High Courts01 Oct 2024Dismissed
Ambience Farms Private Limited Vs Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2024) 10 DEL CK 1562
Income Tax Act, 1961-Section 139, 142(1), 143(2), 144BIncome-tax Rules, 1962-Rule 12E
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,047 of 6,586
High Courts01 Oct 2024Dismissed
Ambience Towers Private Limited Vs Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2024) 10 DEL CK 1561
Income Tax Act, 1961-Sections 139, 142(1), 143(2), 144BIncome-tax Rules, 1962-Rule 12E
High Courts01 Oct 2024Dismissed
Adhithiya Sairam Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1555
Constitution of India-Article 226
High Courts01 Oct 2024Dismissed
NGR Consultants Pvt Ltd. Vs Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2024) 10 DEL CK 1558
Income Tax Act, 1961-Section 143(2), 142(1), 139, 142, 144BIncome-tax Rules, 1962-Rule 12E
High Courts01 Oct 2024Disposed Of
Mr. Amardeep Singh Bedi Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 1513
Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 7AConstitution of India-Article 226, 19(1)(g), 19(6)Passports Act, 1967-Section 5.6, 10
High Courts01 Oct 2024Allowed
Satwant Singh Sanghera Vs The Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2024) 10 DEL CK 1501
Income Tax Act, 1961-Section 245, 205
High Courts01 Oct 2024Dismissed
Arun Kumar Jain Vs Padam Chand Jain
Delhi High Court · (2024) 10 DEL CK 1493
Code of Civil Procedure, 1908-Section 24, 151, 10, Order 20 Rule 12Transfer of Property Act, 1881-Section 111(g)Indian Evidence Act-Section 116
High Courts01 Oct 2024Dismissed
Francis Marion Gegg Vs Customs
Delhi High Court · (2024) 10 DEL CK 1498
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 21, 21(c), 23, 23(c), 37, 42, 43(a), 50, 52, 52-A, 57, 60, 67Customs Act, 1962-Sections 102, 110, 111
High Courts01 Oct 2024Disposed Of
Jagdishwar Kumar Sethi (Deceased) Thr Lrs Vs Ram Pratap Singh & Ors
Delhi High Court · (2024) 10 DEL CK 0028
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts01 Oct 2024Dismissed
Harpreet Singh Batra & Ors Vs Tiju Thomas & Anr
Delhi High Court · (2024) 10 DEL CK 0027
High Courts01 Oct 2024Disposed Of
M/s Mahatma Gandhi Mission Hospital Vs Mr. Parshuram Langde
Delhi High Court · (2024) 10 DEL CK 0026
Constitution of India, 1950 — Article 227
High Courts01 Oct 2024Disposed Of
Dr. Sheenu Gupta Vs Parshuram Landge
Delhi High Court · (2024) 10 DEL CK 0025
Constitution of India, 1950 — Article 227
High Courts01 Oct 2024Dismissed
Udai Bhan And Anr Vs Raj Kumar @ Lala And Ors
Delhi High Court · (2024) 10 DEL CK 0024
Code of Civil Procedure, 1908 — Order 39 Rules 1, Order 39 Rules 2Delhi Municipal Corporation Act, 1957 — Section 344(2)
High Courts01 Oct 2024Disposed Of
Preeti Chauhan Vs ICICI Lombard General Insurance Co Ltd & Ors
Delhi High Court · (2024) 10 DEL CK 0023
Code of Civil Procedure, 1908 — Order 7 Rule 10, Order 39 Rules 1, Order 39 Rules 2
High Courts01 Oct 2024Dismissed
Paryag Raj Vs Gaurav Anand
Delhi High Court · (2024) 10 DEL CK 0022
Code of Civil Procedure, 1908 — Order 8 Rule 10
High Courts01 Oct 2024Dismissed
Francis Marion Gegg Vs Customs
Delhi High Court · (2024) 10 DEL CK 0020
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 21(c), 23, 23(c), 37, 43(a), 50, 52A, 67Customs Act, 1962 — Section 102, 110, 111
High Courts01 Oct 2024Dismissed
Mahender Singh Vs State (Nct Of Delhi)
Delhi High Court · (2024) 10 DEL CK 0019
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 27A, 29, 37, 50, 67
High Courts01 Oct 2024Disposed Of
Pankaj @ Pankaj Vaid @ Amit @ Sanju Baba Vs State (Nct Of Delhi)
Delhi High Court · (2024) 10 DEL CK 0018
Code of Criminal Procedure, 1973 — Section 100, 161, 439Indian Penal Code, 1860 — Section 120BNarcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 27A, 29, 37, 37(1)(b)(ii), 41(2), 42(2), 50, 52A, 55, 67
High Courts01 Oct 2024Dismissed
Dhruv Jain And Ors Vs Govt. Nct Of Delhi And Ors
Delhi High Court · (2024) 10 DEL CK 0017
Constitution of India, 1950 — Article 14, 19(1), 19(2), 19(6), 226Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee Regulation of Admission Fixation of Non Exploitative Fee and other Measures to Ensures Equity and Excellence) Act, 2007 — Section 3(d), 3(g), 13
High Courts01 Oct 2024Dismissed
Saujanya Printing Press Vs Dyputy Labour Commissioner & Anr
Delhi High Court · (2024) 10 DEL CK 0016
Minimum Wages Act 1948 — Section 20(2)