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Delhi High Court judgments, 2025

6,904 judgments · page 174 of 346

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High Courts10 Sept 2025Dismissed

Col Pradeep Goswami Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 1950

Constitution of India-Article 226
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High Courts10 Sept 2025Allowed

Si Min Mritunjay Kumar Singh Vs Union Of India & Ors

Delhi High Court · (2025) 09 DEL CK 1951

BSF Act, 1968-Section 11(2), 14BSF Rules, 1969-Rule 22, 22(3), 36, 47
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High Courts10 Sept 2025Disposed Of

Pragati Power Corporation Ltd. Vs The Oriental Insurance Company Limited

Delhi High Court · (2025) 09 DEL CK 1971

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 12Insurance Act, 1938-Section 45Constitution of India-Article 14
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High Courts10 Sept 2025Allowed

Late B.H. Ahuja Through LR Usha Ahuja Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 1981

CCS (Pension) Rules, 1972-Rule 34
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High Courts10 Sept 2025Dismissed

Govt Of NCT Of Delhi & Ors. Vs Ruchi & Anr.

Delhi High Court · (2025) 09 DEL CK 1985

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High Courts10 Sept 2025Dismissed

Kendriya Vidyalaya Sangathan & Anr. Vs Kripanand Narwaria & Anr.

Delhi High Court · (2025) 09 DEL CK 1986

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High Courts10 Sept 2025Dismissed

Rahul Kumar Vs New Delhi Municipal Council & Ors.

Delhi High Court · (2025) 09 DEL CK 1987

CCS (Temporary Service) Rules, 1965-Rule 5(1)(a)
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High Courts10 Sept 2025Disposed Of

Ajit Kumar Vs Union Of India

Delhi High Court · (2025) 09 DEL CK 1988

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High Courts10 Sept 2025Disposed Of

Mr. Imran Vs Commissioner Of Customs, IGI Airport

Delhi High Court · (2025) 09 DEL CK 2030

Constitution of India-Articles 226, 227Customs Act, 1962-Section 111(d), 111(i), 111(j), 111(l), 111(m), 111(o), 125, 112(a), 112(b), 114AA
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High Courts10 Sept 2025Disposed Of

Logica Infoway Ltd. Formerly Known As Eastern Logica Infoway Ltd. Vs The Union Of India Revenue Secretary, Ministry Of Finance & Ors.

Delhi High Court · (2025) 09 DEL CK 2031

Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 73, 74, 168ASGST Act (Telangana GST Act)-Section 73
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High Courts10 Sept 2025Disposed Of

Vivek Kumar Singh Vs Commisstoner Of Customs A G & Anr.

Delhi High Court · (2025) 09 DEL CK 2032

Customs Act, 1962-Section 102, 108, 111(d), 111(i), 111(j), 111(m), 111(o), 112(a), 112(b), 114AABaggage Rules, 2016
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High Courts10 Sept 2025Disposed Of

National Aluminium Company Limited Vs Commissioner Of Delhi Goods And Service Tax & Anr.

Delhi High Court · (2025) 09 DEL CK 2033

Constitution of India-Articles 226 and 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
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High Courts10 Sept 2025Disposed Of

Baldev Metals Pvt. Ltd. Through Its Director Shri Varun Kumar Dharna Vs Pr. Commissioner Of Delhi Goods And Services Tax & Ors.

Delhi High Court · (2025) 09 DEL CK 2034

Constitution of India-Articles 226 and 227Central Goods and Services Tax Act, 2017-Section 73, 168-A, 168A, 168 (A)SGST Act (Telangana GST Act)-Section 73
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High Courts10 Sept 2025Disposed Of

Shri Raj Kishan Industries Vs Sales Tax Officer ClassII/Avato & Ors.

Delhi High Court · (2025) 09 DEL CK 2035

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
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High Courts10 Sept 2025Disposed Of

Simla Holdings Vs The Assistant Commissioner Central Tax Division Rohini, Delhi West & Ors.

Delhi High Court · (2025) 09 DEL CK 2036

Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act of 2002Central Goods and Services Tax Act, 2017-Section 107, 169, 169 (1) (a)
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High Courts10 Sept 2025Allowed

Gautam Sharma Vs Govt. Of NCT, Delhi & Anr.

Delhi High Court · (2025) 09 DEL CK 2081

Code of Criminal Procedure, 1973-Section 482, 164, 91Indian Penal Code, 1860-Section 376/506, 90, 375
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High Courts10 Sept 2025Dismissed

BSES Yamuna Power Ltd. Vs Samender Singh & Ors.

Delhi High Court · (2025) 09 DEL CK 2082

Electricity Act, 2003-Section 135, 138, 151Cr.P.C.-Section 251, 313
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High Courts10 Sept 2025

Sunil Kumar Vs Pinki & Ors.

Delhi High Court · (2025) 09 DEL CK 2084

Code of Criminal Procedure, 1973-Section 125
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High Courts10 Sept 2025Dismissed

Smt. Geeta & Anr. Vs The State & Anr.

Delhi High Court · (2025) 09 DEL CK 2085

Code of Criminal Procedure, 1973-Section 125
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High Courts10 Sept 2025Dismissed

Divya Sharma & Anr. Vs Mudit Vashishtha

Delhi High Court · (2025) 09 DEL CK 2086

Code of Criminal Procedure, 1973-Section 125IPC-Section 498A, 406
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