High Courts12 Sept 2025Dismissed
Delhi Development Authority Vs Sunil Chawla
Delhi High Court · (2025) 09 DEL CK 1909
Delhi Municipal Corporation Act, 1957-Section 343/344, 345-A, 332/461 read with Section 466-A
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 170 of 346
High Courts12 Sept 2025Dismissed
Union Of India & Ors. Vs Anand Prakash Dube
Delhi High Court · (2025) 09 DEL CK 1910
High Courts12 Sept 2025Dismissed
Union Of India & Ors. Vs Col Sanjam Mann (MR-05793X) (Retd)
Delhi High Court · (2025) 09 DEL CK 1954
Constitution of India-Article 226
High Courts12 Sept 2025Dismissed
Union Of India & Ors. Vs Capt. (In) Roy Joseph (Retd.)
Delhi High Court · (2025) 09 DEL CK 1956
Constitution of India-Article 226
High Courts12 Sept 2025Allowed
Anil Shekhawat Vs Director General Border Security Force
Delhi High Court · (2025) 09 DEL CK 1958
High Courts12 Sept 2025Disposed Of
M/S IG Petrochemicals Limited Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 2043
Customs Tariff Act, 1975-Sections 8B, 9, 9A, 9B, 9CFinance Act, 2023-Section 1(2)(b), 134
High Courts12 Sept 2025Allowed
M/S Microsoft Corporation (India) Private Ltd. Vs Commissioner Of Customs (Import)
Delhi High Court · (2025) 09 DEL CK 2044
Customs Act, 1962-Section 130, 28
High Courts12 Sept 2025Allowed
M/S SAP India Private Limited Vs Commissioner Of Customs (Import)
Delhi High Court · (2025) 09 DEL CK 2045
Customs Act, 1962-Section 130, 28
High Courts12 Sept 2025Disposed Of
M/s Kanta Food Product Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2048
Constitution of India-Article 226, 227Central Goods and Service Tax Act, 2017-Section 83, 83(1), 83(2), 122(1A), 62, 63, 64, 67, 73, 74
High Courts12 Sept 2025Dismissed
Suraj Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2107
CISF Rules, 2001-Rule 36, 36(5)(c)Constitution of India-Article 226, 227, 341, 342, 342(1), 342(2), 366(25)Constitution (Scheduled Tribes) Order, 1976
High Courts12 Sept 2025Dismissed
SP Sharma Vs State Bank Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2109
State Bank of Bikaner & Jaipur (Officers') Service Regulations, 1979-Regulation 50(1), 50(2), 50(3), 50(4), 19(2), 67, 67(j), 2State Bank of Bikaner and Jaipur Employees’ Pension Regulation, 1995-Regulation 48, 2(u), 3, 43, 48(1), 22Payment of Gratuity to Employee Regulation, 1970-Rule 12(2)(b)
High Courts12 Sept 2025Dismissed
Suraj Mal Yadav Vs Delhi State Industrial & Infrastructure Development Corporation Ltd
Delhi High Court · (2025) 09 DEL CK 2110
Arbitration and Conciliation Act, 1996-Section 31(3), 34, 37, 37(1)c, 43(4)Companies Act, 1956Delhi Industrial Development, Operations and Maintenance Act, 2010
High Courts12 Sept 2025Dismissed
Shri Mool Chand Khairati Ram Hospital Ayurvedic Research Institutes Vs Sardaram Bhati
Delhi High Court · (2025) 09 DEL CK 2111
Industrial Disputes Act, 1947-Section 33(2)(b), 10, 17, Rule 11Constitution of India-Article 226
High Courts12 Sept 2025Dismissed
Pr. Commissioner Of Income Tax -7, Delhi Vs Sony India Private Limited
Delhi High Court · (2025) 09 DEL CK 2124
Income Tax Act, 1961-Section 260A, 50, 50(2), 32, 32(1)(c), 32(1)(iii), 41(2)
High Courts12 Sept 2025Dismissed
Pr. Commissioner Of Income Tax-1 Vs Casio India Company Pvt. Ltd.
Delhi High Court · (2025) 09 DEL CK 2128
High Courts12 Sept 2025Dismissed
Dr Thelma J Talloo Vs Jesus And Mary College & Anr.
Delhi High Court · (2025) 09 DEL CK 1605
Arbitration and Conciliation Act, 1996-Section 34, 37Indian Evidence Act, 1872Constitution of India-Article 14, 142, 311
High Courts11 Sept 2025Allowed
Oxular Limited Vs The Assistant Controller Of Patents And Designs
Delhi High Court · (2025) 09 DEL CK 1626
Patents Act, 1970-Section 117-A (2), 2(1)(j), 2(1)(ja), 3(d), 10(5), 15
High Courts11 Sept 2025Disposed Of
Waseem Ahmed Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 09 DEL CK 1674
The National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011
High Courts11 Sept 2025Disposed Of
Ashu Kumar Gupta Vs New Delhi Municipal Council & Ors.
Delhi High Court · (2025) 09 DEL CK 1675
Right to Information Act, 2005
High Courts11 Sept 2025Disposed Of
M/S Sreeansh Enterprise Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1677
Constitution of India-Article 226(1), 226(2)Railways Act, 1989-Section 73, 79