COURT ARCHIVE

Delhi High Court judgments

1,37,242 judgments · page 1,939 of 6,863

High Courts22 Mar 2023

Kaira District Cooperative Milk Producers Union Ltd & Anr. Vs Registrar Of Trademarks & Ors.

Delhi High Court · (2023) 03 DEL CK 4393

Constitution of India-Article 226, Part IIITrade Marks Act, 1999-Section 21, 57, 57(1), 57(2), 131, 18 to 23, 18(4), 20(1), 21(1)SARFAESI Act, 2002-Section 17, 18, 2nd proviso to Section 18

Read judgment

High Courts22 Mar 2023Disposed Of

RBL Bank Ltd. Vs The Directorate Of Enforcement & Ors.

Delhi High Court · (2023) 03 DEL CK 4581

PMLA Act, 2002-Section 5, 8, 8(2) first proviso, 8(8)SARFAESI Act

Read judgment

High Courts22 Mar 2023Allowed

Manoj Vasudev Pardasany Vs Union Of India & Ors.

Delhi High Court · (2023) 03 DEL CK 4577

Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015-Section 10Income Tax Act, 1961-Section 271AAB(1A), 271AAC, 115BBE, 276C, 279, 279A, 275A, 275B, 276, 276A, 276B, 276BB, 276CC, 276D, 277, 277A, 278, 269UA(c), 270A, 271(1)(iii), 273A, 116(a) to (g)Code of Criminal Procedure, 1973

Read judgment

High Courts22 Mar 2023

ADM Agro Industries India Private Limited Vs Assistant Commissioner Of Income Tax Circle 1(1) Delhi

Delhi High Court · (2023) 03 DEL CK 4171

Income Tax Act, 1961-Section 148A(d), 148, 143(3)

Read judgment

High Courts22 Mar 2023Dismissed

Sh. Kanwal Kishore Nagpal & Ors. Vs Sh. Brahm Dev Sharma

Delhi High Court · (2023) 03 DEL CK 4111

Delhi Rent Control Act, 1958-Section 14(1)(e)Evidence Act, 1872-Section 65-BCode of Civil Procedure-Section 115

Read judgment

High Courts22 Mar 2023Allowed

Dhanto & Ors. Vs Ramesh & Ors.

Delhi High Court · (2023) 03 DEL CK 4110

Delhi Rent Control Act, 1958-Section 14(1)(e)Delhi Municipal Corporation Act, 1957-14th Schedule

Read judgment

High Courts22 Mar 2023Disposed Of

The Pr. Commissioner Of Income Tax -6 Vs National Textiles Corporation Ltd.

Delhi High Court · (2023) 03 DEL CK 4109

Income Tax Act, 1961-Section 271(1)(C), 143(3), 274, 43A

Read judgment

High Courts22 Mar 2023Dismissed

Shri Anil Kumar Gupta Vs Shri Ajit Kumar

Delhi High Court · (2023) 03 DEL CK 4141

CPC-Section 114, 151, Order 39 Rule 2A, 39 Rules 1 and 2

Read judgment

High Courts22 Mar 2023Allowed

Smt Neetu Suri Vs Sh Rajesh Malik

Delhi High Court · (2023) 03 DEL CK 4140

Read judgment

High Courts22 Mar 2023Dismissed

Apollo Multispeciality Hospital Ltd Earlier Known As Apollo Gleneagles Hospital Vs Madan Murari Varma & Ors.

Delhi High Court · (2023) 03 DEL CK 4132

Consumer Protection Act, 1986-Section 17Code of Civil Procedure, 1908Indian Evidence Act, 1872

Read judgment

High Courts22 Mar 2023Disposed Of

Mitsubishi Heavy Industries Limited Vs Punj Lloyd Limited & Anr.

Delhi High Court · (2023) 03 DEL CK 4129

Insolvency and Bankruptcy Code, 2016-Section 61Constitution of India-Article 227

Read judgment

High Courts22 Mar 2023Disposed Of

M/s DCM Shriram Ltd. Vs M/s Maharaja Salt Works Co. Pvt. Ltd. & Anr.

Delhi High Court · (2023) 03 DEL CK 4669

Arbitration & Conciliation Act, 1996-Section 9, 21, 12(1), 17The Delhi International Arbitration Centre (Administrative Cost and Arbitrators Fees) Rules, 2018

Read judgment

High Courts22 Mar 2023Dismissed