High Courts01 Jul 2014
Satish Kumar Chojar Vs Subhashni Chopra
Delhi High Court · (2014) 6 AD 241 : (2014) 212 DLT 24 : (2014) 144 DRJ 644
Evidence Act, 1872 — Section 62, 63, 68Succession Act, 1925 — Section 63, 70
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,827 of 6,818
High Courts01 Jul 2014
Samanit Enterprises Vs Delhi Development Authority
Delhi High Court · (2014) 6 AD 295 : (2014) 145 DRJ 340 : (2014) 144 DRJ 46
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Constitution of India, 1950 — Article 226, 32Delhi Development Act, 1957 — Section 30
High Courts01 Jul 2014
S.B. Akali Vs UOI
Delhi High Court · (2014) 07 DEL CK 0258
Army Act, 1950 — Section 3(vi)Constitution of India, 1950 — Article 226
High Courts01 Jul 2014
Harvinder Singh Chadha Vs Saran Kaur Chadha
Delhi High Court · (2014) 07 DEL CK 0257
Hindu Succession Act, 1956 — Section 8
High Courts01 Jul 2014Dismissed
Planet Colors Eco Townships Ltd. Vs State Bank of India
Delhi High Court · (2014) 4 BC 203 : (2014) 211 DLT 433
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 14, 17
High Courts01 Jul 2014Allowed
Allied Blenders and Distillers Pvt. Ltd. Vs Shree Nath Heritage Liquor Pvt. Ltd.
Delhi High Court · (2014) 211 DLT 346 : (2014) 59 PTC 42
High Courts01 Jul 2014
Surjit Singh Bhatia Vs Tej Raj Singh Goel (Huf)
Delhi High Court · (2014) 07 DEL CK 0254
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 11(a)Specific Relief Act, 1963 — Section 14, 16(c)Transfer of Property Act, 1882 — Section 55
High Courts01 Jul 2014
Stiefel Laboratories Vs Ajanta Pharma Ltd.
Delhi High Court · (2014) 211 DLT 296 : (2014) 59 PTC 24
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Drugs and Cosmetics Act, 1940 — Section 17BTrade Marks Act, 1999 — Section 11, 28, 29, 31
High Courts01 Jul 2014Allowed
Raj Pal Vs State
Delhi High Court · (2014) 07 DEL CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342, 344Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 20, 5(1)(d)
High Courts01 Jul 2014
Raj Kumar Sharma Vs Union of India
Delhi High Court · (2015) 1 AD 722 : (2014) 211 DLT 255
Constitution of India, 1950 — Article 226
High Courts01 Jul 2014
Allied Blenders and Distillers P. Ltd. Vs Sentino Bio Products P. Ltd.
Delhi High Court · (2015) 213 DLT 464 : (2015) 61 PTC 149
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151Copyright Act, 1957 — Section 10, 14(c), 2(c), 8Trade and Merchandise Marks Act, 1958 — Section 2(j), 28, 68
High Courts01 Jul 2014
CIT Vs Narinder Kr. Budhiraja
Delhi High Court · (2014) 368 ITR 709 : (2015) 231 TAXMAN 592
Evidence Act, 1872 — Section 91, 92Income Tax Act, 1961 — Section 131, 142A(1), 143(1), 158BC, 260A
High Courts27 Jun 2014Dismissed
Kavita Kanwar Vs State (N.C.T. Delhi)
Delhi High Court · (2014) 6 AD 97 : (2014) 211 DLT 448
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 299, 63
High Courts18 Jun 2014Allowed
Microsoft Corporation Vs Manjeet Singh
Delhi High Court · (2014) 06 DEL CK 0005
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts13 Jun 2014
Bacha Ram Vs Union of India and Others
Delhi High Court · (2014) 06 DEL CK 0014
High Courts13 Jun 2014Disposed Off
Sudershan Kumar Vs Harish Chand Garg Suresh Kumar Gupta Vs Sudershan Kumar
Delhi High Court · (2014) 143 DRJ 489 : (2014) 2 RCR(Rent) 160
Delhi Rent Control Act, 1958 — Section 12(1), 12(1)(f), 14, 14(1), 14(1)(e)
High Courts13 Jun 2014Dismissed
Suresh Shah Vs Tata Consultancy Services Ltd.
Delhi High Court · (2014) 3 ARBLR 29
Arbitration and Conciliation Act, 1996 — Section 17, 36, 37, 9, 9(ii)(b)Civil Procedure Code, 1908 (CPC) — Order 38 Rule 38, Order 38 Rule 5Stamp Act, 1899 — Section 29