COURT ARCHIVE

Delhi High Court judgments

1,36,095 judgments · page 4,284 of 6,805

High Courts22 Jun 2012Disposed Off

Dr. Mohd. Sohail Fazal Vs State Govt. of Nct of Delhi

Delhi High Court · (2012) 5 AD 544 : (2012) 3 JCC 1809

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 306, 498A

High Courts14 Jun 2012Dismissed

President''s Secretariat Vs Nitish Kumar Tripathi

Delhi High Court · (2012) 3 RCR(Civil) 589

Right to Information Act, 2005 — Section 10, 11, 4(1)(b)(xii), 8, 8(1)(j)

High Courts14 Jun 2012Dismissed

Vipul Gupta Vs State and Ors

Delhi High Court · (2012) 6 ILR Delhi 528

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 24, 25, 321, 482

High Courts11 Jun 2012Disposed Off

Talat Tariq Vs State

Delhi High Court · (2012) 3 JCC 1603

Penal Code, 1860 (IPC) — Section 304B, 34, 406, 498A

High Courts11 Jun 2012Disposed Off

Global Vectra Helicorp Vs Directorate General of Civil Aviation and Anr

Delhi High Court · (2012) 06 DEL CK 0040

Aircraft Act, 1934 — Section 3Airports Authority of India Act, 1994 — Section 42Arms Act, 1959 — Section 17, 17(3), 17(3)(b)

High Courts02 Jun 2012

Mr. Sunil Madan Vs Mrs. Rachna Madan and Another

Delhi High Court · (2012) 06 DEL CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 20(2)

High Courts02 Jun 2012

Manushi Sangathan, Delhi Vs Govt. of Delhi and Others Initiative for Transportation and Development Programmes Vs MCD and Others

Delhi High Court · (2012) 5 AD 715

Central Motor Vehicles Rules, 1989 — Rule 14Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200

High Courts01 Jun 2012

Alcatel-Lucent India Ltd Vs Usha India Ltd

Delhi High Court · (2012) 174 CompCas 1 : (2012) 5 ILR Delhi 411 : (2012) 114 SCL 416

BIFR Regulations, 1987 — Regulation 19, 19(1), 19(2), 19(3), 19(4)BIFR Rules, 1987 — Rule 4Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 16(3), 17

High Courts01 Jun 2012

Indraprastha Gas Ltd. Vs Petroleum and Natural Gas Regulatory Board and Another

Delhi High Court · (2012) ELR 1013

Determination of Network Tariff for City or Local Natural Gas Distribution Networks and Compression Charge for CNG Regulation, 2008 — Regulation 17(5), 7Exclusivity Regulations — Regulation 3, 4Petroleum and Natural Gas Regulatory Board Act, 2006 — Section 11, 12, 15, 16, 2

High Courts01 Jun 2012Dismissed

M/s Larsen and Toubro Ltd. and Anr Vs Union of India and Others M/s Larsen and Toubro Ltd and Anr Vs Govt of Nct of Delhi and Ors

Delhi High Court · (2012) 36 STT 149

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(4)Central Sales Tax Act, 1956 — Section 6(2), 8(4)Constitution of India, 1950 — Article 269, 286, 366(29A)

High Courts01 Jun 2012Dismissed

Shanti Swarup Gupta and Anrs. Vs Union of India and Others

Delhi High Court · (2012) 06 DEL CK 0066

Constitution of India, 1950 — Article 138(1), 138(2), 139, 14, 148(3)Rajya Sabha Secretariat (Recruitment and Conditions of Service) Rules, 1957 — Rule 3(2), 4(2), 5

High Courts01 Jun 2012Dismissed

Surendra Kumar Tiwari Vs National Thermal Power Corporation Ltd. and Others

Delhi High Court · (2012) 06 DEL CK 0065

Constitution of India, 1950 — Article 14, 16, 311National Thermal Power Corporation Conduct Discipline and Appeal Rules — Rule 24.09, 25

High Courts01 Jun 2012Dismissed

In Re: M/s Indrama Investment Pvt. Ltd., M/s Select Holiday Resorts Ltd., CAPT. Swadesh Kumar and CAPT. RAM Kohli

Delhi High Court · (2012) 172 CompCas 271 : (2013) 4 CompLJ 269

Companies Act, 1956 — Section 235, 251, 391, 391(1), 391(2)

High Courts01 Jun 2012

Centre For Public Interest Litigation Vs Union of India and Others

Delhi High Court · (2012) 06 DEL CK 0063

Constitution of India, 1950 — Article 14, 51A

High Courts01 Jun 2012

A.P. Moller - Maersk A/S and Another Vs Maersk Mining and Exploration Private Limited

Delhi High Court · (2012) 06 DEL CK 0062

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 151Trade Marks Act, 1999 — Section 2, 28, 29(4)

High Courts01 Jun 2012Dismissed

Ramesh Chhabra Vs Chairman-Cum-Managing Director Delhi Transport Corporation and Others

Delhi High Court · (2012) 06 DEL CK 0061

Constitution of India, 1950 — Article 226Delhi Motor Vehicles Rules, 1993 — Rule 58Motor Vehicles Act, 1988 — Section 61(1)

High Courts01 Jun 2012Dismissed

Britannia New Zealand Foods Pvt. Ltd. and Another Vs Director (PFA) and Another

Delhi High Court · (2012) 5 AD 501 : (2012) 3 JCC 1921

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 11(4), 13, 13(2), 16, 20

High Courts01 Jun 2012Dismissed

Neeraj Kumar Vs State

Delhi High Court · (2012) 5 AD 560

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 326, 34

High Courts01 Jun 2012Dismissed

Surender @ Tiger and Another Vs State and Another

Delhi High Court · (2012) 6 AD 296

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 302, 323, 336, 34, 452

High Courts01 Jun 2012Dismissed

Uttarakhand Transport Corporation Vs Ram Sakal Mahto and Another

Delhi High Court · (2012) 5 ILR Delhi 555

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 103