High Courts09 Aug 2023Disposed Of
SOPL Private Limited Through Autorized Signatory Harsh Kumar Vs Naveen Patel
Delhi High Court · (2023) 08 DEL CK 1508
Commercial Courts Act, 2015-Section 2(c), 2, 2(1)(c)(vii)
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,713 of 6,818
High Courts09 Aug 2023
Universal City Studios LLC. And Ors. Vs Dotmovies.Baby And Ors.
Delhi High Court · (2023) 08 DEL CK 1540
CPC-Section 80, Order XXXIX Rules 1 & 2, I Rule 10, XXXIX Rule 3Copyright Act, 1957
High Courts09 Aug 2023Disposed Of
Dhruv Suri Vs Income Tax Officer, Ward 30(5), Delhi & Anr.
Delhi High Court · (2023) 08 DEL CK 1555
Income Tax Act, 1961-Section 148A(d), 148
High Courts09 Aug 2023Disposed Of
Darpan Kohli Vs Assistant Commissioner Of Income Tax
Delhi High Court · (2023) 08 DEL CK 1557
Income Tax Act, 1961-Section 271F
High Courts09 Aug 2023Allowed
Chape Prajwal Laxmanrao Vs Union Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1600
High Courts09 Aug 2023Dismissed
Pradeep Alexander & Anr. Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2023) 08 DEL CK 1656
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Sections 406, 420, 120BCompanies Act, 2013
High Courts09 Aug 2023Dismissed
Anubhav Mittal & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2023) 08 DEL CK 1657
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(3), 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Sections 420/406
High Courts09 Aug 2023Disposed Of
Nabal Thakur (In J.C.) Vs The State
Delhi High Court · (2023) 08 DEL CK 1658
Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Section 363, 366, 376(2)(n)
High Courts09 Aug 2023Disposed Of
Parvin Juneja Vs Directorate Of Enforcement & Anr.
Delhi High Court · (2023) 08 DEL CK 1661
Code of Criminal Procedure, 1973-Section 482, 340
High Courts09 Aug 2023Disposed Of
Pr Director General Of Income Tax (Admn & TPS) Vs M/S The Indian Plywood Mfg. Co. Pvt. Ltd. & Anr.
Delhi High Court · (2023) 08 DEL CK 1718
Sick Industrial Companies (Special Provisions) Act, 1985-Sections 18(5), 18(9), 18(4), 18(12), 25, 15(1), 3(1)(o), 22A, 17, 17(2), 17(3), 18, 18(1), 18(2), 19, 19(4)Income Tax Act, 1961-Section 41(i), 281BSick Industrial Companies (Special Provisions) Repeal Act, 2003-Sections 4(b), 5, 5(1)(c)
High Courts09 Aug 2023Allowed
National Internet Exchange of India Vs Union of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1720
Central Goods and Services Tax Act, 2017-Section 31, 33, 35, 39, 49(6), 54, 54(1), 54(3), 54(4), 54(5), 54(7), 54(8), 57, 77, 107(6), 112(8)Central Goods and Services Tax Rules, 2017-Rule 89, 89(1), 89(2), 89(3), 89(4), 90, 90(1), 90(2), 90(3), 90(5), 91(1)Integrated Goods and Services Act, 2017-Section 16(3)(b)
High Courts09 Aug 2023Disposed Of
Tarun Gulati Vs Union Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1722
Central Goods and Services Tax Act, 2017-Section 83(2)
High Courts09 Aug 2023
Gulati Enterprises Vs Union Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1724
Central Goods and Services Tax Act, 2017-Section 83(2)
High Courts09 Aug 2023Disposed Of
Singla Exports Vs Central Board Of Indirect Taxes And Customs & Ors.
Delhi High Court · (2023) 08 DEL CK 1725
GST ActGST Rules
High Courts09 Aug 2023Disposed Of
Parvinder Gulati Vs Union Of India & Ors.
Delhi High Court · (2023) 08 DEL CK 1726
Central Goods and Services Tax Act, 2017-Section 83(2)
High Courts09 Aug 2023Dismissed
Cherry Bahl Vs The Cooperative Store Ltd. & Anr.
Delhi High Court · (2023) 08 DEL CK 1755
Specific Relief Act, 1963Constitution of India-Article 226
High Courts09 Aug 2023Dismissed
Ms. Shazia Rehman Vs Mr. Anwar Elahi & Ors.
Delhi High Court · (2023) 08 DEL CK 1769
Code of Civil Procedure, 1908-Order VII Rule 10, VII Rule 11, Section 151Commercial Courts Act, 2015-Section 2(1)(c)(xii)Companies Act, 2013-Sections 39, 58, 59, 62, 242(2)(a), 407, 420, 424, 430
High Courts09 Aug 2023
National Highway Authority Of India Vs M/s T.K. Toll Private Limited
Delhi High Court · (2023) 08 DEL CK 1770
Arbitration and Conciliation Act, 1996-Section 18, 34(2)(a)(iii), 34Limitation Act-Article 18
High Courts09 Aug 2023Disposed Of
CCL M A Vs State (NCT) Of Delhi
Delhi High Court · (2023) 08 DEL CK 1779
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 2(33), 8, 14, 14(2), 14(3), 14(4), 15, 15(1), 17, 18, 18(3), 19, 19(1), 19(2), 19(3), 21, 101, 102, 110(1)Code of Criminal Procedure, 1973-Section 173, 482Indian Penal Code, 1860-Section 34, 302, 307, 363, 366, 376, 376(2), 376(2)(f), 376A, 376(D), 393, 394, 397, 120B
High Courts09 Aug 2023Disposed Of
Sopl Private Limited Through Autorized Signatory Harsh Kumar Vs Naveen Patel
Delhi High Court · (2023) 08 DEL CK 0412
Commercial Courts Act, 2015 — Section 2, 2(c), 2(1)(c)(vii)