High Courts16 Oct 2024Dismissed
The Pr. Commissioner Of Income Tax - Central -1 Vs Anil Bhalla
Delhi High Court · (2024) 10 DEL CK 1551
Income Tax Act-Section 143(3), 153A, 68
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,028 of 6,586
High Courts16 Oct 2024Allowed
Dr. Azeem Vs State
Delhi High Court · (2024) 10 DEL CK 1465
Indian Penal Code, 1860-Section 376Protection of Children from Sexual Offences Act, 2012-Section 6, 19, 19(1), 19(2), 19(3), 19(7), 21Code of Criminal Procedure, 1973-Section 227, 228
High Courts16 Oct 2024Dismissed
Achla Malhotra Vs Delhi State NPEF CGHS Ltd. And Ors
Delhi High Court · (2024) 10 DEL CK 0100
Code of Civil Procedure, 1908 — Section 96, Order 41 Rule 1Code of Criminal Procedure, 1973 — Section 91Indian Penal Code, 1860 — Section 120B, 419, 420, 477A
High Courts16 Oct 2024Allowed
Ashok Leyland Ltd Vs Commissioner, Value Added Tax
Delhi High Court · (2024) 10 DEL CK 0098
Delhi Value Added Tax Act, 2004 — Section 38, 38(1), 38(2), 38(3), 38(3)(a), 38(3)(a)(ii), 38(3)(b), 42Delhi Value Added Tax Rules, 2005 — Rule 34, 34(1), 34(2)
High Courts16 Oct 2024Dismissed
Devadarsini Umapathy Vs Medical Counselling Committee
Delhi High Court · (2024) 10 DEL CK 0093
Indian Citizenship Act of 1955 — Section 7B, 7B(1)
High Courts16 Oct 2024Disposed Of
Farman Vs State Nct Of Delhi
Delhi High Court · (2024) 10 DEL CK 0092
Code of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 19, 22, 24A, 25, 29, 37(1)(b)(ii)
High Courts16 Oct 2024Allowed
Rohit Kumar Vs State Nct Of Delhi
Delhi High Court · (2024) 10 DEL CK 0091
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 171, 465, 474
High Courts16 Oct 2024Allowed
Central Bureau Of Investigtation Vs Mahesh Agarwalla & Anr. & Ors
Delhi High Court · (2024) 10 DEL CK 0090
Code of Criminal Procedure, 1973 — Section 91, 173(2), 207, 482Indian Penal Code, 1860 — Section 120BPrevention of Corruption Act, l988 — Section 7, 12, 13(1)(d), 13(2)
High Courts16 Oct 2024Dismissed
Disruptive Health Solutions Private Limited & Ors Vs Kotak Mahindra Bank Limited & Anr
Delhi High Court · (2024) 10 DEL CK 0089
Securitisation and Reconstruction of Financial Assets And Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 17
High Courts15 Oct 2024Disposed Of
M/s Innovative Crafts Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 2277
Customs Act, 1962-Section 75(1), 76(1)(b), 75A(2), 28AA, 114AA, 108, 51, 84Customs, Central Excise Duties & Service Tax Drawback Rules, 1995-Rule 16/16AForeign Exchange Management Act, 1999
High Courts15 Oct 2024Disposed Of
Bentley Systems Inc & Anr. Vs Pushparaj Kandaswamy & Anr.
Delhi High Court · (2024) 10 DEL CK 1915
Code of Civil Procedure, 1908-Order XXIII Rule 3, Section 151Copyright Act, 1957-Section 40Companies Act, 1956
High Courts15 Oct 2024Disposed Of
Rajesh Mehta & Anr. Vs Oakley Inc
Delhi High Court · (2024) 10 DEL CK 1931
CPC-Order XXXIX Rules 1 and 2, XXXIX Rule 4
High Courts15 Oct 2024
Asish Mohapatra & Ors. Vs Slowform Media Pvt. Ltd. & Ors.
Delhi High Court · (2024) 10 DEL CK 1938
CPC-Section 80, 151, Order XXXIX Rules 1 and 2, XXXIX Rule 3Companies Act, 2013Constitution of India-Article 19(1)(a)
High Courts15 Oct 2024Dismissed
Dr. Rajan Jaiswal Vs M/s SRL Limited
Delhi High Court · (2024) 10 DEL CK 2053
Constitution of India-Article 226, 227Arbitration & Conciliation Act, 1996-Section 5, 16
High Courts15 Oct 2024Dismissed
Sh. Anil Kumar Vs Raj Kamal (Since Deceased) Through His Lrs.
Delhi High Court · (2024) 10 DEL CK 2062
Delhi Rent Control Act, 1958-Section 14(1)(e), 25-BCivil Procedure Code, 1908-Order XXII Rule 3, Section 2(11)
High Courts15 Oct 2024Disposed Of
Dozers And Dozers Limited Vs Shreegee Metrade Pvt Ltd
Delhi High Court · (2024) 10 DEL CK 2063
High Courts15 Oct 2024Disposed Of
Manju Rani Vs Shiv Property Dealer & Anr.
Delhi High Court · (2024) 10 DEL CK 2064
CPC-Order XXII Rule 4A
High Courts15 Oct 2024Disposed Of
Krishan Kumar Gupta Vs Neha Khanna
Delhi High Court · (2024) 10 DEL CK 2066
CPC-Order XXXVII
High Courts15 Oct 2024Disposed Of
M/S Paras Lubricants Ltd. Vs Punjab National Bank & Ors.
Delhi High Court · (2024) 10 DEL CK 2139
Constitution of India-Article 226Companies Act, 1956Indian Penal Code, 1860-Section 420, 468, 471, 34, 120-B
High Courts15 Oct 2024
Mandhir Kaur Vs Delhi Development Authority
Delhi High Court · (2024) 10 DEL CK 2142
Constitution of India-Articles 226, 227Right to Information Act, 2005