High Courts27 May 2024Dismissed
Kristal Vision Projects Private Limited Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 3649
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 31(5), 2(h)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 312 of 565
High Courts27 May 2024Disposed Of
Rashme Bahl Vs Ramnik Wadhera & Ors.
Delhi High Court · (2024) 05 DEL CK 3648
High Courts27 May 2024Allowed
Subodh Anand Vs C.B.I.
Delhi High Court · (2024) 05 DEL CK 3597
Cr.P.C.-Section 374, 313Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 19, 20, 20(1), 27IPC-Section 406, 420
High Courts27 May 2024
Interlinks Overseas Pvt Ltd & Ors. Vs South Delhi Pharma
Delhi High Court · (2024) 05 DEL CK 3592
Code of Civil Procedure, 1908-Order XXXVII Rule 3(7), XXXVII, Appendix B, Form No. 4A
High Courts27 May 2024Disposed Of
Tarun Kumar Goyal Vs MS SB Sales Corporation
Delhi High Court · (2024) 05 DEL CK 3591
High Courts27 May 2024Disposed Of
Kamlesh Jain Vs Commissioner Of Police & Ors.
Delhi High Court · (2024) 05 DEL CK 3587
Constitution of India-Article 226IPC-Section 283
High Courts27 May 2024Disposed Of
Kalpatru Industries Vs The Commissioner SGST Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3551
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts27 May 2024Disposed Of
M/s Jig Brothers Vs Sales Tax Officer Class II/Avato, Ward 63 & Ors.
Delhi High Court · (2024) 05 DEL CK 3547
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts27 May 2024
Revati Cements Pvt Ltd & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3538
Prevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 4, 5, 5(1), 5(2), 5(5), 8, 8(1), 8(2), 8(3), 11, 25, 26, 26(1), 26(4), 35, 35(1), 50Prevention of Money Laundering (Taking Possession of Attached or Frozen Properties Confirmed by the Adjudicating Authority) Rules, 2013-Rule 5(5)Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)
High Courts27 May 2024Disposed Of
Errol Rajesh Dysell Vs Union of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3629
Right to Information Act, 2005-Section 2(a), 2(h), 2(h)(b), 2(h)(d), 2(h)(d)(i), 2(h)(d)(ii), 6, 6(3), 7(1), 8, 8(1)(j), 8(j), 18, 19University Grants Commission (Furnishing of Information by Universities) Rules, 2015University Grants Commission Act, 1956-Section 3
High Courts27 May 2024Dismissed
MS Asandas And Sons Pvt Ltd. Vs Union Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 3623
Constitution of India-Article 73, 226General Clauses Act
High Courts27 May 2024Disposed Of
Sundaresh Bhat Vs Insolvency And Bankruptcy Board Of India
Delhi High Court · (2024) 05 DEL CK 3622
Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 35, 5(24)IBBI Inspection and Investigation Regulations, 2017-Regulation 6(1), 6(2)IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 36A(4)(d), 36B(4)
High Courts27 May 2024Dismissed
CA Rakesh Kumar Gupta Vs Supreme Court Of India Through Secretary General
Delhi High Court · (2024) 05 DEL CK 3617
Constitution of India-Article 226, 217
High Courts27 May 2024Dismissed
G L Sharma Vs CPIO, National Thermal Power Corporation Ltd, New Delhi
Delhi High Court · (2024) 05 DEL CK 3615
Right to Information Act, 2003-Section 8(1)(j)
High Courts27 May 2024Allowed
Infosys Limited Vs Southern Infosys Limited
Delhi High Court · (2024) 05 DEL CK 3612
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 151Trademarks Act, 1999-Section 29(1), 29(2), 29(4), 29(5)
High Courts27 May 2024Dismissed
Shivkumar Shankarrao Thakur & Ors. Vs Shiv Biri Manufacturing Co P Ltd & Anr.
Delhi High Court · (2024) 05 DEL CK 3829
High Courts27 May 2024
Union Of India & Anr. Vs Tapash Basak & Ors.
Delhi High Court · (2024) 05 DEL CK 3844
Constitution of India-Articles 14, 16, 309Central Civil Service (Pension) Rules, 1972-Rule 30Recruitment Rules (Ministerial Cadre), SSB, 2006
High Courts27 May 2024Allowed
Dinesh Jindal Vs Assistant Commissioner Of Income Tax, Central Circle 20, Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3837
Income Tax Act, 1961-Section 148, 148A, 149(1), 149(1)(b), 153A, 153A(1), 153C, 153C(1), 153C(3), 132, 132A, 147, Explanation 1 to Section 153A, Explanation 2(iv) to Section 148Finance Act, 2021Finance Act, 2022
High Courts27 May 2024Dismissed
R B Seth Jessa Ram Hospital And Bros Vs Laly Sunny
Delhi High Court · (2024) 05 DEL CK 3446
Constitution of India-Article 226Code of Civil Procedure, 1908-Order XVII, Rule 1 of Order XVII
High Courts27 May 2024Dismissed
Rashtriya Transport Corporation Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 05 DEL CK 3438
Delhi Value Added Tax Act, 2004-Section 86(19), 86(14), 38, 42, 38(1), 42(1)(a), 42(1)(b), 32, 33Central Sales Tax Act, 1956Income Tax Act-Section 244(1)(A)