High Courts01 May 2012
Rajesh Kumari @ Rajesh Devi and Others Vs Jai Prakash and Others
Delhi High Court · (2012) 05 DEL CK 0287
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,321 of 6,805
High Courts01 May 2012
CVCIGP II Client Rosehill Limited and Others Vs Sanjay Jain and Others
Delhi High Court · (2012) 05 DEL CK 0286
Arbitration and Conciliation Act, 1996 — Section 9
High Courts01 May 2012
Naib Subedar Rahamat Khan Vs Union of India and Others
Delhi High Court · (2012) 05 DEL CK 0273
High Courts01 May 2012Dismissed
M/s Sangeeta Jewels Pvt. Ltd. and Others Vs Sh. Ajay Kumar Jain
Delhi High Court · (2012) 7 AD 297 : (2012) 3 BC 184 : (2012) 189 DLT 635 : (2012) 114 SCL 395
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 70Negotiable Instruments Act, 1881 (NI) — Section 118, 80
High Courts01 May 2012Dismissed
MMTC of India Ltd. Vs Interore Fertichem Resources Sa
Delhi High Court · AIR 2012 Delhi 123
Arbitration and Conciliation Act, 1996 — Section 34, 37Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151
High Courts01 May 2012
Union of India Vs Peeco Hydraulic Pvt Ltd.
Delhi High Court · (2012) 189 DLT 264
Arbitration Act, 1940 — Section 28, 30, 33Contract Act, 1872 — Section 7
High Courts01 May 2012
Tata Sons Limited Vs Mr. Atul Tiwari and Another
Delhi High Court · AIR 2013 Delhi 29 : (2012) 50 PTC 528
Trade Marks Act, 1999 — Section 2, 29, 29(1), 29(2), 29(4)
High Courts01 May 2012Dismissed
Shashi Kant Jain Vs Tilak Raj Salooja and Anr
Delhi High Court · (2012) 05 DEL CK 0087
Civil Procedure Code, 1908 (CPC) — Section 151Delhi Rent Control Act, 1958 — Section 14(1), 25B
High Courts01 May 2012Allowed
Smt. Laxmi Devi Vs Shri Mahavir Singh
Delhi High Court · (2012) 05 DEL CK 0028
Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 16
High Courts01 May 2012Dismissed
Guptajee Charitable Trust Vs Bharat Carpets Ltd. and Others Puneet Gupta Vs UCC Builders Pvt. Ltd. and Others Shobha Somani and Others Vs Maharani Paints (India) Pvt. Ltd. and Others
Delhi High Court · (2012) 4 AD 381 : (2012) 3 BC 84 : (2013) 176 CompCas 354 : (2012) 190 DLT 110
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 108, 391, 441, 536(2)Securities and Exchange Board of India (Delisting of Equity Shares) Regulations, 2009 — Regulation 27(1), 28(1)
High Courts30 Apr 2012Allowed
Ex. Constable Rakesh Kumar Vs Union of India and Others
Delhi High Court · (2012) 04 DEL CK 0485
Army Rules, 1954 — Rule 115(2)Border Security Force Act, 1968 — Section 136, 40, 61, 75Border Security Force Rules, 1969 — Rule 142, 142(2), 143, 143(4), 161(1)
High Courts30 Apr 2012Dismissed
General Electric Canada Inc and Another Vs National Hydroelectric Power Corporation Limited
Delhi High Court · (2012) 04 DEL CK 0484
Arbitration Act, 1940 — Section 14(2), 17, 30, 33Arbitration and Conciliation Act, 1996 — Section 49Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 9, Order 22 Rule 9(2)
High Courts30 Apr 2012Dismissed
Union of India and Others Vs Federation of all India Central Govt. Canteen Employees Workers Association and Others
Delhi High Court · (2012) 04 DEL CK 0483
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 2012Allowed
Avneesh Sood Vs Tithi Sood
Delhi High Court · (2012) 04 DEL CK 0454
Contempt of Courts Act, 1971 — Section 10, 12, 2Hindu Marriage Act, 1955 — Section 13(B1), 13(B2)
High Courts30 Apr 2012Disposed Off
Vipin Kumar Vs Union of India and Another
Delhi High Court · (2012) 04 DEL CK 0342
High Courts30 Apr 2012Dismissed
Hari Kumar Vs Union of India and Others
Delhi High Court · (2012) 04 DEL CK 0341
High Courts30 Apr 2012Dismissed
Kritender Sharma Vs State of NCT of Delhi
Delhi High Court · (2012) 04 DEL CK 0330
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 190, 200, 203Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts30 Apr 2012Dismissed
Gandharb Singh Bhadwal Vs State and Others
Delhi High Court · (2012) 04 DEL CK 0329
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482, 483Penal Code, 1860 (IPC) — Section 120B, 406, 409, 415, 420
High Courts30 Apr 2012Dismissed
Avya Global Connect Ltd. Vs Trustron Devices P. Ltd. and Another
Delhi High Court · (2013) 2 JCC 116
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts30 Apr 2012Dismissed
Fashion Design Council of India Vs Gnct and Others
Delhi High Court · (2012) 3 ILR Delhi 768 : (2012) 51 VST 398
Constitution of India, 1950 — Article 226Delhi Entertainments and Betting Tax Act, 1996 — Section 14, 15, 2, 2(a), 2(j)Income Tax Act, 1961 — Section 10, 11, 12, 3, 4