High Courts10 Sept 2025Dismissed
Rahul Kumar Vs New Delhi Municipal Council & Ors.
Delhi High Court · (2025) 09 DEL CK 1987
CCS (Temporary Service) Rules, 1965-Rule 5(1)(a)
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 544 of 6,144
High Courts10 Sept 2025Disposed Of
Ajit Kumar Vs Union Of India
Delhi High Court · (2025) 09 DEL CK 1988
High Courts10 Sept 2025Disposed Of
Mr. Imran Vs Commissioner Of Customs, IGI Airport
Delhi High Court · (2025) 09 DEL CK 2030
Constitution of India-Articles 226, 227Customs Act, 1962-Section 111(d), 111(i), 111(j), 111(l), 111(m), 111(o), 125, 112(a), 112(b), 114AA
High Courts10 Sept 2025Disposed Of
Logica Infoway Ltd. Formerly Known As Eastern Logica Infoway Ltd. Vs The Union Of India Revenue Secretary, Ministry Of Finance & Ors.
Delhi High Court · (2025) 09 DEL CK 2031
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 73, 74, 168ASGST Act (Telangana GST Act)-Section 73
High Courts10 Sept 2025Disposed Of
Vivek Kumar Singh Vs Commisstoner Of Customs A G & Anr.
Delhi High Court · (2025) 09 DEL CK 2032
Customs Act, 1962-Section 102, 108, 111(d), 111(i), 111(j), 111(m), 111(o), 112(a), 112(b), 114AABaggage Rules, 2016
High Courts10 Sept 2025Disposed Of
National Aluminium Company Limited Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2025) 09 DEL CK 2033
Constitution of India-Articles 226 and 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts10 Sept 2025Disposed Of
Baldev Metals Pvt. Ltd. Through Its Director Shri Varun Kumar Dharna Vs Pr. Commissioner Of Delhi Goods And Services Tax & Ors.
Delhi High Court · (2025) 09 DEL CK 2034
Constitution of India-Articles 226 and 227Central Goods and Services Tax Act, 2017-Section 73, 168-A, 168A, 168 (A)SGST Act (Telangana GST Act)-Section 73
High Courts10 Sept 2025Disposed Of
Shri Raj Kishan Industries Vs Sales Tax Officer ClassII/Avato & Ors.
Delhi High Court · (2025) 09 DEL CK 2035
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts10 Sept 2025Disposed Of
Simla Holdings Vs The Assistant Commissioner Central Tax Division Rohini, Delhi West & Ors.
Delhi High Court · (2025) 09 DEL CK 2036
Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act of 2002Central Goods and Services Tax Act, 2017-Section 107, 169, 169 (1) (a)
High Courts10 Sept 2025Allowed
Gautam Sharma Vs Govt. Of NCT, Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2081
Code of Criminal Procedure, 1973-Section 482, 164, 91Indian Penal Code, 1860-Section 376/506, 90, 375
High Courts10 Sept 2025Dismissed
BSES Yamuna Power Ltd. Vs Samender Singh & Ors.
Delhi High Court · (2025) 09 DEL CK 2082
Electricity Act, 2003-Section 135, 138, 151Cr.P.C.-Section 251, 313
High Courts10 Sept 2025
Sunil Kumar Vs Pinki & Ors.
Delhi High Court · (2025) 09 DEL CK 2084
Code of Criminal Procedure, 1973-Section 125
High Courts10 Sept 2025Dismissed
Smt. Geeta & Anr. Vs The State & Anr.
Delhi High Court · (2025) 09 DEL CK 2085
Code of Criminal Procedure, 1973-Section 125
High Courts10 Sept 2025Dismissed
Divya Sharma & Anr. Vs Mudit Vashishtha
Delhi High Court · (2025) 09 DEL CK 2086
Code of Criminal Procedure, 1973-Section 125IPC-Section 498A, 406
High Courts10 Sept 2025Dismissed
Ex HC Dwarika Prasad Vs UOI & Ors.
Delhi High Court · (2025) 09 DEL CK 2106
Border Security Force Rules, 1969-Rule 46Constitution of India-Article 226
High Courts09 Sept 2025
Dr. Anuj Kumar & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1611
Employees' State Insurance Act, 1948-Section 17ESIC (Staff and Conditions of Service) Regulations, 2023-Regulation 4, First Schedule, Second ScheduleEmployees' State Insurance Corporation (Staff and Conditions of Service) Regulations, 1959-Regulation 8(1)
High Courts09 Sept 2025
Romy Mehra & Anr. Vs Gautam Mehra & Anr.
Delhi High Court · (2025) 09 DEL CK 2174
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151, 12 Rule 6, I Rule 10Indian Penal Code, 1860-Section 498-A/406/354/506/509/377/34Protection of Women from Domestic Violence Act, 2005-Section 2(s), 12, 17(1), 17(2), 19, 19(1), 19(1)(b), 19(1)(e), 19(1)(f), 23, 26
High Courts09 Sept 2025Allowed
Luossavaara Kiirunavaara AB Vs The Assistant Controller Of Patents And Designs & Anr.
Delhi High Court · (2025) 09 DEL CK 2149
Patents Act, 1970-Section 117-A(2), 2(1)(ja), 3(f), 3(d), 10(5), 10(4)(c), 130(1), 13(1)(b)
High Courts09 Sept 2025Allowed
Neelam Arora & Anr. Vs Manju Arora
Delhi High Court · (2025) 09 DEL CK 1624
Code of Civil Procedure, 1908-Order XII Rule 6, I Rule 10Protection of Women from Domestic Violence Act, 2005-Section 2(s), 12, 17, 17(1), 17(2), 19, 19(1), 19(1)(b), 19(1)(e), 19(1)(f), Proviso to Section 19(1)Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts09 Sept 2025Dismissed
Bhupinder Singh Vs Ajit Pal Singh Bindra & Anr.
Delhi High Court · (2025) 09 DEL CK 1633
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d), I Rules 3-A, 4, 5, 9 and 10, 1 Rule 1, 1 Rule 3, II Rules 3 and 6, 2 Rule 3, 2 Rule 6, Section 80, 86, 99, 115Specific Relief Act, 1963-Section 14(1)(b)