High Courts23 Apr 2025Dismissed
Ram Kishan Vs Delhi Development Authority
Delhi High Court · (2025) 04 DEL CK 2206
Land Acquisition Act, 1894-Section 4, 6, 11, 16, 17(1)Delhi Reforms Act, 1954
COURT ARCHIVE
Delhi High Court judgments, 2025
6,377 judgments · page 217 of 319
High Courts23 Apr 2025Disposed Of
Javed Malik Vs Samson Fredric (Deceased) Thr Lrs & Anr
Delhi High Court · (2025) 04 DEL CK 2211
CPC-Order IX Rule 13, Section 151
High Courts23 Apr 2025Disposed Of
Gulf Oil Corporation Ltd Vs Delhi Development Authority & Anr
Delhi High Court · (2025) 04 DEL CK 2315
High Courts23 Apr 2025Dismissed
Jyoti Behl Vs Karan Jain & Anr.
Delhi High Court · (2025) 04 DEL CK 2310
High Courts23 Apr 2025Disposed Of
Tanuj Dhawan Vs Sonica Singhi
Delhi High Court · (2025) 04 DEL CK 2309
Hindu Marriage Act, 1955-Section 26
High Courts23 Apr 2025Disposed Of
Sunmeet Singh Vs Divyank Bose & Ors.
Delhi High Court · (2025) 04 DEL CK 2308
CPC-Order XV-A, XV-A(2)
High Courts23 Apr 2025Dismissed
Jitendra Sharma Vs Geetika Sharma
Delhi High Court · (2025) 04 DEL CK 2302
High Courts23 Apr 2025Dismissed
Ayodhya Singh Vs Union Of India & Anr.
Delhi High Court · (2025) 04 DEL CK 2275
Railway Claims Tribunal Act, 1987-Section 23, 16Railways Act, 1989-Section 123(c), 124-A
High Courts23 Apr 2025Allowed
Anju Tomar & Ors. Vs State NCT Of Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 2273
Code of Civil Procedure, 1908-Section 104, Order XLIII Rule 1(A), IX Rule 9Limitation Act-Section 5
High Courts23 Apr 2025Disposed Of
Shivraj Sharma Vs Consortium Of National Law Universities & Ors.
Delhi High Court · (2025) 04 DEL CK 2329
Constitution of India-Article 226, 21Indian Contract Act, 1872-Section 2(h)
High Courts23 Apr 2025Disposed Of
National Enterprises Through Proprietor Sakil Saifi Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 2422
Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73
High Courts23 Apr 2025Dismissed
Union Of India & Ors. Vs Ashish Dhiman
Delhi High Court · (2025) 04 DEL CK 2423
Railway Services (Pension) Rules, 1993-Rule 31, 32
High Courts23 Apr 2025Allowed
BMI Group Danmark APS (Formerly Icopal Danmark APS) Vs The Assistant Controller Of Patents And Designs & Anr.
Delhi High Court · (2025) 04 DEL CK 2437
Patents Act, 1970-Section 117A, 2(1)(ja), 10
High Courts23 Apr 2025Disposed Of
Blackberry Limited Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2025) 04 DEL CK 2430
Patents Act, 1970-Section 117A, 15, 2(1)(j), 3(k), 3(m), 10(4)(c), 10(5), 8, 57, 59, 59(1)
High Courts23 Apr 2025Allowed
Rakesh Babbar Vs ACIT Central Circle-16 New Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 2386
Income Tax Act, 1961-Section 153C, 143(3), 132(4), 132, 69A, 156, 153A, 153, 147, 148, 132A
High Courts23 Apr 2025Allowed
Smart Chip Private Limited Vs Assistant Commissioner Of Income Tax, Central Circle – 25
Delhi High Court · (2025) 04 DEL CK 2382
Income Tax Act, 1961-Section 14A, 132, 132A, 139, 139(1), 143(2), 143(3), 147, 148, 148A, 149, 149(1), 149(1)(b), 151, 151(ii), 153, 153A, 153A(1), 153CIncome Tax Rules, 1962-Rule 8DTaxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts23 Apr 2025
The State Govt. Of N.C.T. Of Delhi Vs Vicky @ Vinay & Ors.
Delhi High Court · (2025) 04 DEL CK 2380
Code of Criminal Procedure, 1973-Section 378, 482, 313Indian Penal Code, 1860-Section 341, 325, 527, 427, 34, 323Probation of Offenders Act, 1958-Sections 3 and 4
High Courts23 Apr 2025Dismissed
Pr. Commissioner Of Income Tax-4, New Delhi Vs NTPC Vidyut Vyapar Nigam Ltd.
Delhi High Court · (2025) 04 DEL CK 2377
Income Tax Act, 1961-Section 263, 143(3)Environment (Protection) Act, 1986-Sections 3 and 5
High Courts23 Apr 2025Allowed
Carol Infrastructure Private Limited Vs Assistant Commissioner Of Income Tax, Central Circle 27, Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 2376
Income Tax Act, 1961-Section 132, 132A, 139, 147, 148, 149, 151, 153, 153A, 153B(1), 153C, 153C(1)
High Courts23 Apr 2025Disposed Of
Domino Printing Sciences PLC Vs The Commissioner Of Income Tax, (International-Tax) -2, New Delhi
Delhi High Court · (2025) 04 DEL CK 2372
Constitution of India-Article 226Companies Act, 1956Limited Liability Partnership Act, 2008