High Courts06 May 2014
P.P. Vaidya and Others Vs IFCI Ltd. and Others
Delhi High Court · (2014) 209 DLT 628 : (2014) 2 ESC 1084 : (2014) 2 LLJ 721
Constitution of India, 1950 — Article 12, 14Industrial Disputes Act, 1947 — Section 33C, 33C(2)
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,844 of 6,818
High Courts06 May 2014Allowed
Rajender Kumar Sharma Vs North Delhi Power Ltd. and Another
Delhi High Court · (2014) 05 DEL CK 0202
High Courts06 May 2014Dismissed
Banwari Lal Vs North Delhi Power Ltd. and Another Deepak Mohan Sethi Vs BSES Rajdhani Power Ltd. and Another
Delhi High Court · (2014) 210 DLT 470
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 33-C, 33-C(2)
High Courts06 May 2014
Reliance General Insurance Co. Ltd. Vs Sapna Devi
Delhi High Court · (2015) ACJ 1817 : (2015) 144 FLR 633 : (2014) LLR 701 : (2014) 175 PLR 13
Employees Compensation Act, 1923 — Section 30
High Courts06 May 2014Allowed
Lal Kaur Vs Shiv Charan
Delhi High Court · (2014) 210 DLT 375 : (2014) 175 PLR 8
Evidence Act, 1872 — Section 3
High Courts06 May 2014
Anil Swami Vs Nirmal Kumar Swami
Delhi High Court · (2014) 211 DLT 624 : (2014) 143 DRJ 626
High Courts06 May 2014Dismissed
Dr. V.B. Bhatia and Others Vs State of Haryana and Others
Delhi High Court · (2014) 210 DLT 249 : (2014) 2 DMC 528
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 177, 177, 178Dowry Prohibition Act, 1961 — Section 4
High Courts06 May 2014Dismissed
M/s Shristi Udaipur Hotels and Resrots (P) Ltd. Vs Housing and Urban Development Corporation Limited
Delhi High Court · (2014) 4 AD 777 : (2014) 210 DLT 198 : (2014) 143 DRJ 156
Civil Procedure Code, 1908 (CPC) — Section 20(C)Constitution of India, 1950 — Article 226, 226(2), 227
High Courts06 May 2014
Commissioner of Income Tax (Central)-II Vs Smt. Kusum Gupta
Delhi High Court · (2014) 05 DEL CK 0146
Income Tax Act, 1961 — Section 10(38)
High Courts06 May 2014Allowed
Mrs. Anita Kumari Gupta Vs Late Mr. Ved Bhushan (Deceased Thr. L.Rs.) and Others
Delhi High Court · (2014) 143 DRJ 576
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, 2(2)
High Courts06 May 2014Dismissed
Shankar Vs State
Delhi High Court · (2014) 05 DEL CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366, 375, 376, 376(2)(g)
High Courts06 May 2014Disposed Off
Kampuri Vs Bses Rajdhani Power Ltd. and Another
Delhi High Court · (2014) 6 AD 737 : (2014) 210 DLT 796 : (2014) 143 DRJ 312
Constitution of India, 1950 — Article 148(5), 309
High Courts06 May 2014Dismissed
M/S. Imaginations Agri Exports and Another Vs Puneet Kumar Agarwal
Delhi High Court · (2014) 05 DEL CK 0006
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 37Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 May 2014Dismissed
Arshi Irshad Vs State Govt. of NCT of Delhi
Delhi High Court · (2014) 3 JCC 1550
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 324
High Courts05 May 2014Dismissed
J.S. Arora and Others Vs State Bank of Hyderabad and Others
Delhi High Court · (2014) 143 DRJ 293
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)Transfer of Property Act, 1882 — Section 48, 67A
High Courts05 May 2014Dismissed
M.D. Iftekhar Vs M/s. Karim Hotels Pvt. Ltd.
Delhi High Court · (2014) 143 DRJ 318 : (2014) 59 PTC 144
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts05 May 2014Dismissed
Delhi Transport Corporation Vs Gian Chand
Delhi High Court · (2014) 175 PLR 6
Employees Compensation Act, 1923 — Section 30
High Courts05 May 2014Disposed Off
Shiv Anand Vs Union of India
Delhi High Court · (2014) 143 DRJ 407
High Courts05 May 2014
Alka Gupta Vs Medical Council of India and Another
Delhi High Court · (2014) 05 DEL CK 0203
Constitution of India, 1950 — Article 141Indian Medical Council Act, 1956 — Section 24(2), 33, 33(m)
High Courts05 May 2014Dismissed
M/s. Nakshatra Steel Sales and Services Ltd. Vs M/s. Radlay Metal Products Pvt. Ltd.
Delhi High Court · (2015) 192 CompCas 216
Companies Act, 1956 — Section 433, 433(e), 434, 434(1)(a)Negotiable Instruments Act, 1881 (NI) — Section 138