COURT ARCHIVE

Delhi High Court judgments, 2012

6,099 judgments · page 147 of 305

High Courts01 Jun 2012Dismissed

In Re: M/s Indrama Investment Pvt. Ltd., M/s Select Holiday Resorts Ltd., CAPT. Swadesh Kumar and CAPT. RAM Kohli

Delhi High Court · (2012) 172 CompCas 271 : (2013) 4 CompLJ 269

Companies Act, 1956 — Section 235, 251, 391, 391(1), 391(2)

High Courts01 Jun 2012

Centre For Public Interest Litigation Vs Union of India and Others

Delhi High Court · (2012) 06 DEL CK 0063

Constitution of India, 1950 — Article 14, 51A

High Courts01 Jun 2012

A.P. Moller - Maersk A/S and Another Vs Maersk Mining and Exploration Private Limited

Delhi High Court · (2012) 06 DEL CK 0062

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 151Trade Marks Act, 1999 — Section 2, 28, 29(4)

High Courts01 Jun 2012Dismissed

Ramesh Chhabra Vs Chairman-Cum-Managing Director Delhi Transport Corporation and Others

Delhi High Court · (2012) 06 DEL CK 0061

Constitution of India, 1950 — Article 226Delhi Motor Vehicles Rules, 1993 — Rule 58Motor Vehicles Act, 1988 — Section 61(1)

High Courts01 Jun 2012Dismissed

Britannia New Zealand Foods Pvt. Ltd. and Another Vs Director (PFA) and Another

Delhi High Court · (2012) 5 AD 501 : (2012) 3 JCC 1921

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 11(4), 13, 13(2), 16, 20

High Courts01 Jun 2012Dismissed

Neeraj Kumar Vs State

Delhi High Court · (2012) 5 AD 560

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 326, 34

High Courts01 Jun 2012Dismissed

Surender @ Tiger and Another Vs State and Another

Delhi High Court · (2012) 6 AD 296

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 302, 323, 336, 34, 452

High Courts01 Jun 2012Dismissed

Uttarakhand Transport Corporation Vs Ram Sakal Mahto and Another

Delhi High Court · (2012) 5 ILR Delhi 555

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 103

High Courts01 Jun 2012Dismissed

Balbir Singh and Others Vs Delhi Transport Corporation and Others

Delhi High Court · (2012) 06 DEL CK 0056

Factories Act, 1948 — Section 79

High Courts01 Jun 2012Dismissed

Ravi Parkash Samriya Vs Govt. of NCT of Delhi and Others

Delhi High Court · (2012) 06 DEL CK 0055

High Courts01 Jun 2012

Prabhash Sharma and Another Vs State

Delhi High Court · (2012) 6 AD 57

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(2)Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 324, 34

High Courts01 Jun 2012Disposed Off

The Polo Lauren Co L.P Vs Royal Classic Mills Pvt Ltd and Others

Delhi High Court · (2012) 06 DEL CK 0052

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4

High Courts01 Jun 2012Dismissed

Dharam Pal Singh Vs Union of India and Others

Delhi High Court · (2012) 06 DEL CK 0051

Constitution of India, 1950 — Article 226

High Courts01 Jun 2012Allowed

The Commissioner of Income Tax V Vs Nagesh Knitwears P. Ltd.

Delhi High Court · (2012) 345 ITR 135 : (2012) 210 TAXMAN 145

Constitution of India, 1950 — Article 141Foreign Trade (Development and Regulation) Act, 1992 — Section 5Income Tax Act, 1961 — Section 119, 143(3), 260A, 263, 263(1)

High Courts01 Jun 2012Dismissed

Hindalco Industries Vs Indian Farmers Fertilizers Cooperative Limited

Delhi High Court · (2012) 4 ARBLR 134

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 46

High Courts01 Jun 2012Dismissed

Pushkar Mal Verma Vs State (CBI)

Delhi High Court · (2012) 06 DEL CK 0048

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

High Courts01 Jun 2012Dismissed

Durga Datt Pradhan Vs CBI

Delhi High Court · (2012) 6 AD 391

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 482Evidence Act, 1872 — Section 132

High Courts01 Jun 2012Disposed Off

Dr. Sarbesh Bhattacharjee Vs State

Delhi High Court · (2012) 3 JCC 1599

Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

High Courts01 Jun 2012Allowed

Sh. Raj Kumar M.E. - I Vs Union of India and Another

Delhi High Court · (2012) 5 ILR Delhi 599

Armed Forces Tribunals Act, 2007 — Section 3, 34Constitution of India, 1950 — Article 14, 226, 311Navy Act, 1957 — Section 162, 163, 23, 27(1), 93(2)

High Courts01 Jun 2012Dismissed

Union of India and Others Vs Vijay Mam

Delhi High Court · (2012) 06 DEL CK 0042

Constitution of India, 1950 — Article 14, 19(1), 21, 226, 227Protection of Human Rights Act, 1993 — Section 2(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5A(1)