High Courts04 Mar 2024Dismissed
Tata Motor Limited Vs Delhi Transport Corporation
Delhi High Court · (2024) 03 DEL CK 0026
Arbitration and Conciliation Act, 1996 — Section 9, 17, 34, 37(2)(B)Arbitration Act, 1940 — Section 41(b)
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Delhi High Court judgments
1,31,711 judgments · page 1,374 of 6,586
High Courts04 Mar 2024Dismissed
Chennai - Ennore Port Road Company Ltd. Vs M/S Coastal - SPL (JV)
Delhi High Court · (2024) 03 DEL CK 0025
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37(1)(c)
High Courts04 Mar 2024Disposed Of
Hari Singh Vs State Of N C T Of Delhi Ors
Delhi High Court · (2024) 03 DEL CK 0024
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts04 Mar 2024Disposed Of
Parul Gaur Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0023
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts02 Mar 2024Allowed
Sharp Mint Ltd. Vs Oriental Insurance Company Ltd.
Delhi High Court · (2024) 03 DEL CK 3807
Companies Act, 1956
High Courts02 Mar 2024Dismissed
Dr. Brij Mohan Gandhi Vs M/s Emprocell Clinical Research Private Limited
Delhi High Court · (2024) 03 DEL CK 3784
Code of Civil Procedure, 1908-Order VII Rule 11, Section 151Companies Act, 1956-Section 284, sub-Section 3 of Section 284, 433, 434, 529ACompanies Act, 2013-Section 169, 271 and 272, 433
High Courts02 Mar 2024Dismissed
Shri Arun Gupta & Anr. Vs State (Govt. of NCT of Delhi) & Ors.
Delhi High Court · (2024) 03 DEL CK 3783
IPC-Sections 406, 409, 420, 467, 468, 477A, 120BCode of Criminal Procedure-Chapter 12, Sections 41, 41(1)(a), 41(1)(g), 57, 154, 154(1), 156, 157, 167, 173(8), 439CPC-Order 7 Rule 11
High Courts02 Mar 2024Partly Allowed
Sharp Mint Ltd. Vs Oriental Insurance Company Ltd.
Delhi High Court · (2024) 03 DEL CK 3782
Companies Act, 1956Companies Act, 2013-Section 129, Schedule III, Division ICompanies (Accounting Standards) Rules, 2006-Schedule III, AS II
High Courts02 Mar 2024Dismissed
Smt Rekha Manglik & Ors. Vs Shri Vinay Kumar Garg & Ors.
Delhi High Court · (2024) 03 DEL CK 3781
Code of Civil Procedure, 1908-Section 151, Order XXII Rule 6, 20 Rule 18, 41 Rule 1Indian Stamp Act, 1899-Section 35, 2(15), Article 45 of Schedule I, 33, 40(b)Limitation Act-Article 136
High Courts01 Mar 2024Allowed
Ratul Puri Vs Bank Of Baroda
Delhi High Court · (2024) 03 DEL CK 4253
Constitution of India-Article 226, 21, 19(1)(g)Insolvency and Bankruptcy Code, 2016-Section 7Banking Regulation Act, 1949-Sections 21 and 35A
High Courts01 Mar 2024Allowed
National Association Of Software And Services Companies (NASSCOM) Vs Deputy Commissioner Of Income Tax (Exemption) Circle 2 (1), Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4252
Income Tax Act, 1961-Section 220(6), 143(2), 142(1), 143(1), 143(3), 144B, 154, 245Customs Act, 1962-Section 129E
High Courts01 Mar 2024Dismissed
Naam Tamilar Katchi Through Its President Vs Election Commission Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 4120
Constitution of India-Article 226, 14Election Symbols (Reservation and Allotment) Order, 1968-Order 10B (B), Explanation (iv), Proviso 1 to Explanation (iv)Representation of the People Act, 1951-Section 29A
High Courts01 Mar 2024Dismissed
Suresh Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4119
Prevention of Money Laundry Act, 2005
High Courts01 Mar 2024Disposed Of
Himanshu Thakur Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 4199
CrPC-Section 439, 161IPC-Sections 147, 148, 149, 201, 302, 144, 427, 412, 432, 435, 395, 120-BUnlawful Activities (Prevention) Act, 1967
High Courts01 Mar 2024
Anil Kumar Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4198
CrPC-Section 439, 164IPC-Section 376POCSO Act-Section 4/6, 29
High Courts01 Mar 2024Disposed Of
Vijay Uppal & Anr. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4168
Constitution of India, 1950-Article 226
High Courts01 Mar 2024Dismissed
Pr. Commissioner Of Income Tax -2, Delhi Vs M/S Clix Finance India Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 4218
Income Tax Act, 1961-Section 263, 143(1), 143(2), 143(3), Explanation 2 to Section 263, 92-CA, 119, 263(1), Clause (a) of Explanation 2 to Section 263Finance Act, 2015
High Courts01 Mar 2024Dismissed
Pr. Commissioner Of Income Tax (Central) -1 Vs M/s. Forum Sales Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 4212
Income Tax Act, 1961-Section 260A, 132, 133A, 153A, 143(2), 142(1), 143(3), 2(22)(e), 145(3), 144, 139, 142, 143, 145, 29, 28, 30 to 43A, 69Direct Tax Laws (Amendment) Act, 1987
High Courts01 Mar 2024Disposed Of
CINNI Foundation Through Managing Trustee Dipak Kumar Sah Vs Anjan Narayan Singh & Anr.
Delhi High Court · (2024) 03 DEL CK 4210
Copyright Act, 1957-Section 50, 45(1), 50(c)Copyright Rules 2013-Rule 70, 70(9), 70(10), 70(11)Indian Trusts Act, 1882-Section 3
High Courts01 Mar 2024Dismissed
Sushil Yadav Vs State (Govt. Of Nct), Delhi
Delhi High Court · (2024) 03 DEL CK 4202
Code of Criminal Procedure, 1973-Section 374 (2), 313, 154Indian Penal Code, 1860-Section 366Protection of Children from Sexual Offences Act, 2012-Section 6, 5(m), 3