High Courts12 Sept 2012Allowed
Bharti Axa Geneal Insurance Company Ltd. Vs Smt. Kamlesh and Others
Delhi High Court · (2012) 09 DEL CK 0211
Motor Vehicles Act, 1988 — Section 147
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 73 of 305
High Courts12 Sept 2012Allowed
Reliance General Insurance Company Ltd. Vs Smt. Saraswati Negi and Others
Delhi High Court · (2012) 09 DEL CK 0210
Motor Vehicles Act, 1988 — Section 166
High Courts12 Sept 2012
Mohd. Rashid Vs Mohd. Sayeed and Others
Delhi High Court · (2012) 09 DEL CK 0208
High Courts12 Sept 2012
Deepshika Kumari Vs Leela Infrastructure and Mining Pvt. Ltd.
Delhi High Court · (2012) 09 DEL CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts12 Sept 2012
Roma Henny Security Services Pvt. Ltd. Vs Central Board of Trustees, E.P.F. Organization
Delhi High Court · (2012) 10 AD 1 : (2012) 193 DLT 486 : (2012) 132 DRJ 753 : (2012) 135 FLR 799 : (2013) 1 ILR Delhi 190 : (2013) 1 LLJ 29 : (2013) 2 SCT 199
Provident Funds Act, 1925 — Section 6, 7Q, 8, 8B, 8F
High Courts12 Sept 2012Disposed Off
Punjab and Sind Bank Vs Commissioner of Income Tax and Another
Delhi High Court · (2013) 263 CTR 292 : (2012) 211 TAXMAN 194
Banking Regulation Act, 1949 — Section 6Income Tax Act, 1961 — Section 143(3), 154, 36(1)(vii), 37(1)
High Courts12 Sept 2012
Deepak Kumar and Others Vs District and Sessions Judge, Delhi and Others Ms. Monika Meena Vs District Judge Sarv Rural and Urban Welfare Society Vs UOI and Others Delhi Jal Board and Another Vs A.K. Awasthi and Others
Delhi High Court · (2012) 132 DRJ 169 : (2013) 1 ILR Delhi 519
Constitution of India, 1950 — Article 12, 13, 134A, 14, 14(4)Goa, Daman and Diu Reorganisation Act, 1987 — Section 2Government of India Act, 1935 — Section 309
High Courts12 Sept 2012Dismissed
Bharat Heavy Electricals Ltd. Vs Mass Global Investment Co and Ors
Delhi High Court · (2013) 1 BC 552 : (2012) 193 DLT 728
High Courts12 Sept 2012Dismissed
Delhi Sikh Gurudwara Management Committee and Others Vs Mohinder Singh Matharu
Delhi High Court · AIR 2013 Delhi 3 : (2012) 193 DLT 405 : (2013) 2 RCR(Civil) 182
Delhi Sikh Gurdwaras Act, 1971 — Section 3Income Tax Act, 1961 — Section 10(2), 10(5)Right to Information Act, 2005 — Section 2, 2(h), 2(h)(a), 2(h)(b), 2(h)(d)
High Courts12 Sept 2012
Khushi Ram Vs Charanjit Kaur Sahni and Another
Delhi High Court · (2012) 194 DLT 239
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11
High Courts12 Sept 2012Dismissed
Lok Sewak Cooperative House Building Society Ltd. Vs Sanjeev Kumar Jain and Others
Delhi High Court · (2012) 09 DEL CK 0049
High Courts12 Sept 2012Dismissed
Bharat Kumar Vs Union of India and Others
Delhi High Court · (2012) 09 DEL CK 0041
High Courts12 Sept 2012Dismissed
Deconar Services Pvt. Ltd Vs Navodaya Vidayalaya Samiti (NVS) and Another
Delhi High Court · (2012) 09 DEL CK 0040
Limitation Act, 1963 — Section 14, 5
High Courts12 Sept 2012Dismissed
Nirmal Sareen Vs Neelu Kapur and Others
Delhi High Court · (2012) 8 AD 146
High Courts12 Sept 2012Allowed
Commissioner of Income Tax Delhi Vs Telecom Finance (India) Ltd.
Delhi High Court · (2012) 09 DEL CK 0033
Income Tax Act, 1961 — Section 260A, 30(a)(i), 32, 37(1)
High Courts12 Sept 2012
Department of Customs Vs Hemant Kumar
Delhi High Court · (2012) 194 DLT 738 : (2012) 4 JCC 178
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 19, 2(viia), 2(viid), 24, 37
High Courts12 Sept 2012
M/s. Raj Kishan and Company Vs National Thermal Power Corporation
Delhi High Court · (2012) 8 AD 53
Arbitration Act, 1940 — Section 16, 2(4), 20, 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 12(3), 16(2), 19, 19(2)Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 30 Rule 1, Order 30 Rule 2, Order 7 Rule 11, Order 7 Rule 11(d)
High Courts12 Sept 2012Dismissed
Zulfiquar Hussain and Others Vs Mst. Hassan Fatima
Delhi High Court · (2012) 09 DEL CK 0004
Delhi Rent Control Act, 1958 — Section 25B(8)
High Courts11 Sept 2012Allowed
Pramod Vs State
Delhi High Court · (2012) 9 AD 88 : (2012) 4 JCC 2598
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 161, 302