High Courts10 Sept 2025Disposed Of
Ram Daras Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1678
Aircraft Rules, 1937-Rule 91
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 173 of 346
High Courts10 Sept 2025Dismissed
Dr. Azra Abidi Vs Jamia Milia Islamia & Ors.
Delhi High Court · (2025) 09 DEL CK 1710
Constitution of India-Article 226University Grants Commission (Minimum Qualifications Required for the Appointment and Career Advancement of Teachers and Universities and Institutions Affiliated to it) Regulations, 2000-Clause 1.3.2
High Courts10 Sept 2025Dismissed
A2Z Infra Engineering Limited & Anr. Vs Bharat Sanchar Nigam Limited & Ors.
Delhi High Court · (2025) 09 DEL CK 1711
Constitution of India, 1950-Article 226
High Courts10 Sept 2025Disposed Of
M/S Moneywise Financial Services Pvt Ltd Vs Graintex Exports (India) Pvt. Ltd. & Ors.
Delhi High Court · (2025) 09 DEL CK 1746
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts10 Sept 2025Disposed Of
Aman Satya Kachroo Trust Vs University Grants Commission & Ors.
Delhi High Court · (2025) 09 DEL CK 1758
Constitution of India-Article 14, 21General Financial Rules, 2017-Rule 194UGC Regulations on Curbing the Menace of Ragging in Higher Educational Institutions, 2009
High Courts10 Sept 2025Allowed
Sanju @ Ashwani & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1804
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34, 323, 506The Dowry Prohibition Act, 1961-Section 4
High Courts10 Sept 2025Allowed
Akshay Menghi & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1805
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts10 Sept 2025Allowed
Sh Brijesh Kumar Anand Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1806
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406Code of Criminal Procedure, 1973-Section 482
High Courts10 Sept 2025Allowed
Kunal & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1808
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34
High Courts10 Sept 2025Dismissed
Chandra Shekhar Prasad Rajak Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1836
Constitution of India-Article 14AICTE Act-Section 2(g), 2(h), 2(i), 10AICTE (Grant of Approval for Starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for Courses or Programmes) Regulations, 1994-Clause 4
High Courts10 Sept 2025Disposed Of
Smt Shikha Badhani Vs Shri Hemant Badhani
Delhi High Court · (2025) 09 DEL CK 1852
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia), 24, 26CrPC-Section 125
High Courts10 Sept 2025Disposed Of
Sh Krishan Lal Deceased Through Lrs Vs Rajinder Kumar Gupta & Ors
Delhi High Court · (2025) 09 DEL CK 1862
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948Delhi Land Reforms Act, 1954-Section 3(11a), 3(12A), 4, 5, 13, 18(2), 154Transfer of Property Act, 1882-Section 52
High Courts10 Sept 2025Dismissed
Anuj Chopra & Ors. Vs Vaneeta Khanna & Ors.
Delhi High Court · (2025) 09 DEL CK 1864
Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, II Rule 2Delhi High Court Act, 1966-Section 10(1)Specific Relief Act, 1963-Sections 5, 6
High Courts10 Sept 2025Dismissed
Sarvinder Singh & Anr. Vs Vipul Tandon & Ors.
Delhi High Court · (2025) 09 DEL CK 1865
Code of Civil Procedure, 1908-Order XII Rule 6, XXI Rule 100, XXI Rule 11Transfer of Property Act, 1882-Section 52
High Courts10 Sept 2025
Union Of India Vs N.K. Nagar
Delhi High Court · (2025) 09 DEL CK 1902
Right to Information Act, 2005Administrative Tribunals Act, 1985-Section 21, 20
High Courts10 Sept 2025Disposed Of
Satish Kumar Vs Delhi Subordinate Service Selection Board (DSSSB) & Anr.
Delhi High Court · (2025) 09 DEL CK 1905
Constitution of India-Article 14
High Courts10 Sept 2025Dismissed
Ex Constable / GD Abhishek Haldar Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1945
Right to Information Act, 2005Aircraft (Security) Rules, 2011-Part-IVCISF Rules, 2001-Rule 36
High Courts10 Sept 2025Dismissed
Union Of India & Ors. Vs Ex Nb Sub Gurmeet Singh
Delhi High Court · (2025) 09 DEL CK 1947
Constitution of India-Article 226
High Courts10 Sept 2025Disposed Of
Lakshya Sharma Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1948
High Courts10 Sept 2025Dismissed
Union Of India & Ors. Vs IC-25491M Lt Col V.G. Kulkarni (Retd)
Delhi High Court · (2025) 09 DEL CK 1949
Constitution of India-Article 226