High Courts19 May 2025Disposed Of
Neeraj Kohli Vs The State & Anr.
Delhi High Court · (2025) 05 DEL CK 1825
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 749 of 6,464
High Courts19 May 2025Disposed Of
Harkesh Bhardwaj & Anr. Vs Krishna Nand
Delhi High Court · (2025) 05 DEL CK 1815
CPC-Section 51, Order XXI Rule 37, XXI Rule 40
High Courts19 May 2025Allowed
Shaurya Suneja Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1883
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528BNS-Section 281, 125(a)
High Courts19 May 2025Disposed Of
Jagtar Singh Vs Union of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1900
Constitution of India-Article 226Central Civil Services (Extraordinary Pension) Rules, 1972-Rule 3-A, 6, 8, 8(3), 9, 9(2), 9(3), Schedule IICCS (Pension) Rules, 1972
High Courts19 May 2025Dismissed
Sunil Kumar Bijarniya Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1902
Constitution of India-Article 226Probation of Offenders Act, 1958-Section 4(1), 12Railway Protection Force Rules, 1987-Rule 52.2, 67.2
High Courts19 May 2025Dismissed
Union Of India & Ors. Vs Ex Sub Lavhate Suresh Akaram
Delhi High Court · (2025) 05 DEL CK 1946
Constitution of India-Article 226
High Courts19 May 2025Dismissed
Union Of India & Ors. Vs Ex Sub Ayyub Ali No. JC 804565 K
Delhi High Court · (2025) 05 DEL CK 1947
Constitution of India-Article 226
High Courts19 May 2025Partly Allowed
Ex. Ct/Gd Manoj Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1949
Border Security Force Act, 1968-Section 20(a), 32(a)Indian Evidence Act, 1872-Section 65B
High Courts19 May 2025Disposed Of
National Council Of Educational Research And Training Vs Parvesh Sharma
Delhi High Court · (2025) 05 DEL CK 1982
High Courts19 May 2025Dismissed
Union Of India & Anr. Vs Reeta Thakur
Delhi High Court · (2025) 05 DEL CK 1986
Central Civil Service (CCS) Pension Rules, 1972-Para 68(2), Fundamental Rule 56(j)Code of Civil Procedure, 1908-Section 60(1)(g)Pension Act, 1871-Section 11
High Courts19 May 2025Disposed Of
JCO Gas Pipe Limited Vs Sales Tax Officer Class II AVATO Ward 91 Zone 8 Delhi
Delhi High Court · (2025) 05 DEL CK 1987
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts19 May 2025Disposed Of
Anju Gupta Vs Praveen Kumar Gupta & Ors.
Delhi High Court · (2025) 05 DEL CK 1990
High Courts19 May 2025Dismissed
Dinesh Sehgal, Through SPA Holder Vs Sarabjit Singh Chadha
Delhi High Court · (2025) 05 DEL CK 1992
Contempt of Courts Act, 1971-Section 9(1)(a), 2(b)Code of Civil Procedure, 1908-Section 151
High Courts19 May 2025Disposed Of
JCO Gas Pipe Limited Vs Sales Tax Officer Class II AVATO Ward 91 Zone 8 Delhi
Delhi High Court · (2025) 05 DEL CK 1997
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 168 (A), 73, 107SGST Act (Telangana GST Act)-Section 73
High Courts19 May 2025Disposed Of
Sri Ganpati Exports Pvt. Ltd. Vs Commissioner, CGST, Delhi West
Delhi High Court · (2025) 05 DEL CK 2001
Constitution of India-Article 226
High Courts19 May 2025Disposed Of
Rasi Innovation Pvt Ltd Vs Superintendent, Ward 84, Delhi GST & Anr.
Delhi High Court · (2025) 05 DEL CK 2003
Constitution of India-Article 226 & 227GST Act
High Courts19 May 2025Dismissed
Union Of India & Ors. Vs Ex Sub Clk Ram Darash Yadav
Delhi High Court · (2025) 05 DEL CK 2028
Constitution of India-Article 226
High Courts19 May 2025Disposed Of
L/NK Sant Ram Rajput Ser No 13996681-Y Vs Union Of India, Through Secretary & Ors.
Delhi High Court · (2025) 05 DEL CK 2030
High Courts19 May 2025Disposed Of
Ravinder Kumar Luthra Vs Election Commission Of India & Anr.
Delhi High Court · (2025) 05 DEL CK 2031
Rights of Persons with Disabilities Act, 2016
High Courts19 May 2025Disposed Of
Lt Col Badal Chandra Roy Retd Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2033