High Courts04 Jul 2012Allowed
Mahavira Foundation Vs Director General of Income Tax
Delhi High Court · (2012) 210 TAXMAN 548
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10(23C)(vi), 12A, 154, 80G
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 140 of 305
High Courts04 Jul 2012Allowed
Bhaskar Refractories And Sw Pipes Pvt. Ltd. Vs B N B S Cements And Products Pvt. Ltd.
Delhi High Court · (2012) 07 DEL CK 0436
Companies Act, 1956 — Section 235, 251, 391, 393
High Courts04 Jul 2012Dismissed
Raghubir Saran Charitable Trust Vs Puma Sports India Pvt. Ltd.
Delhi High Court · (2012) 191 DLT 183 : (2012) 193 ECR 30
Arbitration and Conciliation Act, 1996 — Section 11, 14(1)(a), 15(2), 34Central Excises and Salt Act, 1944 — Section 12AFinance Act, 2007 — Section 83
High Courts04 Jul 2012Dismissed
Management of M/s. Rajasthan Patrika Ltd. Vs Jasod Singh
Delhi High Court · (2012) 191 DLT 134 : (2012) 4 LLJ 732 : (2013) 1 LLN 463 : (2013) LLR 118 : (2012) LLR 978
Industrial Employment (Standing Orders) Act, 1946 — Section 3
High Courts04 Jul 2012Dismissed
M/s. Jyoti Sarup Mittal Vs M/s. Abhiyan Cooperative Group Housing Society Ltd. and Another
Delhi High Court · (2012) 07 DEL CK 0426
Arbitration and Conciliation Act, 1996 — Section 16, 34Contract Act, 1872 — Section 73, 74Electricity (Supply) Act, 1948 — Section 49
High Courts04 Jul 2012Allowed
In Re: M/s. Rexcel Pharmaceuticals Ltd. and Others
Delhi High Court · (2012) 07 DEL CK 0409
Companies Act, 1956 — Section 391, 392, 393, 394
High Courts04 Jul 2012
Yogita Bajaj and Others Vs State (Govt. NCT of Delhi) and Others
Delhi High Court · (2012) 07 DEL CK 0364
High Courts04 Jul 2012Allowed
Naresh Kumar Vs The State (Govt. of Nct) Delhi
Delhi High Court · (2012) 6 AD 197
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 363, 375, 376
High Courts04 Jul 2012Dismissed
Yashpal Singh Tomar @ Pappu Vs Narpat Singh
Delhi High Court · (2012) 07 DEL CK 0211
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 4, 151Constitution of India, 1950 — Article 227
High Courts04 Jul 2012Dismissed
Surender Kaur Vs M/s. Roma International Pvt. Ltd.
Delhi High Court · (2012) 7 AD 37
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 227
High Courts04 Jul 2012Dismissed
S.C. Dubey Vs Union of India and Others
Delhi High Court · (2012) 07 DEL CK 0179
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Jul 2012Allowed
M/S Daewoo Motors India Ltd. Vs WG CDR (Retd.) H.D. Talwani
Delhi High Court · (2012) 110 CLA 21 : (2012) 175 CompCas 530
Companies Act, 1956 — Section 2(13), 2(30), 454, 454(2), 454(2)(a)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Jul 2012Allowed
M/s Spectral Services Consultants Pvt. Ltd. Vs M/s. Aecom India Private Limited
Delhi High Court · (2012) 07 DEL CK 0173
Companies Act, 1956 — Section 235, 251, 303(1), 391, 391(2)
High Courts04 Jul 2012Dismissed
Manjinder Singh Vs State
Delhi High Court · (2012) 07 DEL CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482
High Courts04 Jul 2012Dismissed
Kiran Kriplani Vs Jethanand Jethwani
Delhi High Court · (2013) 2 Crimes 213 : (2012) 193 DLT 300 : (2013) 2 KHC 715 : (2013) 4 RCR(Criminal) 66
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts04 Jul 2012
Sumit Kumar Vs State
Delhi High Court · (2012) 3 JCC 1939 : (2012) 3 JCC 1827
Penal Code, 1860 (IPC) — Section 307, 34
High Courts04 Jul 2012
The Management of Statesman Ltd. Vs The Presiding Officer and Another
Delhi High Court · (2012) 07 DEL CK 0052
Industrial Disputes Act, 1947 — Section 33(1), 33(2), 33(2)(a), 33(2)(b), 33(5)
High Courts04 Jul 2012Dismissed
Shobhraj Motwani Vs BMR Lease and Credit Ltd.
Delhi High Court · (2012) 07 DEL CK 0029
Arbitration and Conciliation Act, 1996 — Section 8
High Courts03 Jul 2012Dismissed
Somnath Ghosh Vs UOI and Another
Delhi High Court · (2012) 193 DLT 649 : (2013) 2 SLJ 50
High Courts03 Jul 2012Dismissed
Saurabh @ Neetu Vs The State (NCT of Delhi)
Delhi High Court · (2012) 07 DEL CK 0678
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 41(1)(c), 482, 82, 83Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 365