High Courts31 Aug 2023Disposed Of
Amazon Web Services India Pvt Ltd & Anr. Vs Income Tax Officer & Anr
Delhi High Court · (2023) 08 DEL CK 0272
Income Tax Act, 1961 — Section 9, 9(1)(vi), 9(1)(vii), 148, 195(2)Finance Act, 2016 — Section 165A
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Delhi High Court judgments
1,36,357 judgments · page 1,671 of 6,818
High Courts31 Aug 2023Disposed Of
Commissioner Of Income Tax - International Taxation -1 Vs Amadeus It Group SA
Delhi High Court · (2023) 08 DEL CK 0271
Income Tax Rules, 1962 — Rule 10
High Courts31 Aug 2023Disposed Of
Intertek India Private Limited Vs Assistant Commissioner Of Income Tax Circle 10 1 New Delhi
Delhi High Court · (2023) 08 DEL CK 0270
Income Tax Act, 1961 — Section 154(a), 154(8), 244
High Courts31 Aug 2023Disposed Of
Samson Healthcare Pvt Ltd Vs Pr. Commissioner Of Income Tax Delhi 7 & Ors.
Delhi High Court · (2023) 08 DEL CK 0269
Income Tax Act, 1961 — Section 127
High Courts31 Aug 2023Disposed Of
Kunal Gupta And Ors Vs Mcd And Ors
Delhi High Court · (2023) 08 DEL CK 0268
Constitution of India, 1950 — Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 — Section 3, 4, 6
High Courts31 Aug 2023Allowed
Naresh Kr. Babbar@ APPELLANT @Hash Vs Seema
Delhi High Court · (2023) 08 DEL CK 0267
Hindu Marriage Act, 1955 — Section 3(a), 3(f), 5, 5(v), 11, 13, 13(1)(ia)Evidence Act, 1872 — Section 102, 103Indian Penal Code, 1860 — Section 498A, 504, 506
High Courts31 Aug 2023Dismissed
Preeti Vs Vikas
Delhi High Court · (2023) 08 DEL CK 0262
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia), 27, 28Indian Penal Code, 1860 — Section 34, 323, 354A, 406, 498A, 506
High Courts31 Aug 2023Dismissed
Kendriya Vidyalaya Sangathan & Anr. Vs M. L. Chaurasia
Delhi High Court · (2023) 08 DEL CK 0261
High Courts31 Aug 2023Disposed Of
Om Prakash Vs Oriental Insurance Company Limited & Anr
Delhi High Court · (2023) 08 DEL CK 0260
High Courts31 Aug 2023Disposed Of
Zahir Abdullah & Anr Vs Omar Abdullah
Delhi High Court · (2023) 08 DEL CK 0248
Constitution of India, 1950 — Article 14, 15(3), 16, 39Code of Criminal Procedure, 1973 — Section 100, 115, 125, 397, 401, 482Special Marriage Act, 1954 — Section 271(1)(b), 271(1)(d)
High Courts31 Aug 2023Dismissed
Girish Bansal And Ors Vs Yashpal Singla And Ors
Delhi High Court · (2023) 08 DEL CK 0247
Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 — Section 138Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)
High Courts31 Aug 2023Dismissed
Spirited Auto Cas (I) Ltd. (Espirit Toyota ) Vs State (Govt Of Nct Of Delhi) & Ors
Delhi High Court · (2023) 08 DEL CK 0246
High Courts31 Aug 2023Dismissed
Noorakshi Dahiya Vs Guru Gobind Singh Indraprastha University, Through, The Registrar & Ors.
Delhi High Court · (2023) 08 DEL CK 0222
Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts31 Aug 2023Dismissed
Krishan Lal Kumar Vs Medical Council Of India & Ors
Delhi High Court · (2023) 08 DEL CK 0221
Constitution of India, 1950 — Article 21Delhi High Courts Act, 1966 — Section 10
High Courts31 Aug 2023Disposed Of
Balbir Singh Bisht Vs M/S. A V Workshop Limited And Ors.
Delhi High Court · (2023) 08 DEL CK 0220
High Courts29 Aug 2023
Manoj & Ors. Vs Ravinder Yadav & Anr.
Delhi High Court · (2023) 08 DEL CK 1839
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXII Rule 5(2), XXXII Rule 3, XXXII Rule 3A, XXXII, XXII Rule 3, XVIIHindu Minority & Guardianship Act 1956-Section 6
High Courts29 Aug 2023Disposed Of
DLT Global Inc Vs DLT Labs Technologies Private Limited & Ors.
Delhi High Court · (2023) 08 DEL CK 1843
Code of Civil Procedure, 1908-Order VIII Rule 1, VIII Rule 7, VIII Rule 9, VIII Rule 10, VIII Rule 12, V Rule 10, II Rule 2, VII Rules 15A and 16, XI Rule 5, XXXIX Rule 2A, XXXIX Rules 1 and 2, Section 27Commercial Courts Act, 2015Delhi High Court (Original Side) Rules 2018-Rule 1 in Chapter VI, clauses (a), (b), (e) and (f); Rule 1(a) in Chapter VII
High Courts29 Aug 2023Dismissed
Central Park Estates Pvt. Ltd. & Ors. Vs Provident Housing Limited
Delhi High Court · (2023) 08 DEL CK 1844
Trade Marks Act 1999-Section 9, 9(1), 11, 17, 17(2)(b), 30(2)(e), 31(1), 31(2), 32, 57(1), 57(2), 124, 124(1), 124(1)(a), 124(1)(ii)Code of Civil Procedure, 1908 (CPC)-Order XXXIX Rules 1 and 2, XIV
High Courts29 Aug 2023Disposed Of
Abhishek Grover Vs Inderjeet Grover
Delhi High Court · (2023) 08 DEL CK 1054
Constitution of India-Article 227Code of Civil Procedure-Order VIII Rule 10, XVIIMaintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts29 Aug 2023Disposed Of
Abhishek Grover Vs Pushpa Grover
Delhi High Court · (2023) 08 DEL CK 1051
Constitution of India-Article 227Code of Civil Procedure-Order VIII Rule 1, VIII Rule 10, XVIIMaintenance and Welfare of Parents and Senior Citizens Act, 2007