High Courts10 Apr 2024
Mr Rakshit Jain, Director, MGF Developments Ltd Vs Emaar India Limited Formerly Emaar MGF Land Limited & Ors.
Delhi High Court · (2024) 04 DEL CK 3942
Income Tax Act 1961-Section 2(19AA), 72A(4)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,302 of 6,586
High Courts10 Apr 2024Dismissed
Commissioner Of Police & Ors. Vs Satender Kumar Sharma & Ors.
Delhi High Court · (2024) 04 DEL CK 3931
Constitution of India-Article 226, 227
High Courts10 Apr 2024Dismissed
Union Of India & Ors. Vs Namrata Semwal
Delhi High Court · (2024) 04 DEL CK 3929
Constitution of India-Article 226, 227
High Courts10 Apr 2024Dismissed
Yamal Manojbhai Jagada Vs Chief Commissioner Of Customs & Ors.
Delhi High Court · (2024) 04 DEL CK 3893
Customs Act, 1962-Section 124, 110A, 104, 132, 133, 135, 135A, 136
High Courts10 Apr 2024
Bhavreen Kandhari Vs Mandeep Mittal
Delhi High Court · (2024) 04 DEL CK 3851
Code of Criminal Procedure, 1973-Section 154Indian Penal Code, 1860-Sections 34, 120A, 120B, 268, 290, 464, 465, 466, 469, 471Contempt Of Courts Act, 1971-Section 12
High Courts10 Apr 2024Dismissed
Oscar Tours And Travels Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 3845
Chartered Accountants Act, 1949-Section 2(haa)Indian Partnership Act, 1932CPC-Order 30 Rule 1
High Courts10 Apr 2024Disposed Of
Al Irshad Haj Group (Al Irshad Tours And Travels) Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 3844
Chartered Accountants Act, 1949-Section 2(haa)Indian Partnership Act, 1932CPC-Order 30 Rule 1
High Courts10 Apr 2024Dismissed
Hajj E Betullah Haj Umrah Tour Corporation Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 3843
Constitution of India-Article 14
High Courts10 Apr 2024Disposed Of
Mic Hajj Cell Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 3842
Chartered Accountants Act, 1949-Section 2(haa)Indian Partnership Act, 1932CPC-Order 30 Rule 1
High Courts10 Apr 2024Disposed Of
MG Tours And Travels Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 3841
Chartered Accountants Act, 1949-Section 2(haa)Indian Partnership Act, 1932CPC-Order 30 Rule 1
High Courts10 Apr 2024Disposed Of
Mallcom (India) Limited Vs Shanti Udyog Weldsafe Private Limited & Ors.
Delhi High Court · (2024) 04 DEL CK 3835
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, XXXIX Rules 1 and 2Trademarks Act, 1999-Section 31, 28(3), 27(2)
High Courts10 Apr 2024Dismissed
Union Of India Vs Ash Mohammad & Anr.
Delhi High Court · (2024) 04 DEL CK 3748
Constitution of India-Articles 226, 227
High Courts10 Apr 2024Allowed
Mount Columbus School & Ors. Vs Central Borad Of Secondary Education
Delhi High Court · (2024) 04 DEL CK 3733
Affiliation Bye-Laws-Rules 5.1, 8, 10, 19.1(1), 20, 22, 23, 53, 17, Clause 2.3.2, 4.1, 4.2, 4.7.3, 9.2, 9.2.2, 9.3, 12.1, 12.1.1 to 12.1.10, 12.1.9, 17, 17(2), 17(2a), 17(2a)(xi), 17(3), sub-clause 3.3(f) of Chapter II, xii, xiv, xvExamination Bye-LawsCompanies Act, 1956-Section 25
High Courts10 Apr 2024Disposed Of
Chirag (Through Natural Guardian/Father) Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 3787
High Courts10 Apr 2024Disposed Of
Tarapore & Co Vs Commissioner Of Trade & Taxes & Anr.
Delhi High Court · (2024) 04 DEL CK 3779
Delhi Sales Tax Act, 1975-Section 16, 21, 23, 25, 30(1), 30(3), 30(4), 30(5), 30(6), 30(8)Central Sales Tax Act, 1956-Section 14Limitation Act-Article 25 of the Schedule
High Courts10 Apr 2024Dismissed
Manu Wadhwa @ Mohit Vs The State, Govt Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 3768
CrPC-Section 438, 482IPC-Sections 406, 420, 506, 120B
High Courts10 Apr 2024
Mallcom (India) Limited Vs Shanti Udyog Weldsafe Private Limited & Ors
Delhi High Court · (2024) 04 DEL CK 0140
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Trademarks Act, 1999 — Section 27(2), 28(3), 31
High Courts10 Apr 2024Disposed Of
Baljeet Kaur Kalra Vs Harpreet Singh Kalra
Delhi High Court · (2024) 04 DEL CK 0078
High Courts10 Apr 2024Dismissed
Balwan Singh And Another Vs Union Of India And Others
Delhi High Court · (2024) 04 DEL CK 0077
High Courts10 Apr 2024Disposed Of
M/S Advance Stimul Vs Gail (India) Limited
Delhi High Court · (2024) 04 DEL CK 0075
Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 21, 80Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(n), 8, 8(1), 17, 18, 18(1), 18(2), 18(3), 18(5)Limitation Act, 1963 — Section 14