COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,004 of 6,586

High Courts28 Oct 2024

T.K.S. Builders Pvt. Ltd. Vs Income Tax Officer Ward 25(3) New Delhi

Delhi High Court · (2024) 10 DEL CK 2275

Income-tax Act, 1961-Section 148, 144B, 151A, 148A, 148A(a), 148A(b), 148A(d), 149, 147, 151, 143(3), 144, 127, 132, 285BA, 135A, 143(3-A), 143(3-B), 119, 144B(1), 144B(2), 144B(7), 144B(8), 151A(1), 151A(2), 151A(3), Explanation 1 to Section 148Finance Act, 2021Constitution of India-Article 142, 14

High Courts28 Oct 2024Dismissed

Pr. Commissioner Of Income Tax-6, New Delhi Vs Freescale Semiconductor India Pvt. Ltd. (Now Known As NXP India Pvt. Ltd.)

Delhi High Court · (2024) 10 DEL CK 1961

Income Tax Act, 1961-Section 260A, 143(3), 144C (3)

High Courts28 Oct 2024Disposed Of

M/S Parwani Enterprises Vs T Bhimjyani Warehousing Cold Chain Pvt. Ltd.

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Section 11, 20(3), 16, 12, Fourth ScheduleIndian Arbitration Act, 1940Indian Stamp Act, 1899

High Courts28 Oct 2024Disposed Of

Tata Capital Limited Vs M/s. R.K. Automobiles & Ors.

Delhi High Court · (2024) 10 DEL CK 1857

Arbitration and Conciliation Act, 1996-Section 11(6), 12, 9, 17, IVth Schedule

High Courts28 Oct 2024Disposed Of

Palghar Road Project Private Limited Vs The State Of Maharashtra

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6)(c), 21, 12, Fourth ScheduleSocieties Registration Act, 1860Indian Stamp Act, 1899

High Courts28 Oct 2024Disposed Of

Tata Capital Limited Vs M/S R. K. Automobiles

Delhi High Court · (2024) 10 DEL CK 1860

Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth Schedule

High Courts28 Oct 2024Disposed Of

Mrs. Anupama Malhotra & Ors. Vs Dr. (Mrs.) Kamlesh Malhotra & Ors.

Delhi High Court · (2024) 10 DEL CK 1861

Code of Civil Procedure, 1908-Order XXIII Rule 3Hindu Succession Act, 1956-Section 8

High Courts28 Oct 2024Disposed Of

Samsung India Electronics Private Limited Vs Shree Sant Kripa Appliances Private Limited

Delhi High Court · (2024) 10 DEL CK 1862

Arbitration and Conciliation Act, 1996-Section 21, 12, Fourth Schedule

High Courts28 Oct 2024Disposed Of

Moneywise Financial Services Pvt Ltd. Vs Sidhi Herbal And Healing Center Through Its Proprietor Ms Pallavi & Anr.

Delhi High Court · (2024) 10 DEL CK 1863

Arbitration and Conciliation Act, 1996-Section 11, 3, 12, IV Schedule

High Courts28 Oct 2024Disposed Of

Harcharan Dass Gupta Vs WAPCOS Limited & Anr.

Delhi High Court · (2024) 10 DEL CK 1865

Arbitration and Conciliation Act, 1996-Section 11(6), 12

High Courts28 Oct 2024

Munni Devi & Anr. Vs Madan Lal & Ors.

Delhi High Court · (2024) 10 DEL CK 1900

Code of Civil Procedure, 1908-Order XXII Rule 1, XXII Rule 3, XXII Rule 3(1), XXII Rule 3(2), XXII Rule 9, XXII Rule 9(1), XXII Rule 9(2), XXII Rule 9(3)Limitation Act, 1963-Article 120 of Schedule 1(A), Section 5Indian Limitation Act, 1877-Section 5

High Courts28 Oct 2024

Usha & Ors. Vs Shish Pal Singh

Delhi High Court · (2024) 10 DEL CK 1908

Delhi Rent Control Act, 1958-Section 14(1)(e)

High Courts28 Oct 2024Allowed

Mother Sparsh Baby Care Pvt. Ltd. Vs Aayush Gupta & Ors.

Delhi High Court · (2024) 10 DEL CK 1935

Code of Civil Procedure, 1908-Order VIII Rule 10, VIII Rule 1, VIII Rule 9Trade Marks Act, 1999-Section 11

High Courts28 Oct 2024Disposed Of

Ashok Bansal & Ors. Vs Manoj Babbar & Ors.

Delhi High Court · (2024) 10 DEL CK 1946

CPC-Section 151, Order XXXIX Rules 1 and 2, XXXIX Rule 3, VII Rule 14Delhi High Court (Original Side) Rules, 2018Companies Act, 1956

High Courts28 Oct 2024Dismissed

Ather Ali @ Munni Raja & Anr. Vs Mohd.Shafi (Deceased) Through Ar Mohd.Akbar

Delhi High Court · (2024) 10 DEL CK 2009

CPC-Order XXXVII, XXXVII Rule 4, IX Rule 13, Section 9 Rule I3Limitation Act-Section 5

High Courts28 Oct 2024Allowed

Korra Worldwide Advertising Pvt Ltd Vs HT Digital Streams Limited

Delhi High Court · (2024) 10 DEL CK 2117

CPC-Order VI Rule 15A, V Rule 1Commercial Courts Act, 2015Arbitration and Conciliation Act-Section 34

High Courts28 Oct 2024Disposed Of

Anju Bala Arora Vs Tapan Mudgal & Ors.

Delhi High Court · (2024) 10 DEL CK 2123

High Courts28 Oct 2024Dismissed

Kanhiya Lal Prakesh Kumar Vs AJM Housing Pvt. Ltd

Delhi High Court · (2024) 10 DEL CK 2124

CPC-Order VII Rule 10Commercial Courts Act-Section 2(1)(c), 2(1)(c)(vii)

High Courts28 Oct 2024Disposed Of

Shahensa Enterprises & Anr. Vs Shree Sai Ram Traders

Delhi High Court · (2024) 10 DEL CK 2127

Negotiable Instruments Act, 1881-Section 138CPC-Order VI Rule 17, Section 151

High Courts28 Oct 2024Disposed Of

Balaji Unique Builders Pvt Ltd Vs Mukesh Meena & Ors.

Delhi High Court · (2024) 10 DEL CK 2128

CPC-Order XXXIX Rule 1 and 2, Section 151