High Courts15 Sept 2014Allowed
Good Living and Healthy Environment Constructions Pvt. Ltd.
Delhi High Court · (2014) 09 DEL CK 0026
Companies Act, 1956 — Section 235, 236, 237, 238, 239
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,784 of 6,818
High Courts15 Sept 2014Dismissed
Salsons Impex Pvt. Ltd. Vs Suruchi Bhardwaj
Delhi High Court · (2014) 09 DEL CK 0025
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts12 Sept 2014
Naib Subedar Vijay Bahadur Singh Vs The Union of India and Others
Delhi High Court · (2014) 09 DEL CK 0423
Constitution Of India, 1950 — Article 226, 227
High Courts12 Sept 2014
Sap Aktiengesellschaft Vs Rohit Sharma
Delhi High Court · (2014) 60 PTC 395
Copyright Act, 1957 — Section 14, 17, 2(ffc), 2(o)
High Courts12 Sept 2014Disposed Off
Ghanshyam Vs State
Delhi High Court · (2014) 09 DEL CK 0348
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 357(1), 357APenal Code, 1860 (IPC) — Section 307
High Courts12 Sept 2014Allowed
Mahender Singh Vs State NCT of Delhi
Delhi High Court · (2014) 4 JCC 2781
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392
High Courts12 Sept 2014Dismissed
Sun Pharmaceutical Industries Ltd. Vs Anglo French Drugs and Industries Ltd.
Delhi High Court · (2015) 215 DLT 493 : (2015) 63 PTC 580
Trade Marks Act, 1999 — Section 2(1)(h), 28, 28(1), 29(1)
High Courts12 Sept 2014
Commissioner of Income Tax-IV Vs Faith Biotech Pvt. Ltd.
Delhi High Court · (2014) 09 DEL CK 0297
Income Tax Act, 1961 — Section 2(29BA), 80IC
High Courts12 Sept 2014Dismissed
Ministry of Railways Vs Girish Mittal
Delhi High Court · (2014) 09 DEL CK 0295
Right to Information Act, 2005 — Section 18, 18(1), 19, 19(1), 19(3)
High Courts12 Sept 2014Allowed
In Re: Usha Breco Reality Limited
Delhi High Court · (2015) 2 AD 321 : (2015) 215 DLT 486
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts12 Sept 2014Allowed
Kamal Nayan Bhatt Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0278
Constitution of India, 1950 — Article 226
High Courts12 Sept 2014Disposed Off
National Federation of the Blind Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0274
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts12 Sept 2014Disposed Off
P-Kal Infotech Pvt. Ltd. Vs Perto S.A.
Delhi High Court · (2014) 09 DEL CK 0270
Arbitration and Conciliation Act, 1996 — Section 2(1)(b), 7, 9
High Courts12 Sept 2014Partly Allowed
Girish Chhabra Vs Lt. Governor of Delhi
Delhi High Court · (2014) 09 DEL CK 0265
General Clauses Act, 1897 — Section 6, 6(1)Land Acquisition Act, 1894 — Section 11, 11A, 16, 18, 24Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 11, 114, 114(1), 114(2), 19(1)
High Courts12 Sept 2014
Surender Singh Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0214
General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 11A, 18, 24, 31Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 11, 114, 114(1), 114(2), 19(1)
High Courts12 Sept 2014Allowed
In Re : A.R. Aerotech Private Limited
Delhi High Court · (2014) 09 DEL CK 0207
Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts12 Sept 2014Allowed
Ashok Shankarrao Chavan Vs Election Commission of India
Delhi High Court · (2014) 09 DEL CK 0087
Constitution of India, 1950 — Article 226, 324Criminal Procedure Code, 1973 (CrPC) — Section 473Penal Code, 1860 (IPC) — Section 171, 171H, 302, 304A
High Courts12 Sept 2014Dismissed
Kewal Krishna Loona Vs The Secretary to the Govt. of India
Delhi High Court · (2014) 09 DEL CK 0037
High Courts12 Sept 2014
Naval Kishore Gupta Vs Yashwant Kumar Gupta
Delhi High Court · (2015) 215 DLT 564 : (2015) 147 DRJ 74
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11
High Courts11 Sept 2014
IFCI Ltd. Vs T.T. Ltd.
Delhi High Court · (2014) 09 DEL CK 0398
Constitution of India, 1950 — Article 226, 32Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 11