COURT ARCHIVE

Delhi High Court judgments, 2025

8,232 judgments · page 119 of 412

High Courts27 Oct 2025Allowed

GMG Tradelink Pvt. Ltd Vs Directorate General Of GST Intelligence Hq & Ors

Delhi High Court · (2025) 10 DEL CK 1357

Constitution of India, 1950 - Article 226Central Goods and Services Tax Act, 2017 - Section 83, 122(1A)Central Goods and Services Tax Rules, 2017 - Rule 159(5)

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High Courts27 Oct 2025Allowed

Gurbachan Singh Matta Vs Central Baureau Of Investigation

Delhi High Court · (2025) 10 DEL CK 1350

Constitution of India, 1950 - Article 20(2)Code of Criminal Procedure, 1973 - Section 300, 482Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471

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High Courts27 Oct 2025Dismissed

Jai Maa Vaishno Steel Through Proprietor Ms. Kamlesh Devi Vs Gulshan Gugnani

Delhi High Court · (2025) 10 DEL CK 1349

Code of Civil Procedure, 1908 - Order 11 Rule 1, Order 16 Rule 1

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High Courts27 Oct 2025Dismissed

Henry Okolie Vs State Of N.C.T Delhi & Anr.

Delhi High Court · (2025) 10 DEL CK 1348

Constitution of India, 1950 - Article 21. 22(1)Code of Criminal Procedure, 1973 - Section 50, 52AIndian Penal Code, 1860 - Section 302, 420, 467, 468, 471

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High Courts27 Oct 2025Dismissed

Stanley Chimeizi Alasonye @Uka Chukwu Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 10 DEL CK 1347

Constitution of India, 1950 - Article 21. 22(1)Code of Criminal Procedure, 1973 - Section 50, 52AIndian Penal Code, 1860 - Section 302, 420, 467, 468, 471

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High Courts25 Oct 2025Dismissed

Pankaj Tomar Vs Guru Gobind Singh Indraprastha

Delhi High Court · (2025) 10 DEL CK 2085

Constitution of India-Article 226Indira Gandhi Delhi Technical University for Women Act, 2012-Section 2(v), 4(d), 4(e), 14, 50

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High Courts21 Oct 2025Disposed Of

Metrro Waste Handling Pvt. Ltd. Vs Municipal Corporation Of Delhi

Delhi High Court · (2025) 10 DEL CK 2127

Solid Waste Management Rules, 2016-Rule 3(18)DMC Act, 1957-Sections 42–44

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High Courts21 Oct 2025Disposed Of

Metrro Waste Handling Pvt. Ltd Vs Municipal Corporation Of Delhi

Delhi High Court · (2025) 10 DEL CK 1343

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High Courts17 Oct 2025Disposed Of

Rachna Bansal & Ors. Vs Commissioner Of The Municipal Corporation Of Delhi & Ors.

Delhi High Court · (2025) 10 DEL CK 1725

Constitution of India-Article 226

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High Courts17 Oct 2025

National Highways Authority Of India Vs Laresen And Tourbo Limited

Delhi High Court · (2025) 10 DEL CK 1728

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(iii), 28, 28(2), 28(3)Contract Act

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High Courts17 Oct 2025Dismissed

Agrawal Infrabuild Private Limited Vs National Highways Authority Of India & Anr.

Delhi High Court · (2025) 10 DEL CK 1744

Constitution of India-Article 226, 14, 19(1)(g)SARFAESI

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High Courts17 Oct 2025Disposed Of

Mohammad Tasleem Vs Indian Institute Of Technology & Ors.

Delhi High Court · (2025) 10 DEL CK 1770

Code of Civil Procedure, 1908-Order XXXIX, Rules 1 and 2

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High Courts17 Oct 2025Disposed Of

Ramesh Chand Vs MCD

Delhi High Court · (2025) 10 DEL CK 1780

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High Courts17 Oct 2025

M/s Naresh Kumar Gupta And Co Pvt Ltd Vs Union Of India

Delhi High Court · (2025) 10 DEL CK 1789

Arbitration and Conciliation Act, 1996-Section 11, 34, 12, IVth Schedule

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High Courts17 Oct 2025Disposed Of

Chand Vij Vs Govt Of NCT Delhi & Anr.

Delhi High Court · (2025) 10 DEL CK 1791

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act

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High Courts17 Oct 2025Disposed Of

Tata Capital Limited Vs Pinky (Borrower) & Anr.

Delhi High Court · (2025) 10 DEL CK 1793

Bharatiya Sakshya Adhiniyam, 2023-Section 63(4)Companies Act, 2013Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 37, IVth Schedule

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High Courts17 Oct 2025Dismissed