High Courts05 May 2014Dismissed
Wasif Vs State
Delhi High Court · (2014) 2 JCC 1421
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 361, 363, 366
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,845 of 6,818
High Courts05 May 2014Disposed Off
Sh. Ashok Yadav Vs Smt. Mary Karuna Pushpa Terasa Toppo and Another
Delhi High Court · (2015) 214 DLT 728 : (2014) 143 DRJ 477
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 21, Order 21 Rule 26, Order 21 Rule 35
High Courts05 May 2014Allowed
M/s. Jagdamba Impex Vs M/s. Tristar Products Private Ltd.
Delhi High Court · (2014) 143 DRJ 298 : (2014) 59 PTC 149
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1(r)Copyright Act, 1957 — Section 14, 14(c), 15, 15(2), 2Designs Act, 2000 — Section 2(d)
High Courts05 May 2014Disposed Off
Soni Singh Vs State
Delhi High Court · (2014) 05 DEL CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 186, 319, 323, 333, 34
High Courts05 May 2014Disposed Off
Ramkaran thr. Parokar sushila Vs State
Delhi High Court · (2014) CriLJ 3297 : (2014) 3 JCC 1699
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 308, 323, 325, 34
High Courts05 May 2014Dismissed
Union of India Vs Gautam Anand
Delhi High Court · (2015) ACJ 1363
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124-A
High Courts05 May 2014Dismissed
New India Assurance Co. Ltd. Vs Dev Raj Joshi
Delhi High Court · (2015) 144 FLR 117 : (2014) 4 LLJ 579 : (2014) LLR 695
High Courts05 May 2014Dismissed
North Delhi Municipal Corporation Vs Ashok Kumar Gupta
Delhi High Court · (2014) 05 DEL CK 0073
Arbitration and Conciliation Act, 1996 — Section 34, 37Interest Act, 1978 — Section 3
High Courts05 May 2014Disposed Off
Dharmender Vs State NCT of Delhi
Delhi High Court · (2014) 3 JCC 1646
Penal Code, 1860 (IPC) — Section 34, 392, 411
High Courts05 May 2014Allowed
Kedari Lal Gupta Vs C.B. Singh Raja
Delhi High Court · (2014) 3 ILR 1797
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B
High Courts02 May 2014
CL Media Private Ltd. Company Vs CL Educate Limited Company
Delhi High Court · (2014) 05 DEL CK 0349
Companies Act, 1956 — Section 209, 235, 236, 237, 238Companies Act, 2013 — Section 2(43)Income Tax Act, 1961 — Section 80IC
High Courts02 May 2014Disposed Off
Rahul Makkar Vs State NCT of Delhi
Delhi High Court · (2014) 3 JCC 1547
Penal Code, 1860 (IPC) — Section 307
High Courts02 May 2014Dismissed
Suresh Chand Dahiya Vs State
Delhi High Court · (2014) 2 JCC 1451
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3), 173, 190Penal Code, 1860 (IPC) — Section 34, 419, 420, 465, 468Registration Act, 1908 — Section 83
High Courts02 May 2014Dismissed
Shiv Narayan Singh Vs Union of India and Others
Delhi High Court · (2014) 05 DEL CK 0269
Penal Code, 1860 (IPC) — Section 308, 323, 325, 504
High Courts02 May 2014Dismissed
Food Corporation of India Vs M/s. Shiva Rice Mills and Another
Delhi High Court · (2014) 210 DLT 321 : (2014) 143 DRJ 282 : (2014) 175 PLR 3
Arbitration and Conciliation Act, 1996 — Section 31(5), 34, 34(3), 37Evidence Act, 1872 — Section 114(f)General Clauses Act, 1897 — Section 27
High Courts02 May 2014Dismissed
SI (M) Arun Kumar Poddar Vs Union of India and Others
Delhi High Court · (2014) 05 DEL CK 0251
High Courts02 May 2014Disposed Off
Vikas Aggarwal Vs Bal Krishna Gupta and Others
Delhi High Court · (2014) 211 DLT 390
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Specific Relief Act, 1963 — Section 12, 16, 16(1)(c), 16(c)
High Courts02 May 2014
Microsoft Corporation and Another Vs Prithviraj and Another
Delhi High Court · AIR 2015 Delhi10
Copyright Act, 1957 — Section 13(1)(a), 14, 17, 2(ffc), 2(o)
High Courts02 May 2014Disposed Off
P.K. Sharma Vs The State Yogender Nath Vaid Vs Central Bureau of Investigation
Delhi High Court · (2014) 2 JCC 1392
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 310, 313, 482Penal Code, 1860 (IPC) — Section 120B, 120-B, 420, 467, 468