Delhi High Court Judgments

High Courts18 Dec 2024Dismissed

Smt Saroj & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 12 DEL CK 2251

Constitution of India-Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)Land Acquisition Act, 1894-Section 4, 6

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High Courts18 Dec 2024Dismissed

SS Exhibition And Media Pvt. Ltd. Vs Union Of India & Ors.

Delhi High Court · (2024) 12 DEL CK 1593

Constitution of India-Article 14

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High Courts18 Dec 2024Disposed Of

The Khetri Trust Vs Union Of India & Anr.

Delhi High Court · (2024) 12 DEL CK 1592

Indian Succession Act, 1925Delhi Development Act, 1957-Section 6

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High Courts18 Dec 2024Dismissed

Sayo Security Services Pvt Ltd Vs Director And Medical Superintendent, A.B.V.M.I.S And Dr. Ram Manohar Lohia Hospital & Anr.

Delhi High Court · (2024) 12 DEL CK 1577

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High Courts18 Dec 2024Allowed

Tavrur Oils And Fats Pvt Ltd Vs Commissioner Central Goods And Service Tax & Anr.

Delhi High Court · (2024) 12 DEL CK 1566

Finance Act, 1994-Section 66D(p)(ii)Service Tax Rules, 1994-Rule 2(1)(d), 2(1)(d)(EEC)Customs Act, 1962-Section 2(26), 27

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High Courts18 Dec 2024Dismissed

Director Of Income Tax Intn'L Vs Western Union Financial Services Inc.

Delhi High Court · (2024) 12 DEL CK 1563

Foreign Exchange Regulation Act, 1973-Section 29(1)(a), 31Income Tax Act, 1961-Section 2(24), 5, 9, Explanation 2 to Section 9(1), 90, 92-F(iii), 92-F(iii-a), 143(2), 147/148

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High Courts18 Dec 2024Disposed Of

Mahender Kumar & Anr. Vs The Oriental Insurance Co Ltd. & Ors.

Delhi High Court · (2024) 12 DEL CK 1562

Motor Vehicle Act, 1988-Section 173, 166IPC, 1860-Section 279, 304-A, 427, 34

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High Courts18 Dec 2024Disposed Of

Siribariki Suresh Vs Indian Coast Guard Through Its Director General & Ors.

Delhi High Court · (2024) 12 DEL CK 1556

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High Courts18 Dec 2024Disposed Of

Rakesh Chopra Vs Krishan Kumar Md Nhidcl

Delhi High Court · (2024) 12 DEL CK 1554

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High Courts18 Dec 2024Dismissed

SS Exhibition And Media Pvt. Ltd Vs Union Of India & Ors

Delhi High Court · (2024) 12 DEL CK 0095

Constitution of India, 1950 — Article 14

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High Courts18 Dec 2024Disposed Of

Rakesh Chopra Vs Krishan Kumar Md Nhidcl

Delhi High Court · (2024) 12 DEL CK 0089

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High Courts18 Dec 2024

Dolly Vs State Nct Of Delhi

Delhi High Court · (2024) 12 DEL CK 0088

Code of Criminal Procedure, 1973 — Section 428Motor Vehicles Act, 1988 — Section 3, 5, 146, 180, 181, 196Delhi Excise Act, 2009 — Section 33, 52

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High Courts18 Dec 2024Disposed Of

Rakesh Alias Dhanna Vs State Nct Of Delhi & Ors

Delhi High Court · (2024) 12 DEL CK 0087

Constitution of India, 1950 — Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 379

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High Courts18 Dec 2024Dismissed

Poonam Sharma Vs Smt. Shikha

Delhi High Court · (2024) 12 DEL CK 0086

Motor Vehicles Act, 1988 — Section 173Indian Penal Code, 1860 — Section 279, 337, 338

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High Courts18 Dec 2024Disposed Of

R K Bhatia Vs Chairman-Cum-Managing Director Delhi Power Company Ltd & Anr

Delhi High Court · (2024) 12 DEL CK 0085

Constitution of India, 1950 — Article 20(2)Electricity Act, 2003 — Section 26(6)Border Security Force Act, 1968 — Section 53(2)

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High Courts18 Dec 2024Allowed

Tavrur Oils And Fats Pvt Ltd Vs Commissioner Central Goods And Service Tax & Anr

Delhi High Court · (2024) 12 DEL CK 0060

Constitution of India, 1950 — Article 32, 38, 39, 226, 265Finance Act, 1994 — Section 66D(p)(ii)Limitation Act, 1963 — Section 17, 17(1)(c), 54

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High Courts17 Dec 2024Allowed

Nand Kishore Gupta Vs The Additional Director General, Directorate General Of GST Intelligence & Ors.

Delhi High Court · (2024) 12 DEL CK 2275

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 2(52), 2(75), 67(1)(a), 67(1)(b), 67(2), 67(3), 67(4), 67(5), 67(6), 67(7), 67(8), 67(9), 67(10), 67(11), 67(12), 79, 83, 122, 129(1), 130(1)(i), 130(1)(ii), 130(1)(iii), 130(1)(iv), 130(1)(v), 130(2), 130(3), 130(5), 130(6), 130(7)Code of Criminal Procedure, 1973-Section 165(5)

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High Courts17 Dec 2024Disposed Of