High Courts01 Aug 2014Allowed
Mohd. Bilal Vs State
Delhi High Court · (2014) 3 JCC 2118
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 81
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,809 of 6,818
High Courts01 Aug 2014
Board Of Technical Education Vs Sahibjeet Singh
Delhi High Court · (2014) 7 AD 72
High Courts01 Aug 2014
Amar Bhadur Thapas Vs State Ravinder Vs State (Govt. of NCT of Delhi) State Vs Jagtar
Delhi High Court · (2015) ALLMR(Cri) 31 : (2015) 213 DLT 389 : (2014) 4 RCR(Criminal) 786
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 239, 313, 366, 374, 428
High Courts01 Aug 2014
Amit Electronics Vs Commissioner of Customs (Preventive)
Delhi High Court · (2014) 309 ELT 60
Customs Act, 1962 — Section 110A, 128(1), 129A(1), 130, 28
High Courts31 Jul 2014
State Vs Shambhu
Delhi High Court · (2015) 1 JCC 611
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 363, 376, 377
High Courts31 Jul 2014
Kailash Devi Vs Brij Pal Manocha
Delhi High Court · (2015) 8 AD 212 : (2015) 213 DLT 726
Delhi Rent Control Act, 1958 — Section 25(B)(8)Limitation Act, 1963 — Section 5
High Courts31 Jul 2014Disposed Off
Satish Builders Vs The Chairman
Delhi High Court · (2014) 07 DEL CK 0289
Arbitration and Conciliation Act, 1996 — Section 34, 75, 81
High Courts31 Jul 2014
Commissioner of Income Tax Vs Orient Abrassive Ltd.
Delhi High Court · (2014) 07 DEL CK 0267
Income Tax Act, 1961 — Section 10, 115JA, 2(1), 4(3)(vii), 59(2)
High Courts31 Jul 2014
Commissioner of Income Tax Vs PP Engineering Work
Delhi High Court · (2014) 271 CTR 221 : (2014) 369 ITR 433
Income Tax Act, 1961 — Section 143(3), 147, 148, 149, 150
High Courts31 Jul 2014Dismissed
B.S.E.S. Rajdhani Power Ltd. Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 07 DEL CK 0195
Delhi Electricity Reform Act, 2000 — Section 15, 16Payment of Gratuity Act, 1972 — Section 14, 2, 2(e)
High Courts31 Jul 2014Dismissed
Abdul Hamid Vs Qureshia Begam
Delhi High Court · (2014) 07 DEL CK 0168
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Delhi Rent Control Act, 1958 — Section 25B(8)
High Courts31 Jul 2014Dismissed
Metropolitan Book Co. Pvt. Ltd. Vs Ajay Rastogi
Delhi High Court · (2014) 145 DRJ 236
Delhi Rent Control Act, 1958 — Section 25-B(8)
High Courts31 Jul 2014
Rajinder Singh Vs Santosh Devi
Delhi High Court · (2014) 3 ACC 775 : (2015) ACJ 1137
Motor Vehicles Act, 1988 — Section 1, 2
High Courts31 Jul 2014Dismissed
Govt. of NCT of Delhi Vs Vikramaditya
Delhi High Court · (2014) 07 DEL CK 0118
High Courts31 Jul 2014
Lahorian Di Hatti Vs Shyam Lal Meher Chand Jain Huf
Delhi High Court · (2015) 214 DLT 431 : (2014) 144 DRJ 516
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Delhi Rent Control Act, 1958 — Section 14, 14(1)(e), 25B(8)
High Courts31 Jul 2014Dismissed
Sandeep Chaudhary Vs State
Delhi High Court · (2014) 6 AD 791 : (2014) 3 JCC 2015
Arms Act, 1959 — Section 25, 27, 27(2), 39Criminal Procedure Code, 1973 (CrPC) — Section 195, 313Evidence Act, 1872 — Section 114
High Courts31 Jul 2014Allowed
Umesh K. Modi Vs Deputy Director of Enforcement
Delhi High Court · (2014) 6 AD 745 : (2014) 3 JCC 2028
Foreign Exchange Management Act, 1999 — Section 49Foreign Exchange Regulation Act, 1973 — Section 50, 51, 68, 68(1), 68(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
High Courts30 Jul 2014
Ganga Sahay Vs State
Delhi High Court · (2015) 1 JCC 573
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)(f), 85
High Courts30 Jul 2014
State Vs Pulkit Choudhary and Others
Delhi High Court · (2015) 1 JCC 610
Penal Code, 1860 (IPC) — Section 34, 363, 368, 376(2)(G), 419
High Courts30 Jul 2014Allowed
Standard Chartered Bank Vs India Glycols Ltd.
Delhi High Court · (2014) 4 BC 418 : (2015) 213 DLT 246
Civil Procedure Code, 1908 (CPC) — Section 10, 22, 23, 23, 24Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(2), 19(22)