High Courts06 Sept 2023Single Bench
Manju Singal Proprietor Singla Food Products Vs Deepak Kumar, Deepak Manocha, Sara Sales And Anr.
Delhi High Court · (2023) 09 DEL CK 0160
Copyright Act, 1957 — Section 13(1)(a), 14, 50
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,656 of 6,818
High Courts06 Sept 2023Disposed Of
Amrit Lal Chaurasiya & Anr Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2023) 09 DEL CK 0108
Constitution of India, 1950 — Article 226, 227Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 — Section 3, 4
High Courts06 Sept 2023Disposed Of
Mahammad Yakoob & Ors Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2023) 09 DEL CK 0107
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 151, Order 1 Rule 10(2)Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 — Section 3, 4
High Courts06 Sept 2023Disposed Of
Krishanpal Singh Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2023) 09 DEL CK 0106
Constitution of India, 1950 — Article 226, 227Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 — Section 3, 4
High Courts06 Sept 2023Dismissed
Commissioner Of Central Tax Vs M/S Singtel Global India Pvt Ltd
Delhi High Court · (2023) 09 DEL CK 0105
CENVAT Credit Rules, 2004 — Rule 5Place of Provision of Service Rules, 2012 — Rule 2(f), 3, 9, 9(C)Services Tax Rules, 1994 — Rule 3, 6A, 6A(1)(d)
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 0104
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142, 142(1), 148, 271(1)(c)
High Courts06 Sept 2023Disposed Of
Pr. Commissioner Of Income Tax -Central-1 Vs Surya Agrotech Infrastructure Limited
Delhi High Court · (2023) 09 DEL CK 0103
Income Tax Act, 1961 — Section 68, 132, 132(4), 245D(6), 245D(7), 245I, 260A, 271(1)(c)
High Courts06 Sept 2023Disposed Of
Sabita Jain Vs Dda And Anr
Delhi High Court · (2023) 09 DEL CK 0102
High Courts06 Sept 2023Allowed
M K Hamied & Anr. Vs State Thr4. Sundeep B J Drug Inspector
Delhi High Court · (2023) 09 DEL CK 0101
Code of Criminal Procedure, 1973 — Section 200, 202, 202(1), 482Drugs and Cosmetics Act, 1940 — Section 3(b), 18A, 18(a)(i), 23, 23(4)(i), 23(4)(iii), 24(4), 25(2), 25(3), 25(4), 27(d), 32A, 34, 34(1)Evidence Act, 1872 — Section 4
High Courts06 Sept 2023Dismissed
Ratan Kumar And Anr Vs Santosh Jalutharia And Ors
Delhi High Court · (2023) 09 DEL CK 0100
Delhi Rent Control Act, 1958 — Section 2(e), 14(1), 14(1)(e)Evidence Act, 1872 — Section 116
High Courts06 Sept 2023Disposed Of
Gurcharan Arora Vs M/S Richmond Leisure And Hotels Pvt Ltd & Ors.
Delhi High Court · (2023) 09 DEL CK 0099
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 18 Rule 17Evidence Act, 1872 — Section 65B
High Courts06 Sept 2023Dismissed
Ruchi Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2023) 09 DEL CK 0098
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 1 Rule 10Hindu Succession Act, 1956 — Section 8
High Courts06 Sept 2023Dismissed
Kamla Devi Vs Dropati Devi (Since Deceased) Through Her Legal Heirs
Delhi High Court · (2023) 09 DEL CK 0097
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 123Code of Civil Procedure, 1908 — Section 104, 151, Order 43 Rule 1(d), Order 9 Rule 13, Order 6 Rule 17
High Courts06 Sept 2023Allowed
Trishla Jain Vs Babulal Gupta & Ors.
Delhi High Court · (2023) 09 DEL CK 0096
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 8 Rule 10
High Courts06 Sept 2023Dismissed
Ishrail Ali Vs State Govt Nct Of Delhi
Delhi High Court · (2023) 09 DEL CK 0095
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 149, 392, 397
High Courts06 Sept 2023Allowed
Government Of Nct Of Delhi & Anr Vs Dalbir Singh
Delhi High Court · (2023) 09 DEL CK 0094
Constitution of India, 1950 — Article 311, 311(2)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 61, 85
High Courts06 Sept 2023Allowed
Yojan Sharma Alias Yash Vs State & Anr.
Delhi High Court · (2023) 09 DEL CK 0093
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 376, 506
High Courts06 Sept 2023Disposed Of
Sabita Jain Vs DDA And Anr
Delhi High Court · (2023) 09 DEL CK 0060
High Courts06 Sept 2023Dismissed
Sohan Lal Vs Department Of Personnel And Training
Delhi High Court · (2023) 09 DEL CK 0059
Constitution of India, 1950 — Article 14, 19, 21Civil Services Examination Rules, 2021 — Rule 18(1)Rights of Persons with Disabilities Act, 2016 — Section 34
High Courts06 Sept 2023Disposed Of
Devender Sen Vs Narcotics Control Bureau
Delhi High Court · (2023) 09 DEL CK 0058
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(c), 23, 29