High Courts02 Jul 2012Dismissed
National Insurance Co. Ltd. Vs K.R. Murgeshan and Others
Delhi High Court · (2012) 07 DEL CK 0047
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Evidence Act, 1872 — Section 63
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 146 of 305
High Courts02 Jul 2012Dismissed
M/s. Omaxe Ltd. and Others Vs M/s. Roma International Pvt. Ltd.
Delhi High Court · (2012) 6 ILR Delhi 76
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 148, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts02 Jul 2012Dismissed
Sh. Om Lat Vs Union of India and Others
Delhi High Court · (2012) 191 DLT 95
Army Act, 1950 — Section 23, 26, 39(a), 39(b), 69Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42
High Courts02 Jul 2012
M/s. Jalpac India Ltd. Vs United India Insurance Company Limited
Delhi High Court · (2012) 07 DEL CK 0010
Constitution of India, 1950 — Article 12, 14, 19(1)(g), 226Marine Insurance Act, 1963 — Section 10, 18, 18(3), 19, 34
High Courts02 Jul 2012Dismissed
Union of India and Another Vs B.A. Dhayalan
Delhi High Court · (2012) 07 DEL CK 0009
Constitution of India, 1950 — Article 226
High Courts02 Jul 2012Dismissed
Union of India and Others Vs Yateendra Singh Jafa
Delhi High Court · (2012) 07 DEL CK 0008
Border Security Force Act, 1968 — Section 20Constitution of India, 1950 — Article 226, 311(2), 311(2)(b), 311(2)(c)
High Courts29 Jun 2012
M/s. Shiv Kumar Aggarwal and Others Vs Development Credit Bank Ltd. and Another
Delhi High Court · (2012) 06 DEL CK 0033
Civil Procedure Code, 1908 (CPC) — Section 151Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 18
High Courts25 Jun 2012Disposed Off
Sri Guru Tej Bahadur Khalsa College Vs University of Delhi and Others
Delhi High Court · (2012) 06 DEL CK 0043
National Commission for Minority Educational Institutions Act, 2004 — Section 11(f), 2(g)
High Courts22 Jun 2012Disposed Off
Dr. Mohd. Sohail Fazal Vs State Govt. of Nct of Delhi
Delhi High Court · (2012) 5 AD 544 : (2012) 3 JCC 1809
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 306, 498A
High Courts14 Jun 2012Dismissed
President''s Secretariat Vs Nitish Kumar Tripathi
Delhi High Court · (2012) 3 RCR(Civil) 589
Right to Information Act, 2005 — Section 10, 11, 4(1)(b)(xii), 8, 8(1)(j)
High Courts14 Jun 2012Dismissed
Vipul Gupta Vs State and Ors
Delhi High Court · (2012) 6 ILR Delhi 528
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 24, 25, 321, 482
High Courts11 Jun 2012Disposed Off
Talat Tariq Vs State
Delhi High Court · (2012) 3 JCC 1603
Penal Code, 1860 (IPC) — Section 304B, 34, 406, 498A
High Courts11 Jun 2012Disposed Off
Global Vectra Helicorp Vs Directorate General of Civil Aviation and Anr
Delhi High Court · (2012) 06 DEL CK 0040
Aircraft Act, 1934 — Section 3Airports Authority of India Act, 1994 — Section 42Arms Act, 1959 — Section 17, 17(3), 17(3)(b)
High Courts02 Jun 2012
Mr. Sunil Madan Vs Mrs. Rachna Madan and Another
Delhi High Court · (2012) 06 DEL CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 20(2)
High Courts02 Jun 2012
Manushi Sangathan, Delhi Vs Govt. of Delhi and Others Initiative for Transportation and Development Programmes Vs MCD and Others
Delhi High Court · (2012) 5 AD 715
Central Motor Vehicles Rules, 1989 — Rule 14Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200
High Courts01 Jun 2012
Alcatel-Lucent India Ltd Vs Usha India Ltd
Delhi High Court · (2012) 174 CompCas 1 : (2012) 5 ILR Delhi 411 : (2012) 114 SCL 416
BIFR Regulations, 1987 — Regulation 19, 19(1), 19(2), 19(3), 19(4)BIFR Rules, 1987 — Rule 4Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 16(3), 17
High Courts01 Jun 2012
Indraprastha Gas Ltd. Vs Petroleum and Natural Gas Regulatory Board and Another
Delhi High Court · (2012) ELR 1013
Determination of Network Tariff for City or Local Natural Gas Distribution Networks and Compression Charge for CNG Regulation, 2008 — Regulation 17(5), 7Exclusivity Regulations — Regulation 3, 4Petroleum and Natural Gas Regulatory Board Act, 2006 — Section 11, 12, 15, 16, 2
High Courts01 Jun 2012Dismissed
M/s Larsen and Toubro Ltd. and Anr Vs Union of India and Others M/s Larsen and Toubro Ltd and Anr Vs Govt of Nct of Delhi and Ors
Delhi High Court · (2012) 36 STT 149
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(4)Central Sales Tax Act, 1956 — Section 6(2), 8(4)Constitution of India, 1950 — Article 269, 286, 366(29A)
High Courts01 Jun 2012Dismissed
Shanti Swarup Gupta and Anrs. Vs Union of India and Others
Delhi High Court · (2012) 06 DEL CK 0066
Constitution of India, 1950 — Article 138(1), 138(2), 139, 14, 148(3)Rajya Sabha Secretariat (Recruitment and Conditions of Service) Rules, 1957 — Rule 3(2), 4(2), 5
High Courts01 Jun 2012Dismissed
Surendra Kumar Tiwari Vs National Thermal Power Corporation Ltd. and Others
Delhi High Court · (2012) 06 DEL CK 0065
Constitution of India, 1950 — Article 14, 16, 311National Thermal Power Corporation Conduct Discipline and Appeal Rules — Rule 24.09, 25