High Courts14 Jul 2025Dismissed
Mohd. Irshad Vs Partap Singh
Delhi High Court · (2025) 07 DEL CK 2303
Code of Criminal Procedure, 1973-Section 378(4), 482, 251, 313Negotiable Instruments Act, 1881-Section 138, 139, 118
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 662 of 6,263
High Courts14 Jul 2025Dismissed
Strength India Educational Society & Ors. Vs Naresh Aggarwal & Ors.
Delhi High Court · (2025) 07 DEL CK 2305
High Courts14 Jul 2025Disposed Of
India Tourism Development Corporation Ltd & Ors. Vs Vikash Kumar Anand & Ors.
Delhi High Court · (2025) 07 DEL CK 2308
High Courts14 Jul 2025Dismissed
Residents Welfare Association Aya Nagar Through Its General Secretary Ram Roop Singh Vs Sh. Naveen @ Deepak & Ors.
Delhi High Court · (2025) 07 DEL CK 2310
Code of Criminal Procedure, 1973-Section 482, 133, 134, 137, 138, 139, 141Code of Criminal Procedure, 1898-Section 10Constitution of India-Preamble
High Courts14 Jul 2025Dismissed
Nimesh Kumar Vs State (NCT) Of Delhi
Delhi High Court · (2025) 07 DEL CK 2313
Code of Criminal Procedure, 1973-Section 482IPC-Sections 354, 354A, 354B, 431, 451, 506, 34Indian Evidence Act-Section 11
High Courts14 Jul 2025Disposed Of
B.S.E.S. Yamuna Power Ltd. Vs Rakesh Mohan Mittal
Delhi High Court · (2025) 07 DEL CK 2314
Legal Services Authorities Act, 1987-Section 227, 21, 20Constitution of India-Article 226Court-fees Act, 1870
High Courts14 Jul 2025Allowed
Manish Kumar Jain Vs State & Anr.
Delhi High Court · (2025) 07 DEL CK 2316
Code of Civil Procedure, 1973-Section 482, 87, 4, 5, 307Indian Penal Code, 1860-Section 174, 175Customs Act, 1962-Section 108, 153, 124, 117
High Courts14 Jul 2025Disposed Of
MCM Construction and Real Estate Private Ltd. Vs Commissioner, Central Goods and Service Tax
Delhi High Court · (2025) 07 DEL CK 2318
Constitution of India-Article 226 and 227Central Excise Act, 1944-Section 35FMaharashtra Value Added Tax Act, 2002-Section 26(6A)
High Courts14 Jul 2025Disposed Of
Rakesh Kumar Jat Vs Commissioner Of Customs
Delhi High Court · (2025) 07 DEL CK 2324
Constitution of India-Article 226, 227Customs Act, 1962-Section 111(d), 111(i), 111(j), 111(m), 125, 112(a), 112(b)
High Courts14 Jul 2025Dismissed
Rajesh Singh Alias Raj Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2325
Indian Penal Code, 1860-Section 376Code of Criminal Procedure-Section 164, 397, 401, 482
High Courts14 Jul 2025Allowed
Neeraj Bharadwaj Vs Assistant Commissioner Of Income Tax, Circle Int Tax 1(1)(2) & Anr.
Delhi High Court · (2025) 07 DEL CK 2334
Income Tax Act, 1961-Section 153C, 132, 153A, 132A, 147, 158BA, 113, 153B, 153D, 139, 148, 149, 151, 153
High Courts14 Jul 2025Partly Allowed
South Delhi Municipal Corporation Of Delhi Vs M/s PKSS Infrastructure Private Limited
Delhi High Court · (2025) 07 DEL CK 2181
Arbitration and Conciliation Act, 1996-Section 9, 31(7), 31(7)(a), 34, 37Delhi Municipal Corporation Act, 1957-Section 103(2)(g)Arbitration Act, 1940
High Courts14 Jul 2025Dismissed
M/S CLS Construction Pvt Ltd Vs M/S S K Builders
Delhi High Court · (2025) 07 DEL CK 2179
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 16, 12(5), 4MP Act, 1983Constitution of India-Article 227
High Courts14 Jul 2025Dismissed
Pr. Commissioner Of Income Tax (Central)-2 Vs Hindustan Power Projects Pvt. Ltd.
Delhi High Court · (2025) 07 DEL CK 2157
Income Tax Act, 1961-Section 260A, 263, 153A, 14A, 142, 10, Chapter VIAIncome Tax Rules, 1962-Rule 8D
High Courts14 Jul 2025Dismissed
Union Of India & Ors. Vs Ex Sea-1 (GE) Sandeep Kumar
Delhi High Court · (2025) 07 DEL CK 2132
Entitlement Rules for Casualty Pensionary Awards, 2008-Rule 6, 10, 11, 14Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 5, 9, 12, 14Pension Regulations for the Navy, 1964-Regulation 101
High Courts14 Jul 2025Dismissed
Uma Devi Vs University Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2134
Constitution of India-Article 226UGC Regulations on minimum qualifications for appointment of teachers and other Academic Staff in Universities and Colleges and measures for the Maintenance of Standards in Higher Education, 2010-Clause 10, 10.1, 10.1 (b), 4.3.0 (iii)
High Courts14 Jul 2025Dismissed
Govt Of Nct Of Delhi & Ors. Vs Laj Handa & Anr.
Delhi High Court · (2025) 07 DEL CK 2138
High Courts14 Jul 2025Disposed Of
Union Of India & Ors. Vs Rachita Francis Xavier
Delhi High Court · (2025) 07 DEL CK 2142
Citizenship Act, 1955-Section 2(1)(b), 2(1)(h), 2(h), 5, 5(1), 5(1)(b), 5(1)(g), Explanation 1 to Section 5(1), Explanation 2 to Section 5(1)(g), 5(4), 7AGovernment of India Act, 1935Constitution of India-Article 6, 8
High Courts14 Jul 2025
Rajeev Rakshit Vs Chandna Singh Rakshit
Delhi High Court · (2025) 07 DEL CK 2145
Hindu Marriage Act, 1955-Section 24, 13(1)(ia), 13(1)(ib)Indian Evidence Act, 1872-Section 65BProtection of Women from Domestic Violence Act, 2005
High Courts14 Jul 2025Disposed Of
Mandeep Mann Vs Delhi Development Authority & Ors.
Delhi High Court · (2025) 07 DEL CK 2146
Constitution of India-Article 226Delhi Development Act, 1957Unified Building Bye-Laws for Delhi, 2016