High Courts21 Aug 2012Dismissed
Ishar Gas Oil Pvt. Ltd and Others Vs Union of India and Others
Delhi High Court · (2012) 115 SCL 651
Contract Act, 1872 — Section 126
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,238 of 6,805
High Courts21 Aug 2012Dismissed
Staff Selection Commission Vs Ranjita Sahu and Another
Delhi High Court · (2012) 08 DEL CK 0477
High Courts21 Aug 2012Dismissed
Sh. Harish Kumar Dua Vs Narender Kumar Dua and Others
Delhi High Court · (2012) 7 AD 492 : (2012) 131 DRJ 626
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, 151Transfer of Property Act, 1882 — Section 52, 55(6)(b)
High Courts21 Aug 2012Allowed
Consolidated Contractors International Company S.A.L. Vs Consolidated Construction Consortium Ltd. and Others
Delhi High Court · (2012) 193 DLT 217 : (2013) 53 PTC 641
High Courts21 Aug 2012Dismissed
Satish Kumar Sharma Vs M/s Horticulture/Forest Department
Delhi High Court · (2012) 08 DEL CK 0356
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 11A, 25F
High Courts21 Aug 2012Allowed
Rakesh Kumar Vs UOI and Others
Delhi High Court · (2012) 08 DEL CK 0350
Border Security Force Act, 1968 — Section 117(2)Penal Code, 1860 (IPC) — Section 3(i)12, 323, 376, 504, 506
High Courts21 Aug 2012Dismissed
Delhi Development Authority Vs Pratap Singh
Delhi High Court · (2012) 135 FLR 620 : (2012) LLR 1012
Industrial Disputes Act, 1947 — Section 10, 33
High Courts21 Aug 2012Dismissed
Vished Through Legal Guardian Sushil Kumar Vs Directorate of Higher Education and Others Master Rohan Shad Arora Through: Father and Natural Guardian and Another Vs The Registrar, University of Delhi
Delhi High Court · (2012) 131 DRJ 604
Constitution of India, 1950 — Article 14, 15, 15(4), 16(4), 341
High Courts21 Aug 2012Dismissed
MCD Vs Tarawati
Delhi High Court · (2012) 08 DEL CK 0276
Industrial Disputes Act, 1947 — Section 10(4)
High Courts21 Aug 2012Dismissed
Trilok Anand Vs Roop Kishore Tuli
Delhi High Court · (2012) 7 AD 115
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10Constitution of India, 1950 — Article 227
High Courts21 Aug 2012
Narender Dabas Vs Shakuntla Gautam
Delhi High Court · (2012) 08 DEL CK 0204
Specific Relief Act, 1963 — Section 16(c)
High Courts21 Aug 2012
Sh. Praveen Kumar Vs M/s Delhi State Industrial Infrastructure Development Corporation Ltd.
Delhi High Court · (2012) 08 DEL CK 0200
Industrial Disputes Act, 1947 — Section 25F
High Courts21 Aug 2012
Cpl. Sandeep Kumar Vs Union of India and Others
Delhi High Court · (2012) 193 DLT 144
High Courts21 Aug 2012
Managing Committee Amit Cooperative Group Housing Society and Another Vs Govt. of Nct of Delhi and Others
Delhi High Court · (2012) 08 DEL CK 0122
Constitution of India, 1950 — Article 226Delhi Co-operative Societies Act, 2003 — Section 116, 70
High Courts21 Aug 2012Allowed
Container Corporation of India Ltd. Vs Sh. Sanjeev Kumar Sh. Sanjeev Kumar Vs Union of India and Others
Delhi High Court · (2013) 1 LLJ 106
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 2(k), 22(1), 33
High Courts21 Aug 2012Dismissed
M/s. Pearey Lal and Sons Pvt. Ltd. Vs Punjab National Bank and Another
Delhi High Court · (2012) 08 DEL CK 0110
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts21 Aug 2012Dismissed
Kusum Jain Vs Rajesh Kumar Singh
Delhi High Court · (2012) 08 DEL CK 0102
Delhi Rent Control Act, 1958 — Section 25B(8)
High Courts21 Aug 2012
Balbir Singh Uppal and Another Vs Gurmeet Singh Uppal and Others
Delhi High Court · (2012) 08 DEL CK 0018
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Hindu Gains Of Learning Act, 1930 — Section 3Specific Relief Act, 1963 — Section 6
High Courts21 Aug 2012
Shakti Bhog Foods Ltd. Vs Kola Shipping Ltd and Another
Delhi High Court · (2012) 3 ARBLR 372 : (2012) 193 DLT 421
Arbitration Act, 1940 — Section 12, 12(1), 12(2), 12(3), 13(2)Constitution of India, 1950 — Article 13
High Courts21 Aug 2012
Jhalani Tools (India) Ltd. Vs Tata Iron and Steel Company Ltd. and Others
Delhi High Court · (2012) 7 AD 116