COURT ARCHIVE

Delhi High Court judgments, 2015

4,233 judgments · page 77 of 212

High Courts21 Aug 2015Allowed

Sanjeev Kumar and Others Vs Registrar of Co-Operative Societies and Others

Delhi High Court · (2015) 08 DEL CK 0212

Delhi Co-operative Societies Act, 2003 - Section 35Representation of the People Act, 1951 - Section 100, 101(b)

High Courts21 Aug 2015Dismissed

Delhi Jal Board Vs Industrial Tribunal II and Others

Delhi High Court · (2015) 147 FLR 1066 : (2015) 4 LLJ 67

Constitution of India, 1950 - Article 226, 227Industrial Disputes Act, 1947 - Section 31, 31(1), 33, 33 A, 33(2) (b)

High Courts21 Aug 2015Allowed

Rakesh Sethi Vs Union of India and Others

Delhi High Court · (2015) 9 AD 524 : (2015) 152 DRJ 332

Central Reserve Police Force Act, 1949 - Section 6Constitution of India, 1950 - Article 14

High Courts21 Aug 2015

Challenger Computers Ltd. and Others Vs Commissioner of Trade and Taxes, Delhi and Others

Delhi High Court · (2015) 9 AD 185 : (2015) 52 GST 1166 : (2015) 84 VST 469

Delhi Value Added Tax Act, 2004 - Section 10, 10 (1), 10 (5), 10(1), 10(5)Finance Act, 1994 - Section 65, 65 (105)

High Courts21 Aug 2015Dismissed

Union of India and Others Vs Daya Ram

Delhi High Court · (2015) 08 DEL CK 0029

Constitution of India, 1950 - Article 14, 19, 21

High Courts21 Aug 2015Dismissed

Bhatia Service Station Vs Indian Oil Corporation Ltd.

Delhi High Court · (2015) 222 DLT 505

Constitution of India, 1950 - Article 14, 226

High Courts21 Aug 2015Disposed off

Akash Kumar and Others Vs All India Institue of Medical Sciences and Others

Delhi High Court · (2015) 152 DRJ 316

Constitution of India, 1950 - Article 14, 226

High Courts20 Aug 2015

Louis Vuitton Malletier Vs Manoj Khurana and Others

Delhi High Court · (2015) 64 PTC 559

Trade Marks Act, 1999 - Section 11(6), 144

High Courts20 Aug 2015Dismissed

Mount Carmel School Society Vs Delhi Development Authority and Others

Delhi High Court · (2015) 152 DRJ 169

Civil Procedure Code, 1908 (CPC) - Section 151

High Courts20 Aug 2015Allowed

S.P. Sharma Vs IFCI Ltd. and Others

Delhi High Court · (2015) 234 DLT 16

High Courts20 Aug 2015Allowed

Mintu Mandal Vs State

Delhi High Court · (2015) 9 AD 696 : (2015) 4 JCC 2201

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 313, 428Evidence Act, 1872 - Section 60

High Courts20 Aug 2015Disposed off

Jamia Hamdard (Deemed University) and Others Vs Union of India and Others

Delhi High Court · (2015) 10 AD 424 : (2015) 224 DLT 602 : (2015) 152 DRJ 139

Dentists Act, 1948 - Section 10-AIndian Medical Council Act, 1956 - Section 10A, 10A(2), 10A(3), 10A(3)(a), 10A(4)

High Courts20 Aug 2015Disposed off

Sarwan Kumar Vs Union of India and Others

Delhi High Court · (2015) 08 DEL CK 0252

High Courts20 Aug 2015Allowed

Ravi Prakash Vs State Govt. of NCT of Delhi and Others

Delhi High Court · (2015) 08 DEL CK 0227

Criminal Procedure Code, 1973 (CrPC) - Section 156 (3), 156(3), 323, 482Penal Code, 1860 (IPC) - Section 308, 323, 325, 341

High Courts20 Aug 2015Disposed off

Manushi Sangathan Vs Govt. of Delhi and Others

Delhi High Court · (2015) 10 AD 6 : (2015) 234 DLT 35

High Courts20 Aug 2015Allowed

Satish Mehta and Others Vs Sasken Communication Technologies and Others

Delhi High Court · (2015) 10 AD 487

Arbitration and Conciliation Act, 1996 - Section 34, 9Civil Procedure Code, 1908 (CPC) - Order 21 Rule 11(1), Order 21 Rule 11(2), Order 21 Rule 11A, Order 21 Rule 21, Order 21 Rule 37Constitution of India, 1950 - Article 21

High Courts20 Aug 2015

Commissioner of Income Tax-IV Vs Edward Keventer (Successors) Private Limited

Delhi High Court · (2015) 234 DLT 7

Income Tax Act, 1961 - Section 260A

High Courts20 Aug 2015Disposed off

Forbes Facility Pvt. Ltd. Vs G.B. Pant Hospital

Delhi High Court · (2015) 6 ARBLR 48 : (2015) 222 DLT 480

Arbitration and Conciliation Act, 1996 - Section 17, 9

High Courts20 Aug 2015Dismissed

LRS Institute of Tuberculosis and Allied Diseases Vs Babu Lal

Delhi High Court · (2015) 9 AD 203 : (2015) 234 DLT 23 : (2015) 3 LLN 655

Constitution of India, 1950 - Article 226, 227Evidence Act, 1872 - Section 58Industrial Disputes Act, 1947 - Section 2(j)

High Courts20 Aug 2015Dismissed

Vinod Kumar Vs Union of India and Others

Delhi High Court · (2015) 08 DEL CK 0009

Constitution of India, 1950 - Article 309