High Courts02 Jul 2012Allowed
Industrial Finance Corporation of India Ltd. Vs M/S. T.T. Ltd.
Delhi High Court · (2012) 07 DEL CK 0197
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 145 of 305
High Courts02 Jul 2012Allowed
Industrial Finance Corporation of India Ltd. Vs M/s. T.T. Ltd.
Delhi High Court · (2012) 07 DEL CK 0196
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts02 Jul 2012
Sandeep Vs State
Delhi High Court · (2012) 7 AD 39 : (2012) 191 DLT 212 : (2012) 5 ILR Delhi 426
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 361Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 307, 34
High Courts02 Jul 2012Dismissed
Coastal Andhra Power Limited Vs Andhra Pradesh Central Power Distribution Company Limited and Others
Delhi High Court · (2012) 07 DEL CK 0193
Arbitration and Conciliation Act, 1996 — Section 9Electricity Act, 2003 — Section 79(1)(a), 79(1)(f), 86, 86(1)(f)
High Courts02 Jul 2012Allowed
Dr. D.V. Chug Vs State and Another
Delhi High Court · (2012) 6 ILR Delhi 81 : (2012) 3 JCC 1932
Delhi Development Act, 1957 — Section 12, 14, 28, 29Delhi Municipal Corporation Act, 1957 — Section 2(1), 2(24), 2(25), 2(27), 2(29)Industrial Disputes Act, 1947 — Section 2(J)
High Courts02 Jul 2012Allowed
Chan Hong Saik Thr. SPA: Arvinder Singh Vs State and Another
Delhi High Court · (2012) 3 JCC 1858
Arms Act, 1959 — Section 25, 25(1B), 3, 39, 45Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161
High Courts02 Jul 2012Allowed
Basant Rai Vs State
Delhi High Court · (2012) 191 DLT 403
Criminal Procedure Code, 1973 (CrPC) — Section 293, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii), 2(iv), 20, 20(b)(ii)(c), 21
High Courts02 Jul 2012Dismissed
State Vs Nayan Ahmad
Delhi High Court · (2012) 3 Crimes 475 : (2012) 191 DLT 343 : (2012) 3 JCC 1813
Bonded Labour System Abolition Act, 1976 — Section 6Child Labour (Prohibition and Regulation) Act, 1986 — Section 3Constitution of India, 1950 — Article 15, 23(1), 35(a)(ii), 39, 45
High Courts02 Jul 2012Dismissed
Ramyash@ Lallu @ Ramesh Vs State
Delhi High Court · (2012) 3 Crimes 467 : (2012) 3 JCC 1783
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 394, 397
High Courts02 Jul 2012Dismissed
DDA Vs Bishan Devi and Others Gupta Machine Tools Ltd. Vs Union of India and Others
Delhi High Court · (2012) 191 DLT 44
Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 11, 15, 15(1), 53(2), 55Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 4, 4(1), 5, 6, 8
High Courts02 Jul 2012Allowed
Spank Hotels Private Limited Vs Lemon Tree Hotels Private Limited Company
Delhi High Court · (2012) 07 DEL CK 0178
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts02 Jul 2012Allowed
Indapco Private Limited Vs Glen Appliances Private Limited
Delhi High Court · (2012) 07 DEL CK 0177
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts02 Jul 2012
Trinity Global Enterprises Ltd. Vs Raj Hiremath and Another
Delhi High Court · (2012) 193 ECR 40 : (2013) 1 JCC 391 : (2012) 1 JCC 391
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2), 439, 439(2), 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts02 Jul 2012Dismissed
Damayanti Capur Vs Star Facilities Management Ltd. and Others
Delhi High Court · (2012) 4 BC 193
Arbitration and Conciliation Act, 1996 — Section 5, 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 37 Rule 3(4), Order 37 Rule 3(5), Order 37 Rule 3(7), Order 7 Rule 11Limitation Act, 1963 — Section 5
High Courts02 Jul 2012Allowed
Purshottam Lal Goel Vs Gurdhian Singh and Others
Delhi High Court · (2012) ACJ 2187
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Evidence Act, 1872 — Section 114, 63General Clauses Act, 1897 — Section 27
High Courts02 Jul 2012
K.L. Sehgal Vs Escorts Heart Institute and Research Centre Ltd. and Others
Delhi High Court · (2012) 3 BC 623
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Jul 2012
Manali Singhal and Another Vs Ravi Singhal and Others
Delhi High Court · (2013) 1 AD 168
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 32, Order 21 Rule 54, Order 21 Rule 58, Order 21 Rule 64
High Courts02 Jul 2012
C.I.T-I Vs M/S. Consolidated Photo and Finvest Ltd.
Delhi High Court · (2013) 358 ITR 310 : (2012) 211 TAXMAN 184
Income Tax Act, 1961 — Section 14A, 260A
High Courts02 Jul 2012
M/s Friends Overseas Vs Swadi Product U.K. Ltd. and Others
Delhi High Court · (2012) 191 DLT 17 : (2012) 51 PTC 241
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, 151Trade Marks Act, 1999 — Section 56, 56(1), 9(1)(d)
High Courts02 Jul 2012Dismissed
Union of India Vs Niko Resources Ltd and Another Niko Resources Ltd. Vs Union of India and Another
Delhi High Court · (2012) 191 DLT 668
Arbitration Act, 1940 — Section 23, 28Arbitration and Conciliation Act, 1996 — Section 11(9), 12, 13, 14, 14(2)