High Courts11 Apr 2012Dismissed
Dr. Chitra Bhatnagar Vs State
Delhi High Court · (2012) 04 DEL CK 0358
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 397(1), 397(3), 468Penal Code, 1860 (IPC) — Section 304A, 34
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 207 of 305
High Courts11 Apr 2012Allowed
Asha and Others Vs Suresh Kumar and Others
Delhi High Court · (2012) 04 DEL CK 0340
Motor Vehicles Act, 1988 — Section 163A
High Courts11 Apr 2012Disposed Off
Sonu Vs State NCT of Delhi
Delhi High Court · (2012) 4 AD 464
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 150, 161, 164Penal Code, 1860 (IPC) — Section 324, 34, 341, 363, 366
High Courts11 Apr 2012Disposed Off
State, Government of National Capital Territory of Delhi, New Delhi Vs Puran Chand and Others
Delhi High Court · (2012) 04 DEL CK 0299
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 482Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304, 304B, 34, 498A
High Courts11 Apr 2012Disposed Off
Kanshi Ram Bansal Vs Suman Malhotra
Delhi High Court · (2013) ALLMR(Cri) 93 : (2012) 3 BC 460
Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 245, 311, 313Evidence Act, 1872 — Section 45, 73Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Apr 2012
Anup Kumar Srivastava (Dr.), Hemant Gandhi, Lallan Ojha Vs CBI
Delhi High Court · (2012) 191 DLT 686 : (2013) 1 JCC 376 : (2012) 1 JCC 376
Criminal Procedure Code, 1973 (CrPC) — Section 164, 439, 482Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1988 — Section 10, 12, 13(1)(d), 13(2), 13(i)(d)
High Courts11 Apr 2012Dismissed
Smt Geeta and Another Vs Bal Govind Rohtgi
Delhi High Court · (2012) 04 DEL CK 0196
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 96Evidence Act, 1872 — Section 58Transfer of Property Act, 1882 — Section 53A, 54, 55
High Courts11 Apr 2012
Pawan Kumar Vs Union of India and Others
Delhi High Court · (2012) 04 DEL CK 0183
High Courts11 Apr 2012Dismissed
Gail (India) Ltd. Vs Surya Roshini Ltd.
Delhi High Court · (2012) 04 DEL CK 0114
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37
High Courts11 Apr 2012Dismissed
Sanjay Aggarwal Vs G.S. Tayal and Others
Delhi High Court · (2012) 04 DEL CK 0100
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 300, 300(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Apr 2012Dismissed
L N Chaturvedi Vs State and Others
Delhi High Court · (2012) 3 BC 509
Criminal Procedure Code, 1973 (CrPC) — Section 357, 397, 398Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Apr 2012Allowed
Avantha Holding Limited Vs M/s. Osian''s Connoisseurs of ART (P) Ltd. and Another
Delhi High Court · (2012) 04 DEL CK 0093
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 17, 9Stamp Act, 1899 — Section 23A, 33, 33(2), 35, 37
High Courts11 Apr 2012Dismissed
Mohd. Suleman and Others Vs Delhi Agriculture Marketing Board and Others
Delhi High Court · (2012) 04 DEL CK 0092
Constitution of India, 1950 — Article 226
High Courts11 Apr 2012Dismissed
Dec Infosystems Pvt. Ltd. and Others Vs HCL Infosystems Ltd.
Delhi High Court · (2012) 04 DEL CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
High Courts11 Apr 2012
Madan Mohan Sharma Vs State
Delhi High Court · (2012) 189 DLT 567
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts11 Apr 2012
Gail India Ltd. Vs Tarkeshwar Prasad Kharawar
Delhi High Court · (2012) 5 AD 603 : (2012) 189 DLT 763 : (2012) 4 LLJ 664 : (2012) LLR 562
Industrial Disputes Act, 1947 — Section 17B
High Courts11 Apr 2012Allowed
United India Insurance Co. Ltd. Vs Buchiya Devi and Others
Delhi High Court · (2012) 04 DEL CK 0074
High Courts11 Apr 2012
Krishna Dhawan Vs State and Another
Delhi High Court · (2012) 04 DEL CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)
High Courts11 Apr 2012
Vijay Bajaj Vs State of NCT of Delhi and Another
Delhi High Court · (2012) 04 DEL CK 0068
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120A, 120B, 155(2), 156(1), 323
High Courts11 Apr 2012Dismissed
C.K. Jaffer Sharief Vs The State
Delhi High Court · (2012) 4 AD 214 : (2012) 191 DLT 479
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 5(2), 7