High Courts13 Dec 2023Allowed
Rishabh Jain Vs The Registrar Of Trade Marks
Delhi High Court · (2023) 12 DEL CK 3935
Trade Marks Act, 1999-Section 21, 21(2)Trade Marks Rules, 2017-Rule 42, 44
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,505 of 6,778
High Courts13 Dec 2023Disposed Of
Shyam Sunder Jindal Vs Assistant Commissioner Of Income Tax
Delhi High Court · (2023) 12 DEL CK 3898
Income-tax Act, 1961-Section 153A, 271(1)(b), 132
High Courts13 Dec 2023Disposed Of
Pr. Commissioner Of Income Tax – 8 Vs M/S Sony India Pvt. Ltd.
Delhi High Court · (2023) 12 DEL CK 3946
Income-tax Act, 1961-Section 143(1), 143(2), 142(1), 92CA, 92C
High Courts13 Dec 2023Disposed Of
Principal Commissioner Of Income Tax 1 Vs Anand Divine Developers Private Limited
Delhi High Court · (2023) 12 DEL CK 3948
Limitation Act, 1963-Section 5Income-tax Act, 1961-Sections 143(2), 142(1)
High Courts13 Dec 2023Disposed Of
Principal Commissioner Of Income Tax (International Tax)-1 Vs Godaddy.Com LLC
Delhi High Court · (2023) 12 DEL CK 3949
Income-tax Act, 1961-Section 271(1)(c), 9(1)(vi)
High Courts13 Dec 2023Disposed Of
Arun Kumar Tantia Vs Industrial Development Bank Of India Ltd
Delhi High Court · (2023) 12 DEL CK 3951
High Courts13 Dec 2023Disposed Of
Pr. Commissioner Of Income Tax Delhi – 8 Vs M/S Sony India Pvt. Ltd.
Delhi High Court · (2023) 12 DEL CK 3952
High Courts13 Dec 2023
D Commissioner Of Income Tax Vs MS Jite Shipyard Ltd
Delhi High Court · (2023) 12 DEL CK 3953
Income-tax Act, 1961-Section 14A
High Courts13 Dec 2023Partly Allowed
State Vs Liyakat Ali & Anr.
Delhi High Court · (2023) 12 DEL CK 3963
Code of Criminal Procedure, 1973-Article 378, Section 164, 313Indian Penal Code, 1860-Section 354, 323, 506, 34, 341Protection of Children from Sexual Offences Act, 2012-Section 3, 5, 7, 8, 9, 9(m), 10, 18, 29
High Courts13 Dec 2023Disposed Of
Anjali Jain Vs The State & Ors.
Delhi High Court · (2023) 12 DEL CK 4007
Constitution of India-Article 226Cr.P.C.-Section 482
High Courts13 Dec 2023Disposed Of
Mrs Laxmi Vs State NCT Of Delhi
Delhi High Court · (2023) 12 DEL CK 4008
Constitution of India-Article 226Cr.P.C.-Section 482, 174IPC-Section 363
High Courts13 Dec 2023Disposed Of
Pratima Tyagi Vs Commissioner Of G.S.T & Anr.
Delhi High Court · (2023) 12 DEL CK 4029
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts13 Dec 2023Allowed
HDFC Bank Limited Vs Commissioner Of Value Added Tax, Delhi
Delhi High Court · 2023 INSC 376
Delhi Value Added Tax Act, 2004-Section 86(5), 86(6), 86(9), 86(10), 86(12), 86(14), 86(15), 21(1), 22(2), 26, 28(1), 33, 34, Proviso to Section 34(1), 36, 36A, 42, 48, 59(2), 59(3)Delhi Value Added Tax Rules, 2005-Rule 42Banking Regulation Act, 1949-Section 8, 22
High Courts13 Dec 2023Dismissed
PC Financial Services Private Ltd Vs Directorate Of Enforcement & Anr.
Delhi High Court · (2023) 12 DEL CK 3667
Foreign Exchange Management Act, 1999-Section 2(e), 2(j), 4, 6(2), 6(3), 6(6), 6(7), 10(1), 10(2), 10(3), 10(4), 10(5), 10(6), 13(1), 13(1-A), 13(1-B), 13(1-C), 13(1-D), 13(2), 15, 18, 37A, 37A(1), 37A(2), 37A(3), 37A(4), 37A(6), 42(1)Foreign Exchange Management (Current Account Transactions) (Amendment) Rules, 2010Companies Act, 1956
High Courts13 Dec 2023Dismissed
Memvir Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 12 DEL CK 3658
Constitution of India-Article 226, 227
High Courts13 Dec 2023Disposed Of
Pr. Commissioner Of Income Tax � 8 Vs M/S Sony India Pvt. Ltd.
Delhi High Court · (2023) 12 DEL CK 0126
Income Tax Act, 1961 — Section 92C, 92CA, 142(1), 143(1), 143(2)
High Courts13 Dec 2023Disposed Of
Pr. Commissioner Of Income Tax Delhi � 8 Vs M/S Sony India Pvt. Ltd
Delhi High Court · (2023) 12 DEL CK 0125
High Courts13 Dec 2023Disposed Of
Laxmi Vs State Nct Of Delhi
Delhi High Court · (2023) 12 DEL CK 0124
Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 174, 482Indian Penal Code, 1860 — Section 363
High Courts13 Dec 2023Disposed Of
Anjali Jain Vs State And Ors
Delhi High Court · (2023) 12 DEL CK 0123
Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482
High Courts13 Dec 2023
Viren Singh Vs Madhup Vyasf & Ors
Delhi High Court · (2023) 12 DEL CK 0106
Contempt of Courts Act, 1971 — Section 11, 12Delhi Municipal Corporation Act, 1957 — Section 347B(f), 347B(o)