High Courts19 May 2023Disposed Of
Pratyaksh Apparels Pvt Ltd Vs Deputy Commissioner Of Income Tax
Delhi High Court · (2023) 05 DEL CK 1546
Income Tax Act, 1961-Section 153C, 144, 156, 142(1)
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,839 of 6,818
High Courts19 May 2023
Intertek India Private Limited Vs Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2023) 05 DEL CK 1548
Income Tax Act, 1961-Section 244A
High Courts19 May 2023Allowed
Vikas Malu Vs State Of NCT Of Delhi
Delhi High Court · (2023) 05 DEL CK 1572
Cr.P.C.-Section 438, 91IPC-Sections 323, 354, 354A, 354B, 376, 377, 506, 509, 34POCSO Act-Section 8
High Courts19 May 2023Dismissed
Surender (Ex. Constable) Vs Union Of India & Anr.
Delhi High Court · (2023) 05 DEL CK 1435
Code of Civil Procedure (CPC), 1908-Order XLVII Rule 1, 47 Rule 1, Section 151Border Security Force Rules, 1969-Rule 25
High Courts19 May 2023Disposed Of
Rizawan Ali Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2023) 05 DEL CK 1617
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act 2014-Section 3(3)Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
High Courts19 May 2023Disposed Of
Nishan Singh & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 1657
CRPF Recruitment Rules, 2010
High Courts19 May 2023Dismissed
Nitish Shankar Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 1712
Right to Information Act
High Courts19 May 2023Dismissed
M/S Unitas Foods Pvt. Ltd. Vs Gyanender & Anr.
Delhi High Court · (2023) 05 DEL CK 1714
Industrial Disputes Act, 1947-Section 17B
High Courts19 May 2023Allowed
Kama Ayurveda Private Limited Vs Union Of India & Ors.
Delhi High Court · (2023) 05 DEL CK 1746
Central Excise Act, 1944-Section 14, 11AC(d), 4(b)Central Excise Rules, 2001-Rule 9Finance Act No. 2 of 2019-Chapter V (Sections 120 to 135), Section 122, 133, 123, 123(c), 121(r)
High Courts19 May 2023Disposed Of
Aishwary Ghai & Anr. Vs Class 21A Technologies Pvt. Ltd
Delhi High Court · (2023) 05 DEL CK 1772
Arbitration and Conciliation Act, 1996-Section 9
High Courts19 May 2023Disposed Of
Union Of India & Ors. Vs Shri Ashwani Kumar Soni
Delhi High Court · (2023) 05 DEL CK 1773
High Courts19 May 2023Disposed Of
Kishan Lal & Ors Vs Union Of India & Anr.
Delhi High Court · (2023) 05 DEL CK 0144
High Courts19 May 2023Disposed Of
S Khan Vs Govt. Of Nct Of Delhi & Ors
Delhi High Court · (2023) 05 DEL CK 0140
Constitution of India, 1950 — Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 — Section 3(3)
High Courts19 May 2023
Aishwary Ghai & Anr. Vs Class 21A Technologies Pvt. Ltd
Delhi High Court · (2023) 05 DEL CK 0139
Arbitration and Conciliation Act, 1996 — Section 9
High Courts19 May 2023Disposed Of
Union Of India & Ors. Vs Ashwani Kumar Soni
Delhi High Court · (2023) 05 DEL CK 0138
High Courts19 May 2023Disposed Of
Nishan Singh And Ors Vs Union Of India And Ors
Delhi High Court · (2023) 05 DEL CK 0126
High Courts19 May 2023Disposed Of
Atul Agarwal Vs UOI & Ors
Delhi High Court · (2023) 05 DEL CK 0125
Securities Contracts (Regulation) Rules, 1957 — Rule 19, 19(5), 19(6), 21Securities and Exchange Board of India Act, 1992 — Section 4B, 11, 11B, 11(1), 11A(2)Securities Contracts (Regulation) Act, 1956 — Section 4(1), 21, 21A, 21A(2), 22, 23, 23(2), 23L, 26, 30
High Courts18 May 2023Allowed
Fybros Electric Pvt Ltd Vs Mukesh Singh & Anr.
Delhi High Court · (2023) 05 DEL CK 2032
Trademarks Act 1999-Section 11(1)(b), 12, 57, 57(2)
High Courts18 May 2023Allowed
Abu Dhabi Global Market Vs The Registrar Of Trademarks, Delhi
Delhi High Court · (2023) 05 DEL CK 2023
CPC-Order XLI Rule 5Trademarks Act 1999-Section 9, 9(1), 9(1)(a), 9(1)(b), 11, 17, 18(5)Designs Act, 2000
High Courts18 May 2023Dismissed
M/s Sustainable Luxury Gravity Global Pvt. Ltd Vs Estate Officer India Tourism Development Corporation & Anr.
Delhi High Court · (2023) 05 DEL CK 1095
Arbitration and Conciliation Act, 1996-Sections 8, 11, 11(6), 5, 2(3), 20NDMC Act, 1994-Section 248The Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Sections 3, 5, 5A, 5B, 5C, 7, 7(1), 7(2), 7(2A), 9, 15