High Courts06 May 2025Disposed Of
Jyoti Mehra Vs Kamal Kant
Delhi High Court · (2025) 05 DEL CK 2685
Hindu Marriage Act, 1955-Sections 13(1)(ia), 13(1)(ib)Code of Civil Procedure, 1908-Order VI Rule 17, XI Rules 1 and 14, VIII Rule 1A
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 782 of 6,464
High Courts06 May 2025Disposed Of
Tanishka Steel Through Its Partner Mr Rajesh Garg 2017 18 Vs Commissioner Delhi Goods And Service Tax & Ors.
Delhi High Court · (2025) 05 DEL CK 2684
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
Fair Deal Cars Pvt. Ltd. Through Authorised Representative Syed Arif Hussain Vs The Commissioner CGST, Delhi East Commissionerate & Anr.
Delhi High Court · (2025) 05 DEL CK 2705
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 168A, 61Central Goods and Services Tax Rules, 2017-Rule 142(1A)
High Courts06 May 2025Disposed Of
M/s. Jinender Paper Mart Through Its Proprietor Vs Sales Tax Officer ClassII/AVATO Ward 12, Zone-2, Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 2706
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73, Rule 21(b)SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
World Art Press Through Its Proprietor Ms Rashi Bansal 2017 18 Vs Commissioner Delhi Goods And Service Tax & Ors.
Delhi High Court · (2025) 05 DEL CK 2707
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
M/S Kavish Ispat Through Proprietor Sunil Bansal Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2708
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73, 107SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
J M Traders Through Proprietor Shivam Bansal Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2709
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
Sangeeta Goel Widow Of Late Ashok Kumar Goyal (Trade Name) M/s Shri Balaji Enterprises Vs Sales Tax Officer, Class II, Avato, Ward 23- Zone 2, Trade And Tax Department, N.C.T. Of Delhi, New Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2710
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
M/s Reliant Facility Management Pvt. Ltd. Vs Central Board Of Indirect Taxes & Anr.
Delhi High Court · (2025) 05 DEL CK 2712
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 168 (A), 168-A, 73SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
Alaknanda Steel Through Its Proprietor Mr. Rajesh Garg Vs Commissioner Of DGST & Ors.
Delhi High Court · (2025) 05 DEL CK 2713
Constitution of India-Articles 226 & 227Central Goods and Services Tax Act, 2017-Sections 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
M/s Hindustan Construction Company Ltd. Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2714
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73, 16, 161Telangana GST Act-Section 73
High Courts06 May 2025Disposed Of
Gurukirpa Enterprises Through Its Proprietor Ranjeeta Chatrath Vs Commissioner Of Dgst & Ors.
Delhi High Court · (2025) 05 DEL CK 2715
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Sections 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
G-Technologies Through Its Proprietor Manoj Kumar Vs Commissioner Of DGST & Ors.
Delhi High Court · (2025) 05 DEL CK 2716
Constitution of India-Articles 226 & 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
M/s Reliant Facility Management Private Limited Vs Central Board Of Indirect Taxes And Customs & Anr.
Delhi High Court · (2025) 05 DEL CK 2718
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 168 (A), 73SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
M/s Shivangi Poly Product Vs Union Of India & Anr.
Delhi High Court · (2025) 05 DEL CK 2719
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 73, 107SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025Disposed Of
M/s Garg India Plastics Vs Union Of India & Anr.
Delhi High Court · (2025) 05 DEL CK 2720
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts06 May 2025
M/s Mahesh Fabrinox Pvt. Ltd. Vs Union Of India & Anr.
Delhi High Court · (2025) 05 DEL CK 2722
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 74, 50, 122(1)(ii), 122(1)(vii), 122(1)(x), 122(1)(xii), 122(1)(xvi)
High Courts06 May 2025Disposed Of
National Research Development Corporation & Anr. Vs M/s. Ardee Hi-Tech Pvt. Ltd.
Delhi High Court · 2024 INSC 849
Arbitration and Conciliation Act, 1996-Section 11(6), 34, 37, 21, 12, 12(5)Limitation Act, 1963-Section 14Constitution of India-Article 14
High Courts06 May 2025Dismissed
Delhi Development Authority Vs M/s Naraindas R Israni
Delhi High Court · (2025) 05 DEL CK 2833
Arbitration & Conciliation Act, 1996-Section 34Arbitration Act, 1940-Section 30Indian Contract Act-Sections 55, 73
High Courts06 May 2025Dismissed
Union Of India & Ors. Vs Manish Sharma
Delhi High Court · (2025) 05 DEL CK 2870