High Courts08 Nov 2024Disposed Of
Chain Singh Vs Union Of India & Ors
Delhi High Court · (2024) 11 DEL CK 1822
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 990 of 6,586
High Courts08 Nov 2024Disposed Of
Sh Prashant Sharma Vs Amit Nehra & Ors.
Delhi High Court · (2024) 11 DEL CK 1761
Motor Vehicle Act, 1988-Section 173IPC, 1806-Section 279, 337, 338, 304-A
High Courts08 Nov 2024Disposed Of
Dr Rich Dhamija Vs State NCT Delhi
Delhi High Court · (2024) 11 DEL CK 1708
Constitution of India-Article 226, 227Bharatiya Nagrik Suraksha Sanhita-Section 528Medical Healthcare Act, 2017
High Courts08 Nov 2024Disposed Of
M/S Maan Builders Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1701
Constitution of India-Article 226
High Courts08 Nov 2024Allowed
Jayaswal Necom Industries Ltd. & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1697
Constitution of India-Article 226, 227, 14, 19, 77(3), 299Mines and Minerals (Development and Regulation) Act, 1957-Section 5(1), 8(5), 8A(3), 8A(7A), 10A, 10A(1), 10A(2), 11, 11(2), 17A, 17A(1A)Madhya Pradesh Reorganization Act, 2000
High Courts08 Nov 2024Disposed Of
Pr. Commissioner Of Income Tax Delhi -11 Vs Ms. Sangeeta Jain
Delhi High Court · (2024) 11 DEL CK 1689
Income Tax Act, 1961-Section 260A, 143(1), 143(2), 142(1), 2(14), 143(3), 37, 263, Explanation 2 to Section 263, 2(14)(iii), 2(14)(iii)(b), 131, 92CA, 119Finance Act, 2015Wealth Tax Act-Section 2(e)(i)
High Courts08 Nov 2024Allowed
Amitabh Dassani Vs Registrar, Coop. Societies & Ors
Delhi High Court · (2024) 11 DEL CK 0071
Constitution of India, 1950 — Article 226
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 0070
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 144C, 144C(5), 147, 148, 149, 150, 151, 152, 153, 154
High Courts08 Nov 2024Disposed Of
Monalisa Mohanty Vs Union Of India And Ors
Delhi High Court · (2024) 11 DEL CK 0069
High Courts08 Nov 2024Dismissed
Sanjay Bhandari Vs Directorate Of Enforcement
Delhi High Court · (2024) 11 DEL CK 0068
Code of Criminal Procedure, 1973 — Section 482Income Tax Act, 1961 — Section 4, 5, 6, 132(4)Indian Penal Code, 1860 — Section 120B, 379, 409
High Courts08 Nov 2024Allowed
Ms Godambari Raturi Vs Employee State Insurance Corporation Ltd. & Anr
Delhi High Court · (2024) 11 DEL CK 0067
Constitution of India, 1950 — Article 226, 227Employees' State Insurance Act, 1948 — Section 2(9), 2(22), 95Employees� State Insurance (Central Rules) 1950 &mdah; Rule 50
High Courts08 Nov 2024Disposed Of
Sanjay Gihar Vs Union Of India & Ors
Delhi High Court · (2024) 11 DEL CK 0066
High Courts07 Nov 2024Dismissed
Sh. Satya Pal Bharti Vs Sh. Pankaj Roy Gupta & Ors.
Delhi High Court · (2024) 11 DEL CK 2391
Contempt of Courts Act, 1971-Sections 11, 12Delhi Land Reforms Act, 1954-Section 74(4), 73, 3(5), 3(13), 150(3), 150(4), 150(5)Delhi Municipal Corporation Act, 1957-Section 507, 507(a), 2(52)
High Courts07 Nov 2024Disposed Of
Kanwar Singh Yadav Vs Delhi Tourism And Transport Develoment Corporation Limited
Delhi High Court · (2024) 11 DEL CK 2276
Arbitration and Conciliation Act, 1996-Section 11 (6), 11, 8, 12Indian Stamp Act, 1899Arbitration and Conciliation (Amendment) Act, 2015
High Courts07 Nov 2024Disposed Of
Tata Capital Limited (Transferee of Tata Capital Financial Services Ltd.) Vs M/s. Aadinath Steel & Ors.
Delhi High Court · (2024) 11 DEL CK 2290
Arbitration and Conciliation Act, 1996-Section 11(6), 12
High Courts07 Nov 2024Disposed Of
OYO Workspaces India Private Limited Vs Eduuis Techo Solution Private Limited
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 8, 12, Fourth ScheduleArbitration and Conciliation (Amendment) Act, 2015Indian Stamp Act, 1899
High Courts07 Nov 2024Disposed Of
M/S Livguard Energy Technologies Private Limited Vs M/S Sri Velavan Battery Service Through Its Proprietor/Authorized Signatory Mr Natarajan Srinivasan
Delhi High Court · (2024) 11 DEL CK 2292
Arbitration and Conciliation Act, 1996-Section 11, 12, IVth ScheduleNegotiable Instrument Act, 1881-Section 138Code of Criminal Procedure-Section 415, 420
High Courts07 Nov 2024Disposed Of
Bhagwati Cooperative Group Vs D.D.A & Anr.
Delhi High Court · (2024) 11 DEL CK 2137
Constitution of India-Article 226Delhi Cooperative Societies Act, 1972-Section 63, 32(1), Rule 24(2), 43Delhi Cooperative Societies Rules, 2007-Rule 60(1), Schedule VII, VIII sub clause 17
High Courts07 Nov 2024Disposed Of
IARI Stenographers Association Vs Sanjay Garg, The Secretary, ICAR & Anr.
Delhi High Court · (2024) 11 DEL CK 2122
Rules of ICAR-Rule 2 (k)
High Courts07 Nov 2024Disposed Of
Vikki Kumar Paswan Vs Union Of India & Ors
Delhi High Court · (2024) 11 DEL CK 2092
Constitution of India-Article 226