High Courts30 Aug 2012
Food Corporation of India Vs Jay Shree Shipping
Delhi High Court · (2012) 7 AD 487 : (2012) 131 DRJ 620
Arbitration Act, 1940 — Section 30, 30(c), 33
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 88 of 305
High Courts30 Aug 2012Allowed
Sanjay Ghai Vs Asstt. CIT and Others
Delhi High Court · (2012) 08 DEL CK 0007
Income Tax Act, 1961 — Section 115WA, 126, 154, 155, 157Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11(2)(a), 3
High Courts29 Aug 2012Dismissed
CIT Vs Modi Revlon Pvt. Ltd.
Delhi High Court · (2012) 210 TAXMAN 161
Income Tax Act, 1961 — Section 10(2)(xv), 30, 31, 32, 33
High Courts29 Aug 2012Disposed Off
Smt. Shanti Devi and Others Vs United Bank of India
Delhi High Court · (2012) 08 DEL CK 0446
High Courts29 Aug 2012Allowed
ICICI Lombard General Insurance Company Ltd. Vs Hari Singh and Others
Delhi High Court · (2012) 08 DEL CK 0416
High Courts29 Aug 2012Dismissed
Mrs. Premwati and Others Vs Mrs. Bhagwati Devi and Others
Delhi High Court · (2012) 08 DEL CK 0409
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 2(2), 4
High Courts29 Aug 2012Allowed
National Insurance Co. Ltd. Vs Kiran Devi and Others
Delhi High Court · (2012) 08 DEL CK 0397
Motor Vehicles Act, 1988 — Section 147, 163A
High Courts29 Aug 2012Dismissed
Babita Arora and Others Vs Rajesh Malhotra and Another
Delhi High Court · (2012) 08 DEL CK 0352
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Delhi Municipal Corporation Act, 1957 — Section 317Delhi Rent Control Act, 1958 — Section 25B(8)
High Courts29 Aug 2012Disposed Off
Surender Singh Vs UOI and Others
Delhi High Court · (2012) 08 DEL CK 0348
Constitution of India, 1950 — Article 14
High Courts29 Aug 2012Allowed
Manas Acharya Vs State and Another
Delhi High Court · (2012) 7 AD 192 : (2013) 2 DMC 113 : (2012) 4 JCC 2437
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13B(1), 13B(2)
High Courts29 Aug 2012Allowed
Qualcomm Incorporated Vs Asistant Director of Income Tax
Delhi High Court · (2012) 9 AD 370 : (2012) 210 TAXMAN 617
Income Tax Act, 1961 — Section 142, 143(3), 147, 148, 9(1)(i)
High Courts29 Aug 2012Dismissed
Kaleem @ Sartaj Vs State Govt. of NCTD of Delhi
Delhi High Court · (2012) 08 DEL CK 0258
Arms Act, 1959 — Section 2(i), 25, 25(1A), 25(1B), 7Criminal Procedure Code, 1973 (CrPC) — Section 313, 389Penal Code, 1860 (IPC) — Section 489C
High Courts29 Aug 2012Dismissed
Prem Prakash Malik Vs Ram Gopal Rajvanshi
Delhi High Court · (2012) 2 RCR(Rent) 305
Delhi Rent Control Act, 1958 — Section 25B, 25B(8)
High Courts29 Aug 2012
Rajasthan Roadways Vs Harpal Singh and Another
Delhi High Court · (2012) 08 DEL CK 0255
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts29 Aug 2012Allowed
Jubilant Organosys Ltd. Vs Engineering Traders Corp. and Another
Delhi High Court · (2012) 7 AD 405 : (2013) 2 JCC 932 : (2013) 2 JCC 923
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200Penal Code, 1860 (IPC) — Section 120B, 420
High Courts29 Aug 2012Dismissed
Shri Bhagwan Singh Vs Govt. of NCT of Delhi and Another
Delhi High Court · (2012) 08 DEL CK 0157
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts29 Aug 2012
Indian Bank Vs M/S. Taj World Fame Builders and Another
Delhi High Court · (2012) 08 DEL CK 0121
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Transfer of Property Act, 1882 — Section 52, 53A
High Courts29 Aug 2012
S.N. Singh Vs Union of India and Another
Delhi High Court · (2012) 08 DEL CK 0085
Penal Code, 1860 (IPC) — Section 147, 308, 323, 325
High Courts29 Aug 2012
Deepak Dhankar Vs Union of India and Ors
Delhi High Court · (2012) 08 DEL CK 0083
High Courts29 Aug 2012Dismissed
K.K. Singh Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2012) 7 AD 374
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 200, 482Penal Code, 1860 (IPC) — Section 156(3), 202