High Courts13 Feb 2024Dismissed
Smt. Sarita Garg Vs Sh. Aman Gupta & Ors.
Delhi High Court · (2024) 02 DEL CK 4523
Code of Civil Procedure, 1908-Order VII Rule 11, Section 151Specific Relief Act, 1963-Section 34
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 498 of 565
High Courts13 Feb 2024Allowed
Mr. Rishu Gupta Vs Mrs. Rachna Gupta
Delhi High Court · (2024) 02 DEL CK 4544
High Courts13 Feb 2024Allowed
Nagravision India Private Limited Vs Secretary, Department Of Scientific And Industrial Research
Delhi High Court · (2024) 02 DEL CK 3966
Income Tax Act, 1961-Section 35, 35(1)(i), 35(2A), 35(2AA), 35(2AB), 35(2AB)(1), 35AB(2), 139(1), 288(2), Eleventh ScheduleIncome Tax Rules, 1962-Rule 6, 6(1), 6(1A), 6(1B), 6(3), 6(4), 6(5), 6(5A), 6(6), 6(7), 6(7A), 6(7A)(b)(i), 6(7A)(b)(ii), 6(7A)(ba), 6(7A)(c)Companies Act, 1956
High Courts13 Feb 2024Disposed Of
Nokia Technologies Oy Vs Vivo Mobile Communication Co Ltd & Ors.
Delhi High Court · (2024) 02 DEL CK 3906
Code of Civil Procedure, 1908-Order XXIII Rule 1, XXIII Rule 3, 39 Rule 1 and 2, Section 151
High Courts13 Feb 2024Disposed Of
Nokia Technologies Oy Vs Guangdong Oppo Mobile Telecommunications Corp Ltd & Ors.
Delhi High Court · (2024) 02 DEL CK 3902
Code of Civil Procedure, 1908-Order XXXIX Rule 10, XXXIX Rules 1 and 2, XXIII Rule 1 and 3, 39 Rule 1 and 2, Section 151
High Courts13 Feb 2024Disposed Of
Nokia Technologies Oy Vs Guangdong Oppo Mobile Telecommunications Corp., Ltd. & Ors.
Delhi High Court · (2024) 02 DEL CK 3899
Code of Civil Procedure, 1908-Order II Rule 2, VI Rule 17, XXIII Rule 1 and 3, XXXIX Rule 1 and 2, Section 151
High Courts13 Feb 2024Disposed Of
Nokia Technologies Oy Vs Vivo Mobile Communication Co., Ltd & Ors.
Delhi High Court · (2024) 02 DEL CK 3897
Code of Civil Procedure, 1908-Order XXIII Rule 1 and 3, 39 Rule 1 and 2, Section 151
High Courts13 Feb 2024Disposed Of
Infibeam Avenues Limited Formerly Known As Infibeam Incorporation Limited Vs Government Emarketplace & Anr.
Delhi High Court · (2024) 02 DEL CK 3896
Arbitration and Conciliation Act, 1996-Section 9
High Courts13 Feb 2024Dismissed
Union Of India & Anr. Vs Jagdish Rai
Delhi High Court · (2024) 02 DEL CK 3924
Constitution of India-Articles 226 and 227
High Courts13 Feb 2024Disposed Of
Sports Authority Of India Through Sh. Sandip Pradhan, Director General & Ors. Vs Dr. Hema Valecha
Delhi High Court · (2024) 02 DEL CK 3872
Constitution of India-Article 226, 2272022 (4) Rules
High Courts13 Feb 2024Dismissed
Government Of NCT Of Delhi & Ors. Vs Raj Kumar Saini
Delhi High Court · (2024) 02 DEL CK 3871
Constitution of India-Articles 226, 227
High Courts13 Feb 2024Dismissed
Union Of India & Ors. Vs Satya Pal Sharma
Delhi High Court · (2024) 02 DEL CK 3944
Constitution of India-Articles 226, 227
High Courts13 Feb 2024Dismissed
Commissioner CGST Delhi South Vs M/s Nitin Industries (Trade Name)
Delhi High Court · (2024) 02 DEL CK 3850
Central Goods and Service Tax Act, 2017-Section 142(3), second proviso to Section 142(3), 54, 49(6)
High Courts13 Feb 2024Allowed
Puri Constructions Private Limited Vs Additional Commissioner Of Income Tax & Ors.
Delhi High Court · (2024) 02 DEL CK 3657
Income Tax Act, 1961-Section 194C, 201, 201(1), 201(1A), 271C, 4(1), 2(31)(vi), 196, 194, Chapter XVII-B, 148, 147, 143(3), 10(20), 40(a)(ia), 192, 44BBB, 142, 10(20-A), 194C(2), 194I, 194-LBA, 194-LBB, 194-LBC, 195, 90, 90-A, 139(2), 273B, 43B, Chapter XVIIHaryana Development and Regulation of Urban Areas Act, 1975-Section 2, 2(g), 3, 3(2), 3(3), 3(3)(ii), 3(3)(a)(ii), 3A, 3AC, 8, 9, 10, 10A, 24Constitution of India-Article 289, 289(1), 299, 299(1), 243(d), 243-P(e), Part IX-A
High Courts13 Feb 2024Dismissed
Devendra Singh Rana Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3685
CRPF Rules, 1955-Rule 43(d)(iv)Central Civil Services (Pension) Rules, 2021-Rule 43(6)
High Courts13 Feb 2024Disposed Of
Hansraj Surana Vs State Of Nct Of Delhi
Delhi High Court · (2024) 02 DEL CK 0045
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1210IICode of Criminal Procedure, 1973 — Section 357(3), 482
High Courts13 Feb 2024Allowed
Nagravision India Private Limited Vs Secretary, Department Of Scientific And Industrial Research
Delhi High Court · (2024) 02 DEL CK 0044
Income Tax Rules, 1962 — Rule 6, 6(1B), 6(4), 6(5A), 6(7A), 6(7A)(b)(ii)Income Tax Act, 1961 — Section 35, 35(2AB), 35AB(2), 35(2AB)(1)
High Courts13 Feb 2024Allowed
Surender Kumar Vs Late Sh. Dhani Ram Through Lrs And Ors & Ors.
Delhi High Court · (2024) 02 DEL CK 0043
Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 13, Order 6 Rule 17
High Courts13 Feb 2024Dismissed
Maahi Neil Jaipal Vs University Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 0042
High Courts13 Feb 2024
Court On Its Own Motion Vs Union Of India And Ors
Delhi High Court · (2024) 02 DEL CK 0041
Constitution of India, 1950 — Article 21, 47