COURT ARCHIVE

Delhi High Court judgments

1,36,095 judgments · page 4,177 of 6,805

High Courts02 Nov 2012Allowed

Jitender Alias Kalle Vs State

Delhi High Court · (2012) 9 AD 412 : (2013) 196 DLT 103 : (2012) 4 JCC 3089

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 322, 323, 325, 326, 353Penal Code, 1860 (IPC) — Section 120B, 302, 307

Read judgment

High Courts01 Nov 2012Disposed Off

New India Assurance Co. Ltd. Vs Bhogender Jha and Another

Delhi High Court · (2013) ACJ 2003

Employees Compensation Act, 1923 — Section 3, 3(1), 30, 4, 4AMotor Vehicles Act, 1988 — Section 147

Read judgment

High Courts01 Nov 2012Allowed

Smt. Suman Vs Smt. Manju Devi and Others

Delhi High Court · (2012) 11 DEL CK 0267

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts01 Nov 2012Allowed

M/s DOñ»r India (P) Ltd. Vs Delhi Stock Exchange Association Ltd.

Delhi High Court · (2013) 1 AD 456

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d)Court Fees Act, 1870 — Section 13

Read judgment

High Courts01 Nov 2012Dismissed

Delhi Transport Corporation Vs Smt. Shakeela Parveen and Others

Delhi High Court · (2013) 1 ACC 182 : (2013) 1 ILR Delhi 602

Read judgment

High Courts01 Nov 2012Dismissed

Lalit Yadav Vs State (NCT of Delhi)

Delhi High Court · (2012) 11 DEL CK 0237

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 376, 376(2)(f), 392, 397, 506

Read judgment

High Courts01 Nov 2012Dismissed

M/s B. Kumaragowda and Sons Vs Union of India and Others

Delhi High Court · (2013) 5 AD 452 : (2013) 196 DLT 175

Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 11(4), 17, 17(2)

Read judgment

High Courts01 Nov 2012Allowed

Darwan Singh Aswal and Others Vs The United India Insurance Company Ltd. and Others

Delhi High Court · (2013) 1 ACC 147

Criminal Procedure Code, 1973 (CrPC) — Section 173Motor Vehicles Act, 1988 — Section 128, 177

Read judgment

High Courts01 Nov 2012Dismissed

Kiwanis Club of New Delhi Vs Director of Income Tax (Exemptions)

Delhi High Court · (2012) 195 DLT 408 : (2013) 357 ITR 205

Income Tax Act, 1961 — Section 119(2)(b), 12A, 139(1), 139(4), 142(1)

Read judgment

High Courts01 Nov 2012Dismissed

National Insurance Company Ltd. Vs Suresh Kumar and Others

Delhi High Court · (2013) ACJ 2589

Read judgment

High Courts01 Nov 2012Disposed Off

Nisha Gupta and Others Vs GKB Optolab Pvt. Ltd.

Delhi High Court · (2012) 10 AD 205

Read judgment

High Courts01 Nov 2012Dismissed

Harbans Singh and Another Vs State and Another

Delhi High Court · (2012) 11 DEL CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 308, 34, 427, 452

Read judgment

High Courts01 Nov 2012Dismissed

Yahoo Properties Pvt. Ltd. Vs Bhai Manjit Singh and Another

Delhi High Court · (2013) 133 DRJ 495

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 14 Rule 2(2)(b), Order 15 Rule 3Specific Relief Act, 1963 — Section 14(2)(ii), 16(c)

Read judgment

High Courts01 Nov 2012Dismissed

S.S. Sinha Vs HCL Technologies Ltd. and Another

Delhi High Court · (2012) 11 DEL CK 0162

Arbitration and Conciliation Act, 1996 — Section 11, 34

Read judgment

High Courts01 Nov 2012Dismissed

Laguna Holdings Pvt. Ltd. and Others Vs Eden Park Hotels Pvt. Ltd. and Others

Delhi High Court · (2013) 112 CLA 181 : (2013) 176 CompCas 118 : (2013) 197 DLT 308 : (2013) 134 DRJ 91 : (2013) 117 SCL 351

Companies Act, 1956 — Section 162, 215, 217(5), 222(f), 224Evidence Act, 1872 — Section 91, 92

Read judgment

High Courts01 Nov 2012Allowed

Nand Ram and Others Vs Prem Pal and Others

Delhi High Court · (2013) ACJ 2688

Read judgment

High Courts01 Nov 2012Allowed

ICICI Lombard General Insurance Co. Ltd. Vs Rani Verma and Others

Delhi High Court · (2012) 11 DEL CK 0111

Read judgment

High Courts01 Nov 2012Allowed

Surender Singh Vs State and Another

Delhi High Court · (2012) 9 AD 652

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 320, 34, 341, 420, 448

Read judgment

High Courts01 Nov 2012Allowed

M/s Pantaloon Retail (India) Ltd. and Others Vs Govt. of NCT of Delhi

Delhi High Court · (2012) 9 AD 513 : (2013) 1 Crimes 339 : (2012) 195 DLT 585 : (2013) 3 JCC 1900

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 14, 16(1)(a), 17(1)(a)(ii), 19(2), 2(ix)(k)

Read judgment

High Courts01 Nov 2012Dismissed

Jagdambay Auto Station and Another Vs UOI and Others

Delhi High Court · (2012) 11 DEL CK 0084

Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138Arbitration and Conciliation Act, 1996 — Section 11, 8

Read judgment