COURT ARCHIVE

Delhi High Court judgments

1,35,544 judgments · page 1,533 of 6,778

High Courts17 Nov 2023

Delhi Gymkhana Club Vs Commissioner (Luxury Tax), New Delhi & Ors.

Delhi High Court · (2023) 11 DEL CK 0089

Constitution of India, 1950 — Article 366(29A), 366(29A)(e), 366(29A)(f)Companies Act, 1956 — Section 25Delhi Tax on Luxuries (Amendment) Act, 2012 — Section 2(b), 2(c), 2(eb), 2(g), 2(i), 2(m), 2(r), 3, 3(4)

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High Courts17 Nov 2023Disposed Of

Ajay Kumar Vs State Nct Of Delhi

Delhi High Court · (2023) 11 DEL CK 0088

Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 41A

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High Courts17 Nov 2023Disposed Of

Trilochan Singh Vs Damanpreet Kaur & Ors

Delhi High Court · (2023) 11 DEL CK 0087

Code of Civil Procedure, 1908 — Section 96Limitation Act, 1908 — Section 5

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High Courts17 Nov 2023Dismissed

Parameeta Singh Vs Harsh Vardhan Singh

Delhi High Court · (2023) 11 DEL CK 0086

Guardianship and Wards Act,1890 — Section 12

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High Courts17 Nov 2023Disposed Of

Pr. Commissioner Of Income Tax-1, Delhi Vs M/S Dart Infrabuild (P) Ltd

Delhi High Court · (2023) 11 DEL CK 0085

Income Tax Act, 1961 — Section 14A, 68, 142(1), 143(1), 143(2), 143(3), 144, 147, 148, 149, 151, 271(1)(c), 282BB, 292BBCompanies Act, 1956 — Section 146

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High Courts17 Nov 2023Disposed Of

Saraswati Petrochem Pvt. Ltd. Vs Income Tax Officer, Ward 22(3)

Delhi High Court · (2023) 11 DEL CK 0084

Income Tax Act, 1961 — Section 143(1), 147, 148

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High Courts17 Nov 2023Disposed Of

Kundan Tiwari Vs State

Delhi High Court · (2023) 11 DEL CK 0083

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 363

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High Courts17 Nov 2023Disposed Of

Invent Assets Securitization And Reconstruction Private Limited . Vs Punjab National Bank And Ors.

Delhi High Court · (2023) 11 DEL CK 0079

Recovery of Debts and Bankruptcy Act, 1993 — Section 21

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High Courts17 Nov 2023Disposed Of

Rukmani Vs Union Of India

Delhi High Court · (2023) 11 DEL CK 0078

Railways Act, 1989 — Section 2(n), 2(29), 23, 123(b), 123(c)

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High Courts17 Nov 2023Dismissed

M/S Drishti Software Pvt Ltd Vs M/S Valaya Clothing Pvt Ltd & Ors.

Delhi High Court · (2023) 11 DEL CK 0077

Code of Civil Procedure, 1908 — Section 151, Order 23 Rule 3Contempt of Courts Act, 1971 — Section 12Negotiable Instruments Act, 1881 — Section 138

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High Courts16 Nov 2023Allowed

A. Priya Chandela A. Vs Shashi Talwar & Ors.

Delhi High Court · (2023) 11 DEL CK 3098

Constitution of India-Article 227Delhi Municipal Corporation Act, 1957-Sections 15 to 21, 17, 18, 19, 7-I, 17(1)(d)(i), 17(1)(d)(iv)Registration of Electors Rules, 1960

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High Courts16 Nov 2023Allowed

Smt Pratima Anand Vs Urmila Gangwal & Ors.

Delhi High Court · (2023) 11 DEL CK 3103

Constitution of India-Article 227Delhi Municipal Corporation Act, 1957-Sections 7-I, 15 to 21, 17(1)(d)(i), 17(1)(d)(iv)Representation of the People Act, 1951-Section 100(1)(c), 100(1)(d)(i) & (iv)

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High Courts16 Nov 2023Allowed

Shri Kazi Bashir Rahaman Proprietor Of M/S Star Hawai Centre Vs Shri Raminder Singh Proprietor Of M/S J.K Polymers

Delhi High Court · (2023) 11 DEL CK 3090

Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 17, Section 151

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High Courts16 Nov 2023Dismissed

Ram Sahay Meena Kalky & Anr. Vs State & Anr.

Delhi High Court · (2023) 11 DEL CK 3201

Code of Criminal Procedure, 1973-Section 482, 397(3), 362Indian Penal Code, 1860-Sections 498A, 406, 34Hindu Marriage Act-Section 13

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High Courts16 Nov 2023Dismissed

Faiyaz @ Payazi Vs State

Delhi High Court · (2023) 11 DEL CK 3206

Code of Criminal Procedure, 1973-Section 374, 164, 313Indian Penal Code, 1860-Section 376Protection of Children from Sexual Offences Act, 2012-Section 3 B, 5, 5(m), 6, 29

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High Courts16 Nov 2023Disposed Of

Inspector Td Cyril Mimin Zou Vs Union Of India & Ors

Delhi High Court · (2023) 11 DEL CK 3251

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High Courts16 Nov 2023Disposed Of

Court On Its Own Motion Vs Vicky Aggarwal & Ors.

Delhi High Court · (2023) 11 DEL CK 3268

Contempt of Courts Act, 1971-Section 18

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High Courts16 Nov 2023Allowed

Dr Praveen Singh Vs Government Of NCT Of Delhi & Anr.

Delhi High Court · (2023) 11 DEL CK 3291

Constitution of India-Article 226, 239, 239AASociety Registration Act, 1860CCS Conduct Rules

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High Courts16 Nov 2023Allowed

Bennett Coleman And Company Limited Vs E Entertainment Television LLC & Anr.

Delhi High Court · (2023) 11 DEL CK 3288

Trade Marks Act, 1999-Section 57Code of Civil Procedure, 1908-Order XI Rule 1(10), XI Rule 1(4), XI Rule 1(5), XI Rule 1(7), I Rule 1(7), XXXIX Rule 1 and Rule 2, XIIICommercial Courts Act, 2015

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High Courts16 Nov 2023Disposed Of

Dr Reddys Laboratories Limited Vs Smart Laboratories Pvt Ltd

Delhi High Court · (2023) 11 DEL CK 3328

Trade Marks Act, 1999-Sections 23, 2(1)(h), 29(2), 29(2)(b), 29(3)Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, VII Rule 11, Section 80(2)Commercial Courts Act, 2015-Section 12A, 12A(1), 12(1)

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