High Courts16 Apr 2014Dismissed
Govt. of NCT of Delhi Vs M/s. A.G. Krishna Menon and Another
Delhi High Court · (2014) 04 DEL CK 0043
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,856 of 6,818
High Courts16 Apr 2014
Sony India Pvt. Ltd. Vs The Commissioner of Customs, New Delhi
Delhi High Court · (2014) 209 DLT 435 : (2014) 304 ELT 660 : (2014) 45 GST 322 : (2014) 28 GSTR 222
Criminal Procedure Code, 1973 (CrPC) — Section 165, 165(1)Customs Act, 1962 — Section 130, 25(1), 27, 27(1), 27(1B)Customs Tariff Act, 1975 — Section 3, 3(5), 3(8)
High Courts16 Apr 2014Disposed Off
M/s. B.T.M. Exports Ltd. Vs M/s. Adhunik Corporation Ltd.
Delhi High Court · (2014) 04 DEL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1(2)(b)(i), Order 37 Rule 37, Order 37 Rule 37, Order 39 Rule 1, Order 39 Rule 2
High Courts16 Apr 2014Allowed
Negolice India Ltd. Vs Director of Enforcement
Delhi High Court · (2014) 305 ELT 278
Evidence Act, 1872 — Section 106Foreign Exchange Regulation Act, 1973 — Section 40, 8(1)
High Courts16 Apr 2014Allowed
Meena Sharma Vs The State
Delhi High Court · (2014) 04 DEL CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Penal Code, 1860 (IPC) — Section 109, 325, 342, 375, 376
High Courts15 Apr 2014Dismissed
State Vs Ashok Kumar Sharma
Delhi High Court · (2015) 1 Crimes 605
Prevention of Food Adulteration Act, 1954 - Section 16(1)(a), 2(ia), 7
High Courts15 Apr 2014
Samarjit Chakravarty Vs Tej Properties Pvt. Ltd. Tej Properties Pvt. Ltd. Vs Samarjit Chakravarty
Delhi High Court · (2014) 143 DRJ 379
Arbitration Act, 1940 — Section 20
High Courts15 Apr 2014
Commissioner of Income Tax Delhi-II Vs Kalindi Rail Nirman Engg. Ltd.
Delhi High Court · (2014) 5 AD 776 : (2014) 269 CTR 332 : (2014) 210 DLT 61 : (2014) 365 ITR 304
Income Tax Act, 1961 — Section 142(2A), 260A, 271(1)(c)
High Courts15 Apr 2014
M/s. Indo Arya Logistics Vs Central Warehousing Corporation
Delhi High Court · (2014) 04 DEL CK 0175
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)
High Courts15 Apr 2014
CIT Vs Modi Entertainment Ltd.
Delhi High Court · (2014) 04 DEL CK 0159
Income Tax Act, 1961 — Section 14A, 36(1)(iii)
High Courts15 Apr 2014
M/s. Omaxe Ltd. and Another Vs Deputy Commissioner of Income Tax and Another
Delhi High Court · (2014) 270 CTR 390 : (2014) 364 ITR 423
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 116, 139, 142(1), 143(2), 143(3)
High Courts15 Apr 2014
Oriental Insurance Co. Ltd. Vs Palwinder Kaur
Delhi High Court · (2014) 3 ACC 951 : (2015) ACJ 1016 : (2014) 142 FLR 517 : (2014) LLR 604
Employees Compensation Act, 1923 — Section 30
High Courts15 Apr 2014
Bajaj Allianz General Assurance Co. Ltd. Vs Shailender Singh
Delhi High Court · (2014) LLR 634
Workmens Compensation Act, 1923 — Section 22, 30, 4(2A), 4A
High Courts15 Apr 2014Disposed Off
Chattar Singh Vs MCD
Delhi High Court · (2014) 4 AD 743 : (2014) 142 DRJ 576
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts15 Apr 2014Dismissed
Anil Tyagi Vs S.D. Infosys
Delhi High Court · (2014) 210 DLT 678 : (2014) 143 DRJ 432
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 37Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts15 Apr 2014
Union of India Vs Durga Devi
Delhi High Court · (2014) 3 ACC 895
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124A, 191
High Courts15 Apr 2014Dismissed
New India Assurance Co. Ltd. Vs Urmila Rani and Others
Delhi High Court · (2014) 142 DRJ 649
Motor Vehicles Act, 1988 — Section 149, 149(2)(a), 149(2)(b), 163A, 166Penal Code, 1860 (IPC) — Section 279, 304A
High Courts15 Apr 2014
Jagdish Parshad Vs State
Delhi High Court · (2014) 210 DLT 319
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 165, 68Succession Act, 1925 — Section 299, 63
High Courts15 Apr 2014Dismissed
Yachiyo India Pvt. Ltd. Vs K.T. Holidays Pvt. Ltd. and Another
Delhi High Court · (2014) 4 AD 693 : (2014) 2 ARBLR 281
Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11, 12, 13, 2(1)(f), 34