COURT ARCHIVE

Delhi High Court judgments

1,36,357 judgments · page 1,773 of 6,818

High Courts11 Jul 2023Allowed

Gautam Spinners Vs Commissioner Of Customs (Import), New Delhi & Anr.

Delhi High Court · (2023) 07 DEL CK 4688

Customs Act, 1962-Section 28, 28(1), 28(2), 28(3), 28(4), 28(5), 28(6), 28(7), 28(7-A), 28(8), 28(9), 28(9)(a), 28(9)(b), 28(9A), 28(9A)(c), 28(9A)(d), 28(10), 28(10A), 28(10-B), 28(11), 28-AA, 4(1), 17, 18, 27(2), 135, 135-A, 140Finance Act, 2018

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High Courts11 Jul 2023Disposed Of

Gurupreet Sangla Vs Principal Commissioner Of Income Tax & Anr.

Delhi High Court · (2023) 07 DEL CK 4701

Income Tax Act, 1961-Section 148A(d), 148

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High Courts11 Jul 2023Disposed Of

Kanwal Nain Singh & Ors. Vs State & Ors.

Delhi High Court · (2023) 07 DEL CK 4722

IPC-Sections 324, 506, 509, 34, 451, 323

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High Courts11 Jul 2023Partly Allowed

Basant Goel Vs Union Of India & Ors

Delhi High Court · (2023) 07 DEL CK 0085

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High Courts11 Jul 2023Disposed Of

Ashish Gupta Vs State Govt Nct Of Delhi

Delhi High Court · (2023) 07 DEL CK 0084

Indian Penal Code, 1860 — Section 120B, 174A, 406, 409, 420Code Of Criminal Procedure, 1973 — Section 439

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High Courts10 Jul 2023Disposed Of

Margo Networks Pvt Ltd & Anr. Vs Railtel Corporation Of India Ltd

Delhi High Court · (2023) 07 DEL CK 4013

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(12)(a), 12, 12(5), 13, Schedule V, VIIArbitration and Conciliation (Amendment) Act, 2015 (Act 3 of 2016)

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High Courts10 Jul 2023Allowed

Mr. Anay Kumar Gupta Vs Mr. Jagmeet Singh Bhatia

Delhi High Court · (2023) 07 DEL CK 4014

Arbitration and Conciliation Act, 1996-Section 29A, 29A(4), 29A(5), 29A(6), 8, Schedule IV, 11(14), 38(2), 34, 13, 13(4)Arbitration and Conciliation (Amendment) Act, 2015Constitution of India-Article 142, 227

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High Courts10 Jul 2023Allowed

Ria Raj Vs Commisioner Of Police & Ors.

Delhi High Court · (2023) 07 DEL CK 4021

Constitution of India-Article 226Contempt of Courts Act, 1971

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High Courts10 Jul 2023Dismissed

Vikash Mathur Vs Kotak Mahindra Bank & Anr.

Delhi High Court · (2023) 07 DEL CK 4036

Constitution of India-Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 2(1)(m), 13(2), 13(4), 13(13A), 14, 17, 17(1), 18Security Interest (Enforcement) Rules, 2002-Rule 8(1)

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High Courts10 Jul 2023Allowed