High Courts31 Oct 2025Allowed
Karan Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2017
IPC-Section 307/34Cr.P.C.-Section 428, 313, 161
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Delhi High Court judgments
1,21,811 judgments · page 477 of 6,091
High Courts31 Oct 2025Disposed Of
Buta Ram & Ors. Vs UOI & Ors.
Delhi High Court · (2025) 10 DEL CK 2028
Constitution of India-Article 226, 311, 14, 16, 21Central Civil Services (Pension) Rules, 1972Gramin Dak Sevaks (Conduct and Engagement) Rules, 2011-Rule 3A, 3A(i), 3A(iii), 3A(v), 6, 12
High Courts31 Oct 2025Dismissed
State (NCT Of Delhi) Vs Bhola Kumar & Ors.
Delhi High Court · (2025) 10 DEL CK 2030
Code of Criminal Procedure, 1973-Section 378IPC-Sections 489B, 489C
High Courts31 Oct 2025Dismissed
Munna Vs State (NCT Of Delhi)
Delhi High Court · (2025) 10 DEL CK 2037
IPC-Sections 307, 392, 394, 397, 342, 411, 300Cr.PC-Section 428
High Courts31 Oct 2025Dismissed
V Balasubramanian Vs Union Of India & Anr
Delhi High Court · (2025) 10 DEL CK 2052
Constitution of India-Article 226
High Courts31 Oct 2025Disposed Of
Ms. Sunita Shah Vs Commissioner Of Customs, IGI Airport & Ors.
Delhi High Court · (2025) 10 DEL CK 2073
Constitution of India-Article 226, 227Baggage Rules, 2016Customs Act, 1962-Section 111(d), 111(j), 111(m), 112(a), 112(b), 128A(4A), 110(1), 110(2), 110(2) first proviso, 110(2) second proviso, 110A, 124, 124(a)
High Courts31 Oct 2025Allowed
Rajesh Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2118
Constitution of India-Article 226Airports Authority of India (General Conditions of Service and Remuneration of Employees) Regulations, 2003-Regulation 6(7)(b), Rule 6(7)(b)Probation of Offenders Act, 1958-Section 3, 4, 12
High Courts31 Oct 2025Disposed Of
M/S R Gupta Metal Store (Through Its Proprietor Sh. Mahesh Chand Gupta) Vs Central Goods And Services Tax Delhi North (Through Its Commissioner)
Delhi High Court · (2025) 10 DEL CK 2084
Constitution of India-Article 226, 136Central Goods and Service Tax Act, 2017-Section 16, 107, 122(1), 122(3)
High Courts31 Oct 2025Disposed Of
Shree Balajee Traders Through Its Proprietor Shyam Sunder Vs Sales Tax Officer Class II AVATO Ward 71 & Anr.
Delhi High Court · (2025) 10 DEL CK 2086
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73
High Courts31 Oct 2025Disposed Of
M/s Swarn Cosmetic (India) Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2089
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 168-ASGST Act (Telangana GST Act)-Section 73
High Courts31 Oct 2025Disposed Of
M/s Swarn Cosmetics (India) Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2091
Central Goods and Service Tax Act, 2017-Section 16(2)(c), 73(1), 74(1), 107CGST Rules, 2017-Rule 142(1A), 26(3)
High Courts31 Oct 2025
Shriram General Insurance Co Ltd Vs Nisha Sharma & Ors
Delhi High Court · (2025) 10 DEL CK 2096
Motor Vehicles Act, 1988-Section 173Indian Penal Code, 1860-Section 279/304-A
High Courts31 Oct 2025Disposed Of
Amit Urf Bhima Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 2155
High Courts31 Oct 2025Disposed Of
Rashtriya Rajdhani Kshetra Tipahiya Chalak Union Delhi Regd Vs The Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2154
Constitution of India-Article 226, 227
High Courts31 Oct 2025Disposed Of
Amit Urf Bhima Vs Municipal Corporation Of Delhi And Anr
Delhi High Court · (2025) 10 DEL CK 1370
High Courts31 Oct 2025Disposed Of
Jyoti Jain Vs Municipal Corporation Of Delhi & Anr
Delhi High Court · (2025) 10 DEL CK 1378
High Courts30 Oct 2025Disposed Of
Ram Kripal Singh Construction Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1722
General Financial Rules, 2017IPCPC Act
High Courts30 Oct 2025Disposed Of
Rakesh Aggarwal Vs North Delhi Municipal Corporation & Ors.
Delhi High Court · (2025) 10 DEL CK 1730
High Courts30 Oct 2025Disposed Of
Jamia Hamdard Deemed To Be University & Anr. Vs Delhi Jal Board
Delhi High Court · (2025) 10 DEL CK 1781
High Courts30 Oct 2025Disposed Of
Daya Ram Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1782