High Courts09 Oct 2023Disposed Of
Asian Hotels Ltd. Vs Commissioner Of Income Tax I N
Delhi High Court · (2023) 10 DEL CK 3884
Income Tax Act, 1961-Section 37
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Delhi High Court judgments
1,36,106 judgments · page 1,601 of 6,806
High Courts09 Oct 2023
SMC Comtrade Ltd. Vs Asst. Commissioner Of Income-Tax, Circle 24(1)
Delhi High Court · (2023) 10 DEL CK 3885
Income-tax Act, 1961-Section 139(5), 139(9) and the Explanation appended to sub-section (9) of Section 139, 142(1), 143, 143(1), 143(2) and the first proviso appended to Section 143(2)Finance Act, 2016
High Courts09 Oct 2023Disposed Of
M/s Asian Hotels Ltd Vs Commissioner Of Income Tax
Delhi High Court · (2023) 10 DEL CK 3886
Income Tax Act, 1961-Section 37
High Courts09 Oct 2023Disposed Of
Asian Hotels Ltd. Vs Commissioner Of Income Tax I New Delhi
Delhi High Court · (2023) 10 DEL CK 3887
High Courts09 Oct 2023Disposed Of
The Commissioner Of Income Tax - International Taxation -3 Vs Standard Chartered Grindlays Pty Ltd. (Formerely ANZ Grindlays Bank)
Delhi High Court · (2023) 10 DEL CK 3889
Income-tax Act, 1961-Section 271(1)(c), 36(1)(via), 36(1)(viia), 115(3)Income-tax Rules, 1962-Rule 6D
High Courts09 Oct 2023Disposed Of
M/s Asian Hotels Ltd Vs Commissioner Of Income Tax
Delhi High Court · (2023) 10 DEL CK 3890
Income Tax Act, 1961-Section 37
High Courts09 Oct 2023Disposed Of
M/S Asian Hotels Ltd Vs Commissioner Of Income Tax
Delhi High Court · (2023) 10 DEL CK 3892
Income Tax Act, 1961-Section 37
High Courts09 Oct 2023Disposed Of
Asian Hotels Ltd. Vs Commissioner Of Income Tax New Delhi
Delhi High Court · (2023) 10 DEL CK 3895
Income Tax Act, 1961-Section 37
High Courts09 Oct 2023Disposed Of
Riyajuddin Vs State Govt Of Nct Of Delhi
Delhi High Court · (2023) 10 DEL CK 3913
Cr.P.C-Section 482, 311IPC-Section 302Indian Evidence Act-Section 65B
High Courts09 Oct 2023Dismissed
National Highways Authority Of India Vs M/S PCL Suncon JV
Delhi High Court · (2023) 10 DEL CK 3917
Arbitration and Conciliation Act, 1996-Section 34National Highways Authority of India Act, 1988Indian Companies Act, 1956
High Courts09 Oct 2023Dismissed
State NCT Of Delhi Vs Devender & Ors.
Delhi High Court · (2023) 10 DEL CK 3993
Code of Criminal Procedure-Section 378; Section 164; Section 313; Section 161; Sections 107, 151, 150IPC-Sections 376, 376(g), 376(2)(g), 323, 354, 452, 506, 34, 341, 109
High Courts09 Oct 2023Dismissed
Sunny Bedi Alias Rajbir Bedi Vs Harpreet Singh
Delhi High Court · (2023) 10 DEL CK 3996
Hindu Marriage Act, 1955-Section 28, 13(1)(i-a) & (i-b), 24
High Courts09 Oct 2023Allowed
Vodafone Idea Limited Vs Union Of India & Ors.
Delhi High Court · (2023) 10 DEL CK 4033
Central Goods and Services Tax Act, 2017-Section 107, 54, 54(1), Clause (c) of Explanation (2) of Section 54Integrated Goods and Services Tax Act-Section 16(3), 2(6), 13, 13(3)(a)Indian Telegraph Act, 1885
High Courts09 Oct 2023Disposed Of
Vijay Kumar & Anr. Vs Union Of India & Ors.
Delhi High Court · (2023) 10 DEL CK 4039
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts09 Oct 2023Disposed Of
State Of Bihar & Ors. Vs Amit Lodha & Ors.
Delhi High Court · (2023) 10 DEL CK 4049
All India Services (Discipline and Appeal) Rules, 1969-Rule 8All India Services (Conduct) Rules, 1968-Rule 3(1), 3(1A)(i), 3(1A)(iii), 3(1A)(iv), 3(2A), 3(2B)(iii), 3(2B)(viii), 3(2B)(x), 3(2B)(xiii)Administrative Tribunals Act, 1985-Sections 18, 19, 25
High Courts09 Oct 2023
Dr Vivek Jain Vs Prepladder Private Limited
Delhi High Court · (2023) 10 DEL CK 4073
Arbitration and Conciliation Act, 1996-Section 9, 9(ii), 9(ii)(a) to (e), 9(ii)(d), 9(ii)(e), 9(e), 9(i)(ii)(b), 9(1)(ii)(b) and (e), 11, 17, 19, 21, 36, 62Arbitration Act, 1940-Section 41Code of Civil Procedure, 1908-Order XXXIX Rules 1&2, XXXIX Rule 10, XV-A, XXXVIII Rule 5, 38 Rule 5, 21 Rules 46A, 46B and 46C, XXXVIII
High Courts09 Oct 2023Disposed Of
Valplast Technologies Private Limited Vs Gammon Engineers And Contractors Private Limited
Delhi High Court · (2023) 10 DEL CK 4077
Arbitration and Conciliation Act, 1996-Section 11, IVth ScheduleContract Act-Section 182, 201
High Courts09 Oct 2023Disposed Of
Dalmia Cement (Bharat) Limited Vs Binod Kumar Bawri & Ors.
Delhi High Court · (2023) 10 DEL CK 4084
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 21, 37Code of Civil Procedure, 1908-Order II Rule 2
High Courts09 Oct 2023Disposed Of
Neetu Grover Vs Gagan Grover & Anr.
Delhi High Court · (2023) 10 DEL CK 4085
Hindu Marriage Act, 1955-Section 28, 11, 23, 5, subsection 4 of Section 5, Clause (i) of Section 5, (v) of Section 5, sub clause (iv) of Section 5, 3, sub-clause (f) of Section 3, 3(a), 24, 26, 16, sub-section (1) of Section 16, sub-section (2) of Section 16, 16(3), 12Cr.P.C.-Section 125
High Courts09 Oct 2023Allowed
Umesh Shah Vs Bajaj Allianz General Insurance Company Limited
Delhi High Court · (2023) 10 DEL CK 4095