COURT ARCHIVE

Delhi High Court judgments

1,24,967 judgments · page 609 of 6,249

High Courts06 Aug 2025Allowed

Railway Board & Ors. Vs Vempati Venkata Sai Seshagiri Rao & Anr.

Delhi High Court · (2025) 08 DEL CK 1452

Engineering Service Examination Rules, 2016-Rule 19, 5 (Note IV), Annexure-IRights of Persons with Disabilities Act, 2016

High Courts06 Aug 2025

Union Of India & Ors. Vs Dr Vijai S Karwarsar & Ors.

Delhi High Court · (2025) 08 DEL CK 1459

CCS(RP) Rules, 2008-Sl.No.II(2) of Section II of Part B

High Courts06 Aug 2025Dismissed

Union Of India & Ors. Vs Vijay Kumar Gupta

Delhi High Court · (2025) 08 DEL CK 1461

Indian Penal Code, 1860-Sections 120-B, 420, 468, 471Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d)Explosives Act-Section 9-B

High Courts06 Aug 2025Disposed Of

KBS Industries Limited (Earlier Known As KBS Industries Limited) Vs The Commissioner Of Delhi Goods And Services Tax & Ors.

Delhi High Court · (2025) 08 DEL CK 1496

Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73

High Courts06 Aug 2025Disposed Of

M/S TRANS Vs Goods And Service Tax Officer, Department Of Trade And Taxes, & Anr.

Delhi High Court · (2025) 08 DEL CK 1498

Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73Constitution of India-Article 226

High Courts06 Aug 2025Disposed Of

Ms Phoolchand Harikishan Through Its Proprietor Mr Satish Kumar Vs The Commissioner Of Delhi Goods And Services Tax & Anr.

Delhi High Court · (2025) 08 DEL CK 1500

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 168 (A), 73SGST Act (Telangana GST Act)-Section 73

High Courts06 Aug 2025Disposed Of

Divya Sood Vs Commissioner State Goods And Services Tax & Anr.

Delhi High Court · (2025) 08 DEL CK 1502

Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73

High Courts06 Aug 2025Dismissed

Commissioner Of Income Tax-TDS-01 Vs Diamond Tree

Delhi High Court · (2025) 08 DEL CK 1155

Income Tax Act, 1961-Section 260A, Chapter XVII-B, 194I, 194C, 201(1), 201(1A)

High Courts06 Aug 2025Allowed

M/S Shirdi Industries Ltd & Ors. Vs Manoj Vij

Delhi High Court · (2025) 08 DEL CK 1161

Commercial Courts Act, 2015-Section 13

High Courts06 Aug 2025

Jitendarjit Singh Ahluwalia Vs Surrinderjit Singh Ahluwalia & Ors.

Delhi High Court · (2025) 08 DEL CK 1165

Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order VI Rule 17, XII Rule 6

High Courts06 Aug 2025Dismissed

Renu Devi Vs State Of Nct Of Delhi

Delhi High Court · (2025) 08 DEL CK 0666

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Code of Criminal Procedure, 1973 - Section 161Indian Penal Code, 1860 - Section 34, 120B, 212, 302

High Courts06 Aug 2025Disposed Of

M/s The Daffodils And Anr Vs Manoj Aggarwal

Delhi High Court · (2025) 08 DEL CK 0665

High Courts06 Aug 2025Dismissed

Aneja Constructions (India) Ltd Vs Doosan Power Systems India Private Limited And Anr

Delhi High Court · (2025) 08 DEL CK 0664

Constitution of India, 1950 - Article 226, 227Arbitration and Conciliation Act, 1996 - Section 2(8), 16, 23(1), 23(4), 25

High Courts06 Aug 2025Dismissed

Union Of India And Ors Vs EX SGT Babu Lal Yadav

Delhi High Court · (2025) 08 DEL CK 0663

High Courts06 Aug 2025Dismissed

Jitendarjit Singh Ahluwalia Vs Surrinderjit Singh Ahluwalia & Ors

Delhi High Court · (2025) 08 DEL CK 0662

Code of Civil Procedure, 1908 - Order 6 Rule 17Delhi High Court Act, 1966 - Section 10

High Courts06 Aug 2025Allowed

Mohammad Aajad@Aazad Vs State (Govt., N.C.T. Of Delhi)

Delhi High Court · (2025) 08 DEL CK 0661

Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 2(iii)(b), 20, 50

High Courts06 Aug 2025Allowed

Vijay @ Vijay Kumar Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2025) 08 DEL CK 0660

Indian Penal Code, 1860 - Section 34, 120B, 364A, 377, 419Arms Act, 1959 - Section 25, 27

High Courts06 Aug 2025Allowed

Swapnil Vs State N.C.T Of Delhi And Anr

Delhi High Court · (2025) 08 DEL CK 0659

Code of Criminal Procedure, 1973 - Section 161, 311Indian Penal Code, 1860 - Section 120B, 347, 364A, 377, 419Arms Act, 1959 - Section 25, 27

High Courts06 Aug 2025Disposed Of

National Testing Agency Vs Nishu Maurya & Ors

Delhi High Court · (2025) 08 DEL CK 0658

High Courts06 Aug 2025Dismissed

Man Mohan Singh Attri Vs Union Of India & Anr

Delhi High Court · (2025) 08 DEL CK 0657

Constitution of India, 1950 - Article 137, 142, 181, 182Code of Civil Procedure, 1908 - Order 47 Rule 1Delhi Municipal Corporation Act, 1957 - Section 348, 349