High Courts22 May 2014Allowed
National Insurance Co. Ltd. Vs Fazlu Rahman Ansari
Delhi High Court · (2014) 3 ACC 672 : (2014) 175 PLR 39
Criminal Procedure Code, 1973 (CrPC) — Section 340Employees Compensation Act, 1923 — Section 30
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,834 of 6,818
High Courts22 May 2014Dismissed
Dr. Shahnawaj Vs State and Others
Delhi High Court · (2014) 5 AD 809
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 82(1), 82(3), 83Penal Code, 1860 (IPC) — Section 174A, 302, 304, 325, 34
High Courts22 May 2014Allowed
Smt. Radhesh Singh Vs Vineet Singh and Others
Delhi High Court · (2015) 214 DLT 305 : (2014) 144 DRJ 143
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 6, Order 20 Rule 6A, Order 21 Rule 11, Order 23 Rule 1(4)Stamp Act, 1899 — Section 2(15), 2(xv)
High Courts22 May 2014Allowed
B.R.L. Saxena Vs Municipal Corporation of Delhi and Another
Delhi High Court · (2014) 210 DLT 766 : (2014) 143 DRJ 647
High Courts22 May 2014Dismissed
Manoj Kumar Verma Vs State
Delhi High Court · (2014) 05 DEL CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts22 May 2014Allowed
Juhi Parveen Vs Union of India
Delhi High Court · (2014) 3 ACC 660
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124(A)
High Courts22 May 2014Allowed
Shri Sapan Chopra and Another Vs M/s. Ultimate Builders and Developer (P) Ltd.
Delhi High Court · (2014) 144 DRJ 282
Specific Relief Act, 1963 — Section 14(b)
High Courts22 May 2014
Commissioner of Income Tax (C)-III Vs M/s. Flakes-N-Flavourz New Delhi and Another
Delhi High Court · (2014) 05 DEL CK 0027
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 245C(1), 245D(4), 80IB, 80-IB
High Courts21 May 2014Dismissed
Jai Prakash Vs State
Delhi High Court · (2014) 6 AD 152
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 482Penal Code, 1860 (IPC) — Section 34, 392, 397
High Courts21 May 2014
Zamrudpur Welfare Association Vs South Delhi Municipal Corporation and Others
Delhi High Court · (2014) 05 DEL CK 0311
High Courts21 May 2014
Controls and Switchgear Contactors Limited Vs Deputy Commissioner of Income Tax, New Delhi
Delhi High Court · (2014) 269 CTR 44 : (2014) 211 DLT 113 : (2014) 365 ITR 312
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 115O, 254(2), 36(1)(ii)
High Courts21 May 2014
Harvinder Singh Vs State
Delhi High Court · (2014) 3 JCC(NI) 121
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts21 May 2014
Commissioner of Income Tax-VI Vs Worldwide Township Projects Ltd.
Delhi High Court · (2014) 269 CTR 444 : (2014) 3 ITR 433
Banking Regulation Act, 1949 — Section 51Companies Act, 1956 — Section 617Income Tax Act, 1961 — Section 260A, 269SS, 269T, 271(1)(a), 271(1)(c)
High Courts21 May 2014Allowed
DDA Vs Sheri Roshan Lal Chopra
Delhi High Court · (2014) 210 DLT 558 : (2014) 144 DRJ 27
Civil Procedure Code, 1908 (CPC) — Section 100, 11Delhi Development Act, 1957 — Section 53-BGovernment Grants Act, 1895 — Section 2, 3
High Courts21 May 2014
Commissioner of Income Tax Vs High Tech Engineers
Delhi High Court · (2014) 05 DEL CK 0159
Income Tax Act, 1961 — Section 143(2), 144, 148, 80HHC
High Courts21 May 2014Allowed
Ajay Sharma Vs State of Delhi
Delhi High Court · (2014) 05 DEL CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 498A
High Courts21 May 2014Disposed Off
Trimex International FZE, Dubai Vs Jayswals NECO Ltd.
Delhi High Court · (2014) 2 ARBLR 547 : (2014) 210 DLT 566
Arbitration and Conciliation Act, 1996 — Section 28(3), 30, 31(3), 34, 34(2)(b)Contract Act, 1872 — Section 40, 41, 43Sales of Goods Act, 1930 — Section 19, 4, 40, 59
High Courts21 May 2014Allowed
Jawahar Singh Tomar Vs Director of Education
Delhi High Court · (2014) 211 DLT 377
Constitution of India, 1950 — Article 226
High Courts20 May 2014Dismissed
Bidhan Chand Biswas (Since Deceased) Through Lrs. Vs Prakash Chand Bansal & Ors
Delhi High Court · (2014) 05 DEL CK 0388
Code Of Civil Procedure, 1908 — Section 100Transfer Of Property Act, 1882 — Section 48, 53A, 54Indian Contract Act, 1872 — Section 202
High Courts20 May 2014
Syed Mohd. Jawed Alam Vs The General Manager Northern Railways and Others
Delhi High Court · (2014) 05 DEL CK 0368