High Courts01 May 2012Allowed
Dinesh Singh and Anr Vs Rama Nand Singh and Ors
Delhi High Court · (2012) 05 DEL CK 0466
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 185 of 305
High Courts01 May 2012Dismissed
M/s. Lalit Associates Vs Reckkit and Benkiser (India) Limited
Delhi High Court · AIR 2012 Delhi 108
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Article 1, 18
High Courts01 May 2012Allowed
Mohan Kumar Vs Union of India and Others
Delhi High Court · (2012) 190 DLT 68
High Courts01 May 2012
WG. CRD. (RETD.) V.A. Joshi and Others Vs Union of India and Another
Delhi High Court · (2012) 5 AD 157
Aircraft Act, 1934 — Section 4, 5(2), 5A, 7, 8(2)Aircraft Rules, 1937 — Rule 28A, 3(43), 3(45), 3(46), 3(9)Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 8
High Courts01 May 2012Allowed
Shri Santu Vs Gaon Sabha Gadaipur and Others
Delhi High Court · (2012) 05 DEL CK 0393
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 202Powers of Attorney Act, 1882 — Section 1A, 2
High Courts01 May 2012Dismissed
Harish and Another Vs Lt. Governor, NCT of Delhi and Others
Delhi High Court · (2012) 190 DLT 76
Delhi School Education Rules, 1973 — Rule 101, 101(2)
High Courts01 May 2012Dismissed
Managing Committee Naval Public School Vs Neera Chopra
Delhi High Court · (2012) 05 DEL CK 0355
High Courts01 May 2012Dismissed
National Instt. of Technology Trust Vs Official Liquidator
Delhi High Court · (2012) 174 CompCas 513 : (2012) 114 SCL 489
Companies Act, 1956 — Section 446, 446(2), 483, 531, 531AEvidence Act, 1872 — Section 91, 92Registration Act, 1908 — Section 49
High Courts01 May 2012Allowed
Sugriv Tyagi Vs State
Delhi High Court · (2012) 05 DEL CK 0293
Penal Code, 1860 (IPC) — Section 325, 34
High Courts01 May 2012
K.K. Aggarwal and Others Vs Avanta Management Services (India) Pvt. Ltd.
Delhi High Court · (2012) 05 DEL CK 0291
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts01 May 2012
Rajesh Kumari @ Rajesh Devi and Others Vs Jai Prakash and Others
Delhi High Court · (2012) 05 DEL CK 0287
High Courts01 May 2012
CVCIGP II Client Rosehill Limited and Others Vs Sanjay Jain and Others
Delhi High Court · (2012) 05 DEL CK 0286
Arbitration and Conciliation Act, 1996 — Section 9
High Courts01 May 2012
Naib Subedar Rahamat Khan Vs Union of India and Others
Delhi High Court · (2012) 05 DEL CK 0273
High Courts01 May 2012Dismissed
M/s Sangeeta Jewels Pvt. Ltd. and Others Vs Sh. Ajay Kumar Jain
Delhi High Court · (2012) 7 AD 297 : (2012) 3 BC 184 : (2012) 189 DLT 635 : (2012) 114 SCL 395
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 70Negotiable Instruments Act, 1881 (NI) — Section 118, 80
High Courts01 May 2012Dismissed
MMTC of India Ltd. Vs Interore Fertichem Resources Sa
Delhi High Court · AIR 2012 Delhi 123
Arbitration and Conciliation Act, 1996 — Section 34, 37Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151
High Courts01 May 2012
Union of India Vs Peeco Hydraulic Pvt Ltd.
Delhi High Court · (2012) 189 DLT 264
Arbitration Act, 1940 — Section 28, 30, 33Contract Act, 1872 — Section 7
High Courts01 May 2012
Tata Sons Limited Vs Mr. Atul Tiwari and Another
Delhi High Court · AIR 2013 Delhi 29 : (2012) 50 PTC 528
Trade Marks Act, 1999 — Section 2, 29, 29(1), 29(2), 29(4)
High Courts01 May 2012Dismissed
Shashi Kant Jain Vs Tilak Raj Salooja and Anr
Delhi High Court · (2012) 05 DEL CK 0087
Civil Procedure Code, 1908 (CPC) — Section 151Delhi Rent Control Act, 1958 — Section 14(1), 25B
High Courts01 May 2012Allowed
Smt. Laxmi Devi Vs Shri Mahavir Singh
Delhi High Court · (2012) 05 DEL CK 0028
Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 16
High Courts01 May 2012Dismissed
Guptajee Charitable Trust Vs Bharat Carpets Ltd. and Others Puneet Gupta Vs UCC Builders Pvt. Ltd. and Others Shobha Somani and Others Vs Maharani Paints (India) Pvt. Ltd. and Others
Delhi High Court · (2012) 4 AD 381 : (2012) 3 BC 84 : (2013) 176 CompCas 354 : (2012) 190 DLT 110
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 108, 391, 441, 536(2)Securities and Exchange Board of India (Delisting of Equity Shares) Regulations, 2009 — Regulation 27(1), 28(1)