High Courts19 Jul 2023
CCTEB India Private Limited Vs Assistant Commissioner Of Income Tax Central Circle 17 & Anr.
Delhi High Court · (2023) 07 DEL CK 4517
Income Tax Act, 1961-Section 281B
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,757 of 6,818
High Courts19 Jul 2023Allowed
Sanjay Dhingra & Anr. Vs Central Bureau Of Investigation & Ors.
Delhi High Court · (2023) 07 DEL CK 4535
Cr.P.C.-Section 482
High Courts19 Jul 2023Disposed Of
Subhash Batra Vs Vijay Kumar
Delhi High Court · (2023) 07 DEL CK 4536
Cr.P.C-Section 397NI Act-Section 138
High Courts19 Jul 2023Disposed Of
Yusuf Khan Vs New Delhi Municipal Council & Ors.
Delhi High Court · (2023) 07 DEL CK 4568
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
High Courts19 Jul 2023Disposed Of
Mr. Sunil Kumar Vs Union Of India Through The Secretary & Ors.
Delhi High Court · (2023) 07 DEL CK 4598
Constitution of India-Article 14
High Courts19 Jul 2023Disposed Of
M/s. RAL Nutralife Pvt. Ltd. Vs State Bank Of India & Ors.
Delhi High Court · (2023) 07 DEL CK 4653
High Courts19 Jul 2023Dismissed
Monika Gupta Vs Sanjay Bansal
Delhi High Court · (2023) 07 DEL CK 4660
High Courts19 Jul 2023Dismissed
Kailash Chemists And Ors Vs Union Of India And Anr.
Delhi High Court · (2023) 07 DEL CK 0177
Constitution of India, 1950 — Article 226
High Courts19 Jul 2023Disposed Of
CHEGG India Pvt Limited Vs Commissioner Of Central Goods And Services Tax Delhi East & Anr
Delhi High Court · (2023) 07 DEL CK 0176
Central Goods and Services Rules, 2017 — Rule 92(3)Integrated Goods & Services Tax Act, 2017 — Section 16Central Goods and Services Tax Act, 2017 — Section 16, 17(5)(b), 107
High Courts19 Jul 2023Disposed Of
Sandeep Dahiya @ Baaja Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2023) 07 DEL CK 0175
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 364, 395, 397Arms Act, 1959 — Section 25, 54, 59
High Courts19 Jul 2023Disposed Of
Nitin Arora & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2023) 07 DEL CK 0174
Indian Penal Code, 1860 — Section 34, 406, 498AHindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2)Code Of Criminal Procedure, 1973 — Section 125, 156(3), 482
High Courts19 Jul 2023Disposed Of
Ashok Kumar Gupta & Ors. Vs State & Anr.
Delhi High Court · (2023) 07 DEL CK 0173
Constitution of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 125, 482Indian Penal Code, 1860 — Section 34, 308, 323, 341, 354, 406, 498A, 506, 509
High Courts19 Jul 2023Disposed Of
Vivek Borar Vs Serious Fraud Investigation Office
Delhi High Court · (2023) 07 DEL CK 0171
High Courts19 Jul 2023Disposed Of
Charles Kingsley Okokaso Vs State ( Nct. Of Delhi)
Delhi High Court · (2023) 07 DEL CK 0170
Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(b)Foreigners Act, 1946 — Section 14
High Courts19 Jul 2023
M/S Tata Iron & Steel Co. Ltd Vs M/S Jhalani Tools India Ltd
Delhi High Court · (2023) 07 DEL CK 0169
Companies (Court) Rules, 1959 — Rule 156, 163, 164, 178, 179Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(2)Companies Act, 1956 — Section 529, 529A, 529(1)(c), 529(3), 529(3)(c)
High Courts19 Jul 2023Disposed Of
Pooja Bhalla Vs Amit Bhalla
Delhi High Court · (2023) 07 DEL CK 0168
Code Of Civil Procedure, 1908 — Order 9 Rule 7
High Courts19 Jul 2023Disposed Of
SBI General Insurance Co. Ltd Vs Raj Kumar
Delhi High Court · (2023) 07 DEL CK 0166