COURT ARCHIVE

Delhi High Court judgments, 2021

3,070 judgments · page 37 of 154

High Courts01 Oct 2021Dismissed

Soni Vs State (Govt. Of Nct) Of Delhi

Delhi High Court · (2021) 10 DEL CK 0001

Code Of Criminal Procedure, 1973 — Section 164, 313, 374, 428, 482Indian Penal Code, 1860 — Section 376, 376(2), 376(2)(f)(i), 506Protection of Children from Sexual Offences Act, 2012 — Section 5, 5(m), 5(n), 6, 29

Read judgment

High Courts30 Sept 2021Dismissed

Ramesh Gopinathan Vs Union Of India, Ministry Of Sport & Ors

Delhi High Court · (2021) 09 DEL CK 0303

Read judgment

High Courts30 Sept 2021Disposed Of

Dr. R.N. Gupta Technical Educational Society & Anr. Vs Intec Capital Limited

Delhi High Court · (2021) 09 DEL CK 0302

Arbitration And Conciliation Act, 1996 — Section 34Income Tax Act, 1961 — Section 269

Read judgment

High Courts30 Sept 2021Disposed Of

Dr. Vinay Kumar Singh & Ors. Vs Union Of India & Anr

Delhi High Court · (2021) 09 DEL CK 0182

Read judgment

High Courts30 Sept 2021Disposed Of

Ca Rakesh Kumar Gupta Vs Delhi High Court Through Registrar General

Delhi High Court · (2021) 09 DEL CK 0181

Read judgment

High Courts30 Sept 2021

Gaurav Mishra Vs Government Of Nct Of Delhi Through Its Secretary And Chairman, Home (Police) Department & Ors

Delhi High Court · (2021) 09 DEL CK 0172

Read judgment

High Courts30 Sept 2021Allowed

M/S Poysha Packaging Private Limited And Anr. Vs Oriental Insurance Co. Ltd. & Anr

Delhi High Court · (2021) 09 DEL CK 0164

Arbitration and Conciliation Act, 1996 — Section 34

Read judgment

High Courts30 Sept 2021Dismissed

Bt (India) Private Limited Vs Income Tax Officer & Anr.

Delhi High Court · (2021) 09 DEL CK 0158

Income Tax Act, 1961 — Section 133A, 195, 201, 201(1), 201(1A), 245Q

Read judgment

High Courts30 Sept 2021Disposed Of

Ligare Aviation Limited & Anr. Vs Reserve Bank Of India & Ors.

Delhi High Court · (2021) 09 DEL CK 0157

Read judgment

High Courts30 Sept 2021Dismissed

Sachin J. Nadig Vs Dentsply India Private Limited

Delhi High Court · (2021) 09 DEL CK 0156

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 142

Read judgment

High Courts30 Sept 2021Disposed Of

Bhavya Creators Private Limited Vs Union Of India & Ors

Delhi High Court · (2021) 09 DEL CK 0155

Finance Act,1994 — Section 87(b)(i)Central Excise Act, 1944 — Section 35FCustoms Act, 1962 — Section 129E

Read judgment

High Courts30 Sept 2021Disposed Of

Xchanging Technology Services India Private Limited Vs Principal Commissioner Of Income Tax-7 Delhi, & Anr.

Delhi High Court · (2021) 09 DEL CK 0154

Income Tax Act, 1961 — Section 10, 115O, 264

Read judgment

High Courts30 Sept 2021Dismissed

Aditya Tambe Vs Union Of India And Ors

Delhi High Court · (2021) 09 DEL CK 0153

Read judgment

High Courts30 Sept 2021Dismissed

Commissioner Of Income Tax (Exemptions) Delhi Vs Association Of State Road Transport Undertakings

Delhi High Court · (2021) 09 DEL CK 0152

Code Of Civil Procedure, 1908 — Section 100

Read judgment

High Courts30 Sept 2021Disposed Of

Manisha Daral Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2021) 09 DEL CK 0151

Code Of Criminal Procedure, 1973 — Section 482

Read judgment

High Courts30 Sept 2021Disposed Of

Nitin @ Sunil Daral Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2021) 09 DEL CK 0149

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 448, 467, 468, 471

Read judgment

High Courts30 Sept 2021Dismissed

Kundan Care Products Limited Through Its Director Vs Union Of India And Ors

Delhi High Court · (2021) 09 DEL CK 0148

Constitution Of India, 1950 — Article 22, 22(2)Code Of Civil Procedure, 1908 — Order 47 Rule 1Customs Act, 1962 — Section 2(33), 25(1), 51, 58, 58A, 68, 69, 74, 113(d), 114

Read judgment

High Courts30 Sept 2021Dismissed

Gautam Thapar Vs Directorate Of Enforcement

Delhi High Court · (2021) 09 DEL CK 0147

Constitution Of India, 1950 — Article 22, 22(2)Code Of Criminal Procedure, 1973 — Section 46, 57Customs Act, 1962 — Section 104(1), 104(2), 135

Read judgment

High Courts30 Sept 2021

Sonia Khosla (Through L.R.) Vs Ld. Registrar, National Company Law Tribunal

Delhi High Court · (2021) 09 DEL CK 0146

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 340(1)Companies Act, 2013 — Section 421

Read judgment

High Courts30 Sept 2021

Sonia Khosla (Through L.R.) Vs Vikram Bakshi & Ors

Delhi High Court · (2021) 09 DEL CK 0145

Constitution Of India, 1950 — Article 215Code Of Civil Procedure, 1908 — Section 151Code Of Criminal Procedure, 1973 — Section 195, 195(a)(i), 195(b)(ii), 340, 340(2)

Read judgment