High Courts11 Jun 2014Disposed Off
Sterlite Optical Technologies Ltd. Vs Bharat Sanchar Nigam Ltd.
Delhi High Court · (2014) 3 ARBLR 66
Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 16(2), 16(3), 16(5)
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,828 of 6,818
High Courts11 Jun 2014Dismissed
Union of India Vs Track Innovations (India) Pvt. Ltd.
Delhi High Court · (2014) 211 DLT 502
Arbitration and Conciliation Act, 1996 — Section 31, 34, 34(2), 43(4)
High Courts09 Jun 2014
National Highways Authority of India Vs R.N. Shetty
Delhi High Court · (2014) 3 ARBLR 46
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Contract Act, 1872 — Section 53, 54, 55, 73National Highways Act, 1956 — Section 3(a)
High Courts09 Jun 2014Dismissed
National Highways Authority of India Vs AFCONS-APIL (JV)
Delhi High Court · (2014) 06 DEL CK 0008
Arbitration and Conciliation Act, 1996 — Section 30, 33(1)(a), 34, 34(2), 35
High Courts09 Jun 2014
Amina Bharatram Vs Sumant Bharatram
Delhi High Court · (2014) 06 DEL CK 0002
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151, 2(4), 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 125Delhi High Court Act, 1966 — Section 5
High Courts04 Jun 2014Disposed Off
ISCO Track Sleepers Pvt. Ltd. Vs Delhi Airport Metro Express Pvt. Ltd.
Delhi High Court · (2014) 3 ARBLR 6
Arbitration and Conciliation Act, 1996 — Section 17, 9
High Courts04 Jun 2014
Yogesh Jain Vs Rakesh Jain
Delhi High Court · (2014) 06 DEL CK 0004
Arbitration and Conciliation Act, 1996 — Section 31, 31(5), 32, 34, 34(1)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts30 May 2014
Prabhu Dayal Sharma Vs State of NCT of Delhi
Delhi High Court · (2014) 3 ILR 1979
Criminal Procedure Code, 1973 (CrPC) - Section 372 — Penal Code, 1860 (IPC) - Section 308, 325, 34
High Courts30 May 2014Disposed Off
Kanchan Singh Vs State
Delhi High Court · (2014) 3 ILR 1970
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 103Penal Code, 1860 (IPC) — Section 308, 324, 326, 34, 428
High Courts30 May 2014Dismissed
Dr. Vijay Institute of Education and Technology Vs All India Council for Technical Education
Delhi High Court · (2014) 5 AD 717 : (2014) 143 DRJ 660
Constitution of India, 1950 — Article 14, 19, 226
High Courts30 May 2014Dismissed
India Tourism Development Corporation Limited Vs Miss Susan Leigh Beer
Delhi High Court · (2014) 144 DRJ 63
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 68, Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 11A, Order 33 Rule 2Evidence Act, 1872 — Section 101, 45, 91, 92, 99
High Courts30 May 2014Allowed
Sandhya Pandey Vs Kunj Bihar Pandey
Delhi High Court · (2014) 211 DLT 1 : (2014) 2 DMC 783
Hindu Marriage Act, 1955 — Section 13(1)(i-a), 13(1)(i-b)
High Courts30 May 2014Allowed
Pawan Kumar Gupta and Another Vs Vinay Malani Vinay Malani Vs Delhi Prantiya Marwari Yuva Manch and Others
Delhi High Court · (2014) 211 DLT 542
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4, Order 40 Rule 1
High Courts30 May 2014
AEZ Infratech Pvt. Ltd. Vs SNG Developers Ltd.
Delhi High Court · (2014) 211 DLT 215 : (2014) 143 DRJ 616
Arbitration and Conciliation Act, 1996 — Section 11, 8, 8(2)
High Courts30 May 2014
Maruti Insurance Distribution Services Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2014) 05 DEL CK 0265
High Courts30 May 2014Dismissed
Nutan Kumar Vs Rajesh Arora
Delhi High Court · (2014) 6 AD 403 : (2014) 144 DRJ 126
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 47 Rule 47, 114Evidence Act, 1872 — Section 68, 69, 71, 91Succession Act, 1925 — Section 63, 63 (c), 63(c)
High Courts30 May 2014
Randhir Singh Vs Hari Chand
Delhi High Court · (2014) 2 Crimes 665
Penal Code, 1860 (IPC) — Section 120B, 141, 147, 148, 149Probation of Offenders Act, 1958 — Section 4
High Courts30 May 2014Disposed Off
Randhir Singh and Others Vs State
Delhi High Court · (2015) 213 DLT 539
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 428Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 176
High Courts30 May 2014Allowed
Teva Pharmaceutical Industries Ltd. and Others Vs Natco Pharma Limited
Delhi High Court · (2014) 210 DLT 591 : (2014) 59 PTC 124
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a), Order 7 Rule 10Patents Act, 1970 — Section 48(b)
High Courts30 May 2014Dismissed
Rakesh Kumar Vs State
Delhi High Court · (2014) 05 DEL CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 374Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 348