High Courts06 Dec 2023Disposed Of
Manoj Saklani Vs Union Of India And Ors.
Delhi High Court · (2023) 12 DEL CK 0036
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,35,544 judgments · page 1,512 of 6,778
High Courts05 Dec 2023
Chaman Lal @ Subhash Vs State Of N.C.T. Of Delhi
Delhi High Court · (2023) 12 DEL CK 4051
Code of Criminal Procedure, 1973-Section 374(2), 207, 313, 428Indian Penal Code, 1860-Section 392, 397, 506, 411
High Courts05 Dec 2023Disposed Of
Lovelesh Singhal Prop Shivani Overseas Vs Commissioner, Delhi Goods And Services Tax & Ors.
Delhi High Court · (2023) 12 DEL CK 0023
Central Goods and Services Tax Rules, 2017 — Rule 86A, 139(1), 142Central Goods and Services Tax, 2017 — Section 50, 67, 67(1), 67(1)(a), 67(2), 73, 73(1), 73(3), 73(5), 73(6), 73(7), 74, 74(5)
High Courts04 Dec 2023
Devender Kumar Kashyap Vs Chander Muni
Delhi High Court · (2023) 12 DEL CK 4056
Arbitration and Conciliation Act-Section 11, 21, 34, 12, Schedule IV
High Courts04 Dec 2023Dismissed
Satpal Singh Vs Union Of India & Anr.
Delhi High Court · (2023) 12 DEL CK 0028
Delhi Police Act, 1978 — Section 19(c), 27
High Courts04 Dec 2023Disposed Of
Nidhi Sudan Vs Manish Kumar Khanna
Delhi High Court · (2023) 12 DEL CK 0027
Constitution of India, 1950 — Article 15(3)Family Courts Act, 1984 — Section 19(3)Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib), 24, 25, 28
High Courts04 Dec 2023
Viceroy Engineering Vs Smiths Detection Veecon Systems Private Limited
Delhi High Court · (2023) 12 DEL CK 0026
Delhi High Court (Original Side) Rules, 2018 — Rule 3, 5(3)Arbitration and Conciliation Act, 1996 — Section 34, 34(3)
High Courts04 Dec 2023
Shourya Infrastructure Pvt. Ltd Vs Income Tax Officer, Ward 23(2) & Anr
Delhi High Court · (2023) 12 DEL CK 0025
Income Tax Act, 1961 — Section 50, 50C, 142(1), 143(3), 147, 148, 151, 152(2), 153
High Courts04 Dec 2023Allowed
Shourya Estates Pvt. Ltd Vs Income Tax Officer, Ward 23(2) New Delhi & Anr.
Delhi High Court · (2023) 12 DEL CK 0024
Income Tax Act, 1961 — Section 148
High Courts04 Dec 2023Dismissed
Pr. Commissioner Of Income Tax-04, Delhi Vs M/ S Inductis India Pvt. Ltd
Delhi High Court · (2023) 12 DEL CK 0022
Income Tax Rules, 1962 — Rule 8D, 8D(2)(ii)Income Tax Act, 1961 — Section 14A, 14A(1), 92B, 92CA, 142(1), 143(2), 154, 260A
High Courts01 Dec 2023Disposed Of
N.K. Sharma Vs The General Manager Northern Railway
Delhi High Court · (2023) 12 DEL CK 4054
Arbitration and Conciliation Act, 1996-Sections 9, 11(6), 12, 12(5), 17; Fourth ScheduleArbitration and Conciliation (Amendment) Act, 2015CPC-Section 151
High Courts01 Dec 2023Dismissed
Steel Authority Of India Ltd Vs Uniper Global Commodities
Delhi High Court · (2023) 12 DEL CK 0068
Arbitration and Conciliation Act, 1996 — Section 5, 19, 19(1), 19(2), 19(3), 19(4), 27, 27(1), 37(2)
High Courts01 Dec 2023Dismissed
Bhavna Vs State & Anr
Delhi High Court · (2023) 12 DEL CK 0021
Code Of Criminal Procedure, 1973 — Section 378, 378(4)Negotiable Instruments Act, 1881 — Section 118, 138, 139General Clauses Act, 1897 — Section 27
High Courts01 Dec 2023Allowed
Anita Sachdeva & Ors Vs State (Govt. Of Nct Delhi) & Anr
Delhi High Court · (2023) 12 DEL CK 0020
Indian Succession Act, 1925 — Section 276Hindu Succession Act, 1956 — Section 8, 15(a), 15(b), 15(c), 16Evidence Act, 1872 — Section 68
High Courts01 Dec 2023Disposed Of
Vibhav Panandiker Vs State (Government Of Nct, Delhi) & Anr
Delhi High Court · (2023) 12 DEL CK 0019
Indian Succession Act, 1925 — Section 276
High Courts01 Dec 2023Disposed Of
S K Engineering And Construction Company India Vs Bharat Heavy Electricals Ltd
Delhi High Court · (2023) 12 DEL CK 0018
Arbitration and Conciliation Act, 1996 — Section 7, 8(1)(a), 11, 11(6), 11(6)(a), 11(8), 12, 12(5), 20(4)
High Courts01 Dec 2023Disposed Of
M/S Ajay M/C Tools Vs Public Works Department Govt Of Nct Delh
Delhi High Court · (2023) 12 DEL CK 0017
Arbitration and Conciliation Act, 1996 — Section 11(6), 12Indian Stamp Act, 1899 — Section 3(1)
High Courts01 Dec 2023Disposed Of
N.K. Sharma Vs General Manager Northern Railway
Delhi High Court · (2023) 12 DEL CK 0016
Arbitration and Conciliation Act, 1996 — Section 9, 11(6), 12, 12(5), 17
High Courts01 Dec 2023Allowed
Iqbal Singh Vs Naresh Kumar
Delhi High Court · (2023) 12 DEL CK 0015
Arbitration and Conciliation Act, 1996 — Section 29A, 29A(1), 29A(3), 29A(4)
High Courts01 Dec 2023Dismissed
Virender Dhaka Vs State Though Sho Fatehpur Beri
Delhi High Court · (2023) 12 DEL CK 0013
Code Of Criminal Procedure, 1973 — Section 41A, 156(3), 161, 438Indian Penal Code, 1860 — Section 406, 420