High Courts16 Nov 2012
Mr. Nitet Alva and Others Vs Turner Asia Pacific Ventures Inc.
Delhi High Court · (2013) 133 DRJ 317
Companies Act, 1956 — Section 392, 394
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,172 of 6,805
High Courts16 Nov 2012Dismissed
Jawahar Lal Nehru University Vs Flora Gupta
Delhi High Court · (2013) 133 DRJ 299
High Courts15 Nov 2012Dismissed
Commissioner of Income Tax Delhi Vs Khoobsurat Resorts Pvt. Ltd.
Delhi High Court · (2012) 11 DEL CK 0063
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 143(3), 260A, 48, 50C, 52Wealth Tax Act, 1957 — Section 16A, 2, 23A, 24, 34AA
High Courts09 Nov 2012Disposed Off
Rakesh Sharma Vs State (Nct of Delhi) and Another
Delhi High Court · (2013) 197 DLT 411 : (2013) 1 JCC 21
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Nov 2012Dismissed
Bharat Lal Vs The General Manager, Northern Railway and Others
Delhi High Court · (2012) 4 ARBLR 439 : (2013) 133 DRJ 141
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts09 Nov 2012Disposed Off
CPI India Limited Vs BPTP Limited and Others BPTP Limited Vs CPI India Limited and Others
Delhi High Court · (2012) 11 DEL CK 0178
Arbitration and Conciliation Act, 1996 — Section 17, 9
High Courts09 Nov 2012Dismissed
Union of India and Others Vs Col. V.K. Shad Union OF INDIA and Another Vs Col. P.P. Singh
Delhi High Court · (2012) 194 DLT 586 : (2013) 133 DRJ 157 : (2013) 1 ILR Delhi 625
Constitution of India, 1950 — Article 14, 19(1)(a)Evidence Act, 1872 — Section 126, 127, 128, 129Right to Information Act, 2005 — Section 10, 10(1), 11, 19(8)(b), 2(f)
High Courts09 Nov 2012Allowed
Delhi Public School and Another Vs Shalu Mahendroo and Others
Delhi High Court · (2013) 5 AD 669 : (2013) 196 DLT 147
Delhi High Court Act, 1966 — Section 10, 10(2)Delhi School Education Act, 1973 — Section 8, 8(2), 8(4)
High Courts09 Nov 2012
M.S. SMS-Vishwa(JV) Vs ICICI Bank Ltd. and Others
Delhi High Court · (2013) 1 BC 513 : (2012) 195 DLT 401
High Courts09 Nov 2012
Spice Jet Ltd. and Others Vs Malan Pur Steel Ltd. and Another Malan Pur Steel Ltd. and Another Vs Spice Jet Ltd.
Delhi High Court · (2012) 10 AD 259 : (2013) 112 CLA 79 : (2013) 1 CompLJ 438 : (2013) 134 DRJ 467 : (2013) 117 SCL 283
Companies Act, 1956 — Section 343, 390(c), 391, 391(1), 391(2)Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Nov 2012
The Himalaya Drug Company Vs M/s. S.B.L. Limited
Delhi High Court · (2012) 194 DLT 536 : (2013) 53 PTC 1
Civil Procedure Code, 1908 (CPC) — Section 96Trade and Merchandise Marks Act, 1958 — Section 11, 115, 2(j), 2(v), 28Trade Marks Act, 1999 — Section 11, 159(4), 30, 32, 35
High Courts09 Nov 2012
Jatin Singh Vs Kendriya Vidyalaya Sangathan
Delhi High Court · (2012) 10 AD 296 : AIR 2013 Delhi 12 : (2013) 133 DRJ 247 : (2013) 2 SCT 403 : (2013) 3 SLJ 121
Constitution of India, 1950 — Article 14, 15, 21, 21A, 41National Trust for Welfare of Persons with Autism, Cerepral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 — Section 12(1), 12(1)(c), 2, 2(1)(c), 2(n)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
High Courts09 Nov 2012Allowed
Union of India Vs Dhanwantri Ayurvedic Medical College and Hospital and Others
Delhi High Court · (2012) 11 DEL CK 0106
Constitution of India, 1950 — Article 226
High Courts09 Nov 2012Allowed
M/s Karam Chand Thapar and Bros (Coal Sales) Ltd. Vs Tehri Hydro Development Corporation India Ltd and Another
Delhi High Court · (2012) 10 AD 217 : (2012) 4 ARBLR 311 : (2013) 133 DRJ 178
Arbitration and Conciliation Act, 1996 — Section 11(2)Contract Act, 1872 — Section 23, 28
High Courts09 Nov 2012Dismissed
Manmohan Nath Kapoor Vs Jagmohan Nath Kapoor
Delhi High Court · (2012) 11 DEL CK 0064
High Courts08 Nov 2012Disposed Off
National Highways Authority of India Vs CEC - HCC (JV)
Delhi High Court · (2012) 10 AD 401 : (2013) 1 ARBLR 39 : (2013) 133 DRJ 582
Arbitration and Conciliation Act, 1996 — Section 34Environment (Protection) Act, 1986 — Section 3(1), 3(2)(v), 5Limitation Act, 1963 — Section 14
High Courts08 Nov 2012Dismissed
Ircon International Ltd. Vs Budhraja Mining and Construciton Ltd. and Another
Delhi High Court · (2012) 11 DEL CK 0262
Arbitration and Conciliation Act, 1996 — Section 18, 31, 33, 33(1)(a), 33(1)(b)Limitation Act, 1963 — Section 5
High Courts08 Nov 2012Disposed Off
Commissioner of Income Tax Vs Youth Construction Pvt. Ltd.
Delhi High Court · (2012) 10 AD 105 : (2013) 357 ITR 197
Income Tax Act, 1961 — Section 143(1), 147, 148, 148(2), 260A
High Courts08 Nov 2012Dismissed
Star India Pvt. Ltd. Vs Piyush Agarwal and Others
Delhi High Court · (2012) 11 DEL CK 0210
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11Copyright Act, 1957 — Section 13, 13(1)(b), 13(1)(c), 13(4), 14
High Courts08 Nov 2012Allowed
National Highways Authority of India Vs Hindustan Construction Company
Delhi High Court · (2013) 1 ARBLR 10 : (2013) 196 DLT 498 : (2013) 135 DRJ 200
Arbitration and Conciliation Act, 1996 — Section 34Environment (Protection) Act, 1986 — Section 3(1), 3(2)(v), 5Limitation Act, 1963 — Section 14