High Courts28 Jan 2015Dismissed
Meenu and Others Vs Integrated District Health Society and Others
Delhi High Court · (2015) 148 DRJ 311
Constitution of India, 1950 - Article 12, 14, 16, 21, 309
COURT ARCHIVE
Delhi High Court judgments
1,37,117 judgments · page 3,744 of 6,856
High Courts28 Jan 2015Disposed off
Jagpreet Kaur Gandhi Vs Union of India and Others
Delhi High Court · (2015) 4 AD 439 : (2015) 217 DLT 442
Constitution of India, 1950 - Article 226, 32
High Courts28 Jan 2015Disposed off
U.P. State Road Transport Corporation Vs Shahida and Others
Delhi High Court · (2015) 01 DEL CK 0052
Motor Vehicles Act, 1988 - Section 166, 2(c)
High Courts28 Jan 2015Dismissed
Shriram General Insurance Co. Ltd. Vs Preeti and Others
Delhi High Court · (2015) 01 DEL CK 0051
High Courts28 Jan 2015Disposed off
Uday Kumar Sinha Vs State
Delhi High Court · (2015) 3 Crimes 647 : (2015) 2 JCC 1031
Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 207Penal Code, 1860 (IPC) - Section 34, 394, 397
High Courts28 Jan 2015Disposed off
Vikram Kapur and Others Vs Atlas Cycles (Haryana) Ltd. and Others
Delhi High Court · (2015) 2 AD 245 : (2015) 219 DLT 1 : (2015) 148 DRJ 461
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 6 Rule 17Companies Act, 1956 - Section 391, 394
High Courts28 Jan 2015Dismissed
Inderjit Narula and Others Vs Rohit Dua and Others
Delhi High Court · (2015) 2 BC 40
Criminal Procedure Code, 1973 (CrPC) - Section 251, 313Income Tax Act, 1961 - Section 269Negotiable Instruments Act, 1881 (NI) - Section 138, 139
High Courts28 Jan 2015Dismissed
Seema Swami Vs IHHR Hospitality Pvt. Ltd.
Delhi High Court · (2015) 01 DEL CK 0016
Civil Procedure Code, 1908 (CPC) - Order 38 Rule 38, Order 38 Rule 38, Order 38 Rule 5, 151
High Courts28 Jan 2015
Commissioner of Income Tax Vs Transceivers India Ltd.
Delhi High Court · (2015) 01 DEL CK 0005
Income Tax Act, 1961 - Section 133(6), 260A, 271(1)(c), 276C
High Courts27 Jan 2015Disposed Off
Naresh Kumar Yadav Vs Union of India and Others
Delhi High Court · (2015) 4 SCT 42
Penal Code, 1860 (IPC) - Section 323, 341
High Courts27 Jan 2015Disposed off
Shankar Vs State
Delhi High Court · (2015) 1 JCC 757
Constitution of India, 1950 - Article 226
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
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 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)