High Courts04 Mar 2015Dismissed
Government of NCT of Delhi and Others Vs S.D. Sharma
Delhi High Court · (2015) 03 DEL CK 0292
Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 101, 103
COURT ARCHIVE
Delhi High Court judgments, 2015
4,233 judgments · page 169 of 212
High Courts04 Mar 2015Disposed off
Nuruddin and Others Vs State
Delhi High Court · (2015) 03 DEL CK 0248
Criminal Procedure Code, 1973 (CrPC) - Section 207, 428Penal Code, 1860 (IPC) - Section 307, 308, 324, 34
High Courts04 Mar 2015Dismissed
Rakesh Kumar Sharma Vs Meena Bhatia and Others
Delhi High Court · (2015) 03 DEL CK 0237
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Delhi Rent Control Act, 1958 - Section 2(l), 50Slum Areas (Improvement and Clearance) Act, 1956 - Section 19
High Courts04 Mar 2015Disposed off
UOI and Others Vs Jetha Ram and Others
Delhi High Court · (2015) 03 DEL CK 0232
Constitution of India, 1950 - Article 16(4A), 16(4B), 226, 227, 335
High Courts04 Mar 2015Disposed off
Surbhi Khanna Vs Amit Khanna
Delhi High Court · (2015) 03 DEL CK 0229
Guardians and Wards Act, 1890 - Section 25, 9
High Courts04 Mar 2015Dismissed
National Highways Authority of India Vs Progressive Constructions Ltd.
Delhi High Court · (2015) 3 AD 486 : (2015) 5 ARBLR 71
Arbitration and Conciliation Act, 1996 - Section 21, 28 (3), 34, 34 (2) (iv), 43 (3)Contract Act, 1872 - Section 73
High Courts04 Mar 2015Dismissed
Union of India Vs Nitishwar Ayurved Medical College and Hospital and Others
Delhi High Court · (2015) 4 AD 37
High Courts04 Mar 2015Disposed off
Manoj Sehgal and Others Vs State (NCT of Delhi) and Others
Delhi High Court · (2015) 03 DEL CK 0187
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 120-B, 307, 34, 420, 467
High Courts04 Mar 2015
Sriram Vs Bimla Rani and Others
Delhi High Court · (2015) 4 AD 174 : (2015) 2 RCR(Rent) 174
Delhi Rent Control Act, 1958 - Section 14, 14 (1) (a), 14(1), 14(1)(e), 15 (1)Evidence Act, 1872 - Section 58
High Courts04 Mar 2015Allowed
Vivek Rai Vs Aakash Institute
Delhi High Court · (2015) 3 AD 712 : (2015) 3 ARBLR 540 : (2015) 149 DRJ 309
Arbitration and Conciliation Act, 1996 - Section 34, 34 (2) (b) (ii)Civil Procedure Code, 1908 (CPC) - Order 5 Rule 20Contract Act, 1872 - Section 23, 28
High Courts04 Mar 2015
Haryana Packaids Pvt. Ltd. Vs Indian Oil Corporation Ltd. and Others
Delhi High Court · (2015) 3 AD 635 : (2015) 2 ARBLR 242 : (2015) 218 DLT 760 : (2015) 149 DRJ 1
Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 11(8) (b), 14, 14(1) (a)Micro, Small and Medium Enterprises Development Act, 2006 - Section 18(4)
High Courts04 Mar 2015Dismissed
Kalmart Systems (M) SDN BHD Vs National Agricultural Co-operative Marketing Federation of India Ltd.
Delhi High Court · (2015) 3 AD 249 : (2015) 2 ARBLR 479 : (2015) 219 DLT 59
Arbitration and Conciliation Act, 1996 - Section 44, 47, 48, 49, 7Civil Procedure Code, 1908 (CPC) - Order 21 Rule 10, 11
High Courts04 Mar 2015Dismissed
Tejpal Singh Vs Union of India and Others
Delhi High Court · (2015) 03 DEL CK 0172
Central Industrial Security Force Act, 1968 - Section 18Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 307, 325
High Courts04 Mar 2015Disposed off
Sambhavana Vs Union of India and Others
Delhi High Court · (2015) 148 DRJ 497
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 32, 33, 33(1), 36, 57(1)
High Courts04 Mar 2015Dismissed
State (Govt. of NCT of Delhi) Vs Raj Kumar and Others
Delhi High Court · (2015) 2 JCC 1471
Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 120B, 302, 34, 392, 411
High Courts04 Mar 2015Dismissed
Wunderhommz Enterprises Pvt. Ltd. Vs Union of India and Others
Delhi High Court · (2015) 220 DLT 259 : (2015) 320 ELT 81 : (2015) 33 GSTR 270
Customs Act, 1962 - Section 48
High Courts04 Mar 2015Dismissed
S. Chaudhary Security and Fire Protection Service (Regd.) Vs Govt. of NCT of Delhi
Delhi High Court · (2015) 03 DEL CK 0105
Constitution of India, 1950 - Article 14, 16, 19, 21, 226Payment of Wages Act, 1936 - Section 6
High Courts04 Mar 2015Dismissed
Union of India and Others Vs Shiv Kumar
Delhi High Court · (2015) 03 DEL CK 0081
Constitution of India, 1950 - Article 226, 227
High Courts04 Mar 2015Dismissed
Golam Biswas Vs Union of India and Others
Delhi High Court · (2015) 5 AD 479 : (2015) 219 DLT 45
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3(1), 3(1)(i), 3(1)(iii), 5A, 5-AConstitution of India, 1950 - Article 21, 22, 22(5), 226Customs Act, 1962 - Section 108, 110, 135
High Courts04 Mar 2015
Shiv Kumar Yadav Vs State
Delhi High Court · (2015) 5 AD 629 : (2015) 219 DLT 76 : (2015) 148 DRJ 508
Constitution of India, 1950 - Article 14, 19, 21, 227, 39ACriminal Procedure Code, 1973 (CrPC) - Section 164, 294, 309, 309(1), 309(2)Evidence Act, 1872 - Section 138