High Courts22 May 2025Dismissed
Commissioner Of Service Tax, Delhi III Vs M/S Globe Civil Projects Pvt Ltd
Delhi High Court · (2025) 05 DEL CK 2140
Central Excise Act, 1944-Section 35G, 35LFinance Act, 1994-Section 83Limitation Act, 1963-Section 14
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 739 of 6,464
High Courts22 May 2025Disposed Of
Chirag Garg Vs Commissioner State Tax, Delhi GST
Delhi High Court · (2025) 05 DEL CK 2142
Constitution of India-Article 226
High Courts22 May 2025
Krishan Kumar & Ors. Vs Delhi Jal Board & Ors.
Delhi High Court · (2025) 05 DEL CK 2145
High Courts22 May 2025Disposed Of
Christian James Michel Vs Directorate Of Enforcement
Delhi High Court · (2025) 05 DEL CK 2180
Prevention of Money Laundering Act, 2002-Sections 3 and 4Constitution of India-Article 21Cr.P.C.-Sections 441(1), 441 and 445
High Courts22 May 2025
Mohsin Khan Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2182
Officials Secret Acts, 1923-Sections 3, 9Indian Penal Code, 1860-Sections 409, 201, 380, 381, 457, 120B, 34Cr.P.C.-Section 161
High Courts22 May 2025Dismissed
Rajeev Bhardwaj Vs Smt Dipti Bhardwaj
Delhi High Court · (2025) 05 DEL CK 2183
Code of Criminal Procedure, 1973-Section 125
High Courts22 May 2025Disposed Of
Jagbir Singh Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2185
Indian Penal Code, 1860-Sections 323, 376(2)(n), 376, 506Cr.P.C.-Sections 161, 164, 227, 228
High Courts22 May 2025Allowed
Devat And Ram Company Private Limited Vs Income Tax Officer Ward 7(1) Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 1676
Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 148A
High Courts22 May 2025Allowed
Saroj Mehndi Vs Income Tax Officer, Ward 49.1 & Ors.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 149, 149(1)(b), 151Finance Act 2021Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3
High Courts22 May 2025Dismissed
Pr. Commissioner Of Income Tax -Central Ludhiana Vs M/S. Garg Acrylics Ltd
Delhi High Court · (2025) 05 DEL CK 1671
Income Tax Act, 1961-Section 260A, 143(3), 68, 145(3), 133(6), 132, 133A, 144, 144(1), 139(1), 139(4), 139(5), 139(8A), 142(1), 142(2A), 143(2)
High Courts22 May 2025
Pandey Traders, Through Its Proprietor Mr. Ram Charan Pandey & Anr. Vs Chauhan Water Supplier, Through Its Proprietor Mr. Roshan Singh Chauhan
Delhi High Court · (2025) 05 DEL CK 1670
Commercial Courts Act, 2015-Section 13(1A)
High Courts22 May 2025Disposed Of
Union Of India Vs M/S Agrawal And Co.
Delhi High Court · (2025) 05 DEL CK 1646
Arbitration & Conciliation Act, 1996-Section 34, 34(3), 31(5), 36, 33
High Courts22 May 2025Disposed Of
Suresh Yadav Vs G.N.C.T Of Delhi & Anr
Delhi High Court · (2025) 05 DEL CK 1635
Indian Penal Code, 1960-Sections 420, 468, 471, 34, 474Delhi Police (Punishment and Appeal) Rules, 1980-Rule 12
High Courts22 May 2025Dismissed
Amit Kumar Vs Kamaljeet Dogra & Ors.
Delhi High Court · (2025) 05 DEL CK 1632
Code of Civil Procedure, 1908-Section 115, Order I Rule 10
High Courts22 May 2025Allowed
Vishnu Sharma & Ors Vs State Of Nct Delhi & Anr
Delhi High Court · (2025) 05 DEL CK 0963
Indian Penal Code , 1860 - Section 34, 406, 498A
High Courts22 May 2025Dismissed
Suraj Bhan Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 05 DEL CK 0940
Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8, 20, 25
High Courts22 May 2025Allowed
Aman Singh @ Aman Thakur Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2025) 05 DEL CK 0939
Indian Penal Code , 1860 - Section 376Protection of Children from Sexual Offences Act, 2012 - Section 6, 21
High Courts22 May 2025Dismissed
Siddhaant Mohta And Ors Vs Delhi Gymkhana Club Ltd. And Ors
Delhi High Court · (2025) 05 DEL CK 0938
Code of Civil Procedure, 1908 - Order 20 Rule 1, Order 39 Rule 1, Order 39 Rule 2Companies Act, 2013 - Section 179(2)Specific Relief Act, 1963 - Section 14(b), 14(d), 41(e)
High Courts22 May 2025Disposed Of
Christian James Michel Vs Directorate Of Enforcement
Delhi High Court · (2025) 05 DEL CK 0937
Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 441, 441(1), 445Prevention of Money Laundering Act, 2002 - Section 3, 4
High Courts22 May 2025Dismissed
Mohsin Khan Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 05 DEL CK 0936
Code of Criminal Procedure, 1973 - Section 161Indian Penal Code , 1860 - Section 34, 120B, 201, 380, 381, 409, 457Officials Secret Act, 1923 - Section 3, 9