COURT ARCHIVE

Delhi High Court judgments, 2012

6,099 judgments · page 198 of 305

High Courts20 Apr 2012Allowed

Dharam Pal Gulati Vs State (PFA, Govt of NCT Delhi)

Delhi High Court · (2012) 2 JCC 1278

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 37A(2)

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High Courts20 Apr 2012Dismissed

Metro Buildtech Pvt. Ltd. Vs Standard Chartered Bank

Delhi High Court · (2012) 2 ARBLR 391

Arbitration and Conciliation Act, 1996 — Section 17, 37(2)(a), 9

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High Courts20 Apr 2012Dismissed

Mekservers Pvt. Ltd. and Another Vs Hcl Infosystems Ltd

Delhi High Court · (2013) ALLMR(Cri) 12 : (2012) 3 BC 259

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Apr 2012

Din Bandhu Dass Vs MCD and Others

Delhi High Court · (2012) 04 DEL CK 0124

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High Courts20 Apr 2012

Government of NCT of Delhi and Others Vs Balbir Singh and Others

Delhi High Court · (2012) 04 DEL CK 0120

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High Courts20 Apr 2012Dismissed

Kulshrestha Dhingra and Another Vs State

Delhi High Court · (2012) 04 DEL CK 0091

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 242, 327, 34, 342, 380

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High Courts20 Apr 2012

Vinod Tihara and Others Vs Delhi and District Cricket Association

Delhi High Court · (2012) 3 CompLJ 75

Central Civil Services (Conduct) Rules, 1964 — Rule 12, 15, 15(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 11, 151Companies Act, 1956 — Section 25, 25(1), 25(4), 25(5), 25(8)

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High Courts20 Apr 2012

C. Rajaram, Advocate and Another Vs GNCT of Delhi and Others

Delhi High Court · (2012) 190 DLT 569

Central Motor Vehicles Rules, 1989 — Rule 30(2), 35, 81Delhi Motor Vehicles Rules, 1993 — Rule 30(2)Delhi Motor Vehicles Taxation Act, 1962 — Section 3

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High Courts20 Apr 2012Dismissed

Delhi Tranport Corporation Vs Sh. Rajender Singh

Delhi High Court · (2012) 189 DLT 159

Central Civil Services (Pension) Rules, 1972 — Rule 49(3)

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High Courts20 Apr 2012Dismissed

Dr. Snehlata C Gupte Vs Union of India and Others

Delhi High Court · (2012) 8 AD 165 : AIR 2012 Delhi 182 : (2012) 189 DLT 342 : (2012) 50 PTC 327

Patents Act, 1970 — Section 11A, 12(1), 17B, 18(2), 2

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High Courts20 Apr 2012

The Management of Kerala House Vs Sanjay Kumar and Another

Delhi High Court · (2012) 4 AD 303 : (2012) 189 DLT 79 : (2012) 130 DRJ 78 : (2012) 134 FLR 390 : (2012) 4 LLJ 720 : (2012) LLR 686 : (2013) 2 SLJ 241

Industrial Disputes Act, 1947 — Section 17B, 2, 25F, 25J, 3

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High Courts19 Apr 2012Dismissed