High Courts10 Sept 2014Dismissed
Rvakash Ganga Infrastructure Ltd. Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0298
Constitution of India, 1950 — Article 12, 14, 299, 32
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,786 of 6,818
High Courts10 Sept 2014
Raj Kumar Prasad Vs Abbott Healthcare Pvt. Ltd.
Delhi High Court · (2014) 176 PLR 7 : (2014) 60 PTC 51
Trade Marks Act, 1999 — Section 124, 28, 30
High Courts10 Sept 2014
Madhubala Sharma Vs Anand Pratyabhoot Vitt Nigam Ltd.
Delhi High Court · (2014) 09 DEL CK 0291
Companies Act, 1956 — Section 433, 529, 530
High Courts10 Sept 2014Disposed Off
Dushyant Kumar Vs M.C.D. of Delhi
Delhi High Court · (2014) 09 DEL CK 0240
Industrial Disputes Act, 1947 — Section 11A, 25F
High Courts10 Sept 2014Dismissed
Vinod Vashisht Vs Suresh Chanchal
Delhi High Court · (2014) 09 DEL CK 0233
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(4), Order 6 Rule 6, 151, 26(2)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115
High Courts10 Sept 2014Allowed
Manjit Singh Vs State
Delhi High Court · (2015) 2 AD 594 : (2015) 214 DLT 646
Constitution of India, 1950 — Article 141, 16, 215, 226, 227Contempt of Courts Act, 1971 — Section 2(b)Criminal Procedure Code, 1973 (CrPC) — Section 170, 451, 451, 452, 452
High Courts10 Sept 2014
Tata Motors Ltd. Vs Legal Metrology Officer Weights and Measures Department Govt. of NCT of Delhi
Delhi High Court · (2014) 09 DEL CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 204, 239, 251, 482Legal Metrology Act, 2009 — Section 18(1), 36(1)
High Courts10 Sept 2014Dismissed
Siddarth Singh Vs The Vice Chancellor,Delhi University
Delhi High Court · (2014) 09 DEL CK 0086
High Courts10 Sept 2014Dismissed
Nandini Tewari Vs Union of India
Delhi High Court · (2015) 215 DLT 612
Constitution of India, 1950 — Article 226
High Courts10 Sept 2014
Commissioner of Income Tax Vs Achila Sabharwal
Delhi High Court · (2015) 279 CTR 305 : (2015) 371 ITR 219
Income Tax Act, 1961 — Section 260A, 32, 32(1)
High Courts10 Sept 2014Dismissed
Rakesh Kumar Vs Central Bureau of Investigation
Delhi High Court · (2014) 09 DEL CK 0062
Constitution of India, 1950 — Article 227, 77(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts10 Sept 2014
Kamal Bali Vs State
Delhi High Court · (2014) 09 DEL CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13(ia)Penal Code, 1860 (IPC) — Section 307, 34, 406, 498A
High Courts10 Sept 2014
The New India Assurance Co. Ltd. Vs Krishna Industries
Delhi High Court · (2014) 09 DEL CK 0046
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3Limitation Act, 1963 — Section 29(2), 5
High Courts10 Sept 2014Disposed Off
Royal Star Trading Company Vs IFCI Limited
Delhi High Court · (2014) 09 DEL CK 0036
Penal Code, 1860 (IPC) — Section 379, 454, 457Sales of Goods Act, 1930 — Section 19, 19(1), 2(7), 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
High Courts10 Sept 2014Allowed
Union Public Service Commission Vs B.S. Negi
Delhi High Court · (2014) 09 DEL CK 0031
Constitution of India, 1950 — Article 226
High Courts10 Sept 2014Dismissed
United Insurance Co. Ltd. Vs Manish Kumar Gupta
Delhi High Court · (2014) 09 DEL CK 0008
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3Limitation Act, 1963 — Section 29(2), 5
High Courts09 Sept 2014
Commissioner of Income Tax Vs Subhash Chand Rastogi
Delhi High Court · (2014) 09 DEL CK 0342
Income Tax Act, 1961 — Section 80HHC, 80HHC(2)(b)(ii)
High Courts09 Sept 2014Allowed
Delhi Development Authority Vs S.P. Singh
Delhi High Court · (2014) 09 DEL CK 0329
High Courts09 Sept 2014Dismissed
Razia Begum Vs Delhi Development Authority
Delhi High Court · (2015) 2 AD 159 : (2015) 215 DLT 290
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 12 Rule 6, Order 6 Rule 12, Order 6 Rule 2, Order 6 Rule 2(1)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Right to Information Act, 2005 — Section 19