High Courts03 Nov 2022Allowed
Babu Khan Vs Union Of India & Anr
Delhi High Court · (2022) 11 DEL CK 0037
Railway Protection Force Rules, 1987 — Section 153, 153.8
COURT ARCHIVE
Delhi High Court judgments
1,37,990 judgments · page 2,135 of 6,900
High Courts03 Nov 2022Disposed Of
Public Works Department Vs Chander Kala & Anr.
Delhi High Court · (2022) 11 DEL CK 0036
High Courts03 Nov 2022Dismissed
Pramod Singla Vs Union Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 0020
Constitution Of India, 1950 — Article 22(5), 226Code Of Criminal Procedure, 1973 — Section 482Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts02 Nov 2022Disposed Of
Ambarnuj Finance And Investment Pvt. Ltd Vs Deputy Commissioner Of Income Tax & Anr.
Delhi High Court · (2022) 11 DEL CK 1155
Direct Tax Vivad Se Vishwas Act, 2020-Section 4, 5, 5(1), 5(3)Income Tax Act, 1961-Section 143(3), 154, 71(2), 147(b), 147Income Tax Act, 1922-Section 24(1), 34(1)(b)
High Courts02 Nov 2022Dismissed
The Pr. Commissioner Of Income Tax -6 Vs Moet Hennessy India Pvt. Ltd.
Delhi High Court · (2022) 11 DEL CK 1149
Income Tax Act, 1961-Section 143(1), 92CA(3), 144C, 143(3), 144C(1), 92B
High Courts02 Nov 2022Dismissed
The Pr. Commissioner Of Income Tax -4 Vs Moet Hennessy (I) Pvt. Ltd.
Delhi High Court · (2022) 11 DEL CK 1147
Income Tax Act, 1961-Section 143(1), 92CA(3), 144C, 37(1), 143(3)/144C, 144C(8), 144C(5)Cable Television Network Rule, 1994
High Courts02 Nov 2022Dismissed
Anil Kumar Vs Union Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 1135
The Juvenile Justice (Care and Protection of Children) Act, 2000-Section 19, 19(1), 19(2), 21BSF Rules, 1969-Rule 28A
High Courts02 Nov 2022Dismissed
State (NCT of Delhi) Vs Karan Singh
Delhi High Court · (2022) 11 DEL CK 1206
Indian Penal Code, 1860-Sections 279, 338, 304ACr.P.C.-Section 313
High Courts02 Nov 2022Partly Allowed
Rajesh Sharma Vs Union Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 1189
Constitution of India-Articles 14 and 16
High Courts02 Nov 2022Disposed Of
Manju Aggarwal Vs Prayag Polytech Private Limited & Ors.
Delhi High Court · (2022) 11 DEL CK 1185
Code of Civil Procedure, 1908-Order XXXVII, XXXVII Rule 3, XXXVII Rule 3(4), XXXVII Rule 3(5), XXXIX Rules 1 and 2, XXXVIII Rule 5Companies Act, 2013Limitation Act, 1963-Section 18(1), 18
High Courts02 Nov 2022Allowed
M/S NNS Online Pvt. Ltd. Vs Govt. Of National Capital Territory Of Delhi Through Secretary (Labour) & Anr.
Delhi High Court · (2022) 11 DEL CK 1232
Industrial Disputes Act, 1947-Section 11(3)(b), 2(s), 9(A) read with the 4th Schedule, 11(3)Working Journalist And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955Constitution of India-Article 227, 226
High Courts02 Nov 2022Disposed Of
Nns Online Pvt Ltd. Vs Govt. Of Nct Delhi & Anr.
Delhi High Court · (2022) 11 DEL CK 1230
CPC-Order XII Rule 6Working Journalist and Other Newspaper Employees (Conditions of Service) and Misc. Provisions Act, 1955-Section 17(2), 3Industrial Disputes Act, 1947-Section 11(3)(b), 2(s), 2(2) & 25(f)
High Courts02 Nov 2022Disposed Of
Suchit Prasad Jain Vs Smt Neeraj Puri & Anr.
Delhi High Court · (2022) 11 DEL CK 1228
Code of Civil Procedure, 1908-Section 24
High Courts02 Nov 2022Dismissed
Silvermaple Healthcare Services Private Limited Vs Dr. Tajinder Bhatti
Delhi High Court · (2022) 11 DEL CK 1308
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), Section 151, Proviso to Rule 9 of Order I, I Rule 10, VI Rule 17, 39 Rules 1 and 2, 39 Rule 4Trade Marks Act, 1999-Section 47, 48(2), 53Copyright Act-Section 17
High Courts02 Nov 2022Disposed Of
Vifor (International) Ltd. & Anr. Vs Hetero Healthcare Limited & Ors.
Delhi High Court · (2022) 11 DEL CK 1300
Court Fees Act, 1870-Section 16CPC, 1908-Section 89
High Courts02 Nov 2022
Ranjit Singh Vs M/s IFFCO Tokio General Ins Co Ltd & Anr
Delhi High Court · (2022) 11 DEL CK 1299
Employees' Compensation Act, 1923-Section 30, 22
High Courts02 Nov 2022Allowed
I A Housing Solution Private Limited Vs Principal Commissioner Of Income Tax-4
Delhi High Court · (2022) 11 DEL CK 1291
Direct Tax Vivad Se Vishwas Act, 2020-Sections 3, 4(6)(b), 5(1), 5(2), 10(2)Constitution of India-Article 226, 142Voluntary Disclosure of Income Scheme, 1997-Sections 67(1), 67(2)
High Courts02 Nov 2022Disposed Of
Vivek Purwar And Anr. Vs Hari Ram And Sons
Delhi High Court · (2022) 11 DEL CK 1277
Trade Marks Act, 1999-Section 2(1)(zg), 134Indian Copyright Act, 1957-Section 62(2)Code of Civil Procedure, 1908-Section 20, Order VII Rule 11, XXXIX Rule 1 and 2, VII Rule 10, XIV Rule 2
High Courts02 Nov 2022Disposed Of
Vivek Purwar & Anr. Vs Hari Ram And Sons
Delhi High Court · (2022) 11 DEL CK 1271
Trade Marks Act, 1999-Section 2(1)(zg), 134Indian Copyright Act, 1957-Section 62(2)Code of Civil Procedure, 1908-Section 20, Order VII Rule 10, VII Rule 11, XIV Rule 2, XXXIX Rule 1 and 2
High Courts02 Nov 2022Disposed Of
M/s Vodafone Idea Limited Vs Government of NCT of Delhi & Ors.
Delhi High Court · (2022) 11 DEL CK 1315