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)
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 729 of 6,464
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
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
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
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
High Courts28 May 2025Allowed
Vinay Jain Vs ACIT Circle 43(1) Delhi & Anr.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 149, 149(1)(b), 151Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3Finance Act 2021
High Courts28 May 2025Allowed
Rajiv Kumar Khandelwal Vs Deputy Commissioner of Income Tax Circle 13(1) Delhi & Anr.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 148A(d), 148, 148A, 148A(b), 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
High Courts28 May 2025Allowed
Gain Capital Private Limited Vs Assistant Commissioner Of Income Tax (OSD) & Anr.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 148A(d), 148, 148A, 148A(b), 149, 149(1)(b), 151Finance Act 2021Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3
High Courts28 May 2025Allowed
Ameya Commercial Projects Pvt. Ltd. Vs Assistant Commissioner Of Income Tax Circle 1(1), Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 1660
Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 149(1)Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts28 May 2025Allowed
Sanjay Gupta Vs Income Tax Officer, Ward 29(1), Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 1659
Income Tax Act, 1961-Section 148A(d), 148, 148A, 148A(b), 149(1), first proviso to Section 149(1), fifth proviso to Section 149(1), sixth proviso to Section 149(1)Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts28 May 2025Allowed
Kirti Kumar Dawar Vs Income Tax Officer, Ward-30(5), Delhi & Ors.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 149, 149(1)(b), first proviso to Section 149, 151Finance Act 2021Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3
High Courts28 May 2025Allowed
Parveen Kumar Malhotra Vs Income Tax Officer, Ward 30(1), Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 1657
Income Tax Act, 1961-Section 148A(d), 148A(b), 148, 149(1), first proviso, fifth provisoTaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts28 May 2025Allowed
Accolade Holdings Private Limited (Formerly Known As Blue Eye Entertainment Private Limited) Vs Income Tax Officer, Ward 2(1), Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 1653
Income Tax Act, 1961-Section 148A(d), 148, 148A, 148A(b), first proviso to Section 149(1), fifth proviso to Section 149(1), sixth proviso to Section 149(1)Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts28 May 2025Allowed
Sheela Overseas Private Limited Vs PR Commissioner Of Income Tax Delhi-08 Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1652
Income Tax Act, 1961-Section 260A, 143(3), 68, 131, 271(1)(c), 156, 10 (clause (23-FB)), 10 (clause (23FB))Finance Act, 2012Finance Act, 2022
High Courts28 May 2025Dismissed
Pr. Commissioner Of Income Tax-1 Vs M/s Charvak Trading Pvt. Ltd.
Delhi High Court · (2025) 05 DEL CK 1651
Income Tax Act, 1961-Section 260A, 153A, 143(3), 132, 153CIncome Tax Appellate Tribunal Rules, 1963-Rule 27
High Courts28 May 2025Disposed Of
Anwar@ Sonu Vs State (NCT Of Delhi)
Delhi High Court · (2025) 05 DEL CK 1637
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 307, 323, 34Arms Act, 1959-Sections 25, 27, 54, 59
High Courts28 May 2025Dismissed
Uttar Pradesh State Road Transport Corporation Vs Sh. Rohit Kumar & Anr.
Delhi High Court · (2025) 05 DEL CK 1636
Indian Penal Code, 1860-Sections 279, 337
High Courts28 May 2025Dismissed
Ashwini Kumar Vs Union Of India And Ors
Delhi High Court · (2025) 05 DEL CK 0958
Constitution of India, 1950 - Article 226
High Courts28 May 2025Allowed
Shubhash Chandra & Ors Vs Commissioner, East Delhi Municipal Corporation & Ors
Delhi High Court · (2025) 05 DEL CK 0957
Constitution of India, 1950 - Article 226
High Courts27 May 2025Dismissed
Union Of India & Ors. Vs HFO Shashi Kant Singh (Retd)
Delhi High Court · (2025) 05 DEL CK 2964
Constitution of India-Article 226