High Courts23 Oct 2024
Suhail Ahmed Khan Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1590
Waqf Act, 1995
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,014 of 6,586
High Courts23 Oct 2024
Sudershan Kumar Vs Suresh Kumar Gupta
Delhi High Court · (2024) 10 DEL CK 1573
Delhi Rent Control Act, 1958-Section 14(1)(e), 14(6), 25(B)(8)
High Courts23 Oct 2024Dismissed
Union Of India & Ors. Vs Deepak Kumar Rana
Delhi High Court · (2024) 10 DEL CK 1571
High Courts23 Oct 2024Allowed
Kad Housing Private Limited Vs Deputy Commissioner Of Income Tax Central Circle 6 Delhi
Delhi High Court · (2024) 10 DEL CK 1499
Income Tax Act, 1961-Section 132, 132-A, 148, 148A, 148A(b), 148A(d), 149, 149(1), 149(1)(b), 153A, 153-A, 153A(1), 153C, 153-C, 153C(1), 153C(3)Finance Act, 2021
High Courts23 Oct 2024Allowed
Acropolis Realty Pvt. Ltd. Vs Income Tax Officer, Ward 1-1, Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1552
Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 148(b), 149(1), 149(1)(a), 149(1)(b)
High Courts23 Oct 2024Dismissed
The Commissioner Of Income Tax – International Taxation -3 Vs Zebra Technologies Asia Pacific Pet. Ltd.
Delhi High Court · (2024) 10 DEL CK 1553
Income Tax Act, 1961-Section 260A, 263, 142(1), 143(2), 5(2), 9(1)(vii)
High Courts23 Oct 2024Disposed Of
M/s GE Capital European Treasury Services Limited Vs The Deputy Commissioner Of Income Tax, Circle International Taxation 1 3 1, New Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1490
Constitution of India-Article 226, 227Income-tax Act, 1961-Section 147, 143(3), 244A, 153(2)(a), 144C, 144C(5), 144C(13), 264, 251, 115JAA, 115JD, Chapter XIX-ADirect Tax Vivad Se Vishwas Act, 2020-Section 2(1)(a), 2(1)(j), 3, 4, 4(2), 5(1), 7
High Courts23 Oct 2024Allowed
Grey Matters Educational Trust Vs Examiner Of Trade Marks
Delhi High Court · (2024) 10 DEL CK 1474
Trade Marks Act, 1999-Section 9, 9(1), 9(1)(A), 11, 17, 17(1), 91Trade Marks Rules, 2017
High Courts23 Oct 2024Disposed Of
Sh Anmol Mehta & Anr. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 10 DEL CK 1470
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 323, 354, 354A, 341, 509, 34Code of Criminal Procedure-Section 482
High Courts23 Oct 2024Disposed Of
Rit Ram Sharma Vs Union Of India And Ors
Delhi High Court · (2024) 10 DEL CK 0145
Constitution of India, 1950 — Article 226
High Courts23 Oct 2024Disposed Of
Girish Chandra Joshi Vs Union Of India And Ors
Delhi High Court · (2024) 10 DEL CK 0144
Constitution of India, 1950 — Article 226
High Courts23 Oct 2024Disposed Of
Devaki Nandan Vs Union Of India And Ors
Delhi High Court · (2024) 10 DEL CK 0143
Constitution of India, 1950 — Article 226
High Courts23 Oct 2024Disposed Of
Ram Niwas Vs Commissioner Of Central Goods And Services Tax & Anr
Delhi High Court · (2024) 10 DEL CK 0142
Central Goods and Services Tax Act, 2017 — Section 29(2), 39(1)
High Courts23 Oct 2024
Evaan Holdings Private Limited Vs Reserve Bank Of India And Ors
Delhi High Court · (2024) 10 DEL CK 0141
Constitution of India, 1950 — Article 226Reserve Bank of India Act, 1934 — Section 45(i)(e), 45H, 45ID, 45MA, 45QBanking Regulation Act, 1949 — Section 39A
High Courts23 Oct 2024
Civil And Sessions Court Stenographers Association (Regd) & Anr Vs Shri Vijay Kumar Dev
Delhi High Court · (2024) 10 DEL CK 0140
High Courts23 Oct 2024Dismissed
Sanjay Aggarwal Vs Govt. Of Nct Of Delhi And Ors
Delhi High Court · (2024) 10 DEL CK 0139
Delhi Shops and Establishments Act 1954 — Section 21(2)
High Courts23 Oct 2024Dismissed
Krishan Yad Gaur Vs State Govt Of Nct Of Delhi
Delhi High Court · (2024) 10 DEL CK 0138
Indian Penal Code, 1860 — Section 302, 307, 506Arms Act, 1959 — Section 25(1B), 27
High Courts23 Oct 2024Dismissed
Kuldeep Kumar & Anr Vs Directorate Of Education Delhi & Ors
Delhi High Court · (2024) 10 DEL CK 0137
Constitution of India, 1950 — Article 14, 226
High Courts22 Oct 2024Dismissed
Govt. Of NCT Delhi & Anr. Vs Dinesh & Ors.
Delhi High Court · (2024) 10 DEL CK 2285
Constitution of India-Article 226
High Courts22 Oct 2024Dismissed
Zile Singh Proprietor Of M/S Deep Travels Vs Union Of India Through Secretary & Ors.
Delhi High Court · (2024) 10 DEL CK 2263
Constitution of India-Article 226, 14