COURT ARCHIVE

Delhi High Court judgments, 2012

6,099 judgments · page 39 of 305

High Courts18 Oct 2012Dismissed

Sulabh International Social Service Organization Vs Regional Labour Commissioner (Central) and Others All India Institute of Medical Sciences Vs Vidya Nand Sharma and Another

Delhi High Court · (2012) 10 AD 40 : (2013) 198 DLT 13

Constitution of India, 1950 — Article 226, 227, 23Contract Labour (Regulation and Abolition) Act, 1970 — Section 23, 24Factories Act, 1948 — Section 7

Read judgment

High Courts18 Oct 2012Dismissed

Ved Prakash Vs Om Prakash Deceased Thru'' LRs. and Others

Delhi High Court · (2013) 9 AD 461

Succession Act, 1925 — Section 2(h), 63

Read judgment

High Courts18 Oct 2012Allowed

Shahid Khan Vs State

Delhi High Court · (2013) 1 JCC 189

Penal Code, 1860 (IPC) — Section 279, 304A

Read judgment

High Courts18 Oct 2012

Indu Jain and Another Vs N.C.T. of Delhi and Others

Delhi High Court · (2012) 4 JCC 3142

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502Press and Registration of Books Act, 1867 — Section 5, 7

Read judgment

High Courts18 Oct 2012Dismissed

The Commissioner of Income Tax-II Vs Maruti Suzuki India Ltd.

Delhi High Court · (2013) 4 AD 830

Income Tax Act, 1961 — Section 139, 142, 143(3), 147, 148

Read judgment

High Courts18 Oct 2012Partly Allowed

The New India Assurance Co. Ltd. Vs Santosh Kumari and Others

Delhi High Court · (2012) 10 DEL CK 0268

Motor Vehicles Act, 1988 — Section 163A

Read judgment

High Courts18 Oct 2012Allowed

New India Assurance Company Ltd. Vs Smt. Rekha Devi and Others

Delhi High Court · (2013) ACJ 1686

Insurance Act, 1938 — Section 64(5)(b)Motor Vehicles Act, 1988 — Section 147(5), 149(1)

Read judgment

High Courts18 Oct 2012Allowed

Prashant Kumar Vs Delhi Transport Corporation and Others

Delhi High Court · (2012) 10 DEL CK 0257

Motor Vehicles Act, 1988 — Section 168

Read judgment

High Courts18 Oct 2012Disposed Off

Commissioner of Central Excise Vs GTC Industries Ltd. and Another

Delhi High Court · (2012) 10 DEL CK 0253

Read judgment

High Courts18 Oct 2012Allowed

Ram Karan Vs State

Delhi High Court · (2012) 10 DEL CK 0223

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts18 Oct 2012Allowed

Mansa Ram Vs Tilak and Another

Delhi High Court · (2012) 195 DLT 182 : (2013) 133 DRJ 49

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Specific Relief Act, 1963 — Section 34

Read judgment

High Courts18 Oct 2012Dismissed

Chiranjiv Singh Dang and Another Vs Sudesh Chopra

Delhi High Court · (2012) 10 DEL CK 0078

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, Order 12 Rule 6, Order 2 Rule 2, Order 39 Rule 10, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 340

Read judgment

High Courts18 Oct 2012Allowed

Smt. Madhu and Others Vs Sh. Kuldeep and Others

Delhi High Court · (2013) 133 DRJ 90 : (2013) 1 ILR Delhi 419 : (2013) 169 PLR 6

Evidence Act, 1872 — Section 114, 45, 47, 61, 62

Read judgment

High Courts18 Oct 2012Allowed

Tata AIG General Insurance Company Ltd. Vs Smt. Shoshi Devi and Others

Delhi High Court · (2012) 10 DEL CK 0067

Read judgment

High Courts18 Oct 2012Dismissed

Maharaji Educational Trust and Another Vs Housing and Urban Development Corporation Ltd.

Delhi High Court · (2013) 2 BC 527 : (2012) 4 JCC 286

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts18 Oct 2012

Sanjeev Kalra Vs Jyoti Kalra and Others

Delhi High Court · (2012) 10 DEL CK 0046

Specific Relief Act, 1963 — Section 31

Read judgment

High Courts18 Oct 2012Dismissed

Nyaya Bhoomi Vs GNCT of Delhi and Another

Delhi High Court · (2013) 197 DLT 506

Constitution of India, 1950 — Article 14

Read judgment

High Courts18 Oct 2012

Mousham Vs State

Delhi High Court · (2013) 1 JCC 27

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 251, 397, 401, 482

Read judgment

High Courts18 Oct 2012Allowed

Raj Kumar Vs State

Delhi High Court · (2012) 9 AD 266 : (2013) 2 Crimes 1 : (2012) 4 JCC 2918

Constitution of India, 1950 — Article 14, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 311A, 313, 391, 482Evidence Act, 1872 — Section 27, 73

Read judgment

High Courts17 Oct 2012Allowed

Aggarwal Papers Vs Mukesh Kumar DECD Thr L.Rs..

Delhi High Court · (2012) 194 DLT 605 : (2013) 2 RCR(Rent) 469

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B, 25B(5), 25B(9)

Read judgment