High Courts23 May 2025Disposed Of
Amrik Kaur Vs Competent Authority New Delhi
Delhi High Court · (2025) 05 DEL CK 1847
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 735 of 6,464
High Courts23 May 2025Disposed Of
Malini Israni Vs Ved Prakash Israni
Delhi High Court · (2025) 05 DEL CK 1848
High Courts23 May 2025Disposed Of
M/S J Raman And Company & Ors. Vs M/S RKG Polymers
Delhi High Court · (2025) 05 DEL CK 1849
High Courts23 May 2025Allowed
Rakesh Kumar Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1889
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 379
High Courts23 May 2025Allowed
Sagar Gambhir Vs The State Govt. Of Not Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1894
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
High Courts23 May 2025Disposed Of
Nitin Khosla & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1936
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34, 506
High Courts23 May 2025Dismissed
Kristal Vision Projects Private Limited Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 1964
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(1), 34(3), 31(1), 31(5), 33, 11, 2(h), 2(1)(h)
High Courts23 May 2025Dismissed
Pr. Commissioner Of Income Tax, Delhi-7 Vs Third Generation Traders Pvt. Ltd.
Delhi High Court · (2025) 05 DEL CK 1966
Income-tax Act, 1961-Section 153C, 142(1), 68
High Courts23 May 2025Partly Allowed
M/s K Home Appliances Vs M/s Marvs Travel India Pvt. Ltd. & Ors.
Delhi High Court · (2025) 05 DEL CK 1970
Indian Contract Act, 1872-Section 230
High Courts23 May 2025Allowed
Govt Of NCT Of Delhi & Ors. Vs Amit Kumar & Ors.
Delhi High Court · (2025) 05 DEL CK 1983
Constitution of India-Article 14
High Courts23 May 2025Disposed Of
Manoj Singh Vs Bharat Sanchar Nigam Limited & Ors.
Delhi High Court · (2025) 05 DEL CK 2014
Constitution of India-Article 226Indian Contract Act-Section 128
High Courts23 May 2025Dismissed
Kal Airways Private Limited Vs Spicejet Limited & Anr.
Delhi High Court · (2025) 05 DEL CK 2027
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 37, 11, 11(6)Commercial Courts Act-Section 13, 13(1-A)Limitation Act, 1963-Section 5, Article 116, 117
High Courts23 May 2025Allowed
M/s Ankit Electronics Vs Container Corporation of India Ltd. & Anr.
Delhi High Court · (2025) 05 DEL CK 2061
Constitution of India-Article 226Handling of Cargo In Customs Area Regulations, 2009-Clause 6(1)(l), Regulation 3, Rule 6(1), 7Customs Act, 1962-Section 8, 49, 59, 60, 63, 141, 157, Chapter IX
High Courts23 May 2025Dismissed
Sher Singh Vs The Chairman, NDMC
Delhi High Court · (2025) 05 DEL CK 2069
Code of Civil Procedure, 1908-Order VIII Rule 10, VIII Rule 5, VIII Rule 5(2)Evidence Act, 1872-Section 58Amendment Act, 1976
High Courts23 May 2025Dismissed
Annu Singh Vs State Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 2095
Code of Criminal Procedure, 1973-Section 482, 200, 156(3), 41A, 154Indian Penal Code, 1860-Sections 120B, 192, 193, 365, 368, 390, 392, 395, 467, 468, 471, 506-II, 34, 420Constitution of India-Article 227
High Courts23 May 2025Disposed Of
Harkirat Singh Sodhi Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 2097
Code of Criminal Procedure, 1973-Section 482, 156(3), 200Constitution of India-Article 227Indian Penal Code, 1860-Section 420, 477, 468, 471, 120B
High Courts23 May 2025Disposed Of
Rajiv Dawar Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2098
Constitution of India-Article 226, 227BNSS-Section 528IPC-Section 406, 420, 120-B
High Courts23 May 2025Disposed Of
M/s JVG Technology Private Limited Vs Commissioner CGST, Delhi West & Anr.
Delhi High Court · (2025) 05 DEL CK 2141
Constitution of India-Article 226, 227Central Goods and Service Tax Act, 2017-Section 54(3), clause (i) to the proviso; Section 54(11); Section 56; Section 107(12)
High Courts23 May 2025Disposed Of
Singh Olympics Private Limited Through Its Director Mr. Vikas Gupta (2017-18) Vs Commissioner Delhi Goods And Service Tax & Ors.
Delhi High Court · (2025) 05 DEL CK 2143
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73Telangana GST Act-Section 73
High Courts23 May 2025Disposed Of
Singh Olympics Private Limited Vs Commissioner Delhi Goods And Service Tax & Ors.
Delhi High Court · (2025) 05 DEL CK 2144
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73