts30 Jul 2014
Ganga Sahay Vs State
Delhi High Court · (2015) 1 JCC 573
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)(f), 85
High Courts30 Jul 2014
State Vs Pulkit Choudhary and Others
Delhi High Court · (2015) 1 JCC 610
Penal Code, 1860 (IPC) — Section 34, 363, 368, 376(2)(G), 419
High Courts30 Jul 2014Allowed
Standard Chartered Bank Vs India Glycols Ltd.
Delhi High Court · (2014) 4 BC 418 : (2015) 213 DLT 246
Civil Procedure Code, 1908 (CPC) — Section 10, 22, 23, 23, 24Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(2), 19(22)
High Courts30 Jul 2014Disposed Off
Suk Charan Vs State
Delhi High Court · (2014) 07 DEL CK 0247
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307, 323, 352, 393, 452
High Courts30 Jul 2014
Great Eastern Energy Corporation Ltd. Vs Dy. Commissioner of Income Tax
Delhi High Court · (2014) 07 DEL CK 0206
Income Tax Act, 1961 — Section 139, 142, 143, 143(2), 143(3)
High Courts30 Jul 2014
Zaheer Mauritius Vs Director of Income Tax
Delhi High Court · (2014) 270 CTR 244 : (2015) 230 TAXMAN 342
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 197, 2(28A)
High Courts30 Jul 2014
DSJ Communications Vs Union of India
Delhi High Court · (2015) 214 DLT 632 : (2014) 309 ELT 230
Constitution of India, 1950 — Article 226, 227
High Courts30 Jul 2014Disposed Off
Yes Bank Limited Vs A2Z Maintenance and Engineering Services Ltd.
Delhi High Court · (2014) 07 DEL CK 0201
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Companies Act, 1956 — Section 113(1), 391, 433(e), 434(1)(a)
High Courts30 Jul 2014Dismissed
Mahen Rajora Vs University of Delhi
Delhi High Court · (2014) 07 DEL CK 0200
High Courts30 Jul 2014Allowed
Vijaya Bank Vs EPFO
Delhi High Court · (2015) 213 DLT 741 : (2015) 144 FLR 103
Civil Procedure Code, 1908 (CPC) — Section 60Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 8, 8B, 8F, 8F(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)
High Courts30 Jul 2014Allowed
Ashwal Vadera Vs Union of India
Delhi High Court · (2014) 07 DEL CK 0192
Land Acquisition Act, 1894 — Section 31, 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts30 Jul 2014Allowed
Sanjay Aneja Vs State
Delhi High Court · (2014) 07 DEL CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 333, 34, 341