COURT ARCHIVE

Delhi High Court judgments

1,37,208 judgments · page 1,929 of 6,861

High Courts29 Mar 2023Dismissed/Allowed

Commissioner Of Trade And Taxes Vs Corsan Corviam Construction S.A.-Sadbhav Engineering Ltd. JV

Delhi High Court · (2023) 03 DEL CK 0235

Delhi Value Added Tax Rules, 2005 — Rule 34, 34(1), 34(4), 34(5), 34(5)(a), 36, 37(3), 89(5)Delhi Value Added Tax Act, 2004 — Section 31, 32, 38(2), 38(3)(a)(i), 38(3)(a)(ii), 38(3)(b), 38(4), 38(5), 39, 40A, 42, 42(1), 43(6), 58, 59, 59(2), 74Central Goods and Services Tax Act, 2017 — Section 54(3)

High Courts29 Mar 2023Allowed

Sushila Devi & Ors Vs Sandeep Kumar (United India Insurance Co. Ltd.)

Delhi High Court · (2023) 03 DEL CK 0234

Indian Penal Code, 1860 — Section 279, 304A, 337Motor Vehicles Act, 1988 — Section 166, 173Income Tax Act, 1961 — Section 80, 80U, 139(5)

High Courts29 Mar 2023Disposed Of

Gian Deep And Anr Vs Land And Development Office And Ors.

Delhi High Court · (2023) 03 DEL CK 0233

Code Of Civil Procedure, 1908 — Section 151Indian Forest Act, 1927 — Section 17

High Courts29 Mar 2023Disposed Of

Jauhari Lal & Ors Vs Gurudev Ashram Trust & Ors

Delhi High Court · (2023) 03 DEL CK 0230

High Courts29 Mar 2023Disposed Of

Transport Corporation Of India Ltd Vs Reserve Bank Of India & Anr

Delhi High Court · (2023) 03 DEL CK 0229

Code Of Civil Procedure, 1908 — Order 11 Rule 21Indian Contract Act, 1872 — Section 19A, 23, 24Contempt of Courts Act, 1971 — Section 2(b), 14

High Courts29 Mar 2023Dismissed

Dev Nath Yadav Vs State Of Nct Of Delhi

Delhi High Court · (2023) 03 DEL CK 0228

Protection of Children from Sexual Offences Act, 2012 — Section 9, 10Indian Penal Code, 1860 — Section 354A, 354B, 506Code Of Criminal Procedure, 1973 — Section 161, 164

High Courts29 Mar 2023Disposed Of

Ex Corporal Ranber Singh Vs Union Of India And Ors

Delhi High Court · (2023) 03 DEL CK 0218

Central Civil Services (Pension) Rules, 1972 — Rule 37

High Courts29 Mar 2023Dismissed

Sanjay Kalra Vs State

Delhi High Court · (2023) 03 DEL CK 0217

Indian Succession Act, 1925 — Section 2(f), 2(h), 45, 47, 59, 61, 63, 65, 86, 276Evidence Act, 1872 — Section 67, 68

High Courts29 Mar 2023Disposed Of

M/S V And A Solutions Pvt. Ltd Vs Investor Education And Protection Fund Authority & Ors.

Delhi High Court · (2023) 03 DEL CK 0216

High Courts29 Mar 2023Allowed

Diamond Star Global Sdn. Bhd Vs Joint Controller Of Patents And Designs

Delhi High Court · (2023) 03 DEL CK 0215

Constitution Of India, 1950 — Article 141Patents Act, 1970 — Section 2(1)(j), 2(1)(ja), 2(m), 3, 3(c), 3(d), 10(5), 117A(2)

High Courts29 Mar 2023Disposed Of

Devendra Singh Vs Union Of India And Ors

Delhi High Court · (2023) 03 DEL CK 0213

Central Civil Services (Pension). Rules, 2021 — Rule 39, 44Central Industrial Security Force Rules, 2001 — Rule 54, 91BCentral Industrial Security Force Act, 1968 — Section 9

High Courts29 Mar 2023Dismissed

Haresh Kumar Choudhary Vs State Nct Of Delhi

Delhi High Court · (2023) 03 DEL CK 0191

Code Of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 468, 471

High Courts29 Mar 2023Disposed Of

Sai Ramakrishna Karuturi Vs State & Anr.

Delhi High Court · (2023) 03 DEL CK 0190

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 149, 409, 420

High Courts29 Mar 2023

Raghbir Singh Chhabra Vs Holy Star Natural Resources Ltd & Others

Delhi High Court · (2023) 03 DEL CK 0189

Limitation Act, 1963 — Article 54Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 6 Rule 17Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 14, 17(1)

High Courts29 Mar 2023Disposed Of

Wire Through Its Editor & Anr Vs Amita Singh

Delhi High Court · (2023) 03 DEL CK 0188

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 156(3), 190, 190(1)(a), 190(1)(b), 190(1)(c), 199, 200, 202, 203, 204, 482Indian Penal Code, 1860 — Section 499, 500, 501, 502

High Courts28 Mar 2023Allowed

Tata Sons Private Ltd & Ors. Vs Sarfaraz Khan

Delhi High Court · (2023) 03 DEL CK 4843

Code of Civil Procedure, 1908-Order XIII-A, VIII Rule 10Delhi High Court Intellectual Property Division Rules, 2022-Rule 27Commercial Courts Act, 2015

High Courts28 Mar 2023Disposed Of

Infiniti Retail Limited Vs M/s The Croma Through Its Proprietor & Ors.

Delhi High Court · (2023) 03 DEL CK 4835

Code of Civil Procedure, 1908-Order XI Rule 5(1), Section 151, VIII Rule 10Trade Marks Act, 1999-Section 2(1)(zg)

High Courts28 Mar 2023

Kamal Nath Vs Deputy Commissioner Of Income Tax & Anr.

Delhi High Court · (2023) 03 DEL CK 4168

Income Tax Act, 1961-Section 153C, 127

High Courts28 Mar 2023Dismissed

State Bank Of India Vs Mohan Singh Bedi

Delhi High Court · (2023) 03 DEL CK 4114

Industrial Disputes Act, 1947-Section 2(k), 2(ra), 2(s), 17-B, 25-F, 25-G, 25-T, 25-U, Clause 10/Entry No. 10 of the Fifth ScheduleConstitution of India-Article 14, 16, 226

High Courts28 Mar 2023Disposed Of

Dr Manjula Pathak Krippendorf Vs Preeti Dawra & Anr.

Delhi High Court · (2023) 03 DEL CK 4133

Code of Civil Procedure, 1908-Section 96, Order XLI, 151, 100, 10, VII Rule 11, 43 Rule 1ASpecific Relief Act-Section 38Indian Penal Code, 1860-Section 376