High Courts17 Sept 2012Dismissed
Management of Mata Jai Kaur Public School Vs Labour Commissioner and Others
Delhi High Court · (2012) 194 DLT 61 : (2013) 136 FLR 420
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 69 of 305
High Courts17 Sept 2012
Satpal Vs State
Delhi High Court · (2012) 195 DLT 452
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 299, 302, 304, 307, 320
High Courts14 Sept 2012Dismissed
Pooja Mohan and Another Vs Hamdard Institute of Medical Sciences and Research Jamia Hamdard and Others
Delhi High Court · (2012) 09 DEL CK 0524
Constitution of India, 1950 — Article 14, 226
High Courts14 Sept 2012Dismissed
Managing Committee, Hindon Public School and Another Vs Hemant Kumar and Another
Delhi High Court · (2012) 193 DLT 325 : (2012) 132 DRJ 287
Delhi School Education Act, 1973 — Section 8(3)
High Courts14 Sept 2012Disposed Off
Kapil Dev Vs Commissioner of Income Tax
Delhi High Court · (2012) 09 DEL CK 0505
Income Tax Act, 1961 — Section 159, 160, 163, 226(3), 271(1)(c)
High Courts14 Sept 2012Disposed Off
Indian Medical Assoc Vs P.O. Labour Court-I and Another
Delhi High Court · (2013) 1 ILR Delhi 272
Industrial Disputes Act, 1947 — Section 10, 11, 17, 17A, 17B
High Courts14 Sept 2012Allowed
Shakil @ Bhola and Others (Mohd.) Vs State
Delhi High Court · (2012) 7 AD 550 : (2013) 196 DLT 540
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 65(B)Penal Code, 1860 (IPC) — Section 120B, 161, 201, 302, 307
High Courts14 Sept 2012Disposed Off
Varun Kumar @ Rahul Vs State
Delhi High Court · (2012) 09 DEL CK 0406
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 323, 34, 365, 367, 383
High Courts14 Sept 2012Dismissed
Shiv Charan @ Kalu Vs The State (N.C.T. of Delhi)
Delhi High Court · (2012) 09 DEL CK 0375
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 149, 302, 307, 324, 33
High Courts14 Sept 2012Allowed
In Re: M/s Kanth Solutions Pvt. Ltd. and Others
Delhi High Court · (2012) 09 DEL CK 0323
Companies Act, 1956 — Section 295, 391, 394, 628Income Tax Act, 1961 — Section 56(2)
High Courts14 Sept 2012Allowed
In Re: Vodafone Digilink Limited and Others
Delhi High Court · (2012) 09 DEL CK 0322
Companies Act, 1956 — Section 235, 251, 391, 391(1)(b), 394
High Courts14 Sept 2012Disposed Off
Modern Co-Operative Group Housing Society Ltd. Vs Bharat Bijlee Ltd.
Delhi High Court · (2012) 195 DLT 323
Arbitration Act, 1940 — Section 20, 30, 33
High Courts14 Sept 2012Dismissed
Arvinder Kaur Sethi Vs Akshay Chabbra and Others
Delhi High Court · (2012) 7 AD 549 : (2012) 194 DLT 423
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts14 Sept 2012Allowed
Rajia Khatoon Vs Suraj Chopra and Others
Delhi High Court · (2012) 09 DEL CK 0289
Penal Code, 1860 (IPC) — Section 279, 338
High Courts14 Sept 2012Disposed Off
Oriental Insurance Company Ltd. Vs Altaf Hussain and Others
Delhi High Court · (2012) 09 DEL CK 0282
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts14 Sept 2012Dismissed
M.M. Lal Vs State NCT of Delhi and Another
Delhi High Court · (2012) 9 AD 81 : (2013) 2 BC 108 : (2013) 196 DLT 453 : (2012) 4 JCC 284
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts14 Sept 2012Dismissed
Dharam Vir Singh Vs The municipal Corp. of Delhi
Delhi High Court · (2012) 09 DEL CK 0219
Administrative Tribunals Act, 1985 — Section 20, 21(1)(a), 21(2), 21(2)(a)
High Courts14 Sept 2012Allowed
Bharti Cellular Limited Vs Department of Telecommunications
Delhi High Court · (2012) 10 AD 487 : (2012) 4 ARBLR 473
Arbitration and Conciliation Act, 1996 — Section 16, 16(1), 16(2), 2(3), 21Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 21Consumer Protection Act, 1986 — Section 9
High Courts14 Sept 2012Dismissed
Joginder Khari Vs Shyam Lal and Others
Delhi High Court · (2012) 09 DEL CK 0194
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6
High Courts14 Sept 2012Dismissed
Iffco Tokio General Insurance CO. Ltd. Vs Sakil and Others
Delhi High Court · (2012) 09 DEL CK 0158
Motor Vehicles Act, 1988 — Section 149(2), 149(2)(a)(i)(ii), 149(2)(a)(ii)