COURT ARCHIVE

Delhi High Court judgments

1,37,242 judgments · page 1,938 of 6,863

High Courts23 Mar 2023Allowed

M/s Ernst And Young Limited Vs Additional Commissioner, CGST Appeals -II, Delhi & Anr.

Delhi High Court · (2023) 03 DEL CK 4736

Central Goods and Services Tax Act, 2017-Section 112, Rule 89Integrated Goods and Services Tax Act, 2017-Section 2(6), 2(13), 8, 13, 13(2), 13(3) to (13), 13(8)(b)Finance Act, 1994

Read judgment

High Courts23 Mar 2023Disposed Of

Ajay Kumar Jindal Prop. Of M/s A.S. Fastener Vs Superintendent, Ward 71, Central Goods And Services Tax, Delhi & Ors.

Delhi High Court · (2023) 03 DEL CK 4815

Central Goods and Services Tax Act, 2017-Section 54, 29(2), 10, 25(3)

Read judgment

High Courts23 Mar 2023Dismissed

Smt Savita Sardana Vs Smt. Satish Paul & Ors.

Delhi High Court · (2023) 03 DEL CK 4690

Code of Civil Procedure, 1908-Order XXI Rules 90, 97, 98 and 101Limitation Act, 1963-Articles 64 and 65Specific Relief Act-Section 6

Read judgment

High Courts23 Mar 2023Dismissed

Naveen Arora Vs High Court Of Delhi & Anr.

Delhi High Court · (2023) 03 DEL CK 4684

All India Services (Conduct) Rules, 1968-Rule 3(1)All India Services (Discipline and Appeals) Rules-Rule 8Constitution of India-Article 226

Read judgment

High Courts23 Mar 2023Disposed Of

Mohammed Isham Vs Union Of India & Ors.

Delhi High Court · (2023) 03 DEL CK 4682

Read judgment

High Courts23 Mar 2023Disposed Of

SML Limited Vs Sulphur Crop Care Private Limited & Anr.

Delhi High Court · (2023) 03 DEL CK 4677

Code of Civil Procedure, 1908-Order XXIII Rule 3

Read judgment

High Courts23 Mar 2023Disposed Of

Smt. Gindori Vs Consolidation Officer

Delhi High Court · (2023) 03 DEL CK 4676

Read judgment

High Courts23 Mar 2023

V R Techniche Consultant Pvt Ltd Vs National Highways Authority Of India

Delhi High Court · (2023) 03 DEL CK 0187

General Financial Rules, 2017 — Rule 151

Read judgment

High Courts23 Mar 2023

Joseph Varghese Vs Union Of India & Ors

Delhi High Court · (2023) 03 DEL CK 0186

Read judgment

High Courts23 Mar 2023Disposed Of

State Bank Of India Vs Deputy Director ,Enforcement Directorate

Delhi High Court · (2023) 03 DEL CK 0185

Read judgment

High Courts23 Mar 2023Dismissed

Ashish Garg Vs M/S Shree Shyam Cotspin Ltd & Ors.

Delhi High Court · (2023) 03 DEL CK 0184

Read judgment

High Courts23 Mar 2023

Sml Limited Vs Sulphur Crop Care Private Limited & Anr

Delhi High Court · (2023) 03 DEL CK 0168

Code Of Civil Procedure, 1908 — Order 23 Rule 3

Read judgment

High Courts23 Mar 2023

Savita Sardana Vs Satish Paul & Ors.

Delhi High Court · (2023) 03 DEL CK 0167

Limitation Act, 1963 — Article 64, 65Code Of Civil Procedure, 1908 — Order 21 Rule 90, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 101Specific Relief Act, 1963 — Section 6

Read judgment

High Courts23 Mar 2023Disposed Of

Mohammed Isham Vs Union Of India And Ors.

Delhi High Court · (2023) 03 DEL CK 0166

Read judgment

High Courts23 Mar 2023Disposed Of

Deepak Gupta Vs Regional Director Cbse & Ors

Delhi High Court · (2023) 03 DEL CK 0165

Read judgment

High Courts23 Mar 2023Disposed Of

Oyo Hotels And Homes Private Limited Vs Deputy Assistant Commissioner Of Income Tax & Anr.

Delhi High Court · (2023) 03 DEL CK 0164

Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(2), 241A

Read judgment

High Courts23 Mar 2023Disposed Of

Asi/Ph Bhuwan Chandra Dhyani And Ors. Vs Union Of India And Ors.

Delhi High Court · (2023) 03 DEL CK 0163

Read judgment

High Courts23 Mar 2023Disposed Of

Chandra Shekhar Jha & Ors Vs Union Of India & Ors

Delhi High Court · (2023) 03 DEL CK 0162

Constitution Of India, 1950 — Article 226

Read judgment

High Courts23 Mar 2023Disposed Of

Ajay Kumar Jindal Prop. Of M/S A.S. Fastener Vs Superintendent, Ward 71, Central Goods And Services Tax, Delhi & Ors.

Delhi High Court · (2023) 03 DEL CK 0161

Central Goods and Services Tax Act, 2017 — Section 29(2), 54

Read judgment

High Courts23 Mar 2023Dismissed

Naveen Arora Vs High Court Of Delhi And Anr

Delhi High Court · (2023) 03 DEL CK 0152

Constitution Of India, 1950 — Article 226All India Services (Conduct) Rules, 1968 — Rule 3(1)All India Services (Discipline and Appeals) Rules, 1969 — Rule 8

Read judgment