High Courts05 Oct 2023Disposed Of
Tarun Narang Vs State (Govt. of NCT of Delhi) & Ors.
Delhi High Court · (2023) 10 DEL CK 4018
Constitution of India-Article 226Drugs and Cosmetics Act, 1940-Section 33EECGeneral Financial Rules, 2005-Rule 56(3)
COURT ARCHIVE
Delhi High Court judgments
1,36,106 judgments · page 1,606 of 6,806
High Courts05 Oct 2023Allowed
Kunal International Vs Union Of India & Ors.
Delhi High Court · (2023) 10 DEL CK 4036
Central Goods and Services Tax Act, 2017-Section 107, 172
High Courts05 Oct 2023Dismissed
Sh Pramod Kumar & Ors. Vs BSES Yamuna Power Limited & Ors.
Delhi High Court · (2023) 10 DEL CK 4038
Constitution of India-Article 226, 14, 16, 12Delhi Electricity Reforms Act, 2000-Section 16(1)(a), 3(1), 12, 12(3)Delhi Electricity Transfer Scheme Rules of 2001-Rule 6, 6(3), 6(7)
High Courts05 Oct 2023Allowed
Sita Mundu & Anr Vs All India Institute Of Medical Sciences
Delhi High Court · (2023) 10 DEL CK 4045
Constitution of India-Article 141
High Courts05 Oct 2023Disposed Of
Shri Ramleela Committee, Janakpuri & Anr. Vs Rishu Kant Sharma& Ors
Delhi High Court · (2023) 10 DEL CK 0008
Delhi Development (Master Plan and Zonal Development Plan) Rules, 1959 — Rule 12Delhi Development Act, 1957 — Section 7, 8, 9, 11, 11A, 11A(1), 11A(2)
High Courts05 Oct 2023Disposed Of
Tarun Narang Vs State (Govt. Of Nct Of Delhi) And Ors
Delhi High Court · (2023) 10 DEL CK 0007
Constitution of India, 1950 — Article 226General Financial Rules, 2005 — Rule 56(3)Drugs and Cosmetics Rules, 1945 — Rule 51(1)
High Courts05 Oct 2023Disposed Of
Fresh Fruit Flowers And Vegetables Traders Association Vs Directorate General Of Foreign Trade & Anr
Delhi High Court · (2023) 10 DEL CK 0006
Constitution of India, 1950 — Article 14, 19, 21Foreign Trade (Development & Regulation) Act, 1992 — Section 3
High Courts04 Oct 2023Disposed Of
Sh. Vijender Kumar Sharma (Since Deceased) Through His LRS Vs Ajay Kumar Sharma & Anr.
Delhi High Court · (2023) 10 DEL CK 3494
Constitution of India-Article 227Code of Civil Procedure, 1908-Order IX Rule 7
High Courts04 Oct 2023Allowed
Ved Prakash Jain Vs L & V Enterprises & Ors.
Delhi High Court · (2023) 10 DEL CK 3495
Code of Civil Procedure, 1908-Order IX Rule 13, Section 151, XXXIX Rule 3
High Courts04 Oct 2023Dismissed
Salman Vs The State NCT Of Delhi
Delhi High Court · (2023) 10 DEL CK 3569
Code of Criminal Procedure, 1973-Section 439, 82Indian Penal Code, 1860-Section 307/34Arms Act, 1959-Section 27, 25
High Courts04 Oct 2023Disposed Of
Tek Raj Saud Vs The State, Govt. Of NCT Of Delhi
Delhi High Court · (2023) 10 DEL CK 3575
CrPC-Sections 439, 482, 161IPC-Sections 302, 304 Part II, 300
High Courts04 Oct 2023Disposed Of
Mukesh Kumar Vs State Of NCT Of Delhi
Delhi High Court · (2023) 10 DEL CK 3577
Code of Criminal Procedure, 1973-Section 439IPC-Sections 420, 406, 467, 468, 471, 120BSARFAESI Act, 2002-Section 13(3)
High Courts04 Oct 2023Disposed Of
Bank Of Maharashtra Vs Pinaki Ranjan Biswas & Ors.
Delhi High Court · (2023) 10 DEL CK 3597
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 26D, 56, 14(2), 17(1)
High Courts04 Oct 2023Disposed Of
Subodh Bind & Ors. Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2023) 10 DEL CK 3610
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 3, 4, 6
High Courts04 Oct 2023Disposed Of
The Pr. Commissioner Of Income Tax-4 Vs M/s Hellmann Worldwide Logistics India Pvt. Ltd.
Delhi High Court · (2023) 10 DEL CK 3637
Income Tax Act, 1961-Section 260A, 92C, 143(1), 143(2), 92CA(3), 143(3), 144CIncome Tax Rules 1962-Rule 10B
High Courts04 Oct 2023Disposed Of
The Pr. Commissioner Of Income Tax - Central -3 Vs Sidhi Vinayak Aromatics Pvt. Ltd.
Delhi High Court · (2023) 10 DEL CK 3645
Income Tax Act, 1961-Section 132, 153C
High Courts04 Oct 2023Allowed
Govt. Of NCT Of Delhi & Ors. Vs M/S Indian Trade Promotion Org. & Ors.
Delhi High Court · (2023) 10 DEL CK 3658
Constitution of India-Article 226, 227Delhi Entertainment and Betting Tax Act, 1996-Section 2(a), 2(i), 2(1), 2(t), 3(2), 6, 6(1), 6(2), 6(3), 6(4), 6(6), 6(7), 7, 8(1), 8(2), 14, 15, 15(3), 15(4)United Provinces Entertainment and Betting Tax Act, 1937-Section 2(3), 2(6), 3(1)
High Courts04 Oct 2023Allowed
ITC Limited Vs Ajit Traders & Ors.
Delhi High Court · (2023) 10 DEL CK 3725
High Courts04 Oct 2023Disposed Of
Vijay Kumar Farshwal Vs Shri Kishan Lal
Delhi High Court · (2023) 10 DEL CK 3735
Delhi Rent Control Act, 1958-Section 14(1)(e), 14(1)(f), 14(1)(g), 14(6), 14(7), 20, 25B, 25B(1), 25B(4), 25B(8), 25B(9), Third ScheduleSlum Areas (Improvement and Clearance) Act, 1956Code of Civil Procedure, 1908-Section 114, 151, Order XLVII Rule 1, XLVII Rule 1(2), 47 Rule 1
High Courts04 Oct 2023Dismissed
Sh. Shiekh Anwar Elahi Vs Sh. Mohd. Nowshah & Ors.
Delhi High Court · (2023) 10 DEL CK 3730
CPC-Order VI Rule 17, Section 151Companies Act, 2013-Section 241, 242, 210, 213