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Delhi High Court judgments, 2024

11,287 judgments · page 453 of 565

High Courts11 Mar 2024Disposed Of

SFDC Ireland Limited Vs Commissioner Of Income Tax & Anr

Delhi High Court · (2024) 03 DEL CK 3548

Income Tax Act, 1961-Section 197, 9(1)(vii), 9, 4, 2(37-A)(iii), 10(50), 113, 158BC, 158BG, 193, 194, 194-E, 194J, 195, 195(1), 195(2), 201, 263, 264Finance Act, 2016-Section 165AIncome Tax Rules, 1962-Rule 28, 28AA
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High Courts11 Mar 2024Dismissed

Amanatullah Khan Vs Directorate Of Enforcement

Delhi High Court · (2024) 03 DEL CK 3537

Prevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 4, 19, 22, 24, 44, 45, 45(1), 50, 50(2), 50(3), 50(4), 63, 65, 66(2), 71Code of Criminal Procedure, 1973-Section 438, 439Indian Penal Code, 1860-Section 41, 109, 120B, 167, 193, 228, 302, 332, 379, 409, 421, 449, 465, 468, 471, 477, 506(2)
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High Courts11 Mar 2024Disposed Of

Harish Yadav Vs State Of Nct Of Delhi

Delhi High Court · (2024) 03 DEL CK 0057

Constitution of India, 1950 — Article 32, 136, 142, 226Delhi Prison Rules, 2018 — Rule 1211Code of Criminal Procedure, 1973 — Section 482
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High Courts11 Mar 2024Dismissed

Nitin Kataria Vs Varun Jain

Delhi High Court · (2024) 03 DEL CK 0055

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 11 Rule 7, Order 11 Rule 8, Order 11 Rule 9, Order 6 Rule 15A,
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High Courts07 Mar 2024Disposed Of

Sanjay Jain Vs Enforcement Directorate

Delhi High Court · (2024) 03 DEL CK 4152

Prevention of Money Laundering Act, 2002-Section 45, 45(1), 50, 50(2), 22, 63, 2(1)(u)Code of Criminal Procedure, 1973-Section 439, 306, 161Indian Penal Code-Section 120B, 420, 120-A, 409, 193, 228
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