High Courts13 May 2015
Court on its Own Motion Vs Union of India and Others
Delhi High Court · (2015) 05 DEL CK 0263
Constitution of India, 1950 - Article 311 (2) (b), 51A
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 3,682 of 6,863
High Courts13 May 2015Dismissed
Batlivala and Karani Vs Deputy Labour Commissioner and Others
Delhi High Court · (2015) 6 AD 337
Industrial Disputes Act, 1947 - Section 10, 10(1), 18(2), 19(2), 33C
High Courts13 May 2015
Bijender Singh and Others Vs State of (NCT) Delhi
Delhi High Court · (2015) 5 AD 233 : (2015) 4 JCC 2346
Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Evidence Act, 1872 - Section 106, 114(e)
High Courts12 May 2015Disposed Off
DDA Vs B.B.S. Yadav
Delhi High Court · (2015) 05 DEL CK 0413
Constitution of India, 1950 - Article 226
High Courts12 May 2015Disposed Off
M.R. Tundwal Vs Union of India and Others
Delhi High Court · (2015) 05 DEL CK 0395
Constitution of India, 1950 - Article 12, 226, 227
High Courts12 May 2015Dismissed
R.P. Mendiratta Vs Sandeep Choudhary
Delhi High Court · (2015) 05 DEL CK 0286
Criminal Procedure Code, 1973 (CrPC) - Section 251, 281, 313, 378(4), 417Evidence Act, 1872 - Section 114, 3General Clauses Act, 1897 - Section 27
High Courts12 May 2015
Ashok Kumar Vs Purshotam Lal Verma
Delhi High Court · (2015) 05 DEL CK 0277
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 37Delhi Rent Control Act, 1958 - Section 14, 14(1)(e), 14A, 14B, 14C
High Courts12 May 2015Allowed
UOI and Others Vs S. Sengathir and Others
Delhi High Court · (2016) 226 DLT 215
Constitution of India, 1950 - Article 14, 16, 226, 309, 312
High Courts12 May 2015Dismissed
Akram Vs State (NCT) Delhi
Delhi High Court · (2015) 05 DEL CK 0266
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 122, 354, 376, 399, 506
High Courts12 May 2015Disposed off
Glaxo Group Ltd. and Others Vs S.D. Garg and Others
Delhi High Court · (2015) 05 DEL CK 0262
High Courts12 May 2015Dismissed
Southern Petrochemical Industires Corporation Ltd. and Others Vs The Great Eastern Shipping Co. Ltd.
Delhi High Court · (2015) 150 DRJ 524
Arbitration and Conciliation Act, 1996 - Section 34Evidence Act, 1872 - Section 31
High Courts12 May 2015Dismissed
State of NCT of Delhi Vs Hassan and Others
Delhi High Court · (2015) 4 JCC 2461
Constitution of India, 1950 - Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 161, 293, 313, 315, 315(1)Evidence Act, 1872 - Section 27, 3
High Courts12 May 2015Disposed off
B.N.P. Singh Vs Union of India and Others
Delhi High Court · (2015) 05 DEL CK 0241
Constitution of India, 1950 - Article 226
High Courts12 May 2015
Ram Sharan Das Batra Vs Reliance Webstore Limited
Delhi High Court · (2015) 05 DEL CK 0157
Contract Act, 1872 - Section 8
High Courts12 May 2015Dismissed
Nandan Mishra Vs University of Delhi and Others
Delhi High Court · (2015) 05 DEL CK 0153
Constitution of India, 1950 - Article 226University Grants Commission Act, 1956 - Section 2(f), 22(1), 22(2), 22(3), 3
High Courts12 May 2015Disposed off
Krishan Gopal Agrawal and Others Vs The State (Govt. of NCT of Delhi) and Others
Delhi High Court · (2015) 05 DEL CK 0150
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 307, 34, 406, 498-A
High Courts12 May 2015Dismissed
Maroof and Others Vs State
Delhi High Court · (2015) 3 CCR 125
Arms Act, 1959 - Section 25Constitution of India, 1950 - Article 21, 22(2), 226Criminal Procedure Code, 1973 (CrPC) - Section 167, 167(2), 173, 2, 268
High Courts12 May 2015Disposed off
Meena Chaudhary Vs BSES Rajdhani Power Limited and Others
Delhi High Court · (2015) 05 DEL CK 0145
Criminal Procedure Code, 1973 (CrPC) - Section 482Electricity Act, 2003 - Section 135
High Courts12 May 2015Disposed off
Samrat Singh Nirula and Others Vs State of NCT of Delhi
Delhi High Court · (2015) 9 AD 150 : (2015) 220 DLT 583
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 437, 438, 438(1), 91Penal Code, 1860 (IPC) - Section 120B, 149, 34, 419, 420
High Courts12 May 2015Dismissed
Kuber Dutt Sharma Vs State and Others
Delhi High Court · (2015) 220 DLT 289
Constitution of India, 1950 - Article 20Criminal Procedure Code, 1973 (CrPC) - Section 313, 372, 482Dowry Prohibition Act, 1961 - Section 2