High Courts19 Aug 2014
Jugvinder Singh Vs Phool Chatrath
Delhi High Court · (2014) 08 DEL CK 0178
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 15(1), 39
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,801 of 6,818
High Courts19 Aug 2014Dismissed
Madhukar Singh Vs State of NCT of Delhi Sajid Abbas Vs State (Govt. of NCT of Delhi) State Vs Durga Singh
Delhi High Court · (2014) 08 DEL CK 0158
Arms Act, 1959 — Section 25, 26, 35Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 212, 34, 347, 363, 364A
High Courts19 Aug 2014Dismissed
Ravinder Rana Vs State
Delhi High Court · (2014) 08 DEL CK 0157
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts19 Aug 2014Disposed Off
Sambhavana Vs Union of India
Delhi High Court · (2014) 145 DRJ 103
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 57(1), 58
High Courts19 Aug 2014
Rajinder Kumar Vs Padmavati Thr Legal Heir
Delhi High Court · (2014) 144 DRJ 568
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2
High Courts19 Aug 2014Allowed
Krishan Kumar Vs Government of NCT
Delhi High Court · (2014) 08 DEL CK 0105
High Courts19 Aug 2014Allowed
Seema Singhal Vs Delhi Subordinate Service Selection Board
Delhi High Court · (2014) 08 DEL CK 0095
Administrative Tribunals Act, 1985 — Section 14, 19, 21, 21(1)Constitution of India, 1950 — Article 226
High Courts19 Aug 2014
Parmeshwari Vs State
Delhi High Court · (2014) 4 JCC 2305
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135
High Courts15 Aug 2014
World Wrestling Entertainment, Inc. Vs Reshma Collection
Delhi High Court · (2014) 60 PTC 452
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20, 20(c), 9Copyright Act, 1957 — Section 62, 62(2)Trade Marks Act, 1999 — Section 134, 134(2), 62(2)
High Courts14 Aug 2014
Pepsico India Holdings Private Limited Vs Assistant Commissioner of Income Tax and Others
Delhi High Court · (2014) 08 DEL CK 0349
Income Tax Act, 1961 - Section 132(1) 132(4A)(i) 132A 143(3) 153(c)
High Courts14 Aug 2014Allowed
Bimla Vs Anil Kumar Arora
Delhi High Court · (2014) 08 DEL CK 0315
Civil Procedure Code, 1908 (CPC) — Section 10, 115Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts14 Aug 2014
Pepsico India Holdings Private Limited Vs Assistant Commissioner of Income Tax
Delhi High Court · (2014) 270 CTR 467 : (2015) 370 ITR 295
Income Tax Act, 1961 — Section 132(1), 132(4A)(i), 132A, 143(3), 153(c)
High Courts14 Aug 2014
Reddys Laboratories Ltd. Vs Union of India
Delhi High Court · (2014) 309 ELT 423 : (2015) 31 GSTR 93
Central Excises and Salt Act, 1944 — Section 1(2), 11B, 35E(2), 35EE, 4Companies Act, 1956 — Section 233BCustoms Act, 1962 — Section 14
High Courts14 Aug 2014Disposed Off
Ashok Bansal Vs State
Delhi High Court · (2015) 213 DLT 427 : (2014) 3 DMC 304 : (2014) 3 JCC 2129
Evidence Act, 1872 — Section 113-BPenal Code, 1860 (IPC) — Section 304-B, 306, 34, 406, 498-A
High Courts14 Aug 2014Dismissed
Armed Forces Tribunal (PB) Bar Association Vs Union of India
Delhi High Court · (2014) 08 DEL CK 0219
Armed Forces Tribunals Act, 2007 — Section 41, 43Constitution of India, 1950 — Article 14, 246, 323ACourt Fees Act, 1870 — Section 35
High Courts14 Aug 2014Allowed
David Kenneth Hambly Vs Pinto Kumar
Delhi High Court · (2015) 1 AD 321 : (2015) 214 DLT 480 : (2014) 144 DRJ 461
Guardians and Wards Act, 1890 — Section 10, 13, 17, 7, 8Hindu Minority and Guardianship Act, 1956 — Section 4(b), 6, 6(a)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41, 41(5), 41(5)(c)
High Courts14 Aug 2014Dismissed
U.P. Petroleum Traders Association Vs Union of India
Delhi High Court · (2014) 310 ELT 460
Constitution of India, 1950 — Article 226Legal Metrology Act, 2009 — Section 11, 12, 4, 5, 5(1)
High Courts14 Aug 2014Disposed Off
Dinesh Kumar Vs State NCT of Delhi
Delhi High Court · (2015) 213 DLT 709
Evidence Act, 1872 — Section 113A, 113B, 113-B, 4Penal Code, 1860 (IPC) — Section 302, 304B, 304-B, 304-B(1), 306
High Courts14 Aug 2014Dismissed
Mukesh Kumar Vs State NCT of Delhi
Delhi High Court · (2014) 212 DLT 304 : (2014) 3 DMC 1 : (2014) 3 JCC 2094
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts14 Aug 2014
Joginder Vs The State (NCT of Delhi)
Delhi High Court · (2014) 08 DEL CK 0175
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 120, 25, 34, 356, 379