High Courts09 Sept 2014Dismissed
Ex-SWR Girdhari Lal Yadav Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0323
Army Act, 1950 — Section 115(2), 164, 36(b), 36(d)Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,787 of 6,818
High Courts09 Sept 2014
Shyam Sunder Wadhawan Vs Vivek Arya
Delhi High Court · (2015) 1 AD 253 : (2015) 214 DLT 616 : (2015) 1 RCR(Rent) 225
Contempt of Courts Act, 1971 — Section 11, 12Delhi Rent Control Act, 1958 — Section 14, 14(1)(a), 14(1)(e), 14A, 14BGeneral Clauses Act, 1897 — Section 27
High Courts09 Sept 2014Allowed
In Re: Shubh Sponge Iron Private Limited
Delhi High Court · (2014) 09 DEL CK 0243
Companies Act, 1956 — Section 235, 236, 237, 238, 239Income Tax Act, 1961 — Section 72A, 72-A
High Courts09 Sept 2014Allowed
In Re: World One Solutions Private Limited
Delhi High Court · (2014) 09 DEL CK 0230
Companies Act, 1956 — Section 235, 236, 237, 238, 239Income Tax Act, 1961 — Section 2(19AA), 2(1B)
High Courts09 Sept 2014
Directorate of Revenue Intelligence Vs Anselen Lyke Nwosu
Delhi High Court · (2014) 3 JCC(Narcotics) 171
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 25(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 67, 79, 80
High Courts09 Sept 2014Dismissed
Arghya Kumar Nath Vs D.S. Rawat
Delhi High Court · (2014) 09 DEL CK 0095
Constitution of India, 1950 — Article 226, 329(b)Representation of the People Act, 1951 — Section 31
High Courts09 Sept 2014Dismissed
Chahat Ram Verma Vs Unitech Ltd.
Delhi High Court · (2014) 09 DEL CK 0085
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts09 Sept 2014Dismissed
Directorate of Revenue Intelligence Vs Mike Chimezie
Delhi High Court · (2014) 3 JCC 173
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 25(4)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 67, 79, 80
High Courts09 Sept 2014Dismissed
Lt Foods Ltd. Vs Sachdeva and Sons Rice Mills Ltd.
Delhi High Court · (2015) 215 DLT 39 : (2014) 176 PLR 42 : (2014) 60 PTC 27
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 6 Rule 17, Order 6 Rule 2
High Courts09 Sept 2014
Ram Pal Chauhan Vs County Apparels
Delhi High Court · (2014) 09 DEL CK 0049
Civil Procedure Code, 1908 (CPC) — Section 10Trade Marks Act, 1999 — Section 27, 27(2), 28(3), 30(1)(d), 33
High Courts09 Sept 2014Dismissed
Manoj Kumar Vs The Commissioner of Police
Delhi High Court · (2014) 09 DEL CK 0041
Administrative Tribunals Act, 1985 — Section 14Penal Code, 1860 (IPC) — Section 120-B, 419, 420, 468, 470
High Courts09 Sept 2014Dismissed
Sapna Channa Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 09 DEL CK 0001
Constitution of India, 1950 — Article 14, 226
High Courts08 Sept 2014
Vashishta Gakhar Vs Sanjay Chawla
Delhi High Court · (2014) 09 DEL CK 0463
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(4), Order 37 Rule 37Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Sept 2014
Bhoop Singh Vs State NCT of Delhi
Delhi High Court · (2014) 4 JCC 199
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b), 42, 50, 57
High Courts08 Sept 2014
Arshad Zamal Siddiqui and Others Vs Ravinder Singh and Others
Delhi High Court · (2014) 09 DEL CK 0424
High Courts08 Sept 2014
Commissioner of Central Excise Vs Vimla Roling Mills
Delhi High Court · (2015) 317 ELT 702
Central Excises and Salt Act, 1944 — Section 35G, 35L
High Courts08 Sept 2014
Novartis A.G. Vs Ranbaxy Laboratories Ltd.
Delhi High Court · (2015) 62 PTC 547
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 — Section 3(d), 64(1)(d), 64(1)(f), 64(1)(j), 64(1)(k)
High Courts08 Sept 2014Dismissed
Randhir Jain Vs Veena Rani
Delhi High Court · (2014) 09 DEL CK 0330
Civil Procedure Code, 1908 (CPC) — Section 115Judges (Protection) Act, 1985 — Section 3, 3(1), 3(2), 4Judicial Officers Protection Act, 1850 — Section 1