High Courts17 Dec 2014
Jai Ram Vs State
Delhi High Court · (2014) 12 DEL CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 65BPenal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Delhi High Court judgments
1,36,877 judgments · page 3,753 of 6,844
High Courts17 Dec 2014
Jawahar Singh Vs State State Vs Ravi Sharma
Delhi High Court · (2015) 1 AD 460 : (2015) 1 JCC 236
Arms Act, 1959 - Section 25 27Criminal Procedure Code, 1973 (CrPC) - Section 100 100(5) 161Evidence Act, 1872 - Section 27
High Courts17 Dec 2014
Jeet Singh Vs State
Delhi High Court · (2015) 4 AD 750 : (2015) 217 DLT 494
Criminal Procedure Code, 1973 (CrPC) - Section 313
High Courts17 Dec 2014
Ruchi Soya Industries Ltd. Vs Asstt. Director, Enforcement of Directorate
Delhi High Court · (2015) 2 Crimes 450 : (2015) 1 JCC 258
Foreign Exchange Management Act, 1999 — Section 8(3)Foreign Exchange Regulation Act, 1973 — Section 45, 50, 51, 52(2), 52(6)
High Courts16 Dec 2014Allowed
Pran Gopal Chatterjee Vs Jain Sons Export Corporation
Delhi High Court · (2015) 145 FLR 1065
Industrial Disputes Act, 1947 - Section 2(s)
High Courts16 Dec 2014
Praveen Bhutani Vs Usha Sethi and Others
Delhi High Court · (2015) 2 AD 124
Criminal Procedure Code, 1973 (CrPC) — Section 372, 374, 377, 378, 378(1)Limitation Act, 1963 — Section 5
High Courts16 Dec 2014
Xiaomi Technology and Others Vs Telefonaktiebolaget LM Ericsson (PUBL) and Others
Delhi High Court · (2015) 1 AD 407 : (2015) 147 DRJ 455 : (2015) 61 PTC 282
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts16 Dec 2014
Babita Kadian Vs Union of India and Others
Delhi High Court · (2015) 5 AD 221 : (2015) 217 DLT 76
Constitution of India, 1950 — Article 226
High Courts16 Dec 2014
Ashish Narang Vs Union of India
Delhi High Court · (2014) 146 DRJ 580
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts16 Dec 2014
Shiva Vs State of NCT of Delhi
Delhi High Court · (2015) 1 JCC 212
Penal Code, 1860 (IPC) — Section 34, 354-B, 354-D, 452, 509
High Courts16 Dec 2014
Parle Agro Pvt. Ltd. and Others Vs Anmol Lifeline
Delhi High Court · (2014) 12 DEL CK 0359
Trade Marks Act, 1999 — Section 2(1)(h), 29(1), 29(2)
High Courts16 Dec 2014
Adesh Kumar Vs Union of India and Others
Delhi High Court · (2015) 4 AD 95 : (2015) 216 DLT 230 : (2015) 3 RCR(Civil) 339
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 7Right to Information Act, 2005 — Section 3, 8, 8(1)(h)
High Courts16 Dec 2014
Raghu Nandan Vs State
Delhi High Court · (2014) 12 DEL CK 0350
Penal Code, 1860 (IPC) — Section 324
High Courts16 Dec 2014
Mahanagar Telephone Nigam Ltd. Vs Union of India
Delhi High Court · (2015) 147 DRJ 406
Constitution of India, 1950 — Article 14, 19(g)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(B), 14A, 17, 17(1)(a)
High Courts16 Dec 2014
Good Luck Traders Vs Yash Associates
Delhi High Court · (2014) 12 DEL CK 0271
Criminal Procedure Code, 1973 (CrPC) — Section 177, 182(1), 184, 220, 220(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 145(2), 68, 69
High Courts16 Dec 2014
Hardayal Singh Mehta Vs Joginder Singh Mehta
Delhi High Court · (2014) 12 DEL CK 0241
High Courts16 Dec 2014
Goyal MG Gases Pvt. Ltd. Vs State
Delhi High Court · (2014) 12 DEL CK 0219
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 182(1), 184, 220, 220(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 145(2), 68, 69
High Courts16 Dec 2014
R. Muthuswamy Vs The Management of M/s. Bhor Industries Ltd.
Delhi High Court · (2014) 12 DEL CK 0214
Constitution of India, 1950 — Article 226
High Courts16 Dec 2014
RPP Infra Projects Ltd. Vs NTPC Tamil Nadu Energy
Delhi High Court · (2015) 1 ARBLR 242
High Courts16 Dec 2014
Micromax Informatics Ltd. Vs Shenzhen Oneplus Technology Co. Ltd.
Delhi High Court · (2015) 147 DRJ 40 : (2015) 61 PTC 286
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 149Companies Act, 1956 — Section 7