High Courts11 Nov 2024
Prashant Manchanda Vs Union Of India & Ors
Delhi High Court · (2024) 11 DEL CK 0003
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 989 of 6,586
High Courts11 Nov 2024Dismissed
Raffles Education Corporation Ltd Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2024) 11 DEL CK 0002
Code of Criminal Procedure, 1973 — Section 200, 204, 482Indian Penal Code, 1860 — Section 34, 120B, 406, 420
High Courts11 Nov 2024Dismissed
Saman Khanam Vs Central Board Of Secondary Education
Delhi High Court · (2024) 11 DEL CK 0001
Constitution of India, 1950 — Article 226, 226(2)
High Courts08 Nov 2024Disposed Of
Aparna Ashram Society & Anr. Vs Mr. Mohan Jha & Ors.
Delhi High Court · (2024) 11 DEL CK 2389
Code of Civil Procedure, 1908-Section 96, 151, 114, Order I Rule 10, VI Rule 17, VII Rule 11, VIII Rule 5, XI Rule 14, XII Rule 6, XV Rule 1, XX Rule 2, XXII Rule 4, XXIII Rule 3, DC Rule 8Constitution of IndiaCommercial Courts Act, 2015 (Amended upto date)
High Courts08 Nov 2024Disposed Of
Bharat Ratan & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 11 DEL CK 2380
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts08 Nov 2024Allowed
Sunflag Iron & Steel Co. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 2383
Constitution of India-Article 226, 14, 19, 39(b), 299, 226(2)The Companies Act, 1956Mines and Minerals (Development and Regulation) Act, 1957-Sections 4, 5, 6, 17A, 5(1), 17(1A), 17A(1A), 11(2), 10A, 11
High Courts08 Nov 2024Disposed Of
Pradeep Kumar Aggarwal Vs Anoop Aggarwal
Delhi High Court · (2024) 11 DEL CK 2295
Arbitration and Conciliation Act-Section 12
High Courts08 Nov 2024Disposed Of
Amitabh Dassani Vs The Registrar, Coop. Societies & Ors.
Delhi High Court · (2024) 11 DEL CK 2209
Constitution of India-Article 226DCS Act, 1973-Section 25Delhi Cooperative Societies Act, 2003
High Courts08 Nov 2024Dismissed
Narendra Kumar Rai Vs The Competent Authority, SAFEMA, NDPS Act, New Delhi
Delhi High Court · (2024) 11 DEL CK 2200
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1978-Section 3(1), Chapter VA, 68A(2)(c), 68A(2)(d), 68-IConstitution of India-Articles 14 & 16, 226
High Courts08 Nov 2024Allowed
Ms Godambari Raturi Vs Employee State Insurance Corporation Ltd. & Anr.
Delhi High Court · (2024) 11 DEL CK 2166
Constitution of India-Articles 226 & 227Employees’ State Insurance Act-Section 2(9), 2(22), 95Employees’ State Insurance (Central Rules) 1950-Rule 50
High Courts08 Nov 2024Allowed
Discovery Communications India Vs Addl. Commissioner Of Income Tax, Special Range - 3, New Delhi
Delhi High Court · (2024) 11 DEL CK 2110
Income Tax Act, 1961-Section 139, 142(1), 143(2), 143(3), 144C(5), 144C/143(3), 147, first proviso to Section 147, 148, 148 to 153, 154, 263
High Courts08 Nov 2024Disposed Of
Monalisa Mohanty Vs Union Of India & Ors
Delhi High Court · (2024) 11 DEL CK 2086
High Courts08 Nov 2024Allowed
Iconic IP Interests LLC & Anr. Vs Sarju Confectionery LLP
Delhi High Court · (2024) 11 DEL CK 2023
Copyright Act, 1957Code of Civil Procedure, 1908-Order VIII Rule 10Delhi High Court (Original Side) Rules, 2018-Rule 3
High Courts08 Nov 2024Disposed Of
Jayant Chaudhary Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 11 DEL CK 2013
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 341, 323, 354, 506, 509
High Courts08 Nov 2024Disposed Of
Shailender Sharma & Ors. Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 11 DEL CK 2007
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts08 Nov 2024Disposed Of
Sanjay Gihar Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1977
High Courts08 Nov 2024Dismissed
Sanjay Bhandari Vs Income Tax Office
Delhi High Court · (2024) 11 DEL CK 1930
Black Money (Undisclosed Foreign Income and Assets and Imposition of Tax) Act, 2015-Section 1(3), 2, 2(12), 3, 4, 10, 10(1), 11, 11(1), 13, 15, 16, 30, 30(4), 41, 43, 48, 48(2), 50, 51, 51(1), 51(3), 59Income Tax Act, 1961-Section 6(6), 131(1A), 132, 139, 139(1), 139(4), 139(5)Code of Criminal Procedure, 1973-Section 87, 155(2), 156(1), 202, 204, 204(1), 204(2), 204(3), 204(5), 482
High Courts08 Nov 2024Dismissed
Sanjay Bhandari Vs Directorate Of Enforcement
Delhi High Court · (2024) 11 DEL CK 1941
Code of Criminal Procedure, 1973-Section 482Fugitive Economic Offenders Act, 2018-Section 2(1)(f), 2(1)(m), 2(f), 2(n), 4, 4(1), 4(2)(a), 4(2)(c), 10, 10(1), 11, 12, 16Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015-Section 2(c), 10, 15, 51, 51(1), 59, 72, 72(c)
High Courts08 Nov 2024Allowed
Balaji Steel Trade Vs Fludor Benin S.A. & Ors.
Delhi High Court · (2024) 11 DEL CK 1945
Arbitration and Conciliation Act, 1996-Section 2(f), 5, 8, 16, 21, 44, 45Indian Partnership Act, 1932Indian Penal Code, 1860-Sections 405, 406, 415, 417, 419, 420, 506, 120-B
High Courts08 Nov 2024Dismissed
Sandeep Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1828