High Courts18 Sept 2025Disposed Of
Saumya Chaurasia Vs Assistant/Deputy Commissioner Of Income Tax & Ors.
Delhi High Court · (2025) 09 DEL CK 2130
Income Tax Act, 1961-Section 226(3), 226(2)CPC-Section 60
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 530 of 6,144
High Courts18 Sept 2025Disposed Of
Union Of India Vs Additional Director Of Income Tax-Exemption Range-Ii, New Delhi
Delhi High Court · (2025) 09 DEL CK 1606
Income Tax Act, 1961-Section 143(3)
High Courts18 Sept 2025Dismissed
Bhanu Chaudhary Vs Geeta Rani Alias Geeta Bansal & Ors.
Delhi High Court · (2025) 09 DEL CK 1428
Code of Civil Procedure, 1908-Order VII Rule 11Court Fees Act-Section 7(iv)(c), Article 17(iii) of Second ScheduleDelhi High Court Rules-Rule 7, Part C, Chapter III, Volume I
High Courts17 Sept 2025Disposed Of
National Insurance Company Limited Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1622
High Courts17 Sept 2025Dismissed
Smt. Janak Kumari Gandhi & Ors. Vs Registrar Co-Operative Society & Ors.
Delhi High Court · (2025) 09 DEL CK 2173
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1Delhi Co-operative Societies Act, 2003-Section 37, 77, 77(2)Delhi Co-operative Societies Rules, 2007-Rule 90
High Courts17 Sept 2025Disposed Of
Express House Keeper (P) Ltd. Vs Ensol Power (P) Ltd.
Delhi High Court · (2025) 09 DEL CK 1653
High Courts17 Sept 2025Dismissed
Rahul Tyagi Vs Kamlesh & Ors.
Delhi High Court · (2025) 09 DEL CK 1654
Code of Civil Procedure, 1908-Section 115Indian Evidence Act, 1872-Section 45
High Courts17 Sept 2025Disposed Of
Reliance Gen Ins Co Ltd Vs Rashid Ali & Ors
Delhi High Court · (2025) 09 DEL CK 1655
Motor Vehicles Act, 1988-Sections 168, 169Workmen's Compensation Act, 1923-First Schedule
High Courts17 Sept 2025Dismissed
Dr Sunil Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1663
Constitution of India-Article 215Contempt of Courts Act, 1971-Section 2(b), 12, 19(1), 20Limitation Act, 1963-Sections 4 to 24, 5, 12, 14, 17, 22, 29(2)
High Courts17 Sept 2025
Jai Kishan Vs Gauri Shankar & Anr.
Delhi High Court · (2025) 09 DEL CK 1665
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25(4), 25(5), 25B(8), 14(7)
High Courts17 Sept 2025Disposed Of
Shri Bali Arya Vs Municipal Corporation Of Delhi, Through Its Commissioner
Delhi High Court · (2025) 09 DEL CK 1695
High Courts17 Sept 2025Disposed Of
Pooja Chopra Vs Municipal Corporation Of Delhi Through Its Commissioner & Ors.
Delhi High Court · (2025) 09 DEL CK 1697
High Courts17 Sept 2025Disposed Of
Siya Through Her Next Friend Kajal Kumari & Anr. Vs Election Committee Dayal Singh College & Anr.
Delhi High Court · (2025) 09 DEL CK 1698
High Courts17 Sept 2025Allowed
Laxmi Jha & Anr. Vs State & Anr.
Delhi High Court · (2025) 09 DEL CK 1722
Indian Penal Code, 1860-Section 306, 34, 498A, 406, 509, 107Code of Criminal Procedure-Section 482Constitution of India-Article 227
High Courts17 Sept 2025
Ramesh Pal Bhatia & Ors. Vs Rohit Bhatia & Anr.
Delhi High Court · (2025) 09 DEL CK 2196
Code of Civil Procedure, 1908-Order XXXVII, XXXVII Rule 2, XXXVII Rule 3, XXXVII Rule 3(5)Income Tax Act, 1961-Section 269
High Courts17 Sept 2025
Roop Chand Vs State
Delhi High Court · (2025) 09 DEL CK 2193
Code of Criminal Procedure, 1973-Section 374(2), 428, 207, 313Prevention of Corruption Act, 1988-Section 7, 12, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Indian Penal Code, 1860-Section 120B
High Courts17 Sept 2025
Surender Kumar Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2192
Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6, 11, 18
High Courts17 Sept 2025Allowed
Aaj Supply Chain Management Pvt. Ltd. Formerly Known As Aaj Enterprises Private Limited Vs Skylark Express (Delhi) Pvt. Ltd
Delhi High Court · (2025) 09 DEL CK 1759
CPC-Order VIII Rule 1
High Courts17 Sept 2025Disposed Of
Ms Shadiya Through Association Of Responsible Professionals Vs State Of NCT Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1782
Constitution of India-Article 226Cr.P.C.-Section 482
High Courts17 Sept 2025Allowed
Manish Nautiyal & Anr. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1825
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482