COURT ARCHIVE

Delhi High Court judgments, 2023

6,814 judgments · page 325 of 341

High Courts13 Jan 2023

Sundeep Kathuria Vs Deputy Director Of Income Tax, Investigation, DD/ADIT-INV-1-1, FAIU

Delhi High Court · (2023) 01 DEL CK 0873

Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015-Section 43, 8Income Tax Act, 1961-Section 131(1A), 131(A)

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High Courts13 Jan 2023

Sundeep Kathuria Vs Deputy Director Of Income Tax, Investigation, DD/ADIT-INV-1-1, FAIU

Delhi High Court · (2023) 01 DEL CK 0913

Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015-Section 43, 8Income Tax Act, 1961-Section 131(1A), 131(A)

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High Courts13 Jan 2023

Morgan Securities And Credits Pvt Ltd Vs BPL Limited & Ors.

Delhi High Court · (2023) 01 DEL CK 0892

Arbitration and Conciliation Act, 1996-Section 9, 17, 34, 34(3), 37Commercial Courts Act, 2015-Section 12A, 15A, 15A(4)Companies Act, 2013-Section 59, 66, 71, 212(14), 241, 242, 244, 246, 339, 430

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High Courts13 Jan 2023Disposed Of

Rajender Kumar Gupta Vs Gadiwala Load Services Pvt. Ltd. & Ors.

Delhi High Court · (2023) 01 DEL CK 0914

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High Courts13 Jan 2023Disposed Of

M/s. B B Metals Vs Bobinder Singh & Ors.

Delhi High Court · (2023) 01 DEL CK 0951

CPC-Order IX Rule 13

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High Courts13 Jan 2023Disposed Of

Promila Sud & Ors. Vs Naveen Anand & Anr.

Delhi High Court · (2023) 01 DEL CK 0945

Partition Act, 1893-Section 4Hindu Succession Act, 1956-Section 22

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High Courts13 Jan 2023

Paramjit Singh Gulati Vs Directorate Of Revenue Intelligence

Delhi High Court · (2023) 01 DEL CK 0971

Code of Criminal Procedure, 1973-Section 439, 309NDPS Act-Section 67, 37, 31 and 31-AConstitution of India-Article 21

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High Courts13 Jan 2023Allowed

Jagbir @ Dada Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2023) 01 DEL CK 0973

Indian Penal Code, 1860-Sections 376D, 406, 120B, 34Cr.P.C.-Section 164, 161

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High Courts13 Jan 2023Allowed

Vivek Pandey Vs The State Govt Of Nct Delhi & Anr.

Delhi High Court · (2023) 01 DEL CK 0974

Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 375, 376, 509, 506

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High Courts13 Jan 2023Allowed

Mohd Junaid Qureshi Vs The State (NCT Of Delhi)

Delhi High Court · (2023) 01 DEL CK 0976

Cr.P.C.-Section 439Indian Penal Code, 1860-Sections 392/397/411/201/120-B/34Arms Act-Sections 25/27

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High Courts13 Jan 2023Dismissed

Ashwani Kumar Vs State

Delhi High Court · (2023) 01 DEL CK 0983

Indian Penal Code, 1860-Sections 419, 420, 468, 471, 120B, 34Information Technology Act, 2000-Sections 66 C, 66 DCode of Criminal Procedure, 1973-Sections 41A, 438, 482

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High Courts13 Jan 2023Dismissed

The Institution Of Civil Engineers (India) Vs Union Of India & Anr

Delhi High Court · (2023) 01 DEL CK 0986

Societies Act, 1860

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High Courts13 Jan 2023Disposed Of

Sana College Of Education Vs National Council For Teacher Education & Anr.

Delhi High Court · (2023) 01 DEL CK 0992

National Council for Teacher's Education Act, 1993-Section 18, Clause 17(1)NCTE Regulations, 2014-Para 8(6), 8(14), 10(3)

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High Courts13 Jan 2023

Deepak Vs State

Delhi High Court · (2023) 01 DEL CK 1010

Indian Penal Code-Section 302/34, 397/34, 201/34, 365/34Code of Criminal Procedure, 1973-Section 161, 313Arms Act

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High Courts13 Jan 2023Dismissed

M/s Suryapushpa Distributors Through Its Proprietor Mr Kishor Suresh Gadiya & Ors. Vs Rail Land Development Authority

Delhi High Court · (2023) 01 DEL CK 1034

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Arbitration and Conciliation Act, 1996-Sections 9, 9(2), 17 and 36Maharashtra Land Revenue Code-Section 247

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High Courts13 Jan 2023Allowed

Jasbir Singh Vs Narcotics Control Bureau

Delhi High Court · (2023) 01 DEL CK 1145

Narcotics Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b)(ii)(A), 20(b)(ii)(B), 21(b), 22(c), 23, 29, 67, 37, 19, 24, 27A, 42, 53CrPC-Section 164Indian Evidence Act-Section 25, 26, 27, 34

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High Courts13 Jan 2023Dismissed

Punita Bhardwaj Vs Municipal Corporation Of Delhi & Ors.

Delhi High Court · (2023) 01 DEL CK 1153

CPC-Section 114, Order XLVII Rule 1Constitution of India-Article 226DMC Act, 1957-Section 435, 343(1), 347B

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High Courts13 Jan 2023

India Tourism Development Corporation Vs M/s Bajaj Electricals Ltd.

Delhi High Court · (2023) 01 DEL CK 1222

Arbitration and Conciliation Act, 1996-Section 5, 9, 11, 33, 34, 34(3)CPC-Section 151Limitation Act-Section 5

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High Courts13 Jan 2023Disposed Of

M/s. Engineering Syndicate Vs Delhi Development Authority & Ors.

Delhi High Court · (2023) 01 DEL CK 1228

Arbitration Act, 1940-Section 14, 15, 16, 30, 33Commercial Courts Act, 2015-Section 12, 12(2), 15The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Ordinance

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High Courts13 Jan 2023Disposed Of

Jagvir Singh Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1232

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