COURT ARCHIVE

Delhi High Court judgments, 2025

6,957 judgments · page 134 of 348

High Courts10 Oct 2025Disposed Of

G.N.G. Auto Aids Pvt Ltd Vs Just Funky India Trading Pvt Ltd

Delhi High Court · (2025) 10 DEL CK 1975

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 12Haryana Urban (Control of Rent and Eviction) Act, 1973-Section 13DIAC (Administrative Cost and Arbitrators' Fees) Rules, 2018

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High Courts10 Oct 2025Dismissed

Union Of India & Ors. Vs Ex Sgt Nitesh Kumar (772946-G)

Delhi High Court · (2025) 10 DEL CK 1978

Constitution of India-Article 226

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High Courts10 Oct 2025Dismissed

Union Of India & Ors. Vs MWO Kishore Kumar (Retd) (666695)

Delhi High Court · (2025) 10 DEL CK 1979

Constitution of India-Article 226

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High Courts10 Oct 2025Dismissed

Shikhar Prasad Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 1982

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High Courts10 Oct 2025Disposed Of

Elxir Trading Pvt. Ltd Vs Kent Ro Systems Ltd & Ors.

Delhi High Court · (2025) 10 DEL CK 1990

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High Courts10 Oct 2025Dismissed

M/S AMD Estates and Developers Pvt Ltd. Vs M/S VSR Infratech Pvt Ltd.

Delhi High Court · (2025) 10 DEL CK 2004

Arbitration and Conciliation Act, 1996-Section 9, 11, 17Companies Act, 1956

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High Courts10 Oct 2025Disposed Of

Mr. Zahid Khan & Anr. Vs The State (GNCT Of Delhi)

Delhi High Court · (2025) 10 DEL CK 2025

Indian Penal Code-Section 307, 308, 34, 397Cr.P.C.-Section 313Probation of Offenders Act, 1958-Section 4

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High Courts10 Oct 2025Dismissed

State Vs Amit Gautam

Delhi High Court · (2025) 10 DEL CK 2026

Cr.P.C-Section 377, 428IPC-Section 308, 304, 304 Part I, 304 Part II

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High Courts10 Oct 2025Disposed Of

Kuldeep Singh Dabas Vs Gnct Of Delhi

Delhi High Court · (2025) 10 DEL CK 2038

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High Courts10 Oct 2025Dismissed

Ashwin Murli Vs Oil And Natural Gas Corporation Ltd & Ors.

Delhi High Court · (2025) 10 DEL CK 2040

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High Courts10 Oct 2025Allowed

Mahesh Shrivastva @ Jeeva Vs State (Govt. Of NCT Of Delhi)

Delhi High Court · (2025) 10 DEL CK 2045

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 107/151

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High Courts10 Oct 2025Disposed Of

M/S Aviraj Udyog Through Its Proprietor Guneet Singh Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2069

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 Courts10 Oct 2025Disposed Of

M/S Rajesh Metals Through Its Proprietor Rajesh Kakar Vs Office Of The Commissioner CGST Delhi North Through Its Commissioner

Delhi High Court · (2025) 10 DEL CK 2074

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 16, 107, 122(1), 122(1A), 122(3)

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High Courts10 Oct 2025Disposed Of

Enviro Tech Ventures Limited Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2075

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

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High Courts10 Oct 2025Disposed Of

Future Consumer Limited Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2080

Central Goods and Service Tax Act, 2017-Section 160, 161

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High Courts10 Oct 2025Disposed Of

Renu Arora & Ors. Vs St. Margaret Senior Secondary School & Anr.

Delhi High Court · (2025) 10 DEL CK 2095

Delhi School Education Act, 1973-Section 4, 10, 17 & 18Delhi School Education Rules, 1973-Rule 121Constitution of India-Article 226

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High Courts10 Oct 2025Disposed Of

Sub Krishan Kumar Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2101

Army Act, 1950-Section 41, 41(1), 41(2), 63, 34(a)Army Rules, 1954-Rule 22, 23(3), 26, 13(3), 149Constitution of India-Article 226, 227

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High Courts10 Oct 2025Dismissed

S N Jha Vs Union Of India & Anr

Delhi High Court · (2025) 10 DEL CK 2103

BSF Act, 1968-Section 46BSF Rules-Rule 45(1)(i), 48, 48(3), 89, 90, 93Indian Penal Code, 1860-Section 307

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High Courts10 Oct 2025Dismissed

Suresh Sankhla Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2106

Constitution of India-Article 51-A(j), 226

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High Courts10 Oct 2025Dismissed

Government Of J And K & Anr. Vs Dr. Rajinder Kumar Trisal

Delhi High Court · (2025) 10 DEL CK 2110

Constitution of India-Article 14

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