High Courts15 May 2014Allowed
H.C. Sharma Vs NDMC
Delhi High Court · (2014) 211 DLT 462 : (2014) 143 FLR 190
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,839 of 6,818
High Courts15 May 2014Allowed
Sapna Vs Amit Kumar
Delhi High Court · (2014) 211 DLT 497 : (2014) 2 DMC 726 : (2014) 144 DRJ 215
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 47 Rule 1, 24Hindu Marriage Act, 1955 — Section 24
High Courts15 May 2014
Survidhi Financial Services Ltd. Vs Unity Fin-Cap Private Ltd.
Delhi High Court · (2014) 05 DEL CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145(2)
High Courts15 May 2014Dismissed
Harish Vs State
Delhi High Court · (2014) 2 DMC 872
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts15 May 2014Dismissed
Dinesh Kumar Vs UOI and Another
Delhi High Court · (2014) 05 DEL CK 0061
Border Security Force Act, 1968 — Section 57, 57, 58, 59, 60Constitution of India, 1950 — Article 226
High Courts15 May 2014Dismissed
New Delhi Municipal Council Vs Arkay Radios
Delhi High Court · (2014) 6 AD 462
Limitation Act, 1963 — Section 5
High Courts15 May 2014Dismissed
Rajdhani Industrial Corporation and Another Vs Vinod Kumar Kalra
Delhi High Court · (2014) 2 RCR(Rent) 470
Civil Procedure Code, 1908 (CPC) — Section 100Delhi Rent Control Act, 1958 — Section 2(i), 50
High Courts15 May 2014Disposed Off
Inderjeet Vs State
Delhi High Court · (2014) 3 JCC 1579
Penal Code, 1860 (IPC) — Section 308, 325
High Courts15 May 2014Allowed
Balwan Singh and Others Vs DDA and Others
Delhi High Court · (2014) 143 DRJ 442
Contract Act, 1872 — Section 23Delhi Development Act, 1957 — Section 12East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14(1), 14(2), 21(1), 42
High Courts13 May 2014
Amarjeet Vs State
Delhi High Court · (2015) 2 AD 235 : (2015) 2 Crimes 70 : (2015) 215 DLT 503
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts13 May 2014
Durian Industries Ltd. Vs Pankaj Rao and Another
Delhi High Court · (2014) 05 DEL CK 0322
Trade Marks Act, 1999 — Section 135
High Courts13 May 2014Disposed Off
Ravi Kiran Vs State (GNCT of Delhi)
Delhi High Court · (2014) 05 DEL CK 0282
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 170, 173, 173(8), 200Penal Code, 1860 (IPC) — Section 120B, 34, 376, 376B, 376C
High Courts13 May 2014Allowed
Karamvir Vs Maan Singh
Delhi High Court · (2014) 175 PLR 25
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 202Powers of Attorney Act, 1882 — Section 1A, 2
High Courts13 May 2014
Smt. Santosh Arora and Others Vs Sh. M.L. Arora
Delhi High Court · (2014) 211 DLT 312 : (2014) 143 DRJ 386 : (2014) 143 DRJ 103
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, Order 7 Rule 11, Order 7 Rule 2, 2(12)Court Fees Act, 1870 — Section 11
High Courts13 May 2014Allowed
Munna Pandit Vs State
Delhi High Court · (2014) 143 DRJ 84
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 24Penal Code, 1860 (IPC) — Section 302
High Courts13 May 2014Allowed
Anita Gupta Vs Kamlesh and Others
Delhi High Court · (2014) 2 ACC 914 : (2015) ACJ 2190 : (2016) 1 AnWR 152 : (2014) 143 DRJ 31
Motor Vehicles Act, 1988 — Section 149(2), 170(b)Workmens Compensation Act, 1923 — Section 2(1), 4
High Courts13 May 2014
Triumphant Institute of Management Education Pvt. Ltd. Vs Aspiring Mind Assessment Pvt. Ltd. and Others
Delhi High Court · (2014) 210 DLT 618
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Trade Marks Act, 1999 — Section 124, 124(1)(b)(ii), 28, 57
High Courts13 May 2014Dismissed
Sat Parkash Yadav Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2014) 212 DLT 665
Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 173, 428Evidence Act, 1872 — Section 27
High Courts13 May 2014Disposed Off
Balwan Singh and Others Vs State
Delhi High Court · (2014) 05 DEL CK 0229
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts13 May 2014Dismissed
Oriental Insurance Co. Ltd. Vs Anita Gupta and Others
Delhi High Court · (2014) 4 ACC 335 : (2014) 143 DRJ 323