High Courts17 Sept 2025Disposed Of
National Insurance Company Limited Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1622
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 162 of 346
High Courts17 Sept 2025Disposed Of
Express House Keeper (P) Ltd. Vs Ensol Power (P) Ltd.
Delhi High Court · (2025) 09 DEL CK 1653
High Courts17 Sept 2025Dismissed
Rahul Tyagi Vs Kamlesh & Ors.
Delhi High Court · (2025) 09 DEL CK 1654
Code of Civil Procedure, 1908-Section 115Indian Evidence Act, 1872-Section 45
High Courts17 Sept 2025Disposed Of
Reliance Gen Ins Co Ltd Vs Rashid Ali & Ors
Delhi High Court · (2025) 09 DEL CK 1655
Motor Vehicles Act, 1988-Sections 168, 169Workmen's Compensation Act, 1923-First Schedule
High Courts17 Sept 2025Dismissed
Dr Sunil Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1663
Constitution of India-Article 215Contempt of Courts Act, 1971-Section 2(b), 12, 19(1), 20Limitation Act, 1963-Sections 4 to 24, 5, 12, 14, 17, 22, 29(2)
High Courts17 Sept 2025
Jai Kishan Vs Gauri Shankar & Anr.
Delhi High Court · (2025) 09 DEL CK 1665
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25(4), 25(5), 25B(8), 14(7)
High Courts17 Sept 2025Disposed Of
Shri Bali Arya Vs Municipal Corporation Of Delhi, Through Its Commissioner
Delhi High Court · (2025) 09 DEL CK 1695
High Courts17 Sept 2025Disposed Of
Pooja Chopra Vs Municipal Corporation Of Delhi Through Its Commissioner & Ors.
Delhi High Court · (2025) 09 DEL CK 1697
High Courts17 Sept 2025Disposed Of
Siya Through Her Next Friend Kajal Kumari & Anr. Vs Election Committee Dayal Singh College & Anr.
Delhi High Court · (2025) 09 DEL CK 1698
High Courts17 Sept 2025Allowed
Laxmi Jha & Anr. Vs State & Anr.
Delhi High Court · (2025) 09 DEL CK 1722
Indian Penal Code, 1860-Section 306, 34, 498A, 406, 509, 107Code of Criminal Procedure-Section 482Constitution of India-Article 227
High Courts17 Sept 2025Allowed
Aaj Supply Chain Management Pvt. Ltd. Formerly Known As Aaj Enterprises Private Limited Vs Skylark Express (Delhi) Pvt. Ltd
Delhi High Court · (2025) 09 DEL CK 1759
CPC-Order VIII Rule 1
High Courts17 Sept 2025Disposed Of
Ms Shadiya Through Association Of Responsible Professionals Vs State Of NCT Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1782
Constitution of India-Article 226Cr.P.C.-Section 482
High Courts17 Sept 2025Allowed
Manish Nautiyal & Anr. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1825
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts17 Sept 2025Allowed
Tarun Arora Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1826
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 279, 337, 338Code of Criminal Procedure, 1973-Section 482
High Courts17 Sept 2025Allowed
Survesh R Vs State NCT Of Delhi & Ors
Delhi High Court · (2025) 09 DEL CK 1827
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 279Motor Vehicle Act, 1954-Section 185
High Courts17 Sept 2025Allowed
XX Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2025) 09 DEL CK 1829
Constitution of India-Article 226, 21Medical Termination of Pregnancy Act, 1971-Section 3, 3(2), 3(2)(b), Explanation 1, Explanation 2, 3(2A), 3(2B), 3(2C), 3(3)Indian Penal Code (45 of 1860)
High Courts17 Sept 2025Allowed
M/s Chopra Marketing Private Limited Vs M/s Drishticon Properties Private Limited & Anr.
Delhi High Court · (2025) 09 DEL CK 1844
Commercial Courts Act, 2015-Section 13, 6, 2(1)(c), 2(1)(c)(i), 2(1)(c)(vii), 2(1)(c)(xv)Arbitration and Conciliation Act, 1996-Section 34, 37Code of Civil Procedure, 1908-Section 47
High Courts17 Sept 2025Dismissed
Late Sh Pramod Kumar Jain Proprietor Of M/s Jain Enterprises Through His Legal Heirs & Ors. Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1845
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 11, 37, 28(3), 43, 43(3)Arbitration Act, 1940-Section 8(2)Limitation Act, 1963-Article 137, Section 18, 9, 5
High Courts17 Sept 2025Dismissed
Man Mohan Singh Attri Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1849
Delhi Municipal Corporation Act, 1957-Section 348, 349, 348(1)Constitution of India-Article 226
High Courts17 Sept 2025Disposed Of
M/s SPMS Abrasive Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1890
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 168 (A), 73SGST Act (Telangana GST Act)-Section 73