High Courts23 Apr 2012Allowed
Bajaj Allianz General Insurance Co. Ltd. Vs Asha and Others
Delhi High Court · (2012) 04 DEL CK 0364
COURT ARCHIVE
Delhi High Court judgments
1,36,095 judgments · page 4,330 of 6,805
High Courts23 Apr 2012
Hazoor Singh Vs State
Delhi High Court · (2012) 04 DEL CK 0339
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
High Courts23 Apr 2012
State Govt. of NCT of Delhi Vs Khalil Ahmed
Delhi High Court · (2012) 5 ILR Delhi 73
Arms Act, 1959 — Section 25, 3(25)Criminal Procedure Code, 1973 (CrPC) — Section 154Essential Commodities Act, 1955 — Section 10, 3, 7, 9
High Courts23 Apr 2012Allowed
Naveen Chandra Jha Vs The Chief Secretary, Govt. of NCT and Others
Delhi High Court · (2012) 04 DEL CK 0297
High Courts23 Apr 2012Dismissed
Asian Steels Vs Shree Bihari Forgings (P) Ltd.
Delhi High Court · (2012) 3 BC 159 : (2012) 189 DLT 458
Companies Act, 1956 — Section 433(e), 434, 439Partnership Act, 1932 — Section 69
High Courts23 Apr 2012Disposed Off
New India Assurance Co. Ltd. Vs Sangeeta Asthana and Others Ritu Asthana Vs New India Assurance Co. Ltd and Others
Delhi High Court · (2012) 04 DEL CK 0273
High Courts23 Apr 2012Dismissed
Air India Ltd. Vs Govt. of India and Others
Delhi High Court · (2013) 1 SCT 222
Constitution of India, 1950 — Article 136, 226, 32Industrial Disputes Act, 1947 — Section 10(1), 2(oo), 2(s), 25(f), 25(g)
High Courts23 Apr 2012Allowed
Bajaj Allianz General Insurance Co. Ltd. Vs Sariti and Others
Delhi High Court · (2012) 04 DEL CK 0267
High Courts23 Apr 2012Allowed
Janardan Sada @ Matua Vs The State (NCT of Delhi)
Delhi High Court · (2012) 3 Crimes 540 : (2012) 2 JCC 1435
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Apr 2012Dismissed
Rajhans Realtors Pvt. Ltd. Vs Rajinder Goyal and Others
Delhi High Court · (2012) 04 DEL CK 0254
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Delhi Rent Control Act, 1958 — Section 14(1)
High Courts23 Apr 2012Dismissed
Seema Anand Vs Prem Kumar
Delhi High Court · (2012) 04 DEL CK 0253
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 14 Rule 2Stamp Act, 1899 — Section 33, 35
High Courts23 Apr 2012Dismissed
Smt. Renu Jain and Another Vs Ms. Gunjan
Delhi High Court · (2012) 04 DEL CK 0252
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(b)Specific Relief Act, 1963 — Section 34, 37(1)Succession Act, 1925 — Section 113, 114
High Courts23 Apr 2012
Sarvodya Co-op. Housing Society Vs Union of India
Delhi High Court · (2012) 194 DLT 222
Land Acquisition Act, 1894 — Section 23(1), 4, 4(1), 48
High Courts23 Apr 2012Allowed
Delhi Transport Corporation and Ors Vs National Insurance Co Ltd and Anr
Delhi High Court · (2012) 04 DEL CK 0232
Motor Vehicles Act, 1988 — Section 149, 149(2), 39, 56
High Courts23 Apr 2012
Sunil Kumar Vs Gopal Shah and Another
Delhi High Court · (2012) 04 DEL CK 0221
High Courts23 Apr 2012Dismissed
Shainda @ Nishi Vs Naresh Kumar @ Vikas and Others
Delhi High Court · (2012) 04 DEL CK 0218
High Courts23 Apr 2012
Krishak Bharati Cooperative Ltd. Vs Commissioner of Income Tax
Delhi High Court · (2012) 04 DEL CK 0143
Income Tax Act, 1961 — Section 263, 80I
High Courts23 Apr 2012Allowed
Parshadi Lal Vs State Govt. of NCT of Delhi
Delhi High Court · (2012) 04 DEL CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 173, 328Evidence Act, 1872 — Section 105, 57Penal Code, 1860 (IPC) — Section 24, 25, 302, 325, 415
High Courts23 Apr 2012
Director of Income Tax Vs Guy Carpenter and Co. Ltd.
Delhi High Court · (2012) 254 CTR 243 : (2012) 346 ITR 504 : (2012) 207 TAXMAN 121
Income Tax Act, 1961 — Section 133(6), 143(2), 260A, 9(1)
High Courts23 Apr 2012
Commissioner of Income Tax VII Vs Shri Karan Khandelwal The Commissioner of Income Tax III Vs Sunil Bedi
Delhi High Court · (2012) 348 ITR 126
Income Tax Act, 1961 — Section 132(4A), 48, 52, 52(1), 52(2)Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965 — Rule 26