High Courts25 Nov 2024Disposed Of
Santosh Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1795
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 966 of 6,586
High Courts25 Nov 2024Disposed Of
Reliance General Insurance Co Ltd Vs Saroj Bala & Ors.
Delhi High Court · (2024) 11 DEL CK 1743
Motor Vehicle Act, 1988-Section 166
High Courts25 Nov 2024Dismissed
Gati Kintetsu Express Pvt Ltd Vs M/S Narmada Medical Agency & Anr
Delhi High Court · (2024) 11 DEL CK 1741
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, 151
High Courts25 Nov 2024Dismissed
The Oriental Insurance Co Ltd Vs Anurag & Anr
Delhi High Court · (2024) 11 DEL CK 1740
Motor Vehicle Act, 1988-Section 173The Code of Civil Procedure, 1908-Order 9 Rule 13, 12 Rule 8
High Courts25 Nov 2024Dismissed
Reliance General Insurance Co Ltd Vs Dhirender Gautam & Ors
Delhi High Court · (2024) 11 DEL CK 1736
Motor Vehicle Act, 1988-Section 173, 166IPC-Section 279, 337
High Courts25 Nov 2024
Arun Khanna Vs Renu Sharma
Delhi High Court · (2024) 11 DEL CK 1698
Code of Civil Procedure, 1908-Order VII Rule 11Negotiable Instrument Act, 1881-Section 138, 139Cr.P.C.-Section 251, 313
High Courts25 Nov 2024Disposed Of
Raminder Singh @ Happy Vs State NCT Of Delhi
Delhi High Court · (2024) 11 DEL CK 1677
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 432, 433, 433AIndian Penal Code, 1860-Sections 302, 323
High Courts25 Nov 2024Dismissed
The Pr. Commissioner Of Income Tax -3 Vs Fluor Daniel India Pvt. Ltd.
Delhi High Court · (2024) 11 DEL CK 1624
Income Tax Act, 1961-Section 143(3), 144C, 92C
High Courts25 Nov 2024Disposed Of
Prayas Buildwell Private Limited Vs Pr.Commissioner Of Income Tax-7 & Anr.
Delhi High Court · (2024) 11 DEL CK 1623
Direct Tax Vivad Se Vishwas Act, 2020-Section 2(1)(g), 2(1)(i), 2(1)(j), 2(1)(o), 3, 4, 4(1), 4(2), 5, 5(1), 9Income Tax Act, 1961-Section 90, 90A, 115D, 115JAA, 115JB, 132, 132A, 143, 143(2), 143(3), 144, 144C, 144C(5), 144C(13), 153A, 153C, 221(1), 246A, 251, 264Direct Tax Vivad Se Vishwas Rules-Rule 2(b)
High Courts25 Nov 2024Disposed Of
Pr. Commissioner Of Income Tax-4, New Delhi Vs Symphony Marketing Solutions India Pvt. Ltd. (Now Merged With Genpact India)
Delhi High Court · (2024) 11 DEL CK 1613
Income Tax Act, 1961-Section 143(3), 144C, 92CA, 260A, 260A(6)Income Tax Rules, 1963-Rule 10B(1)(e)
High Courts25 Nov 2024
Mahendra Singh Gangola Vs Union Of India Through Secretary & Ors.
Delhi High Court · (2024) 11 DEL CK 1593
Constitution of India-Article 226
High Courts25 Nov 2024Disposed Of
Dr. Durgesh Chauhan Vs Cygnus JK Hindu Hospital & Ors.
Delhi High Court · (2024) 11 DEL CK 1574
Arbitration and Conciliation Act, 1996-Section 11(6), 12CPC, 1908-Order XXXVII
High Courts25 Nov 2024Disposed Of
Palm Construction And Suppliers Vs Kalpataru Projects International Limtited
Delhi High Court · (2024) 11 DEL CK 1573
Arbitration and Conciliation Act, 1996-Section 14(2), 12(1), 12
High Courts25 Nov 2024Allowed
Municipal Corporation Of Delhi Vs Dharamvir Singh And Others
Delhi High Court · (2024) 11 DEL CK 0112
High Courts25 Nov 2024Disposed Of
Sanjay Mehra Vs Sharad Mehra
Delhi High Court · (2024) 11 DEL CK 0111
High Courts25 Nov 2024Disposed Of
Staff Selection Commission And Anr Vs Andana Kushwaha
Delhi High Court · (2024) 11 DEL CK 0110
High Courts25 Nov 2024Disposed Of
Sanjeev Sehgal & Anr Vs Purnima Bhatia & Ors
Delhi High Court · (2024) 11 DEL CK 0109
Code of Civil Procedure, 1908 — Section 96, Order 7 Rule 11Transfer of Property Act 1882 — Section 65ACommercial Courts Act, 2015 — Section 13
High Courts22 Nov 2024
Designco Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 2390
Customs Act, 1962-Section 2(2), 11, 17, 17(1), 17(4), 27(2), 28, 28(4), 28AA, 28AAA, 28AAA(1), 28AAA(2), 28AAA(3), 28AAA(4), 28AAA(5), 50(2), 50(3), 75, 99A, 108, 142(1)Central Goods and Services Tax Act, 2017-Section 11Foreign Trade (Development and Regulation) Act, 1992-Section 3, 3(2), 3(3), 5, 6, 6(3), 11, 12, 13, 15, 16, 19
High Courts22 Nov 2024Disposed Of
Tata Capital Limited (Transferee Of Tata Capital Financial Services Ltd) Vs ANG Life Sciences India Ltd & Anr.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 9, 17, IVth Schedule
High Courts22 Nov 2024Disposed Of
Punia Construction Vs Union Of India/Northern Railway
Delhi High Court · (2024) 11 DEL CK 2337
Arbitration and Conciliation Act, 1996-Section 11, 11(6A), 7, 8, 12, 16, IVth ScheduleArbitration and Conciliation (Amendment) Act, 2015-Sub-section 12(5)Indian Stamp Act, 1899