High Courts29 May 2025Disposed Of
Vinay Jain Vs State NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2119
Code of Criminal Procedure, 1973-Section 439, 156(3)Indian Penal Code, 1860-Sections 420, 406, 120B, 465, 468, 471NI Act-Section 138
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Delhi High Court judgments
1,27,723 judgments · page 723 of 6,387
High Courts29 May 2025Dismissed
Prakash Goswami Vs State Of NCT Of Delhi & Ors
Delhi High Court · (2025) 05 DEL CK 2122
Code of Criminal Procedure, 1973-Section 482, 161Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528
High Courts29 May 2025Disposed Of
Mahesh Kumar Saini Vs The Commissioner Of Customs
Delhi High Court · (2025) 05 DEL CK 2164
Constitution of India-Article 226Customs Act, 1962-Section 110, 77Baggage Rules, 2016-Rule 2(vi), 3, 4, 6
High Courts29 May 2025Disposed Of
Aayasa Vs The Commissioner Of Customs
Delhi High Court · (2025) 05 DEL CK 2165
Constitution of India-Article 226Customs Act, 1962-Section 110, 77Baggage Rules, 2016-Rule 2(vi), 3, 4, 6
High Courts29 May 2025Disposed Of
Sumer Singh Vs Commissioner Of Customs
Delhi High Court · (2025) 05 DEL CK 2166
Constitution of India-Article 226Baggage Rules, 1998Baggage (Amendment) Rules, 2006
High Courts29 May 2025Disposed Of
Mohd Abid Vs Commissioner Of Customs
Delhi High Court · (2025) 05 DEL CK 2168
Constitution of India-Article 226Customs Act, 1962-Section 108, 124
High Courts29 May 2025Disposed Of
Minor S (Thr. Mother M) Vs State & Anr.
Delhi High Court · (2025) 05 DEL CK 2193
Medical Termination of Pregnancy Act, 1971-Section 3, 3(2), 3(2)(i), 3(2A), 3(2B), 3(2C), 3(2D), 5, Explanation 2Bharatiya Nyaya Sanhita, 2023-Section 64(1)Protection of Children from Sexual Offences Act, 2012-Section 6, 27
High Courts29 May 2025
Manjeet Kaur Duggal Vs Income Tax Officer Ward 52 1 Delhi
Delhi High Court · (2025) 05 DEL CK 1655
Income Tax Act, 1961-Section 148A(d), 148, 148A(b), 149(1)(a), 149(1)(b), 10(38)Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts29 May 2025Dismissed
The Commissioner Of Income Tax - International Taxation -1 Vs Amazon Web Services, Inc
Delhi High Court · (2025) 05 DEL CK 1654
Income Tax Act, 1961-Section 260A, 147, 144C(13), 195, 201, 201(1A), 148, 9(1)(vi), clause (iva) of Explanation 2 to Section 9(1)(vi), Explanation 5 to Section 9(1)(vi), 9(1)(vii), Explanation 2 to Section 9(1)(vii), Explanation 4 to Section 9(1)(vi), 9, 201(1), 90(2)Digital Millennium Copyright Act
High Courts29 May 2025Disposed Of
Jasmit Singh Vs Omkara Transport Private Limited & Ors.
Delhi High Court · (2025) 05 DEL CK 1634
CPC-Order VIII Rule 10
High Courts29 May 2025Allowed
Sandeep Sawhney And Ors Vs State Govt Of Nct Of Delhi And Anr
Delhi High Court · (2025) 05 DEL CK 0971
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 125Indian Penal Code , 1860 - Section 34, 406, 498A
High Courts29 May 2025Disposed Of
Sh Rishabh Kumar Anand Vs Atul Gupta
Delhi High Court · (2025) 05 DEL CK 0970
High Courts29 May 2025Disposed Of
Delhi Development Authority Vs Late Shri Bhikha Ram Since Deceased Through Lrs & Anr
Delhi High Court · (2025) 05 DEL CK 0969
Land Acquisition Act, 1894 - Section 4
High Courts29 May 2025Disposed Of
Narinder Kaur Bhatia Vs Ramma Dhawan (Deceased Through Legal Heirs)
Delhi High Court · (2025) 05 DEL CK 0968
High Courts29 May 2025Disposed Of
Jasmit Singh Vs Omkara Transport Private Limited & Ors
Delhi High Court · (2025) 05 DEL CK 0967
Code of Civil Procedure, 1908 - Order 8 Rule 10
High Courts29 May 2025Disposed Of
Ram Chandra Rathi Vs Madhu Bansal
Delhi High Court · (2025) 05 DEL CK 0966
High Courts29 May 2025Allowed
Mohit @ Rohit Vs State Of Nct Of Delhi
Delhi High Court · (2025) 05 DEL CK 0965
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1)
High Courts28 May 2025
Vinod Kumar Poddar & Anr. Vs Local Level Committee Through DC South Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 2968
National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 12National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Rules, 2000-Rule 17(1)(iii)(a), 17(iii)(iv)Board of the Trust Regulations, 2001-Regulation 11, 12(1)(i)
High Courts28 May 2025Disposed Of
Selle Royal Group S.P.A. Vs Ace Footmark (P) Ltd. & Anr.
Delhi High Court · (2025) 05 DEL CK 2966
Trade Marks Act, 1999-Section 25(4), 11(1)(b), 12, 11(3)(a), 28, 29, 11(3)(b)Tribunal Reforms (Rationalization and Conditions of Service) Ordinance, 2021
High Courts28 May 2025Disposed Of
Peeyush Jain Vs Ghasi Ram Jain (Since Deceased) Through His LRs & Ors.
Delhi High Court · (2025) 05 DEL CK 1703
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XLVII Rule 1 r/w Rule 114, XII Rule 6, XXXIX Rule 1 and 2, I Rule 10, VI Rule 17, VIII Rule 1A(3)Legal Service Authorities Act, 1987-Section 12