COURT ARCHIVE

Delhi High Court judgments

1,29,263 judgments · page 777 of 6,464

High Courts07 May 2025Disposed Of

Aradhna Bags Through Its Proprietor Mr. Rakesh Kumar Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2760

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

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High Courts07 May 2025Disposed Of

R K Plastic Through Its Proprietor Ashok Kumar Vs Commissioner Of DGST & Ors.

Delhi High Court · (2025) 05 DEL CK 2759

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73Delhi Goods and Service Tax Act

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High Courts07 May 2025Disposed Of

Korea Marine Transport Co Ltd Vs Sales Tax Officer Class II/Avato, Ward 204 & Ors.

Delhi High Court · (2025) 05 DEL CK 2761

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

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High Courts07 May 2025Disposed Of

Garg Agency Through Its Proprietor Raj Rani Garg Vs Commissioner Of DGST & Ors.

Delhi High Court · (2025) 05 DEL CK 2758

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73Delhi Goods and Service Tax Act, 2017

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High Courts07 May 2025Disposed Of

Sumit Enterprises Vs Sales Tax Officer Class II AVATO Ward 63 & Ors.

Delhi High Court · (2025) 05 DEL CK 2762

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

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High Courts07 May 2025Disposed Of

Indus Environmental Services Pvt Ltd Vs Govt Of NCT Of Delhi Thr. Oligh Chief Secretary & Ors.

Delhi High Court · (2025) 05 DEL CK 2763

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

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High Courts07 May 2025Disposed Of

Anmol Purse And Wallet Through Its Proprietor Harichand Vs Govt Of Nct Of Delhi Through Chief Secretary & Ors.

Delhi High Court · (2025) 05 DEL CK 2757

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

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High Courts07 May 2025

DMI Alternatives Private Limited Vs Additional Commissioner (Adjudication) & Ors.

Delhi High Court · (2025) 05 DEL CK 2764

Constitution of India-Articles 226 and 227Central Goods and Services Tax Act, 2017-Section 107

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High Courts07 May 2025Disposed Of

Salak Chand Proprietor Of S K Associates Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2765

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

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High Courts07 May 2025Disposed Of

K.S. Impex Ltd. Vs The Commissioner Of Delhi Goods And Services Tax & Anr.

Delhi High Court · (2025) 05 DEL CK 2767

Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 73, 168A, 168 (A), 168-ATelangana GST Act-Section 73

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High Courts07 May 2025Disposed Of

M/s Oak Shipping Services Pvt. Ltd. Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2756

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73, 73(7), 73(9), 75(4), Rule 100(2), 142(1)(a)SGST Act (Telangana GST Act)-Section 73

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High Courts07 May 2025Disposed Of

Mahavir Ispat Udyog Through It Proprietor Mr Suneel Garg Vs Commissioner Of Delhi Goods And Service Tax & Ors.

Delhi High Court · (2025) 05 DEL CK 2768

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

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High Courts07 May 2025Disposed Of

Monu Dhingra & Ors. Vs New Delhi Municipal Council

Delhi High Court · (2025) 05 DEL CK 2800

New Delhi Municipal Council Act, 1994-Section 70, 70(2), 70(5), 70(7), 72, 73

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High Courts07 May 2025

Union Of India Vs 632797-G MWO (HFO) Shiva Nath Choudhary

Delhi High Court · (2025) 05 DEL CK 2803

Constitution of India-Article 226

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High Courts07 May 2025Disposed Of

Hindustan Construction Company Ltd Vs Indian Strategic Petroleum Reserves Ltd

Delhi High Court · (2025) 05 DEL CK 2828

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 34, 12, Fourth Schedule

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High Courts07 May 2025Dismissed

Nizar Mawani Vs CS Ajay Antarkar & Anr.

Delhi High Court · (2025) 05 DEL CK 2835

Constitution of India-Article 226Company Secretaries Act, 1980-Clauses (6), (7) and (8) of Part I of the Second ScheduleChartered Accountant Act, 1949

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High Courts07 May 2025Dismissed

Sumitra Vs Inder Singh

Delhi High Court · (2025) 05 DEL CK 2864

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High Courts07 May 2025

Foundation For Independent Journalism Vs Dr. Amita Singh

Delhi High Court · (2025) 05 DEL CK 2846

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223, 531, 531(2), 531(2)(a)Constitution of India-Article 227Indian Penal Code, 1860-Section 499, 500, 501, 502

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High Courts07 May 2025Dismissed

Securities And Exchange Board Of India Vs Vijay Laxmi

Delhi High Court · (2025) 05 DEL CK 2894

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 438, 528Code of Criminal Procedure, 1973-Section 397, 482, 313, 328SEBI Act, 1992-Section 12 (1B), 24, 27

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High Courts07 May 2025Allowed

Sanofi India Limited & Anr. Vs Union Of India

Delhi High Court · (2025) 05 DEL CK 2893

Constitution of India-Articles 226, 227Drugs and Cosmetics Act, 1940-Sections 16, 18(a)(i), 18(1)(a), 18A, 18B, 22(1)(cca), 23(4), 24, 25, 25(3), 25(4), 27(d), 27DDrugs and Cosmetics Rules, 1945-Rule 85(2)

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