High Courts04 Nov 2024Disposed Of
Sequential Technology International India Pvt. Ltd. Vs Addl. CIT, Spcl. Range-7
Delhi High Court · (2024) 11 DEL CK 1648
Income Tax Act, 1961-Section 260A, 143(3), 144C, 92CA(1)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 999 of 6,586
High Courts04 Nov 2024
Rishi Bansal Vs Income Tax Officer Ward 44(6) New Delhi
Delhi High Court · (2024) 11 DEL CK 1646
Income Tax Act, 1961-Section 148A(d), 148, 149(1)(b), 148A(b), 149
High Courts04 Nov 2024Allowed
Ms Shubhangi Gupta Vs Commissioner Of Customs & Ors.
Delhi High Court · (2024) 11 DEL CK 1645
Customs Act, 1962-Section 108, 110(1), 110(2), 124, 124(a), 124(b)
High Courts04 Nov 2024
Entertainment Network (India) Limited Vs Https//Tuneincom/Podcasts/Arts—Culture Podcasts/ Bangla-Sunday-Suspense-P2082186 & Ors.
Delhi High Court · (2024) 11 DEL CK 1610
Code of Civil Procedure, 1908-Order VIII Rule 10Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015
High Courts04 Nov 2024Allowed
Dinesh Kumar Meena Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1590
Constitution of India-Articles 14, 16, 21
High Courts04 Nov 2024Allowed
Rajesh Vs Directorate General Sashastra Seema Bal And Anr
Delhi High Court · (2024) 11 DEL CK 0056
Constitution of India, 1950 — Article 311(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 332, 333, 353
High Courts04 Nov 2024Allowed
Manish Saini Vs Government Of Nct Of Delhi And Anr. & Anr
Delhi High Court · (2024) 11 DEL CK 0055
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 148, 149, 302, 307, 323, 325, 341, 354(D), 392, 398, 401, 411, 498AProtection of Children from Sexual Offences Act, 2012 — Section 11D, 12
High Courts04 Nov 2024Disposed Of
Smt Alka And Ors Vs Municipal Corporation Of Delhi And Anr
Delhi High Court · (2024) 11 DEL CK 0054
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 121B, 420, 468, 471
High Courts04 Nov 2024Disposed Of
Mohd. Wasim @ Bablu Vs State Nct Of Delhi & Anr
Delhi High Court · (2024) 11 DEL CK 0053
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 120B, 144, 147, 148, 149, 153A, 186, 188, 201, 302, 307, 308, 323, 332, 333, 336, 353, 397, 412, 427
High Courts04 Nov 2024Disposed Of
Mohd. Jalaluddin Vs State (Nct Of Delhi)
Delhi High Court · (2024) 11 DEL CK 0052
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 120B, 144, 147, 148, 149, 153A, 186, 188, 201, 302, 307, 308, 323, 332, 333, 336, 353, 427
High Courts04 Nov 2024Disposed Of
State (Nct Of Delhi) Vs Harpreet Singh Khalsa & Ors
Delhi High Court · (2024) 11 DEL CK 0051
Constitution of India, 1950 — Article 22(2), 136, 142Code of Criminal Procedure, 1973 — Section 227, 390, 401(1), 401(2), 427, 437A, 482Indian Penal Code, 1860 — Section 120B, 174A, 201, 302, 378
High Courts29 Oct 2024Disposed Of
Suresh Kumar Kakkar & Anr. Vs M/s Ansal Properties And Infrastructure Limited & Anr.
Delhi High Court · (2024) 10 DEL CK 2281
Arbitration and Conciliation Act, 1996-Section 2(1)(h), 7, 8, 9, 11, 11(6), 12, 16, 17, 45Haryana Development and Regulations of Urban Areas Act, 1975The Transfer of Property Act, 1882-Section 41
High Courts29 Oct 2024Dismissed
Kapil Khanna Vs Continental India Private Limited
Delhi High Court · (2024) 10 DEL CK 2274
High Courts29 Oct 2024
N.S. Associates Pvt. Ltd. Vs The Life Insurance Corporation Of India
Delhi High Court · (2024) 10 DEL CK 2265
Arbitration and Conciliation Act, 1996-Section 12(5), Seventh Schedule, 4, 7, 12(1) to 12(4), 13, 14, 14(1)(a), 14(1), 13(2), 16(2)Contract Act, 1872-Section 9
High Courts29 Oct 2024Dismissed
Swatilekha Tiwari Vs Sunil Pandey
Delhi High Court · (2024) 10 DEL CK 2249
Contempt of Courts Act, 1971-Sections 11, 12, 2(b)Constitution of India, 1950-Article 215Indian Penal Code, 1860-Section 498A, 406, 34
High Courts29 Oct 2024Dismissed
PNC Infratech Limited Vs Union Of India Through Ministry Of Road Transport And Highways & Anr.
Delhi High Court · (2024) 10 DEL CK 1960
Prevention of Corruption Act, 1988-Section 7, 8, 9, 10 and 12Indian Penal Code 1860-Section 120BGeneral Financial Rules, 2017-Rule 151(iii)
High Courts29 Oct 2024Disposed Of
Mr. K. Sampathraj Marlecha Vs HIL (India) Limited
Delhi High Court · 2024 INSC 532
Indian Arbitration ActArbitration and Conciliation Act, 1996-Section 7, 7(1), 7(3), 12, 16, Fourth ScheduleContract Act
High Courts29 Oct 2024Disposed Of
Moneywise Financial Services Pvt Ltd. Vs Viren Telecom Private Limited & Ors.
Delhi High Court · (2024) 10 DEL CK 1864
Arbitration and Conciliation Act, 1996-Section 11, 12, IVth Schedule
High Courts29 Oct 2024Disposed Of
Moneywise Financial Services Pvt Ltd. Vs Mourya Enterprises Through Its Proprietor & Anr.
Delhi High Court · (2024) 10 DEL CK 1866
Arbitration and Conciliation Act, 1996-Section 11, 3, 12, IVth Schedule
High Courts29 Oct 2024Dismissed
Rudra Buildwell Pvt Ltd. Vs Realworth India Pvt Ltd.
Delhi High Court · 2024 INSC 711
Arbitration and Conciliation Act, 1996-Section 9, 28(1)(a), 34Specific Relief Act, 1963-Section 10, 20Negotiable Instruments Act-Section 138