COURT ARCHIVE

Delhi High Court judgments, 2012

6,099 judgments · page 12 of 305

High Courts10 Dec 2012

Kanak Lata Vs State and Others

Delhi High Court · (2013) 1 AD 153 : (2013) CriLJ 671 : (2013) 2 Crimes 501 : (2013) 133 DRJ 680 : (2013) 1 JCC 518 : (2012) 1 JCC 518

Criminal Procedure Code, 1973 (CrPC) — Section 228(1)Penal Code, 1860 (IPC) — Section 323, 34, 341, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)(xi), 3(i)(x)

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High Courts10 Dec 2012Allowed

Narender Kumar Manchanda and Another Vs Hemant Kumar Talwar

Delhi High Court · (2013) 197 DLT 171

Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)

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High Courts10 Dec 2012Dismissed

Pradeep Kumar Vs Pukmani Devi

Delhi High Court · (2013) 1 AD 513

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 15(1), 15(7), 27

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High Courts10 Dec 2012

H.D.F.C. Ltd. Vs Nirmal Singh

Delhi High Court · (2012) 12 DEL CK 0118

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High Courts10 Dec 2012

Manoj Kumar Vs The State Chaman Lal @ Kake Vs State (Govt. of N.C.T.)

Delhi High Court · (2013) 1 AD 11 : (2013) 196 DLT 243 : (2013) 133 DRJ 686

Criminal Procedure Code, 1973 (CrPC) — Section 313, 432Evidence Act, 1872 — Section 106, 114, 27, 65B, 78Penal Code, 1860 (IPC) — Section 120A, 120B, 201, 302, 364

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High Courts10 Dec 2012

M/s. Bell Polymers and Others Vs Pradeshiya Industrial and Investment Corporation of U.P. Ltd.

Delhi High Court · (2013) 5 AD 364 : (2013) 1 BC 726 : (2013) 196 DLT 493

Contract Act, 1872 — Section 70

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High Courts10 Dec 2012Dismissed

Vipin Kumar Vs The State of the NCT of Delhi

Delhi High Court · (2013) 1 AD 594

Criminal Procedure Code, 1973 (CrPC) — Section 154, 428Penal Code, 1860 (IPC) — Section 34, 392, 394, 397

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High Courts10 Dec 2012Allowed

Vivek Kumar and Others Vs Kamlesh and Others

Delhi High Court · (2012) 12 DEL CK 0057

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High Courts07 Dec 2012Dismissed

Jag Dev Vs D.T.C. and Others

Delhi High Court · (2013) 1 LLJ 404

Evidence Act, 1872 — Section 106

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High Courts07 Dec 2012Allowed

National Institute of Electronic and Information Technology Vs Delhi SC/ST/OBC Minorities, Handicapped Financial and Development Corporation Limited (DSFDC)

Delhi High Court · (2013) 1 AD 580

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(1), Order 37 Rule 5

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High Courts07 Dec 2012Allowed

Ritu Thr. Her Father and Others Vs Regional Manager Uttranchal State Road Transport Corpn.

Delhi High Court · (2013) 1 ACC 250

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)(b)Motor Vehicles Act, 1988 — Section 166, 168

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High Courts07 Dec 2012Dismissed

Ex. Gnr. Satyaveer Singh Vs Union of India and Another

Delhi High Court · (2012) 12 DEL CK 0290

Army Act, 1950 — Section 39(b)

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High Courts07 Dec 2012Disposed Off

Furkan Ahemed Vs State of NCT of Delhi

Delhi High Court · (2013) 1 JCC 319 : (2012) 1 JCC 319

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 428Penal Code, 1860 (IPC) — Section 342, 376, 506

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High Courts07 Dec 2012Disposed Off

The New India Assurance Co. Ltd. Vs M/s. Bhagwati Transport Co. and Others

Delhi High Court · (2012) 12 DEL CK 0230

Carriers Act, 1865 — Section 6, 9

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High Courts07 Dec 2012Allowed

In Re: HCL Comnet Systems and Services Limited and HCL Technologies Limited

Delhi High Court · (2012) 12 DEL CK 0196

Companies Act, 1956 — Section 235, 236, 237, 238, 239

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High Courts07 Dec 2012Allowed

In Re: M/s. Rexcel Pharmaceuticals Ltd. and Others

Delhi High Court · (2012) 12 DEL CK 0195

Companies Act, 1956 — Section 235, 236, 237, 238, 239

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High Courts07 Dec 2012Allowed

Smt. Kiran Lata and Others Vs Ashok Bhardwaj and Others

Delhi High Court · (2012) 12 DEL CK 0188

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High Courts07 Dec 2012Allowed

Two Star Realty Private Limited Vs Four Star Realty Private Ltd.

Delhi High Court · (2012) 12 DEL CK 0180

Companies Act, 1956 — Section 391, 392, 393, 394

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High Courts07 Dec 2012Dismissed

Rajasthan Roadways, Alwar Vs Bhagwan Singh and Another

Delhi High Court · (2013) 6 ALLMR 70

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High Courts07 Dec 2012Dismissed

Smt. Vandana Jain Vs Shri Sandeep Jain

Delhi High Court · (2012) 12 DEL CK 0125

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1A, 151Criminal Procedure Code, 1973 (CrPC) — Section 340Hindu Marriage Act, 1955 — Section 13(1)

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