High Courts05 Dec 2012Disposed Off
Ms. Manjula Singh Vs Miss Punita Singh
Delhi High Court · (2012) 12 DEL CK 0311
Stamp Act, 1899 — Section 2(15)
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 15 of 305
High Courts05 Dec 2012Dismissed
Jagdish Lal Khorana Vs Hemant Arora
Delhi High Court · (2013) 1 AD 404
Delhi Rent Control Act, 1958 — Section 25B, 25B(8)
High Courts05 Dec 2012Dismissed
Tej Pal Singh Vs U.O.I. and Another
Delhi High Court · (2012) 12 DEL CK 0293
High Courts05 Dec 2012Dismissed
Manika Rani Ghosh and Others Vs Dharwinder Kaur
Delhi High Court · (2013) 1 AD 146
Delhi Rent Control Act, 1958 — Section 14(1)(b), 14(1)(e), 25B, 25B(8)
High Courts05 Dec 2012Dismissed
Hari Om Maheshwari Vs Usha Maheshwari
Delhi High Court · (2012) 12 DEL CK 0233
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482Hindu Marriage Act, 1955 — Section 24Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Dec 2012Dismissed
Union of India Vs Himachal Futuristic Communications Limited
Delhi High Court · (2013) 1 AD 71 : (2013) 196 DLT 712
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 10, 2(d), 23, 25, 26Income Tax Act, 1961 — Section 34(4)
High Courts05 Dec 2012Disposed Off
Asha Verma Vs CEAT Ltd.
Delhi High Court · (2013) 4 AD 807 : (2013) 196 DLT 287
Constitution of India, 1950 — Article 226
High Courts05 Dec 2012Allowed
Commissioner of Income Tax Vs M/s. Ganapati Finance Ltd.
Delhi High Court · (2013) 1 AD 93 : (2013) 212 TAXMAN 278
Income Tax Act, 1961 — Section 250(6), 260A, 32
High Courts05 Dec 2012Disposed Off
Ghanshyam Prasad Yadav Vs State
Delhi High Court · (2013) 1 AD 84 : (2013) 133 DRJ 669 : (2013) 1 JCC 74
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Dec 2012Dismissed
Sanjay Kumar Sourav Vs Central Industrial Security Force
Delhi High Court · (2012) 12 DEL CK 0215
High Courts05 Dec 2012Dismissed
M/s. Digamber Garments and Another Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2012) 12 DEL CK 0214
Constitution of India, 1950 — Article 14, 226
High Courts05 Dec 2012Dismissed
Delhi Dayalbagh Coop. House Building Society Ltd. Vs The Registrar Cooperative Societies and Others
Delhi High Court · (2012) 195 DLT 459 : (2013) 133 DRJ 513
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 15(2), 17, 19, 19(1)(c), 19(1)(f)Contract Act, 1872 — Section 73
High Courts05 Dec 2012Dismissed
N.J. Devani Builders P. Ltd. Vs Indian Farmers Fertilizer Cooperative Ltd.
Delhi High Court · (2013) 1 AD 205 : (2013) 1 ARBLR 218 : (2013) 133 DRJ 559
Arbitration Act, 1940 — Section 30, 39(1)(vi)Contract Act, 1872 — Section 23, 54, 73
High Courts05 Dec 2012Allowed
In Re: KLJ Estates Pvt. Ltd. and Others
Delhi High Court · (2012) 12 DEL CK 0197
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts05 Dec 2012Dismissed
National Insurance Co. Ltd. Vs Girish Tiwari and Others
Delhi High Court · (2012) 12 DEL CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 163A
High Courts05 Dec 2012
Rohit Sakhuja Vs State and Another
Delhi High Court · (2013) 1 AD 437 : (2013) 197 DLT 262 : (2013) 1 JCC 315
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Customs Act, 1962 — Section 108Penal Code, 1860 (IPC) — Section 34, 380, 468, 471
High Courts05 Dec 2012Allowed
In Re: eMeter India Pvt. Ltd. and Siemens Technology and Services Pvt. Ltd.
Delhi High Court · (2012) 12 DEL CK 0139
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts05 Dec 2012Allowed
ICICI Lombard General Insurance Co. Ltd. Vs Sukhdev Singh and Others
Delhi High Court · (2012) 12 DEL CK 0128
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Motor Vehicles Act, 1988 — Section 10, 18
High Courts05 Dec 2012Dismissed
Pratibha Finvest P. Ltd. Vs ITO Ward 14 (3), New Delhi
Delhi High Court · (2013) 1 AD 58 : (2013) 263 CTR 206
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 147(b), 148, 22, 22(2)
High Courts05 Dec 2012Dismissed
Sh. Chand Singh Vs Sigma Industries Corporation
Delhi High Court · (2013) 136 FLR 1030 : (2013) 1 LLN 457 : (2013) LLR 208
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F