COURT ARCHIVE

Delhi High Court judgments

1,29,263 judgments · page 761 of 6,464

High Courts14 May 2025Dismissed

Commissioner Of Income Tax (International Tax)-1, New Delhi Vs Goto Technologies Ireland Unlimited Company

Delhi High Court · (2025) 05 DEL CK 2675

Income Tax Act, 1961-Section 260A, 143(3), 144C(13), 9(1)(vi), clause (iv) of Explanation 2 to Section 9(1)(vi)

High Courts14 May 2025Dismissed

Mahender Singh Dhakad Vs Smt. Shruti Rathore

Delhi High Court · (2025) 05 DEL CK 2694

Hindu Marriage Act, 1955-Section 19(1), 24

High Courts14 May 2025Dismissed

Ms. Sharanjit Kaur Kohli Vs Ramandeep Singh Kohli

Delhi High Court · (2025) 05 DEL CK 2697

Contempt of Court Act, 1971-Sections 11 and 12Constitution of India-Article 215

High Courts14 May 2025Dismissed

Union Of India & Anr. Vs Raj Kumar

Delhi High Court · (2025) 05 DEL CK 2699

CCS (CCA) Rules, 1965-Rule 15(2)Limitation Act, 1963Constitution of India-Article 226, 227

High Courts14 May 2025Disposed Of

Verto Bizserv Vs Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 2766

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73

High Courts14 May 2025Disposed Of

M/s Westan Electrical Appliances Vs The Commissioner Of Customs & Anr.

Delhi High Court · (2025) 05 DEL CK 2755

Constitution of India-Article 226Customs Act, 1962-Section 17(5)

High Courts14 May 2025Disposed Of

Tapi Prestressed Products Limited Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2770

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73

High Courts14 May 2025

Union Of India & Ors. Vs Ex JWO Arvind Kumar

Delhi High Court · (2025) 05 DEL CK 2822

Constitution of India-Article 226

High Courts14 May 2025

Union Of India & Ors. Vs WO Kumar Nilotpal Sinha Retd

Delhi High Court · (2025) 05 DEL CK 2823

Constitution of India-Article 226

High Courts14 May 2025Dismissed

Harish Kumar Vs UOI & Ors.

Delhi High Court · (2025) 05 DEL CK 2859

High Courts14 May 2025Dismissed

Staff Selection Commission & Ors. Vs Avgalla Meena

Delhi High Court · (2025) 05 DEL CK 2856

Constitution of India-Article 226

High Courts14 May 2025Dismissed

Ajay Kumar Sharma Vs Vivek Bharat Ram & Ors.

Delhi High Court · (2025) 05 DEL CK 2854

Code of Civil Procedure, 1908 (CPC)-Section 92, Order XXXIX Rules 1 and 2, XLIII Rule 1(r)Delhi High Court Act, 1996-Section 10

High Courts14 May 2025Dismissed

Staff Selection Commission & Anr. Vs Veerendra Singh

Delhi High Court · (2025) 05 DEL CK 2850

Constitution of India-Article 226

High Courts14 May 2025

Sushila Devi Mittal & Anr. Vs Shikha Garg

Delhi High Court · (2025) 05 DEL CK 2887

Code of Criminal Procedure, 1973-Section 482Protection of Women from Domestic Violence Act, 2005-Section 12, 18, 19, 20 and 22, 2(f), 29IPC-Sections 342, 323, 506, 354B, 377

High Courts14 May 2025Disposed Of

Anique Abdullah Vs Mahenoor @ Eirum & Ors.

Delhi High Court · (2025) 05 DEL CK 2884

Code of Criminal Procedure, 1973-Section 482Protection of Women from Domestic Violence Act, 2005-Section 12

High Courts14 May 2025Partly Allowed

Sudhir Dhaka Vs NTPC Ltd & Ors.

Delhi High Court · (2025) 05 DEL CK 2280

Constitution of India-Article 226Indian Penal Code, 1860-Section 120-BPrevention of Corruption Act, 1988-Section 13(2), 13(1)(d), 7, 20

High Courts14 May 2025Dismissed

Anjana Rani Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2266

Constitution of India-Article 226

High Courts14 May 2025Allowed

Bhagwan Sahai Sharma Vs Deputy Commissioner Of Income Tax, Circle 13 -1 Delhi & Anr.

Delhi High Court · (2025) 05 DEL CK 2234

Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 147/148, 151, 151(i), 151(ii), first proviso to Section 148Constitution of India-Article 142Finance Act, 2021

High Courts14 May 2025Allowed

H And M Hennes And Mauritz Retail Private Limited Vs The Assistant Commissioner Of Income Tax, Circle 10(1) New Delhi & Anr.

Delhi High Court · (2025) 05 DEL CK 2231

Income Tax Act, 1961-Sections 142(1), 143(2), 143(3), 147, 148, 148A, 148A(b), 148A(d), 151, 151(2), 151(i), 151(ii), 234B, 234C, 234D, 270A, first proviso to Section 148Constitution of India-Article 142Finance Act, 2021

High Courts14 May 2025Dismissed

National Seeds Corporation Ltd Vs Associated Jute Industries

Delhi High Court · (2025) 05 DEL CK 2211

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 37, 34, 34(3)Commercial Courts Act-Section 13(1-A)Limitation Act-Article 116, 117