High Courts09 May 2014
Anil Sood Vs The State
Delhi High Court · (2014) 05 DEL CK 0258
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3), 173, 190Penal Code, 1860 (IPC) — Section 406, 420, 506
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,841 of 6,818
High Courts09 May 2014
Om Prakash Vs Bses Rajdhani Power Limited
Delhi High Court · (2014) 05 DEL CK 0255
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Electricity Act, 2003 — Section 135, 152
High Courts09 May 2014Dismissed
Shri Krishan and Others Vs Union of India and Others
Delhi High Court · (2014) 05 DEL CK 0254
Right to Information Act, 2005 — Section 19
High Courts09 May 2014Dismissed
State Bank of Bikaner and Jaipur and Others Vs S.P. Sharma
Delhi High Court · (2014) 05 DEL CK 0253
High Courts09 May 2014Dismissed
Inderjeet Singh and Others Vs State
Delhi High Court · (2014) 05 DEL CK 0246
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 173, 313Evidence Act, 1872 — Section 134, 138, 146
High Courts09 May 2014Dismissed
Shri Jai Gopal Vs Shri Raj Kumar Sharma and Others
Delhi High Court · (2014) 6 AD 763 : (2014) 210 DLT 541
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, 115Delhi Municipal Corporation Act, 1957 — Section 14, 15, 16, 17, 17(1)(b)Penal Code, 1860 (IPC) — Section 22, 420, 468
High Courts09 May 2014Allowed
Anchor Health and Beauty Care Pvt. Ltd. Vs Procter and Gamble Manufacturing (Tianjin) Co. Ltd. and Others
Delhi High Court · (2014) 59 PTC 105
Trade Marks Act, 1999 — Section 17, 2(2)(b), 30(2)(a), 35, 46
High Courts09 May 2014Dismissed
Association of Self Financing Institutions and Another Vs Guru Govind Singh Indraprastha University and Another
Delhi High Court · (2014) 05 DEL CK 0224
Constitution of India, 1950 — Article 12, 14, 19, 19(1), 19(1)(6)Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and other Measures to Ensures Equity and Excellence) Act, 2007 — Section 11, 12(1)(c), 13, 14, 15Right of Children to Free and Compulsory Education Act, 2009 — Section 12(2)
High Courts09 May 2014Dismissed
Satpal Singh Vs Girja Shanker Shukla
Delhi High Court · (2014) 6 AD 218
Civil Procedure Code, 1908 (CPC) — Section 60(1), 60(1)(ccc)
High Courts09 May 2014Dismissed
Zulfikar Ali Vs Commissioner under the Employees'' Compensation Act
Delhi High Court · (2014) 143 FLR 188 : (2014) LLR 928
Employees Compensation Act, 1923 — Section 10, 10(1), 2(n), 30
High Courts09 May 2014Disposed Off
Vijay Power Generators Ltd. Vs Sumit Seth
Delhi High Court · (2014) ALLMR(Cri) 305
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 34, 65BNegotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138, 138(a), 139
High Courts09 May 2014Dismissed
M/s. Gesture Hotels and Food Pvt. Limited Vs The New Delhi Municipal Council
Delhi High Court · AIR 2014 Delhi 143 : (2014) 210 DLT 359 : (2014) 143 DRJ 287
Easements Act, 1882 — Section 64New Delhi Municipal Council Act, 1994 — Section 141(2)
High Courts09 May 2014Dismissed
Surendra Pal Singh Vs Ravindra Pal Singh
Delhi High Court · (2014) 5 AD 761 : (2014) 210 DLT 386 : (2014) 143 DRJ 535 : (2014) 143 DRJ 120 : (2014) 175 PLR 20
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), Order 20 Rule 18(2), 54Delhi High Court Act, 1966 — Section 10Government Grants Act, 1895 — Section 3
High Courts09 May 2014Allowed
Pankaj Bajaj Vs Meenakshi Sharma and Others
Delhi High Court · (2014) 210 DLT 307 : (2014) 3 ILR 1905
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Land Acquisition Act, 1894 — Section 10, 4, 6, 9
High Courts09 May 2014
M.L. Baghel Vs State/NCT of Delhi
Delhi High Court · (2014) 05 DEL CK 0094
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Penal Code, 1860 (IPC) — Section 120B, 34, 415, 416, 418
High Courts09 May 2014Dismissed
Munavvar-ul-Islam Vs Rishu Arora @ Rukhsar
Delhi High Court · AIR 2014 Delhi 130 : (2015) 2 ALLMR 72 : (2014) 210 DLT 108 : (2014) 2 DMC 285 : (2014) 3 ILR 1886 : (2014) 3 JCC 1617 : (2014) 4 RCR(Civil) 434
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 125Dissolution of Muslim Marriages Act, 1939 — Section 2, 2(ii), 2(ix), 2(viii)(a), 4
High Courts09 May 2014Disposed Off
Jafar Vs The State
Delhi High Court · (2014) 3 JCC 1648
Penal Code, 1860 (IPC) — Section 34, 489B, 489C
High Courts08 May 2014Disposed off
Raj Kumar Vs Jeet Singh and Others
Delhi High Court · (2015) ACJ 2323 : (2014) 3 ILR 1868
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2(i)
High Courts08 May 2014Dismissed
New India Assurance Co. Ltd. Vs Sanjay Singh and Others
Delhi High Court · (2015) ACJ 1898 : (2014) 3 ILR 1857
Motor Vehicles Act, 1988 - Section 140, 166, 2, 2(21), 2(44) — Penal Code, 1860 (IPC) - Section 279, 338
High Courts08 May 2014Dismissed
National Insurance Co. Ltd. Vs Sukriti Devi and Others
Delhi High Court · (2014) 3 ILR 1849