High Courts21 Nov 2022Disposed Of
Vineet Taneja Vs Ritu Taneja
Delhi High Court · (2022) 11 DEL CK 0136
Code Of Civil Procedure, 1908 — Order 7 Rule 14(3)
COURT ARCHIVE
Delhi High Court judgments
1,37,750 judgments · page 2,114 of 6,888
High Courts21 Nov 2022Dismissed
Hargovind Vs Govt Of Nct Delhi And Anr
Delhi High Court · (2022) 11 DEL CK 0135
Constitution Of India, 1950 — Article 21, 226Land Acquisition Act, 1894 — Section 4, 6
High Courts21 Nov 2022Dismissed
Kamal Singh Vs Govt Of Nct Delhi And Anr
Delhi High Court · (2022) 11 DEL CK 0134
Constitution Of India, 1950 — Article 21, 226Land Acquisition Act, 1894 — Section 4, 6
High Courts21 Nov 2022Dismissed
Pr. Commissioner Of Income Tax -18 Vs Oil Industry Development Board
Delhi High Court · (2022) 11 DEL CK 0133
Income Tax Rule, 1962 — Section 8DIncome Tax Act, 1961 — Section 14A
High Courts21 Nov 2022Disposed Of
Mittal International Vs Assistant Commissioner Of Income Tax Circle 52 (1) New Delhi
Delhi High Court · (2022) 11 DEL CK 0132
Income Tax Act, 1961 — Section 142(1), 148, 148A(b), 148A(d)
High Courts21 Nov 2022Disposed Of
Vijay Dev Dabas Vs State Of Nct Of Delhi
Delhi High Court · (2022) 11 DEL CK 0117
Indian Penal Code, 1860 — Section 193, 199Code Of Criminal Procedure, 1973 — Section 195, 340, 482
High Courts21 Nov 2022Dismissed
Ram Narain Vs Union Of India & Ors
Delhi High Court · (2022) 11 DEL CK 0116
Central Civil Services (Pension) Rules, 1972 — Rule 13, 23, 24, 25, 25(2), 32, 40, 40(1)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts21 Nov 2022Disposed Of
Sukarma Technologies Pvt Ltd Vs Rajiv Nainwal
Delhi High Court · (2022) 11 DEL CK 0115
Constitution Of India, 1950 — Article 227
High Courts21 Nov 2022Dismissed
Satya Dev Prajapati And Ors Vs Delhi High Court Through Its Registrar General And Anr
Delhi High Court · (2022) 11 DEL CK 0104
Constitution Of India, 1950 — Article 14, 226Central Civil Services (Pension) Rules, 1972 &mdasbh; Rule 30
High Courts21 Nov 2022Dismissed
Charanjeet Kaur Khurana Vs S Manmohan Singh Oberoi And Others
Delhi High Court · (2022) 11 DEL CK 0103
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 8 Rule 1A, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3, Order 11 Rule 12, Order 11 Rule 14Contempt of Courts Act, 1971 — Section 2(b)Transfer of Property Act, 1882 — Section 54, 58, 58(a), 58(b), 100
High Courts19 Nov 2022
Jamanti Devi & Ors. Vs Maheshwar Rai & Ors.
Delhi High Court · (2022) 11 DEL CK 0897
Motor Vehicles Act, 1988-Sections 140, 140(3), 140(4), 149(2), 158(6), 165(1), 166Indian Penal Code-Sections 279, 304AFactory Act
High Courts19 Nov 2022Allowed
Ms. Sheela Abhay Lodha Vs State & Anr.
Delhi High Court · (2022) 11 DEL CK 0896
Negotiable Instruments Act, 1881-Section 138, 141, 142Companies Act, 1956-Section 303(1)Companies Act, 2013-Section 168
High Courts19 Nov 2022Disposed Of
Ram Niwas Lather Vs State (Government of NCT of Delhi) & Anr.
Delhi High Court · (2022) 11 DEL CK 0895
Indian Penal Code, 1860-Sections 406/420/120BCr.P.C., 1973-Section 82, 82(4)
High Courts19 Nov 2022Disposed Of
Joginder Singh Lather Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2022) 11 DEL CK 0893
Indian Penal Code, 1860-Sections 406, 420, 120BCode of Criminal Procedure, 1973-Section 82, 82(4)
High Courts18 Nov 2022Dismissed
Rakesh Kumar Vs State Of NCT Of Delhi
Delhi High Court · (2022) 11 DEL CK 0873
Constitution of India-Article 227, 226Cr.Pc-Sections 482, 107, 151, 110 GDelhi Police Act, 1978-Sections 46, 47, 48, 50(1), 51, 52, 59
High Courts18 Nov 2022Disposed Of
Carestream Health India Pvt Ltd Vs Commissioner Delhi Goods Services Tax & Ors.
Delhi High Court · (2022) 11 DEL CK 0872
Delhi Value Added Tax Act, 2004-Section 74B
High Courts18 Nov 2022Disposed Of
Charan Pal Singh & Ors. Vs Omwati Koak & Ors.
Delhi High Court · (2022) 11 DEL CK 0863
Code of Civil Procedure, 1908-Order I Rule 10, IX Rule 13
High Courts18 Nov 2022Dismissed
Pr. Commissioner Of Income Tax-7 Vs Pawa Infrastructure (P) Ltd.
Delhi High Court · (2022) 11 DEL CK 0853
Income Tax Act, 1961-Section 143(3), 263, 2(14), 45The Goa (Rajiv Gandhi IT Habitat -Cancellation/Abolition and Regulation of Allotment of Plots) Act, 2012-Section 3, sub-section (3), sub-section (5)Income Tax Act, 1922-Section 12-B
High Courts18 Nov 2022
Govt. Of NCT Of Delhi & Ors. Vs Krishan Kumar
Delhi High Court · (2022) 11 DEL CK 0921
High Courts18 Nov 2022Dismissed
Murari Mirchandani Vs Jatinder Sardna & Ors.
Delhi High Court · (2022) 11 DEL CK 0907
Civil Procedure Code, 1908 (CPC)-Order VII Rule 11, XXII Rule 9, IX Rule 9, XXXIX Rules 1 & 2Specific Relief Act, 1963-Section 34, 19(b)