High Courts22 Apr 2014
Nandlal Kedia Vs Lt. Governor
Delhi High Court · (2014) 5 AD 758
Delhi Police Act, 1978 — Section 145
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,853 of 6,818
High Courts22 Apr 2014Disposed Off
Israel @ Ajay Vs State of The NCT of Delhi
Delhi High Court · (2014) 04 DEL CK 0028
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 34, 392, 393, 397
High Courts22 Apr 2014Disposed Off
Ravi Kumar Vs Official Liquidator
Delhi High Court · (2014) 5 AD 50
Companies Act, 1956 — Section 433(1)(e), 454Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Apr 2014Dismissed
Santosh Solanki Vs Dada Dev Prabhandhak Sabha (Barah Gaon) Palam
Delhi High Court · (2014) 04 DEL CK 0022
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 7Delhi Municipal Corporation Act, 1957 — Section 507Delhi Rent Control Act, 1958 — Section 1, 1(2)
High Courts22 Apr 2014Allowed
B.S. Khurana Vs East Delhi Municipal Corporation
Delhi High Court · (2014) 143 DRJ 643
High Courts22 Apr 2014Dismissed
M/s. Gesture Hotels and Foods Pvt. Ltd. Vs New Delhi Municipal Council
Delhi High Court · (2014) 209 DLT 784 : (2014) 143 DRJ 65
Arbitration and Conciliation Act, 1996 — Section 9(ii)(e)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Government Grants Act, 1895 — Section 2, 3
High Courts21 Apr 2014
Commissioner of Income Tax-IV Vs M/s. DandM Components Ltd.
Delhi High Court · (2014) 364 ITR 179
High Courts21 Apr 2014Dismissed
Essar Projects (India) Ltd. and Others Vs Gail (India) Ltd.
Delhi High Court · (2014) 2 ARBLR 226 : (2014) 209 DLT 754
Arbitration and Conciliation Act, 1996 — Section 11
High Courts21 Apr 2014Dismissed
M/s. M-Tech Developers Ltd. Vs Swapna Bhattacharya
Delhi High Court · (2014) 143 DRJ 183
Companies Act, 1956 — Section 433, 433(e), 434, 434(1)(a)
High Courts21 Apr 2014
Goods Shepherd Public School Vs Employees'' Provident Fund Organisation
Delhi High Court · (2014) 142 FLR 286 : (2014) LLR 611
High Courts21 Apr 2014Allowed
Daulat Ram College Vs Regional Provident Fund Commissioner and Others
Delhi High Court · (2014) 209 DLT 719 : (2014) 2 ESC 1075
Delhi University Act, 1922 — Section 2(a), 2(d), 28, 28(d), 30Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(2)(b), 14, 14A, 16, 16(1) (c)Provident Funds Act, 1925 — Section 8(2)
High Courts21 Apr 2014Allowed
Lufthansa German Airlines Vs Globe Ground India Employees Union and Another
Delhi High Court · (2014) 5 AD 838 : (2014) 210 DLT 5 : (2014) 142 FLR 511
Industrial Disputes Act, 1947 — Section 10, 10(4), 18(3)(b)
High Courts21 Apr 2014Dismissed
Shonkh Technologies International Ltd. and Another Vs Government of NCT of Delhi
Delhi High Court · (2014) 04 DEL CK 0200
Arbitration and Conciliation Act, 1996 — Section 9
High Courts21 Apr 2014Dismissed
Nagaland Industrial Raw Materials and Supply Corporation Limited Vs Union of India and Another
Delhi High Court · (2014) 04 DEL CK 0174
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts21 Apr 2014Dismissed
A.I.I.M.S. New Delhi Vs Uddal and Others
Delhi High Court · (2014) 142 DRJ 569 : (2014) 3 ILR 1714
Industrial Disputes Act, 1947 — Section 25F
High Courts21 Apr 2014
Sh. Lakhbir Singh Vs Sh. Arun Kumar Khanna
Delhi High Court · (2014) 209 DLT 708 : (2014) 142 DRJ 633
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 7 Rule 11Constitution of India, 1950 — Article 227
High Courts21 Apr 2014Dismissed
Neeraj Vs The State NCT of Delhi
Delhi High Court · (2014) 4 AD 800
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 375, 376, 376(1)
High Courts21 Apr 2014
State (Govt. of NCT of Delhi) Vs Gurjinder Singh @ Barjinder Singh and Another
Delhi High Court · (2014) 04 DEL CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts21 Apr 2014Allowed
Directorate of Small Savings and Lotteries,Govt. of NCT Vs Nirmal Lotteries
Delhi High Court · (2014) 4 AD 627
High Courts21 Apr 2014
Deepak Mehta and Another Vs Yashi Multimedia Pvt. Ltd. and Others
Delhi High Court · (2014) 211 DLT 607 : (2014) 142 DRJ 588
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Limitation Act, 1963 — Section 18