Delhi High Court Judgments

Constitution of India-Article 226Dentists Act, 1948-Section 10A, 10A(1), 10A(2)(b), 10A(2)(e), 10A(3), 10A(4), 10A(7)(g), 20, 20(1)(fb), 20(2)(fa), 20(4)Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and increase of Admission Capacity in Dental Colleges) Regulations, 2006-Regulation 6, 6(2), 6(2)(e)

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High Courts08 Sept 2025Disposed Of

Mata Amritanandamayi Math & Anr. Vs Anil Kumar Jain & Ors.

Delhi High Court · (2025) 09 DEL CK 1860

Code of Civil Procedure, 1908-Order XLIII Rule 1(r)Delhi High Court Act, 1966-Section 10Delhi Land Revenue Act, 1954

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High Courts08 Sept 2025Disposed Of

Naveen Vedi Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 1880

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High Courts08 Sept 2025Dismissed

Meeta Singh Vs Union Of India & Anr.

Delhi High Court · (2025) 09 DEL CK 1881

CPC-Order II Rule 2

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High Courts08 Sept 2025Disposed Of

Anything Skool Ltd. (Formerly Known As Liberty Innovative Outfits Ltd.) Vs Liberty Footwear Company

Delhi High Court · (2025) 09 DEL CK 1882

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High Courts08 Sept 2025Disposed Of

Bhawna Arora Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 1883

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High Courts08 Sept 2025Disposed Of

Pratima Behera Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 1884

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High Courts08 Sept 2025Dismissed

Ajay Vs Indian Coast Guard & Ors.

Delhi High Court · (2025) 09 DEL CK 1885

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High Courts08 Sept 2025Allowed

Lokesh Pathak Vs Designated Committee, SVLDRS, Central GST, Delhi West

Delhi High Court · (2025) 09 DEL CK 2155

Central Excise Act, 1944-Section 11A(1), 11AB, 38A, 34, 12F, 9, 3Central Excise Rules, 1944-Section 173Q, Rule 209ACentral Excise Rules, 2002-Rule 25, 26

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High Courts08 Sept 2025Allowed

Radhey Shyam Aggarwal, Proprietor Of M/S Meenakshi Garments Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 2154

Finance Act, 2019-Chapter V, Section 121(1)(a), 121(c), 121(d), 121(u), 123, 123(b), 124, 124(2), 125, 126, 129, 129(1)(a)Central Excise Act, 1944-Section 3, 9, 12F, 34Central Excise Rules, 2002-Rule 25, 25(a), 25(d)

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High Courts08 Sept 2025Disposed Of

Chegg India Private Limited Vs Assistant Commissioner CGST Mohan Cooperative Industrial Estate (MCIE) & Ors.

Delhi High Court · (2025) 09 DEL CK 2153

Constitution of India-Article 226Central Goods and Service Tax Act, 2017-Section 107(11)

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High Courts08 Sept 2025Allowed

Gaurav Jain Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 2152

Central Excise Act, 1944-Section 3, 9, 11A, 11A(4), 11AA, 11AC, 12F, 34Central Excise Rules, 2002-Rule 25, 25(a), 25(d), 26Finance Act, 2019-Chapter V, Section 121, 121(1)(a), 121(c), 121(d), 121(u), 123, 124, 124(2), 125, 126, 129, 129(1)(a)

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High Courts08 Sept 2025Allowed

Remco Industries India Through Its Proprietor Shri Ram Babu Gupta Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 2151

Finance Act (No.02) 2019-Chapter V, Section 121(1)(a), 121(c), 121(d), 121(u), 123, 123(b), 124, 124(2), 125, 126, 127, 129, 129(1)(a)Central Excise Act, 1944-Section 3, 9, 12F, 34Central Excise Rules, 2002-Rule 25, 25(a), 25(d)

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