COURT ARCHIVE

Delhi High Court judgments

1,28,118 judgments · page 728 of 6,406

High Courts28 May 2025

State Govt Of NCT Of Delhi Vs Jaidev & Ors.

Delhi High Court · (2025) 05 DEL CK 2112

Code of Criminal Procedure, 1973-Sections 378, 164, 313, 91, 161IPC-Sections 34, 294, 354, 354(1), 354A, 504, 506, 509Prevention of Children from Sexual Offences Act, 2012-Section 12

Read judgment

High Courts28 May 2025Allowed

Subhash Vs State

Delhi High Court · (2025) 05 DEL CK 2113

Code of Criminal Procedure, 1973-Section 482, 156(3), 197, 176Indian Penal Code-Sections 365, 304, 34

Read judgment

High Courts28 May 2025Dismissed

Shiv Dutt Bakshi Vs Commissioner Of Police & Ors.

Delhi High Court · (2025) 05 DEL CK 2120

Constitution of India-Article 226Cr.P.C-Section 482, 156(3), 200, 197Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14

Read judgment

High Courts28 May 2025Disposed Of

Menka Chaturvedi Vs The Sales Tax Officer Class II Avato Ward 63 Zone 6 Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 2153

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

Read judgment

High Courts28 May 2025Disposed Of

Vivek Malhotra Vs Registrar Cooperative Societies, Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 2157

Constitution of India-Article 226

Read judgment

High Courts28 May 2025Disposed Of

Bharat Construction And Tank Cleaner Through Its Proprietor Mr. Bharat Sharma Vs Commissioner Delhi Goods And Service Tax & Ors.

Delhi High Court · (2025) 05 DEL CK 2158

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73, 107SGST Act (Telangana GST Act)-Section 73

Read judgment

High Courts28 May 2025Disposed Of

Menka Chaturvedi Vs The Sales Tax Officer Class II AVATO Ward 63 Zone 6 Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 2159

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

Read judgment

High Courts28 May 2025Disposed Of

Mahabir Prasad Vs The Sales Tax Officer Class II Avato Ward 39 Zone 1 Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 2160

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

Read judgment

High Courts28 May 2025

Lalit Sharma And Ors. Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2161

Read judgment

High Courts28 May 2025Disposed Of

Menka Chaturvedi Vs The Sales Tax Officer Class II AVATO Ward 63 Zone 6 Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 2162

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

Read judgment

High Courts28 May 2025Dismissed

Union Of India Vs M/s Rajiv Aggarwal (Engineers And Contractors)

Delhi High Court · (2025) 05 DEL CK 2163

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 37, 37(1), 34(3)Commercial Courts Act, 2015-Section 13(1), 13, 13(1-A), 13(1)(a), 13(1A)Limitation Act, 1963-Articles 116 and 117

Read judgment

High Courts28 May 2025

Ashwini Kumar Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2177

Constitution of India-Article 226

Read judgment

High Courts28 May 2025Disposed Of

Ravinder Chopra Vs Life Insurance Corporation Of India Through Its Managing Director & Ors.

Delhi High Court · (2025) 05 DEL CK 2156

Constitution of India-Article 226Life Insurance Corporation of India (Staff) Regulations, 1960-Regulations 21 and 24 read with 39(1); Regulation 39(1)(a) to (g); Regulation 39(1)(d)

Read judgment

High Courts28 May 2025Dismissed

Narinder Singh & Anr. Vs University Of Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 2179

Constitution of India-Article 226Right to Information Act, 2005Recruitment Rules

Read judgment

High Courts28 May 2025Dismissed

Rizwan Ahmed Vs The State Govt. Of NCT Of Delhi

Delhi High Court · 2024 INSC 1045

Narcotics Drugs and Psychotropic Substances Act, 1985-Sections 21, 21(c), 25, 29, 37, 37(1)(b), 54

Read judgment

High Courts28 May 2025Dismissed

Ramandeep Singh Vs State NCT Of Delhi

Delhi High Court · 2024 INSC 1045

Narcotics Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 29, 37, 37(1)(b)

Read judgment

High Courts28 May 2025Allowed

Aman Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2025) 05 DEL CK 2201

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 483 and 528Criminal Procedure Code, 1973-Sections 439 and 482Indian Penal Code, 1860-Sections 365, 302, 201, 120B and 34

Read judgment

High Courts28 May 2025Dismissed

Rajesh Chopra Vs Income Tax Officer, Ward 62(1) Delhi

Delhi High Court · (2025) 05 DEL CK 1668

Constitution of India-Article 226, 142Income Tax Act, 1961-Section 119, 139(1), 142(1), 143(2), 147 to 151, 148A, 148A(a), 148A(b), 148A(d), 149(1)Finance Act, 2021

Read judgment

High Courts28 May 2025Dismissed

Sarla Holdings Private Limited Vs PR Commissioner Of Income Tax Delhi-7 New Delhi & Anr.

Delhi High Court · (2025) 05 DEL CK 1666

Income Tax Act, 1961-Section 143(3), 144B, 115BAA, 115JB, 156, 270A, 139(1), 115BA, 115BAB, 10AA, 32, 32AD, 33AB, 33ABA, 35, 35AD, 35CCC, 35CCD, Chapter VI-A, 80JJAA, 72A, 80LA, 119(2)(b), 139(9), 142(1), 148, 153A, 153CTaxation Laws (Amendment) Act, 2019Income Tax Rules, 1962-Rule 21AF, 21AE

Read judgment

High Courts28 May 2025Allowed

IREO Grace Realtech Pvt. Ltd. Vs ACIT (OSD), New Delhi & Anr.

Delhi High Court · 2024 INSC 754

Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 149, first proviso to Section 149, 149(1)(b), 151Finance Act, 2021Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3

Read judgment