CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,127 of 6,586

High Courts14 Aug 2024Disposed Of

Jagriti Verma Vs State Of N.C.T. Of Delhi & Ors.

Delhi High Court · (2024) 08 DEL CK 2252

National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 2(g), 3, 10, 11, 11(1), 11(2), 11(2)(c), 11(3), 13, 14, 14(1), 14(2), 14(4), 15, 16, 16(1), 16(2), 17, 17(2), 17(3)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 2(f), 2(i), 2(r), 56(4)
Read judgment
High Courts14 Aug 2024Allowed

Shree Bhavani Power Projects Pvt. Ltd. Vs Income Tax Officer, Ward 23(3), & Anr.

Delhi High Court · (2024) 08 DEL CK 1466

Income Tax Act, 1961-Section 10(23C)(iv), (v), (vi), (via); Section 10A; Section 10M; Section 10AA; Section 10B(1); Section 10B(5); Section 10B(8); Section 11(2); Section 11(2)(a) and (c); Section 12A(1)(b); Section 32(1)(ii-a); Section 44AB; Section 440A; Section 444B; Section 44DA; Section 50B; Section 80; Section 80-1A; Section 80-IA; Section 80-IA(4)(iv)(a); Section 80-IA(7); Section 80-1B; Section 80-IB; Section 80-IC; Section 80-le; Section 80-ID; Section 80-10; Section 80JJM; Section 80JJAA; Section 80J(6A); Section 80LA; Section 92E; Section 92F; Section 115JB; Section 115W1; Section 115VW; Section 115JC; Section 139; Section 139(1); Section 139(3); Section 139(5); Section 142(1); Section 143(3); First Proviso to Section 147; third proviso to Section 147; Section 148; Section 149; Section 288(2) ExplanationIncome Tax Rules, 1962-Rule 12; Rule 12(2); Rule 17(3); Rule 18BBBFinance Act, 2020
Read judgment
High Courts14 Aug 2024Partly Allowed

Ravi Kumar Sinha Vs The Commissioner Of Income Tax

Delhi High Court · (2024) 08 DEL CK 1465

Income Tax Act, 1961-Section 2(22B), 17(2)(iiia), 201(1), 201(1A)Finance Act, 1999Wealth Tax Act, 1957-Section 3, Rule 2 of Part A of Schedule III, 9 of Part C of Schedule III, 21 of Part H of Schedule III
Read judgment
High Courts14 Aug 2024Disposed Of

Jai Pal Vs UOI And Ors

Delhi High Court · (2024) 08 DEL CK 0066

Constitution of India, 1950 — Article 226Border Security Force Act, 1968 — Section 19(a), 20(c), 22(e), 26, 30(b), 99, 117Border Security Force Rules, 1969 — Rule 142(2)
Read judgment
High Courts14 Aug 2024Disposed Of

Shashank Gupta Vs Dimple Gogna

Delhi High Court · (2024) 08 DEL CK 0065

Constitution of India, 1950 — Article 227Guardianship and Wards Act, 1890 — Section 7, 9, 25Hindu Minority and Guardianship Act, 1956 — Section 4, 6, 6A
Read judgment