High Courts09 Nov 2012Dismissed
Naya Bans Sarv Vyapar Association (Regd.) Vs Union of India and Others
Delhi High Court · (2013) 1 AD 601 : (2012) 195 DLT 348
Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 37, 47
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 29 of 305
High Courts09 Nov 2012
The Himalaya Drug Company Vs M/s. S.B.L. Limited
Delhi High Court · (2012) 194 DLT 536 : (2013) 53 PTC 1
Civil Procedure Code, 1908 (CPC) — Section 96Trade and Merchandise Marks Act, 1958 — Section 11, 115, 2(j), 2(v), 28Trade Marks Act, 1999 — Section 11, 159(4), 30, 32, 35
High Courts09 Nov 2012
Jatin Singh Vs Kendriya Vidyalaya Sangathan
Delhi High Court · (2012) 10 AD 296 : AIR 2013 Delhi 12 : (2013) 133 DRJ 247 : (2013) 2 SCT 403 : (2013) 3 SLJ 121
Constitution of India, 1950 — Article 14, 15, 21, 21A, 41National Trust for Welfare of Persons with Autism, Cerepral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 — Section 12(1), 12(1)(c), 2, 2(1)(c), 2(n)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
High Courts09 Nov 2012Allowed
Union of India Vs Dhanwantri Ayurvedic Medical College and Hospital and Others
Delhi High Court · (2012) 11 DEL CK 0106
Constitution of India, 1950 — Article 226
High Courts09 Nov 2012Allowed
M/s Karam Chand Thapar and Bros (Coal Sales) Ltd. Vs Tehri Hydro Development Corporation India Ltd and Another
Delhi High Court · (2012) 10 AD 217 : (2012) 4 ARBLR 311 : (2013) 133 DRJ 178
Arbitration and Conciliation Act, 1996 — Section 11(2)Contract Act, 1872 — Section 23, 28
High Courts09 Nov 2012Dismissed
Manmohan Nath Kapoor Vs Jagmohan Nath Kapoor
Delhi High Court · (2012) 11 DEL CK 0064
High Courts08 Nov 2012Disposed Off
National Highways Authority of India Vs CEC - HCC (JV)
Delhi High Court · (2012) 10 AD 401 : (2013) 1 ARBLR 39 : (2013) 133 DRJ 582
Arbitration and Conciliation Act, 1996 — Section 34Environment (Protection) Act, 1986 — Section 3(1), 3(2)(v), 5Limitation Act, 1963 — Section 14
High Courts08 Nov 2012Dismissed
Ircon International Ltd. Vs Budhraja Mining and Construciton Ltd. and Another
Delhi High Court · (2012) 11 DEL CK 0262
Arbitration and Conciliation Act, 1996 — Section 18, 31, 33, 33(1)(a), 33(1)(b)Limitation Act, 1963 — Section 5
High Courts08 Nov 2012Disposed Off
Commissioner of Income Tax Vs Youth Construction Pvt. Ltd.
Delhi High Court · (2012) 10 AD 105 : (2013) 357 ITR 197
Income Tax Act, 1961 — Section 143(1), 147, 148, 148(2), 260A
High Courts08 Nov 2012Dismissed
Star India Pvt. Ltd. Vs Piyush Agarwal and Others
Delhi High Court · (2012) 11 DEL CK 0210
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11Copyright Act, 1957 — Section 13, 13(1)(b), 13(1)(c), 13(4), 14
High Courts08 Nov 2012Allowed
National Highways Authority of India Vs Hindustan Construction Company
Delhi High Court · (2013) 1 ARBLR 10 : (2013) 196 DLT 498 : (2013) 135 DRJ 200
Arbitration and Conciliation Act, 1996 — Section 34Environment (Protection) Act, 1986 — Section 3(1), 3(2)(v), 5Limitation Act, 1963 — Section 14
High Courts08 Nov 2012Allowed
Mangru Ram Vs The State (NCT of Delhi)
Delhi High Court · (2012) 10 AD 66
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32, 33Penal Code, 1860 (IPC) — Section 302
High Courts08 Nov 2012Dismissed
Khandelwal Builders Pvt. Ltd. Vs State
Delhi High Court · (2012) 11 DEL CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156, 156(3), 190
High Courts08 Nov 2012Dismissed
S. K. Pathrella Vs C.B.I.
Delhi High Court · (2012) 11 DEL CK 0133
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 228, 397, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts08 Nov 2012
The Commissioner of Income Tax New Delhi Vs Jaggon International Ltd.
Delhi High Court · (2013) 214 TAXMAN 630
Income Tax Act, 1961 — Section 115VD, 115VP, 115VR, 148, 263Merchant Shipping Act, 1958 — Section 405, 406, 407
High Courts08 Nov 2012Dismissed
Ranbir Singh Gugneja Vs M/s. Continental Engines Ltd. and Others
Delhi High Court · (2012) 11 DEL CK 0122
High Courts08 Nov 2012Dismissed
Commissioner of Service Tax Vs M/s. Hero Honda Motors Ltd.
Delhi High Court · (2013) 29 STR 358 : (2013) 38 STT 72 : (2012) 56 VST 499
Finance Act, 1994 — Section 66, 68(2)
High Courts07 Nov 2012Dismissed
Dr. (Smt) R.K. Arora Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2012) 11 DEL CK 0263
High Courts07 Nov 2012Allowed
Bhaskar Refractories and SW Pipes Private Limited Vs B.N.B.S. Cements and Products Private Limited
Delhi High Court · (2012) 11 DEL CK 0257
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts07 Nov 2012Dismissed
Sachin Gupta and Another Vs KS Forge Metal Pvt. Ltd.
Delhi High Court · (2012) 11 DEL CK 0254
Arbitration and Conciliation Act, 1996 — Section 34, 37