High Courts07 Aug 2024Disposed Of
Balaji Sai Ram Sabinkar Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2152
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 376, 506
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,139 of 6,586
High Courts07 Aug 2024Dismissed
Savalia Rajan Arunbhai Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2220
Constitution of India-Article 226Screening Test Regulations, 2002
High Courts07 Aug 2024
Dattatreya Mukhopadhyay Vs Union Of India Ministry Of Social Justice And Empowerment. Department Of Empowerment Of Persons With Disabilities Divyangjan & Anr.
Delhi High Court · (2024) 08 DEL CK 2217
Constitution of India-Article 226, 227, 226(2)
High Courts07 Aug 2024
Dashmesh Education Society Regd Vs Government Of NCT Of Delhi & Anr
Delhi High Court · (2024) 08 DEL CK 2215
Constitution of India-Article 226Code of Civil Procedure, 1908-Section 151Delhi Education Act, 1973-Section 4
High Courts07 Aug 2024Dismissed
Vivek Raheja Vs Insolvency And Bankruptcy Board Of India
Delhi High Court · (2024) 08 DEL CK 2288
Insolvency and Bankruptcy Code, 2016-Sections 9, 29A, 30, 30(2), 30(3), 208(2)(a), 208(2)(e), 240A, 294Code of Civil Procedure, 1908-Section 11Micro, Small and Medium Enterprises Development Act, 2006
High Courts07 Aug 2024Dismissed
Principal Commissioner Of Income Tax Central-3 New Delhi Vs Alchemist Ltd
Delhi High Court · (2024) 08 DEL CK 1471
Income Tax Act, 1961-Section 9(1)(ii), 10, 14, 14A, 14A(1), 14A(2), 14A(3), Explanation to Section 14A, 15 to 59, 30 to 37, 94(7), 119, 147, 154Income Tax Rules, 1962-Rule 8D, 8D(2), 8D(2)(ii)Finance Act, 2001
High Courts07 Aug 2024Allowed
Akash Poddar Vs ACIT Circle 30(1) New Delhi
Delhi High Court · (2024) 08 DEL CK 1470
Income Tax Act, 1961-Section 2(14), 2(47), 2(47)(ii), 17, 17(1)(iv), 17(2), 17(2)(vi), 17(3), 17(3)(iii), 45, 48, 48(1)(b), 48(2), 143(3), 192Companies Act, 1956-Section 111(2)Transfer of Property Act-Section 5, 6
High Courts07 Aug 2024Allowed
Asian Colour Coated Ispat Limited Vs Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2024) 08 DEL CK 1468
Income Tax Act, 1961-Section 148, 142(1), 143(2)Insolvency and Bankruptcy Code, 2016-Section 31, 7, 14, 5, 30, 30(2), 30(2)(b), 30(4), 31(1), 31(2), 60(5), 60(6), 53Companies Act, 1956-Section 446
High Courts07 Aug 2024Allowed
Asian Colour Coated Ispat Limited Vs Assistant Commissioner Of Income Tax & Anr
Delhi High Court · (2024) 08 DEL CK 0058
Income Tax Act, 1961 — Section 142(1), 148Insolvency and Bankruptcy Code, 2016 — Section 5, 7, 14, 30, 3092), 30(4), 31, 31(1), 53, 60(5)
High Courts07 Aug 2024Disposed Of
Ghanshyam Vs State (Govt. Of N.C.T Delhi) & Ors
Delhi High Court · (2024) 08 DEL CK 0056
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363, 376
High Courts07 Aug 2024Disposed Of
Maytas Subhash Vs Ircon International Limited
Delhi High Court · (2024) 08 DEL CK 0055
Civil Procedure Code, 1908 — Section 47, Order 21 Rule 46CArbitration and Conciliation Act, 1996 — Section 34, 34(2), 36
High Courts07 Aug 2024Allowed
Naresh Agrawal Vs Rajesh Narang
Delhi High Court · (2024) 08 DEL CK 0054
Arbitration and Conciliation Act, 1996 — Section 11(6), 21
High Courts07 Aug 2024Disposed Of
Shikha Chakravarty & Ors Vs Major Saumitra Sarkar (Retd.)
Delhi High Court · (2024) 08 DEL CK 0053
High Courts06 Aug 2024Disposed Of
Amit Kumar Singh Vs Directorate Of Revenue Intelligence (DRI)
Delhi High Court · (2024) 08 DEL CK 2202
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs & Psychotropic Substances Act, 1985-Section 2, 22, 22(c), 27-A, 29, 30, 37, 37(1)(b)(ii), 52-A, 52-A(2), 53, 67Indian Evidence Act, 1872-Section 25, 27
High Courts06 Aug 2024Disposed Of
Mazid In JC Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1548
CrPC-Section 439, 161IPC-Section 302Evidence Act-Section 64B
High Courts06 Aug 2024Dismissed
Hani Khatoon Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1557
Letters Patent Act, 1866-Clause XConstitution of India-Article 226
High Courts06 Aug 2024Dismissed
Naresh Kumar Vs Babita & Ors.
Delhi High Court · (2024) 08 DEL CK 1576
CrPC-Section 125, 127
High Courts06 Aug 2024Dismissed
Gyan Mangat & Ors. Vs South Delhi Municipal Corporation & Ors.
Delhi High Court · (2024) 08 DEL CK 1594
Constitution of India-Article 21, 226Delhi Development Act 1957-Section 11A(2)The Goa (Regulation of Land Development and Building Construction) Act 2008-Definition Regulation/Clause 2 (113)
High Courts06 Aug 2024
Prosafe International Pvt. Ltd. Vs North Delhi Municipal Corporation & Anr.
Delhi High Court · (2024) 08 DEL CK 1595
Micro, Small and Medium Enterprises Development Act, 2006-Section 2(m), 2(n), 8, 8(1), 18, 18(1), 18(2), 18(3), 18(4), 24, 15 to 23, Chapter VArbitration and Conciliation Act, 1996-Section 7(1)Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993
High Courts06 Aug 2024Dismissed
Shubha Bhattacharya & Anr. Vs South Delhi Municipal Corporation
Delhi High Court · (2024) 08 DEL CK 1596
Constitution of India-Article 226Delhi Municipal Corporation Act, 1957-Section 113, 123, 123C, 128, 128(1), 455Transfer of Property Act, 1882-Section 100