COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 228 of 565

High Courts07 Aug 2024

State Vs Tofil Ahmad @ Sonu Singh

Delhi High Court · 2024 INSC 104

Code of Criminal Procedure, 1973-Section 378, 211, 164, 378(3), 378(4), 313Protection of Children from Sexual Offences Act, 2012-Section 6 read with Section 5(l), 29, 34Juvenile Justice (Care and Protection of Children) Act, 2015-Section 94, 94(2)(iii), 94(2)(i)

High Courts07 Aug 2024

Raja Jaswant Singh Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2146

Constitution of India-Article 226, 22, 22(4)(a), 22(7)(c), 22(3)(b), 21Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(3), 9(b), 2(e)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 67, 8, 22, 23, 29, 22(c), 27A, 21, 37, 37(1)(b)(ii)

High Courts07 Aug 2024

Amardeep Singh Narang Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2148

Constitution of India-Article 21, 22, 22(3)(b), 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 2(e), 3, 3(1), 9(b)Narcotics Drugs and Psychotropic Substances Act, 1985-Section 8, 21, 22, 22(c), 23, 27A, 29, 37, 37(b)(ii), 67

High Courts07 Aug 2024Disposed Of

Ghanshyam Vs The State (Govt. Of N.C.T Delhi) & Ors.

Delhi High Court · (2024) 08 DEL CK 2151

Constitution of India-Article 226Cr.P.C-Section 482IPC-Section 363, 376

High Courts07 Aug 2024Disposed Of

Balaji Sai Ram Sabinkar Vs State NCT Of Delhi & Ors.

Delhi High Court · (2024) 08 DEL CK 2152

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 376, 506

High Courts07 Aug 2024Dismissed

Savalia Rajan Arunbhai Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2220

Constitution of India-Article 226Screening Test Regulations, 2002

High Courts07 Aug 2024

Dattatreya Mukhopadhyay Vs Union Of India Ministry Of Social Justice And Empowerment. Department Of Empowerment Of Persons With Disabilities Divyangjan & Anr.

Delhi High Court · (2024) 08 DEL CK 2217

Constitution of India-Article 226, 227, 226(2)

High Courts07 Aug 2024

Dashmesh Education Society Regd Vs Government Of NCT Of Delhi & Anr

Delhi High Court · (2024) 08 DEL CK 2215

Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151Delhi Education Act, 1973-Section 4

High Courts07 Aug 2024Dismissed

Vivek Raheja Vs Insolvency And Bankruptcy Board Of India

Delhi High Court · (2024) 08 DEL CK 2288

Insolvency and Bankruptcy Code, 2016-Sections 9, 29A, 30, 30(2), 30(3), 208(2)(a), 208(2)(e), 240A, 294Code of Civil Procedure, 1908-Section 11Micro, Small and Medium Enterprises Development Act, 2006

High Courts07 Aug 2024Dismissed

Principal Commissioner Of Income Tax Central-3 New Delhi Vs Alchemist Ltd

Delhi High Court · (2024) 08 DEL CK 1471

Income Tax Act, 1961-Section 9(1)(ii), 10, 14, 14A, 14A(1), 14A(2), 14A(3), Explanation to Section 14A, 15 to 59, 30 to 37, 94(7), 119, 147, 154Income Tax Rules, 1962-Rule 8D, 8D(2), 8D(2)(ii)Finance Act, 2001

High Courts07 Aug 2024Allowed

Akash Poddar Vs ACIT Circle 30(1) New Delhi

Delhi High Court · (2024) 08 DEL CK 1470

Income Tax Act, 1961-Section 2(14), 2(47), 2(47)(ii), 17, 17(1)(iv), 17(2), 17(2)(vi), 17(3), 17(3)(iii), 45, 48, 48(1)(b), 48(2), 143(3), 192Companies Act, 1956-Section 111(2)Transfer of Property Act-Section 5, 6

High Courts07 Aug 2024Allowed

Asian Colour Coated Ispat Limited Vs Assistant Commissioner Of Income Tax & Anr.

Delhi High Court · (2024) 08 DEL CK 1468

Income Tax Act, 1961-Section 148, 142(1), 143(2)Insolvency and Bankruptcy Code, 2016-Section 31, 7, 14, 5, 30, 30(2), 30(2)(b), 30(4), 31(1), 31(2), 60(5), 60(6), 53Companies Act, 1956-Section 446

High Courts07 Aug 2024Allowed

Asian Colour Coated Ispat Limited Vs Assistant Commissioner Of Income Tax & Anr

Delhi High Court · (2024) 08 DEL CK 0058

Income Tax Act, 1961 — Section 142(1), 148Insolvency and Bankruptcy Code, 2016 — Section 5, 7, 14, 30, 3092), 30(4), 31, 31(1), 53, 60(5)

High Courts07 Aug 2024Disposed Of

Ghanshyam Vs State (Govt. Of N.C.T Delhi) & Ors

Delhi High Court · (2024) 08 DEL CK 0056

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363, 376

High Courts07 Aug 2024Disposed Of

Maytas Subhash Vs Ircon International Limited

Delhi High Court · (2024) 08 DEL CK 0055

Civil Procedure Code, 1908 — Section 47, Order 21 Rule 46CArbitration and Conciliation Act, 1996 — Section 34, 34(2), 36

High Courts07 Aug 2024Allowed

Naresh Agrawal Vs Rajesh Narang

Delhi High Court · (2024) 08 DEL CK 0054

Arbitration and Conciliation Act, 1996 — Section 11(6), 21

High Courts07 Aug 2024Disposed Of

Shikha Chakravarty & Ors Vs Major Saumitra Sarkar (Retd.)

Delhi High Court · (2024) 08 DEL CK 0053

High Courts06 Aug 2024Disposed Of

Amit Kumar Singh Vs Directorate Of Revenue Intelligence (DRI)

Delhi High Court · (2024) 08 DEL CK 2202

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs & Psychotropic Substances Act, 1985-Section 2, 22, 22(c), 27-A, 29, 30, 37, 37(1)(b)(ii), 52-A, 52-A(2), 53, 67Indian Evidence Act, 1872-Section 25, 27

High Courts06 Aug 2024Disposed Of

Mazid In JC Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 1548

CrPC-Section 439, 161IPC-Section 302Evidence Act-Section 64B

High Courts06 Aug 2024Dismissed

Hani Khatoon Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 1557

Letters Patent Act, 1866-Clause XConstitution of India-Article 226