Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 313, 320, 482Indian Penal Code, 1860- Section 34, 120B, 294, 307, 325, 326, 452, 506

Read judgment

High Courts10 Apr 2026Disposed Of

VNG Automotive P. Ltd Vs Asstt. Commissioner Of Income Tax

Delhi High Court · (2026) 04 DEL CK 0147

Income Tax Act, 1922- Section 33(4)Income Tax Act, 1961- Section 35D, 36(1)(iii), 68, 139(1), 143(1), 143(1)(a), 143(3), 147, 148, 148A, 153A, 250, 251(1)(a), 253(2), 254Income Tax Rules, 1962- Rule 46A

Read judgment

High Courts09 Apr 2026

Amar Jeet & Ors. Vs Registrar Cooperative Societies & Anr.

Delhi High Court · (2026) 04 DEL CK 2345

Constitution of India-Article 226, 227Delhi Cooperative Societies Act, 2003-Section 25, 25(b), 35(6), 37, 37(1), 42, 89, 93Delhi Cooperative Societies Rules, 2007-Rule 22(1), 102(2) & (3)

Read judgment

High Courts09 Apr 2026

Sanjay Bhandari Vs Directorate Of Enforcement

Delhi High Court · (2026) 04 DEL CK 2395

Fugitive Economic Offenders Act, 2018-Section 2(1)(f), 2(1)(f)(ii), 2(1)(m), 4, 4(1), 4(2)(a), 4(2)(c), 10, 10(1), 12, 12(1), 12(9), 14, 16, 16(1), 17Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015-Section 3, 10, 10(3), 11, 15, 41, 48, 48(2), 50, 51, 51(3), 54, 104Prevention of Money Laundering Act, 2002-Section 3/4

Read judgment

High Courts09 Apr 2026

Ram Niwas Vs M/s Pienne Industrial Consulants Pvt. Ltd.

Delhi High Court · (2026) 04 DEL CK 2397

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1 & 2

Read judgment

High Courts09 Apr 2026Dismissed

Ministry Of Health & Family Welfare Vs Nagarjuna Construction Ltd.

Delhi High Court · (2026) 04 DEL CK 2359

Arbitration and Conciliation Act, 1996-Section 34, 11, 28(3), 31(7), 31(7)(a), 31(7)(b), 34(2), 34(2)(a)(iv), 34(2)(b)(ii), 34(2-A)Indian Contract Act, 1872-Section 23, 37, 53, 54, 55, 73Minimum Wages Act, 1948

Read judgment

High Courts09 Apr 2026Dismissed

Farzana Khan Vs Shri Ram Transport Finance Co Ltd & Anr.

Delhi High Court · (2026) 04 DEL CK 2484

Arbitration and Conciliation Act, 1996-Section 37, 34, 31(7), 31(7)(a), 31(7)(b)Arbitration and Conciliation (Amendment) Act, 2015

Read judgment

High Courts09 Apr 2026

Govt Of NCT Of Delhi & Ors. Vs Mr Inder Prakash

Delhi High Court · (2026) 04 DEL CK 2471

Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 14Central Civil Services (Conduct) Rules, 1964-Rule 3CCS(CCA) Rules, 1973-Rule 12

Read judgment

High Courts09 Apr 2026

VRG Electronics Pvt Ltd Vs Principal Commissioner Of Income Tax Delhi 7 & Anr.

Delhi High Court · (2026) 04 DEL CK 2483

Income Tax Act, 1961-Section 119(2)(b), 115BAA, 139(4), 139(1)

Read judgment

High Courts09 Apr 2026

Ms. Kanta Bhatia Vs Union Of India Through Secretary, Ministry Of Communication And Information Technology & Ors.

Delhi High Court · (2026) 04 DEL CK 2551

Read judgment

High Courts09 Apr 2026

Government Servants Cooperative House Building Society Ltd. Vs State (Govt Of Nctd Of Delhi) & Ors.

Delhi High Court · (2026) 04 DEL CK 2215

DCS Act-Section 91, 22, 11, Sub-section (2) of Section 11, sub-clause (d) of sub-section (2) of Section 11, 20Delhi Co-operative Societies Rules, 2007-Rule 20(ii), 19, 20Indian Contract Act, 1872-Section 11

Read judgment

High Courts09 Apr 2026