High Courts09 Sept 2024Dismissed
Pavitri Devi & Ors. Vs New-Delhi Muncipal Council & Anr.
Delhi High Court · (2024) 09 DEL CK 1449
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 175 of 565
High Courts09 Sept 2024Disposed Of
Rebanta Healthcare Pvt Ltd Vs Dr Reddy's Laboratories Ltd & Anr.
Delhi High Court · (2024) 09 DEL CK 1448
Commercial Courts Act, 2015-Section 12ACode of Civil Procedure, 1908-Order XXXIX Rules 1 and 2
High Courts09 Sept 2024Dismissed
Sangeeta Bakshi & Ors. Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 09 DEL CK 1446
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts09 Sept 2024Allowed
M/s Fresh Pet Private Limited Vs Principal Commissioner Of Income Tax, Delhi – 1
Delhi High Court · (2024) 09 DEL CK 1465
Direct Tax Vivad Se Vishwas Act, 2020-Section 2(j), 2(o), 3, 4, 5, 5(1), 5(2), 5(3), 7, Schedule DIncome Tax Act, 1961-Section 32(2), 68, 132, 132A, 143(3), 144-C, 251, 264, 115-JAA, 115-D, Chapter XIX-AConstitution of India-Article 226
High Courts09 Sept 2024Allowed
Genpact India Private Limited Vs Assistant Commissioner Of Income Tax, Range 10, OSD, New Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1489
Income Tax Act, 1961-Section 142(1), 147, 148, 148A, 148A(a), 148A(b), 148A(d), 149, 149(1), 149(1)(b), First Proviso to Section 149(1), 151, 153A, 153B, 195Finance Act, 2021Constitution of India-Article 142
High Courts09 Sept 2024Disposed Of
Mohd. Rehan Vs Rajinder Kumar Sharma
Delhi High Court · (2024) 09 DEL CK 0056
High Courts09 Sept 2024Dismissed
Sudesh Chhikara Vs Baljeet Singh
Delhi High Court · (2024) 09 DEL CK 0055
Civil Procedure Code, 1908 — Section 151, Order 9 Rule 14
High Courts09 Sept 2024Disposed Of
Pranay Jain Vs Shiv Kumar Gandhi
Delhi High Court · (2024) 09 DEL CK 0054
Civil Procedure Code, 1908 — Order 37
High Courts09 Sept 2024Disposed Of
Naraindas Vs Tata AIG Life Insurance Co. Ltd
Delhi High Court · (2024) 09 DEL CK 0053
Constitution of India, 1950 — Article 227
High Courts09 Sept 2024Disposed Of
Din Dayal Agrawal Vs Siri In Fin Lease Pvt. Ltd
Delhi High Court · (2024) 09 DEL CK 0052
Civil Procedure Code, 1908 — Section 47, Order 21 Rule 58
High Courts09 Sept 2024Disposed Of
Vijay Gaur Vs Mr. Taaha Fahim & Ors
Delhi High Court · (2024) 09 DEL CK 0051
Civil Procedure Code, 1908 — Order 7 Rule 11
High Courts09 Sept 2024Dismissed
Shyam Sunder Sethi Vs Delhi Development Authority & Anr
Delhi High Court · (2024) 09 DEL CK 0050
Constitution of India, 1950 — Article 226
High Courts09 Sept 2024Dismissed
Morgan Ventures Limited Vs NEPC India Limited And Others & Ors
Delhi High Court · (2024) 09 DEL CK 0049
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 20Arbitration & Conciliation Act, 1996 — Section 9, 34
High Courts09 Sept 2024Dismissed
Samar Amusement And Education Vs Delhi Development Authority And Ors
Delhi High Court · (2024) 09 DEL CK 0048
Constitution of India, 1950 — Article 226
High Courts09 Sept 2024Allowed
Divine Infracon Private Limited Vs Deputy Commissioner Of Income Tax Central Circle 18, New Delhi
Delhi High Court · (2024) 09 DEL CK 0047
Income Tax Act, 1961 — Section 132(1), 139(1), 147, 148, 153A
High Courts07 Sept 2024
Minor N Thr Mother P Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1879
Constitution of India-Article 226, 21, 142, Part IIIBharatiya Nagarik Suraksha Sanhita, 2023-Section 528Medical Termination of Pregnancy Act, 1971-Section 3, 3(1), 3(2), 3(2)(a), 3(2)(b), 3(2A), 3(2B), 3(2C), 3(3), 3(4)(a), Explanation 1 to Section 3(2), Explanation 2 to Section 3(2), 5
High Courts06 Sept 2024Dismissed
Power Grid Corporation Of India Ltd Vs Mirador Commercial Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 2188
Arbitration and Conciliation Act, 1996-Section 14, 14(1), 14(2), 12(5), 16, 16(1), 11(6), 21
High Courts06 Sept 2024Allowed
Ajay Baluja Vs Abhishek Dutt
Delhi High Court · (2024) 09 DEL CK 1580
Code of Civil Procedure-Order XXIII Rule 3, Section 151Court Fees Act, 1870-Section 16A
High Courts06 Sept 2024Disposed Of
Sanjay Goyal Vs Shanti Devi
Delhi High Court · (2024) 09 DEL CK 1581
Limitation Act, 1963-Article 65, 66Civil Procedure Code, 1908-Section 151, Order XLI Rule 5, XLI Rule 5(3), XLI Rule 5(5), 41 Rule 1(3)
High Courts06 Sept 2024
Smt Manju Garg Vs Sh Sanjay Gupta & Anr.
Delhi High Court · (2024) 09 DEL CK 1582
Court Fees Act, 1870-Section 16