High Courts06 Mar 2014Dismissed
New India Assurance Co. Ltd. Vs Harjeet Singh and Others
Delhi High Court · (2014) 03 DEL CK 0024
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,876 of 6,818
High Courts06 Mar 2014Allowed
Bank of Baroda Vs Bob Employees Union
Delhi High Court · (2014) 208 DLT 559 : (2014) 141 FLR 817
Constitution of India, 1950 - Article 14Industrial Disputes Act, 1947 - Section 9A
High Courts05 Mar 2014
Sampat Pal Vs Sahara One Media and Entertainment Ltd. and Others
Delhi High Court · (2014) 03 DEL CK 0365
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Mar 2014Allowed
Satyapal Vs Slick Auto Accessories Pvt. Ltd. and Others
Delhi High Court · (2014) 4 AD 589 : AIR 2014 Delhi 115
Civil Procedure Code, 1908 (CPC) - Section 100 20 20(c)Contract Act, 1872 - Section 49Sales of Goods Act, 1930 - Section 41 42
High Courts05 Mar 2014Disposed Off
Ram Singh Baliyan Vs The State
Delhi High Court · (2014) 1 JCC 766
Penal Code, 1860 (IPC) — Section 323, 34, 354, 376, 451
High Courts05 Mar 2014
Real House Distillery Pvt. Ltd. and Another Vs Pernod Ricard S.A. and Another
Delhi High Court · (2014) 4 AD 281 : (2014) 3 ILR 2169 : (2014) 58 PTC 309
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 22, Order 43 Rule 1, Order 7 Rule 11Delhi High Court Act, 1966 - Section 10Trade Marks Act, 1999 - Section 10 134(2)
High Courts05 Mar 2014
Thakur Rangji Maharaj Trust Vs A.J. Printers
Delhi High Court · (2014) 4 AD 243 : (2014) 2 RCR(Rent) 462
Delhi Rent Control Act, 1958 - Section 3(c) 50 6A 8Trusts Act, 1882 - Section 48
High Courts05 Mar 2014Disposed Off
Narender Vs State
Delhi High Court · (2014) 03 DEL CK 0249
Arms Act, 1959 - Section 25 39Criminal Procedure Code, 1973 (CrPC) - Section 313 427 428Penal Code, 1860 (IPC) - Section 34 362 364 365 392
High Courts05 Mar 2014
Union of India and Others Vs Shanti Gurung and Others
Delhi High Court · (2014) 3 ILR 1621
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 4, Order 7 Rule 10, Order 7 Rule 11, Order 8 Rule 1, Order 8 Rule 10
High Courts05 Mar 2014Allowed
Smt. Rekha @ Rani and Others Vs Union of India
Delhi High Court · (2014) 2 ACC 38 : (2014) ACJ 2730
Railway Claims Tribunal Act, 1987 - Section 23Railways Act, 1989 - Section 123(c) 123(c)(2) 124A 2(29)
High Courts05 Mar 2014Disposed Off
Anila Jain Vs Nikunj Singhania
Delhi High Court · (2014) 03 DEL CK 0211
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 37, Order 37 Rule 4 151Constitution of India, 1950 - Article 14 227 31-CDelhi Rent Control Act, 1958 - Section 14(1)(2) 14(1)(a) 14(1)(e) 14-A 15(1)
High Courts05 Mar 2014Disposed Off
Manish Kumar Vs Hemlata
Delhi High Court · (2014) 1 RCR(Rent) 513
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 37, Order 37 Rule 4, Order 5 Rule 20, Order 8 Rule 8 115Constitution of India, 1950 - Article 14 31-CDelhi Rent Control Act, 1958 - Section 14(1)(2) 14(1)(a) 14(1)(e) 14-A 15(1)
High Courts05 Mar 2014Disposed Off
Ashok Kumar Vs State
Delhi High Court · (2014) 3 AD 615
Criminal Procedure Code, 1973 (CrPC) - Section 311 313 428Penal Code, 1860 (IPC) - Section 307 326 34
High Courts05 Mar 2014Allowed
Sudha Choudhary Vs Union of India
Delhi High Court · (2014) 3 ACC 281 : (2015) ACJ 1832
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124A
High Courts05 Mar 2014
State of U.P. Vs Shri Mahesh Kumar and Another
Delhi High Court · (2014) 3 ILR 1632
High Courts05 Mar 2014Allowed
Ram Swarup Vs State
Delhi High Court · (2014) 3 AD 549 : (2014) 2 Crimes 246 : (2014) 142 DRJ 156
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120-B 161 7Prevention of Corruption Act, 1988 - Section 13(1)(d) 13(1)(d) 13(2) 20 20(1)
High Courts05 Mar 2014Disposed Off
Gurucharan Singh Wason Vs Praful Prakash Ramanand
Delhi High Court · (2014) 2 RCR(Rent) 320
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 4 151Constitution of India, 1950 - Article 14 31-CDelhi Rent Control Act, 1958 - Section 14 14(1)(2) 14(1)(a) 14(1)(e) 14-A
High Courts05 Mar 2014Disposed Off
Ravinder Kumar Vs NCT of Delhi (State)
Delhi High Court · (2014) 4 AD 249 : (2014) 142 DRJ 165
Criminal Procedure Code, 1973 (CrPC) - Section 232 233(1) 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18 2(xv) 2(xv)(b) 2(xvi) 2(xvi)(c)
High Courts05 Mar 2014
The Commissioner of Income Tax-IV Vs Indian Vaccines Corporation Ltd.
Delhi High Court · (2014) 3 AD 591 : (2014) 363 ITR 295
Income Tax Act, 1961 - Section 260A
High Courts04 Mar 2014Allowed
Neelam Devi and Others Vs Bikramjeet Singh and Others
Delhi High Court · (2015) ACJ 1198