High Courts05 May 2025Dismissed
Union Of India & Ors. Vs Hfo Suresh Kumar Dahiya, (Retd)
Delhi High Court · (2025) 05 DEL CK 2795
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 787 of 6,464
High Courts05 May 2025Dismissed
Union of India & Ors. Vs Sub Mahendra Lal Shrivastava Retd
Delhi High Court · (2025) 05 DEL CK 2802
High Courts05 May 2025Disposed Of
M/s Supreme Infrastructure India Limited Vs Freyssinet Memard India Pvt. Ltd.
Delhi High Court · (2025) 05 DEL CK 2824
Arbitration and Conciliation Act, 1996-Section 2(h), 11, 11(5), 11(6), 12(1), 12(5), 21, 31, 31(5), 32, 33, 33(1), 33(4), 34, 34(1), 34(2), 34(2)(iii), 34(3), 37(1)(b), 43(1)Insolvency and Bankruptcy Code, 2016-Section 9Arbitration and Conciliation (Amendment) Act, 2015-Section 8(i)
High Courts05 May 2025Dismissed
Commissioner Of Police & Ors. Vs Sandeep
Delhi High Court · (2025) 05 DEL CK 2872
High Courts05 May 2025Dismissed
Chandna Singh Rakshit Vs Rajeev Rakshit
Delhi High Court · (2025) 05 DEL CK 2871
Hindu Marriage Act, 1955-Section 24, 13 (1) (ia), 13 (1) (ib)Protection of Women from Domestic Violence Act, 2005
High Courts05 May 2025Dismissed
Arjun Chowdhry Vs Capital Land Builders Pvt Ltd & Ors.
Delhi High Court · (2025) 05 DEL CK 2869
Delhi High Court Act-Section 10
High Courts05 May 2025Dismissed
Staff Selection Commission & Anr. Vs Shruti Mishra
Delhi High Court · (2025) 05 DEL CK 2867
High Courts05 May 2025Disposed Of
Kedarnath Gupta (Deceased) Thr LR Vs M/s Gunjan Infrastructure Pvt. Ltd. & Ors.
Delhi High Court · (2025) 05 DEL CK 2866
High Courts05 May 2025Dismissed
Nisha Khan @ Nazma Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 2843
Constitution of India-Article 226Criminal Procedure Code, 1973-Sections 36, 154(3), 156(3), 174, 200, 482
High Courts05 May 2025Disposed Of
Sudipta Kumar Mandal Vs State NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2842
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Arms Act, 1959-Section 25TADA Act-Section 5
High Courts05 May 2025
Court On Its Own Motion Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2977
Contempt of Courts Act
High Courts05 May 2025Disposed Of
Kiran Goel Vs Sales Tax Officer/ AVATO & Ors.
Delhi High Court · (2025) 05 DEL CK 2904
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 73SGST Act (Telangana GST Act)-Section 73
High Courts05 May 2025Disposed Of
Singla Enterprises Through Its Proprietor Mr Shiv Kumar Singhal Vs Commissioner Of Delhi Goods And Service Tax & Ors.
Delhi High Court · (2025) 05 DEL CK 2902
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts05 May 2025Disposed Of
Procter And Gamble Home Products Private Limited Vs Goods And Services Tax Council & Ors.
Delhi High Court · (2025) 05 DEL CK 2901
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73, 66SGST Act (Telangana GST Act)-Section 73
High Courts05 May 2025Disposed Of
Lalit Sharma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2899
High Courts05 May 2025Disposed Of
DHL Express India Private Limited Vs Goods And Services Tax Council & Ors.
Delhi High Court · (2025) 05 DEL CK 2897
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Sections 168A, 168-A, 73, 66SGST Act (Telangana GST Act)-Section 73
High Courts05 May 2025Disposed Of
M/S Aays Exim Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2895
Constitution of India-Articles 226, 227Delhi Goods & Service Tax Act, 2017-Section 73, 107Central Goods and Services Tax Act, 2017-Section 168A, 73
High Courts05 May 2025Disposed Of
Rupali Jain Vs Sales Tax Officer Avato & Ors.
Delhi High Court · (2025) 05 DEL CK 2915
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 73, 168, 168AState Goods and Service Tax Act (Telangana GST Act)-Section 73
High Courts05 May 2025Dismissed
The Commissioner CGST Delhi South Commissionerate Vs M/s Haamid Real Estate Pvt Ltd.
Delhi High Court · (2025) 05 DEL CK 2914
Central Excise Act, 1944-Section 35G, 35LFinance Act, 1994-Section 83Limitation Act, 1963-Section 14
High Courts05 May 2025Disposed Of
HPCL-Mittal Pipeline Limited Vs Coastal Marine Construction And Engineering
Delhi High Court · (2025) 05 DEL CK 2284
Arbitration and Conciliation Act, 1996-Section 18, 19, 19(1), 19(2), 19(3), 19(4), 34, 34(1), 34(2)(v), 34(4), 36, 37Code of Civil Procedure, 1908-Order VI Rule 15, VI Rule 15 Sub Rule (4), VIII Rule 3, VIII Rule 4, VIII Rule 5, VIII Rule 5(i), XII Rule 6Indian Evidence Act, 1872