High Courts22 Apr 2025Dismissed
The Pr. Commissioner Of Income Tax - International Taxation -1 Vs Bharti Airtel Ltd.
Delhi High Court · (2025) 04 DEL CK 2374
Income Tax Act, 1961-Section 260A, 201(1), 201(1A), 195, 9(1)(vi)Finance Act, 2012
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Delhi High Court judgments
1,29,596 judgments · page 812 of 6,480
High Courts22 Apr 2025Allowed
GE Renewables Grid LLC (Formerly Known As Alstom Grid Inc/Alstom Grid LLC) Vs Assistant Commissioner Of Income Tax (International Taxation) Circle 1(1)(1) & Anr.
Delhi High Court · (2025) 04 DEL CK 2370
Income Tax Act, 1961-Section 147, 148, 133A(1)
High Courts22 Apr 2025Allowed
Rajendra Gears & Ors Vs M/s. DPZ International & Ors
Delhi High Court · (2025) 04 DEL CK 2369
Commercial Courts Act, 2015-Section 13(1A), 12ACode of Civil Procedure, 1908-Order XII Rule 6, XXXVII
High Courts22 Apr 2025Allowed
State Vs Yashpal @ Dholu
Delhi High Court · (2025) 04 DEL CK 2138
Limitation Act, 1963-Section 5Code of Criminal Procedure, 1973-Section 482, 378(3), 378, 313Indian Penal Code, 1860-Section 279, 338, 378
High Courts22 Apr 2025Disposed Of
Ramesh Brij Lal Santani Vs Anita Dalmia & Anr.
Delhi High Court · (2025) 04 DEL CK 2104
High Courts22 Apr 2025Disposed Of
Kundan Kumar Vs Resource Data Management Pvt Ltd & Ors.
Delhi High Court · (2025) 04 DEL CK 2096
Industrial Disputes Act, 1947-Section 10(1)(c), 12(5)
High Courts22 Apr 2025Dismissed
Tarsem Lal Bajaj Vs Smt Deepa Garg & Anr.
Delhi High Court · (2025) 04 DEL CK 2095
CPC-Order IX Rule 13, VII Rule 14Constitution of India-Article 227
High Courts22 Apr 2025Disposed Of
Jagriti Public School Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 04 DEL CK 2093
High Courts22 Apr 2025Disposed Of
Mr Ravi Vs Ms Rekha
Delhi High Court · (2025) 04 DEL CK 2091
Hindu Marriage Act, 1956-Section 24Cr.P.C.-Section 125
High Courts22 Apr 2025
XYZ Vs State Of NCT Of Delhi & Anr.
Delhi High Court · 2024 INSC 139
Indian Penal Code, 1860-Sections 376, 377, 498A, 406, 323, 506, 509, 34Code of Criminal Procedure, 1973-Section 439, 439 (2)BNSS-Section 483 (3)
High Courts22 Apr 2025Disposed Of
Dr Sanjay Wadhawan Vs Municipal Corporation Of Delhi And Ors
Delhi High Court · (2025) 04 DEL CK 1057
High Courts22 Apr 2025Dismissed
Tarsem Lal Bajaj Vs Deepa Garg & Anr
Delhi High Court · (2025) 04 DEL CK 1056
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 7 Rule 14, Order 9 Rule 13
High Courts22 Apr 2025Dismissed
Narender Kumar Vs Union Of India Through Secretary, Ministry Of Home Affairs & Ors
Delhi High Court · (2025) 04 DEL CK 1055
Constitution of India, 1950 - Article 226Border Security Force Act, 1968 - Section 46, 48(1)(c), 48(1)(h), 117(2)Border Security Force Rules, 1969 - Rule 45, 63(4), 63(6)
High Courts22 Apr 2025Disposed Of
COL. Daljit Singh Vs DLF Homes Panchkula Pvt Ltd & Anr
Delhi High Court · (2025) 04 DEL CK 1054
Constitution of India, 1950 - Article 227
High Courts22 Apr 2025Allowed
Karanjeet Singh Vs State Of Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 1053
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure Code, 1973 - Section 161, 176, 439Indian Penal Code , 1860 - Section 34, 304B, 306, 498A
High Courts22 Apr 2025Disposed Of
Ravi Vs Rekha
Delhi High Court · (2025) 04 DEL CK 1052
Code of Criminal Procedure Code, 1973 - Section 125Hindu Marriage Act, 1956 - Section 24
High Courts22 Apr 2025Dismissed
Parsvnath Developers Ltd Vs Kedar Nath Gupta And Sons Huf
Delhi High Court · (2025) 04 DEL CK 1051
High Courts22 Apr 2025Disposed Of
Railtel Corporation Of India Limited Vs Primatel Fibcom Limited
Delhi High Court · (2025) 04 DEL CK 1050
Arbitration and Conciliation Act, 1996 - Section 11, 12(2), 19, 21, 37, 37(2)(a)
High Courts22 Apr 2025Dismissed
Vaibhav Yadav Vs Narcotics Control Bureau
Delhi High Court · (2025) 04 DEL CK 1041
Constitution of India, 1950 - Article 21Code of Criminal Procedure Code, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act 1985 - Section 8(c), 22(b), 22(c), 27A, 29, 35, 37(1)(b), 50A, 52A, 54, 55, 57, 67
High Courts21 Apr 2025Disposed Of
Vida Engg Co Vs NBCC (India) Limited & Anr.
Delhi High Court · (2025) 04 DEL CK 2155
Stamp ActConstitution of India-Article 14, 226