High Courts10 Dec 2024

M/S Vos Technologies India Pvt. Ltd. Vs The Principal Additional Director General & Anr.

Delhi High Court · (2024) 12 DEL CK 1574

Customs Act, 1962-Section 2(34), 4, 17, 18, 27, 28, 28-AA, 28(1), 28(2), 28(3), 28(4), 28(5), 28(6), 28(7), 28(7-A), 28(8), 28(9), 28(9-A), 28(10), 28(10-A), 28(10-B), 28(11), Explanation 1 to Section 28, Explanation 2 to Section 28, Explanation 3 to Section 28, Explanation 4 to Section 28, 135, 135-A and 140Finance Act, 1994-Section 70, 73, 73(1), 73(1-A), 73(1-B), 73(2), 73(2-A), 73(3), 73(4), 73(4-A), 73(4-B), 73(5), 73(6), 75, 87Central Goods and Services Tax Act, 2017-Section 50, 73, 73(1), 73(2), 73(3), 73(4), 73(5), 73(6), 73(7), 73(8), 73(9), 73(10), 73(11), 73(12), 74, 74(1), 74(2), 74(4), 74(5), 74(6), 74(8), 74(10), 74(11), Explanation 1 to Section 74, 122, 125, 132, 174(2)
High Courts10 Dec 2024Disposed Of

Madan Pal Gupta & Anr Vs Maya Devi & Anr

Delhi High Court · (2024) 12 DEL CK 0019

Constitution of India, 1950 — Article 226Delhi Land Reforms Act, 1954 — Section 33, 36, 55, 63, 64, 66, 185Delhi Municipal Corporation Act, 1957 — Section 2(52), 2(61), 502,, 507, 507(a)
High Courts09 Dec 2024Allowed

Prashant Luthra Vs State & Anr.

Delhi High Court · (2024) 12 DEL CK 2273

Indian Penal Code, 1860-Section 323, 328, 375, 376, 377, 493, 506(Part I), 509CrPC-Section 161, 164, 212, 227, 228