High Courts19 Mar 2024Allowed

Sanjay Anand Vs Smt. Ritu Anand

Delhi High Court · (2024) 03 DEL CK 3594

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 9, 13(1)(ia), 13(1)(ib)Protection of Women from Domestic Violence Act, 2005
High Courts19 Mar 2024Allowed

Gautam Rawal Vs Garima Rawal

Delhi High Court · (2024) 03 DEL CK 3593

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 9, 13(1)(ia)Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts19 Mar 2024Dismissed

UOI Vs R.K. Mittal

Delhi High Court · (2024) 03 DEL CK 3527

Constitution of India-Articles 226, 227Delhi Andaman & Nicobar Islands Police Services Rules (DANIPS Rules)-Rule 24(1), 25, 25(1), 25(2), 25(3)
High Courts19 Mar 2024Allowed

Orchid Infrastructure Developers Pvt Ltd Vs Pr. Commissioner Of Income Tax, Central Circle-3, New Delhi

Delhi High Court · (2024) 03 DEL CK 3513

Constitution of India-Article 226, 227Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 150, 150(1), 150(2), 149, 245, 245C, 245D, 245D(4), 245D(6), 245D(7), 245-I, 245H, 245F(1), 245F(2), 245F(4), 234A, 143(2), 143(3), 142(1), 153A, 153C, 80-IB(10), 147, 151, 132, 132A, 276CC, 254D(4), Chapter XIV, Chapter XIX-ACr.P.C.-Section 200