COURT ARCHIVE

Delhi High Court judgments

1,35,544 judgments · page 1,539 of 6,778

High Courts08 Nov 2023Allowed

Raghunath Builders Pvt. Ltd. Vs Anant Raj Limited

Delhi High Court · (2023) 11 DEL CK 3407

Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 13Arbitration and Conciliation Act, 1996-Section 11, 34, 34(2), 34(2)(a), 34(2A), 37

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High Courts08 Nov 2023Allowed

Bharti Airtel Ltd. Vs Jamshed Khan & Anr.

Delhi High Court · (2023) 11 DEL CK 3409

Arbitration and Conciliation Act, 1996-Section 11, 34, 34(2), 34(2)(a)(iv), 34(2A), 34(4), 37

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High Courts08 Nov 2023Disposed Of

Pr. Commissioner Of Income Tax (Central)-2 Vs Sh. Nirmal Kumar Minda

Delhi High Court · (2023) 11 DEL CK 3450

Income Tax Act, 1961-Section 132

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High Courts08 Nov 2023Disposed Of

Sanjiv Gupta Vs Chief Commissioner Of Income Tax (Central) & Anr.

Delhi High Court · (2023) 11 DEL CK 3458

Income Tax Act, 1961-Section 279(2), 276C(1), 277

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High Courts08 Nov 2023Disposed Of

Fujitsu India Pvt. Ltd. Vs Deputy Commissioner Of Income Tax 2.1 & Ors.

Delhi High Court · (2023) 11 DEL CK 3460

Income Tax Act, 1961-Section 144C(3), 143(3), 144B, 250(6C), 144C(b), 144C, 144(C)(1)

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High Courts08 Nov 2023Disposed Of

Sanjiv Gupta Vs Chief Commissioner Of Income Tax (Central) & Anr.

Delhi High Court · (2023) 11 DEL CK 3461

Income Tax Act, 1961-Section 279(2), 276C(1), 276D, 277

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High Courts08 Nov 2023Dismissed

Air India Limited Vs All India Aircraft Engineers Association

Delhi High Court · (2023) 11 DEL CK 3471

Arbitration and Conciliation Act, 1996-Section 34, 11, 5, 48, 18, 34(2)(a)(iii), 31(3), 28(3), 34(2-A), 34(2)(b), 75, 81, 31(7)(b)Trade Union Act of 1926Indian Trade Unions Act, 1925

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High Courts08 Nov 2023Disposed Of

Neelam Vs State Govt NCT Of Delhi & Ors.

Delhi High Court · (2023) 11 DEL CK 3527

IPC-Section 363

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High Courts08 Nov 2023Disposed Of

Union Of India & Anr. Vs Bharat Serums And Vaccines Limited & Ors.

Delhi High Court · (2023) 11 DEL CK 3541

Essential Commodities Act, 1955-Section 2A, 3, 7, 7A(1)(a), Item No. 1 of the ScheduleDrugs and Cosmetics Act, 1940-Section 3(b)Legal Metrology (Packaged Commodities) Rules, 2011-Rule 2(m), 26, Chapter V

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High Courts08 Nov 2023Disposed Of