High Courts08 Sept 2025Disposed Of
Bhawna Arora Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1883
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 179 of 346
High Courts08 Sept 2025Disposed Of
Pratima Behera Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1884
High Courts08 Sept 2025Dismissed
Ajay Vs Indian Coast Guard & Ors.
Delhi High Court · (2025) 09 DEL CK 1885
High Courts08 Sept 2025Disposed Of
D K Gupta Vs UOI Through Secretary Telecom & Anr.
Delhi High Court · (2025) 09 DEL CK 1903
General Provident Fund Rules, 1960-Rule 11CCS (Pension) Rules, 1972-Rule 68
High Courts08 Sept 2025Disposed Of
Coach Com Through Its Sole Proprietor Smt.Lalita Devi Sureka Vs Sr. DME, Northern Railway
Delhi High Court · (2025) 09 DEL CK 1917
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 9, 12Arbitration and Conciliation (Amendment) Act, 2015-Sub-Section 12(5)DIAC (Administrative Cost and Arbitrators’ Fees) Rules, 2018
High Courts08 Sept 2025Dismissed
Union Of India & Ors. Vs Gp Capt S Kumaran (Retd)
Delhi High Court · (2025) 09 DEL CK 1939
Constitution of India-Article 226
High Courts08 Sept 2025Allowed
Colonel Sujata Sirohi Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1941
Entitlement Rules, 1981-Rule 9Entitlement Rules, 1982-Rule 5Entitlement Rules, 2008-Rule 5, 7, 14
High Courts08 Sept 2025Dismissed
Union Of India & Ors. Vs Ex Sub Uday Singh
Delhi High Court · (2025) 09 DEL CK 1942
Constitution of India-Article 226
High Courts08 Sept 2025Dismissed
Union Of India & Ors. Vs Sh Harish Chander Raheja
Delhi High Court · (2025) 09 DEL CK 1977
Constitution of India-Article 136
High Courts08 Sept 2025Disposed Of
Government Of NCT Of Delhi Through Its Chief Secretary & Ors. Vs Neha Singh
Delhi High Court · (2025) 09 DEL CK 1979
Administrative Tribunals Act, 1985-Section 21
High Courts08 Sept 2025Allowed
JV Industries Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2013
Central Excise Rules, 2000-Rule 25Central Excise Rules, 2002-Rule 25, 25(a), 25(d)Central Excise Act, 1944-Section 3, 9, 11A, 11A(1), 11AB, 11AC, 12F, 34, Fourth Schedule
High Courts08 Sept 2025Disposed Of
M/S. Smart World Communications Vs Commissioner Of Central Tax And CGST Delhi North Commissionerate
Delhi High Court · (2025) 09 DEL CK 2020
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts08 Sept 2025Disposed Of
Shivi Kansal Vs Union Of India Through Its Secretary & Ors.
Delhi High Court · (2025) 09 DEL CK 2024
Constitution of India-Article 226, 227
High Courts08 Sept 2025Disposed Of
Ashish Chopra Vs Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2025) 09 DEL CK 2117
Income Tax Act, 1961-Section 221(1), 205
High Courts08 Sept 2025Disposed Of
Mahendra Kumar Jhanwar Vs Income Tax Officer Ward 36(1) New Delhi
Delhi High Court · (2025) 09 DEL CK 2118
Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 149(1), 151, 153C
High Courts08 Sept 2025Disposed Of
Kanodia Technoplast Ltd Vs DCIT, Cen Cir 19, Delhi
Delhi High Court · (2025) 09 DEL CK 2119
Income Tax Act, 1961-Section 148, 149(1)(b)
High Courts08 Sept 2025Disposed Of
Woodland (Aero Club) Private Limited Vs Assistant Commissioner Of Income Tax, Circle 49(1), New Delhi
Delhi High Court · (2025) 09 DEL CK 2120
Income Tax Act, 1961-Section 260A, 139(1), 143(1), 143(1)(a), 143(2), 143(3), 36, 36(1)(iv), 36(1)(va), 43B, 2(24), 2(24)(x), 28, 246A, 250, 10AA, Chapter VI-A, 15AGeneral Clauses Act, 1897-Section 10Constitution of India-Article 265
High Courts08 Sept 2025Dismissed
M/s SPML Infra Limited Vs Mis Bhavani Enterprises Through Proprietor Ravi Kumar Rathod
Delhi High Court · (2025) 09 DEL CK 2121
Arbitration and Conciliation Act, 1996-Section 34, 37The Limitation Act, 1963
High Courts08 Sept 2025Disposed Of
Barunkumar Ramlakhan Rana Proprietor – Tutus India Vs Sales Tax Officer Class II Avato Ward 10 Zone 2 Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1604
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73
High Courts04 Sept 2025Disposed Of
PMI Electro Mobility Solutions Pvt Ltd Vs Convergence Energy Services Limited & Anr.
Delhi High Court · (2025) 09 DEL CK 1610
Right to Information Act, 2005-Section 8(1)Constitution of India-Article 226, 14Stamp Act