COURT ARCHIVE

Delhi High Court judgments

1,25,868 judgments · page 681 of 6,294

High Courts07 Jul 2025Disposed Of

Sachin Amar Kholwad & Ors. Vs Union Of India & Ors.

Delhi High Court · (2025) 07 DEL CK 2781

Income Tax Department (Group ‘C’) Recruitment Rules, 2003Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, Tax Assistant Group C Posts, Recruitment Rules, 2015

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High Courts07 Jul 2025

Samyak Jain Vs Superintendent (Adjudication), Central GST Delhi & Ors.

Delhi High Court · (2025) 07 DEL CK 2790

Central Goods and Service Tax Act, 2017-Section 107, 16, 122(1), 122(3)Constitution of India-Article 226

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High Courts07 Jul 2025Disposed Of

Principal Commissioner Of Customs (ACC Imports) Vs Nokia India Sales Pvt. Ltd.

Delhi High Court · (2025) 07 DEL CK 2789

CENVAT Credit Rules, 2004-Rule 3, 13Customs Act, 1962-Section 27(2), 27(l), 28C, 28D

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High Courts07 Jul 2025Dismissed

Rajab Ali Khan Vs State Of Nct Of Delhi

Delhi High Court · (2025) 07 DEL CK 2502

IPC-Sections 302, 363, 201, 328, 109, 34Protection of Children from Sexual Offences Act, 2012-Section 4

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High Courts07 Jul 2025Dismissed

Vakil Singh Vs Narcotics Control Bureau

Delhi High Court · (2025) 07 DEL CK 2503

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 20, 29, 37, 52A

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High Courts07 Jul 2025Disposed Of

Sky Cable Industries & Anr. Vs M/s KKM Overseas Private Ltd.

Delhi High Court · (2025) 07 DEL CK 2506

Commercial Courts Act, 2015-Section 13Civil Procedure Code, 1908-Order VII Rule 11, XII Rule 6, 8 Rule 10Rent Control Act

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High Courts07 Jul 2025Dismissed

Shambhavi Agencies & Ors. Vs Havells India Ltd

Delhi High Court · (2025) 07 DEL CK 2509

Arbitration and Conciliation Act, 1996-Part I, Section 5, 8, 8(1), 8(2), 8(3), 37CPC-Order VII Rule 11, XXXVIICommercial Courts Act, 2015

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High Courts07 Jul 2025Disposed Of

Hari Singh Vs State NCT Of Delhi & Ors.

Delhi High Court · (2025) 07 DEL CK 2511

Anti-Hijacking Act, 1982-Section 4Indian Penal Code, 1860-Sections 186, 353, 365 and 506(II)Constitution of India-Article 226

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High Courts07 Jul 2025Dismissed

Ircon International Ltd Vs M/S PCL Brahmaputra Consortium Ltd (JV)

Delhi High Court · (2025) 07 DEL CK 2512

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2)(v)

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High Courts07 Jul 2025Allowed

Baba Global Ltd Vs Assistant Commissioner Of Income Tax, Central Circle 29 & Ors.

Delhi High Court · (2025) 07 DEL CK 2517

Income Tax Act, 1961-Section 148A(b), 148(d), 148, 149, 148A(d), 148A(c), 151(i), 148A, 132, 132A, 135A, 151, 149(1), clause (b) of sub-section (1) of Section 149, 149(1)(a), Fifth proviso to Section 149(1), Sixth proviso to Section 149(1)

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High Courts07 Jul 2025Disposed Of

Bray Controls South East Asia Pte Ltd Vs Commissioner Of Income (Tax International Taxation) - 1 & Anr.

Delhi High Court · (2025) 07 DEL CK 2519

Income Tax Act, 1961-Section 264, 195(2), 195, 50CAIncome Tax Rules, 1962-Rule 11UA

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High Courts07 Jul 2025Disposed Of

Bhupender Kumar Vs Additional Commissioner Adjudication CGST Delhi North & Ors.

Delhi High Court · (2025) 07 DEL CK 2520

Central Goods and Service Tax Act, 2017-Section 122(1A), 122(3)(a), 122(3)(d), 122(3)(e), 125, 75(7), 122, 7, 16, 31, 37, 39, 155, 137, 70, 123, 107, 122(1), 122(3)SGST Act, 2017IGST Act, 2017-Section 20

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High Courts07 Jul 2025Allowed

Salesforce.Com Singapore Pte. Ltd. Vs The Deputy Commissioner Of Income Tax, Circle 3(1)(2), International Taxation, New Delhi & Anr.

Delhi High Court · (2025) 07 DEL CK 2521

Income Tax Act, 1961-Section 147, 144C(13), 156, 143(2), 139(9), 148A(b), 148, 148A(d), 143(3), 144C(1), 260A

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High Courts07 Jul 2025Dismissed

M/s Sentinels Security Pvt. Ltd. Vs Vinod Kumar

Delhi High Court · (2025) 07 DEL CK 2528

Constitution of India-Articles 226, 227

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High Courts07 Jul 2025

Amit Khanna Vs State NCT Of Delhi

Delhi High Court · 2025 INSC 477

Narcotic Drugs and Psychotropic Substances Act-Sections 8, 8(c), 9, 10, 22, 25, 29, 37, 50, 64, 65A, 66, 67 and 80; Schedule; Schedule 1; Entry 92CrPC-Section 82NDPS Rules-Rules 53 and 64; Schedule I

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High Courts07 Jul 2025Disposed Of

Ajit Jaiswal Vs Narcotics Control Bureau

Delhi High Court · (2025) 07 DEL CK 0818

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Narcotics Drugs and Psychotropic Substances Act, 1985 - Section 8(c), 22(c), 23(c), 29, 37, 52A, 67

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High Courts07 Jul 2025Allowed