COURT ARCHIVE

Delhi High Court judgments

1,35,544 judgments · page 1,473 of 6,778

High Courts05 Jan 2024Disposed Of

Smt Jatinder Kaur & Ors. Vs Late Sh Jagjit Singh & Ors.

Delhi High Court · (2024) 01 DEL CK 4131

Arbitration and Conciliation Act, 1996-Section 9, 11, 11(6), 12(1), 12(5), 14, 15, 17, 29A, Schedule IVLimitation Act, 1963-Article 137

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High Courts05 Jan 2024Allowed

Twylight Infrastructure Pvt Ltd Vs Income Tax Officer Ward 25 3 Delhi & Ors.

Delhi High Court · (2024) 01 DEL CK 4153

Income Tax Act, 1961-Section 143(1), 143(2), 147, 148, 148A, 148A(b), 148A(d), 149, 149(1)(a), 151, 151(i), 151(ii), 153(2)Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020Finance Act 2021

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High Courts05 Jan 2024Disposed Of

Housing And Urban Development Corpn. Ltd. Vs Varsha Punhani & Ors.

Delhi High Court · (2024) 01 DEL CK 4192

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High Courts05 Jan 2024Allowed

M/s Radhey Trading Company Vs Principal Commissioner Of Goods And Services Tax, North Delhi

Delhi High Court · (2024) 01 DEL CK 4224

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

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High Courts05 Jan 2024Disposed Of

M/S Kundan Impex Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of Nct Of Delhi

Delhi High Court · (2024) 01 DEL CK 4219

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High Courts05 Jan 2024Disposed Of

Gaurav Nighawan Vs Shweta

Delhi High Court · (2024) 01 DEL CK 4287

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib), 20, 9Indian Evidence Act, 1872-Section 65B

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High Courts05 Jan 2024Dismissed

Rong Thai International Group Co. Ltd. Vs Ena Footwear Pvt. Ltd. & Anr.

Delhi High Court · (2024) 01 DEL CK 3640

Trade Marks Act, 1999-Section 47(1)(b), 47

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High Courts05 Jan 2024Dismissed

Shri Anil Khandelwal Vs The Registrar University Of Delhi

Delhi High Court · (2024) 01 DEL CK 3629

Code of Civil Procedure, 1908-Order VII Rule 11Arbitration and Conciliation Act, 1996-Section 11(6), 8Commercial Courts Act, 2015-Section 12A(1)

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High Courts05 Jan 2024

Ravish Chander & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 01 DEL CK 3613

CCS (Revised Pay) Rules, 2008-Section 1, Part-A of the First Schedule

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High Courts05 Jan 2024Disposed Of

S Siva Kumar Vs Union Of India Through Its Secretary & Anr.

Delhi High Court · (2024) 01 DEL CK 3609

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High Courts05 Jan 2024Disposed Of

Om Narayan Singh Vs Union Of India & Ors.

Delhi High Court · (2024) 01 DEL CK 3607

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High Courts05 Jan 2024Dismissed

Rahul Dilip Shah Vs Union Of India & Anr.

Delhi High Court · (2024) 01 DEL CK 3574

IPC-Sections 420, 406 and 34CrPC-Section 482, 154Constitution of India-Article 226, 21

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High Courts05 Jan 2024Disposed Of

Om Narayan Singh Vs Union Of India And Ors

Delhi High Court · (2024) 01 DEL CK 0049

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High Courts05 Jan 2024Dismissed

Bs Rajesh Agrajit Vs Union Of India And Ors

Delhi High Court · (2024) 01 DEL CK 0048

Multi-State Co-operative Society Act, 2022 — Section 28

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High Courts05 Jan 2024Dismissed

Nilkanth Das And Ors Vs CBSE And Ors.

Delhi High Court · (2024) 01 DEL CK 0018

Constitution of India, 1950 — Article 226

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High Courts05 Jan 2024Disposed Of

Housing And Urban Development Corpn. Ltd. Vs Varsha Punhani & Ors

Delhi High Court · (2024) 01 DEL CK 0017

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High Courts05 Jan 2024Partly Allowed

Pradeep Kumar Vs State

Delhi High Court · (2024) 01 DEL CK 0003

Indian Penal Code, 1860 — Section 375, 376, 376(2)(i), 376AProtection of Children from Sexual Offences Act, 2012 — Section 3, 3(b), 5, 5(m), 6, 7, 9, 29, 42Code of Criminal Procedure, 1973 — Section 161, 164, 313

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High Courts05 Jan 2024Dismissed