High Courts15 Mar 2012Dismissed
LT. Gen Charanjit Singh (Retd.) Vs Soni J. singh F
Delhi High Court · (2012) 03 DEL CK 0544
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, Order 7 Rule 11
COURT ARCHIVE
Delhi High Court judgments, 2012
5,802 judgments · page 219 of 291
High Courts15 Mar 2012Allowed
Rekha and Others Vs Sheshmani and Others
Delhi High Court · (2012) 03 DEL CK 0543
High Courts15 Mar 2012Dismissed
Om Prakash Jain and Another Vs Ashok Kumar Jain
Delhi High Court · (2012) 03 DEL CK 0532
Delhi Rent Control Act, 1958 — Section 14(1)
High Courts15 Mar 2012Dismissed
Union of India Vs S. Ravinder Yadav
Delhi High Court · (2012) 03 DEL CK 0516
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts15 Mar 2012
Afsar and Another Vs State of Delhi
Delhi High Court · (2012) 3 AD 354
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(1), 428Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15(1), 2, 7(A)Penal Code, 1860 (IPC) — Section 283, 299, 307, 323, 324
High Courts15 Mar 2012Dismissed
Anil Kumar Vs Inder Kumar Lamba
Delhi High Court · (2012) 03 DEL CK 0485
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Delhi Rent Control Act, 1958 — Section 14(1), 14A, 25B, 25B(4)
High Courts15 Mar 2012
Brainobrain Kids Academy P. Ltd and Another Vs Continental Advertising P. Ltd.
Delhi High Court · (2013) ALLMR(Cri) 164
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 511(2)
High Courts15 Mar 2012
Chander Prakash and Others Vs State
Delhi High Court · (2012) 3 AD 408
Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
High Courts15 Mar 2012Allowed
S. Nagrajan Vs State
Delhi High Court · (2012) 03 DEL CK 0374
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 190, 200, 202Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(1A), 16(A), 20, 7
High Courts15 Mar 2012Allowed
C.H. Satyanarayan Vs State
Delhi High Court · (2012) 03 DEL CK 0367
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 397, 401, 468, 468(2)(b)Penal Code, 1860 (IPC) — Section 272, 273, 328
High Courts15 Mar 2012
Babloo Sharma and Another Vs State
Delhi High Court · (2012) 130 DRJ 13 : (2012) 2 JCC 1241
Criminal Procedure Code, 1973 (CrPC) — Section 161, 41Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
High Courts15 Mar 2012
Vinod Sharma Vs Delhi Development Authority
Delhi High Court · (2012) 3 AD 634
High Courts15 Mar 2012Dismissed
S. Gurmeet Singh Grover Vs M/s. Engineer India Ltd.
Delhi High Court · (2012) 166 PLR 11
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Mar 2012
Shri O.P. Aggarwal and Another Vs Shri Akshay Lal and Others
Delhi High Court · (2012) 188 DLT 525 : (2012) 4 ILR Delhi 645
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 202Land Acquisition Act, 1894 — Section 16
High Courts15 Mar 2012Dismissed
The National Small Industries Corp. Ltd. Vs Shakuntala Goswami and Others
Delhi High Court · (2012) 03 DEL CK 0204
Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2012Dismissed
Vikram @ Pinki Vs State
Delhi High Court · (2012) 3 AD 400
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 107, 109, 120B, 323, 34
High Courts15 Mar 2012
UOI Vs Rajender Singh Sawhney
Delhi High Court · (2012) 166 PLR 8
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1)(c), 80
High Courts15 Mar 2012
Mrs. Yogita Baxla Vs Delhi Development Authority and Others
Delhi High Court · (2012) 129 DRJ 561
High Courts15 Mar 2012Dismissed
Lily Thomas Vs DDA and Others
Delhi High Court · (2012) 188 DLT 782 : (2012) 129 DRJ 312
Constitution of India, 1950 — Article 226