High Courts11 Apr 2012Dismissed
R K Chandolia Vs CBI and Others
Delhi High Court · (2012) 4 AD 319
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 132, 136, 137, 138, 146
COURT ARCHIVE
Delhi High Court judgments
1,36,094 judgments · page 4,341 of 6,805
High Courts11 Apr 2012
Rajendra Shanker Vs Davendra Shanker Davendra Shanker Vs Rajendra Shanker
Delhi High Court · (2012) 04 DEL CK 0475
High Courts11 Apr 2012Dismissed
Sukhai Thakur Vs Uoi and Ors
Delhi High Court · (2012) 04 DEL CK 0464
High Courts11 Apr 2012Dismissed
Punjab National Bank Vs M/s. Bijlee Construction
Delhi High Court · (2012) 190 DLT 195 : (2012) 130 DRJ 579
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 55, 56, 70, 73
High Courts11 Apr 2012Dismissed
Shriram General Insurance Co. Ltd. Vs Krishna Devi and Ors
Delhi High Court · (2012) 04 DEL CK 0443
High Courts11 Apr 2012Allowed
New India Assurance Co. Ltd. Vs Reshma khatoon and Others
Delhi High Court · (2012) 04 DEL CK 0442
High Courts11 Apr 2012Dismissed
Mantec Consultant Pvt. Ltd. Vs State and Another
Delhi High Court · (2012) 5 AD 614 : (2012) 189 DLT 671 : (2012) 134 FLR 748 : (2012) 4 JCC 2373 : (2012) 4 LLJ 673 : (2013) LLR 120 : (2012) LLR 789
Criminal Procedure Code, 1973 (CrPC) — Section 204(3)Minimum Wages (Central) Rules, 1950 — Rule 10, 14, 15, 21(4), 22Minimum Wages Act, 1948 — Section 2(5), 22, 22(A)
High Courts11 Apr 2012Allowed
H.D. Gumber Vs Ashok Sachdeva
Delhi High Court · (2012) 4 AD 370
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 2, 72
High Courts11 Apr 2012Allowed
Anarkali and Another Vs Raj Kumar and Another
Delhi High Court · (2012) 04 DEL CK 0368
Motor Vehicles Act, 1988 — Section 140, 163A
High Courts11 Apr 2012Dismissed
Dr. Chitra Bhatnagar Vs State
Delhi High Court · (2012) 04 DEL CK 0358
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 397(1), 397(3), 468Penal Code, 1860 (IPC) — Section 304A, 34
High Courts11 Apr 2012Allowed
Asha and Others Vs Suresh Kumar and Others
Delhi High Court · (2012) 04 DEL CK 0340
Motor Vehicles Act, 1988 — Section 163A
High Courts11 Apr 2012Disposed Off
Sonu Vs State NCT of Delhi
Delhi High Court · (2012) 4 AD 464
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 150, 161, 164Penal Code, 1860 (IPC) — Section 324, 34, 341, 363, 366
High Courts11 Apr 2012Disposed Off
State, Government of National Capital Territory of Delhi, New Delhi Vs Puran Chand and Others
Delhi High Court · (2012) 04 DEL CK 0299
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 482Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304, 304B, 34, 498A
High Courts11 Apr 2012Disposed Off
Kanshi Ram Bansal Vs Suman Malhotra
Delhi High Court · (2013) ALLMR(Cri) 93 : (2012) 3 BC 460
Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 245, 311, 313Evidence Act, 1872 — Section 45, 73Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Apr 2012
Anup Kumar Srivastava (Dr.), Hemant Gandhi, Lallan Ojha Vs CBI
Delhi High Court · (2012) 191 DLT 686 : (2013) 1 JCC 376 : (2012) 1 JCC 376
Criminal Procedure Code, 1973 (CrPC) — Section 164, 439, 482Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1988 — Section 10, 12, 13(1)(d), 13(2), 13(i)(d)
High Courts11 Apr 2012Dismissed
Smt Geeta and Another Vs Bal Govind Rohtgi
Delhi High Court · (2012) 04 DEL CK 0196
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 96Evidence Act, 1872 — Section 58Transfer of Property Act, 1882 — Section 53A, 54, 55
High Courts11 Apr 2012
Pawan Kumar Vs Union of India and Others
Delhi High Court · (2012) 04 DEL CK 0183
High Courts11 Apr 2012Dismissed
Sanjay Aggarwal Vs G.S. Tayal and Others
Delhi High Court · (2012) 04 DEL CK 0100
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 300, 300(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Apr 2012Dismissed
L N Chaturvedi Vs State and Others
Delhi High Court · (2012) 3 BC 509
Criminal Procedure Code, 1973 (CrPC) — Section 357, 397, 398Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Apr 2012Allowed
Avantha Holding Limited Vs M/s. Osian''s Connoisseurs of ART (P) Ltd. and Another
Delhi High Court · (2012) 04 DEL CK 0093
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 17, 9Stamp Act, 1899 — Section 23A, 33, 33(2), 35, 37