Delhi High Court Judgments

High Courts06 May 2025Disposed Of

M/S Shree Jain Polymers Vs Union Of India & Anr.

Delhi High Court · (2025) 05 DEL CK 2896

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 Courts06 May 2025Disposed Of

Tek Xplore Through Its Proprietor Ms. Renuka Maini Vs The Principal Commissioner State Tax Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 2916

Constitution of India-Article 226Central Goods and Service Tax Act, 2017-Section 16(2)(c), 168A, 168-A, 73, 107SGST Act (Telangana GST Act)-Section 73

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High Courts06 May 2025Disposed Of

JM Traders Through Proprietor Shivam Bansal Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2913

Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73, 75(4)SGST Act (Telangana GST Act)-Section 73

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High Courts06 May 2025Disposed Of

Sans Frontiers Through Its Partner Sh. Akhilesh Chandra Vs Assistant Commissioner Of Customs, Drawback

Delhi High Court · (2025) 05 DEL CK 2912

Constitution of India-Article 226Customs Act-Section 129DD

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High Courts06 May 2025Disposed Of

Shivam Iron Store Through Proprietor Jagdish Bansal Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2910

Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 168(A), 168-A, 73, 107Telangana GST Act-Section 73

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High Courts06 May 2025Disposed Of

Tanishka Steel Through Its Partner Mr. Rajesh Garg 2019 20 Vs Commissioner Delhi Goods And Service Tax & Ors.

Delhi High Court · (2025) 05 DEL CK 2909

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

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High Courts06 May 2025Disposed Of

D J Associates Through Its Partner Jayabrata Maulick Vs Commissioner Of Dgst & Ors.

Delhi High Court · (2025) 05 DEL CK 2908

Constitution of India-Articles 226 & 227Central Goods and Services Tax Act, 2017-Section 168A, 73, 75(4), 73(7), 73(9)

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High Courts06 May 2025Disposed Of

M/s Fresh Feel Apparels Vs Union Of India & Anr.

Delhi High Court · (2025) 05 DEL CK 2907

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 73, 107SGST Act (Telangana GST Act)-Section 73

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High Courts06 May 2025Disposed Of

Laxmi Plastic Products Through Its Proprietor Mr Jatin Grover Vs Commissioner Of DGST & Ors.

Delhi High Court · (2025) 05 DEL CK 2906

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73, 107SGST Act (Telangana GST Act)-Section 73

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High Courts06 May 2025Disposed Of

Charu Overseas Pvt. Ltd. Vs Pr. Commissioner Of Delhi Goods And Services Tax & Ors.

Delhi High Court · (2025) 05 DEL CK 2926

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

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High Courts06 May 2025Disposed Of

MMR Electricals Vs Sales Tax Officer Class II, Ward106, Zone 4, Delhi & Anr.

Delhi High Court · (2025) 05 DEL CK 2925

Constitution of India-Article 226Central Goods and Service Tax Act, 2017-Section 107

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High Courts06 May 2025Disposed Of

Ankur Agarwal Vs Central Board Of Indirect Taxes And Customs & Anr.

Delhi High Court · (2025) 05 DEL CK 2921

Constitution of India-Article 226

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High Courts06 May 2025Disposed Of

Outlook Publishing India Private Limited Vs R R Solution

Delhi High Court · (2025) 05 DEL CK 2919

Commercial Courts Act, 2015-Section 13(1)Code of Civil Procedure, 1908-Section 96Indian Evidence Act-Section 62

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High Courts06 May 2025Allowed

IE Venture Fund I Vs Principal Commissioner Of Income Tax Delhi 4 & Anr.

Delhi High Court · (2025) 05 DEL CK 2250

Finance (No.2) Act, 2024-Chapter 4, Section 89(1), 89(1)(a), 89(1)(j), Proviso to Section 89(1)(j), 89(1)(o), 91, 96, 99, 99(2)(a)Direct Tax Vivad Se Vishwas Rules, 2024-Rule 9, 9(1), 9(1)(i), 9(1)(ii), 9(2)Income Tax Act, 1961-Section 139, 143(2), 44AA, 143(3), 144B, 156, 274, 270A, 144C, 144C(5), 144C(13), 264, 115JAA, 115JD, 143, 144, 147, 153A, 153C, 132, 132A, 90, 90A

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High Courts06 May 2025Allowed

ADM Agro Industries Latur And Vizag Private Limited Vs Assistant Commissioner Of Income Tax, Circle 1(1), Delhi & Anr.

Delhi High Court · (2025) 05 DEL CK 2246

Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 149, 149(1), third proviso to Section 149(1), fourth proviso to Section 149(1)Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3(1)Constitution of India-Article 142

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High Courts06 May 2025Disposed Of