COURT ARCHIVE

Delhi High Court judgments, 2012

6,099 judgments · page 18 of 305

High Courts03 Dec 2012Dismissed

Aruna Chadha Vs State of NCT of Delhi

Delhi High Court · (2012) 12 DEL CK 0292

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 306, 437, 437(1)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 120B, 201, 306, 34

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High Courts03 Dec 2012Dismissed

Bhagwan Singh Vs S.K. Jha and Others

Delhi High Court · (2012) 12 DEL CK 0288

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10Constitution of India, 1950 — Article 227

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High Courts03 Dec 2012Disposed Off

Jai Narain Singh Vs Inter Decker Delhi

Delhi High Court · (2013) 197 DLT 735

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 151

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High Courts03 Dec 2012Disposed Off

National Investigation Agency Vs Wasim Akram Mallik

Delhi High Court · (2013) 198 DLT 296 : (2013) 1 JCC 136

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 482Explosive Substances Act, 1908 — Section 4

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High Courts03 Dec 2012Disposed Off

Udhal Singh Vs State Vinod @ Sahib Singh Vs State of NCT of Delhi

Delhi High Court · (2013) 2 Crimes 72 : (2013) 1 JCC 145

Penal Code, 1860 (IPC) — Section 120B, 364A

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High Courts03 Dec 2012Dismissed

Bourjois Limited Vs Mr. Naunihal Singh and Others

Delhi High Court · (2013) 5 AD 311 : (2013) 196 DLT 189 : (2013) 133 DRJ 439 : (2013) 53 PTC 632

Trade Marks Act, 1999 — Section 2(c)

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High Courts03 Dec 2012Allowed

Anant Prakash Bhan and Another Vs M/s Banaras House Ltd. and Another

Delhi High Court · (2012) 12 DEL CK 0191

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5

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High Courts03 Dec 2012Disposed Off

Ravinder Pal Singh Bawa Vs Meenakshi Marwah

Delhi High Court · (2013) 133 DRJ 749

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(1), Order 37 Rule 3(5), 151Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts03 Dec 2012Dismissed

Balwan Singh and Others Vs Settlement Officer and Others

Delhi High Court · (2012) 12 DEL CK 0173

Constitution of India, 1950 — Article 226Delhi Panchayat Raj Act, 1954 — Section 18, 18(j), 32East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42

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High Courts03 Dec 2012

Shri Sanjeev Verma Vs Shri Umesh Gupta

Delhi High Court · (2012) 12 DEL CK 0153

Specific Relief Act, 1963 — Section 7, 8

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High Courts03 Dec 2012Allowed

Delhi Transport Corporation Vs Sh. Mohinder Tokas and Others

Delhi High Court · (2012) 12 DEL CK 0133

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts03 Dec 2012Dismissed

Mahinder Singh Vs M/s. National Council of Educational Reserach and Training

Delhi High Court · (2013) 5 AD 277 : (2013) 196 DLT 260 : (2013) 2 LLJ 111

Industrial Disputes Act, 1947 — Section 10, 33, 33(2)(b)

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High Courts03 Dec 2012Allowed

Anita Grover Vs Commissioner of Central Excise and Others

Delhi High Court · (2013) 5 AD 408 : (2013) 196 DLT 598 : (2013) 288 ELT 63 : (2013) 22 GSTR 264

Central Sales Tax Act, 1956 — Section 18Constitution of India, 1950 — Article 14, 21, 265, 300ACustoms Act, 1962 — Section 142, 28B

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High Courts03 Dec 2012

Reliance General Insurance Co. Ltd. Vs Deepak Malhotra and Others

Delhi High Court · (2012) 12 DEL CK 0066

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High Courts03 Dec 2012

Sanjeevan Medical Research Centre (Private) Ltd. and Others Vs State of NCT of Delhi and Others

Delhi High Court · (2013) 1 AD 159 : (2013) 1 JCC 611

Criminal Procedure Code, 1973 (CrPC) — Section 200, 362, 482Penal Code, 1860 (IPC) — Section 120B, 304, 34, 380, 420

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High Courts03 Dec 2012Dismissed

Housing Development Finance Corporation Ltd. Vs Saiba Suri

Delhi High Court · (2012) 12 DEL CK 0035

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High Courts03 Dec 2012Allowed

Vidya Dhar Sharma Vs Badri Prasad and Others

Delhi High Court · (2012) 12 DEL CK 0033

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High Courts03 Dec 2012Dismissed

National Insurance Company Ltd. Vs Umesh Singh and Others

Delhi High Court · (2012) 12 DEL CK 0032

Evidence Act, 1872 — Section 114, 45, 47, 61, 62

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High Courts03 Dec 2012Allowed

Naveen Garg and Others Vs The State of NCT of Delhi and Others

Delhi High Court · (2013) 3 AD 152 : (2013) 1 AD 281 : (2013) 196 DLT 460

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173, 173(1), 190Delhi Municipal Corporation Act, 1957 — Section 345, 461Penal Code, 1860 (IPC) — Section 120B, 161, 164, 165, 34

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High Courts03 Dec 2012

Satbir Singh Vs State

Delhi High Court · (2013) 197 DLT 437

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106, 65BPenal Code, 1860 (IPC) — Section 302, 498A

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