High Courts14 Dec 2023
Manish Rawat Vs Central Bureau Of Investigation
Delhi High Court · (2023) 12 DEL CK 3754
Prevention of Corruption Act, 1988-Sections 7, 7A, 12IPC, 1860-Section 120BCrPC-Section 167(2)
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,501 of 6,778
High Courts14 Dec 2023Allowed
Sapphire Intrex Limited Vs Union Of India & Ors.
Delhi High Court · (2023) 12 DEL CK 3762
Central Goods and Services Tax Act, 2017-Section 67(2), 74(1), 54, 73(5), 73(6), 73(1), 73(3), 79, 83Integrated Goods and Services Tax Act, 2017-Section 20Central Goods and Services Tax Rules, 2017-Rule 89, 90(3), 89(2)(1), 89(2)(m), 142(2), 90, 142, Section 142
High Courts14 Dec 2023Dismissed
Rajeev Khattar Vs Cholamandalam Investment And Finance Company Ltd & Ors.
Delhi High Court · (2023) 12 DEL CK 3764
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 26D, 14
High Courts14 Dec 2023Dismissed
Intercon Recyclopolis Pvt. Ltd. & Anr Vs Bank Of Baroda & Ors
Delhi High Court · (2023) 12 DEL CK 3768
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 17Recovery of Debts and Bankruptcy Act, 1993-Section 21
High Courts14 Dec 2023Allowed
Kuehne+Nagel Pvt. Ltd. Vs Addl. Commissioner Of Income-Tax, Special Range-05 & Anr.
Delhi High Court · (2023) 12 DEL CK 3785
Income Tax Act, 1961-Section 148, 143(2), 143(3), 154/155, 147, First proviso to Section 147, Explanation 1 and Explanation 2 (c) (iv) appended to Section 147Income Tax Rules, 1962-Rule 5 of Appendix I, Appendix 1, Item No. 4
High Courts14 Dec 2023Disposed Of
Pr. Commissioner Of Income Tax -7 Vs Thapar Homes Ltd.
Delhi High Court · (2023) 12 DEL CK 3789
Income Tax Act, 1961-Section 271D, 269SS, 69C, 68, 271E, 271AAA, 275(1)(c), 271E(2), 274
High Courts14 Dec 2023Disposed Of
The Pr. Commissioner Of Income Tax -Central -1 Vs Ashok Kumar Singh
Delhi High Court · (2023) 12 DEL CK 3702
Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
High Courts14 Dec 2023
The Pr. Commissioner Of Income Tax -Central -1 Vs Ashok Kumar Singh
Delhi High Court · (2023) 12 DEL CK 3701
Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
High Courts14 Dec 2023Dismissed
Deepak Vs Director General Of Border Security Force & Ors.
Delhi High Court · (2023) 12 DEL CK 3791
Indian Penal Code-Section 354A, 320Border Security Force Act, 1968-Section 46, 74 (2)Constitution of India-Article 21, 33, 226, 266
High Courts14 Dec 2023Disposed Of
Principal Commissioner Of Income Tax (International Tax)-1 Vs Godaddy.Com Llc
Delhi High Court · (2023) 12 DEL CK 3793
Income Tax Act, 1961-Section 271(1)(c), 9(1)(vi)
High Courts14 Dec 2023Disposed Of
Juggilal Kamlapat Jute Mills Co. Ltd. (Now Known As Geo Jute Ltd.) Vs JK Jute Mill Mazdoor Ekta Union
Delhi High Court · (2023) 12 DEL CK 3824
High Courts14 Dec 2023Dismissed
AGVA Healthcare Private Limited & Ors. Vs AGFA-Gevaert NV & Anr.
Delhi High Court · (2023) 12 DEL CK 3831
Code of Civil Procedure, 1908-Order XI Rule 1, XI Rule 1(1), XI Rule 1(1)(c)(i) & (ii), XI Rule 1(3), XI Rule 1(4), XI Rule 1(5), XI Rule 5, XXXIX Rule 1 & 2, XIII Rule 2, Section 151Delhi High Court (Original Side) Rules, 2018-Rule 5, Chapter VIIIndian Evidence Act, 1872-Section 65B
High Courts14 Dec 2023Disposed Of
Bans Bahadur Vs State of NCT of Delhi
Delhi High Court · (2023) 12 DEL CK 3839
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Section 363
High Courts14 Dec 2023Disposed Of
Hamida Khatoon Vs GNCTD & Ors.
Delhi High Court · (2023) 12 DEL CK 3844
Constitution of India-Article 226Cr.P.C-Section 482
High Courts14 Dec 2023
V Guard Industries Ltd Vs MS Mahavir Home Appliances & Ors.
Delhi High Court · (2023) 12 DEL CK 3809
Code of Civil Procedure, 1908-Order XXIII Rule 3, Section 89Court Fees Act, 1870-Section 16, 16ATamil Nadu Court Fees and Suits Valuation Act, 1955-Section 69A
High Courts14 Dec 2023
Presto Stantest P. Ltd. Vs Pacorr Testing Instruments P. Ltd. & Ors.
Delhi High Court · (2023) 12 DEL CK 3808
Limitation Act-Section 5Delhi High Court (Original Side) Rules, 2018-Rule 5 in Chapter VII, 14 in Chapter I, 51 in Chapter VII, 142 in Chapter ICode of Civil Procedure-Section 151, Order XXXIX Rules 1 and 2, 39 Rule 1 and 2
High Courts14 Dec 2023Allowed
Star India Private Limited Vs Times Internet Limited & Ors.
Delhi High Court · (2023) 12 DEL CK 3807
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 17
High Courts14 Dec 2023Dismissed
Dr Balwinder Kumar Sharma Vs State Of UT Chandigarh
Delhi High Court · (2023) 12 DEL CK 3875
Code of Criminal Procedure-Sections 397, 401, 482, 161, 164, 202, 207, 212, 213, 227, 228; Chapter XVIIIIndian Penal Code, 1860-Sections 409, 420, 120-B, 201, 467, 468, 448, 109Prevention of Corruption Act, 1988-Sections 8, 9, 13, 13(1)(d), 13(2)
High Courts14 Dec 2023Dismissed
Pappu Singh & Ors. Vs Gammon India & Anr.
Delhi High Court · (2023) 12 DEL CK 3799
Delhi High Court Rules, 2018-Chapter 2 Rule 5Code of Civil Procedure, 1908-Section 151, Order I Rule 10Companies Act, 1965-Section 391 to 394
High Courts14 Dec 2023Partly Allowed
Indiwar Parijat Vs National Insurance Company Ltd & Ors
Delhi High Court · (2023) 12 DEL CK 3901
Motor Vehicles Act, 1988-Section 166, 140, 2(30), 50(3)Motor Vehicles Act, 1939-Section 2(19)