COURT ARCHIVE

Delhi High Court judgments, 2012

6,099 judgments · page 63 of 305

High Courts21 Sept 2012Allowed

M/s. Kwality Restaurant and Ice-Cream Co. Vs The Commissioner of Vat, Trade and Tax Department and Others

Delhi High Court · (2012) 194 DLT 195 : (2012) 54 VST 387

Constitution of India, 1950 — Article 136, 226, 227, 228, 233Criminal Procedure Code, 1973 (CrPC) — Section 195Delhi Sales Tax Act, 1975 — Section 24

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High Courts21 Sept 2012

Smt. Seema Thakur and Others Vs Smt. Panchi Devi and Others

Delhi High Court · (2012) 09 DEL CK 0012

Constitution of India, 1950 — Article 45Stamp Act, 1899 — Section 2(15)

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High Courts20 Sept 2012Allowed

Mahesh John Peter and Another Vs Raj Kumar and Others

Delhi High Court · (2012) 09 DEL CK 0503

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High Courts20 Sept 2012Disposed Off

Vatika Ltd. Vs Karan Mahendru and Another

Delhi High Court · (2012) 132 DRJ 414

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3Constitution of India, 1950 — Article 54

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High Courts20 Sept 2012Dismissed

Commissioner of Income Tax-III Vs M/s. Shri Sidhdata Ispat (P) Ltd.

Delhi High Court · (2012) 09 DEL CK 0493

Income Tax Act, 1961 — Section 143(3), 269SS, 269T, 271B, 271D

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High Courts20 Sept 2012

Ranbir Singh Bhardwaj Vs R.K. Kapadia

Delhi High Court · (2012) 194 DLT 94

Negotiable Instruments Act, 1881 (NI) — Section 80Sales of Goods Act, 1930 — Section 61

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High Courts20 Sept 2012Allowed

Raj Kumar Rustagi and Others Vs Sanjeev Kumar and Others

Delhi High Court · (2013) ACJ 2816

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High Courts20 Sept 2012Dismissed

Jai Mata Builders Vs National Insurance Co. Ltd.

Delhi High Court · (2012) 9 AD 82

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

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High Courts20 Sept 2012Dismissed

Daya Ram Prajapati Vs Smt. Vidya Devi

Delhi High Court · (2012) 2 RCR(Rent) 269

Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)Evidence Act, 1872 — Section 116

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High Courts20 Sept 2012Disposed Off

Shanti Devi Vs G.S. Patnayak and Another

Delhi High Court · (2012) 8 AD 21

Constitution of India, 1950 — Article 226

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High Courts20 Sept 2012Dismissed

CIT Vs Sahara India Mutual Benefit Co Ltd.

Delhi High Court · (2013) 257 CTR 225 : (2013) 212 TAXMAN 97

Companies Act, 1956 — Section 620AIncome Tax Act, 1961 — Section 144, 148, 251, 269SS, 269T

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High Courts20 Sept 2012

Kamal Construction Co. Vs Delhi Development Authority and Another

Delhi High Court · (2012) 09 DEL CK 0268

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High Courts20 Sept 2012Dismissed

National Insurance Co. Ltd. Vs Soni Devi and Others

Delhi High Court · (2012) 09 DEL CK 0246

Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 133, 158(6), 166

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High Courts20 Sept 2012Dismissed

Kanshi Ram Vs Tara Kant

Delhi High Court · (2012) 09 DEL CK 0200

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High Courts20 Sept 2012

Vinod Ahuja Vs Anil Bajaj and Another

Delhi High Court · (2012) 194 DLT 203

Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)

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High Courts20 Sept 2012

Lalit Kumar Vs Union of India and Others

Delhi High Court · (2012) 194 DLT 162

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High Courts20 Sept 2012

CIT Vs Sahara India Financial Corporation Ltd.

Delhi High Court · (2013) 257 CTR 215 : (2012) 211 TAXMAN 192

Income Tax Act, 1961 — Section 142(2A), 260A, 269SS, 271D, 273B

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High Courts20 Sept 2012

Mr. K.K. Sareen and Others Vs Mrs. Neeta Sharma and Others

Delhi High Court · (2012) 194 DLT 47 : (2012) 132 DRJ 455 : (2012) 6 ILR Delhi 405

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17Delhi Rent Control Act, 1958 — Section 50

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High Courts20 Sept 2012Allowed

Director General of Works CPWD Vs Daya Shankar Prasad

Delhi High Court · (2013) 1 AD 311 : (2012) 193 DLT 347 : (2013) 1 LLJ 59

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F

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High Courts20 Sept 2012

Shakti Kumar Bhola Alias Shakti Bhola Vs Atma Ram

Delhi High Court · (2012) 09 DEL CK 0120

Delhi Rent Control Act, 1958 — Section 25B(8)

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