COURT ARCHIVE

Delhi High Court judgments, 2025

6,904 judgments · page 184 of 346

High Courts02 Sept 2025Allowed

Pramod Singh & Anr. Vs The State Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 09 DEL CK 1791

Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Sections 498A, 406, 34Code of Criminal Procedure-Section 482

Read judgment

High Courts02 Sept 2025Dismissed

Ms Am Vs Government Of State Of GNCT Of Delhi

Delhi High Court · (2025) 09 DEL CK 1875

Protection of Children from Sexual Offences Act-Sections 21, 6, 10, 12, 39, 40Code of Criminal Procedure, 1973-Sections 319, 163, 164, 173(8)Indian Penal Code-Sections 354, 376DB, 354A, 376AB

Read judgment

High Courts02 Sept 2025Allowed

Avnish Kumar Gupta Vs Municipal Corporation Of Delhi

Delhi High Court · (2025) 09 DEL CK 1896

FR-FR 56 (j)CCS (Pension) Rules, 1972-Rule 48Constitution of India-Article 311(2)

Read judgment

High Courts02 Sept 2025

South Delhi Municipal Corporation Vs Ranvir Singh & Anr.

Delhi High Court · (2025) 09 DEL CK 1900

FR-56(j)

Read judgment

High Courts02 Sept 2025Dismissed

Sh Rahul Solanki Vs Central Reserve Police Force (CRPF) & Ors.

Delhi High Court · (2025) 09 DEL CK 1930

Constitution of India-Article 226

Read judgment

High Courts02 Sept 2025Disposed Of

Badshah Bikaner Food Products Private Limited Vs Bikaner Bhujia Udyog Sangh

Delhi High Court · (2025) 09 DEL CK 1931

CPC-Order XXXIX Rules 1 and 2

Read judgment

High Courts02 Sept 2025Partly Allowed

Consortium Of Permian Peak Oil Private Limited And Integrated Induction Power Ltd. & Ors. Vs Oil And Natural Gas Corporation Limited

Delhi High Court · (2025) 09 DEL CK 1964

CPC-Order XXXIX Rules 1 and 2, Section 151, XXXVIIIndian Contract Act, 1872-Section 5Constitution of India-Article 226

Read judgment

High Courts02 Sept 2025Disposed Of

Mohammad Afsar Khan Vs Commissioner Of Customs

Delhi High Court · (2025) 09 DEL CK 2014

Constitution of India-Article 226Customs Act, 1962-Section 110, 111(d), 111(j), 111(l), 111(m), 112(a), 112(b)Baggage Rules, 2016

Read judgment

High Courts02 Sept 2025Disposed Of

Priyanka Sehgal Vs Commissioner Of Customs

Delhi High Court · (2025) 09 DEL CK 2015

Constitution of India-Article 226Customs Act, 1962-Section 111(d), 111(j), 111(m), 112(a), 112(b), 124, 125(3), 129DDBaggage Rules, 2016

Read judgment

High Courts02 Sept 2025Disposed Of

Alka Enterprises Vs Government Of NCT Delhi & Anr.

Delhi High Court · (2025) 09 DEL CK 2016

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

Read judgment

High Courts02 Sept 2025Disposed Of

Rama Departmental Store Vs Sales Tax Officer Class II Avato Ward 61 & Ors.

Delhi High Court · (2025) 09 DEL CK 2017

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

Read judgment

High Courts02 Sept 2025Disposed Of

M/s A.J. Enterprises Vs Union Of India & Anr.

Delhi High Court · (2025) 09 DEL CK 2018

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 168 (A), 168-A, 73SGST Act (Telangana GST Act)-Section 73

Read judgment

High Courts02 Sept 2025Disposed Of

Smt Gurdeep Kaur Vs Sub Divisional Magistrate & Anr.

Delhi High Court · (2025) 09 DEL CK 2019

Constitution of India-Article 226

Read judgment

High Courts02 Sept 2025Dismissed

Babita Vs National Education Society For Tribal Students & Ors.

Delhi High Court · (2025) 09 DEL CK 2058

Constitution of India-Article 226

Read judgment

High Courts02 Sept 2025Dismissed

Tasleem Ahmed Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2025) 09 DEL CK 2100

Citizenship Amendment Act, 2019IPC-Sections 109, 114, 124A, 147, 148, 149, 153A, 186, 201, 212, 295, 302, 307, 341, 353, 395, 420, 427, 435, 436, 452, 454, 468, 471, 326A, 326B, 34, 120BArms Act, 1959-Sections 25, 27

Read judgment

High Courts02 Sept 2025Dismissed

R S Alloys Vs Income Tax Officer Ward 63(1) Delhi & Anr.

Delhi High Court · (2025) 09 DEL CK 2113

Income Tax Act, 1961-Section 147/148, 139(1), 140A(1), 147, 148, 149, 151, 148A, 148A(1), 148A(b), 148A(3), 148A(d), 143(1), 143A(3), Explanation 1 to Section 148, 148(3)(i)Finance Act, 2021

Read judgment

High Courts01 Sept 2025Allowed