High Courts22 Aug 2023Disposed Of
RVM Education (P) Ltd Vs Assistant Commissioner Of Income Tax
Delhi High Court · (2023) 08 DEL CK 0481
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,688 of 6,818
High Courts22 Aug 2023Dismissed
Luice M Jacob Vs Union Of India & Ors
Delhi High Court · (2023) 08 DEL CK 0480
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 126
High Courts22 Aug 2023Disposed Of
Neeraj Kumar Chopra Vs State Nct Of Delhi & Anr.
Delhi High Court · (2023) 08 DEL CK 0479
Code Of Criminal Procedure, 1973 — Section 161, 437, 439, 439(1)Indian Penal Code, 1860 — Section 307, 497, 498Arms Act, 1959 — Section 25, 27, 54, 59
High Courts22 Aug 2023Disposed Of
Swami Vivekanand College Of Education Vs National Council For Teacher Education
Delhi High Court · (2023) 08 DEL CK 0478
National Council for Teacher Education Act, 1993 — Section 17, 17(1)
High Courts22 Aug 2023Disposed Of
Boks Business Services Pvt Ltd . Vs Vcommissioner Of Central Goods And Services Tax Delhi South And Anr
Delhi High Court · (2023) 08 DEL CK 0477
Integrated Goods and Services Tax Act, 2017 — Section 2(6), 2(13), 16
High Courts22 Aug 2023Disposed Of
Surender Kumar Vs Central Bureau Of Narcotics (CBN)
Delhi High Court · (2023) 08 DEL CK 0476
Code Of Criminal Procedure, 1973 — Section 439/li>Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 22, 28, 29, 30, 37, 42, 50, 52, 52A(1), 52A(2), 52A(2)(c), 52A(3), 52A(4), 57
High Courts22 Aug 2023Disposed Of
Mohinder Singh Vs Satish Chander Sikka
Delhi High Court · (2023) 08 DEL CK 0475
High Courts22 Aug 2023Disposed Of
Union Bank Of India Vs Samunder Singh & Anr
Delhi High Court · (2023) 08 DEL CK 0474
Constitution of India, 1950 — Article 227
High Courts22 Aug 2023Disposed Of
Harsh Taneja & Anr. Vs Manju Taneja
Delhi High Court · (2023) 08 DEL CK 0473
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 8 Rule 1
High Courts22 Aug 2023Disposed Of
Royalshield Technologies India Pvt Ltd & Ors Vs Royal Engineering Consultancy Pvt Ltd
Delhi High Court · (2023) 08 DEL CK 0472
Constitution of India, 1950 — Article 227
High Courts22 Aug 2023Disposed Of
Rajni Nagpal Vs Reeta Bhayana
Delhi High Court · (2023) 08 DEL CK 0471
Constitution of India, 1950 — Article 227
High Courts22 Aug 2023Disposed Of
Ankush Rishi Vs Sarvesh Kumar And Anr.
Delhi High Court · (2023) 08 DEL CK 0470
Constitution of India, 1950 — Article 227
High Courts22 Aug 2023Disposed Of
Vijesh Kumar Vs Kendriya Vidyalaya Sangathan & Ors.
Delhi High Court · (2023) 08 DEL CK 0469
High Courts22 Aug 2023Disposed Of
Pawan Vs State Of Nct Of Delhi
Delhi High Court · (2023) 08 DEL CK 0465
Code Of Criminal Procedure, 1973 — Section 41AIndian Penal Code, 1860 — Section 34, 308
High Courts22 Aug 2023Disposed Of
Dharambir Rai Vs State Of Nct Of Delhi
Delhi High Court · (2023) 08 DEL CK 0464
Code Of Criminal Procedure, 1973 — Section 374, 389Indian Penal Code, 1860 — Section 342, 354, 354B, 363, 506Protection of Children from Sexual Offences Act, 2012 — Section 8
High Courts22 Aug 2023Disposed Of
Tej Pal & Ors Vs State Of Nct Delhi And Anr.
Delhi High Court · (2023) 08 DEL CK 0463
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498AHindu Marriage Act, 1955 — Section 13B(1), 13B(2)
High Courts22 Aug 2023Disposed Of
Daya Shanhar Mishra Vs State
Delhi High Court · (2023) 08 DEL CK 0462
Code Of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471
High Courts22 Aug 2023Dismissed
Advantage India Vs Directorate Of Enforcement & Anr
Delhi High Court · (2023) 08 DEL CK 0461
Constitution of India, 1950 — Article 14, 20(3), 21Prevention of Money Laundering Act, 2002 — Section 44, 44(1), 44(1)(c), 44(3c), 65, 71Code Of Criminal Procedure, 1973 — Section 177, 184
High Courts22 Aug 2023Disposed Of
Ajay Kumar Khurania Vs Mahendra Kumar Khurania
Delhi High Court · (2023) 08 DEL CK 0460
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 65B, 68, 71, 111Indian Succession Act, 1925 — Section 63, 63(c), 213
High Courts22 Aug 2023Dismissed
Bela Goyal Proprietor Of Ispat Sangrah India Vs VIIPL-MIPL JV (Jaipur) & Ors.
Delhi High Court · (2023) 08 DEL CK 0459
Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 10, Order 1 Rule 10, Order 1 Rule 10(2), Order 37 Rule 5, Order 38 Rule 5Commercial Courts Act, 2015 — Section 13(1A)Negotiable Instruments Act, 1881 — Section 138