High Courts06 Sept 2023Allowed

Jai Narayan Vs State

Delhi High Court · (2023) 09 DEL CK 0057

Prevention of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code of Criminal Procedure, 1973 — Section 313, 374(1), 428Evidence Act, 1872 — Section 154
High Courts06 Sept 2023Dismissed

Gopal Corporates LLP Vs Commissioner Delhii-East, GST-Central Tax

Delhi High Court · (2023) 09 DEL CK 0042

Constitution of India, 1950 — Article 14Chewing Tobacco and Unmanufactured Tobacco Packing Machines (Capacity Determination and Collection of Duty) Rules, 2010 — Rule 4, 5, 6, 6(4), 6(5), 7, 8, 9, 10Central Excise Act, 1944 — Section 3A, 3A(2)(a), 3A(2)(b), 3A(2)(b)(ii), 35G
High Courts06 Sept 2023Dismissed

Aman Gupta Vs State

Delhi High Court · (2023) 09 DEL CK 0041

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
High Courts05 Sept 2023Dismissed

Sh. Kashmiri Lal Pruthi Vs Smt. Ashok Rani

Delhi High Court · (2023) 09 DEL CK 4269

Code of Civil Procedure, 1908-Section 115, Order XXII Rule 4Limitation Act, 1963-Article 58, Section 2(j), 13, 4 to 24Limitation Act, 1908-Article 58, 120
High Courts05 Sept 2023Disposed Of

Mool Chand Vs Krishan Pal

Delhi High Court · (2023) 09 DEL CK 4323

Commercial Court Act, 2015-Section 13 (1 & 1-A)Code of Civil Procedure, 1908-Section 151, Order IX Rule 7Negotiable Instruments Act, 1881-Section 138