High Courts24 Apr 2014Allowed
Union of India Vs Birharamwati @ Birmati
Delhi High Court · (2014) 04 DEL CK 0134
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124-A
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,851 of 6,818
High Courts24 Apr 2014Allowed
Ram Prabhu Sharma Vs State
Delhi High Court · (2014) 04 DEL CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376
High Courts24 Apr 2014
R. Ramamurthy Vs ITC Limited
Delhi High Court · (2014) 04 DEL CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts24 Apr 2014Allowed
Prem Singh Vs Special Director Enforcement Directorate
Delhi High Court · (2014) 04 DEL CK 0076
Foreign Exchange Regulation Act, 1973 — Section 34, 40, 56, 63, 8(1)
High Courts24 Apr 2014Disposed Off
Ashok Kumar Ahluwalia Vs The Chaiman and Managing Director National Fertilizers Limited
Delhi High Court · (2014) 5 AD 116
Payment of Gratuity Act, 1972 — Section 4, 4(6), 7(3), 7(3-A)
High Courts24 Apr 2014Dismissed
Credo Brands Marketing Pvt. Ltd. Vs Store One Retail India Ltd.
Delhi High Court · (2016) 130 CLA 287 : (2015) 193 CompCas 89 : (2015) 193 CompCas 239 : (2014) 209 DLT 697
Companies Act, 1956 — Section 433(e), 434(1)(a), 443(1)(a)Limitation Act, 1963 — Section 19
High Courts24 Apr 2014
National Investor Forum Reg Vs Golden Forests India Ltd.
Delhi High Court · (2014) 04 DEL CK 0040
High Courts24 Apr 2014Disposed Off
M/s. Olam Agro India Ltd. Vs M/s. Mother V. Impex Pvt. Ltd.
Delhi High Court · (2016) 194 CompCas 536 : (2014) 210 DLT 365
Companies Act, 1956 — Section 433(e), 434, 434(1)(a)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Apr 2014
All India Incab Industries Employees Federation and Others Vs Aaifr and Others Incab Sramik Sangh and Others Vs Appellate Authority for Industrial and Others Pegasus Assets Reconstruction Pvt. Ltd. Vs TATA Steel Limited and Others RR Kabel Limited Vs M/s. Incab Industries Ltd. and Others
Delhi High Court · (2014) 3 BC 316 : (2014) 210 DLT 338 : (2014) 143 DRJ 207
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, 21, 99Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 10, 12(2), 13, 13(1), 13(2)
High Courts23 Apr 2014
Cadila Healthcare Ltd. Vs Medipol Pharmaceutical India Pvt. Ltd. and Others
Delhi High Court · (2014) 04 DEL CK 0271
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 29
High Courts23 Apr 2014Disposed Off
Mahinder Singh Vs Govt. of NCT of Delhi
Delhi High Court · (2014) 5 AD 129 : (2014) 143 DRJ 152
Constitution of India, 1950 — Article 226
High Courts23 Apr 2014
Shikha Misra and Another Vs S. Krishnamurthy
Delhi High Court · (2015) 213 DLT 356 : (2014) 210 DLT 178 : (2014) 143 DRJ 231
Civil Procedure Code, 1908 (CPC) — Section 10Contract Act, 1872 — Section 25, 29Specific Relief Act, 1963 — Section 14(1)(b), 14(3)(c)(i), 18(a), 20(2)(a), 20(2)(c)
High Courts23 Apr 2014Allowed
Shaival Sahay Vs Govind Verma and Others
Delhi High Court · (2014) 209 DLT 795
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 37, Order 38 Rule 5
High Courts23 Apr 2014Disposed Off
Vijay Shankar Goel Vs Archaeological Survey of India and Others
Delhi High Court · (2014) 04 DEL CK 0230
High Courts23 Apr 2014Dismissed
Daya Kishan Joshi and Others Vs Dynemech Systems Pvt. Ltd.
Delhi High Court · (2014) 143 DRJ 606
Employees Compensation Act, 1923 — Section 3(1), 3(1)(b), 3(1)(b)(ii), 30
High Courts23 Apr 2014
Unistraw Holdings PTE Ltd. Vs Nitin Agarwal and Another
Delhi High Court · (2014) 04 DEL CK 0163
High Courts23 Apr 2014Disposed Off
Satpal Vs Jamia Millia Islamia University and Others
Delhi High Court · (2014) 04 DEL CK 0140
Constitution of India, 1950 — Article 226
High Courts23 Apr 2014
Hindalco Industries Limited and Another Vs Assistant Collector, Central Excise, Mirzapur and Others
Delhi High Court · (2014) 305 ELT 3 : (2014) 45 GST 534 : (2014) 28 GSTR 233
Central Excises and Salt Act, 1944 — Section 11B, 11-B, 11D, 11-D, 11D(1)Constitution of India, 1950 — Article 14, 19(1)(g), 300A
High Courts23 Apr 2014Dismissed
Chanderkant Vs Delhi Development Authority
Delhi High Court · (2014) 2 ARBLR 338
Arbitration Act, 1940 — Section 28, 3Partnership Act, 1932 — Section 19(2)
High Courts23 Apr 2014Disposed Off
Brijesh Kumar Shukla Vs Union of India and Others
Delhi High Court · (2014) 04 DEL CK 0112
Border Security Force Act, 1968 — Section 46, 53, 55, 74(2), 75(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 170