High Courts30 Mar 2012
Dr. Amrit Srinivasan Vs Ashok Srinivasan and Others
Delhi High Court · (2012) 03 DEL CK 0415
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 151
COURT ARCHIVE
Delhi High Court judgments
1,36,053 judgments · page 4,345 of 6,803
High Courts30 Mar 2012Dismissed
Harish Kumar Vs Provost Marshal-Cum-Appellate Authority and Others
Delhi High Court · (2012) 5 ILR Delhi 41
Constitution of India, 1950 — Article 21Right to Information Act, 2005 — Section 11, 11(1), 8(1)(j)
High Courts30 Mar 2012Dismissed
Shri Om Pal Vs Delhi College of Engineering and Others
Delhi High Court · (2012) 03 DEL CK 0392
Central Civil Services (Temporary Service) Rules, 1965 — Rule 2, 3, 5(1)
High Courts30 Mar 2012Dismissed
Vishwakarma Projects India Pvt. Ltd. Vs Canara Bank
Delhi High Court · (2012) 5 AD 1 : AIR 2012 Delhi 148 : (2013) 2 BC 263
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts30 Mar 2012Dismissed
Reliance General Insurance Co. Ltd. Vs Nukala Shiva Chanderkala and Others
Delhi High Court · (2012) 03 DEL CK 0344
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Motor Vehicles Act, 1988 — Section 149, 149(2), 149(2)(a), 149(2)(b), 149(4)
High Courts30 Mar 2012Dismissed
Amar and Another Vs State (Delhi Admn.)
Delhi High Court · (2012) 5 AD 429
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 8
High Courts30 Mar 2012Dismissed
Aman Kumar Rastogi Vs State
Delhi High Court · (2012) 6 AD 16
Penal Code, 1860 (IPC) — Section 201, 27, 302, 354
High Courts30 Mar 2012
Bhim Sain Aggarwal Vs Rattan Lal Aggarwal
Delhi High Court · (2012) 189 DLT 273
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 96Evidence Act, 1872 — Section 116General Clauses Act, 1897 — Section 27
High Courts30 Mar 2012Dismissed
Pachranga International (Chander Group) (M/s.) Vs M/S. Pachranga International Pvt. Ltd.
Delhi High Court · (2012) 4 AD 37 : (2012) 189 DLT 246 : (2012) 50 PTC 511
Copyright Act, 1957 — Section 15(2), 26, 45, 50Copyright Rules, 1958 — Rule 16, 16(3), 16(4)
High Courts30 Mar 2012
B.S. Infrastructure Pvt. Ltd. Vs Sh. Sanjeev Kumar Malhotra
Delhi High Court · (2012) 03 DEL CK 0289
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(4)Delhi High Court (Original Side) Rules, 1967 — Rule 4
High Courts30 Mar 2012
Rakesh Kumar Garg Vs State and Others
Delhi High Court · (2012) 03 DEL CK 0288
Penal Code, 1860 (IPC) — Section 34, 354, 406, 498A
High Courts30 Mar 2012
C.S. Agarwal and Others Vs State and Another
Delhi High Court · (2012) 4 AD 205
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 210Penal Code, 1860 (IPC) — Section 120B, 34, 406, 420Special Economic Zones Rules, 2006 — Rule 3
High Courts30 Mar 2012
Anjana Pujara and Others Vs Bharat Co-Operative Society Ltd. and Another
Delhi High Court · (2012) 03 DEL CK 0217
High Courts30 Mar 2012
Steel Authority of India Ltd. Vs Comissioner of Income Tax
Delhi High Court · (2012) 4 AD 262 : (2012) 189 DLT 146 : (2012) 348 ITR 150 : (2012) 206 TAXMAN 574
Income Tax Act, 1961 — Section 260A, 32, 43, 43(1)
High Courts30 Mar 2012Dismissed
Mohan Lal Harbanslal Bhayana and Company (M/S) Vs UOI
Delhi High Court · (2012) 4 AD 140
Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73, 74
High Courts30 Mar 2012Dismissed
Shri Krishan and Others Vs Union of India and Others
Delhi High Court · (2013) 136 FLR 275 : (2012) 4 LLJ 308
Factories Act, 1948 — Section 46
High Courts30 Mar 2012
Union of India and Others Vs Hardam Singh
Delhi High Court · (2012) 189 DLT 754
Constitution of India, 1950 — Article 311
High Courts30 Mar 2012
Vale Australia Pty Limited Vs Steel Authority of India Limited and Another
Delhi High Court · (2012) 3 AD 657 : (2012) 2 ARBLR 132
Arbitration and Conciliation Act, 1996 — Section 31(7), 33, 33(4), 34Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23, 55, 63, 73
High Courts30 Mar 2012
M/s Srei Infrastructure Finance Ltd. Vs The Income Tax Settlement Commission and Others
Delhi High Court · (2012) 251 CTR 129 : (2012) 207 TAXMAN 74
Companies Act, 1956 — Section 391, 391(2), 392, 393, 394Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 115JB, 2(42C), 2(46), 2(47), 245C(1)
High Courts30 Mar 2012Dismissed
Municipal Corporation of Delhi Vs Sh. Jagbir Singh Sharma
Delhi High Court · (2012) 03 DEL CK 0159
Arbitration and Conciliation Act, 1996 — Section 11, 34