High Courts21 Dec 2012Dismissed
N.T.P.C. Ltd. Vs Jagdish Chander
Delhi High Court · (2013) 4 AD 873 : (2013) 196 DLT 696
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 2 of 305
High Courts21 Dec 2012Allowed
Vicky Kumar Vs State Vikki Vs State and Others
Delhi High Court · (2013) 1 JCC 194 : (2012) 1 JCC 194
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts21 Dec 2012Allowed
Man Singh Vs Union of India and Others
Delhi High Court · (2012) 12 DEL CK 0087
High Courts21 Dec 2012
Metro Institutes of Medical Sciences P. Ltd. Vs Dr. Fahad Islahi and Another
Delhi High Court · (2013) 4 AD 880 : (2013) 196 DLT 734 : (2013) 133 DRJ 640 : (2013) 55 PTC 164
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts21 Dec 2012Allowed
Itsuko Fujimoto Nandi Vs UOI and Another
Delhi High Court · (2013) 133 DRJ 718
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Foreign Marriage Act, 1969 — Section 18, 27Hindu Marriage Act, 1955 — Section 5, 7
High Courts21 Dec 2012Dismissed
Braham Pal Singh and Others Vs M.C.D. and Others
Delhi High Court · (2013) 197 DLT 246 : (2013) LabIC 542 : (2013) 2 SLJ 496
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 16, 16(1), 16(4), 16(4)(4A), 16(4A)
High Courts21 Dec 2012
Director of Income Tax (Exemption) Vs Vishwa Jagriti Mission
Delhi High Court · (2013) 213 TAXMAN 65
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 437Income Tax Act, 1961 — Section 11, 12A, 12A(a), 12AA, 260ALimitation Act, 1963 — Section 5
High Courts21 Dec 2012Allowed
M/s. Gopal Dass and Sons Vs Dineshwar Nath Kedar
Delhi High Court · (2013) 133 DRJ 468 : (2013) 1 RCR(Rent) 524
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)
High Courts21 Dec 2012Allowed
Prahlad Rai Mittal Vs Smt. Rita Devi
Delhi High Court · (2013) 4 AD 863 : (2013) 196 DLT 703 : (2013) 133 DRJ 734 : (2013) 1 RCR(Rent) 194
Delhi Rent Control Act, 1958 — Section 25B, 25B(8)
High Courts21 Dec 2012Dismissed
Charanjit Lal Khatri Vs Secretary General, Rajya Sabha Secretariat and Others
Delhi High Court · (2013) LabIC 481
High Courts21 Dec 2012Allowed
Nathu Sweets Vs Sarvesh Chand Gupta
Delhi High Court · (2013) 197 DLT 149
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, 151Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(a)(j)
High Courts21 Dec 2012Dismissed
Brij Bhushan Bansal Vs Union of India and Another
Delhi High Court · (2013) 2 AD 6 : (2013) 197 DLT 33 : (2013) 197 DLT 20 : (2013) 135 DRJ 229 : (2013) 1 JCC 419 : (2012) 1 JCC 419
Constitution of India, 1950 — Article 14, 21, 226, 227Extradition Act, 1962 — Section 2(c), 2(f), 24, 29, 3(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 23, 29, 8(c)
High Courts21 Dec 2012
Manisha Sharma Vs Union of India and Others
Delhi High Court · (2013) 196 DLT 741
Constitution of India, 1950 — Article 14, 15, 19(1)(g), 21Protection of Human Rights Act, 1993 — Section 2(d)
High Courts21 Dec 2012
Unitech Wireless (Tamil Nadu) Pvt. Ltd. Vs Viom Networks Ltd. and Another
Delhi High Court · (2012) 12 DEL CK 0045
Arbitration and Conciliation Act, 1996 — Section 9
High Courts21 Dec 2012Dismissed
Harpal Singh and Another Vs Union of India and Another
Delhi High Court · (2013) 133 DRJ 632
Land Acquisition Act, 1894 — Section 4
High Courts21 Dec 2012Dismissed
K.B. Chadha Vs Delhi Development Authority
Delhi High Court · (2012) 12 DEL CK 0008
Constitution of India, 1950 — Article 226
High Courts20 Dec 2012Dismissed
Matrix Cellular Services Pvt. Ltd. Vs Sanjoy Mukherji and Others
Delhi High Court · (2013) 196 DLT 649 : (2013) 134 DRJ 339
Arbitration and Conciliation Act, 1996 — Section 9Contempt of Courts Act, 1971 — Section 12, 12(4), 2(b)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts20 Dec 2012Disposed Off
Jasjit Singh and Another Vs Directorate of Gurdwara Elections and Others Dashmesh Sewa Society (Regd) Vs Director Gurdwara Elections Govt. of NCT of Delhi and Others
Delhi High Court · (2013) 196 DLT 684
Constitution of India, 1950 — Article 25, 26Representation of the People Act, 1950 — Section 2(f), 29(A)Societies Registration Act, 1860 — Section 14(3)(a), 14(3)(d)
High Courts20 Dec 2012Dismissed
Management of Batra Hospital and Medical Research Centre Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2013) 5 AD 357 : (2013) 196 DLT 641
Criminal Procedure Code, 1973 (CrPC) — Section 340Industrial Disputes Act, 1947 — Section 17B, 33, 33(2)(b), 33(3), 33(4)
High Courts20 Dec 2012Disposed Off
Yakesh Anand Vs Union of India and Others
Delhi High Court · (2012) 12 DEL CK 0306