COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 117 of 565

High Courts16 Oct 2024Disposed Of

Govt Of NCT Of Delhi & Ors. Vs Cyriac Mathew & Ors.

Delhi High Court · (2024) 10 DEL CK 1583

Central Civil Services (Revised Pay) Rules, 2008-Rule 5, First Proviso to Rule 5, Second Proviso to Rule 5, 7, 7 (i), (B), (C) or (D), Note 2A to Rule 7, 11, Schedule II of Part B of the first schedule

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High Courts16 Oct 2024Dismissed

Ms Anju Chawla & Ors. Vs Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 10 DEL CK 1569

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High Courts16 Oct 2024Dismissed

Kingston Enterprises Vs NBCC (India) Ltd. & Anr.

Delhi High Court · (2024) 10 DEL CK 1509

Constitution of India-Article 226, 12, 14Arbitration and Conciliation Act, 1996-Section 34, 37

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High Courts16 Oct 2024Dismissed

The Pr. Commissioner Of Income Tax – Central -1 Vs Naveen Infradevelopers & Engineers Pvt. Ltd.

Delhi High Court · (2024) 10 DEL CK 1544

Income Tax Act, 1961-Section 260A, 147, Explanation 3 to Section 147, 148, 68, 143(3), 147/143(3)Finance (No.2) Act, 2009

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High Courts16 Oct 2024Dismissed

The Pr. Commissioner Of Income Tax - Central -1 Vs Anil Bhalla

Delhi High Court · (2024) 10 DEL CK 1551

Income Tax Act-Section 143(3), 153A, 68

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High Courts16 Oct 2024Allowed

Dr. Azeem Vs State

Delhi High Court · (2024) 10 DEL CK 1465

Indian Penal Code, 1860-Section 376Protection of Children from Sexual Offences Act, 2012-Section 6, 19, 19(1), 19(2), 19(3), 19(7), 21Code of Criminal Procedure, 1973-Section 227, 228

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High Courts16 Oct 2024Dismissed

Achla Malhotra Vs Delhi State NPEF CGHS Ltd. And Ors

Delhi High Court · (2024) 10 DEL CK 0100

Code of Civil Procedure, 1908 — Section 96, Order 41 Rule 1Code of Criminal Procedure, 1973 — Section 91Indian Penal Code, 1860 — Section 120B, 419, 420, 477A

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High Courts16 Oct 2024Allowed

Ashok Leyland Ltd Vs Commissioner, Value Added Tax

Delhi High Court · (2024) 10 DEL CK 0098

Delhi Value Added Tax Act, 2004 — Section 38, 38(1), 38(2), 38(3), 38(3)(a), 38(3)(a)(ii), 38(3)(b), 42Delhi Value Added Tax Rules, 2005 — Rule 34, 34(1), 34(2)

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High Courts16 Oct 2024Dismissed

Devadarsini Umapathy Vs Medical Counselling Committee

Delhi High Court · (2024) 10 DEL CK 0093

Indian Citizenship Act of 1955 — Section 7B, 7B(1)

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High Courts16 Oct 2024Disposed Of

Farman Vs State Nct Of Delhi

Delhi High Court · (2024) 10 DEL CK 0092

Code of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 19, 22, 24A, 25, 29, 37(1)(b)(ii)

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High Courts16 Oct 2024Allowed

Rohit Kumar Vs State Nct Of Delhi

Delhi High Court · (2024) 10 DEL CK 0091

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 171, 465, 474

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High Courts16 Oct 2024Allowed

Central Bureau Of Investigtation Vs Mahesh Agarwalla & Anr. & Ors

Delhi High Court · (2024) 10 DEL CK 0090

Code of Criminal Procedure, 1973 — Section 91, 173(2), 207, 482Indian Penal Code, 1860 — Section 120BPrevention of Corruption Act, l988 — Section 7, 12, 13(1)(d), 13(2)

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High Courts16 Oct 2024Dismissed

Disruptive Health Solutions Private Limited & Ors Vs Kotak Mahindra Bank Limited & Anr

Delhi High Court · (2024) 10 DEL CK 0089

Securitisation and Reconstruction of Financial Assets And Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 17

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High Courts15 Oct 2024Disposed Of

M/s Innovative Crafts Vs Union Of India & Ors.

Delhi High Court · (2024) 10 DEL CK 2277

Customs Act, 1962-Section 75(1), 76(1)(b), 75A(2), 28AA, 114AA, 108, 51, 84Customs, Central Excise Duties & Service Tax Drawback Rules, 1995-Rule 16/16AForeign Exchange Management Act, 1999

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High Courts15 Oct 2024Disposed Of