CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,36,357 judgments · page 3,824 of 6,818

High Courts07 Jul 2014

Charanjeet Singh Rekhi Vs Harish Ahuja

Delhi High Court · (2014) 07 DEL CK 0108

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4(2), Order 23 Rule 1, Order 23 Rule 3Specific Relief Act, 1963 — Section 19
Read judgment
High Courts07 Jul 2014Allowed

Bimla Devi Vs State

Delhi High Court · (2014) 3 JCC 1992

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
Read judgment
High Courts04 Jul 2014Dismissed

Man Singh Tusaria Vs J.M. Financial Asset Reconstruction Co. Pvt. Ltd.

Delhi High Court · (2015) ALLMR(Cri) 120 : (2015) 2 Crimes 214

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 31, 35, 5, 5(2), 5(3)
Read judgment
High Courts04 Jul 2014Allowed

Lily Saini Vs Nand Kishore Saini

Delhi High Court · AIR 2014 Delhi 190 : (2015) 213 DLT 145 : (2014) 3 DMC 418 : (2015) 1 JCC 496 : (2015) 1 RCR(Civil) 648

Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 13(i)(b), 23, 23(1)(d)
Read judgment
High Courts03 Jul 2014

Gopal Vs Bharat Sanchar Nigam Ltd.

Delhi High Court · (2015) 213 DLT 325 : (2014) 143 FLR 1085 : (2014) 4 LLJ 285

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 17B, 2(oo), 25F, 25-F, 25-G
Read judgment