Delhi High Court Judgments 2024 — Page 464

High Courts01 Mar 2024Dismissed

Pr. Commissioner Of Income Tax -2, Delhi Vs M/S Clix Finance India Pvt. Ltd.

Delhi High Court · (2024) 03 DEL CK 4218

Income Tax Act, 1961-Section 263, 143(1), 143(2), 143(3), Explanation 2 to Section 263, 92-CA, 119, 263(1), Clause (a) of Explanation 2 to Section 263Finance Act, 2015

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High Courts01 Mar 2024Dismissed

Pr. Commissioner Of Income Tax (Central) -1 Vs M/s. Forum Sales Pvt. Ltd.

Delhi High Court · (2024) 03 DEL CK 4212

Income Tax Act, 1961-Section 260A, 132, 133A, 153A, 143(2), 142(1), 143(3), 2(22)(e), 145(3), 144, 139, 142, 143, 145, 29, 28, 30 to 43A, 69Direct Tax Laws (Amendment) Act, 1987

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High Courts01 Mar 2024Disposed Of

CINNI Foundation Through Managing Trustee Dipak Kumar Sah Vs Anjan Narayan Singh & Anr.

Delhi High Court · (2024) 03 DEL CK 4210

Copyright Act, 1957-Section 50, 45(1), 50(c)Copyright Rules 2013-Rule 70, 70(9), 70(10), 70(11)Indian Trusts Act, 1882-Section 3

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High Courts01 Mar 2024Dismissed

Sushil Yadav Vs State (Govt. Of Nct), Delhi

Delhi High Court · (2024) 03 DEL CK 4202

Code of Criminal Procedure, 1973-Section 374 (2), 313, 154Indian Penal Code, 1860-Section 366Protection of Children from Sexual Offences Act, 2012-Section 6, 5(m), 3

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High Courts01 Mar 2024Disposed Of

Parveen Vs State NCT Of Delhi & Ors.

Delhi High Court · (2024) 03 DEL CK 4240

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High Courts01 Mar 2024Disposed Of

Sachin Kumar Tiwari Vs The State (NCT of Delhi)

Delhi High Court · (2024) 03 DEL CK 4237

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High Courts01 Mar 2024Disposed Of

Suraj Kumar Vs The State Govt, Of NCT Delhi & Ors.

Delhi High Court · (2024) 03 DEL CK 4236

IPC-Sections 302, 201, 506

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High Courts01 Mar 2024Dismissed

Shri Ram Gen. Ins. Co. Ltd. Vs Mukesh Devi & Ors.

Delhi High Court · (2024) 03 DEL CK 4081

Motor Vehicles Act, 1988-Section 173

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High Courts01 Mar 2024Disposed Of

Raghav Ventures Vs Commissioner Of Delhi Goods & Services Tax

Delhi High Court · (2024) 03 DEL CK 4060

CGST/DGST Act, 2017-Sections 56, 54, 54(1), 54(5), 37CGST/DGST Rules, 2017-Rules 96, 96(2), 96(3)

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High Courts01 Mar 2024Disposed Of

Ramesh Chand Sharma Through LR Vs Balbir Singh Mathur & Ors.

Delhi High Court · (2024) 03 DEL CK 4033

Constitution of India, 1950-Article 227Code of Civil Procedure, 1908-Order XXII Rules 1, 2, 4, 4(3), 4(5), 5, 9, 10A; Order XXIII Rule 3; Section 2(11); Section 151Limitation Act, 1963-Section 5, Article 120, 121

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High Courts01 Mar 2024Dismissed

Abhishek Garg Vs Avni Jain

Delhi High Court · (2024) 03 DEL CK 4010

Hindu Marriage Act, 1955-Section 24, 13(1)(ia)Code of Criminal Procedure, 1973-Section 125

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High Courts01 Mar 2024Disposed Of

Sumit Bhatia & Anr. Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 3997

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34

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High Courts01 Mar 2024Allowed

Shri Shiv Shankar Vs State Through SHO PS Krishna Nagar & Anr.

Delhi High Court · (2024) 03 DEL CK 3995

Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 354B

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High Courts01 Mar 2024Disposed Of

Nitesh Kumar Singh Vs State Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 03 DEL CK 3994

Code of Criminal Procedure, 1973-Section 482IPC-Sections 506, 509

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High Courts01 Mar 2024Dismissed

Kudos Pharmaceuticals Limited & Ors. Vs Natco Pharma Limited

Delhi High Court · (2024) 03 DEL CK 3920

Patents Act, 1970-Section 2(1)(ja), 2, clause (l), 3(d), 8, 8(1)(a), 8(2), 10(4), 12, 13, 13(1)(a), 13(1)(b), 13(2), 19, 29, 30, 31 and 32, 34, 48, 53(4), 54, 64, 64(1), 64(1)(a), 64(1)(d), 64(1)(e), 64(1)(f), 64(1)(h), 64(1)(j), 64(1)(k), 64(1)(m), 88(3), 91, 91(1), 107, 141, 141(1)Code of Civil Procedure, 1908-Order XXXIX, XXXIX Rules 1 and 2Australian Patents Act 1990-Sections 70 to 79A

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High Courts01 Mar 2024Dismissed