COURT ARCHIVE

Delhi High Court judgments, 2012

6,099 judgments · page 32 of 305

High Courts05 Nov 2012Disposed Off

M.L. Dalmiya and Company Ltd. Vs The Chairman and Managing Director, National Building Construction Corporation Limited and Others

Delhi High Court · (2012) 10 AD 74 : (2012) 4 ARBLR 434

Arbitration and Conciliation Act, 1996 — Section 11, 14, 14(1)(a), 14(2)

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High Courts05 Nov 2012Dismissed

M/s. Gail India Limited Vs The Joint Commissioner of Income Tax

Delhi High Court · (2012) 10 AD 121 : (2012) 211 TAXMAN 587

Income Tax Act, 1961 — Section 30, 37

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High Courts05 Nov 2012Dismissed

Sarita Dode Vs State and Another

Delhi High Court · (2013) 1 AD 462 : (2013) 1 JCC 324

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 34, 380, 420

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High Courts05 Nov 2012Allowed

HDFC Ergo General Insurance Company Ltd. Vs Smt. Anita Anand and Others

Delhi High Court · (2012) 11 DEL CK 0227

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High Courts05 Nov 2012Allowed

In Re: Living Media India Limited and Thomson Press (India) Limited

Delhi High Court · (2012) 11 DEL CK 0225

Companies Act, 1956 — Section 235, 236, 237, 238, 239

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High Courts05 Nov 2012Dismissed

Vijay Kumar and Others Vs Manoj Kumar and Others

Delhi High Court · (2012) 11 DEL CK 0216

Motor Vehicles Act, 1988 — Section 163A

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High Courts05 Nov 2012Disposed Off

Subhash Vs State

Delhi High Court · (2012) 10 AD 173 : (2013) 196 DLT 206

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 428Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(1)

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High Courts05 Nov 2012Dismissed

Suresh Pehlwan @ Suresh Basoya and Another Vs State of Delhi Dalip Kumar @ Gudar Vs The State

Delhi High Court · (2012) 195 DLT 531

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts05 Nov 2012

Sharp Business System Vs The Commissioner of Income Tax-III

Delhi High Court · (2012) 254 CTR 233 : (2012) 211 TAXMAN 576

Contract Act, 1872 — Section 27, 32, 32(1), 32(1)(ii), 37(1)

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High Courts05 Nov 2012

Fuerst Day Lawson Ltd. Vs Jindal Exports Ltd.

Delhi High Court · (2012) 10 AD 183 : (2012) 4 ARBLR 426

Arbitration and Conciliation Act, 1996 — Section 46, 48, 49

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High Courts05 Nov 2012

Gurdas Ram and Others Vs Union of India and Others

Delhi High Court · (2012) 11 DEL CK 0138

Constitution of India, 1950 — Article 226

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High Courts05 Nov 2012Dismissed

Neha Monga Vs State and Others Mamta Aggarwal and Others Vs State Govt. of NCT of Delhi Vs Ashwani Aggarwal and Others

Delhi High Court · (2012) 10 AD 338 : (2012) 4 JCC 3131

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 109, 376, 376(2)(g), 506, 506(II)

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High Courts05 Nov 2012

Jagson Airlines Ltd. Vs Bannari Amman Exports Ltd. and Another

Delhi High Court · (2012) 11 DEL CK 0135

Arbitration and Conciliation Act, 1996 — Section 17, 27(2)(c), 34, 8Evidence Act, 1872 — Section 114

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High Courts05 Nov 2012Allowed

In Re: Bhole Baba Dairy Industries Limited and Bhle Baba Mil Food Industries Limited

Delhi High Court · (2012) 11 DEL CK 0132

Companies Act, 1956 — Section 235, 236, 237, 238, 239

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High Courts05 Nov 2012Allowed

Ashwani Sharma Vs Upender Nayyar and Another

Delhi High Court · (2013) 2 ACC 337

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High Courts05 Nov 2012Dismissed

Pankaj Kumar Singh Vs Union of India

Delhi High Court · (2012) 11 DEL CK 0114

Criminal Procedure Code, 1973 (CrPC) — Section 151

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High Courts05 Nov 2012

Commissioner of Income Tax Delhi-VI Vs Usha International Ltd.

Delhi High Court · (2013) 1 AD 244 : (2012) 254 CTR 509 : (2012) 195 DLT 386 : (2013) 212 TAXMAN 519

Income Tax Act, 1961 — Section 131, 132, 133A, 143(3), 260AWealth Tax Act, 1957 — Section 18(2A)

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High Courts05 Nov 2012Dismissed

Suresh Mansharamani and Another Vs Gunender Kumar Jain

Delhi High Court · (2012) 11 DEL CK 0034

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 12 Rule 6, Order 39 Rule 10

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High Courts05 Nov 2012Allowed

Col. (Retd) Anil Kumar Bansal and Another Vs Shri R.K. Bansal and Others

Delhi High Court · (2013) 198 DLT 723 : (2013) 133 DRJ 257

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(b)Court Fees Act, 1870 — Section 7, 7(iv)(b)Suits Valuation Act, 1887 — Section 8

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High Courts04 Nov 2012Dismissed

CIT Vs Amway India Enterprises (P) Ltd.

Delhi High Court · (2012) 11 DEL CK 0062

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