High Courts28 Mar 2012Allowed
Kamal Vs The State (N.C.T. of Delhi)
Delhi High Court · (2012) 3 JCC 1537
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Delhi High Court judgments
1,36,053 judgments · page 4,348 of 6,803
High Courts28 Mar 2012Dismissed
Commr. of Cus. and C. EX., Delhi IV Vs Achiever International
Delhi High Court · (2012) 286 ELT 180 : (2013) 20 GSTR 247
Customs Act, 1962 — Section 11, 11(1), 111, 111(d), 112(a)Foreign Exchange Regulation Act, 1973 — Section 18Imports and Exports (Control) Act, 1947 — Section 3
High Courts28 Mar 2012
Bal Bhagwan Vs Balbir Singh and Others Balbir Singh and Others Vs Bal Bhagwan @ Nirankar Chela Onkaranand
Delhi High Court · (2012) 8 AD 197 : (2012) 189 DLT 258
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 6 Rule 17
High Courts28 Mar 2012Dismissed
Shri Sanjay Saxena Vs Sh. K. Sudershan Reddy and Others
Delhi High Court · (2012) 190 DLT 33
Arbitration and Conciliation Act, 1996 — Section 14Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 7, 96Transfer of Property Act, 1882 — Section 106
High Courts28 Mar 2012
Sanjay Jain and Others Vs State and Another
Delhi High Court · (2012) 03 DEL CK 0315
Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts28 Mar 2012Dismissed
Gurinder Singh Bedi Vs Dinesh Mills Ltd.
Delhi High Court · (2012) 5 AD 341
High Courts28 Mar 2012Allowed
Shri R.S. Batra Vs Burmah-Shell Coop. Societies
Delhi High Court · (2012) 03 DEL CK 0308
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts28 Mar 2012Dismissed
Ravinder Singh Chauhan Vs Wings Wear Pvt. Ltd.
Delhi High Court · (2012) 3 AD 783
Limitation Act, 1963 — Article 54Transfer of Property Act, 1882 — Section 53A
High Courts28 Mar 2012
Ravinder Singh Vs State (NCT) of Delhi
Delhi High Court · (2013) 197 DLT 99
Constitution of India, 1950 — Article 136, 142, 19, 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 226, 231, 303, 304Evidence Act, 1872 — Section 137, 138, 24, 25, 26
High Courts28 Mar 2012Allowed
Delhi Transport Corporatioin Vs Sh. Deep Chand through L.Rs and Others
Delhi High Court · (2012) 03 DEL CK 0184
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts28 Mar 2012Dismissed
Indu Khanna and Others Vs State and Another
Delhi High Court · (2012) 03 DEL CK 0155
Penal Code, 1860 (IPC) — Section 34, 378, 379, 406, 498A
High Courts28 Mar 2012Dismissed
Pushpendra Singh and Ors Vs L.G. of Delhi and Others
Delhi High Court · (2013) 1 AD 369 : (2012) 190 DLT 36
Civil Procedure Code, 1908 (CPC) — Section 151Delhi Land Reforms Act, 1954 — Section 154, 74
High Courts28 Mar 2012
Shiv Kumar and Others Vs State and Others
Delhi High Court · (2012) 03 DEL CK 0073
Penal Code, 1860 (IPC) — Section 34, 406, 498A
High Courts27 Mar 2012
Manoj Kumar and Others Vs The State (NCT of Delhi)
Delhi High Court · (2012) 129 DRJ 525 : (2012) 2 JCC 1128
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34
High Courts27 Mar 2012Dismissed
S K Mittal Vs Saree Mahal Reg.
Delhi High Court · (2012) 3 AD 771 : (2012) 3 BC 411
Criminal Procedure Code, 1973 (CrPC) — Section 251, 254, 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts27 Mar 2012Dismissed
State Vs Alam Ramesh
Delhi High Court · (2012) 03 DEL CK 0589
Penal Code, 1860 (IPC) — Section 302, 380, 411
High Courts27 Mar 2012
Kissan Sangharsh Samiti Khera Khurd and Another Vs Delhi Development Authority and Others
Delhi High Court · (2012) 3 AD 591
High Courts27 Mar 2012
Nakul Dev Gupta Vs State and Others
Delhi High Court · (2012) 03 DEL CK 0570
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 304, 34
High Courts27 Mar 2012Dismissed
M/s Kirloskar Brothers Ltd. Vs Life Insurance Corporation
Delhi High Court · (2012) 6 AD 26 : (2012) 191 DLT 575
High Courts27 Mar 2012Dismissed
Prateek Rohilla Vs Indian Institute of Technology, Delhi and Others
Delhi High Court · (2012) 03 DEL CK 0549