High Courts11 Mar 2024Disposed Of
Neeraj @ Raymond Henry & Ors. Vs The State & Anr.
Delhi High Court · (2024) 03 DEL CK 3977
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34The Divorce Act, 1869-Section 10A(2)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,363 of 6,586
High Courts11 Mar 2024Dismissed
M/s Shuban Sai Honda Vs Rajesh Kumar
Delhi High Court · (2024) 03 DEL CK 3930
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33, 10General Clauses Act
High Courts11 Mar 2024Allowed
Parul @ Parul Aneja Vs Ankit Aneja
Delhi High Court · (2024) 03 DEL CK 3891
Cr.P.C.-Section 125DV Act-Section 12
High Courts11 Mar 2024Disposed Of
A&A Automobiles Private Limited Vs State & Anr.
Delhi High Court · (2024) 03 DEL CK 3849
Cr.P.C.-Sections 482, 294, 311, 91Companies Act, 1956Negotiable Instruments Act, 1881-Sections 138, 141, 142
High Courts11 Mar 2024Dismissed
Kelawati Vs DDA
Delhi High Court · (2024) 03 DEL CK 3842
Constitution of India-Article 226
High Courts11 Mar 2024Disposed Of
Atin Chopra Vs The State, Govt. Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3836
Cr.P.C.-Section 482, 91Arms Act, 1959-Section 25, 25(1)(a)TADA Act-Section 5
High Courts11 Mar 2024Dismissed
Dev Singh & Anr. Vs Directorate Of Revenue Intelligence (DRI)
Delhi High Court · (2024) 03 DEL CK 3808
Code of Criminal Procedure, 1973-Sections 397, 401, 482, 227, 228Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 29, 23, 28
High Courts11 Mar 2024Disposed Of
M/s Sandhu Motor Finance Pvt Ltd Vs Sushil Kumar & Anr.
Delhi High Court · (2024) 03 DEL CK 3772
Arbitration & Conciliation Act, 1996-Section 11(5), 12(1), 12(5), Fourth ScheduleN.I. Act-Section 138
High Courts11 Mar 2024Allowed
Gamut Buildcon Pvt Ltd Vs Mahima Production Ltd
Delhi High Court · (2024) 03 DEL CK 3771
Arbitration and Conciliation Act, 1996-Section 29(A)(4), 12(3) & (4), 29A Clause 6, 12(1), 12(5), IV Schedule
High Courts11 Mar 2024Allowed
Cement Corporation Of India Ltd Vs Mahavir Coal Washeries Pvt Ltd.
Delhi High Court · (2024) 03 DEL CK 3770
Arbitration and Conciliation Act, 1996-Section 11(6), 21, Schedule-IV, 12(1), 12(5)
High Courts11 Mar 2024Disposed Of
Trisquare Switchgears Pvt Ltd Vs Sh Sanyam Kaushik
Delhi High Court · (2024) 03 DEL CK 3726
High Courts11 Mar 2024Disposed Of
M/s. Maurya Industries Vs The Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 3679
Central Goods and Services Tax Act, 2017-Section 29, 29(2), 29(2)(e)
High Courts11 Mar 2024Disposed Of
Manoj Diwakar Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 3677
High Courts11 Mar 2024Disposed Of
M/s Rohan Book Company Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3670
Goods and Service Tax Act
High Courts11 Mar 2024Disposed Of
GM Modular Pvt Ltd. Vs Mayur Electromeck Pvt Ltd. & Anr.
Delhi High Court · (2024) 03 DEL CK 3580
Trademarks Act, 1999-Sections 9 and 11, 11(1)(b), 17, 47, 57
High Courts11 Mar 2024
Md. Abdul Ahad Azim Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3563
Border Security Force Constable (Tradesman) Group 'C' Posts Recruitment Rules, 2010Border Security Force (Tradesman Group 'C' and Enrolled followers Group 'D' Posts) Recruitment Rules, 2000Constitution of India-Article 14
High Courts11 Mar 2024Disposed Of
SFDC Ireland Limited Vs Commissioner Of Income Tax & Anr
Delhi High Court · (2024) 03 DEL CK 3548
Income Tax Act, 1961-Section 197, 9(1)(vii), 9, 4, 2(37-A)(iii), 10(50), 113, 158BC, 158BG, 193, 194, 194-E, 194J, 195, 195(1), 195(2), 201, 263, 264Finance Act, 2016-Section 165AIncome Tax Rules, 1962-Rule 28, 28AA
High Courts11 Mar 2024Dismissed
Amanatullah Khan Vs Directorate Of Enforcement
Delhi High Court · (2024) 03 DEL CK 3537
Prevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 4, 19, 22, 24, 44, 45, 45(1), 50, 50(2), 50(3), 50(4), 63, 65, 66(2), 71Code of Criminal Procedure, 1973-Section 438, 439Indian Penal Code, 1860-Section 41, 109, 120B, 167, 193, 228, 302, 332, 379, 409, 421, 449, 465, 468, 471, 477, 506(2)
High Courts11 Mar 2024Disposed Of
Harish Yadav Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0057
Constitution of India, 1950 — Article 32, 136, 142, 226Delhi Prison Rules, 2018 — Rule 1211Code of Criminal Procedure, 1973 — Section 482
High Courts11 Mar 2024Disposed Of
Sudhir Power Project Ltd Vs Prime Meiden Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 0056
Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1A(3), Order 6 Rule 17