High Courts16 May 2012
World Lung Foundation South Asia Vs Ministry of Health and Family Welfare
Delhi High Court · (2012) 05 DEL CK 0551
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 166 of 305
High Courts16 May 2012Allowed
Vishwanath Jha Vs Jay Prakash Panwar
Delhi High Court · (2012) 05 DEL CK 0545
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 May 2012
Vijay Pal Vs Management of M/s Panorma Export Pvt. Ltd
Delhi High Court · (2013) 1 SCT 252
Constitution of India, 1950 — Article 14, 16, 226, 227, 38Industrial Disputes Act, 1947 — Section 10, 11A, 25F, 6N
High Courts16 May 2012Allowed
Nar Singh Dass Gupta Vs Shri Lal Man and Others
Delhi High Court · (2012) 130 DRJ 446
Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 340Evidence Act, 1872 — Section 101, 45, 47, 66, 68
High Courts16 May 2012Allowed
Smt. Hira Devi and Others Vs New India Assurance Co. Ltd. and Others
Delhi High Court · (2012) 05 DEL CK 0417
High Courts16 May 2012Dismissed
Kamla Devi Vs Rajmal Singh
Delhi High Court · (2013) 1 DMC 683
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts16 May 2012Allowed
Mrs. Kiran Uppal Prop. M/s Clas Vs Ashok Kumar and Others
Delhi High Court · (2012) 4 LLJ 414 : (2012) LLR 918
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 17B, 33(2)(b)
High Courts16 May 2012
Reunion Engineering CO. Private Ltd. Vs M/S. NBCC Limited
Delhi High Court · (2012) 3 ARBLR 142 : (2013) 203 DLT 525 : (2013) 135 DRJ 530
Arbitration and Conciliation Act, 1996 — Section 13, 16, 34
High Courts16 May 2012Disposed Off
New India Assurance Co. Ltd. Vs Deepika and Others
Delhi High Court · (2012) 05 DEL CK 0362
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 149(2), 149(2)(a)(i)(ii), 149(2)(a)(ii)
High Courts16 May 2012
Microsoft Corporation and Another Vs Nimesh
Delhi High Court · (2012) 51 PTC 205
Copyright Act, 1957 — Section 13(1)(a), 14, 17, 2(ffc), 2(o)
High Courts16 May 2012Allowed
Ranjita Sahu Vs SSC and Another
Delhi High Court · (2012) 195 DLT 338
Constitution of India, 1950 — Article 226, 227
High Courts16 May 2012Dismissed
Naveen Pawar and Others Vs State and Another
Delhi High Court · (2012) 3 JCC 1739
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 34, 341, 427, 435
High Courts16 May 2012
State Vs Lal Singh and Others
Delhi High Court · (2012) 4 ILR Delhi 329 : (2012) 3 JCC 1518
Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 173, 190, 190(1)Penal Code, 1860 (IPC) — Section 186, 323, 324, 34, 353
High Courts16 May 2012Dismissed
Veena Tripathi Vs Hardayal
Delhi High Court · (2012) 5 ILR Delhi 514
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 37, 47
High Courts16 May 2012Dismissed
Hari Singh Thr. Lrs and Another Vs Gugan Thr. Lrs.
Delhi High Court · (2012) 05 DEL CK 0195
Delhi Land Reforms Act, 1954 — Section 85Delhi Land Reforms Rules, 1954 — Rule 56, 63(3), 67Land Acquisition Act, 1894 — Section 30, 31
High Courts16 May 2012
Dr. Pushkar Saxena Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2012) 05 DEL CK 0192
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(16), 14(17), 14(2), 19Criminal Procedure Code, 1973 (CrPC) — Section 173(1)
High Courts16 May 2012
Union of India and Another Vs Sahib Singh
Delhi High Court · (2012) 05 DEL CK 0191
High Courts16 May 2012
M/s. KAPCO Erectors Vs Flex Engineering Ltd. and Another
Delhi High Court · (2012) 05 DEL CK 0150
Arbitration and Conciliation Act, 1996 — Section 28(3), 34
High Courts16 May 2012Allowed
Raghubir Singh Vs Agriculture Produce Market Committee, GNCT of Delhi
Delhi High Court · (2012) 130 DRJ 323 : (2012) 134 FLR 626 : (2012) LLR 900
Contract Act, 1872 — Section 7
High Courts16 May 2012Dismissed
Anand Mohan Vs State NCT of Delhi
Delhi High Court · (2012) 5 ILR Delhi 295
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 494, 498A