High Courts16 May 2012
M/s. KAPCO Erectors Vs Flex Engineering Ltd. and Another
Delhi High Court · (2012) 05 DEL CK 0150
Arbitration and Conciliation Act, 1996 — Section 28(3), 34
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,303 of 6,805
High Courts16 May 2012Allowed
Raghubir Singh Vs Agriculture Produce Market Committee, GNCT of Delhi
Delhi High Court · (2012) 130 DRJ 323 : (2012) 134 FLR 626 : (2012) LLR 900
Contract Act, 1872 — Section 7
High Courts16 May 2012Dismissed
Anand Mohan Vs State NCT of Delhi
Delhi High Court · (2012) 5 ILR Delhi 295
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 494, 498A
High Courts16 May 2012
Gas Authority of India Ltd. (Gail) Vs M/s. Bhageertha Engineering Ltd. M/s. Bhageertha Engineering Ltd. Vs Gas Authority of India Ltd. (Gail)
Delhi High Court · (2012) 05 DEL CK 0121
Arbitration and Conciliation Act, 1996 — Section 24, 28, 28(3), 31(3), 34Contract Act, 1872 — Section 55, 73
High Courts16 May 2012Dismissed
Mamta Vs Satpal and Others Municipal Corporation of Delhi Vs Mamta
Delhi High Court · (2012) 05 DEL CK 0112
Motor Vehicles Act, 1988 — Section 166
High Courts16 May 2012Allowed
Gian Devi Vs UOI and Others
Delhi High Court · (2012) 211 TAXMAN 149
Income Tax Act, 1961 — Section 269UD(1)
High Courts16 May 2012Dismissed
Mohd. Wasim Vs State
Delhi High Court · (2012) CriLJ 3883 : (2012) 5 ILR Delhi 286 : (2012) 3 JCC 1552
Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7APenal Code, 1860 (IPC) — Section 120B, 364A, 506
High Courts15 May 2012
Sonia Associates Vs B.B. Sabharwal and Another
Delhi High Court · (2012) 5 AD 258
High Courts15 May 2012
Shakuntala Bholla Vs Sheel Chand Jain
Delhi High Court · (2012) 05 DEL CK 0709
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15
High Courts15 May 2012Allowed
Commissioner of Police and Another Vs Rakesh Kumar
Delhi High Court · (2012) 05 DEL CK 0708
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Penal Code, 1860 (IPC) — Section 143, 323, 325, 341
High Courts15 May 2012Dismissed
Dharmendra Kumar Vs Commissioner Kendriya Vidyalya Sangathan
Delhi High Court · (2012) 05 DEL CK 0707
High Courts15 May 2012Allowed
PTC India Limited Vs Jaiprakash Power Ventures Ltd.
Delhi High Court · (2012) 6 AD 545 : (2012) 2 ARBLR 424 : (2012) 130 DRJ 351
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(2), 16(3), 34Electricity (Supply) Act, 1948 — Section 4Electricity Act, 2003 — Section 121, 158, 174, 2(28), 2(39)
High Courts15 May 2012Dismissed
Rajeev Kumar @ Rajeev Raj Vs State
Delhi High Court · (2012) 05 DEL CK 0672
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 6
High Courts15 May 2012Dismissed
Surag Tir Kaman Suraj Vs Govt. of NCT of Delhi and Others
Delhi High Court · (2012) 05 DEL CK 0671
High Courts15 May 2012Dismissed
State of NCT of Delhi Vs Rakesh and Others
Delhi High Court · (2012) 2 JCC 1334
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 34, 406, 498A
High Courts15 May 2012Allowed
Mecon Ltd. Vs Pioneer Fabricators P. Ltd.
Delhi High Court · (2012) 05 DEL CK 0560
Arbitration and Conciliation Act, 1996 — Section 34
High Courts15 May 2012
M/s Water and Power Consultancy Services (India) Ltd., New Delhi Vs Smt. Renu Gupta Smt. Renu Gupta Vs M/s Water and Power Consultancy Services (India) Ltd., New Delhi
Delhi High Court · (2012) 05 DEL CK 0544
High Courts15 May 2012Allowed
Smt. Champa Joshi Vs Maan Singh and Others
Delhi High Court · (2012) 5 ILR Delhi 277
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 96Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 34, 341, 391, 448
High Courts15 May 2012Allowed
M/s Talupula Engineering Co. (TEC) Vs Shri Rajiv Dua
Delhi High Court · (2012) 05 DEL CK 0542
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 105(1)
High Courts15 May 2012Dismissed
Anurag Gupta Vs Union of India and Others
Delhi High Court · (2012) 05 DEL CK 0490