High Courts11 Sept 2025Disposed Of
E Mohd Basheer Sait Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 09 DEL CK 1679
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 171 of 346
High Courts11 Sept 2025Disposed Of
M/s Any Time Security Services Vs Northern Railway
Delhi High Court · (2025) 09 DEL CK 1747
Arbitration and Conciliation Act-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 37, IVth ScheduleArbitration and Conciliation (Amendment) Act 2015-Section 12(5)
High Courts11 Sept 2025Dismissed
Navin M. Raheja & Anr. Vs Dinesh Goyal & Ors.
Delhi High Court · (2025) 09 DEL CK 1778
Constitution of India-Article 227Consumer Protection Act, 1986-Section 21, 12(1)(a), 23, 10, 16, 16(1B)(iii), 20, 20(1A)(ii), 20(1A)(iii), 22, 29A, 30AConsumer Protection Regulations, 2005-Regulation 12
High Courts11 Sept 2025Dismissed
Vishan Singh & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1807
BNSS, 2023-Section 483, 528IPC-Section 302, 394, 120-B, 34Arms Act-Section 25, 27
High Courts11 Sept 2025Disposed Of
Durgesh @ Durga & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1809
Cr. PC-Section 439BNSS-Section 438IPC-Section 302, 394, 120-B, 34
High Courts11 Sept 2025Allowed
Jaspal Singh Khokar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1812
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 420, 467, 471, 506, 120BCode of Criminal Procedure, 1973-Section 482
High Courts11 Sept 2025Allowed
Nitish Dabas & Ors. Vs Government Of National Capital Territory Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1813
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 354, 34, 298Code of Criminal Procedure-Section 482
High Courts11 Sept 2025
M/S R.K. Goel Abhey Kumar Jain Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 09 DEL CK 1856
Code of Civil Procedure, 1908-Section 34Interest Act, 1978Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
High Courts11 Sept 2025Disposed Of
Vivek Malhotra Vs Shilpa Sood
Delhi High Court · (2025) 09 DEL CK 1866
Guardians and Wards Act, 1890
High Courts11 Sept 2025Allowed
Ashvini Kumar Sharma Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1886
Constitution of India-Article 226Central Civil Services (Extraordinary Pension) Rules, 1939-Rule 6, 6(i), 9(3), 9(4)
High Courts11 Sept 2025Allowed
Harvinder Malik Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1889
RPF Rules 1987-Rule No. 146.6 (iv)
High Courts11 Sept 2025Allowed
Staff Selection Commission & Ors. Vs Swaraj
Delhi High Court · (2025) 09 DEL CK 1906
High Courts11 Sept 2025Disposed Of
Dr. M.D. Arya & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1908
Department of Health (Group-A Gazetted Non-Medical Scientific and Technical Posts) In-Situ Promotion Rules, 1990Constitution of India-Article 226
High Courts11 Sept 2025Dismissed
Saint Gobain Glass France Vs Assistant Controller Of Patents And Designs & Anr.
Delhi High Court · (2025) 09 DEL CK 1919
Patents Act, 1970-Section 117A, 11A, 2(1)(j), 2(1)(ja), 2(1)(ac), 3(d), 10, 10(4)(c), 10(5), 14, 25, 25(1)(e), 59, 64(1)(h), 26(1)(a)United States patent law, 35 U.S.C.-Section 103, 102
High Courts11 Sept 2025Dismissed
Union Of India Through The Secretary Ministry Of Defence & Ors. Vs MWO (HFO) Ramesh Patil Budha (No. 298310) (Retd)
Delhi High Court · (2025) 09 DEL CK 1952
Constitution of India-Article 226
High Courts11 Sept 2025Disposed Of
Ex Sep Raji Hasan Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1953
Army Act-Section 63
High Courts11 Sept 2025Partly Allowed
K Arjun Singh & Ors. Vs GM Modular Pvt. Ltd.
Delhi High Court · (2025) 09 DEL CK 1955
CPC-Order XXXIX Rules 1 and 2
High Courts11 Sept 2025
Delhi International Airport Ltd. Vs Municipal Corporation of Delhi
Delhi High Court · (2025) 09 DEL CK 1972
Constitution of India-Article 1, 226, 243P, 243Q, 243W, 246The Airports Authority of India Act, 1994-Section 11, 12, 12(3), 12(3)(f), 12(3)(j), 12(3)(r), 12(5)(a), 12A, 12A(1), 12A(2), 12A(3), 12A(4), 24Solid Waste Management Rules, 2016-Rule 2, 3(3), 3(8), 3(30), 3(31), 3(39), 3(46), 3(54), 4, 4(1), 4(1)(a), 4(6), 4(7), 4(8), 15(e), 15(f), 15(zf)
High Courts11 Sept 2025Allowed
Raghvendra Singhania & Ors. Vs Bajaj Finance Limited & Ors.
Delhi High Court · (2025) 09 DEL CK 1973
Arbitration and Conciliation Act, 1996-Section 34, 12(5), 12, 14, 21, 11, 4, 7, 12(4), 13(2), 16(2), 17, 16, 14(1), 34(2), 75, 81, 48, 34(2)(a)(iii), 48(2)(b)(ii), 34(2-A), 31(3), 28(3), 34(2)(a)(iv), 37, 28(1)(a), 28, 18, 11(5), 34(2)(b)(ii), Seventh ScheduleCompanies Act, 1956Constitution of India-Article 226
High Courts11 Sept 2025Allowed
JSW Ispat Special Products Limited Vs Bharat Petroresources Limited
Delhi High Court · (2025) 09 DEL CK 1974
Arbitration and Conciliation Act, 1996-Section 2(3), 5, 11, 12, 12(1), 12(2), 12(5), 16, 34, Fifth Schedule, Sixth Schedule, Seventh Schedule (Entry 16)Insolvency and Bankruptcy Code, 2016-Section 7, 13(1)(b), 14, 15(1)(c), 18(1)(b), 25(2)(e), 29, 30, 30(2), 30(6), 31, 31(1), 53, 53(1), 60(5), 60(6), 238Insolvency Resolution and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2017-Regulation 7, 36, 39(3)