High Courts11 Jul 2012Disposed Off
Oriental Insurance Company Ltd Vs Chandona Pramanik and Others
Delhi High Court · (2012) 07 DEL CK 0447
Motor Vehicles Act, 1988 — Section 149(2)(a), 163A
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,271 of 6,805
High Courts11 Jul 2012Dismissed
Telestra Trade Place Pvt. Ltd. Vs Jagdambay Builders Pvt. Ltd. Polar Security and Finance Pvt. Ltd. Vs Sanjeev Channa
Delhi High Court · (2012) 07 DEL CK 0356
Criminal Procedure Code, 1973 (CrPC) — Section 82Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jul 2012
Sri Guru Tegh Bahadur Khalsa Post Graduate Evening College Vs Union of India and Others
Delhi High Court · (2012) 07 DEL CK 0284
Constitution of India, 1950 — Article 14, 16(1), 16(4), 338
High Courts11 Jul 2012Allowed
Mohd. Saleem @ Salim Vs The State
Delhi High Court · (2012) 6 AD 101 : (2012) 3 JCC 1849
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 34, 392, 395, 397
High Courts11 Jul 2012Dismissed
Delhi Transco Ltd. and Another Vs Hythro Engineers Pvt. Ltd.
Delhi High Court · (2012) 3 ARBLR 349
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts11 Jul 2012
Depak Gupta Vs Praveen Kumar Gupta
Delhi High Court · (2012) 6 AD 440
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7(v)(e)Specific Relief Act, 1963 — Section 39
High Courts11 Jul 2012
M.T.N.L. Vs Ram Rattan
Delhi High Court · (2012) 6 AD 107 : (2012) LLR 986 : (2013) 1 SLJ 181
Industrial Disputes Act, 1947 — Section 17B
High Courts11 Jul 2012Dismissed
Vijay Mohan Vs The Presiding Officer and Another
Delhi High Court · (2012) 07 DEL CK 0206
High Courts11 Jul 2012Dismissed
Javed @ Zubar Vs State Mukesh Vs State (Govt of Nct) of Delhi
Delhi High Court · (2012) 6 AD 252
Penal Code, 1860 (IPC) — Section 279, 307, 308, 313, 323
High Courts11 Jul 2012
Carmel Convent School and Anr Vs UOI and Another
Delhi High Court · (2012) 07 DEL CK 0020
Constitution of India, 1950 — Article 15(5), 226Right of Children to Free and Compulsory Education Act, 2009 — Section 2(n)
High Courts11 Jul 2012
Dr. (Ms.) V.L. Bhargava and Another Vs Shri Balwant Singh and Another Shri Balwant Singh Vs Dr. (Ms.) V.L. Bhargava and Another
Delhi High Court · (2012) 07 DEL CK 0014
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 6 Rule 9, Order 7 Rule 14, Order 7 Rule 17, Order 7 Rule 9
High Courts10 Jul 2012Dismissed
Vinay Kumar and Another Vs State
Delhi High Court · (2012) 07 DEL CK 0696
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 42(1), 42(2), 43
High Courts10 Jul 2012Disposed Off
J.D. Jain and Others Vs M/s. Sharma Associates and Others
Delhi High Court · (2012) 07 DEL CK 0667
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 2, Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts10 Jul 2012Dismissed
ESS AAR Universal (P) Ltd. and Others Vs Shri Girish Mehra
Delhi High Court · (2012) 07 DEL CK 0666
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts10 Jul 2012Dismissed
Tajinder Singh Vs State
Delhi High Court · (2012) 3 JCC 1846
Penal Code, 1860 (IPC) — Section 313, 420
High Courts10 Jul 2012Dismissed
Go Airlines Private Limited Vs Union of India
Delhi High Court · (2013) 356 ITR 333 : (2012) 209 TAXMAN 329
Income Tax Act, 1961 — Section 10(15A)Transfer of Property Act, 1882 — Section 5
High Courts10 Jul 2012Dismissed
State Vs Anil Kumar
Delhi High Court · (2012) 07 DEL CK 0555
Penal Code, 1860 (IPC) — Section 361, 363, 366, 375, 376
High Courts10 Jul 2012Allowed
Kamdhenu Ispat Limited Vs Nandlal Fruit Processor Pvt. Ltd. and Another
Delhi High Court · (2012) 51 PTC 417
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Jul 2012Allowed
Doosan Power Systems India Private Limited Vs Doosan Chennai Works Private Limited
Delhi High Court · (2012) 110 CLA 424 : (2012) 175 CompCas 139
Companies Act, 1956 — Section 235, 236, 237, 238, 239