High Courts14 Feb 2012
Sakata INX (India) Ltd. Vs Pooja Aggarwal
Delhi High Court · (2012) 02 DEL CK 0582
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 96Transfer of Property Act, 1882 — Section 106, 35A
COURT ARCHIVE
Delhi High Court judgments, 2012
5,802 judgments · page 249 of 291
High Courts14 Feb 2012Allowed
Delhi Development Authority Vs Ms. Prem Bhatnagar
Delhi High Court · (2012) 02 DEL CK 0556
Constitution of India, 1950 — Article 226
High Courts14 Feb 2012Dismissed
Babita Vs Ravinder Verma and Another
Delhi High Court · (2012) 02 DEL CK 0539
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 4, Order 7 Rule 11, 2(2), 96Transfer of Property Act, 1882 — Section 55(4)
High Courts14 Feb 2012Dismissed
National Buildings Construction Corporation Ltd. Vs Reunion Engineering Co. Ltd.
Delhi High Court · (2012) 3 AD 24
Arbitration Act, 1940 — Section 11, 12, 30, 33, 5
High Courts14 Feb 2012Dismissed
V.K. Mittal Vs UOI and Others
Delhi High Court · (2012) 3 AD 350 : (2012) 190 DLT 695 : (2013) 1 SLJ 478
Central Drugs Standard Control Organization (Drugs Controller (India)) Recruitment Rules, 2011 — Rule 4Constitution of India, 1950 — Article 309Drugs and Cosmetics Act, 1940 — Section 17, 17A, 17B, 5
High Courts14 Feb 2012Disposed Off
Dalmia Cement (Bharat) Ltd. Vs Hansalya Properties Ltd. and Another
Delhi High Court · (2012) 4 ILR Delhi 151
Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts14 Feb 2012
Ravi Misra Vs S.K. Mehta
Delhi High Court · (2012) 187 DLT 412
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Feb 2012Disposed Off
Rajesh Behl and Others Vs M/s Ess Aay Fashion India Pvt. Ltd.
Delhi High Court · (2012) 02 DEL CK 0420
High Courts14 Feb 2012Allowed
Union of India Vs Omaxe Limited
Delhi High Court · (2012) 195 DLT 447
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 5
High Courts14 Feb 2012Dismissed
Commissioner of Income Tax Vs Elel Hotels
Delhi High Court · (2012) 02 DEL CK 0409
Income Tax Act, 1961 — Section 132, 143(3), 153A, 260A
High Courts14 Feb 2012
Mohinder Prakash Vs DLF Commercial Developers Ltd.
Delhi High Court · (2012) 195 DLT 357
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Limitation Act, 1963 — Section 14Monopolies and Restrictive Trade Practices Act, 1969 — Section 36A
High Courts14 Feb 2012Allowed
Directorate of Revenue Intelligence Vs Arun Kumar Juneja
Delhi High Court · (2012) 193 ECR 61 : (2012) 281 ELT 496
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 245, 397, 397(2)Customs Act, 1962 — Section 108, 135, 137Evidence Act, 1872 — Section 114, 114(e)
High Courts14 Feb 2012Allowed
G.D. Tewari and Co. Vs Delhi Development Authority
Delhi High Court · (2012) 2 ARBLR 15
Arbitration Act, 1940 — Section 30, 33
High Courts14 Feb 2012Disposed Off
Commissioner of Income Tax Vs Elel Hotels and Investment Ltd.
Delhi High Court · (2012) 4 AD 77
High Courts14 Feb 2012
Bajaj Allianz General Insurance Co. Ltd. Vs Lilawati Devi and Others
Delhi High Court · (2012) ACJ 1251
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts14 Feb 2012
Ramesh Chand Joshi Vs Union of India and Others
Delhi High Court · (2012) 02 DEL CK 0253
High Courts14 Feb 2012Allowed
Deepak Kumar Vs Union of India and Others
Delhi High Court · (2012) 02 DEL CK 0234
High Courts14 Feb 2012Dismissed
Farida Khanam Vs Khwaja Rashid Ahmad and Another
Delhi High Court · (2012) 02 DEL CK 0210
Delhi Rent Control Act, 1958 — Section 14(1), 25B
High Courts14 Feb 2012
UOI and Another Vs KM Priyadarshanan
Delhi High Court · (2012) 02 DEL CK 0189
Constitution of India, 1950 — Article 142
High Courts14 Feb 2012Dismissed
Asif Balwa Vs CBI
Delhi High Court · (2012) 02 DEL CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 327Evidence Act, 1872 — Section 135