High Courts20 May 2025Dismissed
Trodat GmbH & Anr. Vs Addprint India Enterprises Pvt Ltd & Anr.
Delhi High Court · (2025) 05 DEL CK 2019
Designs Act, 2000-Section 22, 53
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 745 of 6,464
High Courts20 May 2025Disposed Of
Anuj Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2034
Border Security Force Act, 1968-Section 117(2)
High Courts20 May 2025Disposed Of
K Srinivasan & Anr. Vs Shri Govind Mohan & Ors.
Delhi High Court · (2025) 05 DEL CK 2036
High Courts20 May 2025Disposed Of
Indian Coffee House Workers Cooperative Society Ltd Vs NTPC Limited
Delhi High Court · (2025) 05 DEL CK 2049
Arbitration and Conciliation Act, 1996-Section 11(6), 11(6-A), 11, 12, Fourth ScheduleLimitation Act, 1963-Article 137
High Courts20 May 2025Dismissed
Staff Selection Commission & Ors. Vs Preeti Kumari
Delhi High Court · (2025) 05 DEL CK 2071
High Courts20 May 2025Disposed Of
Joint Commisisoner Of Police Vs Ajab Singh
Delhi High Court · (2025) 05 DEL CK 2073
High Courts20 May 2025Dismissed
Union Of India & Ors. Vs Bijendra Kumar
Delhi High Court · (2025) 05 DEL CK 2074
CCS (Pension) Rules
High Courts20 May 2025Dismissed
Shri Mahinder Singh Vs Smt. Jaswant Kaur & Ors.
Delhi High Court · (2025) 05 DEL CK 2092
Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 114, XII Rule 6, 151
High Courts20 May 2025Disposed Of
Rajan Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2110
Constitution of India-Article 226
High Courts20 May 2025Disposed Of
Matrix Cellular (International) Services Pvt Ltd. Vs The Principal Commissioner State Tax Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2124
Constitution of India-Article 226CGST Act, 2017-Section 54(1), 56Central Goods and Services Tax Rules, 2017-Rule 89, 90, 93
High Courts20 May 2025Disposed Of
M/s Ooz Media Solutions Vs Sales Tax Officer Class II/Avato, Ward 61 & Ors.
Delhi High Court · (2025) 05 DEL CK 2125
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 73SGST Act (Telangana GST Act)-Section 73
High Courts20 May 2025Disposed Of
M/s Ambiience Metcorp Private Limited Through Its Director Sh Sandeep Agarwal Vs Central Board Of Indirect Taxes And Customs Through Its Chairman & Anr.
Delhi High Court · (2025) 05 DEL CK 2126
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73, 161SGST Act (Telangana GST Act)-Section 73
High Courts20 May 2025Disposed Of
M/S Ojas Advertising Vs Sales Tax Officer Class II/AVATO, Ward 61 & Ors.
Delhi High Court · (2025) 05 DEL CK 2128
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts20 May 2025Disposed Of
Lalit Sharma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2131
High Courts20 May 2025Disposed Of
M S G S Industries Vs Commissioner Of Central Tax And GST Delhi West
Delhi High Court · (2025) 05 DEL CK 2133
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 39, 49(6), 54, 54(1), 54(3)(ii), 54(5), 54(7), 56, proviso to Section 56, 57, 107(12)Central Goods and Services Tax Rules, 2017-Rule 54, 90, 90(2), 92
High Courts20 May 2025Disposed Of
Kailash Singh Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2025) 05 DEL CK 2134
Constitution of India-Article 226Government of National Capital Territory of Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019-Clauses 1.1.15 and 1.1.16
High Courts20 May 2025Disposed Of
Etemad Cargo Through Its Surviving Partner Umesh Chandra Mishra Vs Assistant Commissioner, Ward 206, Zone 11, Delhi
Delhi High Court · (2025) 05 DEL CK 2137
Constitution of India-Article 226
High Courts20 May 2025Dismissed
Chandra Prakash Vs Airports Authority Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2175
Constitution of India-Article 226
High Courts20 May 2025Dismissed
Jatinder Kaur Sawhney Vs Canara Bank & Ors.
Delhi High Court · (2025) 05 DEL CK 2190
SARFAESI Act, 2002-Section 13(2), 14, 2(f), 17(1)Securities Contracts (Regulation) Act, 1956-Section 2Constitution of India-Article 226, 12
High Courts20 May 2025Allowed
Rahul @ Moni @ Sanothiya Vs State Govt. Of NCT Of Delhi
Delhi High Court · 2025 INSC 222
Code of Criminal Procedure, 1973-Section 439, 161, 313Indian Penal Code, 1860-Section 302, 307, 120-B, 109, 114, 115, 379Arms Act, 1959-Section 25, 27, 39