High Courts19 Mar 2014Partly Allowed
Capt. M.P. Premi (Retd.) Vs M/s. India International Airways Ltd.
Delhi High Court · (2014) 2 LLJ 324
Contract Act, 1872 - Section 23Delhi Shops and Establishments Act, 1954 - Section 30
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,868 of 6,818
High Courts19 Mar 2014Dismissed
Sh. Gyan Chand and Others Vs Sh. Ram Chander
Delhi High Court · (2014) 5 AD 844 : (2014) 209 DLT 336
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27 100Criminal Procedure Code, 1973 (CrPC) - Section 340
High Courts19 Mar 2014
Arvind Kumar Vs State
Delhi High Court · (2014) 1 JCC 818
Criminal Procedure Code, 1973 (CrPC) - Section 161 173 174 313 428Penal Code, 1860 (IPC) - Section 109 302 324 326 34
High Courts19 Mar 2014Allowed
Commodore T.S. Khurana and Another Vs Vice Admiral I.S. Khurana (Retd.) and Others
Delhi High Court · (2014) 03 DEL CK 0013
Contract Act, 1872 - Section 12Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 2(h) 59 63
High Courts19 Mar 2014
Badshah Singh Vs Delhi Water Supply and Others
Delhi High Court · (2014) 141 FLR 824 : (2014) 2 LLJ 298 : (2014) LLR 461
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts18 Mar 2014
Triveni Gupta and Others Vs Mamta Goyal and Others
Delhi High Court · (2014) 03 DEL CK 0355
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 2Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 25, 26, 27, 28, 29Specific Relief Act, 1963 — Section 41 (h), 41(H)
High Courts18 Mar 2014
Dharampal Satyapal Ltd. Vs Sanmati Trading and Investment Ltd. and Others
Delhi High Court · (2014) 2 ILR (Delhi) 1204
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 151Limitation Act, 1963 — Section 22Specific Relief Act, 1963 — Section 19, 19 (b), 19(b)
High Courts18 Mar 2014Disposed Off
Delhi Development Authority Vs Jang Bahadur Bhalla
Delhi High Court · (2014) 2 JCC 1199
Criminal Procedure Code, 1973 (CrPC) — Section 251, 281, 313Delhi Development Act, 1957 — Section 14, 29(2)
High Courts18 Mar 2014Dismissed
Gautam Jain Vs Union of India and Others
Delhi High Court · (2014) 03 DEL CK 0301
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3 3(1) 3(1)(iii) 3(1)(iv) 3(3)Constitution of India, 1950 - Article 22(5) 22(6) 226Foreign Exchange Management Act, 1999 - Section 37
High Courts18 Mar 2014Dismissed
State Vs Bhagwati and Another
Delhi High Court · (2014) 03 DEL CK 0225
Penal Code, 1860 (IPC) - Section 201 302 34
High Courts18 Mar 2014Disposed Off
Tassavur Vs DRI Mukail Adebayo Vs The State (NCT of Delhi)
Delhi High Court · (2014) 2 JCC 44
Criminal Procedure Code, 1973 (CrPC) - Section 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21 21(c) 29 67 8(c)
High Courts18 Mar 2014
Commissioner of Income Tax-XVI Vs Shri Atul Kumar Swami
Delhi High Court · (2014) 4 AD 350 : (2014) 362 ITR 693
Income Tax Act, 1961 - Section 143(1) 147 148 28
High Courts18 Mar 2014Dismissed
Devinder Singh Vs Indian Railway Catering And Tourism Co. Ltd. and Another
Delhi High Court · (2014) 03 DEL CK 0179
High Courts18 Mar 2014
Director of Income Tax (Exemption) Vs Charanjiv Charitable Trust
Delhi High Court · (2014) 267 CTR 305 : (2014) 223 TAXMAN 71
Income Tax Act, 1961 - Section 11 11(1)(d) 11(5) 12(1) 12A
High Courts18 Mar 2014Disposed Off
Sunil Kumar Yadav @ Soni Vs N.C.B.
Delhi High Court · (2014) 2 JCC 96
Constitution of India, 1950 - Article 20(3)Criminal Procedure Code, 1973 (CrPC) - Section 313 451Evidence Act, 1872 - Section 24 25 26 27
High Courts18 Mar 2014Allowed
Arun and Others Vs State
Delhi High Court · (2014) 6 AD 664 : (2014) 209 DLT 515 : (2014) 3 ILR 2211
Criminal Procedure Code, 1973 (CrPC) - Section 161 313Penal Code, 1860 (IPC) - Section 120B 302 34
High Courts18 Mar 2014Dismissed
Shyam Lal Vs State (Govt. of NCT) of Delhi
Delhi High Court · (2014) 03 DEL CK 0135
Criminal Procedure Code, 1973 (CrPC) - Section 173 313Penal Code, 1860 (IPC) - Section 302 307
High Courts18 Mar 2014Dismissed
A.N. Madanasekaran (Injured) Thr L.Rs. Vs Ram Niwas and Others
Delhi High Court · (2014) 2 ACC 301