High Courts27 Jan 2015Allowed
Iklakh Vs State
Delhi High Court · (2015) 1 JCC 714
Criminal Procedure Code, 1973 (CrPC) - Section 164Penal Code, 1860 (IPC) - Section 363, 376
COURT ARCHIVE
Delhi High Court judgments, 2015
4,233 judgments · page 198 of 212
High Courts27 Jan 2015Disposed off
Symantec Software Solutions Pvt. Ltd. and Others Vs R. Modi and Others
Delhi High Court · (2015) 61 PTC 499
High Courts27 Jan 2015Disposed off
Union of India Vs K. Narasimha
Delhi High Court · (2015) 01 DEL CK 0286
All India Services Act, 1951 - Section 3Constitution of India, 1950 - Article 226, 227
High Courts27 Jan 2015Dismissed
Rajendra Kumar and Others Vs The Govt. of NCT of Delhi
Delhi High Court · (2015) 2 AD 689
Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 215, 226Limitation Act, 1963 - Section 5
High Courts27 Jan 2015Dismissed
Maharaja Agrasen Model School Vs Workmen Through Vyapar Tatha Udhyog Karamchari Sangh
Delhi High Court · (2015) 5 AD 37 : (2015) 217 DLT 593 : (2015) 1 LLJ 706
Constitution of India, 1950 - Article 14, 16, 226Delhi School Education Act, 1973 - Section 10
High Courts27 Jan 2015Dismissed
Tata Power Delhi Distribution Ltd. Vs Delhi State Electricity Workers Union
Delhi High Court · (2015) 01 DEL CK 0250
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 10(4), Order 6 Rule 17, 141Constitution of India, 1950 - Article 226Delhi Electricity Reform Act, 2000 - Section 14, 15, 16, 18, 60
High Courts27 Jan 2015Allowed
Sudesh Kumar Julka Vs Hotel Corporation of India
Delhi High Court · (2015) LabIC 2884
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(A), 33, 33(2)((b), 33(2)(b)
High Courts27 Jan 2015Allowed
B.N. Magon Vs South Delhi Municipal Corporation
Delhi High Court · (2015) 5 AD 324 : (2015) 217 DLT 55
Constitution of India, 1950 - Article 14Delhi Municipal Corporation Act, 1957 - Section 115A, 116A, 116A(1), 116A(1)(f), 123A(1)(e)Delhi Shops and Establishments Act, 1954 - Section 2(5), 2(9)
High Courts27 Jan 2015Dismissed
Sikaria Mega Food Park (P) Ltd. Vs Union of India
Delhi High Court · (2015) 01 DEL CK 0127
Arbitration and Conciliation Act, 1996 - Section 9Specific Relief Act, 1963 - Section 14, 14(1), 14(1)(a), 41, 41(e)
High Courts27 Jan 2015Dismissed
Indian Railway Catering and Tourism Corporation Ltd. (IRCTC) Vs Srinathji Caterers
Delhi High Court · (2015) 01 DEL CK 0126
Arbitration and Conciliation Act, 1996 - Section 34, 34(2)
High Courts27 Jan 2015Dismissed
Sai Soft Securities Ltd. Vs Manju Ahluwalia
Delhi High Court · (2015) 5 AD 383 : (2015) 218 DLT 698 : (2015) 131 SCL 633
Arbitration and Conciliation Act, 1996 - Section 34, 34(2)
High Courts27 Jan 2015Disposed off
Marico Ltd. and Others Vs State of Delhi and Others
Delhi High Court · (2015) 3 Crimes 220 : (2015) 149 DRJ 695 : (2015) 1 JCC 733
Criminal Procedure Code, 1973 (CrPC) - Section 482Insecticides Act, 1968 - Section 24(3)Prevention of Food Adulteration Act, 1954 - Section 13, 13 (2), 13(2), 14A, 16
High Courts27 Jan 2015
Raj Hans Towers Pvt. Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2015) 3 AD 205 : (2015) 373 ITR 9
Evidence Act, 1872 - Section 114Income Tax Act, 1961 - Section 132(4), 132(4A), 133(2A), 133(A), 133A
High Courts27 Jan 2015Dismissed
State Vs Sunil Kumar and Others
Delhi High Court · (2015) 2 JCC 802
Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 313, 378(3)Evidence Act, 1872 - Section 114, 114(g)
High Courts27 Jan 2015Dismissed
Virendra Singh Khaira Vs Union of India and Others
Delhi High Court · (2015) 01 DEL CK 0079
Constitution of India, 1950 - Article 136, 226, 227, 32
High Courts27 Jan 2015
Lancome Parfums Et Beaute and CIE Vs Navin and Others
Delhi High Court · (2015) 2 AD 350 : (2015) 61 PTC 507
Trade Marks Act, 1999 - Section 134, 135
High Courts27 Jan 2015Dismissed
Shriram General Insurance Company Ltd. Vs Shree Krishan and Others
Delhi High Court · (2015) 1 ACC 503
Constitution of India, 1950 - Article 15(1)Motor Vehicles Act, 1988 - Section 163A, 163-A, 168
High Courts27 Jan 2015Allowed
Shalav Rastogi Vs Union of India and Others
Delhi High Court · (2015) 4 AD 28 : (2015) 217 DLT 101 : (2015) 148 DRJ 437
Land Acquisition Act, 1894 - Section 4, 6
High Courts27 Jan 2015Partly Allowed
Luv Malhotra and Others Vs Union of India and Others
Delhi High Court · (2015) 4 AD 221 : (2015) 217 DLT 438
Land Acquisition Act, 1894 - Section 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 19(7), 24, 24(2)
High Courts27 Jan 2015Partly Allowed
Deepak Seth and Others Vs Union of India and Others
Delhi High Court · (2015) 01 DEL CK 0042
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)