High Courts26 Sept 2014Disposed Off
Kamran Siddique Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0367
Constitution of India, 1950 — Article 163(2), 226, 239AADelhi Lokayukta and Upalokayukta Act, 1995 — Section 3, 5, 5(5)
COURT ARCHIVE
Delhi High Court judgments
1,36,417 judgments · page 3,778 of 6,821
High Courts26 Sept 2014Dismissed
UOI Vs Anil Kumar
Delhi High Court · (2014) 09 DEL CK 0364
Constitution of India, 1950 — Article 226
High Courts26 Sept 2014Allowed
National Investor Forum Regd. Vs Golden Forests India Ltd.
Delhi High Court · (2015) 216 DLT 574
Stamp Act, 1899 — Section 49, 50, 50(2), 50(3)
High Courts26 Sept 2014Dismissed
Union of India Vs Dalip Kumar
Delhi High Court · (2014) 09 DEL CK 0249
Constitution of India, 1950 — Article 226
High Courts26 Sept 2014Dismissed
Paramount Plastic Industries Vs Corporation Bank
Delhi High Court · (2014) 145 DRJ 438
Civil Procedure Code, 1908 (CPC) — Section 16, 24Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 17A, 17A(1), 17A(2), 19
High Courts26 Sept 2014Dismissed
North Delhi Municipal Corporation Vs Rajinder Sharma
Delhi High Court · (2014) 09 DEL CK 0209
Constitution of India, 1950 — Article 21, 226
High Courts26 Sept 2014
Chatur Singh Vs State
Delhi High Court · (2014) 09 DEL CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82Penal Code, 1860 (IPC) — Section 323, 34, 379, 384, 392
High Courts26 Sept 2014
Reckitt Benckiser (India) Ltd. Vs The Government of NCT of Delhi
Delhi High Court · (2014) 09 DEL CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 18, 21, 22, 24, 24(3)
High Courts26 Sept 2014
Sanjeev Chawla Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0157
Constitution of India, 1950 — Article 226
High Courts26 Sept 2014
Raj Kumar Vs State (NCT of Delhi)
Delhi High Court · (2015) 1 DMC 245
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts26 Sept 2014Disposed Off
B. Mahesh Sharma Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0106
University Grants Commission Act, 1956 — Section 2(f), 22, 24, 3
High Courts26 Sept 2014
Sukhbir Singh Vs Gaindo Devi
Delhi High Court · (2014) 09 DEL CK 0059
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 7Evidence Act, 1872 — Section 3Hindu Succession Act, 1956 — Section 4, 4(1)(a), 6, 8
High Courts26 Sept 2014
Mahanagar Telephone Nigam Limited Vs Pradeep Kumar Biswas
Delhi High Court · (2014) 09 DEL CK 0027
High Courts25 Sept 2014
Workmen working as Malies in Horticulture Department, MCD Vs Municipal Corporation of Delhi
Delhi High Court · (2015) 1 LLJ 223
High Courts25 Sept 2014
Workmen, Horticulture Deptt. M.C.D. Vs Municipal Corporation of Delhi
Delhi High Court · (2015) 144 FLR 113
High Courts25 Sept 2014
Ashwani Kumar Vs Union of India and Others
Delhi High Court · (2014) 09 DEL CK 0432
High Courts25 Sept 2014
Commissioner of Income Tax Vs Steel Authority of India Ltd.
Delhi High Court · (2014) 09 DEL CK 0431
Income Tax Act, 1961 — Section 148, 260A, 271 (1)(c), 271(1) (c), 271(1)(c)
High Courts25 Sept 2014
Praveen Bansal and Others Vs Financial Commissioner and Others
Delhi High Court · (2014) 09 DEL CK 0393
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 13, 151Delhi Land Reforms Act, 1954 — Section 187, 4, 6, 84, 84(1)(a)Penal Code, 1860 (IPC) — Section 441
High Courts25 Sept 2014
Praveen Bansal Vs Financial Commissioner
Delhi High Court · (2015) 214 DLT 155 : (2014) 145 DRJ 410
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 13, 151Delhi Land Reforms Act, 1954 — Section 187, 84, 84(1)(a), 85, 85(i)Penal Code, 1860 (IPC) — Section 441
High Courts25 Sept 2014
Karamyogi Shelters Pvt. Ltd. Vs Benarsi Krishna Committee
Delhi High Court · (2015) 2 ARBLR 45
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 34, 37(1)(b)