High Courts11 Sept 2012Dismissed
Chakradar Auto Udyog Pvt. Ltd. and Another Vs Engineering Export Promotion Council and Others
Delhi High Court · (2012) 09 DEL CK 0180
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 75 of 305
High Courts11 Sept 2012Dismissed
Chandan Kumar Chandan and Others Vs Dr. A.A. Khan and Others
Delhi High Court · (2012) 09 DEL CK 0179
High Courts11 Sept 2012Allowed
M/s Dabur (Nepal) Pvt. Limited Vs M/s Woodworth Trade Links Pvt. Limited
Delhi High Court · (2013) 112 CLA 216 : (2012) 175 CompCas 338
Companies Act, 1956 — Section 591, 591(1)(b), 592, 593, 594
High Courts11 Sept 2012
Secretary, Ministry of Railways and Another Vs Delkon Textiles Pvt. Ltd. and Another Delkon Textiles Pvt. Ltd. Vs Surender Singh
Delhi High Court · (2012) 09 DEL CK 0164
High Courts11 Sept 2012
In Re: M/s Elecimport India Private Limited
Delhi High Court · (2012) 09 DEL CK 0142
Companies Act, 1956 — Section 484(1), 485(1), 488, 490(1)(b), 497
High Courts11 Sept 2012Allowed
CDP Real Estate Advisory India Private Limited Vs SITQ India Private Limited
Delhi High Court · (2012) 09 DEL CK 0141
Companies Act, 1956 — Section 391, 394, 394(1)
High Courts11 Sept 2012
Court on its Own Motion Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2012) 09 DEL CK 0129
High Courts11 Sept 2012Dismissed
Union of India and GM Northern Railway Vs AK Tiwari
Delhi High Court · (2012) 09 DEL CK 0100
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts11 Sept 2012
M/s. Ali Mohammed Baba and Sons Vs National Hydro-Electric Power Corporation Ltd.
Delhi High Court · (2012) 09 DEL CK 0098
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 51, 52, 53, 54
High Courts11 Sept 2012Dismissed
Udai Chand Bhardwaj and Others Vs State Govt. of N.C.T. of Delhi
Delhi High Court · (2012) 7 AD 580 : (2013) 1 ILR Delhi 148 : (2012) 4 JCC 2441
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 340, 482Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A
High Courts11 Sept 2012
Commissioner of Income Tax Vs Bharat Heavy Electrical Limited
Delhi High Court · (2013) 352 ITR 88
Income Tax Act, 1961 — Section 10, 10(15)(1)(iv)(fa), 10(15)(1)(iv)(h), 10(15)(iv), 10(15)(iv)(a)
High Courts10 Sept 2012Allowed
P.N. Saluja Vs State Bank of India
Delhi High Court · (2013) 1 LLJ 204
High Courts10 Sept 2012Disposed Off
CIT Vs Sony India Pvt. Ltd.
Delhi High Court · (2012) 09 DEL CK 0538
Income Tax Act, 1961 — Section 10(10C), 260A, 35DDA, 70
High Courts10 Sept 2012Dismissed
Kaptan Singh and Others Vs Union of India and Others
Delhi High Court · (2012) 09 DEL CK 0533
High Courts10 Sept 2012Allowed
Rahul Gupta Vs Oriental Insurance Company Ltd. and Others
Delhi High Court · (2012) 09 DEL CK 0530
High Courts10 Sept 2012Allowed
Rahul Bedi Vs Kanwar Pal and Others
Delhi High Court · (2012) 09 DEL CK 0529
High Courts10 Sept 2012Allowed
Manorama Jain Vs D.D.A. and Others
Delhi High Court · (2013) 1 ILR Delhi 139
High Courts10 Sept 2012Dismissed
Shri Baldev Behl and Others Vs Bhule and Others
Delhi High Court · (2012) 132 DRJ 247
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 20 Rule 4(2), Order 8 Rule 10, Order 8 Rule 5, 2(9)Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 12, 12(1), 16, 16(c), 20
High Courts10 Sept 2012Disposed Off
UOI Vs State
Delhi High Court · (2012) 4 JCC 2372
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1)(a)Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84