High Courts13 Aug 2012Allowed
Isha Karwasra Vs Army Hospital and Others
Delhi High Court · (2012) 08 DEL CK 0087
Constitution of India, 1950 — Article 14, 21, 226
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 103 of 305
High Courts09 Aug 2012Disposed Off
Pawan Anand and Another Vs Director General of Health Services and Others
Delhi High Court · (2013) 1 RCR(Criminal) 501
Transplantation of Human Organs and Tissues Act, 1994 — Section 17
High Courts09 Aug 2012Disposed Off
Delhi High Court Bar Association and Another Vs Govt. of NCT of Delhi
Delhi High Court · (2012) 08 DEL CK 0511
High Courts09 Aug 2012Dismissed
Avnish Kaur Vs Dalip Singh and Others
Delhi High Court · (2012) 08 DEL CK 0491
Motor Vehicles Act, 1988 — Section 140, 163(A)
High Courts09 Aug 2012Disposed Off
Sri. Pati Ram Vs Union of India and Others
Delhi High Court · (2012) 08 DEL CK 0444
High Courts09 Aug 2012Dismissed
J.P. Gupta and Others Vs High Court of Delhi and Others
Delhi High Court · (2012) 08 DEL CK 0387
High Courts09 Aug 2012Disposed Off
M/S Shyam Dri Power Ltd. Vs Bhav Shakti Steel Mines Private Limited
Delhi High Court · (2013) 177 CompCas 248 : (2012) 132 DRJ 129 : (2012) 115 SCL 360
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13, Order 11 Rule 5, Order 19 Rule 3Companies Act, 1956 — Section 433, 434
High Courts09 Aug 2012
Smt. Asha Vij and Others Vs The Chief of Army Staff and Others
Delhi High Court · (2012) 08 DEL CK 0214
Constitution of India, 1950 — Article 12
High Courts09 Aug 2012Dismissed
Chand Ram and Another Vs Financial Commissioner and Others Smt. Sarla Sharma and Others Vs Prem Prakash (Deceased) Through Lrs and Others Shri Bhule Vs Shri Narayan Singh (Deceased) and Another
Delhi High Court · (2012) 131 DRJ 405
Constitution of India, 1950 — Article 13, 15, 21Delhi Land Reforms Act, 1954 — Section 4, 48(2), 50, 51(2), 51(2)(a)Delhi Land Revenue Act, 1954 — Section 11, 14, 2(1)(vi), 48, 48(2)
High Courts09 Aug 2012
Harpreet Singh Saini Vs Kulvinder Singh Saini and Ors
Delhi High Court · (2012) 08 DEL CK 0158
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11Hindu Succession Act, 1956 — Section 8
High Courts09 Aug 2012Dismissed
Prashant Narula and Another Vs MCD and KS Mehra and Another
Delhi High Court · (2012) 131 DRJ 416
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts09 Aug 2012Allowed
M/s Associates India Financial Services (P) Ltd. Vs M/s Atwal and Associates and Others BC+
Delhi High Court · (2012) 08 DEL CK 0150
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2Evidence Act, 1872 — Section 34
High Courts09 Aug 2012Dismissed
Sanjay Goel Vs Lions Club International and Another
Delhi High Court · (2012) 08 DEL CK 0127
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 227
High Courts09 Aug 2012
Subhash Singh Vs Union of India and Others
Delhi High Court · (2012) 08 DEL CK 0095
High Courts09 Aug 2012Dismissed
T.N. Vohra and Others Vs Govt. of Nct of Delhi and Others
Delhi High Court · (2012) 131 DRJ 435
Constitution of India, 1950 — Article 226
High Courts09 Aug 2012Allowed
Ajit Singh and Another Vs Paramjit Singh and Others
Delhi High Court · (2012) 5 ILR Delhi 776
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Motor Vehicles Act, 1988 — Section 149(2), 149(2)(a)(i)(ii), 149(2)(a)(ii), 157, 166
High Courts09 Aug 2012
Sh. Jagmohan Nath Kapoor Vs Sh. Manmohan Nath Kapoor
Delhi High Court · (2012) 193 DLT 791
Civil Procedure Code, 1908 (CPC) — Section 151Partition Act, 1893 — Section 2, 3
High Courts08 Aug 2012Allowed
Ms. Neetu Mishra Vs UOI and Others
Delhi High Court · (2012) 08 DEL CK 0518
Penal Code, 1860 (IPC) — Section 323, 324, 325, 34, 504
High Courts08 Aug 2012Allowed
Shubh Ram Sharma and Another Vs Rohit Singh and Others
Delhi High Court · (2012) 08 DEL CK 0512
High Courts08 Aug 2012Disposed Off
Bharatiya Adimjati Sevak Sangh Vs LT. Governor of Delhi and Others
Delhi High Court · (2012) 193 DLT 61 : (2012) 135 FLR 660 : (2013) 1 SLJ 183
Industrial Disputes Act, 1947 — Section 17B, 2(j), 25F, 25G