COURT ARCHIVE

Delhi High Court judgments

1,36,357 judgments · page 3,831 of 6,818

High Courts27 May 2014

Tej Inder Singh Saluja Vs Tej Mohan Singh Saluja

Delhi High Court · (2014) 05 DEL CK 0329

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 6 Rule 17, 151Hindu Succession Act, 1956 — Section 22Transfer of Property Act, 1882 — Section 22, 44

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High Courts27 May 2014

New Delhi Municipal Council Vs Nanak Chand

Delhi High Court · (2014) 4 LLJ 488 : (2015) 1 SCT 456

Industrial Disputes Act, 1947 — Section 11A, 17B, 25F, 25F, 25G

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High Courts27 May 2014

Rannu Devi and Another Vs Chairman, Central Board of Excise and Customers and Others

Delhi High Court · (2014) 304 ELT 645

Central Excises and Salt Act, 1944 — Section 14Constitution of India, 1950 — Article 226

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High Courts27 May 2014Disposed Off

Gati Cargo Management Service Vs SBL Industries Ltd.

Delhi High Court · (2014) 211 DLT 526

Companies Act, 1956 — Section 531AConstitution of India, 1950 — Article 14, 246(2), 254, 254(1), 254(2)Registration Act, 1908 — Section 17, 18, 21, 28, 30

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High Courts27 May 2014Allowed

New India Ass. Co. Ltd. Vs Balbir Singh

Delhi High Court · (2014) 143 DRJ 721 : (2014) 143 FLR 194

Civil Procedure Code, 1908 (CPC) — Section 151Employees Compensation Act, 1923 — Section 10(1), 30Limitation Act, 1963 — Section 14, 5

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High Courts27 May 2014Allowed

Jagjit Singh and Others Vs UOI and Others

Delhi High Court · (2014) 211 DLT 15

Land Acquisition Act, 1894 — Section 11, 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 19(7), 24, 24(2)

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High Courts27 May 2014Disposed Off

Noorul Haque Siddiqui Vs Jamia Hamdard University

Delhi High Court · (2014) 6 AD 798

Constitution of India, 1950 — Article 14

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High Courts27 May 2014Disposed Off

Mahipal Sharma Vs New Delhi Municipal Council New Delhi Municipal Council Vs Mahipal Sharma

Delhi High Court · (2015) 145 FLR 401 : (2014) 4 LLJ 454

Industrial Disputes Act, 1947 — Section 11-A, 2(oo)(bb), 25F, 25-F

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High Courts27 May 2014Dismissed

Centre for Human Rights Vs Union of India

Delhi High Court · (2014) 143 DRJ 460

Constitution of India, 1950 — Article 21

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High Courts27 May 2014

Aninul Khan Vs Commissioner of Customs

Delhi High Court · (2014) 309 ELT 601

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High Courts27 May 2014Dismissed

Sh. D.N. Singhal and Others Vs Sh. Kishan Kumar (Decd.) through his L.Rs. and Others

Delhi High Court · (2014) 212 DLT 525 : (2014) 2 RCR(Rent) 155

Civil Procedure Code, 1908 (CPC) — Section 100Delhi Rent Control Act, 1958 — Section 2(1), 2(1)(iii), 3Easements Act, 1882 — Section 52

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High Courts27 May 2014

Shree Cement Limited and Another Vs Competition Commission of India and Another

Delhi High Court · (2014) 122 CLA 22 : (2014) 210 DLT 605 : (2014) 126 SCL 275

Competition Act, 2002 — Section 18, 26(1), 3, 4, 53TConstitution of India, 1950 — Article 133, 133(1)(c), 226, 227, 32General Clauses Act, 1897 — Section 6

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High Courts27 May 2014Dismissed