High Courts21 Aug 2025Dismissed
Anurag Sant Vs Anupriya Vij & Anr.
Delhi High Court · (2025) 08 DEL CK 1846
Code of Civil Procedure, 1908-Order VII Rule 11(b)Court Fees Act, 1870-Section 7(iv)(b), Article 17(vi) of Schedule II
COURT ARCHIVE
Delhi High Court judgments
1,24,157 judgments · page 574 of 6,208
High Courts21 Aug 2025Dismissed
Kuldeep Kaur Vs Swaran Kaur (Deceased) Through Lrs.
Delhi High Court · (2025) 08 DEL CK 1872
Family Courts Act, 1984-Section 19Protection of Women from Domestic Violence Act, 2005-Section 12, 17, 2(f)Hindu Marriage Act
High Courts21 Aug 2025Dismissed
Principal Commissioner Of Income Tax - 4 Delhi Vs Maruti Suzuki India Ltd
Delhi High Court · (2025) 08 DEL CK 1852
Income Tax Act, 1961-Section 260A, 143(1), 144C, 144C(5), 143(3), 154, 43B, 14A, 32, 40(a)(i), 92CA(3), 234B, 234C, 35(2AB)Income Tax Rules-Rule 8D, 6(1B), 6(5)Companies Act, 1956
High Courts21 Aug 2025Dismissed
Thakur Sarthk Ajeet Singh Vs Union Of India & Anr
Delhi High Court · (2025) 08 DEL CK 1898
High Courts21 Aug 2025Allowed
Sharda Devi & Anr. Vs Union Of India & Anr.
Delhi High Court · (2025) 08 DEL CK 1908
Army Act-Section 71, 71(h), 71(k)Border Security Force Act, 1968-Section 48(1), 48(1)(c), 48(1)(g)Border Security Force Rules, 1969-Rule 182
High Courts21 Aug 2025Disposed Of
ITC Limited Vs Coty International BV
Delhi High Court · (2025) 08 DEL CK 1903
CPC-Order XXXIX Rules 1 and 2, XXXIX
High Courts21 Aug 2025Allowed
Bharat Heavy Electricals Limited (BHEL) Vs Xiamen Longking Bulk Material Science & Engg. Co. Ltd.
Delhi High Court · (2025) 08 DEL CK 1934
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 18Indian Contract Act, 1872-Section 39, 75Sale of Goods Act, 1930-Sections 57, 60
High Courts21 Aug 2025Dismissed
Neeraj @ Kuppa Vs The State Govt Of NCT Delhi
Delhi High Court · (2025) 08 DEL CK 1945
IPC-Section 34, 367, 377, 392, 394, 397, 506POCSO Act-Section 3, 4, 5, 6, 29Criminal Procedure Code-Section 161, 173
High Courts21 Aug 2025Allowed
Manoj @ Rajesh Vs State
Delhi High Court · (2025) 08 DEL CK 1958
Cr.P.C.-Section 374(2), 313IPC-Sections 307, 506, 34, 323Arms Act-Sections 25, 27
High Courts21 Aug 2025Disposed Of
Delhi Subordinate Services Selection Board & Anr. Vs Niharika Puhan
Delhi High Court · (2025) 08 DEL CK 1974
Right to Information Act, 2005
High Courts21 Aug 2025Dismissed
Dr. Suresh Kumar, Medical Director, Lok Nayak Hospital, Govt. Of NCT Of Delhi Vs Pranjal Kumar & Ors.
Delhi High Court · (2025) 08 DEL CK 1989
High Courts21 Aug 2025Dismissed
Chief Executive Officer Prasar Bharati & Ors. Vs Atul Tyagi
Delhi High Court · (2025) 08 DEL CK 1990
High Courts21 Aug 2025Dismissed
Pardeep Kumar Vs The State Of NCT Of Delhi
Delhi High Court · (2025) 08 DEL CK 2019
Code of Criminal Procedure-Section 482, 319, 200Indian Penal Code, 1860-Section 506, 302, 354, 323, 34Bharatiya Sakshya Adhiniyam, 2023-Section 28
High Courts21 Aug 2025Dismissed
The Commissioner Of Central Tax, CGST Delhi South Vs The Indure (P) Limited
Delhi High Court · (2025) 08 DEL CK 2065
Value Added Tax Act, 2005Finance Act, 1994-Section 72The Uttar Pradesh Value Added Tax Act, 2008-Section 2(au)
High Courts21 Aug 2025Disposed Of
Sukhdham Impex Through Its Proprietor Mr. Ashwani Bansal Vs Commissioner Delhi Goods And Service Tax & Ors.
Delhi High Court · (2025) 08 DEL CK 2067
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73, 107(1)SGST Act (Telangana GST Act)-Section 73
High Courts21 Aug 2025Disposed Of
Paras Ram Vs Delhi Development Authority & Ors.
Delhi High Court · (2025) 08 DEL CK 2093
High Courts21 Aug 2025Disposed Of
Yoginder Singh Yadav Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 2110
BSF Act, 1968-Section 19 (a), 19 (b), 40
High Courts21 Aug 2025Allowed
Atul Punj Vs Union Of India And Ors
Delhi High Court · (2025) 08 DEL CK 0760
Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 11
High Courts21 Aug 2025Disposed Of
Smt Nazia Begum Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 08 DEL CK 0759
High Courts21 Aug 2025Disposed Of
BSES Yamuna Power Limited Vs Rajinder Kumar & Anr
Delhi High Court · (2025) 08 DEL CK 0758