High Courts06 Nov 2024Disposed Of
Anju Mahajan Vs Nasir Ali & Ors. (New India Assurance Company Ltd)
Delhi High Court · (2024) 11 DEL CK 1771
CPC-Section 151
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 994 of 6,586
High Courts06 Nov 2024Dismissed
The New India Assurance Co. Ltd. Vs Smt. Anju Rani & Ors.
Delhi High Court · (2024) 11 DEL CK 1768
Motor Vehicle Act, 1988-Section 173
High Courts06 Nov 2024Disposed Of
Yum! Restaurants India Private Limited Vs A.N. Traders Private Limited & Ors.
Delhi High Court · (2024) 11 DEL CK 1766
Code of Civil Procedure, 1908-Section 114, 151, Order XLVII, XXXVII Rule 3(5), XXXVII
High Courts06 Nov 2024
Court On Its Own Motion Vs Sanjeev Kumar
Delhi High Court · (2024) 11 DEL CK 1720
CrPC-Section 200, 156(3)Indian Evidence Act, 1872-Section 122Constitution of India-Part III
High Courts06 Nov 2024Dismissed
Sanjeev Kumar Vs State Of Nct Of Delhi & Ors.
Delhi High Court · 2024 INSC 437
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 3(1)(x), 3(1)(r), 3(1)(s), 4, 14ACode of Criminal Procedure, 1973-Section 156(3), 200, 319IPC-Section 34, 120-B, 141, 323, 342, 406, 442, 498A, 499, 500, 504, 506, 509
High Courts06 Nov 2024Allowed
Ambuja Cement Ltd. Vs Collector Of Stamps, Delhi
Delhi High Court · (2024) 11 DEL CK 1693
Constitution of India-Articles 226, 227Companies Act, 1956-Sections 391, 392, 394, 394(2)Indian Stamp Act, 1899-Sections 2(6), 2(10), 2(11), 2(14), 3, 6, 8A, 9, 21, 26, 29, 31, 33, 35, 36, 38(2), 40, 41, 47A(2), 47A(3), 47A(4), 48, 56, 73; Articles 19, 23, 62 of Schedule IA
High Courts06 Nov 2024Partly Allowed
Chet Ram & Ors. Vs Union Of India & Anr.
Delhi High Court · (2024) 11 DEL CK 1692
Land Acquisition Act, 1894-Section 4, 4(1), 6, 11, 17, 18, 19, 23, 24, 30, 31, 54CPC-Order XXII Rule 3 and 4, Section 151Delhi Municipal Corporation Act, 1957-Section 507(a)
High Courts06 Nov 2024Dismissed
Commissioner Of Income Tax (Tds)-2 Delhi Vs Turner General Entertainment Networks India Pvt. Ltd.
Delhi High Court · (2024) 11 DEL CK 1643
Income Tax Act, 1961-Section 260A, 271C, 143(3), 275(1)(c), 269T, 271-E, 271-E(1), 275(1)
High Courts06 Nov 2024Dismissed
Himanshu Garg Vs Assistant Commissioner Of Income Tax, Circle-36 (1)
Delhi High Court · (2024) 11 DEL CK 1639
Income Tax Act, 1961-Section 260A, 54F, 54B
High Courts06 Nov 2024Dismissed
Phoenix Arc Private Limited Vs M/s Manasvi Security Services & Ors.
Delhi High Court · (2024) 11 DEL CK 1637
Company (Court) Rules, 1959-Rules 6, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts06 Nov 2024
Calcom Electronics Ltd Vs The Commissioner VAT The Trade And Tax Department
Delhi High Court · (2024) 11 DEL CK 1607
Delhi Sales Tax Act, 1975-Section 30, 43(6), 44, 45, 45(1), 45(2), 46, 47Delhi Value Added Tax Act, 2004-Section 2, 3, 28, 74, 74A, 76, 81, 106, 106(1), 106(2), 106(3), 106(4)DVAT (Amendment) Act, 2012
High Courts06 Nov 2024Dismissed
Vimal Kumar Vs The State & Ors.
Delhi High Court · (2024) 11 DEL CK 1601
Delhi Police Act, 1978-Section 47, 47(a), 47(b), 47(c)(i), 47(c)(ii), 47(c)(iii), 47(c)(iv), 50, 51, 53, 116Delhi Excise Act-Section 33, 52, 58Arms Act-Section 25, 27, 54, 59
High Courts06 Nov 2024Partly Allowed
Delhi Transport Corporation Vs United India Insurance Company Ltd & Ors
Delhi High Court · (2024) 11 DEL CK 1595
Motor Vehicle Act, 1988-Section 173
High Courts06 Nov 2024
Amit Jain Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 11 DEL CK 1587
Code of Criminal Procedure, 1973-Section 439(2), 482, 41ABharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3), 528Indian Penal Code, 1860-Sections 420, 406, 34
High Courts06 Nov 2024Dismissed
Ravinder Mandal Vs M/S D.L.F. Universal Ltd
Delhi High Court · (2024) 11 DEL CK 0061
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(s)
High Courts05 Nov 2024Dismissed
Mrs Renu Jain Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 2376
Constitution of India-Articles 226 & 227Income Tax Act, 1961-Rules 60 and 61 of the Second Schedule, proviso to Rule 61, 15 of the Second ScheduleDRT Act
High Courts05 Nov 2024Disposed Of
Jones Lang Lasalle Property Consultants India Pvt. Ltd. Vs Rajasthan Urban Drinking Water Sewerage And Infrastructure Corporation Limited
Delhi High Court · (2024) 11 DEL CK 2281
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth Schedule
High Courts05 Nov 2024Disposed Of
M/S Adep Clinical Reserarch And Diagnostic Vs M/S Shyambhavi Labs Private Limited
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 12, 21, IVth ScheduleIndian Stamp Act, 1899
High Courts05 Nov 2024Disposed Of
Soumita Construction Private Limited Vs Indiabulls Distribution Services Limited
Delhi High Court · (2024) 11 DEL CK 2284
A&C Act-Section 12, IVth Schedule
High Courts05 Nov 2024Allowed
Sunita Ranga Vs Vijayinder Kumar & Ors.
Delhi High Court · (2024) 11 DEL CK 2346
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(c), XXXIX Rules 1 and 2, XXXIX Rule 4Hindu Succession Act, 1956