High Courts12 Dec 2012Disposed Off
M/s. Supreme Infrastructure India Limited Vs Rail Vikas Nigam Limited and Another
Delhi High Court · (2013) 2 BC 17 : (2013) 196 DLT 357
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2012
6,099 judgments · page 9 of 305
High Courts12 Dec 2012Dismissed
Nawal Kishore Khandelwal Vs Kunti Devi
Delhi High Court · (2012) 12 DEL CK 0360
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B, 25B(8)
High Courts12 Dec 2012Dismissed
Sarwati Devi Vs Birbal Singh
Delhi High Court · (2012) 12 DEL CK 0354
Civil Procedure Code, 1908 (CPC) — Section 115, 151Delhi Rent Control Act, 1958 — Section 14(1)(e), 14A, 14B, 14C, 14D
High Courts12 Dec 2012Allowed
In Re: K.S. Krishanan Associates Pvt. Ltd., M/s Krisoaps Pvt. Ltd.
Delhi High Court · (2012) 12 DEL CK 0342
Companies Act, 1956 — Section 297, 391, 394
High Courts12 Dec 2012Disposed Off
In Re: M/s Nagrath Firebricks and Potteries P. Ltd.
Delhi High Court · (2012) 12 DEL CK 0341
Companies Act, 1956 — Section 481, 555
High Courts12 Dec 2012Dismissed
Raman Juneja Vs Sudershan Juneja
Delhi High Court · (2013) 1 AD 440
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 226, 227
High Courts12 Dec 2012Dismissed
Umesh Mohan Sethi Vs Union of India and Another
Delhi High Court · (2013) 1 AD 537
Constitution of India, 1950 — Article 202, 203, 204, 226, 266(3)
High Courts12 Dec 2012Disposed Off
Bharat Lal Vs MCD and Others
Delhi High Court · (2013) 2 AD 725
Arbitration and Conciliation Act, 1996 — Section 31(7)(b), 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts12 Dec 2012Dismissed
Convergys Customer Management Vs Assistant Director of Income Tax and Another
Delhi High Court · (2013) 255 CTR 482 : (2013) 357 ITR 177 : (2013) 212 TAXMAN 613
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 147, 148, 42, 9(1)(b), 9(1)(i)
High Courts12 Dec 2012Disposed Off
Oriental Insurance Co. Ltd. Vs Anil Kumar Gujral and Others Anil Kumar Gujral and Another Vs Rajesh Singh and Others
Delhi High Court · (2013) 5 ALLMR 60
High Courts12 Dec 2012Dismissed
Balaji Enterprises Vs Delhi Development Authority
Delhi High Court · (2013) 133 DRJ 340
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts12 Dec 2012Allowed
Oriental Insurance Co. Ltd. Vs Radha and Others
Delhi High Court · (2012) 12 DEL CK 0222
High Courts12 Dec 2012
VXL Realtors Pvt. Ltd. and Another Vs State and Another
Delhi High Court · (2013) 1 JCC 181
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 320, 482Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts12 Dec 2012Allowed
The Commissioner of Income Tax-V Vs Orient Craft Ltd.
Delhi High Court · (2013) 263 CTR 335 : (2013) 354 ITR 536 : (2013) 215 TAXMAN 28
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 10B, 143(1), 143(3), 147, 147(a)
High Courts12 Dec 2012Dismissed
J.P. Tiwari Vs Union of India and Others
Delhi High Court · (2013) 4 AD 868 : (2013) 196 DLT 738
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts12 Dec 2012Dismissed
Bulan Das Vs Dharambeer and Others Reliance General Insurance Co. Ltd. Vs Bulan Das and Others
Delhi High Court · (2012) 12 DEL CK 0161
High Courts12 Dec 2012Allowed
New India Assurance Company Ltd. Vs Girdhari Lal and Others
Delhi High Court · (2012) 12 DEL CK 0155
High Courts12 Dec 2012
D.T.C. Vs Tara Chand and Another
Delhi High Court · (2013) 1 LLJ 562
Industrial Disputes Act, 1947 — Section 17BMotor Vehicles Act, 1988 — Section 112, 78Penal Code, 1860 (IPC) — Section 279, 304A
High Courts12 Dec 2012Dismissed
Shiv Hari Gaur and Another Vs Sumitra Devi
Delhi High Court · (2013) 1 AD 337
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14
High Courts12 Dec 2012
Farid Ahmed Vs The Chief Settlement Commissioner (E.P. Cell) and Another
Delhi High Court · (2013) 133 DRJ 461
Administration of Evacuee Property Act, 1950 — Section 16, 16(2)(b)