High Courts15 Oct 2012
National Thermal Power Corpn. Ltd. Vs The Commissioner of Income Tax
Delhi High Court · (2013) 357 ITR 253 : (2012) 211 TAXMAN 505
Income Tax Act, 1961 — Section 256(2), 32, 56(ii), 57(ii)
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,186 of 6,805
High Courts15 Oct 2012Disposed Off
Bharat Bhushan Maggon Vs Joginder Lal and Others
Delhi High Court · (2012) 9 AD 241
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, Order 7 Rule 11Hindu Succession Act, 1956 — Section 8
High Courts15 Oct 2012Disposed Off
National Insurance Company Ltd. Vs Poonam and Others
Delhi High Court · (2012) 10 DEL CK 0224
High Courts15 Oct 2012
Rajani Sharma and Others Vs Bodhu and Others National Insurance Company Ltd. Vs Smt. Rajani Sharma and Others
Delhi High Court · (2012) 10 DEL CK 0217
Motor Vehicles Act, 1988 — Section 166Succession Act, 1925 — Section 306
High Courts15 Oct 2012
Braj Mohan Vs UOI and Others
Delhi High Court · (2012) 10 DEL CK 0205
Railway Claims Tribunal Act, 1987 — Section 5(4)
High Courts15 Oct 2012Dismissed
Nishant Sankale Vs UOI and Others
Delhi High Court · (2012) 10 DEL CK 0202
High Courts15 Oct 2012
In Re: Uppal Sons Holdings Private Limited and Uppal Housing Private Limited
Delhi High Court · (2012) 10 DEL CK 0201
Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts15 Oct 2012
Prakash Vs State of Delhi Sanjay Goel Vs The State
Delhi High Court · (2012) 8 AD 617
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts15 Oct 2012
Surjeet Kaur Vs Probation Officer and Another
Delhi High Court · (2012) 9 AD 283 : (2013) 2 JCC 1072
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 323, 506
High Courts15 Oct 2012Dismissed
Smt. Sarla Aggarwal Vs Sh. Ashwani Kumar Aggarwal
Delhi High Court · (2012) 10 DEL CK 0134
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44, 52
High Courts15 Oct 2012Dismissed
Shanti Devi Vs Rajesh Kumar Jain and Another
Delhi High Court · (2012) 9 AD 246
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B, 25B(5), 25B(8)
High Courts15 Oct 2012
Bata India Ltd. Vs A.M. Turaz and Others
Delhi High Court · (2013) 53 PTC 536
Cinematograph Act, 1952 — Section 3, 4, 5A, 5A(A), 5BCivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17, 151, 9Constitution of India, 1950 — Article 104, 105, 14, 19, 19(1)
High Courts15 Oct 2012Dismissed
D.S. Chauhan Vs Railway Board, Ministry of Railways
Delhi High Court · (2013) 198 DLT 731 : (2012) 132 DRJ 905
Constitution of India, 1950 — Article 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(1), 2(i), 2(i)(iv), 2(k)
High Courts15 Oct 2012Allowed
Shanti Devi Vs Delhi Transport Corporation
Delhi High Court · (2012) 10 DEL CK 0081
Constitution of India, 1950 — Article 14
High Courts15 Oct 2012Allowed
Cholamandalam MS General Insurance Company Ltd. Vs Smt. Joginder Singh and Others
Delhi High Court · (2012) 10 DEL CK 0075
High Courts15 Oct 2012Allowed
National Insurance Company Ltd. Vs Rajeshwar Prasad and Others
Delhi High Court · (2012) 10 DEL CK 0065
High Courts15 Oct 2012
Smt. Deepa Singh Vs Smt. Sharda Jootla and Others
Delhi High Court · (2012) 10 DEL CK 0055
Stamp Act, 1899 — Section 2(15)
High Courts15 Oct 2012Dismissed
Shri Rajender Kumar Sethi Vs Shri Sushil Kumar Sethi and Another
Delhi High Court · (2013) 133 DRJ 704
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Oct 2012
Brig. B.C. Rana (RETD.) Vs Ms. Seema Katoch and Others
Delhi High Court · (2013) 2 AD 481 : (2013) 198 DLT 35
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 7(d), Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), 151Limitation Act, 1963 — Section 9
High Courts15 Oct 2012
Ishmali Devi and Others Vs D.D.A. and Others Sajamal Vs DDA and Another
Delhi High Court · (2012) 10 DEL CK 0005
Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226, 32Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 15(a), 2(c), 2(e), 2(g)