High Courts03 Mar 2014Allowed
Raj Bal and Others Vs Union of India
Delhi High Court · (2015) ACJ 1064
Railway Claims Tribunal Act, 1987 - Section 23 — Railways Act, 1989 - Section 123(c), 124, 124-A
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 3,878 of 6,818
High Courts03 Mar 2014
M/s. Balaji Mariline Pvt. Ltd. Vs Joint Commissioner, Service Tax
Delhi High Court · (2014) 03 DEL CK 0326
Constitution of India, 1950 — Article 136, 226Finance Act, 1994 — Section 67
High Courts03 Mar 2014
Ranjeet Vs State (NCT of Delhi)
Delhi High Court · (2014) 2 ILR 1511
Criminal Procedure Code, 1973 (CrPC) - Section 161 313Evidence Act, 1872 - Section 24 9Penal Code, 1860 (IPC) - Section 307 34 379
High Courts03 Mar 2014Disposed Off
Kashi Ram Vs State
Delhi High Court · (2014) 03 DEL CK 0259
Criminal Procedure Code, 1973 (CrPC) - Section 100 161 313Evidence Act, 1872 - Section 114 27Penal Code, 1860 (IPC) - Section 34 395 397 398 458
High Courts03 Mar 2014Dismissed
Prem Kumar Vs Union of India and Another
Delhi High Court · (2014) 03 DEL CK 0248
High Courts03 Mar 2014
Deputy Director of Income Tax Vs Petroleum Sports Promotion Board
Delhi High Court · (2014) 362 ITR 235 : (2014) 223 TAXMAN 1
Income Tax Act, 1961 - Section 10(23)(C) 10(23C) 11 12(A) 12A
High Courts03 Mar 2014Disposed Off
The Director All India Radio Vs Ramesh
Delhi High Court · (2014) LLR 404
Industrial Disputes Act, 1947 - Section 17-B 2(ra) 25-F 25-G 25-H
High Courts03 Mar 2014
Kanti Prasad Tyagi Vs State of Delhi
Delhi High Court · (2014) 142 DRJ 351 : (2014) 1 JCC 803 : (2014) 3 RCR(Criminal) 570
Penal Code, 1860 (IPC) - Section 120-BPrevention of Corruption Act, 1988 - Section 13(1)(2) 13(1)(d) 13(2) 20 7
High Courts03 Mar 2014Disposed Off
Vineet Vats Vs State of NCT of Delhi
Delhi High Court · (2014) 2 Crimes 548 : (2014) 2 DMC 56 : (2014) 141 DRJ 449 : (2014) 2 JCC 990
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302 304B 309 498A
High Courts03 Mar 2014Allowed
Mohd. Samim Vs The State (Govt. of NCT) Delhi
Delhi High Court · (2014) 3 AD 381
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 34 394 397
High Courts03 Mar 2014Disposed Off
Akhilesh Kumar Vs University Grants Commission and Others
Delhi High Court · (2014) 142 DRJ 68
Constitution of India, 1950 - Article 14 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 33University Grants Commission Act, 1956 - Section 2 20 3
High Courts03 Mar 2014Disposed Off
Chhatravas, Chandra Arya Vidya Mandir Vs The Director, Deptt. of Women and Child Dev. and Another
Delhi High Court · (2015) 1 RCR(Criminal) 775
Criminal Procedure Code, 1973 (CrPC) - Section 27Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2 34 34(3) 37 69Juvenile Justice Act, 1986 - Section 10 11 63
High Courts03 Mar 2014Dismissed
Brahm Pal Singh Vs P.O., Industrial Tribunal No. II and Another
Delhi High Court · (2014) 141 FLR 688 : (2014) 2 LLJ 142 : (2014) LLR 400
Industrial Disputes Act, 1947 - Section 2 2(oo)(bb) 25(B) 25(F) 25(G)
High Courts03 Mar 2014Disposed Off
Singhasan Vs State NCT of Delhi
Delhi High Court · (2014) 2 JCC 1184
Criminal Procedure Code, 1973 (CrPC) - Section 100 100(5) 161 313Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 308 320 323 324 325
High Courts03 Mar 2014Allowed
S.K. Mathur Vs The President Secretariat and Another
Delhi High Court · (2014) 2 ILR 1523
Administrative Tribunals Act, 1985 - Section 19Constitution of India, 1950 - Article 226
High Courts03 Mar 2014Disposed Off
Sharad P. Jagtiani Vs M/s. Edelweiss Securities Limited
Delhi High Court · (2014) 3 AD 681 : (2014) 2 ARBLR 136 : (2014) 208 DLT 487
Arbitration Act, 1940 - Section 34Arbitration and Conciliation Act, 1996 - Section 11 5 8 8(1) 8(3)
High Courts03 Mar 2014Dismissed
Harpreet Singh and Others Vs Pushpa Wati
Delhi High Court · (2014) 03 DEL CK 0043
Civil Procedure Code, 1908 (CPC) - Order 5 Rule 12, Order 5 Rule 22, Order 5 Rule 4 115 151Delhi Rent Control Act, 1958 - Section 14(1)(e) 25B 25B(8)
High Courts28 Feb 2014Dismissed
Mishra Lal Vs Ramesh Chander
Delhi High Court · (2014) 3 ILR 2163
Delhi Rent Control Act, 1958 - Section 14(1)(a), 19(1)(a), 27
High Courts28 Feb 2014Dismissed
Union of India Vs Ram Sevak
Delhi High Court · (2015) ACJ 997
Railway Claims Tribunal Act, 1987 - Section 23 — Railways Act, 1989 - Section 123(c), 124-A
High Courts28 Feb 2014
Birender Singh Vs Union of India and Others
Delhi High Court · (2014) 02 DEL CK 0289