High Courts04 Sept 2012Dismissed
M/s. Khurana Eco Friendly Venture (P) Ltd. Vs M/s. Monica Processing Plants
Delhi High Court · (2012) 09 DEL CK 0308
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,223 of 6,805
High Courts04 Sept 2012Allowed
Sandeep Mishra Vs Vijay Kumar Yadav and Others
Delhi High Court · (2012) 09 DEL CK 0195
Motor Vehicles Act, 1988 — Section 166
High Courts04 Sept 2012Allowed
Krishna Vs Bachan Chaudhary and Others
Delhi High Court · (2012) 09 DEL CK 0187
High Courts04 Sept 2012
State Vs Manmohan Singh
Delhi High Court · (2012) 09 DEL CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(4)Penal Code, 1860 (IPC) — Section 302, 307, 309
High Courts04 Sept 2012
Prem Chand and Another Vs Subhash Chand Saini and Others
Delhi High Court · (2012) 2 RCR(Rent) 258
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 25B(8), 25B(9)
High Courts04 Sept 2012Dismissed
Amrik Singh Vs Balraj
Delhi High Court · (2012) 2 RCR(Rent) 412
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1), 14(1)(a), 14(2)
High Courts04 Sept 2012
Raj Kumari Vs Sheela Devi (Since Deceased) Through Lrs
Delhi High Court · (2012) 2 RCR(Rent) 413
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2)Evidence Act, 1872 — Section 114
High Courts04 Sept 2012Dismissed
Prem Nath Motors Ltd Vs Union of India
Delhi High Court · (2012) 09 DEL CK 0114
High Courts04 Sept 2012Dismissed
Mahavir Singh Vs Delhi Transport Corporation
Delhi High Court · (2012) 09 DEL CK 0096
Administrative Tribunals Act, 1985 — Section 21(1)(a)
High Courts04 Sept 2012Dismissed
Santosh Chand Goel Vs Vinay Gupta
Delhi High Court · (2012) 09 DEL CK 0095
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B, 25B(8)
High Courts04 Sept 2012
Indian Oil Corporation Ltd. and Others Vs M/s. Ponty Malik Construction Co. and Another Ponty Malik Construction Co. and Another Vs Indian Oil Corporation Ltd. and Others
Delhi High Court · (2012) 193 DLT 535
Arbitration and Conciliation Act, 1996 — Section 16(2), 34, 34(2)(b)(ii)Contract Act, 1872 — Section 28
High Courts04 Sept 2012Dismissed
Pradeep Aggarwal Vs Dharmesh Sharma
Delhi High Court · (2012) 09 DEL CK 0085
Contempt of Courts Act, 1971 — Section 16Penal Code, 1860 (IPC) — Section 307, 34
High Courts04 Sept 2012Dismissed
Govt. of NCT of Delhi Vs Nand Lal Singh
Delhi High Court · (2012) 193 DLT 133
Constitution of India, 1950 — Article 14, 19, 21
High Courts04 Sept 2012
The New India Assurance Co. Ltd. Vs Sh. Vinod Dass and Others
Delhi High Court · (2012) 09 DEL CK 0029
High Courts04 Sept 2012
U.P. State Road Transport Corporation Vs Khazan Singh and Another
Delhi High Court · (2012) 09 DEL CK 0028
High Courts04 Sept 2012
The New India Assurance Co. Ltd. Vs Mrs. Mithilesh Devi and Others
Delhi High Court · (2012) 09 DEL CK 0007
High Courts03 Sept 2012Dismissed
Mahesh Chand Vs Delhi Development Authority and Others
Delhi High Court · (2012) 09 DEL CK 0579
High Courts03 Sept 2012Dismissed
Commissioner of Police Vs Krishan Kumar
Delhi High Court · (2012) 193 DLT 112
Penal Code, 1860 (IPC) — Section 147, 149, 323, 324, 325
High Courts03 Sept 2012Dismissed
Commissioner of Police Vs Sunil Chandra
Delhi High Court · (2012) 09 DEL CK 0577
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 325, 34, 392, 394, 411
High Courts03 Sept 2012Allowed
Baljit Singh Bahmania Vs Union of India and Others
Delhi High Court · (2012) 131 DRJ 379 : (2012) 5 ILR Delhi 817
Constitution of India, 1950 — Article 226