High Courts20 May 2015Disposed off
Reliance General Insurance Co. Ltd. Vs Neetu Devi and Others
Delhi High Court · (2015) 05 DEL CK 0198
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 8
COURT ARCHIVE
Delhi High Court judgments, 2015
4,233 judgments · page 121 of 212
High Courts20 May 2015Dismissed
A.K. Dewan Vs Union of India and Others
Delhi High Court · (2015) 7 AD 227 : (2015) 221 DLT 133 : (2015) LabIC 3255
Constitution of India, 1950 - Article 14, 226Evidence Act, 1872 - Section 23
High Courts20 May 2015Dismissed
Jeetu Saini Vs State, N.C.T. of Delhi
Delhi High Court · (2015) 05 DEL CK 0167
Criminal Procedure Code, 1973 (CrPC) - Section 313
High Courts20 May 2015Disposed off
Lado Vs Nannu Ram
Delhi High Court · (2015) 151 DRJ 139 : (2015) 2 RCR(Rent) 549
Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 136, 227Delhi Rent Control Act, 1958 - Section 14(1)(a), 14(1)(e), 25B
High Courts20 May 2015Allowed
Aditya Birla Nuvo Limited Vs R.S. Sales Corporation and Others
Delhi High Court · (2015) 05 DEL CK 0077
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2)Criminal Procedure Code, 1973 (CrPC) - Section 340
High Courts20 May 2015Dismissed
Union of India Vs Associated Construction Co.
Delhi High Court · (2015) 05 DEL CK 0033
Arbitration and Conciliation Act, 1996 - Section 34
High Courts20 May 2015Dismissed
Jagdish Prasad Vs Delhi Development Authority
Delhi High Court · (2015) 05 DEL CK 0001
High Courts19 May 2015Dismissed
Union of India and Others Vs Ankit Kumar
Delhi High Court · (2015) 05 DEL CK 0414
Constitution of India, 1950 - Article 311(2)
High Courts19 May 2015Dismissed
Bhim Sen Batra Vs Shreyans Buildwell Pvt. Ltd.
Delhi High Court · (2015) 9 AD 592 : (2015) 221 DLT 413 : (2015) 2 RCR(Rent) 88
Delhi Rent Control Act, 1958 - Section 14, 14(1)(e), 22, 25-B, 25-B(1)
High Courts19 May 2015Dismissed
B.K. Bhagat Vs New Delhi Municipal Council
Delhi High Court · (2015) 05 DEL CK 0303
Constitution of India, 1950 - Article 12, 14, 226Easements Act, 1882 - Section 60, 60(a), 62, 63, 64Government Grants Act, 1895 - Section 2, 2(g), 3
High Courts19 May 2015Dismissed
HCL Comnet Systems Vs V. Ramgopal
Delhi High Court · (2015) 6 AD 406
Arbitration and Conciliation Act, 1996 - Section 34Contract Act, 1872 - Section 34(2)(b)(ii), 52
High Courts19 May 2015Dismissed
Mahanagar Telephone Nigam Ltd. Vs HCL Infotech Ltd.
Delhi High Court · (2015) 5 AD 249 : (2015) 221 DLT 62
Arbitration and Conciliation Act, 1996 - Section 34, 5
High Courts19 May 2015Allowed
Industria De Diseno Textile SA Vs Oriental Cuisines Pvt. Ltd. and Others
Delhi High Court · (2015) 8 AD 424 : (2015) 220 DLT 679 : (2015) 63 PTC 153
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Trade Marks Act, 1999 - Section 2(1)(zg)
High Courts19 May 2015
Jawahar Lal Nehru University Vs Dashrath and Others
Delhi High Court · (2015) 221 DLT 281 : (2015) 3 LLJ 224
Constitution of India, 1950 - Article 14, 16, 21, 23, 309
High Courts19 May 2015Dismissed
D.T.C. Vs Sukhbir Singh and Others
Delhi High Court · (2015) 3 LLJ 156 : (2015) LLR 741
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10, 33(2)(b)
High Courts19 May 2015Disposed off
Rajesh Kumar Singh Vs State of NCT Delhi and Others
Delhi High Court · (2015) 05 DEL CK 0199
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 160, 200, 482, 91Penal Code, 1860 (IPC) - Section 120B, 182, 34, 380, 406
High Courts19 May 2015Disposed off
Iffco Tokio Gen. Ins. Co. Ltd. Vs Sachin Kumar and Others
Delhi High Court · (2015) 3 ACC 300
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 8, Order 20A Rule 20A, 35Motor Vehicles Act, 1988 - Section 166
High Courts19 May 2015Dismissed
Sonu Dahiya Vs State the Govt. of NCT of Delhi
Delhi High Court · (2015) 8 AD 187 : (2015) 220 DLT 625
Criminal Procedure Code, 1973 (CrPC) - Section 391, 391(2), 391(3), 391(8), 482Penal Code, 1860 (IPC) - Section 201, 302
High Courts19 May 2015
Packraft India Pvt. Ltd. Vs Central Dairy Farm and Others
Delhi High Court · (2015) 05 DEL CK 0132
Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 16, 2(1)(e), 30Civil Procedure Code, 1908 (CPC) - Section 151, 47Constitution of India, 1950 - Article 141
High Courts19 May 2015Allowed
Raj Rani Vs Kashmiran Mathur and Others
Delhi High Court · (2015) 7 AD 575 : (2015) 220 DLT 474
Civil Procedure Code, 1908 (CPC) - Section 115Delhi Rent Control Act, 1958 - Section 14(1), 14(1) (e), 25-B, 25B(8)