High Courts28 May 2012
Sriniwas Ramchandra Deo Vs Religare Finvest Ltd
Delhi High Court · (2012) 05 DEL CK 0193
Arbitration and Conciliation Act, 1996 — Section 34, 37
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 155 of 305
High Courts28 May 2012
Delhi Transport Corporation Vs Ram Saran
Delhi High Court · (2012) 05 DEL CK 0174
Industrial Disputes Act, 1947 — Section 17B
High Courts28 May 2012
Uttaranchal State Road Transport Corporation Vs Rama Devi Kaira and Others Rama Devi Kaira and Ors Vs Uttranchal Transport Corporation
Delhi High Court · (2012) 05 DEL CK 0097
High Courts28 May 2012Dismissed
Bhagwati Prasad Garg Vs Rakesh Chaudhary
Delhi High Court · (2012) 05 DEL CK 0095
Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts28 May 2012Dismissed
Srichand Longani and Sons Vs Mala Devi
Delhi High Court · (2012) 05 DEL CK 0094
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Delhi Rent Control Act, 1958 — Section 14(1)(e)Slum Areas (Improvement and Clearance) Act, 1956 — Section 19
High Courts28 May 2012Dismissed
Namdev Vs Sanjay Gupta
Delhi High Court · (2012) 05 DEL CK 0093
Delhi Rent Control Act, 1958 — Section 14(1)(e), 4(1)(e)
High Courts28 May 2012
M/s. Global Infosystem Ltd. Vs M/s. Lunar Finance Ltd.
Delhi High Court · (2012) 130 DRJ 307
Companies Act, 1956 — Section 126, 433, 433(e), 434, 434(1)(a)Contract Act, 1872 — Section 126, 128, 145, 172, 173Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 May 2012
Enigma Gym ''N'' SPA Vs Shehanshah Real Estate
Delhi High Court · (2012) 05 DEL CK 0023
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10Partnership Act, 1932 — Section 45
High Courts28 May 2012Dismissed
D.D.A. Vs Kailash Nath and Associates
Delhi High Court · (2012) 05 DEL CK 0013
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 74, 75Delhi Development Act, 1957 — Section 22
High Courts25 May 2012
Ujjwal Madan and Others Vs Union of India and Others
Delhi High Court · (2012) 05 DEL CK 0669
High Courts25 May 2012
M/s D.S.I.I.D.C. Vs Pravin Kumar Sharma
Delhi High Court · (2012) 5 AD 382 : (2012) 190 DLT 321 : (2012) 4 LLJ 601 : (2012) LLR 718
Constitution of India, 1950 — Article 14, 16
High Courts25 May 2012
M/S Shringar Impex Pvt. Ltd. Vs MS. Punita Singh
Delhi High Court · (2012) 190 DLT 400
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 20 Rule 18
High Courts25 May 2012
Rajinder Nath Vs Prem Nath Motors Limited and Ors
Delhi High Court · (2012) 190 DLT 454
Arbitration and Conciliation Act, 1996 — Section 17, 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts25 May 2012
Sapan Haldar and Another Vs State
Delhi High Court · (2012) 8 AD 533 : (2012) 191 DLT 225
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 311AEvidence Act, 1872 — Section 47, 73
High Courts25 May 2012
Amit Garg Vs Raminder Singh
Delhi High Court · (2012) 190 DLT 335
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 100Evidence Act, 1872 — Section 73
High Courts25 May 2012Allowed
New India Assurance Co. Ltd. Vs Beni Madhab Das and Ors
Delhi High Court · (2012) 05 DEL CK 0583
High Courts25 May 2012Allowed
M/s. AMCO Vinyl Ltd. Vs M/s. Classic Industries
Delhi High Court · (2012) 190 DLT 353
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts25 May 2012
Oriental Insurance Co Ltd Vs Sabita Devi and Ors Sabita Devi and Ors Vs Oriental Insurance Co Ltd
Delhi High Court · (2012) 05 DEL CK 0558
Motor Vehicles Act, 1988 — Section 163A
High Courts25 May 2012Dismissed
The National Small Industries Corp Ltd. Vs M/s. Akriti Industries and Others
Delhi High Court · (2012) 05 DEL CK 0550
Criminal Procedure Code, 1973 (CrPC) — Section 251, 378(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 May 2012
C.B. Richards Ellis Mauritius Ltd. Vs Assistant Director of Income Tax and Others
Delhi High Court · (2012) 190 DLT 699 : (2012) 208 TAXMAN 322
General Clauses Act, 1897 — Section 6Income Tax (Amendment) Act, 1959 — Section 4Income Tax Act, 1922 — Section 34, 34(1)