High Courts05 Oct 2012
Motor Industries Co. Ltd. Vs M/S. Capital Fuel Injection Engineers Pvt. Ltd. and Others
Delhi High Court · (2012) 9 AD 121
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,194 of 6,805
High Courts05 Oct 2012Disposed Off
N.K. Tomar Vs M/s Viraj Implex Ltd.
Delhi High Court · (2012) 10 DEL CK 0310
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73, 74Interest Act, 1978 — Section 3
High Courts05 Oct 2012Disposed Off
M/s. Kirat Chand Jain Family Trust Vs State Bank of India
Delhi High Court · (2013) 3 AD 221 : (2013) 196 DLT 523
Arbitration Act, 1940 — Section 14, 17, 28, 30, 33
High Courts05 Oct 2012Dismissed
Prasanta Kalita Vs Union of India and Others
Delhi High Court · (2012) 10 DEL CK 0301
High Courts05 Oct 2012Allowed
Kishore Vs Prabodh Kumar and Others
Delhi High Court · (2012) 10 DEL CK 0298
Delhi Rent Control Act, 1958 — Section 25B, 25B(8)
High Courts05 Oct 2012Disposed Off
DTC Vs Pyare Lal
Delhi High Court · (2012) 195 DLT 332 : (2013) 137 FLR 90 : (2012) 135 FLR 981 : (2012) LLR 1171
Industrial Disputes Act, 1947 — Section 33(2)(b)Limitation Act, 1963 — Section 5
High Courts05 Oct 2012Dismissed
Jaibeer Vs State
Delhi High Court · (2012) 9 AD 1 : (2013) 1 JCC 19
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 354, 376
High Courts05 Oct 2012Dismissed
Sugam Construction (P) Ltd. Vs Northern Railway Administration
Delhi High Court · (2012) 8 AD 508
Arbitration and Conciliation Act, 1996 — Section 11, 11(5)
High Courts05 Oct 2012Allowed
Karam Chand Vs Ram Nath and Another
Delhi High Court · (2012) 10 DEL CK 0271
High Courts05 Oct 2012Dismissed
Ravinder Vashisht Vs Nanhi Devi and Others
Delhi High Court · (2012) 10 DEL CK 0240
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 10 Rule 2, Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts05 Oct 2012Dismissed
Vishal Singh Vs CBI
Delhi High Court · (2012) 8 AD 437
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326, 506(ii)
High Courts05 Oct 2012Dismissed
Nwadike UGO Ben Vs State
Delhi High Court · (2013) 197 DLT 740 : (2012) 4 JCC 180
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Foreigners Act, 1946 — Section 14Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 52, 55, 57
High Courts05 Oct 2012Dismissed
Manohar Singh and Another Vs State and Others
Delhi High Court · (2012) 4 JCC 2641
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 308, 323, 34, 420
High Courts05 Oct 2012Disposed Off
Union of India Vs M/S. Daisy Trading Corporation M/S. Daisy Trading Corporation Vs Union of India and Another
Delhi High Court · (2012) 10 DEL CK 0233
Arbitration Act, 1940 — Section 14, 17, 29, 30, 33Contract Act, 1872 — Section 53Stamp Act, 1899 — Section 17
High Courts05 Oct 2012
Dharambir @ Dharmender Kala Vs State
Delhi High Court · (2012) 4 JCC 2799
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 19, 2(1), 2(k)Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts05 Oct 2012
Varun Beverages Ltd. Vs Commissioner of Value Added Tax
Delhi High Court · (2013) 62 VST 388
Delhi Sales Tax Act, 1975 — Section 4(1)(a), 4(1)(d)
High Courts05 Oct 2012
Three-N-Products Private Limited Vs Union of India and Others
Delhi High Court · (2012) 9 AD 59 : (2013) 53 PTC 184
High Courts05 Oct 2012
M/s Flemingo Duty Shops Pvt. Ltd. Vs Union of India and Others
Delhi High Court · (2013) 18 GSTR 273 : (2012) 28 STR 449 : (2013) 58 VST 51
High Courts05 Oct 2012
Neeraj Gupta Vs Official Liquidator
Delhi High Court · (2012) 10 DEL CK 0158
Companies Act, 1956 — Section 454, 454(2)(a)
High Courts05 Oct 2012
M/s Otis Elevator Co. (India) Ltd. Vs Sh. R.N. Mehrotra, P.O. Labour Court and Others
Delhi High Court · (2012) 10 DEL CK 0138
Constitution of India, 1950 — Article 137, 226Delhi Shops and Establishments Act, 1954 — Section 16, 17, 18Industrial Disputes Act, 1947 — Section 10, 33C, 33C(2)