COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 451 of 565

High Courts12 Mar 2024Disposed Of

Chacha Nehru Bal Chikitsalaya, Delhi Vs M/S Induction Corporate Solutions Pvt. Ltd.

Delhi High Court · (2024) 03 DEL CK 0105

Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 2(2), 17, 20(1), 20(2), 20(3), 34, 34(3), 37(1)(c)Limitation Act, 1963 — Section 14Commercial Courts Act, 2015 — Section 12A, 12A(1), 12A(3)

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High Courts12 Mar 2024Disposed Of

Singla Enterprises Through Its Proprietor Mr Shiv Kumar Singhal Vs Commissioner Delhi Goods And Service Tax And Others

Delhi High Court · (2024) 03 DEL CK 0104

Central Goods and Services Tax Act, 2017 — Section 73, 75(3)Central Goods and Services Tax Act, 2017 — Section 75(4)

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High Courts12 Mar 2024Disposed Of

Singla Enterprises Through Its Proprietor Mr Shiv Kumar Singhal Vs Commissioner Of Delhi Goods And Service Tax And Anr

Delhi High Court · (2024) 03 DEL CK 0103

Central Goods and Services Tax Act, 2017 — Section 29, 29(2)

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High Courts12 Mar 2024Disposed Of

Lal Mohammed Vs State (Govt. Of Nct) Delhi

Delhi High Court · (2024) 03 DEL CK 0068

Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1170, 1171, 11751197, 1200, 1223Code of Criminal Procedure, 1973 — Section 482

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High Courts12 Mar 2024Dismissed

Govt. Nct Of Delhi Through State Consumer Disputes Redressal Commission And Ors Vs Rehmat Fatima

Delhi High Court · (2024) 03 DEL CK 0067

Maternity Benefit Act, 1961 — Section 5, 5(2), 12(2)(a)

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High Courts12 Mar 2024Dismissed

Govt. Of Nct Of Delhi & Ors Vs Virender Pal Singh Kuldeep Kumar & Ors

Delhi High Court · (2024) 03 DEL CK 0066

Constitution of India, 1950 — Article 226

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High Courts12 Mar 2024Disposed Of

R.S. Tyagi Vs N.T.P.C. Ltd

Delhi High Court · (2024) 03 DEL CK 0064

Constitution of India, 1950 — Article 14, 226, 227National Thermal Power Corporation (Conduct, Discipline and Appeal) Rules, 1977 — Rule 27

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High Courts11 Mar 2024Dismissed

Satender Kumar Yadav Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4150

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High Courts11 Mar 2024Dismissed

Rohit Singh Baghel Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4149

Constitution of India-Article 226

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High Courts11 Mar 2024Dismissed

Dupti Singh Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4146

Central Reserve Police Force Act, 1949-Section 11(1)CRPF Rules, 1955-Rule 27, Act 11(1) (as printed)Constitution of India-Article 226, 227

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High Courts11 Mar 2024

Rohit Krishnan Mahanta Vs State

Delhi High Court · (2024) 03 DEL CK 4197

CRPC-Section 439, 161Indian Penal Code, 1860-Sections 302, 307, 279, 337, 295A, 304-A, 304 Part I, 304 Part IIMotor Vehicles Act, 1988-Section 185

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High Courts11 Mar 2024Dismissed

Jasvinder Kaur & Anr. Vs Unoin Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4166

Constitution of India-Article 226, 14, 142

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High Courts11 Mar 2024Disposed Of

Ananya Kumar Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4163

Constitution of India-Article 226Information Technology Act, 2000-Section 81, Chapter IX, 78, 46, 46(1)Information Technology (Qualification and Experience of Adjudicating Officer and manner of holding Enquiry) Rules, 2003

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High Courts11 Mar 2024Dismissed

Principal Commissioner Of Income Tax (Central) – 1 Vs M/S Moon Star Securities Trading & Finance Co. Pvt. Ltd.

Delhi High Court · (2024) 03 DEL CK 4219

Income Tax Act, 1961-Section 260A, 14A, 115JB (including Explanation 1 clause (f) and sub-sections (1), (2) and (5)), 143(2), 115J, 115JA, 10 (including clause (38), 10(2A) and Section 10(35)), 11, 12, 33-AC, 13-A, 234B, 234CIncome Tax Rules, 1962-Rule 8DCompanies Act, 1956

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High Courts11 Mar 2024Dismissed

Commissioner Of Central Excise Vs Kuber Tobacco Products Pvt. Ltd. & Anr.

Delhi High Court · (2024) 03 DEL CK 4058

Central Excise Act, 1944-Section 35 (G), 11 A (1), 11 AB, 11 AC, 14Central Excise Rules, 1944-Rule 173Q (2), 209 A, 173 Q, 11 ABIndian Evidence Act-Section 24

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High Courts11 Mar 2024Disposed Of