High Courts14 Feb 2023
Narender Hooda & Ors. Vs Competent Authority & Ors.
Delhi High Court · (2023) 02 DEL CK 3925
Central Goods and Services Tax Act, 2017Delhi Apartment Ownership Act, 1986
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Delhi High Court judgments
1,37,242 judgments · page 1,995 of 6,863
High Courts14 Feb 2023Disposed Of
Jindal Exports And Imports Private Limited Vs Director General Of Foreign Trade & Ors.
Delhi High Court · (2023) 02 DEL CK 3922
Foreign Trade (Development and Regulation) Act, 1992-Section 5
High Courts14 Feb 2023
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2023) 02 DEL CK 3917
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
High Courts14 Feb 2023Disposed Of
Indus Valley Partners India Pvt. Ltd. Vs Assistant Commissioner Of Income Tax Circle 10-1 & Anr.
Delhi High Court · (2023) 02 DEL CK 3915
Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 148A
High Courts14 Feb 2023Disposed Of
Usha Gupta Vs Income Tax Officer, Ward 11(1) & Anr.
Delhi High Court · (2023) 02 DEL CK 3914
Income Tax Act, 1961-Section 148, 148A, 148A(d)Finance Act, 2021
High Courts14 Feb 2023Disposed Of
Pawan Kumar Gupta Vs Income Tax Officer, Ward 11(1) & Anr.
Delhi High Court · (2023) 02 DEL CK 3911
Income Tax Act, 1961-Section 148, 148A, 148A(d)Finance Act, 2021
High Courts14 Feb 2023Disposed Of
Sonu Malik Vs The Assessing Officer, Ward 59(6), Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 3909
Income Tax Act, 1961-Section 220(6), 143(3), 144B, 69C
High Courts14 Feb 2023Disposed Of
Sru Steels Limited Vs Income Tax Officer Ward 24 1 Delhi
Delhi High Court · (2023) 02 DEL CK 3908
Income Tax Act, 1961-Section 148A(b), 148A(d)
High Courts14 Feb 2023Disposed Of
P.M. Somaiah & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4016
High Courts14 Feb 2023Dismissed
Jaya Saini Vs Lt. Governor, GNCT Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4004
Delhi Urban Shelter Improvement Board Act, 2010-Sections 41, 42, 45Constitution of India-Article 14
High Courts14 Feb 2023Dismissed
Akash Kukreja Vs Lt. Governor, GNCT Of Delhi & Ors.
Delhi High Court · (2023) 02 DEL CK 3999
Delhi Urban Shelter Improvement Board Act, 2010-Sections 41, 42, 45Constitution of India-Article 14
High Courts14 Feb 2023Disposed Of
PCI Ltd. Vs Kanakia Spaces Pvt. Ltd.
Delhi High Court · (2023) 02 DEL CK 4048
Companies Act, 1956-Section 433(e), 433(f), 434
High Courts14 Feb 2023Disposed Of
Anil Kumar Vs The GST Commissioner, CGST And Central Excise & Ors.
Delhi High Court · (2023) 02 DEL CK 4043
GST Act-Section 29(5)
High Courts14 Feb 2023Dismissed
Asad Mueed & Anr. Vs Hammad Ahmed & Ors.
Delhi High Court · (2023) 02 DEL CK 3676
Arbitration and Conciliation Act, 1996-Section 9, 9(1), 9(2), 9(3), 11, 17, 17(1), 17(2), 27(5), 36, 37Code of Civil Procedure, 1908-Order 38 Rule 6, Section 60Constitution of India-Article 227
High Courts14 Feb 2023Disposed Of
Ankit Kumar Vs Union Of India And Ors
Delhi High Court · (2023) 02 DEL CK 0106
High Courts14 Feb 2023Disposed Of
P.M. Somaiah And Ors. Vs Union Of India And Ors
Delhi High Court · (2023) 02 DEL CK 0105
High Courts14 Feb 2023Dismissed
Asad Mueed & Anr Vs Hammad Ahmed & Ors
Delhi High Court · (2023) 02 DEL CK 0095
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 60, Order 38 Rule 6Arbitration and Conciliation Act, 1996 — Section 9, 9(1), 9(3), 11, 17, 17(2), 27(5), 36
High Courts13 Feb 2023Partly Allowed
The New India Assurance Company Ltd. Vs Ram Kumar Gupta & Ors.
Delhi High Court · (2023) 02 DEL CK 3686
Motor Vehicles Act, 1988-Section 173, 166, 140Civil Procedure Code, 1908-Section 151
High Courts13 Feb 2023Partly Allowed
The New India Assurance Company Ltd. Vs Ali Sher Khan & Ors.
Delhi High Court · (2023) 02 DEL CK 3684
Motor Vehicles Act, 1988-Sections 173, 166, 140Civil Procedure Code, 1908-Section 151
High Courts13 Feb 2023Disposed Of
Rohani Satsang Prem Samaj (Retd.) Vs Govt. Of NCT Of Delhi & Ors
Delhi High Court · (2023) 02 DEL CK 3698
Delhi Land Reforms Act, 1954-Sections 84, 85, 86, 86AIndian Penal Code-Section 441Delhi Land Reforms Rules, 1954-Rule 170