High Courts16 Sept 2015Dismissed
Rajshree Educational Trust and Others Vs Union of India and Others
Delhi High Court · (2015) 09 DEL CK 0171
Indian Medical Council Act, 1956 - Section 10A, 10A(3)(a), 10A(3)(b), 10A(4), 10A(7)(c)
COURT ARCHIVE
Delhi High Court judgments, 2015
4,233 judgments · page 59 of 212
High Courts16 Sept 2015Disposed off
Inder Dev Yadav Vs Govt. of NCT and Others
Delhi High Court · (2015) 4 LLJ 227 : (2015) LLR 1138
Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 226, 227
High Courts16 Sept 2015Dismissed
Prem Mardi Vs Union of India and Others
Delhi High Court · (2015) 4 RCR(Civil) 410
Cinematograph Act, 1952 - Section 5B(2)Constitution of India, 1950 - Article 226, 341, 342, 366Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(x)
High Courts16 Sept 2015Dismissed
Ali Sher Vs State
Delhi High Court · (2015) 09 DEL CK 0032
Arms Act, 1959 - Section 25, 3Criminal Procedure Code, 1973 (CrPC) - Section 125, 313Penal Code, 1860 (IPC) - Section 186, 307, 353
High Courts16 Sept 2015
Jiyaul and Others Vs State
Delhi High Court · (2015) 10 AD 236
Penal Code, 1860 (IPC) - Section 302, 317, 34, 362, 363
High Courts16 Sept 2015
Chattar Singh Matharoo Vs Ashwani Mudgil and Others
Delhi High Court · (2015) 10 AD 508 : (2015) 152 DRJ 231
Evidence Act, 1872 - Section 114, 57, 68Limitation Act, 1963 - Section 27Transfer of Property Act, 1882 - Section 53-A
High Courts15 Sept 2015
Mercury Estates Vs Commissioner of Service Tax, Delhi
Delhi High Court · (2015) 40 STR 432
Central Excises and Salt Act, 1944 - Section 35 F(ii), 35F, 35GFinance Act, 1994 - Section 65(105)(v), 65(88), 65(89), 65(97a), 83
High Courts15 Sept 2015Disposed Off
ICICI Bank Ltd. Vs Collage Estates Pvt. Ltd. and Others
Delhi High Court · (2015) 09 DEL CK 0449
Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1
High Courts15 Sept 2015Disposed Off
ICICI Bank Ltd. Vs Vishal Baisla
Delhi High Court · (2015) 09 DEL CK 0440
Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1
High Courts15 Sept 2015Disposed Off
Rajesh Kumar Vs Delhi Transport Corporation
Delhi High Court · (2015) 09 DEL CK 0418
Constitution of India, 1950 - Article 311Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 406, 498A
High Courts15 Sept 2015Disposed Off
ICICI Bank Ltd. Vs Sanjay Barua
Delhi High Court · (2015) 180 PLR 1
Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1
High Courts15 Sept 2015Disposed Off
Prem Singh Vs State (NCT of Delhi)
Delhi High Court · (2015) 09 DEL CK 0395
Criminal Procedure Code, 1973 (CrPC) - Section 164, 313Penal Code, 1860 (IPC) - Section 376, 506
High Courts15 Sept 2015Dismissed
Kulwant Singh and Others Vs Maharani Bagh Residents Welfare and Others
Delhi High Court · (2015) 180 PLR 4 : (2016) 1 RCR(Civil) 593
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Court Fees Act, 1870 - Section 7(iv)(c)
High Courts15 Sept 2015Dismissed
Dharambir Singh Vs Hindustan Unilever Ltd. and Others
Delhi High Court · (2015) LLR 1136
Civil Procedure Code, 1908 (CPC) - Section 20
High Courts15 Sept 2015Dismissed
S.P. Singh and Others Vs State of Delhi
Delhi High Court · (2015) 09 DEL CK 0315
Criminal Procedure Code, 1973 (CrPC) - Section 155, 156(3), 173, 198, 2(d)Penal Code, 1860 (IPC) - Section 147, 148, 149, 323, 34
High Courts15 Sept 2015Disposed Off
ICICI Bank Ltd. Vs Amar Pal
Delhi High Court · (2016) 1 AD 260
Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1
High Courts15 Sept 2015Disposed Off
Union of India and Others Vs Pradeep Belwal and Others
Delhi High Court · (2015) 09 DEL CK 0291
High Courts15 Sept 2015Allowed
Wilson Mathew Vs The State NCT of Delhi and Others
Delhi High Court · (2015) 224 DLT 291
Evidence Act, 1872 - Section 3Income Tax Act, 1961 - Section 269-SS, 271(d)Negotiable Instruments Act, 1881 (NI) - Section 118, 118(a), 138, 139
High Courts15 Sept 2015
Commissioner of Income Tax (Central)-I Vs Chetan Gupta
Delhi High Court · (2015) 10 AD 521
Civil Procedure Code, 1908 (CPC) - Order 3 Rule 2, Order 3 Rule 6, Order 5 Rule 12, Order 9 Rule 12Income Tax Act, 1922 - Section 22(2), 34, 34(1)(a)Income Tax Act, 1961 - Section 139, 142(1), 143, 143(1), 143(2)
High Courts15 Sept 2015Allowed
Bhag Singh Sain Vs Union of India and Others
Delhi High Court · (2015) 09 DEL CK 0194