High Courts22 Jul 2014
Satbir Vs State
Delhi High Court · (2014) 3 JCC 1926
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 354, 365
COURT ARCHIVE
Delhi High Court judgments, 2014
3,895 judgments · page 95 of 195
High Courts22 Jul 2014
Ramanand Vs The State
Delhi High Court · (2014) 3 JCC 1923
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 304A, 307, 34
High Courts22 Jul 2014
State Vs Rajkumar
Delhi High Court · (2014) 3 JCC 1913
Criminal Procedure Code, 1973 (CrPC) — Section 281, 313Motor Vehicles Act, 1988 — Section 133Penal Code, 1860 (IPC) — Section 323, 341, 354, 509
High Courts22 Jul 2014
Mst. Qamar Jahan Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2014) 3 JCC 1859
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 173, 190, 200Penal Code, 1860 (IPC) — Section 120B, 34, 420, 468, 471
High Courts22 Jul 2014Disposed Off
Sunita Vs Ajay Singh Yadav
Delhi High Court · (2014) 07 DEL CK 0296
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1988 — Section 163A
High Courts22 Jul 2014
Ashwani Kumar Vs State
Delhi High Court · (2015) 213 DLT 565
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13(B)(2), 13B(1)Penal Code, 1860 (IPC) — Section 307, 320, 323, 342, 406
High Courts22 Jul 2014Allowed
In Re: Rose Dreams Marketing Pvt. Ltd.
Delhi High Court · (2014) 07 DEL CK 0272
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts22 Jul 2014Allowed
Management of Ashok Hotel Vs Govt. of N.C.T. of Delhi
Delhi High Court · (2015) 1 AD 724 : (2014) 212 DLT 342 : (2014) 143 FLR 344 : (2014) LLR 911
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11A, 11-A
High Courts22 Jul 2014
Gaganjot Singh Vs State
Delhi High Court · (2014) 3 JCC 2020
Arms Act, 1959 — Section 2(b), 25, 27, 40, 45Penal Code, 1860 (IPC) — Section 307, 34
High Courts22 Jul 2014Allowed
In Re: Navratra Vinimay Private Limited
Delhi High Court · (2014) 07 DEL CK 0212
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts22 Jul 2014Dismissed
Delhi International Airport Private Limited Vs Union of India
Delhi High Court · (2014) 07 DEL CK 0211
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts22 Jul 2014Dismissed
Niloo Ranjan Kumar Vs Union of India
Delhi High Court · (2014) 7 AD 21 : (2014) 212 DLT 522 : (2015) 1 SLJ 157
High Courts22 Jul 2014Dismissed
Rakesh Kumar Juneja Vs Hans Raj Vij
Delhi High Court · (2014) 07 DEL CK 0179
High Courts22 Jul 2014Allowed
Rakesh Kumar Aggarwal Vs Union of India
Delhi High Court · (2014) 07 DEL CK 0177
Administrative Tribunals Act, 1985 — Section 19, 21Armed Forces Tribunals Act, 2007 — Section 22Constitution Of India, 1950 — Article 226
High Courts22 Jul 2014
Comverse Networks Systems India Pvt. Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2014) 271 CTR 36 : (2014) 369 ITR 40 : (2014) 226 TAXMAN 108
Income Tax Act, 1922 — Section 43Income Tax Act, 1961 — Section 148, 149(3), 160, 160(1)(i), 163
High Courts22 Jul 2014
Midas Hygiene Industries Pvt. Ltd. Vs Sudhir Bhatia
Delhi High Court · (2014) 212 DLT 311 : (2015) 147 DRJ 447 : (2015) 61 PTC 275
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 27Copyright Act, 1957 — Section 6, 62(2), 72, 72(2)
High Courts22 Jul 2014Dismissed
Anantji Gas Service Vs Indian Oil Corporation Ltd.
Delhi High Court · (2014) 3 ARBLR 407
Arbitration and Conciliation Act, 1996 — Section 37(1)(a), 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts22 Jul 2014
Shinichoro Ishikawa Vs Narender Kumar Sehgal
Delhi High Court · (2015) 213 DLT 535
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Companies Act, 1956 — Section 433, 434, 439Delhi High Court Act, 1966 — Section 10
High Courts22 Jul 2014Disposed Off
Javed Vs State Govt. of NCT of Delhi
Delhi High Court · (2014) 07 DEL CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 313Penal Code, 1860 (IPC) — Section 299, 300, 300(3), 302, 304