COURT ARCHIVE

Delhi High Court judgments

1,36,095 judgments · page 4,275 of 6,805

High Courts06 Jul 2012Allowed

Union of India Vs R. N. Malhotra

Delhi High Court · (2012) 191 DLT 449

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High Courts06 Jul 2012Allowed

Municipal Corporation of Delhi Vs Sukumar Chandra Jain

Delhi High Court · (2012) 191 DLT 394

Arbitration and Conciliation Act, 1996 — Section 31(7)(b), 33, 34Contract Act, 1872 — Section 28(b), 33

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High Courts06 Jul 2012Dismissed

Rajiv Chugh Vs Gurpreet Singh

Delhi High Court · (2012) 4 RCR(Civil) 521

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 9 Rule 13, 151Constitution of India, 1950 — Article 227

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High Courts06 Jul 2012Disposed Off

Shikha Saini Vs Gurinder Singh Saini

Delhi High Court · (2012) 07 DEL CK 0538

Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 5

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High Courts06 Jul 2012Dismissed

CIT Vs M/s. Creative Travel Pvt. Ltd.

Delhi High Court · (2012) 07 DEL CK 0533

Income Tax Act, 1961 — Section 36(1)(ii)

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High Courts06 Jul 2012Allowed

Shri Sita Ram and Others Vs Chanan Singh and Others

Delhi High Court · (2012) 07 DEL CK 0507

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High Courts06 Jul 2012Allowed

Adelie builders and developers private limited and Others Vs Dlf Universal Ltd

Delhi High Court · (2012) 07 DEL CK 0496

Companies Act, 1956 — Section 235, 251, 391, 391(2), 394

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High Courts06 Jul 2012Allowed

Sony India Private Limited Vs Sony India Software Centre Private Limited

Delhi High Court · (2012) 191 DLT 266

Companies Act, 1956 — Section 235, 236, 237, 238, 239

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High Courts06 Jul 2012Dismissed

Bata India Limited Vs Sh. Ashwini Kumar Sareen

Delhi High Court · (2012) 07 DEL CK 0437

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Constitution of India, 1950 — Article 227

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High Courts06 Jul 2012Disposed Off

Parag Dlmia Vs Special Director of Enforcement, Enforcement Directorate

Delhi High Court · (2012) 173 CompCas 29 : (2012) 192 DLT 17

Companies Act, 1956 — Section 2Constitution of India, 1950 — Article 14Foreign Exchange Regulation Act, 1973 — Section 2(h), 40, 50, 68, 68

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High Courts06 Jul 2012Disposed Off

Rakesh Chandra Arya and Another Vs State and Another

Delhi High Court · (2012) 7 AD 359 : (2013) 1 JCC 438

Penal Code, 1860 (IPC) — Section 315, 34, 406, 498A

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High Courts06 Jul 2012Dismissed

Shri Prem Kumar and Another Vs Union of India and Another

Delhi High Court · (2012) 07 DEL CK 0386

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 7, 9

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High Courts06 Jul 2012Dismissed

Sanjay Kumar and Ors Vs The State

Delhi High Court · (2012) 6 AD 506

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 34, 386

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High Courts06 Jul 2012Dismissed

Chander Jha Vs State

Delhi High Court · (2012) 6 AD 312

Arms Act, 1959 — Section 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 34

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High Courts06 Jul 2012Dismissed

Ashok Malik Vs M/s. Soga Impex Pvt. Ltd. and Another

Delhi High Court · (2012) 3 JCC 2210

Criminal Procedure Code, 1973 (CrPC) — Section 482, 70(2), 82Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Jul 2012Dismissed

Bishan Gupta Vs Meena Sharma and Ors

Delhi High Court · (2012) 132 DRJ 682

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High Courts06 Jul 2012

Ashian Needles Pvt. Ltd. Vs CIT

Delhi High Court · (2012) 6 AD 416

Constitution of India, 1950 — Article 142Income Tax Act, 1961 — Section 143(3), 147, 253, 253(2), 253(4)

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High Courts06 Jul 2012

Nanak Chand and Others Vs Raja Rakesh and Others

Delhi High Court · (2012) 191 DLT 454

Court Fees Act, 1870 — Section 7(iv)(d)Delhi Land Reforms Act, 1954 — Section 185Delhi Land Revenue Act, 1954 — Section 64(1)

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High Courts06 Jul 2012

Birla Textile Mills Vs Ashoka Enterprises and Others

Delhi High Court · (2013) 1 AD 227 : (2012) 191 DLT 499 : (2012) 6 ILR Delhi 593

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 8 Rule 4Limitation Act, 1963 — Section 14, 17(1), 21, 22

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High Courts06 Jul 2012Dismissed

Delhi Development Authority Vs M/s Marble Point and Ors

Delhi High Court · (2012) 191 DLT 514

Constitution of India, 1950 — Article 32

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