High Courts06 Sept 2023Dismissed
Ruchi Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 09 DEL CK 3615
Constitution of India-Article 227Code of Civil Procedure, 1908-Order I Rule 10Hindu Succession Act, 1956-Section 8
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Delhi High Court judgments
1,36,357 judgments · page 1,653 of 6,818
High Courts06 Sept 2023Disposed Of
Gurcharan Arora Vs M/s Richmond Leisure And Hotels Pvt Ltd & Ors.
Delhi High Court · (2023) 09 DEL CK 3624
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 18 Rule 17Negotiable Instruments Act, 1881-Section 138
High Courts06 Sept 2023Dismissed
Ratan Kumar & Anr. Vs Smt Santosh Jalutharia & Ors.
Delhi High Court · (2023) 09 DEL CK 3647
Delhi Rent Control Act, 1958-Section 14(1)(e), 2(e)Indian Evidence Act, 1872-Section 116Transfer of Property Act
High Courts06 Sept 2023Dismissed
S P Bajaj Vs Shaurya Housing Ltd. (In Liqn.) Through OL & Ors.
Delhi High Court · (2023) 09 DEL CK 3681
High Courts06 Sept 2023Allowed
M K Hameid & Anr. Vs State Thr. Abhijit Singh
Delhi High Court · (2023) 09 DEL CK 3686
Code of Criminal Procedure, 1973-Section 482, 202, 192, 200, Chapter XVDrugs and Cosmetics Act, 1940-Section 3(b), 18, 18A, 18(a)(i), 19, 22, 23, 23(2), 23(4), 23(4)(i), 23(4)(iii), 23(5), 23(6), 25, 25(1), 25(2), 25(3), 25(4), 25(5), 27(d), 32A, 34Drugs and Cosmetics Rules, 1945-Rule 57, 69A, 79, 85(2)
High Courts06 Sept 2023Allowed
M K Hamied & Anr. Vs State Thr. Abhijit Ghosh
Delhi High Court · (2023) 09 DEL CK 3687
Code of Criminal Procedure, 1973-Section 482, 202, 192, 200, Chapter XVDrugs and Cosmetics Act, 1940-Section 3(b), 18, 18(a)(i), 18-A, 19, 22, 22(c), 22(cc), 23, 23(4), 23(4)(i), 23(4)(iii), 24(4), 25, 25(2), 25(3), 25(4), 27(d), 32-A, 34Drugs and Cosmetics Rules, 1945-Rule 57, 69-A, 79, 85(2)
High Courts06 Sept 2023Allowed
M K Hamied & Anr. Vs State Thr. Sundeep B J Drug Inspector
Delhi High Court · (2023) 09 DEL CK 3688
Code of Criminal Procedure, 1973-Section 482, 202, 200, 192, Chapter XVDrugs and Cosmetics Act, 1940-Section 3(b), 18, 18(a)(i), 18(i)(a), 18A, 19, 22, 23, 23(4), 23(4)(i), 23(4)(ii), 23(4)(iii), 23(5), 23(6), 24(4), 24(4)(iii), 25, 25(2), 25(3), 25(4), 27(d), 32A, 34, 34(1)Drugs and Cosmetics Rules, 1945-Rule 57, 69A, 79
High Courts06 Sept 2023Allowed
M K Hamied & Anr. Vs State Thr4. Sundeep B J Drug Inspector
Delhi High Court · (2023) 09 DEL CK 3690
Code of Criminal Procedure, 1973-Section 482, 202, 200, 192, Chapter XVDrugs and Cosmetics Act, 1940-Section 3(b), 18, 18(a)(i), 18A, 19, 22, 23, 23(4), 23(4)(i), 23(4)(iii), 25, 25(2), 25(3), 25(4), 27(d), 32A, 34Drugs and Cosmetics Rules, 1945-Rule 57, 69A, 79, 85(2)
High Courts06 Sept 2023Allowed
M K Hameid & Anr. Vs State Thr. K T Raghu Kumar Drug Inspector
Delhi High Court · (2023) 09 DEL CK 3691
Code of Criminal Procedure, 1973-Section 482, 202, 200, 192, Chapter XVDrugs and Cosmetics Act, 1940-Section 3(b), 18, 18(a)(i), 18(i)(a), 18A, 19, 22, 22(c), 22(1)(cc), 23, 23(4), 23(4)(i), 23(4)(iii), 24(4), 25, 25(2), 25(3), 25(4), 27(d), 32A, 34Drugs and Cosmetics Rules, 1945-Rule 57, 69A, 79, 85(2)
High Courts06 Sept 2023Dismissed
Gandharva Infrastructure And Projects Ltd Through Director Santosh Kumar Bagla Vs Union Of India Through Secretary & Ors.
