High Courts17 Sept 2025Allowed
Tarun Arora Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1826
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 279, 337, 338Code of Criminal Procedure, 1973-Section 482
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Delhi High Court judgments
1,22,877 judgments · page 531 of 6,144
High Courts17 Sept 2025Allowed
Survesh R Vs State NCT Of Delhi & Ors
Delhi High Court · (2025) 09 DEL CK 1827
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 279Motor Vehicle Act, 1954-Section 185
High Courts17 Sept 2025Allowed
XX Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2025) 09 DEL CK 1829
Constitution of India-Article 226, 21Medical Termination of Pregnancy Act, 1971-Section 3, 3(2), 3(2)(b), Explanation 1, Explanation 2, 3(2A), 3(2B), 3(2C), 3(3)Indian Penal Code (45 of 1860)
High Courts17 Sept 2025Allowed
M/s Chopra Marketing Private Limited Vs M/s Drishticon Properties Private Limited & Anr.
Delhi High Court · (2025) 09 DEL CK 1844
Commercial Courts Act, 2015-Section 13, 6, 2(1)(c), 2(1)(c)(i), 2(1)(c)(vii), 2(1)(c)(xv)Arbitration and Conciliation Act, 1996-Section 34, 37Code of Civil Procedure, 1908-Section 47
High Courts17 Sept 2025Dismissed
Late Sh Pramod Kumar Jain Proprietor Of M/s Jain Enterprises Through His Legal Heirs & Ors. Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1845
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 11, 37, 28(3), 43, 43(3)Arbitration Act, 1940-Section 8(2)Limitation Act, 1963-Article 137, Section 18, 9, 5
High Courts17 Sept 2025Dismissed
Man Mohan Singh Attri Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1849
Delhi Municipal Corporation Act, 1957-Section 348, 349, 348(1)Constitution of India-Article 226
High Courts17 Sept 2025Disposed Of
Birander Singh Ex DC Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2164
Central Civil Services (Pension) Rules, 2021-Rule 43, 43(6)Coast Guard Rules-Rule 27, 27A
High Courts17 Sept 2025Dismissed
The Pr. Commissioner Of Income Tax -1 Vs Fis Global Business Solutions India Pvt. Ltd.
Delhi High Court · (2025) 09 DEL CK 2159
Income Tax Act, 1961-Section 143(3), 144C, 154, 92CC, 92CD(5)
High Courts17 Sept 2025Disposed Of
M/s SPMS Abrasive Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1890
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 168 (A), 73SGST Act (Telangana GST Act)-Section 73
High Courts17 Sept 2025Disposed Of
M/s Aggarwal Kirana Stores Through Its Proprietor Sunil Kumar Vs Govt Of Nct Of Delhi Through Chief Secretary & Ors.
Delhi High Court · (2025) 09 DEL CK 1891
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts17 Sept 2025Allowed
Pramod Vashisht Vs North Delhi Municipal Corporation
Delhi High Court · (2025) 09 DEL CK 1915
CCS (Pension) Rules, 1972-Rule 48FR-FR 56(j)Constitution of India-Article 311(2)
High Courts17 Sept 2025Disposed Of
Badrunnisa Khan Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1965
Central Civil Services (Conduct) Rules, 1964-Rule 21
High Courts17 Sept 2025Disposed Of
Neetu Bhagat Vs All India Council For Techincal Education
Delhi High Court · (2025) 09 DEL CK 1994
All India Council for Technical Education (Group ‘A’, ‘B’ and ‘C’ posts) Recruitment Regulations, 2007-Clause A.(i)NHAI Regulations-Regulation 15(3), No. 221975 Rules
High Courts17 Sept 2025Dismissed
Jain Shikanji Private Limited Vs Satish Kumar Jain
Delhi High Court · (2025) 09 DEL CK 1997
Civil Procedure Code, 1908-Order XXXIX Rule 2A
High Courts17 Sept 2025Disposed Of
NTPC Ltd. Vs Directorate Of Enforcement
Delhi High Court · (2025) 09 DEL CK 2005
Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 528Insolvency and Bankruptcy Code, 2016-Section 32AIPC-Section 120(B), 406, 420, 468, 471
High Courts17 Sept 2025Allowed
Vipin Vs State Gnct Of Delhi
Delhi High Court · (2025) 09 DEL CK 2006
Constitution of India-Article 226Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 364-A, 302, 201, 34
High Courts17 Sept 2025Disposed Of
M/S DK Enterprises Through Proprietor, Deepak Mittal Vs Union Of India Represented Through Secretary Dept Of Revenue Ministry Of Finance & Anr.
Delhi High Court · (2025) 09 DEL CK 2049
Constitution of India-Article 226CGST Act 2017-Section 132, 107
High Courts17 Sept 2025Disposed Of
Mahesh Malkani Vs Commissioner Of Customs
Delhi High Court · (2025) 09 DEL CK 2054
Customs Act, 1962-Section 111(d), 111(j), 111(l), 111(m), 112(a), 112(b), 125, 125(3)
High Courts17 Sept 2025Disposed Of
M/s Saakar India Vs The Commissioner Of Delhi Goods And Services Tax & Anr.
Delhi High Court · (2025) 09 DEL CK 2055
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168-A, 73Telangana GST Act-Section 73
High Courts17 Sept 2025Disposed Of
Airports Authority Of India Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2056
Constitution of India-Article 226Central Goods and Service Tax Act, 2017-Section 140, 140(1), 140(4)(a), 140(8), third Proviso to Section 140(8), 50, 73, 74, 107CGST Rules, 2017-Rule 117, sub-rule (3) of Rule 117, 121