High Courts20 Aug 2014
Air India Ltd. Vs Union of India
Delhi High Court · (2014) 08 DEL CK 0154
Immigration (Carriers Liability) Act, 2000 — Section 3, 4, 4(2)
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,800 of 6,818
High Courts20 Aug 2014
Munni Devi Vs Lokesh Kumar
Delhi High Court · (2014) 08 DEL CK 0140
Penal Code, 1860 (IPC) — Section 201, 302, 328, 34, 364
High Courts20 Aug 2014
Nanak G. Sheth Vs CBI
Delhi High Court · (2014) 08 DEL CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 482Official Secrets Act, 1923 — Section 5Penal Code, 1860 (IPC) — Section 120B, 409
High Courts20 Aug 2014
Snam Electrical Pvt. Ltd. Vs Mahavir Electricals and Power Systems Controls
Delhi High Court · (2014) 08 DEL CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Aug 2014
United Distributors Incorporation Vs Union of India
Delhi High Court · AIR 2015 Delhi31 : (2015) 3 Crimes 432
Food Safety and Standards Act, 2006 — Section 23, 3(1)(z)
High Courts20 Aug 2014
Birla Sunlife Insurance Company Limited Vs Sunil Yadav
Delhi High Court · (2014) 08 DEL CK 0115
High Courts20 Aug 2014
Delhi Transport Corporation Vs Om Prakash
Delhi High Court · (2015) 2 AD 238 : (2015) 215 DLT 378
Constitution of India, 1950 — Article 226
High Courts20 Aug 2014
Pradeep Suri Vs Simmi Suri
Delhi High Court · (2014) 08 DEL CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts20 Aug 2014Dismissed
Union of India Vs S.D. Pradhan
Delhi High Court · (2014) 08 DEL CK 0063
Constitution of India, 1950 — Article 226
High Courts20 Aug 2014Dismissed
Aarti Sharma Vs Billu
Delhi High Court · (2014) 08 DEL CK 0061
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts20 Aug 2014Dismissed
Santosh Kumar Jha Vs Central Bureau of Investigation
Delhi High Court · (2015) 1 CCR 153
Army Act, 1950 — Section 126Border Security Force Act, 1968 — Section 41(e), 64, 80, 81Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts20 Aug 2014Disposed Off
Maharaja Agarsen Institute of Technology Vs Guru Govind Singh Indraprastha University
Delhi High Court · (2014) 08 DEL CK 0041
High Courts20 Aug 2014Dismissed
Ignou Vs Bluestar Pvt. Ltd.
Delhi High Court · (2014) 08 DEL CK 0039
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts19 Aug 2014
Surinder Bhardwaj Vs State
Delhi High Court · (2014) 4 JCC 2406
Penal Code, 1860 (IPC) — Section 186, 307, 332, 34, 353
High Courts19 Aug 2014Dismissed
Kumar Aluminium Limited Vs Asset Reconstruction Company India Limited
Delhi High Court · (2014) 08 DEL CK 0295
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 47, Order 7 Rule 11, 151Constitution of India, 1950 — Article 14, 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22
High Courts19 Aug 2014Disposed Off
General Manager Northern Railway Vs Virender Union of India Vs Tara Chauhan
Delhi High Court · (2014) 08 DEL CK 0266
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts19 Aug 2014Allowed
Union of India Vs Mak Exports
Delhi High Court · (2014) 08 DEL CK 0265
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 9 Rule 13, 151
High Courts19 Aug 2014Disposed Off
Surender Kumar Mathur Vs State
Delhi High Court · (2015) 213 DLT 789
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 296, 311, 313, 357Evidence Act, 1872 — Section 35
High Courts19 Aug 2014
Vinod Luthra Vs Sarita Handa
Delhi High Court · (2014) 08 DEL CK 0236
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts19 Aug 2014Dismissed
B.H. Enterprises Vs Techmesh Products India Pvt. Ltd.
Delhi High Court · (2014) 08 DEL CK 0213
Arbitration and Conciliation Act, 1996 — Section 21, 32, 32(2), 5, 8Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10, Order 7 Rule 11, Order 7 Rule 14, Order 7 Rule 14(2)