COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,211 of 6,586

High Courts31 May 2024Allowed

GE Capital US Holdings Inc Vs Dy Commissioner Of Income Tax (International Taxation) Circle 1(3) (1), New Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 3475

Income Tax Act, 1961-Sections 9(1)(vi), 9(1)(vii), 90, 92D, 115JB, 115JC, 115WD, 143(1)(a), 143(3), 148, 195, 246, 246A, 249(2)(b), 264, 270A, 270AA, 271(1)(c), 271AAB, 276C, 276CCCopyright Act-Sections 2, 14Taxation Laws (Amendment) Act, 1984

Read judgment

High Courts31 May 2024Dismissed

Bikram Bhattacharjee Vs M/s Singer India Ltd.

Delhi High Court · (2024) 05 DEL CK 3445

Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Sections 10(1)(c), 12(5), 33C(2)

Read judgment

High Courts31 May 2024Dismissed

New Delhi Municipal Council Vs N.S. Associates Pvt. Ltd.

Delhi High Court · (2024) 05 DEL CK 3442

Arbitration & Conciliation Act 1996-Section 34, 34(3), 31(6)Code of Civil Procedure, 1908-Order XII Rule 6

Read judgment

High Courts31 May 2024Dismissed

Delhi Jal Board & Anr. Vs Chandra Kala & Ors.

Delhi High Court · (2024) 05 DEL CK 3437

Motor Vehicles Act, 1988-Section 173, 160, 140, 2(27), 2(30), 2(9)Indian Penal Code, 1860-Section 279, 304A

Read judgment

High Courts31 May 2024Disposed Of

Shutham Electric Ltd. Vs Vaibhav Raheja

Delhi High Court · (2024) 05 DEL CK 0179

Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 3, Order 8 Rule 5, Order 12 Rule 6, Order 7 Rule 11Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 21, 34Limitation Act, 1963 — Section 18

Read judgment

High Courts31 May 2024Dismissed

M/S. Wyan Industries Pvt. Ltd. Vs Ishwari Devi And Another

Delhi High Court · (2024) 05 DEL CK 0178

Constitution of India, 1950 — Article 226, 227Employee�s Compensation Act, 1923 — Section 4A(3)(b), 30, 31

Read judgment

High Courts31 May 2024Disposed Of

Rajiv Kumar Vs Govt Of Nct Of Delhi Through Lieutinant Governor & Ors

Delhi High Court · (2024) 05 DEL CK 0177

Constitution of India, 1950 — Article 226

Read judgment

High Courts31 May 2024Disposed Of

Dr. Kusuma Praveen Kumar Vs Delhi Pharmaceutical Science And Research University And Ors

Delhi High Court · (2024) 05 DEL CK 0176

Constitution of India, 1950 — Article 226

Read judgment

High Courts31 May 2024Disposed Of

Ajitkumar Thakur Vs Delhi Pharmaceutical Sciences And Research University Dpsru And Ors

Delhi High Court · (2024) 05 DEL CK 0175

Constitution of India, 1950 — Article 226

Read judgment

High Courts31 May 2024Dismissed

Kalyan Ram Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2024) 05 DEL CK 0174

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 18, 21, 25, 29, 35, 37(1)(b)(ii), 50, 54

Read judgment

High Courts31 May 2024Dismissed

M/S Fine Green Constructions Pvt. Ltd Vs Rail Land Development Authority & Ors.

Delhi High Court · (2024) 05 DEL CK 0173

Arbitration and Conciliation Act, 1996 — Section 9

Read judgment

High Courts31 May 2024Dismissed

Al Islam Tours Corporation Vs Union Of India

Delhi High Court · (2024) 05 DEL CK 0172

Read judgment

High Courts30 May 2024Dismissed

Ved Prakash Mishra & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4144

Constitution of India-Article 226, 226(1), 226(2), 14, 19, 19(1)(g), 21, 38, 39, 41Railways Act, 1989-Section 73, 79Transfer of Property Act

Read judgment

High Courts30 May 2024Disposed Of

M/S Namrata Caterers & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4158

Read judgment

High Courts30 May 2024Disposed Of

Lalita Devi Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4157

Read judgment

High Courts30 May 2024Dismissed

Jiwesh Kumar & Ors. Vs Union Of India & Anr.

Delhi High Court · (2024) 05 DEL CK 4201

National Commission for Indian System Medicine Act, 2020-Section 1(3), 3, 4, 5, 6, 8, 11, 15, 15(1), 15(3), 18, 19, 20, 21, 47, 54, 55, 58(1)Indian Medicine Central Council Act, 1970-Section 17, 17(1)National Medical Commission Act 2019

Read judgment

High Courts30 May 2024Disposed Of

Bansraj Pal Vs Sh Manish Kumar Gupta & Anr.

Delhi High Court · (2024) 05 DEL CK 4283

Contempt of Courts Act, 1971Constitution of India

Read judgment

High Courts30 May 2024Disposed Of

Pratik Jindal Vs Shruti Jindal

Delhi High Court · (2024) 05 DEL CK 4279

Read judgment

High Courts30 May 2024Disposed Of

Dr. Puneeta Ajmera Vs Delhi Pharmaceutical Sciences And Research University & Ors

Delhi High Court · (2024) 05 DEL CK 4350

Constitution of India-Article 226

Read judgment

High Courts30 May 2024Allowed

Sanjay Baweja Vs Deputy Commissioner Of Income Tax TDS Circle, 77 (1), Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 4373

Income Tax Act, 1961-Section 197, 2(24), 15, 15(1) proviso clause (d), 15(1) clauses (i), (ii), (iii), 16, 17, 17(1)(iv), 17(2), 17(2)(vi), 192Securities Contracts (Regulation) Act, 1956-Section 2(h)

Read judgment