High Courts08 Aug 2024Disposed Of
M/S Discovery India Service Vs Principal Commissioner Of Goods And Service Tax North Delhi
Delhi High Court · (2024) 08 DEL CK 2321
Central Goods and Services Tax Act, 2017-Section 29(2)(e), 67(1)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 226 of 565
High Courts08 Aug 2024Allowed
Prince Garg Vs Avato Ward 63 State Goods And Service Tax & Anr.
Delhi High Court · (2024) 08 DEL CK 2320
Central Goods and Services Tax Rules, 2017-Rule 21(b)CGST Act
High Courts08 Aug 2024Allowed
Anup Sharma Vs Avato Ward 63 State Goods And Service Tax & Anr.
Delhi High Court · (2024) 08 DEL CK 2319
Central Goods and Services Tax Rules, 2017-Rule 21(b)CGST Act
High Courts08 Aug 2024Allowed
Genpact Luxembourg S.A.R.L. Vs Assistant Commissioner of Income Tax, Circle 1(3)(1), International Taxation, New Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1467
Income-tax Act, 1961-Section 148A(d), 148, 148A(b), 143(3), 147, 143(1), 148(d), 149(1)(a), 151(i), 263, 194LD, 143(2), 148(2), 115AD, 115-O, 115-BBD, 2, clause (22), sub-clause (e), 10, (44)Direct Tax Laws (Amendment) Act, 1987Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014
High Courts08 Aug 2024Dismissed
MF Buildcon Pvt Ltd Vs Anjali
Delhi High Court · (2024) 08 DEL CK 1428
Specific Relief Act, 1963-Section 28Civil Procedure Code, 1908-Section 89Mediation and Conciliation Rules, 2004
High Courts08 Aug 2024
Nivriti Bathla Vs National Testing Agency & Anr
Delhi High Court · (2024) 08 DEL CK 0061
Constitution of India, 1950 — Article 226
High Courts08 Aug 2024Dismissed
DD Auto Pvt Ltd Vs Pivotal Infrastructure Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 0051
Constitution of India, 1950 — Article 226, 227Arbitration and Conciliation Act, 1996 — Section 16, 18
High Courts08 Aug 2024Disposed Of
Yash Sharma Vs Govt Of Nct Of Delhi & Ors
Delhi High Court · (2024) 08 DEL CK 0050
Constitution of India, 1950 — Article 21A, 45, 51A(k), 226
High Courts08 Aug 2024Dismissed
Chhaniyara Dharmendra Prafulbhai Vs Union Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0049
Constitution of India, 1950 — Article 226
High Courts08 Aug 2024Dismissed
Priyanshu Raj Vs Union Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0048
Constitution of India, 1950 — Article 226
High Courts08 Aug 2024Dismissed
MF Buildcon Pvt Ltd Vs Anjali
Delhi High Court · (2024) 08 DEL CK 0047
Civil Procedure Code, 1908 — Section 89Specific Relief Act, 1963 — Section 28
High Courts08 Aug 2024Allowed
R S Tanwar Vs Joint Secretary And Addl. Registrar, Central Information Commission & Anr
Delhi High Court · (2024) 08 DEL CK 0046
Right to Information Act, 2005 — Section 19(1), 19(3), 20, 20(1)
High Courts08 Aug 2024Dismissed
Anand Prakash Vs State And Anr
Delhi High Court · (2024) 08 DEL CK 0045
Land Acquisition Act, 1894 — Section 4, 6Right to Fair Compensation & Transparency in Land Acquisition, Rehabilitation & Resettlement Act, 2013 — Section 24(2)
High Courts07 Aug 2024Allowed
Smt. Seema Bansal Vs Sh. Durga Dass Bansal & Ors.
Delhi High Court · (2024) 08 DEL CK 1483
Code of Civil Procedure, 1908-Section 96, 107, Order 1 Rule 10Domestic Violence Act, 2005-Section 2(a), 17, 17(1), 17(2), 19The Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts07 Aug 2024Disposed Of
G.D. Pharmaceuticals Private Limited Vs M/s Cento Products (India)
Delhi High Court · (2024) 08 DEL CK 1504
Trade Marks Act, 1999-Section 2(1)(zg), 11(2), 11(6)
High Courts07 Aug 2024
V Hansprakash Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 1541
Code of Criminal Procedure, 1973-Section 439, 438, 437, 170IPC-Sections 420, 409, 467, 468, 471, 120-B, 34, 288, 304, 308, 336, 388Constitution of India
High Courts07 Aug 2024Dismissed
Om Prakash Mehta Vs Smt Veena Mehta
Delhi High Court · (2024) 08 DEL CK 1547
Criminal Procedure Code 1973-Section 397, 399, 125, 127, 127(1)Family Courts Act, 1984-Section 19Hindu Adoption & Maintenance Act-Section 18
High Courts07 Aug 2024Allowed
Smt. Meenu Nanda & Anr. Vs Sh. Kartar Singh Kochar
Delhi High Court · (2024) 08 DEL CK 1600
Code of Civil Procedure, 1908-Section 96Hindu Succession Act, 1956-Section 15Indian Evidence Act, 1872-Section 68, 63
High Courts07 Aug 2024Dismissed
UOI Vs Dr. Chander Prakash & Anr.
Delhi High Court · (2024) 08 DEL CK 1621
All India Services (Death-cum-Retirement Benefits) Rules, 1958-Rule 6All India Services (Discipline and Appeal) Rules, 1959-Rule 9, 9(2)Indian Evidence Act
High Courts07 Aug 2024Dismissed
Honey Katyal Vs Punjab And Sind Bank
Delhi High Court · (2024) 08 DEL CK 1714
Constitution of India-Article 226Insolvency and Bankruptcy Code, 2016-Sections 7, 9, 63, 95 to 100, 231, 238 and 238-ARecovery of Debts and Bankruptcy Act 1993-Section 19