High Courts23 Dec 2014
ION Exchange (India) Ltd. Vs Panasonic Electric Works Co. Ltd.
Delhi High Court · (2015) 1 AD 593
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(3), 11(4), 11(5)Constitution of India, 1950 — Article 141
COURT ARCHIVE
Delhi High Court judgments
1,36,954 judgments · page 3,752 of 6,848
High Courts23 Dec 2014
Commissioner of Police Vs Satish Chander
Delhi High Court · (2014) 12 DEL CK 0247
Constitution of India, 1950 — Article 226
High Courts23 Dec 2014
In Re: N.H.M. Marketing Private Limited
Delhi High Court · (2014) 12 DEL CK 0245
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts23 Dec 2014
In Re: Earthcon Vertical Limits Infracon Private Limited
Delhi High Court · (2014) 12 DEL CK 0239
Companies Act, 1956 — Section 210(1), 235, 236, 237, 238
High Courts23 Dec 2014
National Highways Authority of India Vs P. Sivashankar
Delhi High Court · (2014) 12 DEL CK 0237
High Courts23 Dec 2014
Zenith Infotech Ltd. Vs Union of India
Delhi High Court · (2015) 147 DRJ 58
Companies Act, 1956 — Section 173(2), 441, 481Criminal Procedure Code, 1973 (CrPC) — Section 195Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 5
High Courts23 Dec 2014
Vincent George Vs CBI
Delhi High Court · (2014) 12 DEL CK 0233
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 245, 245(2), 482Essential Commodities Act, 1955 — Section 3
High Courts23 Dec 2014
Anand Decors Vs Commissioner of Trade and Taxes
Delhi High Court · (2015) 1 AD 607 : (2015) 79 VST 119
Central Sales Tax Act, 1956 — Section 8Delhi Value Added Tax Act, 2004 — Section 16, 2, 2(d), 2(f), 2(t)Income Tax Act, 1961 — Section 32
High Courts23 Dec 2014
The Commissioner of Income Tax Vs D.C.M. Limited
Delhi High Court · (2015) 1 AD 441 : (2015) 275 CTR 475
Companies Act, 1956 — Section 199, 391, 391, 392, 393Income Tax Act, 1961 — Section 154, 155, 155(4A), 2, 2(19AA)Transfer of Property Act, 1882 — Section 53A
High Courts23 Dec 2014
Praleen Chopra Vs Dewan Housing Finance Corporation Pvt. Ltd.
Delhi High Court · (2014) 12 DEL CK 0216
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 14Transfer of Property Act, 1882 — Section 65A
High Courts23 Dec 2014
Ajay Kumar Vs State (NCT of Delhi)
Delhi High Court · (2014) 12 DEL CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 311, 313, 437APenal Code, 1860 (IPC) — Section 323, 328, 34, 341, 363
High Courts23 Dec 2014
In Re: HRG Impex Pvt. Ltd.
Delhi High Court · (2014) 12 DEL CK 0118
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts23 Dec 2014
In Re: HT Music and Entertainment Company Ltd.
Delhi High Court · (2014) 12 DEL CK 0117
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts23 Dec 2014
In Re: Ganesh Paper Mills (Delhi) Private Limited
Delhi High Court · (2014) 12 DEL CK 0116
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts23 Dec 2014
Tara Logitech Private Ltd. Vs Religare Finvest Limited
Delhi High Court · (2015) 1 AD 765
Arbitration and Conciliation Act, 1996 — Section 34, 36, 8Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 21, Order 21 Rule 58, Order 21 Rule 98, 47Specific Relief Act, 1963 — Section 41
High Courts23 Dec 2014
Anulludin Vs State of NCT of Delhi
Delhi High Court · (2014) 12 DEL CK 0058
Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313
High Courts23 Dec 2014
Tanu Goel Vs Girish Chopra
Delhi High Court · (2014) 12 DEL CK 0043
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts23 Dec 2014
Bansi Lal Malhotra Vs The Delhi Development Authority
Delhi High Court · (2014) 12 DEL CK 0042
High Courts23 Dec 2014
ARN Infrastructure India Ltd. Vs State
Delhi High Court · (2015) 2 AD 205
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Dec 2014
N.N. Ojha Vs Prem Mehra
Delhi High Court · (2015) 1 AD 571 : (2015) 1 ARBLR 252 : (2015) 147 DRJ 428
Arbitration and Conciliation Act, 1996 — Section 11, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 13, 151