High Courts08 May 2023Disposed Of
Rakesh Bhatia Vs The State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2023) 05 DEL CK 1900
IPC-Section 344A, 354AProtection of Children from Sexual Offence Act, 2012-Section 8, 10Cr.P.C.-Section 482
COURT ARCHIVE
Delhi High Court judgments
1,36,478 judgments · page 1,868 of 6,824
High Courts08 May 2023Disposed Of
Sh Sagar Arora & Ors. Vs The State & Anr.
Delhi High Court · (2023) 05 DEL CK 1901
IPC-Section 498A, 406Code of Criminal Procedure, 1973-Section 482HMA-Section 13 B (1)
High Courts08 May 2023Allowed
Dr. Upender Krishen Wali Vs Government Of J & K & Anr.
Delhi High Court · (2023) 05 DEL CK 1905
Constitution of India-Part III, Article 14, 21, 226, 226(2), 227Code of Civil Procedure-Section 20(c)Jammu and Kashmir Financial Code Volume-I-Rule 17.13(1), 2.43
High Courts08 May 2023Dismissed
Yogesh Vs State
Delhi High Court · (2023) 05 DEL CK 1922
Indian Penal Code, 1860-Section 302, 304 Part IICode of Criminal Procedure, 1973-Section 313Indian Evidence Act-Section 106
High Courts08 May 2023Dismissed
Desh Pal @ Desh Raj Vs State
Delhi High Court · (2023) 05 DEL CK 1926
Indian Penal Code, 1860-Section 302Code of Criminal Procedure, 1973-Section 164, 313Indian Evidence Act, 1872-Section 106
High Courts08 May 2023Disposed Of
Movish Realtech Private Limited Vs Deputy Commissioner Of Income Tax
Delhi High Court · (2023) 05 DEL CK 1933
Income Tax Act, 1961-Section 148A(d), 148, 131, 194A, 132, 148A
High Courts08 May 2023Disposed Of
Upinder Kumar Wanchoo Vs Income Tax Officer Ward 43 6New Delhi & Anr.
Delhi High Court · (2023) 05 DEL CK 1931
Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 271(1)(b)
High Courts08 May 2023Disposed Of
The Northern India Zonal Assesmbly Of The Mar Thoma Church Through Its Treasurar Vs Income Tax Officer (Exemptions) & Anr.
Delhi High Court · (2023) 05 DEL CK 1928
Income Tax Act, 1961-Sections 11, 12, 13(1)(b)
High Courts08 May 2023Disposed Of
Victorious H Grand Vs PR Commissioner Of Income Tax 20 & Anr.
Delhi High Court · (2023) 05 DEL CK 1957
Income Tax Act, 1961-Section 264, 144
High Courts08 May 2023Disposed Of
The Northern India Zonal Assesmbly Of The Mar Thoma Church Vs Income Tax Officer (Exemptions) & Anr.
Delhi High Court · (2023) 05 DEL CK 1956
Income Tax Act, 1961-Sections 11, 12, 13(1)(b)
High Courts08 May 2023Disposed Of
The Northern India Zonal Assesmbly Of The Mar Thoma Church Through Its Treasurer Vs Income Tax Officer (Exemptions) & Anr.
Delhi High Court · (2023) 05 DEL CK 1955
Income Tax Act, 1961-Sections 11, 12, 13(1)(b)
High Courts08 May 2023Disposed Of
Pr. Commissioner Of Income Tax (Central)-2 Vs M/s Bharat Hotels Ltd.
Delhi High Court · (2023) 05 DEL CK 1953
Income Tax Act, 1961-Section 14AIncome Tax Rules, 1962-Rule 8D
High Courts08 May 2023Allowed
Officer Of The Comptroller And Auditor General Of India Vs Madhumita Mondal
Delhi High Court · (2023) 05 DEL CK 1969
Right to Information Act, 2005-Section 8(1)(j), 8(1)(g), 11, 11(1), 2(n)
High Courts08 May 2023Dismissed
JBB Everest Buildtech Private Limited Vs Naresh Chawla
Delhi High Court · (2023) 05 DEL CK 1968
Consumer Protection Act, 2019-Section 51Constitution of India-Article 226, 12
High Courts08 May 2023Disposed Of
Asha Community Health And Development Society Vs Delhi Urban Shelter Improvement Board Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 05 DEL CK 1967
Constitution of India-Article 226
High Courts08 May 2023Disposed Of
Malkiat Singh Vs Union Of India
Delhi High Court · (2023) 05 DEL CK 1965
Extradition Act, 1962-Section 29
High Courts08 May 2023Dismissed
Sabuddin @ Sabu Vs The State Govt Of NCT Delhi
Delhi High Court · (2023) 05 DEL CK 1978
Code of Criminal Procedure, 1973-Sections 439, 482, 161 and 164Indian Penal Code, 1860-Sections 377/506/34
High Courts08 May 2023Disposed Of
Naimuddin Vs The State (NCT Of Delhi)
Delhi High Court · (2023) 05 DEL CK 1975
Code of Criminal Procedure, 1973-Sections 397/401, 482, 164, 161, 227, 228, 323Indian Penal Code, 1860-Sections 354/354B/376, 323/341
High Courts08 May 2023Disposed Of
'X' & Anr. Vs 'Z'
Delhi High Court · (2023) 05 DEL CK 1974
Code of Criminal Procedure, 1973-Sections 397, 482Protection of Women from Domestic Violence Act, 2005-Sections 12, 18, 19, 20, 21, 22, 23(2), 28, 28(2)Hindu Marriage Act-Section 13(1)(1)
High Courts08 May 2023Dismissed
Bina Jain & Ors. Vs State & Anr.
Delhi High Court · (2023) 05 DEL CK 1973
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)