CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,22,059 judgments · page 510 of 6,103

High Courts06 Oct 2025Allowed

Indira Gandhi National Open University & Ors. Vs Dr. T.R Srinivasan & Ors.

Delhi High Court · (2025) 10 DEL CK 2177

Indira Gandhi National Open University Act, 1985-Section 2(f), 2(p), 5(1)(v), 5(1)(vi), 24(d), 25(3), 25(4), 26, 26(1), 26(2), 26(3), 26(4), 30(1), 40(1), 40(2), Statute 12, Statute 12(4), Statute 13, Statute 17, Statute 17(9), Statute 17(12), Statute 17(14), Statute 18, Statute 26UGC Regulations on Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education, 2010Right to Information Act, 2005
Read judgment
High Courts06 Oct 2025Partly Allowed

Aadil @ Nauserwa Vs State

Delhi High Court · (2025) 10 DEL CK 2272

IPC-Section 377/34, 506/34, 363/34, 377, 506, 34POCSO Act-Section 6, 2(d), 9(g), 10Cr.P.C.-Section 428, 164, 313, 161
Read judgment
High Courts06 Oct 2025Allowed

Megha Engineering And Infrastructure Ltd. Vs Income Tax Settlement Commission & Ors.

Delhi High Court · (2025) 10 DEL CK 2283

Income Tax Act, 1961-Chapter XIX-A, Section 132, 142(1), 143(2), 148, 153A, 153C, 192(2)(b), 119, 119(2)(b), 245A, 245A(b), 245A(eb), 245AA, 245B(1), 245BC, 245BD, 245C, 245C(5), 245D, 245D(1), 245D(2B), 245D(2C), 245D(4), 245D(9), 245D(11), 245HA(1), 245M, 245M(2), 245A to 245M, Explanation (iiia) to Section 245A(b)Finance Act, 2021-Sections 62 to 73Finance Act, 2007
Read judgment