High Courts31 Jan 2012
Krishan Kumar Karnani Vs M/s Reliance Industries Ltd. and Another
Delhi High Court · (2012) 187 DLT 333
COURT ARCHIVE
Delhi High Court judgments, 2012
5,802 judgments · page 264 of 291
High Courts31 Jan 2012
Federation of Public Schools Vs Government of NCT of Delhi
Delhi High Court · (2012) 2 AD 856 : (2012) 187 DLT 184 : (2012) 4 ILR Delhi 570 : (2012) 4 JCR 675 : (2012) 2 SLJ 190
High Courts30 Jan 2012
Minal Malhotra and Others Vs State and Another
Delhi High Court · (2012) 01 DEL CK 0598
High Courts30 Jan 2012
Gangeshwar Vs State Nct of Delhi
Delhi High Court · (2012) 2 AD 568 : (2012) 2 JCC 777
Criminal Procedure Code, 1973 (CrPC) — Section 340Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 395, 397
High Courts30 Jan 2012
Dr. Priti Ranjan Sinha and Another Vs National Board of Exam. and Another
Delhi High Court · (2012) 01 DEL CK 0590
Indian Medical Council (Post Graduate Medical Education) Regulations, 2000 — Regulation 11
High Courts30 Jan 2012Dismissed
Dinesh Kumar Mittal Vs Govt. of NCT of Delhi
Delhi High Court · (2012) 01 DEL CK 0589
Criminal Procedure Code, 1973 (CrPC) — Section 164, 437, 439Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts30 Jan 2012Allowed
Raghav Gupta and Others Vs Food Inspector
Delhi High Court · (2012) 01 DEL CK 0580
High Courts30 Jan 2012Dismissed
Sh. Anil Motihar and Another Vs Punjab and Sind Bank and Others
Delhi High Court · (2012) 01 DEL CK 0575
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 70
High Courts30 Jan 2012Dismissed
Updesh @ Chintu Vs State
Delhi High Court · (2012) 2 AD 626 : (2012) 2 JCC 935
Arms Act, 1959 — Section 14, 15, 19, 19(1), 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 8
High Courts30 Jan 2012
M/s Pradeep Oil Corporation Vs Union of India
Delhi High Court · (2012) 6 AD 521 : AIR 2012 Delhi 56
High Courts30 Jan 2012Dismissed
Susanta Maiti Vs Union of India and Others
Delhi High Court · (2012) 4 AD 290
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 24(1)
High Courts30 Jan 2012Dismissed
Union of India Vs Rail Coach Factory Men''s Union
Delhi High Court · (2012) 3 AD 229 : (2012) 189 DLT 414 : (2012) 3 ILR Delhi 84
High Courts30 Jan 2012Dismissed
Ramesh Babu @ Bhandari Vs State
Delhi High Court · (2012) 8 AD 149
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 6
High Courts30 Jan 2012Dismissed
Commissioner Of Income Tax Vs Indian Sugar and Gen. Industry Export Import
Delhi High Court · (2012) 349 ITR 38 : (2012) 210 TAXMAN 26
Income Tax Act, 1961 — Section 260A, 32Transfer of Property Act, 1882 — Section 53A
High Courts30 Jan 2012
Commissioner of Income Tax (Central)-I Vs Mohan Meakin Ltd.
Delhi High Court · (2012) 205 TAXMAN 43
Income Tax Act, 1961 — Section 143(3), 260A, 28(iv), 41(1), 43B
High Courts30 Jan 2012
Saunki Ram Vs State (Govt. of NCT of Delhi)
Delhi High Court · (2012) 2 AD 955 : (2012) 2 RCR(Criminal) 951
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts30 Jan 2012Dismissed
Lal Bahadur Shastri Hospital Vs Smt. Daya and Another
Delhi High Court · (2012) 128 DRJ 231
High Courts30 Jan 2012Allowed
Network Ltd. Vs Radha Kishan Agarwal and Others
Delhi High Court · (2012) 01 DEL CK 0456
High Courts30 Jan 2012
Chigbata Ephrain Nweke Vs State of NCT of Delhi
Delhi High Court · (2012) 01 DEL CK 0443
Criminal Procedure Code, 1973 (CrPC) — Section 389, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 61