High Courts09 Sept 2025Allowed
Narendra Pal Singh Soam Vs Union Of India Through Ministry Of Home Affairs, Govt Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1944
CISF Act & Rule-2001-Rule 39 (ii)Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 547 of 6,144
High Courts09 Sept 2025
Union Of India Through The Secretary Ministry Of Defence & Ors. Vs Ex Nk Jadish Chandra Dsc
Delhi High Court · (2025) 09 DEL CK 1946
Constitution of India-Article 226
High Courts09 Sept 2025Disposed Of
Union Of India & Anr. Vs Om Prakash
Delhi High Court · (2025) 09 DEL CK 1980
Central Civil Services (Pension) Rules, 1972-Rule 68General Provident Fund Rules, 1960-Rule 11
High Courts09 Sept 2025Dismissed
National Institute Of Fashion Technology & Ors. Vs Vijay Kumar Dua & Ors.
Delhi High Court · (2025) 09 DEL CK 1982
High Courts09 Sept 2025Dismissed
Kendriya Vidyalaya Sangathan & Anr. Vs Y S Saini
Delhi High Court · (2025) 09 DEL CK 1983
High Courts09 Sept 2025Dismissed
J K Rohtagi Vs National Building Construction Corporation Ltd & Anr.
Delhi High Court · (2025) 09 DEL CK 1984
NBCC Service (Conduct) Rules, 1969-Rule 3(1)Constitution of India-Article 226
High Courts09 Sept 2025Disposed Of
M/s Maggu Multiventures Pvt. Ltd. Vs Principal Commissioner Of Customs-Import Inland Container Depot, Tughlakabad, New Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2023
Constitution of India-Articles 226, 227
High Courts09 Sept 2025
Puneet Batra Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2025
Central Goods and Services Act, 2017-Section 67, 67(2)
High Courts09 Sept 2025Disposed Of
Ashish Enterprises Through Its Proprietor Ashish Gupta Vs Assistant Commissioner Division Shahdara East Delhi CGST & Ors.
Delhi High Court · (2025) 09 DEL CK 2026
Central Goods and Services Act, 2017-Section 2(106), 73, 73(1), 73(3), 73(4), 73(9), 73(10), 74, 74(1), 74(3), 74(4), 74(9), 74(10)
High Courts09 Sept 2025Disposed Of
M/S Sumit Saree Centre Through Its Proprietor Mr. Rajesh Kumar Vs Commissioner Of DGST & Anr.
Delhi High Court · (2025) 09 DEL CK 2027
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts09 Sept 2025Disposed Of
Ruchika Industries Through Its Proprietor Rakesh Kumar Dhingra Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2028
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts09 Sept 2025Disposed Of
M/s SPMS Abrasive Through Its. Proprietor Sh. Manjeet Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2029
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 73, 168, 168ATelangana GST Act-Section 73
High Courts09 Sept 2025Dismissed
Sachin Dewangan Vs National Thermal Power Corporation Limited
Delhi High Court · (2025) 09 DEL CK 2063
Constitution of India-Article 226
High Courts09 Sept 2025Dismissed
Harjeet Singh Puri Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2064
Constitution of India-Article 226(2), 226
High Courts09 Sept 2025Dismissed
Rajinder Vs The State NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2080
Indian Penal Code, 1860-Sections 34, 120B, 370, 370(4), Explanation I to Section 370Juvenile Justice (Care and Protection of Children) Act, 2015-Section 81Cr.P.C.-Sections 82, 161
High Courts09 Sept 2025Dismissed
Harendra Kumar Vs State Of NCT Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2083
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3, 4, 15ACr.P.C.-Sections 156(3), 41A
High Courts09 Sept 2025Dismissed
Savan Godiawala Vs Insolvency And Bankruptcy Board Of India
Delhi High Court · (2025) 09 DEL CK 2095
Insolvency and Bankruptcy Code, 2016-Section 7, 17(2)(e), 19, 19(2), 30, 34(8), 35, 35(f), 35(j), 35(2), 36, 36(1), 36(3), 36(4), 43, 45, 50, 52, 53, 53(1)(a), 66, 196, 196(1), 196(1)(a) to (u), 196(1)(f), 196(1)(g), 196(3), 196(3)(i) to (iv), 197, 208, 208(2)(a), 208(2)(e), 217, 218, 218(1), 218(6), 219, 220, 220(1), 220(2), 220(3), 220(4), 220(5), 233, 236(2)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 35A(2), 35A(3), 39DIBBI (Liquidation Process) Regulations, 2016-Regulation 2(1)(ea), 4, 4(1), 4(2)(a), 4(2)(b), 4(3), 7(1), 7(2)(a), 42, 42(2), 42(3)
High Courts09 Sept 2025Disposed Of
Ajay Vs State
Delhi High Court · (2025) 09 DEL CK 2103
IPC-Sections 364, 302Juvenile Justice (Care and Protection of Children) Act, 2000-Sections 2(k), 2(l), 7-A, 20, 88Juvenile Justice Act, 1986-Section 2(h)
High Courts09 Sept 2025Dismissed
Sh Raj Kumar Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2105
Employees' Compensation Act, 1932-Section 22, 30, 30(2), 4A, 12(2)Cr.P.C-Section 173, 161Indian Limitation Act, 1963-Section 5
High Courts09 Sept 2025Dismissed
Raj Krishan Gupta & Ors. Vs Principal Director Of Income Tax (Investigation) -1 New Delhi
Delhi High Court · (2025) 09 DEL CK 2122
Income Tax Act, 1961-Section 34, 131(1A), 132, 132(1), 132(1)(a), 132(4)Finance Act, 2017Companies Act, 1956