COURT ARCHIVE

Delhi High Court judgments

1,36,095 judgments · page 4,250 of 6,805

High Courts01 Aug 2012Disposed Off

M/s National Steel Ind. Ltd. Vs M/s Bhiwani Cold Rolling Mills Ltd. and Another

Delhi High Court · (2012) 08 DEL CK 0496

Arbitration and Conciliation Act, 1996 — Section 2(e), 34Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 14, 14(1), 2(h)

Read judgment

High Courts01 Aug 2012Disposed Off

Pramod Kumar Vs State of NCT of Delhi

Delhi High Court · (2012) 7 AD 155 : (2012) 3 JCC 2040

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 393, 397, 398

Read judgment

High Courts01 Aug 2012Disposed Off

Ravinder Kumar Tyagi Vs State

Delhi High Court · (2012) 6 AD 446 : (2012) 131 DRJ 353 : (2012) 4 JCC 2382

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Explosives Act, 1884 — Section 3, 5

Read judgment

High Courts01 Aug 2012Dismissed

State (G.N.C.T.) of Delhi Vs Saqib Rehman @ Masood and Others

Delhi High Court · (2012) 7 AD 12 : (2012) 3 JCC 2127

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27

Read judgment

High Courts01 Aug 2012Allowed

Anil Kumar Vs State Bank of India

Delhi High Court · (2012) 08 DEL CK 0438

Read judgment

High Courts01 Aug 2012Allowed

Batliboi Vs Mideast Integrated Steels Ltd.

Delhi High Court · (2012) 08 DEL CK 0424

Companies Act, 1956 — Section 391, 393, 394

Read judgment

High Courts01 Aug 2012Dismissed

Arjun Singh Vs UOI and Others

Delhi High Court · (2012) 08 DEL CK 0323

Read judgment

High Courts01 Aug 2012Allowed

Raj Kumar Gupta Vs Girish Bansal and Another

Delhi High Court · (2012) 7 AD 1

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 41 Rule 1, 114, 151Constitution of India, 1950 — Article 227

Read judgment

High Courts01 Aug 2012

Court on its Own Motion Vs Union of India and Another

Delhi High Court · (2012) 08 DEL CK 0263

Companies Act, 1956 — Section 433, 434, 435, 436, 437

Read judgment

High Courts01 Aug 2012

Aditya Chandershekhar Pandit and Others Vs State of NCT of Delhi and Another

Delhi High Court · (2012) 131 DRJ 578 : (2012) 3 JCC 2112

Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

Read judgment

High Courts01 Aug 2012

Shri L.M. Khosla Vs Thai Airways International Public Company Limited and Another

Delhi High Court · (2012) 08 DEL CK 0148

Civil Procedure Code, 1908 (CPC) — Section 85Constitution of India, 1950 — Article 12, 14Contract Act, 1872 — Section 73

Read judgment

High Courts01 Aug 2012Dismissed

S.I./G.D. Talib Hussain Vs UOI and Others

Delhi High Court · (2012) 08 DEL CK 0146

Read judgment

High Courts01 Aug 2012Dismissed

Sanjeet Singh Vs Director General, Bsf and Others

Delhi High Court · (2012) 08 DEL CK 0097

Read judgment

High Courts01 Aug 2012Dismissed

Dinesh Rai Vs State of NCT of Delhi and Others

Delhi High Court · (2012) 08 DEL CK 0081

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 380

Read judgment

High Courts01 Aug 2012Dismissed

Mohd. Ismail Vs Abul Kalam Azad Islamic Awakening Centre

Delhi High Court · (2012) 08 DEL CK 0074

Industrial Disputes Act, 1947 — Section 10, 11(1), 11(3), 33

Read judgment

High Courts01 Aug 2012

Satyawir Singh and Others Vs Union of India and Ors

Delhi High Court · (2012) 08 DEL CK 0069

Read judgment

High Courts01 Aug 2012

Bhama Rani and Others Vs National Insurance Co. Ltd.

Delhi High Court · (2012) 08 DEL CK 0062

Read judgment

High Courts01 Aug 2012

New India Assurance Co. Ltd. Vs Parkasho Devi and Ors

Delhi High Court · (2012) 08 DEL CK 0061

Read judgment

High Courts01 Aug 2012

Bajaj Allianz General Insurance Co. Ltd. Vs Poonam Arora and Others

Delhi High Court · (2012) 08 DEL CK 0060

Read judgment

High Courts01 Aug 2012Dismissed

Daya Shankar Ojha Vs UOI and ORS

Delhi High Court · (2012) 08 DEL CK 0038

Army Act, 1950 — Section 21, 4Constitution of India, 1950 — Article 226, 33

Read judgment