High Courts16 Sept 2014
Akansha Enterprises Vs Additional Secretary and D.G. CGHS
Delhi High Court · (2014) 09 DEL CK 0132
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 8 Rule 1, Order 8 Rule 10
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,783 of 6,818
High Courts16 Sept 2014
R.S. Solutions Vs Dan Blocks Brakes India Pvt. Ltd.
Delhi High Court · (2014) 09 DEL CK 0131
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts16 Sept 2014
Maneesh Kumar Vs Commissioner of Police
Delhi High Court · (2014) 09 DEL CK 0051
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 392, 397
High Courts16 Sept 2014
Babita Vs Ved Prakash
Delhi High Court · (2015) 4 ACC 113 : (2015) ACJ 1860 : (2014) 176 PLR 37
Evidence Act, 1872 — Section 114
High Courts16 Sept 2014Dismissed
Manohar Lal Sharma Advocate Vs Central Bureau of Investigation
Delhi High Court · (2014) 09 DEL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 23, 20, 20(c)Constitution of India, 1950 — Article 226, 226(2), 227Evidence Act, 1872 — Section 78(2), 81
High Courts16 Sept 2014
A.T. Kearney India Vs Income Tax Officer
Delhi High Court · (2014) 09 DEL CK 0013
Income Tax Act, 1961 — Section 10A, 148
High Courts15 Sept 2014
Rajesh Kumar Pathak Vs State
Delhi High Court · (2014) 09 DEL CK 0374
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 34
High Courts15 Sept 2014Dismissed
Continental Construction Ltd. Vs State Bank of India
Delhi High Court · (2014) 09 DEL CK 0349
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(24), 19(5)(A)
High Courts15 Sept 2014Dismissed
Hawa Singh Vs Govt. of NCT of Delhi State Vs Ramesh
Delhi High Court · (2015) 214 DLT 584
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 306, 34, 498-A
High Courts15 Sept 2014Disposed Off
Rolex SA Vs Alex Jewellery Pvt. Ltd.
Delhi High Court · (2015) 215 DLT 6 : (2014) 60 PTC 131
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 20, 22, 22(5)Constitution of India, 1950 — Article 215
High Courts15 Sept 2014Disposed Off
Brahmos Aerospace Pvt. Ltd. Vs Brahmos Garments
Delhi High Court · (2014) 60 PTC 381
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 8 Rule 10Companies Act, 1956 — Section 20, 22, 22(5), 29(5)Trade Marks Act, 1999 — Section 11(6), 11(9)(i), 2(1)(zg), 2(4)(c), 2(m)
High Courts15 Sept 2014Allowed
Bhanu Pratap Singh Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0219
Border Security Force Act, 1968 — Section 117, 14, 15, 16, 17Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts15 Sept 2014
Commissioner of Income Tax-X Vs Paramjeet Luthra
Delhi High Court · (2015) 371 ITR 306 : (2015) 228 TAXMAN 348
Income Tax Act, 1961 — Section 37, 68
High Courts15 Sept 2014Dismissed
Guru Premsukh Memorial College Engineering Vs All India Council for Technical Education
Delhi High Court · (2014) 09 DEL CK 0200
Constitution of India, 1950 — Article 14
High Courts15 Sept 2014
S. Srinivas Raju Vs S. Ravi Raju
Delhi High Court · (2014) 09 DEL CK 0169
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 39 Rule 1, Order 39 Rule 2
High Courts15 Sept 2014
Pramod Kumar Gupta Vs State
Delhi High Court · (2014) 09 DEL CK 0154
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(5), 482Penal Code, 1860 (IPC) — Section 307, 324
High Courts15 Sept 2014Disposed Off
Shiv Mehra Vs University of Delhi
Delhi High Court · (2014) 09 DEL CK 0135
High Courts15 Sept 2014Allowed
S.K. Mittal Vs The Director,Enforcement Directorate
Delhi High Court · (2014) 4 Crimes 125 : (2015) 215 DLT 409
Customs Act, 1962 — Section 108Foreign Exchange Regulation Act, 1973 — Section 40, 6(4), 6(5), 72, 8(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 67
High Courts15 Sept 2014
Anupam Kumar Didwania Vs H.S. Toki
Delhi High Court · (2014) 09 DEL CK 0122
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Income Tax Act, 1961 — Section 276C(2)
High Courts15 Sept 2014
Bharat Sharma Vs State
Delhi High Court · (2014) 09 DEL CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 323, 34, 452