High Courts28 May 2024Dismissed
The Commissioner Of Income Tax-International Taxation-3 Vs The Bank Of Tokyo-Mitsubishi UFJ Ltd.
Delhi High Court · (2024) 05 DEL CK 3838
Income Tax Act, 1961-Section 9(1)(v), 92-FFinance Act, 2015
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,220 of 6,586
High Courts28 May 2024Disposed Of
Col. Sandeep Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3839
Army Act, 1950-Section 19, 71, 71(i), 122Army Rules, 1954-Rule 14, 22, 179(5), 180, 182, 184, 184(2)Indian Evidence Act, 1872-Section 65
High Courts28 May 2024Disposed Of
M/S Prime Industries Vs Principal Commissioner & Ors.
Delhi High Court · (2024) 05 DEL CK 3468
Central Goods and Services Tax Act, 2017-Section 39, 29(2), 29
High Courts28 May 2024Disposed Of
Hewlett Packard Financial Services India Private Limited Vs Apple Color Lab & Anr.
Delhi High Court · (2024) 05 DEL CK 3462
Arbitration and Conciliation Act, 1996-Section 11(6), Fourth ScheduleDIAC Rules, 2023
High Courts28 May 2024Dismissed
Nirmaan Malhotra Vs Tushita Kaul
Delhi High Court · (2024) 05 DEL CK 3461
Hindu Marriage Act, 1955-Section 24
High Courts28 May 2024Disposed Of
Miss Anuradha Through Her Mother Mrs Anju Devi Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 05 DEL CK 3448
Constitution of India-Article 15(3)
High Courts28 May 2024Dismissed
M/s Ekanek Networks Private Limited Vs Aditya Mertia
Delhi High Court · (2024) 05 DEL CK 3146
Code of Civil Procedure, 1908- Section 115, Order 7 Rule 11ECommercial Courts Act, 2015- Section 2(c)(i), 2(c)(ii), 2(1)(c), 2(1)(c)(vii), 2(1)(c)(xviii), 2(c)(xx)Copyright Act, 1957- Section 19A, 19(4)
High Courts28 May 2024Disposed Of
Rajesh Kumar Gupta Vs State
Delhi High Court · (2024) 05 DEL CK 0085
Code of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 279, 304A
High Courts28 May 2024Disposed Of
Deepak Goyal Vs CBI
Delhi High Court · (2024) 05 DEL CK 0084
Code of Criminal Procedure, 1973 — Section 29(1), 292(2), 325, 325(1), 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts28 May 2024Dismissed
Commisioner Of Police Delhi & Ors Vs Pradeep
Delhi High Court · (2024) 05 DEL CK 0083
Constitution of India, 1950 — Article 226, 311(2)(b)Indian Penal Code, 1860 — Section 120B, 384
High Courts28 May 2024Disposed Of
Subhash Kumar Yadav Vs State Govt. Of Nct Of Delhi And Anr.
Delhi High Court · (2024) 05 DEL CK 0082
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 21, 29, 61, 85Indian Penal Code, 1860 — Section 380
High Courts28 May 2024Dismissed
Commissioner Of Income Tax-International Taxation-3 Vs Bank Of Tokyo-Mitsubishi UFJ Ltd
Delhi High Court · (2024) 05 DEL CK 0081
Income Tax Act, 1961 — Section 9(1)(v)
High Courts27 May 2024Dismissed
Vishwas Pathak Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4141
Constitution of India-Article 226
High Courts27 May 2024Dismissed
SS Rail Works Pvt Ltd Vs Ircon International Limited
Delhi High Court · (2024) 05 DEL CK 4176
Constitution of India-Article 226
High Courts27 May 2024Dismissed
Sindhi Sangat Vs Union Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 4199
Constitution of India-Article 51A(f), 29, Eighth SchedulePrasar Bharti (Broadcasting Corporation of India) Act, 1990-Section 12, 12(2), 12(2)(d)
High Courts27 May 2024Dismissed
Shubham Pal & Ors. Vs Staff Selection Commission & Anr.
Delhi High Court · (2024) 05 DEL CK 4221
Constitution of India-Article 14, 19, 21, 226
High Courts27 May 2024
Ramesh Kumar Vs Shri Gyanesh Bharti & Ors.
Delhi High Court · (2024) 05 DEL CK 4287
The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
High Courts27 May 2024Disposed Of
Jeevan Kamal Sewa Trust & Anr. Vs Delhi Development Authority
Delhi High Court · (2024) 05 DEL CK 4286
High Courts27 May 2024Disposed Of
Geeta Aggarwal Vs Delhi Pharmaceutical Sciences And Research University & Ors.
Delhi High Court · (2024) 05 DEL CK 4295
Constitution of India, 1950-Article 226First Statutes of the University-Clause 21
High Courts27 May 2024Disposed Of
Vikas Jaglan Vs Food Corporation Of India
Delhi High Court · (2024) 05 DEL CK 4293
Constitution of India, 1950-Article 226