Delhi High Court · (2023) 09 DEL CK 3695
Companies Act, 1956
High Courts06 Sept 2023Dismissed
Surender Prasad Vs Central Public Works Department (CPWD)
Delhi High Court · (2023) 09 DEL CK 3696
Indian Penal Code, 1860-Section 302 read with Section 34Industrial Dispute Act, 1947-Section 2(oo), 17-B, 25F, 25JConstitution of India-Article 226
High Courts06 Sept 2023Disposed Of
The Pr. Commissioner Of Income Tax -Central-1 Vs Surya Agrotech Infrastructure Limited
Delhi High Court · (2023) 09 DEL CK 3710
Income Tax Act-Section 260A, 132, 132(4), 68, 271(1)(c), 245I, 245D(6), 245D(7)
High Courts06 Sept 2023Dismissed
Commissioner Of Central Tax Vs M/s Singtel Global India Pvt Ltd
Delhi High Court · (2023) 09 DEL CK 3712
Central Excise Act, 1944-Section 35G, 11BFinance Act, 1994-Section 83, 66D, 65BCentral Goods and Services Tax Act, 2017-Section 174
High Courts06 Sept 2023Allowed
APHV India Investco. Private Limited Vs Assistant Commissioner Of Income Tax Circle Int Tax 1 (1)(1), Delhi & Anr.
Delhi High Court · (2023) 09 DEL CK 3718
Constitution of India-Article 226Income Tax Act 1961-Section 271(1)(c), 148, 142(1), 142
High Courts06 Sept 2023Disposed Of
Rolls Royce Industrial Power (India) Limited Vs CIT (IT), Delhi-3
Delhi High Court · (2023) 09 DEL CK 3722
Direct Tax Vivad Se Vishwas Act, 2020DTVSV Rules
High Courts06 Sept 2023Dismissed
Aman Gupta Vs State
Delhi High Court · (2023) 09 DEL CK 3716
Indian Penal Code, 1860-Sections 420, 467, 468, 471, 34Code of Criminal Procedure, 1973-Section 438
High Courts06 Sept 2023Dismissed
Sohan Lal Vs Department Of Personnel And Training
Delhi High Court · (2023) 09 DEL CK 3753
Rights of Persons with Disabilities Act, 2016-Section 34Civil Services Examination Rules, 2021-Rule 18(1)Constitution of India-Article 14, 19, 21
High Courts06 Sept 2023Allowed
Government Of NCT Of Delhi & Anr. Vs Dalbir Singh
Delhi High Court · (2023) 09 DEL CK 3754
NDPS Act-Section 21/61/85Central Civil Service (Temporary Services) Rules, 1965-Rule 5, 5(1), Proviso to Sub-rule (1) of Rule 5Constitution of India-Article 311, 311(2)
High Courts06 Sept 2023Partly Allowed
Sanghi Bros (Indore) Pvt. Ltd. & Ors. Vs Kamlendra Singh
Delhi High Court · (2023) 09 DEL CK 3759
Companies Act, 1956Specific Relief Act, 1963-Section 10, 11(2), 12, 14, 16, 16(c), 20, 20(1), 20(2), 21, 21(3), 21(4), 21(5), 23Indian Contract Act, 1872-Section 10, 31, 32, 73