High Courts09 Feb 2023Dismissed

Ajay Kumar Gupta Vs Anita & Ors.

Delhi High Court · (2023) 02 DEL CK 4207

Employees’ Compensation Act, 1923-Section 30, 4-A(3)(b), 3, 4-A(3)(a)Limitation Act-Section 5CPC-Section 151
High Courts09 Feb 2023

Sudhir Sahni Vs State

Delhi High Court · (2023) 02 DEL CK 4211

Protection of Children from Sexual Offences Act, 2012-Section 5, 6Indian Penal Code, 1860-Section 342, 376, 506Code of Criminal Procedure, 1973-Section 164, 313
High Courts09 Feb 2023Dismissed

Seven Star Dot Com Pvt. Ltd. Vs Zee Entertainment Enterprise Ltd.

Delhi High Court · (2023) 02 DEL CK 4289

Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable Systems) Regulations, 2017-Regulation 15(2); Schedule III; Clause C, Clause D(3), D(5), D(8), D(10), D(12) and D(13) of Schedule IIIConstitution of India-Article 226
High Courts09 Feb 2023Disposed Of

M/s Jutla & Co. Vs Commissioner Of VAT & Anr.

Delhi High Court · (2023) 02 DEL CK 4314

Delhi Value Added Tax Act, 2004-Section 5(2), 26, 28, 32, 33, 34, 34(1), 34(2), 35(2), 38, 42, 42(1), 74, 74(1), 74(2), 74(5), 74(6), 74(7), 74(7)(a), 74(7)(b), 74(8), 74(9), 74(10), 74(11), 75(8), 79, 84, 85Delhi Value Added Tax Rules, 2005-Rule 3(1)Delhi Sales Tax Act, 1975-Section 9