COURT ARCHIVE

Delhi High Court judgments, 2012

6,099 judgments · page 161 of 305

High Courts21 May 2012

DR. Mahipal Singh Vs CBI and Another

Delhi High Court · (2012) 5 AD 767 : (2013) CriLJ 3110 : (2013) 1 JCC 403 : (2012) 1 JCC 403

Constitution of India, 1950 — Article 19, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 162, 173(2), 173(8)Essential Commodities Act, 1955 — Section 10, 3, 7, 9

Read judgment

High Courts21 May 2012Dismissed

Sanjay Thakral Vs Rajeshwar Garg

Delhi High Court · (2012) 05 DEL CK 0478

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)

Read judgment

High Courts21 May 2012Disposed Off

Geeta Agarwal Vs Sunil Healthcare Ltd.

Delhi High Court · (2012) 05 DEL CK 0477

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

Read judgment

High Courts21 May 2012Disposed Off

Harmit Singh Vs S. Dalip Singh and Others

Delhi High Court · (2012) 05 DEL CK 0476

Read judgment

High Courts21 May 2012Allowed

Richa Pardeshi Vs The State

Delhi High Court · (2012) 131 DRJ 92

Succession Act, 1925 — Section 222, 241, 270, 278, 291

Read judgment

High Courts21 May 2012Partly Allowed

Rashtriya Pariyojna Nirman Nigam Ltd. Vs M/s Navair International Ltd.

Delhi High Court · (2012) 05 DEL CK 0432

Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 18

Read judgment

High Courts21 May 2012Dismissed

CIT Vs Esconet Services Ltd.

Delhi High Court · (2012) 5 AD 472

Income Tax Act, 1961 — Section 36(2)(i), 36(i)(vii)

Read judgment

High Courts21 May 2012Disposed Off

Director of Income Tax Vs Maruti Center for Excellence

Delhi High Court · (2012) 208 TAXMAN 236

Finance Act, 1972 — Section 7Income Tax Act, 1961 — Section 11, 12, 12A, 12AA, 13

Read judgment

High Courts21 May 2012Dismissed

ACC Ltd. Vs District Valuation Officer and Others

Delhi High Court · (2013) 357 ITR 160 : (2012) 208 TAXMAN 397

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142A, 143(3), 147, 148, 23Wealth Tax Act, 1957 — Section 2, 24, 34AA, 35, 37

Read judgment

High Courts21 May 2012Allowed

Tushar Goel Vs Mukesh Kumar and Others

Delhi High Court · (2012) 05 DEL CK 0426

Read judgment

High Courts21 May 2012Dismissed

Sanjeev Dhir Vs State Govt. of NCT of Delhi

Delhi High Court · (2012) 4 JCC 2333

Penal Code, 1860 (IPC) — Section 302, 304B, 34, 406, 498A

Read judgment

High Courts21 May 2012Dismissed

Commissioner of Income Tax Vs Hidechito Shiga

Delhi High Court · (2012) 345 ITR 269

Income Tax Act, 1961 — Section 10(10CC), 17(2)(iv)

Read judgment

High Courts21 May 2012Dismissed

Naresh Kumar Sharma Vs Bengali

Delhi High Court · (2012) 05 DEL CK 0323

Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B

Read judgment

High Courts21 May 2012

Shri Raj Kumar Jadhav and Another Vs Smt. Vinita Rastogi

Delhi High Court · (2012) 05 DEL CK 0322

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Stamp Act, 1899 — Section 27

Read judgment

High Courts21 May 2012Dismissed

Shambhoo Kumar Vs State

Delhi High Court · (2012) 5 AD 245 : (2012) 4 JCC 2907

Penal Code, 1860 (IPC) — Section 328, 381

Read judgment

High Courts21 May 2012Dismissed

Delhi Administration Vs Amar Chand

Delhi High Court · (2012) 3 JCC 1930

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Provident Funds Act, 1925 — Section 2(ix)(d), 7

Read judgment

High Courts21 May 2012

Rakesh Goel Vs Mukesh Kumar and Others

Delhi High Court · (2012) 05 DEL CK 0319

Civil Procedure Code, 1908 (CPC) — Section 11

Read judgment

High Courts21 May 2012Allowed

Champa Gulati Vs UOI and Others

Delhi High Court · (2012) 05 DEL CK 0318

Read judgment

High Courts21 May 2012Dismissed

HDFC Bank Ltd. Vs Delhi Gymkhana Club Ltd.

Delhi High Court · AIR 2013 Delhi 10

Civil Procedure Code, 1908 (CPC) — Section 96

Read judgment

High Courts21 May 2012

Govt. of NCT of Delhi and Others Vs Mukesh Vats and Others

Delhi High Court · (2012) 05 DEL CK 0316

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment