Delhi High Court Judgments

High Courts27 May 2024Disposed Of

Prashant Sharma Vs M/S R3 Medical Clinic Pvt.Ltd.

Delhi High Court · (2024) 05 DEL CK 0091

Companies (Management and Administration) Rule, 2014 — Rule 23Arbitration and Conciliation Act, 1996 — Section 11(6), 12(1), 12(5)Companies Act, 2013 — Section 115, 169

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High Courts27 May 2024Disposed Of

Maya Das & Anr. Vs Subrata Das

Delhi High Court · (2024) 05 DEL CK 0090

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High Courts27 May 2024Dismissed

Rohit Jain Vs Govt. Of Nct Of Delhi. & Anr.

Delhi High Court · (2024) 05 DEL CK 0089

Code of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 406Prohibition of Benami Property Transactions Act, 1988 — Section 3

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High Courts27 May 2024Disposed Of

Kalpatru Industries Vs Commissioner Sgst Delhi And Anr.

Delhi High Court · (2024) 05 DEL CK 0088

Central Goods and Services Tax Act, 2017 — Section 29, 29(2)

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High Courts27 May 2024Disposed Of

M/S Jig Brothers Vs Sales Tax Officer Class II/Avato, Ward 63 & Ors

Delhi High Court · (2024) 05 DEL CK 0087

Central Goods and Services Tax Act, 2017 — Section 73, 75(3)

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High Courts27 May 2024Disposed Of

Tarun Kumar Goyal Vs Ms Sb Sales Corporation

Delhi High Court · (2024) 05 DEL CK 0086

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High Courts24 May 2024Disposed Of

M/S Rajasthan Patrika Private Limited Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4177

Constitution of India-Article 226Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015-Rule 5Model Rajasthan Urban Area Building Regulations, 2020

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High Courts24 May 2024Disposed Of

Aman Sewak Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 4197

Delhi Municipal Corporation Act, 1957-Sections 343, 344, 344(2), 345-A, 245-A, 349Code of Civil Procedure, 1908-Order I Rule 10Constitution of India-Article 227

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High Courts24 May 2024

Mrs Mamta Kumari & Anr. Vs Union Of India Through Secretary & Ors.

Delhi High Court · (2024) 05 DEL CK 4195

Assisted Reproductive Technology (Regulation) Act, 2021-Section 21(g)Constitution of India-Articles 14, 21Surrogacy (Regulation) Act, 2021-Section 4(iii)(b), 4(iii)(c)(I)

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High Courts24 May 2024Disposed Of

Sarabjeet Kaur Vs Directorate Of Enforcement

Delhi High Court · (2024) 05 DEL CK 4236

Prevention of Money Laundering Act, 2002-Section 3, 4CC Act-Section 2(b), 12, 19Rajasthan High Court Ordinance-Section 18

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High Courts24 May 2024Disposed Of

Ajit Pal Singh & Ors. Vs Ms. Ankita Chakraborty & Ors.

Delhi High Court · (2024) 05 DEL CK 4234

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High Courts24 May 2024Disposed Of

Saarthi Airways Pvt Ltd Vs Dr. B.M Mishra & Ors.

Delhi High Court · (2024) 05 DEL CK 4290

CPC-Section 15

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High Courts24 May 2024Disposed Of

Poonam Khurana Vs Directorate Of Education & Anr

Delhi High Court · (2024) 05 DEL CK 4297

Constitution of India-Article 226, 227DSE Act, 1973-Section 10(1)DSE Rules-Rule 118, 120

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High Courts24 May 2024Disposed Of

M/S Emporium Steel Vs Commissioner Of VAT & Anr.

Delhi High Court · (2024) 05 DEL CK 4433

Delhi Value Added Tax Act-Section 42

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High Courts24 May 2024

M/s RK Goyal Steels Pvt Ltd Vs Commissioner Of VAT & Anr.

Delhi High Court · (2024) 05 DEL CK 4431

Delhi Value Added Tax Act-Section 42

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High Courts24 May 2024Allowed

Savitri Goel & Anr. Vs Parvesh Arora

Delhi High Court · (2024) 05 DEL CK 4462

Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151, Order VIII Rule 1Constitution of India-Article 227

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High Courts24 May 2024Allowed

Sarthak Jha Vs Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 4486

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 2(i) Clause (vi), 2(r), 2(t), 39Right of Persons with Disabilities Act, 2016-Section 102(1), Clause 2 of the Schedule, 3 of the Schedule, 2(zc), 32(1)Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and other Measures to Ensures Equity and Excellence) Act, 2007-Section 2(a), 3(g), 3(l), 4(1), 4(14), 12(2)(c), 126

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High Courts24 May 2024Disposed Of