High Courts08 Sept 2014Allowed
Jenson and Nicholson (I) Ltd. Vs The Joint Registrar of Trade Marks
Delhi High Court · (2014) 60 PTC 19
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Trade Marks Act, 1999 — Section 21(2)
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,788 of 6,818
High Courts08 Sept 2014Disposed Off
Manmohan Plastic Pvt. Ltd. Vs Ganpati Plastic Industries
Delhi High Court · (2014) 60 PTC 36
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Trade Marks Act, 1999 — Section 2(1)(r)(ii)(c), 2(r), 28, 29, 34
High Courts08 Sept 2014
State Vs Bhuvnesh Chaturvedi
Delhi High Court · (2014) 09 DEL CK 0264
Criminal Procedure Code, 1973 (CrPC) — Section 160, 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts08 Sept 2014Dismissed
Lord Buddha Shiksha Pratisthan Saharsa Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0246
High Courts08 Sept 2014Disposed Off
Raj Kumari Vs The Union of India
Delhi High Court · (2014) 09 DEL CK 0242
High Courts08 Sept 2014
State of NCT of Delhi Vs Parveen Kumar
Delhi High Court · (2014) 4 JCC 2505
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts08 Sept 2014Allowed
Anil Kumar Vs The State
Delhi High Court · (2014) 09 DEL CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 336, 338, 34
High Courts08 Sept 2014
Mirkana Engineering Pvt. Ltd. Vs Eino S. Mehta
Delhi High Court · (2014) 176 PLR 5
High Courts08 Sept 2014Disposed Off
State Vs Intezar
Delhi High Court · (2014) 09 DEL CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3), 357A, 360Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 4
High Courts08 Sept 2014Dismissed
Deepak Khosla Vs Nemo
Delhi High Court · (2014) 09 DEL CK 0074
Civil Procedure Code, 1908 (CPC) — Section 100ACompanies Act, 1956 — Section 10E, 10F, 2, 397, 398Constitution of India, 1950 — Article 136
High Courts08 Sept 2014Allowed
Triveni Engineering and Industries Ltd. Vs Union Bank of India
Delhi High Court · (2015) 5 AD 619 : (2015) 218 DLT 548 : (2014) 145 DRJ 357
Constitution of India, 1950 — Article 226
High Courts08 Sept 2014Disposed Off
Kamal Vs State
Delhi High Court · (2014) 4 JCC 2502
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 436
High Courts08 Sept 2014Dismissed
M.N. Khan Vs Union of India
Delhi High Court · (2014) 09 DEL CK 0066
Constitution of India, 1950 — Article 226
High Courts05 Sept 2014
Manish Aggarwal Vs State
Delhi High Court · (2014) 09 DEL CK 0326
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 203Penal Code, 1860 (IPC) — Section 156(3), 203, 380, 411, 430
High Courts05 Sept 2014Dismissed
Ranvir Singh Garg Vs Ordinance Factories Officers C G H S Ltd.
Delhi High Court · (2014) 09 DEL CK 0320
Criminal Procedure Code, 1973 (CrPC) — Section 340Delhi Co-operative Societies Act, 2003 — Section 70
High Courts05 Sept 2014Allowed
In Re: Silverglades Developers Private Limited
Delhi High Court · (2014) 09 DEL CK 0319
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts05 Sept 2014Dismissed
Salil Maheshwari Vs The High Court of Delhi
Delhi High Court · (2014) 145 DRJ 225
Constitution of India, 1950 — Article 12, 130, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 321, 321(4)
High Courts05 Sept 2014Allowed
Keshav Kumar Vs State
Delhi High Court · (2015) 1 DMC 288 : (2014) 145 DRJ 154
Criminal Procedure Code, 1973 (CrPC) — Section 313, 437AEvidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts05 Sept 2014
Rohit Jain Vs Promila Kumar
Delhi High Court · (2014) 09 DEL CK 0267
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17
High Courts05 Sept 2014Dismissed
Vir Arjun Newspapers Pvt. Ltd. Vs The Regional Provident Fund Commissioner
Delhi High Court · (2014) 4 LLJ 206
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 14, 14-A, 16, 16(1)(b)