High Courts25 Mar 2025Allowed
Lufthansa Cargo AG Vs Assistant Commissioner Of Income Tax & Ors.
Delhi High Court · (2025) 03 DEL CK 1994
Income Tax Act, 1961-Section 195(3), 197, 197(1)Income Tax Rules, 1962-Rule 29B(1), 29B(2)
COURT ARCHIVE
Delhi High Court judgments, 2025
8,182 judgments · page 349 of 410
High Courts25 Mar 2025Allowed
Pratishtha Garg Vs Assistant Commissioner Of Income Tax Central Circle 25 Delhi
Delhi High Court · (2025) 03 DEL CK 1989
Income Tax Act, 1961-Section 148A(d), 148A(b), 148, 153C, 147 to 151, 151, 153A, 148ATaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts25 Mar 2025Dismissed
M/s Delco Infrastructure Projects Ltd & Ors. Vs Intec Capital Limited & Anr.
Delhi High Court · (2025) 03 DEL CK 1988
Arbitration and Conciliation Act, 1996-Section 34, 37, 37(1), 34(3)Commercial Courts Act, 2015-Section 13(1-A), 13(1A)Limitation Act-Articles 116 and 117
High Courts25 Mar 2025Dismissed
M/s Delco Infrastructure Projects Ltd & Ors. Vs Intec Capital Limited & Anr.
Delhi High Court · (2025) 03 DEL CK 1986
Arbitration and Conciliation Act, 1996-Section 34, 37, 37(1), 34(3)Commercial Courts Act, 2015-Section 13(1-A), 13(1A)Limitation Act-Articles 116 and 117
High Courts25 Mar 2025Dismissed
M/s Delco Infrastructure Projects Pvt. Ltd & Ors. Vs Intec Capital Limited & Anr.
Delhi High Court · (2025) 03 DEL CK 1750
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 37, 37(1)Commercial Courts Act, 2015-Section 13(1A)Limitation Act-Articles 116 and 117
High Courts25 Mar 2025
Daiichi Sankyo Company Limited Vs Malvinder Mohan Singh & Ors.
Delhi High Court · (2025) 03 DEL CK 1749
CPC-Order 21 Rule 66, 21 Rule 66 (2) (e), 21 Rule 77, 21 Rule 78, XXI Rule 84, 21 Rule 90Companies Act-Section 447Central Goods and Services Tax Act, 2017-Section 9, 92
High Courts25 Mar 2025Partly Allowed
National Highways Authority Of India Vs M/S C.P. Rama Rao Proprietor
Delhi High Court · (2025) 03 DEL CK 1748
Arbitration and Conciliation Act, 1996-Section 34
High Courts25 Mar 2025
Amit Rathee & Anr. Vs Registrar Co-Operative Societies & Ors.
Delhi High Court · (2025) 03 DEL CK 1719
Constitution of India-Article 226Delhi Cooperative Societies Rules, 2007-Rule 19(1)(vi)
High Courts25 Mar 2025Dismissed
Naveen Kumar Vs State Govt Of Nct Delhi
Delhi High Court · (2025) 03 DEL CK 1119
Indian Penal Code, 1860 - Section 302
High Courts25 Mar 2025Dismissed
Rehman Aftab Alam Vs Salma Bano & Ors
Delhi High Court · (2025) 03 DEL CK 1118
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 24, 151, Order 18 Rule 17
High Courts25 Mar 2025Allowed
Dr. Chandna Shekhar Vs State N.C.T Of Delhi
Delhi High Court · (2025) 03 DEL CK 1117
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 64, 87, 123, 351(2)Protection of Children from Sexual Offences Act, 2012 - Section 6, 21
High Courts25 Mar 2025Disposed Of
Arpan Alias Babloo Vs State Govt Of Nct Of Delhi
Delhi High Court · (2025) 03 DEL CK 1116
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20, 25, 29, 37, 37(1)(b)(ii)
High Courts25 Mar 2025Disposed Of
Najir Hussain Vs State Through Sho Special Cell
Delhi High Court · (2025) 03 DEL CK 1114
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 21, 25, 29, 37, 37(1)(b)(ii)
High Courts25 Mar 2025Allowed
Vikram Yadav Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 03 DEL CK 1113
Indian Penal Code, 1860 - Section 34, 120B, 186, 302, 307, 353, 364A, 384, 419
High Courts25 Mar 2025Disposed Of
Warm Forgings Pvt Ltd Vs Reckon Industries Ltd
Delhi High Court · (2025) 03 DEL CK 1112
High Courts25 Mar 2025Allowed
Narender Kumar Vs State Gnctd Of Delhi & Anr
Delhi High Court · (2025) 03 DEL CK 1111
Code of Criminal Procedure, 1973 - Section 91Indian Penal Code, 1860 - Section 34, 323, 342, 376, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 - Section 6, 21
High Courts25 Mar 2025Allowed
Prity Kumari Alias Priti Kumari Vs State Nct Of Delhi & Anr
Delhi High Court · (2025) 03 DEL CK 1110
Bharatiya Nyaya Sanhita, 2023 - Section 316(3)
High Courts25 Mar 2025Allowed
Sifarish Khan Vs State (Govt Of Nct)
Delhi High Court · (2025) 03 DEL CK 1109
Code of Criminal Procedure, 1973 - Section 161Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 318(4), 319(2)
High Courts25 Mar 2025Disposed Of
Niranjan Tiwari Vs State
Delhi High Court · (2025) 03 DEL CK 1108
Code of Criminal Procedure, 1973 - Section 161, 164, 313, 374(2)Indian Penal Code, 1860 - Section 354Protection of Children from Sexual Offences Act, 2012 - Section 9(m), 10, 29
High Courts25 Mar 2025,Allowed,,No,No 5129165,Delhi Transport Corporation (Dtc) Through Its Chairman Vs Manohar Lai (Driver) Batch No. 26775 Token No. 68780,LPA No.13 Of 2021
Suresh Kumari Vs Registrar Of Companies & Ors
Delhi High Court · (2025) 03 DEL CK 1105
Code of Civil Procedure, 1908 - Section 151Insolvency and Bankruptcy Code, 2016 - Section 18, 18(l)(vi), 20(1), 25, 25(1), 25(2)(b), 60(5)