High Courts23 May 2012Allowed
National Insurance Company Ltd. Vs Shashi and Others
Delhi High Court · (2012) 05 DEL CK 0303
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 159 of 305
High Courts23 May 2012Dismissed
Oriental Insurance Co. Ltd. Vs Ekrammuddin and Others
Delhi High Court · (2012) 05 DEL CK 0254
High Courts23 May 2012Allowed
Aman Vs Sanjay Pandey ICICI Lombard General Insurance Co. Ltd. Vs Aman and Ors
Delhi High Court · (2012) 05 DEL CK 0076
High Courts22 May 2012Dismissed
Deepak Vs State
Delhi High Court · (2012) 05 DEL CK 0689
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 392, 395, 412
High Courts22 May 2012Allowed
James Eazy Franky Vs D.R.I
Delhi High Court · (2012) 130 DRJ 598
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 35, 428Customs Act, 1962 — Section 108, 135Evidence Act, 1872 — Section 25
High Courts22 May 2012
Abhishek Cement Ltd. Vs UOI and Ors
Delhi High Court · (2012) 349 ITR 1
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(2), 154Income Tax Rules, 1962 — Rule 6DD
High Courts22 May 2012Allowed
Dev Brat Tiwari Vs State (NCT of Delhi) and Ors
Delhi High Court · (2012) 05 DEL CK 0641
High Courts22 May 2012
National Insurance Company LTD Vs Sanjeev Sherawat and Ors Sanjeev Sherawat and Ors Vs National Insurance Company LTD
Delhi High Court · (2012) 05 DEL CK 0524
High Courts22 May 2012Dismissed
Ramesh Kumar Vs Delhi Jal Board
Delhi High Court · (2012) LLR 713
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts22 May 2012
Bhu Dutt Sharma and Others Vs Municipal Corp. of Delhi
Delhi High Court · (2012) 191 DLT 291
Civil Procedure Code, 1908 (CPC) — Section 113Delhi Municipal Corporation Act, 1957 — Section 345A
High Courts22 May 2012Dismissed
A. K. Ahuja Vs Suresh Kumar Talwar and Another
Delhi High Court · (2012) 05 DEL CK 0412
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 May 2012Dismissed
Neeraj Kumar Chandhok Vs State and Others
Delhi High Court · (2012) 10 AD 321
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 372, 482Penal Code, 1860 (IPC) — Section 304, 323, 341, 406, 498A
High Courts22 May 2012
Resident Welfare Association, Chhattarpur Enclave Vs Municipal Corporation Of Delhi and Others
Delhi High Court · (2012) 6 AD 134
High Courts22 May 2012Allowed
Smt. Seema and Others Vs Reliance General Insurance Co. Ltd and Others
Delhi High Court · (2012) 05 DEL CK 0329
High Courts22 May 2012
M/S. Kapoor Saws Manufacturing Company and ANR Vs M/S Crown Saw Blades Mfg. CO. and ANR
Delhi High Court · (2013) 53 PTC 506
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 2 Rule 2, Order 7 Rule 11, 96Copyright Act, 1957 — Section 62(2)Trade Marks Act, 1999 — Section 134(2)
High Courts22 May 2012Allowed
New India Assurance CO. Ltd. Vs Mhod.Liaq and Others
Delhi High Court · (2012) 05 DEL CK 0309
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Motor Vehicles Act, 1988 — Section 149(2), 149(2)(a)(i)
High Courts22 May 2012Allowed
Pushpa Gupta and Others Vs Munna Lal and Others
Delhi High Court · (2012) 05 DEL CK 0305
High Courts22 May 2012Dismissed
Vipin Jain Vs CBI
Delhi High Court · (2012) 05 DEL CK 0223
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 13(1), 13(2), 420, 467Prevention of Corruption Act, 1988 — Section 13(1)
High Courts22 May 2012
Kavita Meena and Others etc. etc. Vs Government Of National Capital Territory Of Delhi and Others etc. etc.
Delhi High Court · (2012) 130 DRJ 429
Protection of Human Rights Act, 1993 — Section 4Saugar University Act, 1946 — Section 13(2)
High Courts22 May 2012Allowed
Kumagai Skanska Hcc Itochu Group Vs The Commissioner of Value Added Tax and Another
Delhi High Court · (2012) 130 DRJ 266 : (2012) 52 VST 171
Delhi Sales Tax Act, 1975 — Section 24, 46Delhi Value Added Tax Act, 2004 — Section 106, 106(1), 106(2), 106(3), 34Foreign Exchange Management Act, 1999 — Section 19(2)