Delhi High Court Judgments 2025 — Page 163

All India Council for Technical Education (Group ‘A’, ‘B’ and ‘C’ posts) Recruitment Regulations, 2007-Clause A.(i)NHAI Regulations-Regulation 15(3), No. 221975 Rules

Read judgment

High Courts17 Sept 2025Dismissed

Jain Shikanji Private Limited Vs Satish Kumar Jain

Delhi High Court · (2025) 09 DEL CK 1997

Civil Procedure Code, 1908-Order XXXIX Rule 2A

Read judgment

High Courts17 Sept 2025Disposed Of

NTPC Ltd. Vs Directorate Of Enforcement

Delhi High Court · (2025) 09 DEL CK 2005

Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 528Insolvency and Bankruptcy Code, 2016-Section 32AIPC-Section 120(B), 406, 420, 468, 471

Read judgment

High Courts17 Sept 2025Allowed

Vipin Vs State Gnct Of Delhi

Delhi High Court · (2025) 09 DEL CK 2006

Constitution of India-Article 226Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 364-A, 302, 201, 34

Read judgment

High Courts17 Sept 2025Disposed Of

M/S DK Enterprises Through Proprietor, Deepak Mittal Vs Union Of India Represented Through Secretary Dept Of Revenue Ministry Of Finance & Anr.

Delhi High Court · (2025) 09 DEL CK 2049

Constitution of India-Article 226CGST Act 2017-Section 132, 107

Read judgment

High Courts17 Sept 2025Disposed Of

Mahesh Malkani Vs Commissioner Of Customs

Delhi High Court · (2025) 09 DEL CK 2054

Customs Act, 1962-Section 111(d), 111(j), 111(l), 111(m), 112(a), 112(b), 125, 125(3)

Read judgment

High Courts17 Sept 2025Disposed Of

M/s Saakar India Vs The Commissioner Of Delhi Goods And Services Tax & Anr.

Delhi High Court · (2025) 09 DEL CK 2055

Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168-A, 73Telangana GST Act-Section 73

Read judgment

High Courts17 Sept 2025Disposed Of

Airports Authority Of India Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 2056

Constitution of India-Article 226Central Goods and Service Tax Act, 2017-Section 140, 140(1), 140(4)(a), 140(8), third Proviso to Section 140(8), 50, 73, 74, 107CGST Rules, 2017-Rule 117, sub-rule (3) of Rule 117, 121

Read judgment

High Courts17 Sept 2025Disposed Of

Pawan Kumar Vs The Commissioner Of Customs

Delhi High Court · (2025) 09 DEL CK 2057

Constitution of India-Article 226Customs Act, 1962-Section 124, 110(2), 110, 108Baggage Rules, 2016

Read judgment

High Courts17 Sept 2025Disposed Of

Vikas Gupta Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 2065

Rights of Persons with Disabilities Act, 2016

Read judgment

High Courts17 Sept 2025Disposed Of

Rajender Prasad Sharma Vs Court Of Chief Commissioner For Persons With Disabilities (Divyangjan) & Anr.

Delhi High Court · (2025) 09 DEL CK 2067

Constitution of India-Article 226Rights of Persons with Disabilities Act, 2016-Section 74, 75, 76

Read judgment

High Courts17 Sept 2025Disposed Of

Mr. Anil Kumar Goel Vs Pr. Commissioner Of Income Tax- Delhi 10 & Ors.

Delhi High Court · (2025) 09 DEL CK 2132

Constitution of India-Article 226, 227Income Tax Act, 1961-Section 244A

Read judgment

High Courts16 Sept 2025Disposed Of

People For The Ethical Treatment Of Animals Peta India Vs The Committee For Control And Supervision Of Experiments On Animals Ccsea, Ministry Of Fisheries, Animal Husbandry And Dairying, Government Of India Through Its Chairman & Anr.

Delhi High Court · (2025) 09 DEL CK 1617

Companies Act, 1956-Section 25Prevention of Cruelty of Animals Act, 1960-Section 15(1), 18, 19, 11(E)Breeding of and Experiments on Animals Rules, 1998-Rule 4, 5, 8(a), 7(b), 7(g), 11, 9(ff), 9(cc), 7(d), 7(e)

Read judgment

High Courts16 Sept 2025Dismissed