High Courts24 Jul 2014Dismissed
Sita Ram Vs State
Delhi High Court · (2014) 07 DEL CK 0271
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34, 392, 397
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 93 of 195
High Courts24 Jul 2014
Remari India (P) Ltd. Vs Commissioner Sales Tax
Delhi High Court · (2015) 213 DLT 583 : (2014) 309 ELT 632 : (2015) 79 VST 251
Central Sales Tax Act, 1956 — Section 3, 4, 5, 5(1), 5(3)Constitution of India, 1950 — Article 286, 286(1)(b), 366Delhi Sales Tax Act, 1975 — Section 45(1), 8
High Courts24 Jul 2014Allowed
Govt. of National Capital Territory of Delhi Vs Delhi Development Horticulture Employees Union UOI Vs Gurmukh Singh
Delhi High Court · (2014) 07 DEL CK 0208
High Courts24 Jul 2014Allowed
Inderjit Singh Cheema Vs Next World Immigration Services Associates
Delhi High Court · (2015) 1 AD 346 : (2015) 214 DLT 693 : (2014) 144 DRJ 494
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 24, Order 42 Rule 1, Order 7 Rule 7Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106
High Courts24 Jul 2014
Purushottam Jajodia Vs Directorate of Revenue Intelligence
Delhi High Court · (2015) 215 DLT 78 : (2014) 307 ELT 837 : (2015) 31 GSTR 1
Customs Act, 1962 — Section 110, 110(1), 110(2), 124, 124(a)General Clauses Act, 1897 — Section 27Gold (Control) Act, 1968 — Section 79
High Courts24 Jul 2014
Commissioner of Income Tax Vs Siel Ltd.
Delhi High Court · (2015) 231 TAXMAN 619
Foreign Exchange Regulation Act, 1973 — Section 19(1)(a), 19(4), 29(1)(b)
High Courts24 Jul 2014
Kamal Mitra Chenoy Vs Dunlop India Ltd.
Delhi High Court · (2015) 214 DLT 335
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 3, Order 2 Rule 2(3), Order 2 Rule 3Court Fees Act, 1870 — Section 7(iii)
High Courts24 Jul 2014
Express Towers Pvt. Ltd. Vs Mohan Singh
Delhi High Court · (2015) 213 DLT 600
Contract Act, 1872 — Section 23, 56Income Tax Act, 1961 — Section 230A, 269UC, 269UD, 269UESpecific Relief Act, 1963 — Section 10, 20, 20(1)
High Courts24 Jul 2014Dismissed
Mirajuddin Vs Mohammad Habib
Delhi High Court · (2014) 07 DEL CK 0171
Delhi Rent Control Act, 1958 — Section 25B, 25-B(8)Limitation Act, 1963 — Section 5
High Courts24 Jul 2014
Yash Pal Vs Gopal Singh Nim
Delhi High Court · (2014) 07 DEL CK 0170
Delhi Rent Control Act, 1958 — Section 25-B(8)Evidence Act, 1872 — Section 115Limitation Act, 1963 — Section 5
High Courts24 Jul 2014Allowed
State Vs Vipin Sharma
Delhi High Court · (2014) 6 AD 700
Essential Commodities Act, 1955 — Section 10, 3, 7, 9Immoral Traffic (Prevention) Act, 1956 — Section 4, 5Passports Act, 1967 — Section 12
High Courts24 Jul 2014Disposed Off
Pawan Kumar Vs State
Delhi High Court · (2014) 145 DRJ 98
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 376, 377
High Courts24 Jul 2014Dismissed
Sudhir Kumar Parcha Vs State Election Commission
Delhi High Court · (2014) 212 DLT 300
Constitution of India, 1950 — Article 191, 192, 193, 226, 329 (b)Delhi Municipal Corporation Act, 1957 — Section 15, 17
High Courts24 Jul 2014Allowed
Tara Devi Vs Prahlad Rai
Delhi High Court · (2014) 07 DEL CK 0061
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts24 Jul 2014Allowed
Renu S. Kumar Vs Union of India
Delhi High Court · (2014) 07 DEL CK 0013
Constitution of India, 1950 — Article 226
High Courts23 Jul 2014
Jitender Singh Vs State
Delhi High Court · (2014) 3 JCC 1908
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164, 320, 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 376
High Courts23 Jul 2014Dismissed
Anil Gupta Vs State
Delhi High Court · (2014) 3 JCC 1929
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Penal Code, 1860 (IPC) — Section 34, 363, 366, 376
High Courts23 Jul 2014
Commissioner of Income Tax-IV Vs Hotz Industries Ltd.
Delhi High Court · (2014) 226 TAXMAN 252
Income Tax Act, 1961 — Section 143(3), 14A, 2(14), 263, 36(1)(vii)
High Courts23 Jul 2014
Delhi Subordinate Services Selection Board Vs Tapan Neeraj
Delhi High Court · (2014) 212 DLT 94 : (2014) 144 DRJ 356
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33