High Courts09 Sept 2025Disposed Of
Anmol Tradex Private Limited Vs Assistant Commissioner Of Income Tax Central Circle 25 Delhi
Delhi High Court · (2025) 09 DEL CK 2123
Income-Tax Act, 1961-Section 148A(1), 148A(3), 148
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Delhi High Court judgments
1,22,877 judgments · page 548 of 6,144
High Courts08 Sept 2025
Su Kam Power Systems Limited Vs Office Of Registrar Of Companies & Anr.
Delhi High Court · (2025) 09 DEL CK 1632
Constitution of India-Article 226Insolvency and Bankruptcy Code, 2016-Section 32A(2)Companies Act, 2013-Section 148, 441, 2(60)
High Courts08 Sept 2025Disposed Of
R V Sinha Vs Ashwani Kumar & Ors.
Delhi High Court · (2025) 09 DEL CK 1666
DMC Act – 1957-Section 343/344, 344 (2), 345-AIndian Registration Act, 1908Constitution of India-Article 226
High Courts08 Sept 2025
Gandhi Kusth Krishi Sanstha Vs East Delhi Municipal Corporation & Ors.
Delhi High Court · (2025) 09 DEL CK 1667
U.P. Act 1 of 1951-Section 20
High Courts08 Sept 2025Dismissed
Amit Chakraborty Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 09 DEL CK 1668
Delhi Municipal Corporation Act, 1957-Section 349, 344(1), 343, 345-AIPC-Section 188BNSS-Section 215
High Courts08 Sept 2025Disposed Of
Mr Bijender Singh Vs Bses Rajdhani Power Limited & Anr.
Delhi High Court · (2025) 09 DEL CK 2146
High Courts08 Sept 2025Dismissed
Sachin Bhati Vs University Of Delhi Through Its Vice-Chancellor & Ors.
Delhi High Court · (2025) 09 DEL CK 2145
Election Commission Rules-Para 29Conduct of Election Rules-Rule 56DRepresentation of the People Act, 1951-Section 9-A, 80 and 80-A
High Courts08 Sept 2025Disposed Of
M/S GHT Logistics Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2144
High Courts08 Sept 2025Allowed
Rohtash Singh Vs Govt. Of N.C.T. Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1609
Code of Civil Procedure, 1908-Section 96, 80Motor Vehicle Act, 1988Delhi Motor Vehicle Rules, 1993
High Courts08 Sept 2025Dismissed
Daksh Bhardwaj Vs University Of Delhi Through Its Vice-Chancellor & Ors.
Delhi High Court · (2025) 09 DEL CK 1608
Representation of the People Act, 1951-Sections 9-A, 80, 80-AConstitution of India-Article 226Code of Civil Procedure, 1908
High Courts08 Sept 2025Disposed Of
Uma Shokeen Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2143
High Courts08 Sept 2025Dismissed
Sh Aman Kapasiya Vs University Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2142
University of Delhi, Code of Conduct (For the candidates contesting DUSU and College Students' Union Elections 2024-2025)-Clause 4Delhi University Students' Union Constitution-Clause 15Representation of the People Act, 1951-Section 9-A, 80 and 80-A
High Courts08 Sept 2025Dismissed
Soham Ramesh Kumbhar Vs National Medical Commission (NMC) & Ors.
Delhi High Court · (2025) 09 DEL CK 1703
Regulations on Graduate Medical Education (Amendment), 2019-Regulation 7.7, 11.2.7Constitution of India-Article 226, 227, 14, 19(1)(g), 21
High Courts08 Sept 2025Disposed Of
Avantha Holdings Limited & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1705
Indian Penal Code-Section 120B, 406, 420, 467, 468, 471, 477APC Act, 1988-Section 13(2), 13(1)(d)Master Directions on Frauds-Clauses 8.9.4, 8.9.5, 8.12, 8.12.1, 8.12.2, 8.12.3
High Courts08 Sept 2025Disposed Of
M/s Moneywise Financial Services Pvt. Ltd Vs Mahaveer Enterprises Through Its Proprietor & Anr.
Delhi High Court · (2025) 09 DEL CK 1735
Arbitration and Conciliation Act, 1996-Section 21, 11(6), 11, 8, 11(6A), 7, 37, 16, 11(6-A), 12(2)
High Courts08 Sept 2025Disposed Of
Clix Capital Services Pvt Ltd Vs Rajendra Prasad Singh & Anr.
Delhi High Court · (2025) 09 DEL CK 1736
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 21, 37, IVth Schedule
High Courts08 Sept 2025Disposed Of
Hari Vadan Kumar Vs Rakesh Kumar Gupta
Delhi High Court · (2025) 09 DEL CK 1738
Code of Civil Procedure, 1908-Order XXXVII Rule 3(5), XXXVII Rule 3(1), XXXVII Rule 3(2), XXXVII Rule 2(2), XXXVII Rule 3Negotiable Instruments Act, 1881-Section 138, 139
High Courts08 Sept 2025Dismissed
Sunil Kumar Vs Girdhari Lal Sharma
Delhi High Court · (2025) 09 DEL CK 2200
CPC-Order XVIII Rule 17
High Courts08 Sept 2025Disposed Of
Rajender Mishra Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2025) 09 DEL CK 1777
Constitution of India-Article 226Bhartiya Nyaya Samhita, 2023-Section 137 (2)