High Courts19 Sept 2024Disposed Of
Uday Gupta Vs Emaar India Limited
Delhi High Court · (2024) 09 DEL CK 2016
Arbitration and Conciliation Act, 1996-Section 29A (4), 29A (5)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 157 of 565
High Courts19 Sept 2024Allowed
Rahul Vijayvargia Vs The State Of Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 2078
Negotiable Instruments Act, 1881-Section 138, 141, 142Companies ActSecurities Contracts (Regulation) Act, 1956
High Courts19 Sept 2024Disposed Of
M/s Guru Exim Vs Indian Overseas Bank & Anr.
Delhi High Court · (2024) 09 DEL CK 2127
Code of Civil Procedure, 1908-Order VII Rule 11Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
High Courts19 Sept 2024
Navita Arjun Vohra Vs Nitin Arjun & Anr.
Delhi High Court · (2024) 09 DEL CK 2130
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Right to Information Act, 2005
High Courts19 Sept 2024Disposed Of
Punjab National Bank Vs Kartar Singh
Delhi High Court · (2024) 09 DEL CK 1395
Letter Patent Act-Clause X
High Courts19 Sept 2024Disposed Of
Staff Selection Commission & Ors. Vs Teekam Singh Meena
Delhi High Court · (2024) 09 DEL CK 1403
Constitution of India-Article 226
High Courts19 Sept 2024
Hyatt International Southwest Asia Ltd Vs Additional Director Of Income Tax
Delhi High Court · (2024) 09 DEL CK 1488
Income Tax Act, 1961-Section 5, 5(2), 9, 9(1)(i), 9(1)(vii), 9(1)(vii)(b), 44CIncome-tax Rules-Rule 10Income Tax Act, 1922-Section 42
High Courts19 Sept 2024Dismissed
GE Nuovo Pignone S.P.A (Now Known As Nuovo Pignone International Srl) Vs Commissioner Of Income Tax (International Taxation), Delhi - I & Anr.
Delhi High Court · (2024) 09 DEL CK 1486
Income Tax Act, 1961-Section 147, 148, 260A, 9, 9(1)(i), Explanation 2 to Section 9(1)(i), Explanation 2(b) to Section 147, 142(1), 44BB, 44BBBDirect Tax Vivad Se Vishvas Act, 2020DRP Rules, 2009-Rule 4(3)(B)
High Courts19 Sept 2024Allowed
Rahul Vijayvargia Vs State Of Delhi And Ors
Delhi High Court · (2024) 09 DEL CK 0074
Code of Criminal Procedure, 1973 — Section 251, 256, 482Negotiable Instruments Act, 1881 — Section 138, 141, 142
High Courts19 Sept 2024Disposed Of
Jaspal Singh Vs Rajender Paul Vermani
Delhi High Court · (2024) 09 DEL CK 0073
Code of Civil Procedure, 1908 — Section 35B
High Courts19 Sept 2024Dismissed
Shri Manish Sharma Vs Smt Anita Luthra & Anr
Delhi High Court · (2024) 09 DEL CK 0072
Code of Civil Procedure, 1908 — Order 5 Rule 1, Order 8 Rule 1, Order 8 Rule 10
High Courts19 Sept 2024Disposed Of
Prakash Godbhole Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2024) 09 DEL CK 0071
Constitution of India, 1950 — Article 226Bhartiya Nagarik Suraksha Sanhita Act, 2023 — Section 583Code of Criminal Procedure, 1973 — Section 482
High Courts19 Sept 2024Allowed
Amandeep Gill & Anr Vs State Govt Of Nct Of Delhi
Delhi High Court · (2024) 09 DEL CK 0070
Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 215Bharatiya Nyaya Sanhita, 2023 — Section 209
High Courts19 Sept 2024Dismissed
Siddharth Talwar & Anr Vs Sarika Talwar
Delhi High Court · (2024) 09 DEL CK 0069
Code of Criminal Procedure, 1973 — Section 125, 482Protection of Women from Domestic Violence Act, 2005 — Section 23(2)
High Courts19 Sept 2024Disposed Of
Rahul @ Sumit Vs State (Nct Of Delhi)
Delhi High Court · (2024) 09 DEL CK 0068
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 364A
High Courts19 Sept 2024Dismissed
Sandeep Sharma Vs Vikram Kumar Pandey
Delhi High Court · (2024) 09 DEL CK 0067
Code of Criminal Procedure, 1973 — Section 251, 256, 482Negotiable Instruments Act, 1881 — Section 138, 142
High Courts19 Sept 2024
Hyatt International Southwest Asia Ltd Vs ACIT (International Taxation) 2(1)(1), New Delhi
Delhi High Court · (2024) 09 DEL CK 0066
Income Tax Act, 1961 — Section 5, 44CIncome Tax Act, 1922 — Section 42
High Courts18 Sept 2024Dismissed
Yves Saint Laurent Vs Brompton Lifestyle Brands Private Limited & Anr.
Delhi High Court · (2024) 09 DEL CK 2202
Arbitration and Conciliation Act, 1996-Section 2(1)(e), 2(1)(h), 8, 8(1), 11, 11(5), 11(6), 12(5), 13, 14, 14(1), 14(1)(a), 14(2), 14(3), 15, 15(1), 15(2), 16, 16(1), 16(2), 16(3), 16(4), 16(5), 16(6), 17, 21, 29A, 32, 32(1), 32(2), 32(3), 33, 34, 34(4), 37, 37(2)(a)Trade Marks Act-Section 29(1)
High Courts18 Sept 2024Disposed Of
Polotrips India Pvt. Ltd. & Anr. Vs Karnataka Bank Limted & Ors.
Delhi High Court · (2024) 09 DEL CK 1576
Code of Civil Procedure, 1908-Section 16, 16(d), 17, 20, 25, Order 2 Rule 2, VII Rule 10Transfer of Property Act, 1882-Section 55(1)