COURT ARCHIVE

Delhi High Court judgments

1,35,850 judgments · page 4,368 of 6,793

High Courts28 Feb 2012Dismissed

Pepsico India Holdings Pvt. Ltd. Vs Union of India

Delhi High Court · (2012) 02 DEL CK 0548

Bureau of Indian Standards Rules, 1987 — Rule 7(7)Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(9), 2, 23, 3

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High Courts28 Feb 2012Dismissed

Dolly Kapoor and Another Vs Sher Singh Yadav and Others

Delhi High Court · (2012) 3 ILR Delhi 151

Constitution of India, 1950 — Article 136, 227Contempt of Courts Act, 1971 — Section 10, 19

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High Courts28 Feb 2012

Ms. Anvita Singh Vs Union of India and Another

Delhi High Court · (2012) 3 AD 133 : (2012) 129 DRJ 28 : (2012) 50 PTC 92

Constitution of India, 1950 — Article 14, 16, 19(1)Patents Act, 1970 — Section 126, 126(1), 127, 73, 73Patents Rules, 2003 — Rule 110

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High Courts28 Feb 2012Allowed

Shri Vishnu Kumar Mangla Vs Dhaneshwar Gupta and Sons

Delhi High Court · (2012) 134 FLR 455 : (2012) LLR 575

Industrial Disputes Act, 1947 — Section 10, 33, 33C(2)

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High Courts28 Feb 2012Allowed

Neeraj Bansal Vs Pawan Gupta

Delhi High Court · (2012) 02 DEL CK 0481

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Limitation Act, 1963 — Section 5

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High Courts28 Feb 2012

Ms. Rohini Damji Sidpra Vs Sh. Som Prakash Yadav

Delhi High Court · (2012) 02 DEL CK 0466

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Feb 2012

Dharampal and Anr Vs Meena Sharma

Delhi High Court · (2012) 02 DEL CK 0465

Delhi Rent Control Act, 1958 — Section 14(1), 14A, 14B, 14C, 14DDelhi Rent Control Rules, 1959 — Rule 23General Clauses Act, 1897 — Section 27

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High Courts28 Feb 2012

State Vs Paveen Aggarwal

Delhi High Court · (2012) 4 ILR Delhi 213

Prevention of Food Adulteration Act, 1954 — Section 13(2)

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High Courts28 Feb 2012

M/s Religare Finvest Limited Vs Ranjit Singh Chouhan and Anr

Delhi High Court · (2012) 02 DEL CK 0387

Arbitration and Conciliation Act, 1996 — Section 34, 36

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High Courts28 Feb 2012Allowed

Yagini Kapoor Vs UOI and Another

Delhi High Court · (2012) 129 DRJ 308

Hindu Marriage Act, 1955 — Section 13(B)(1), 13(B)(2)

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High Courts28 Feb 2012Allowed

Madhu Arora Vs IFFCO Tokio General Insurance Co Ltd and Others

Delhi High Court · (2012) 02 DEL CK 0350

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High Courts28 Feb 2012

M/s Kee Pharma Limited Vs M/s Big M Healthcare and Another

Delhi High Court · (2012) 189 DLT 644 : (2012) 50 PTC 501

Trade Marks Act, 1999 — Section 135, 29

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High Courts28 Feb 2012Dismissed

Gulab Chaudhary Vs Govinder Singh Dahiya and Another

Delhi High Court · (2012) 7 AD 520 : (2012) 189 DLT 236 : (2012) 3 ILR Delhi 138

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96Limitation Act, 1963 — Article 65, 27, 9Specific Relief Act, 1963 — Section 34, 41

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High Courts28 Feb 2012Dismissed

Rashtriya Ispat Nigam Ltd. Vs Delhi Development Authority

Delhi High Court · (2012) 02 DEL CK 0315

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7

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High Courts28 Feb 2012Allowed

The New India Assurance Company Ltd. Vs Santosh Devi and Others

Delhi High Court · (2012) 02 DEL CK 0314

Motor Vehicles Act, 1988 — Section 140, 163A, 163A(1), 166

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High Courts28 Feb 2012Dismissed

New India Assurance Company Ltd. Vs Shanti and Others

Delhi High Court · (2012) 02 DEL CK 0313

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High Courts28 Feb 2012Allowed

Reliance General Insurance Company Ltd. Vs Shri Chand Naran Jasuja and Another

Delhi High Court · (2012) 02 DEL CK 0312

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High Courts28 Feb 2012Dismissed

Food Inspector Vs Vinod Kumar

Delhi High Court · (2012) 2 JCC 871

Prevention of Food Adulteration Act, 1954 — Section 16A(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 47

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High Courts28 Feb 2012Dismissed

Bharat Sanchar Nigam Ltd. Vs Haryana Telecom Ltd.

Delhi High Court · (2012) 02 DEL CK 0287

Contract Act, 1872 — Section 73, 74

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High Courts28 Feb 2012

Canbank Financial Services Ltd. Vs M/s. Indana Spices and Food Industries Ltd.

Delhi High Court · (2012) 02 DEL CK 0280

Companies Act, 1956 — Section 446

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