COURT ARCHIVE

Delhi High Court judgments

1,35,544 judgments · page 1,518 of 6,778

High Courts29 Nov 2023Disposed Of

Sunanda Ayare Vs Principle Secretary-Cum-Commissioner, Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 11 DEL CK 3553

Motor Vehicles (Registration and Functions of Vehicle Scrapping Facility) Rules, 2021-Rule 3(1)(f), 3(j), 10Motor Vehicles Act, 1988-Section 51Indian Penal Code-Section 177

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High Courts29 Nov 2023Dismissed

Mamchand Vs Narender Kumar @ Neeraj & Ors.

Delhi High Court · (2023) 11 DEL CK 3555

Maintenance and Welfare of Parents and Senior Citizens Act, 2007

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High Courts29 Nov 2023

Narender Kumar @ Neeraj & Ors. Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 11 DEL CK 3563

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 4, 5, clause (g) of Section 2Delhi Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

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High Courts29 Nov 2023

Ms. Beena Gupta Vs Mr. S.Vipin Singh Chadha

Delhi High Court · (2023) 11 DEL CK 3583

Constitution of India-Article 227Limitation Act-Section 5Civil Procedure Code, 1908-Order 41 Rule 3(a), 8 Rule 1, Section 151, XVII

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High Courts29 Nov 2023Dismissed

Wipro Ge Healthcare Pvt. Ltd. Vs Union Of India & Anr.

Delhi High Court · (2023) 11 DEL CK 3606

General Finance Rules, 2017-Rule 144 (xi)

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High Courts29 Nov 2023Dismissed

Rajat Goyal Vs Shruti Goyal

Delhi High Court · (2023) 11 DEL CK 3608

Hindu Marriage Act, 1955-Section 24

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High Courts29 Nov 2023Disposed Of

Rahul Kurariya Vs Union Of India & Ors.

Delhi High Court · (2023) 11 DEL CK 3056

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High Courts29 Nov 2023Disposed Of

Narinder Arora (Deceased) Through Legal Heirs Vs Municipal Corporation Of Delhi

Delhi High Court · (2023) 11 DEL CK 3040

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXII Rule 3, VI Rule 15

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High Courts29 Nov 2023Allowed

Chintan Bindra Vs Deputy Commissioner Of Income Tax & Ors.

Delhi High Court · (2023) 11 DEL CK 0252

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143(1), 154, 199, 205, 245

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High Courts29 Nov 2023Allowed

Bhanu Mohan Kaila Vs Union Of India & Anr.

Delhi High Court · (2023) 11 DEL CK 0251

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 143(1), 199, 205

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High Courts29 Nov 2023Disposed Of

Hitesh Chhabra & Anr Vs Sandeep Chhabra & Ors

Delhi High Court · (2023) 11 DEL CK 0250

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts29 Nov 2023Dismissed

Vinay Kumar Verma & Anr. Vs Harjit Singh Shah

Delhi High Court · (2023) 11 DEL CK 0249

Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B, 25B(4), 25B(5), 25B(6), 25B(7), 25B(8)Land Acquisition Act, 1894 — Section 4, 6, 9, 12(2), 50Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)

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High Courts29 Nov 2023Disposed Of

Canara Bank Vs M/S. Surekha Enterprises Pvt. Ltd

Delhi High Court · (2023) 11 DEL CK 0248

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 481, 481(1)

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High Courts29 Nov 2023Disposed Of

Avtar Singh Kocchar @ Dolly Vs State Of Nct Of Delhi

Delhi High Court · (2023) 11 DEL CK 0213

Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 170, 186, 353, 386, 388, 406, 409, 419, 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 161, 436A, 439

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High Courts29 Nov 2023Disposed Of

Avtar Singh Kocchar @ Dolly Vs Enforcement Directorate

Delhi High Court · (2023) 11 DEL CK 0212

Constitution of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436A, 439Prevention of Money Laundering Act, 2002 — Section 2(1)(fa), 3, 3(ii), 4, 5(1), 19, 44, 45, 50, 65

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High Courts29 Nov 2023Dismissed

Reliable Tyre Market Vs Arjun Uppal & Anr

Delhi High Court · (2023) 11 DEL CK 0211

Constitution of India, 1950 — Article 14Delhi Rent Control Act, 1958 — Section 14A, 14(1)(e), 19(1)(a), 25A, 25B, 25CSlum Area (Improvement & Clearance Act), 1954 — Section 6A, 6A(1)

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High Courts28 Nov 2023Dismissed