Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

Read judgment

High Courts12 Mar 2014

Padmini Technology Ltd. Vs Jyoti Sarup Mittal

Delhi High Court · (2014) 5 AD 53

Arbitration and Conciliation Act, 1996 - Section 28(1)(a) 34 37

Read judgment

High Courts12 Mar 2014Disposed Off

Nav Rattan Vs The State (N.C.T. of Delhi)

Delhi High Court · (2014) 2 JCC 1193

Arms Act, 1959 - Section 25Constitution of India, 1950 - Article 22(1) 39ACriminal Procedure Code, 1973 (CrPC) - Section 304 313

Read judgment

High Courts12 Mar 2014Disposed Off

Nestle India Ltd. Vs State of Delhi and Another

Delhi High Court · (2014) FAJ 471 : (2014) 2 JCC 1007

Infant Milk Substitutes, Feeding Bottles and Infant foods (Regulation of Production, Supply and Distribution) Act, 1992 - Section 2(f) 25 3 6 6(1)(a)

Read judgment

High Courts12 Mar 2014Disposed Off

Pardeep @ Sandy Vs State

Delhi High Court · (2014) 03 DEL CK 0247

Arms Act, 1959 - Section 27Civil Procedure Code, 1908 (CPC) - Section 100Criminal Procedure Code, 1973 (CrPC) - Section 313

Read judgment

High Courts12 Mar 2014

Sports Authority of India Vs Labour Commissioner, Delhi Admn. and Others M/s. Security Development Services P. Ltd. Vs Govt. of NCT and Others

Delhi High Court · (2014) 2 LLN 132

Constitution of India, 1950 - Article 12 14 15 19(1)(g) 19(2)Contract Labour (Regulation and Abolition) Act, 1970 - Section 10 10(1) 10(2) 12 23Industrial Disputes Act, 1947 - Section 12 17-B 2(n) 7

Read judgment

High Courts12 Mar 2014Dismissed

Delhi Administration Vs Sanjay Nagar

Delhi High Court · (2014) FAJ 538

Prevention of Food Adulteration Act, 1954 - Section 13(2) 13(3) 16 16(1) 2(ia)(m)

Read judgment

High Courts12 Mar 2014Disposed Off

Bharat Singh Rawat Vs State NCT of Delhi

Delhi High Court · (2014) 4 AD 717 : (2014) 4 KLT 29

Constitution of India, 1950 - Article 10 21 22(1) 39ACriminal Procedure Code, 1973 (CrPC) - Section 311 313 313(5) 315Evidence Act, 1872 - Section 60 64 91

Read judgment

High Courts12 Mar 2014Dismissed

National Insurance Co. Ltd. Vs Subhash Gupta

Delhi High Court · (2014) 2 ACC 708

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8

Read judgment

High Courts12 Mar 2014

Chandra Prabha (Smt.) Vs Shri Satish C. Sharma and Others De+

Delhi High Court · (2014) 4 AD 21

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 151Succession Act, 1925 — Section 294Trusts Act, 1882 — Section 55, 56, 59, 60, 68

Read judgment

High Courts12 Mar 2014