COURT ARCHIVE

Delhi High Court judgments

1,36,095 judgments · page 4,292 of 6,805

High Courts28 May 2012Allowed

Delhi Transport Corporation Vs Kishan Pal

Delhi High Court · (2012) 05 DEL CK 0253

Industrial Disputes Act, 1947 — Section 17BPersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

High Courts28 May 2012

Sriniwas Ramchandra Deo Vs Religare Finvest Ltd

Delhi High Court · (2012) 05 DEL CK 0193

Arbitration and Conciliation Act, 1996 — Section 34, 37

High Courts28 May 2012

Delhi Transport Corporation Vs Ram Saran

Delhi High Court · (2012) 05 DEL CK 0174

Industrial Disputes Act, 1947 — Section 17B

High Courts28 May 2012

Uttaranchal State Road Transport Corporation Vs Rama Devi Kaira and Others Rama Devi Kaira and Ors Vs Uttranchal Transport Corporation

Delhi High Court · (2012) 05 DEL CK 0097

High Courts28 May 2012Dismissed

Bhagwati Prasad Garg Vs Rakesh Chaudhary

Delhi High Court · (2012) 05 DEL CK 0095

Delhi Rent Control Act, 1958 — Section 14(1)(e)

High Courts28 May 2012Dismissed

Srichand Longani and Sons Vs Mala Devi

Delhi High Court · (2012) 05 DEL CK 0094

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Delhi Rent Control Act, 1958 — Section 14(1)(e)Slum Areas (Improvement and Clearance) Act, 1956 — Section 19

High Courts28 May 2012Dismissed

Namdev Vs Sanjay Gupta

Delhi High Court · (2012) 05 DEL CK 0093

Delhi Rent Control Act, 1958 — Section 14(1)(e), 4(1)(e)

High Courts28 May 2012

M/s. Global Infosystem Ltd. Vs M/s. Lunar Finance Ltd.

Delhi High Court · (2012) 130 DRJ 307

Companies Act, 1956 — Section 126, 433, 433(e), 434, 434(1)(a)Contract Act, 1872 — Section 126, 128, 145, 172, 173Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts28 May 2012

Enigma Gym ''N'' SPA Vs Shehanshah Real Estate

Delhi High Court · (2012) 05 DEL CK 0023

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10Partnership Act, 1932 — Section 45

High Courts28 May 2012Dismissed

D.D.A. Vs Kailash Nath and Associates

Delhi High Court · (2012) 05 DEL CK 0013

Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 74, 75Delhi Development Act, 1957 — Section 22

High Courts25 May 2012

Ujjwal Madan and Others Vs Union of India and Others

Delhi High Court · (2012) 05 DEL CK 0669

High Courts25 May 2012

M/s D.S.I.I.D.C. Vs Pravin Kumar Sharma

Delhi High Court · (2012) 5 AD 382 : (2012) 190 DLT 321 : (2012) 4 LLJ 601 : (2012) LLR 718

Constitution of India, 1950 — Article 14, 16

High Courts25 May 2012

M/S Shringar Impex Pvt. Ltd. Vs MS. Punita Singh

Delhi High Court · (2012) 190 DLT 400

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 20 Rule 18

High Courts25 May 2012

Amit Garg Vs Raminder Singh

Delhi High Court · (2012) 190 DLT 335

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 100Evidence Act, 1872 — Section 73

High Courts25 May 2012Allowed

New India Assurance Co. Ltd. Vs Beni Madhab Das and Ors

Delhi High Court · (2012) 05 DEL CK 0583

High Courts25 May 2012Allowed

M/s. AMCO Vinyl Ltd. Vs M/s. Classic Industries

Delhi High Court · (2012) 190 DLT 353

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts25 May 2012

Oriental Insurance Co Ltd Vs Sabita Devi and Ors Sabita Devi and Ors Vs Oriental Insurance Co Ltd

Delhi High Court · (2012) 05 DEL CK 0558

Motor Vehicles Act, 1988 — Section 163A

High Courts25 May 2012Dismissed

The National Small Industries Corp Ltd. Vs M/s. Akriti Industries and Others

Delhi High Court · (2012) 05 DEL CK 0550

Criminal Procedure Code, 1973 (CrPC) — Section 251, 378(4), 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts25 May 2012

C.B. Richards Ellis Mauritius Ltd. Vs Assistant Director of Income Tax and Others

Delhi High Court · (2012) 190 DLT 699 : (2012) 208 TAXMAN 322

General Clauses Act, 1897 — Section 6Income Tax (Amendment) Act, 1959 — Section 4Income Tax Act, 1922 — Section 34, 34(1)

High Courts25 May 2012

Oriental Insurance Co. Ltd. Vs Sandeep Tomar and Others Sandeep Tomar and Anr Vs Oriental Insurance CO LTD and Ors

Delhi High Court · (2012) 05 DEL CK 0535

Income Tax Act, 1961 — Section 168