COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,056 of 6,586

High Courts26 Sept 2024Dismissed

State NCT Of Delhi Vs Syed Anzar Shah

Delhi High Court · (2024) 09 DEL CK 1515

National Investigation Agency Act, 2008-Section 21(1), 21(2), 21(4), 21(5)Unlawful Activities (Prevention) Act, 1967-Sections 18, 18-B, 20Limitation Act, 1963-Section 5, 14

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High Courts26 Sept 2024

Yasir Ayaz Vs State Of NCT Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1509

Constitution of India-Article 226B.N.S.S.-Section 528Family Law Act 1986

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High Courts26 Sept 2024Disposed Of

Union Of India & Ors. Vs Satish Chander Dabral

Delhi High Court · (2024) 09 DEL CK 2191

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High Courts26 Sept 2024Dismissed

M.R Apparels Private Limited Vs Principal Chief Commissioner Of Income Tax - 6

Delhi High Court · (2024) 09 DEL CK 1392

Income Tax Act, 1961-Section 260A, 263, 263(1), 263(2), 263(3), Explanation 1 to Section 263, Explanation 2 to Section 263, Explanation 3 to Section 263, 143(3), 144, 144 B, 92CA, 144A, 120, 119, 129

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High Courts26 Sept 2024Allowed

Alankar Promoters LLP [Earlier Alankar Promoters Pvt. Ltd.] Vs Income Tax Officer & Ors.

Delhi High Court · (2024) 09 DEL CK 1471

Income Tax Act, 1961-Sections 68, 139(1), 142(1), 143(1), 143(3), 147, 147(a), 148 to 153Companies Act, 1956Act of 1922-Section 34

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High Courts26 Sept 2024Allowed

Central Govt. Employees Consumer Cooperative Society Ltd. Vs Sgt Sanjeev Kumar

Delhi High Court · (2024) 09 DEL CK 1468

Multi-State Cooperative Societies Act, 2002Indian Trusts Act, 1882Indian Evidence Act, 1872-Section 65B

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High Courts26 Sept 2024Dismissed

R P Foam Home (P) Ltd. Vs Assistant Commissioner Of Income Tax

Delhi High Court · (2024) 09 DEL CK 1467

Income Tax Act, 1961-Section 148, 147, 131(1A), 131(1), 143(1), 143(3)

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High Courts26 Sept 2024

ARN Infrastructures India Limited Vs Assisstant Commissioner Of Income Tax Cental Circle-28 Delhi & Ors.

Delhi High Court · (2024) 09 DEL CK 1487

Income Tax Act, 1961-First Proviso to Section 149(1), Section 148, 153A, 153A(1), 153A(2), 153C, 132, 132A, 147, 150, 150(1), 150(2), 119, 153, 153(6), 153(8), 153B, 148A, 148A(b), 148A(d), 151, 160, 251, 254, 260A, 245D(4), 245D(6), 245D(7), 149Finance Act, 2021Finance Act, 2016

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High Courts26 Sept 2024Allowed

Cable And Wireless Global India Private Limited Vs Assistant Commissioner, CGST & Ors.

Delhi High Court · (2024) 09 DEL CK 1484

Central Goods and Services Tax Act, 2017-Sections 2(71), 22, 24, 25, 25(4), 25(5), 51Integrated Goods and Services Tax Act, 2017-Sections 2(6), 2(6)(iv), 2(15), 8 (Explanation 1)Income-tax Act, 1961

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High Courts26 Sept 2024

Prashant Manchanda VsUnion Of India & Ors

Delhi High Court · (2024) 09 DEL CK 0148

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High Courts26 Sept 2024Disposed Of

Geeta Devi Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2024) 09 DEL CK 0147

Constitution of India, 1950 — Article 21, 32, 226Delhi Municipal Corporation Act, 1957 — Section 399Animal Birth Control (Dogs) Rules, 2001 — Rule 6, 6(2), 7

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High Courts26 Sept 2024Disposed Of

Govind T Samani Vs Ashwin Aloysrus Dsouza & Anr

Delhi High Court · (2024) 09 DEL CK 0146

Bharatiya Nagrik Suraksha Sanhita, 2023 — Section 84Consumer Protection Act, 1869 — Section 27Consumer Protection Act, 2019 — Section 72

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High Courts26 Sept 2024Disposed Of

Shelter Maker Pvt. Ltd. & Ors Vs Anand Mundra & Ors

Delhi High Court · (2024) 09 DEL CK 0145

Constitution of India, 1950 — Article 227

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High Courts26 Sept 2024Disposed Of

Shelter Maker Pvt Ltd & Ors Vs Babulal M Parekh & Ors

Delhi High Court · (2024) 09 DEL CK 0144

Constitution of India, 1950 — Article 227

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High Courts26 Sept 2024Disposed Of

M/s Swastik Construction & Builders Pvt. Ltd Vs Union Of India & Ors

Delhi High Court · (2024) 09 DEL CK 0142

Constitution of India, 1950 — Article 226Delhi Development Act 1957 — Section 22(1)Delhi Land Revenue Act, 1954 — Section 3(13), 18, 26, 27, 28, 30, 64, 154

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High Courts26 Sept 2024Allowed