High Courts21 Feb 2012Disposed Off
Commissioner of Income Tax Vs Motor and General Finance Ltd.
Delhi High Court · (2012) 3 AD 46
Interest Tax Act, 1974 — Section 2(5A), 2(5B)
COURT ARCHIVE
Delhi High Court judgments, 2012
5,802 judgments · page 245 of 291
High Courts21 Feb 2012Allowed
Douglas Breckenridge Vs Jhilmil Breckenridge
Delhi High Court · (2012) 02 DEL CK 0050
All India Council for Technical Education Act, 1987 — Section 23Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, Order 7 Rule 11, 2(14)Constitution of India, 1950 — Article 136, 215
High Courts17 Feb 2012
Mor Singh Kandari and Others Vs MCD and Others
Delhi High Court · (2012) 02 DEL CK 0591
High Courts17 Feb 2012Dismissed
Hans Raj Taneja Vs Pushpa Rani
Delhi High Court · (2012) 187 DLT 452
Delhi Rent Control Act, 1958 — Section 14D, 25B, 25B(3), 25B(4), 25B(8)
High Courts17 Feb 2012Allowed
Balkishan Sharma and Others Vs Puran Singh and Others
Delhi High Court · (2012) 02 DEL CK 0545
High Courts17 Feb 2012Dismissed
Saroj Mehta and Others Vs Chand Bair and Another
Delhi High Court · (2012) 02 DEL CK 0488
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 4, 151Delhi Rent Control Act, 1958 — Section 14(1), 38
High Courts17 Feb 2012Allowed
Vinod KR Bhora Vs HDFC Standard Life Insurance Company Ltd and Another
Delhi High Court · (2012) 5 AD 252 : (2012) 130 DRJ 200
Constitution of India, 1950 — Article 226, 227Insurance Act, 1938 — Section 114(1)Redressal of Public Grievances Rules, 1998 — Rule 10(2), 12, 13, 13(1), 13(2)
High Courts17 Feb 2012Disposed Off
Vishnu Security Services Vs Regional Provident Fund Commissioner
Delhi High Court · (2012) 129 DRJ 661
Constitution of India, 1950 — Article 141, 226, 227
High Courts17 Feb 2012Dismissed
Ramphal, Store Petty officer Vs Union of India and Others
Delhi High Court · (2012) 02 DEL CK 0436
Constitution of India, 1950 — Article 226
High Courts17 Feb 2012Dismissed
Mst. Razia Begum Vs Mohd. Ilyas and Others
Delhi High Court · (2012) 02 DEL CK 0307
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2, Order 23 Rule 3Stamp Act, 1899 — Section 2(15)
High Courts17 Feb 2012Dismissed
Satish Chand Gupta and Another Vs MCD and Others
Delhi High Court · (2012) 5 AD 225 : (2012) 187 DLT 544
High Courts17 Feb 2012
M/s Engineering Udyog and General Kamgar Union (Regd.) Vs Berry Sons India Ltd.
Delhi High Court · (2012) 171 CompCas 343 : (2012) 3 CompLJ 435
High Courts17 Feb 2012Dismissed
Ram Chander Aggarwal Vs UOI and Others
Delhi High Court · (2012) 187 DLT 370 : (2012) 128 DRJ 271
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 14, 24, 24, 33, 8
High Courts17 Feb 2012Allowed
Alok Kumar Vs The State
Delhi High Court · (2012) 02 DEL CK 0229
Arms Act, 1959 — Section 25, 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27
High Courts17 Feb 2012
Mohd. Salman and Others Vs State and Anr
Delhi High Court · (2012) 02 DEL CK 0177
Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts17 Feb 2012Allowed
Arun Srivastava and Others Vs Sanjay and Others
Delhi High Court · (2012) 02 DEL CK 0153
High Courts17 Feb 2012Dismissed
Shri Arun Kumar Vs Union of India and Others
Delhi High Court · (2012) 02 DEL CK 0146
High Courts17 Feb 2012Dismissed
Shiv Charan Dass and Sons Vs Madan Lal and Others
Delhi High Court · (2012) 02 DEL CK 0133
Civil Procedure Code, 1908 (CPC) — Section 102, 115, 115(2), 96
High Courts17 Feb 2012Allowed
Technofab Engineering Ltd. Vs Union of India
Delhi High Court · (2012) 5 AD 209 : (2012) 187 DLT 352
Limitation Act, 1963 — Article 112Sales of Goods Act, 1930 — Section 42
High Courts17 Feb 2012Dismissed
M/s Senbo Engineering Ltd. Vs Ahlcon Ready Mix Concrete
Delhi High Court · (2012) 2 ARBLR 6
Arbitration and Conciliation Act, 1996 — Section 2, 34, 7Companies Act, 1956 — Section 293(1)