High Courts10 Sept 2025Dismissed
Ex HC Dwarika Prasad Vs UOI & Ors.
Delhi High Court · (2025) 09 DEL CK 2106
Border Security Force Rules, 1969-Rule 46Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 175 of 346
High Courts09 Sept 2025
Dr. Anuj Kumar & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1611
Employees' State Insurance Act, 1948-Section 17ESIC (Staff and Conditions of Service) Regulations, 2023-Regulation 4, First Schedule, Second ScheduleEmployees' State Insurance Corporation (Staff and Conditions of Service) Regulations, 1959-Regulation 8(1)
High Courts09 Sept 2025Allowed
Neelam Arora & Anr. Vs Manju Arora
Delhi High Court · (2025) 09 DEL CK 1624
Code of Civil Procedure, 1908-Order XII Rule 6, I Rule 10Protection of Women from Domestic Violence Act, 2005-Section 2(s), 12, 17, 17(1), 17(2), 19, 19(1), 19(1)(b), 19(1)(e), 19(1)(f), Proviso to Section 19(1)Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts09 Sept 2025Dismissed
Bhupinder Singh Vs Ajit Pal Singh Bindra & Anr.
Delhi High Court · (2025) 09 DEL CK 1633
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d), I Rules 3-A, 4, 5, 9 and 10, 1 Rule 1, 1 Rule 3, II Rules 3 and 6, 2 Rule 3, 2 Rule 6, Section 80, 86, 99, 115Specific Relief Act, 1963-Section 14(1)(b)
High Courts09 Sept 2025Disposed Of
Rekha Vs Kamla Devi & Ors.
Delhi High Court · (2025) 09 DEL CK 1635
Constitution of India-Article 227
High Courts09 Sept 2025Dismissed
Sh. Rohtas Kumar Vs Ms. Vandana Devi
Delhi High Court · (2025) 09 DEL CK 1636
Code of Civil Procedure, 1908-Section 115, Order IX Rule 4
High Courts09 Sept 2025
Sahil Paliwal Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1700
Indian Evidence Act, 1872-Section 73, 114Constitution of India-Article 226Bharatiya Sakshya Adhiniyam, 2023-Section 72, 119
High Courts09 Sept 2025Dismissed
Madnani Engineerings Works Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1708
Constitution of India-Article 226
High Courts09 Sept 2025
Kamal Kumar Makhija & Ors. Vs Kamal Kapoor & Ors.
Delhi High Court · (2025) 09 DEL CK 1737
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 8, 7, 37, 16, 12, IVth Schedule2015 Amendment Act
High Courts09 Sept 2025Disposed Of
M/S Noorjahan Begum Vs General Manager Northern Railways & Anr.
Delhi High Court · (2025) 09 DEL CK 1739
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6A), 12(2), 16, 37, 8, 7The 2015 Amendment Act
High Courts09 Sept 2025Disposed Of
Mr. Simranjit Singh Gandhi & Anr. Vs M/s. Cidp Biotech India Pvt Ltd & Ors.
Delhi High Court · (2025) 09 DEL CK 1740
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 37, IVth ScheduleCompanies Act, 1956The 2015 Amendment Act
High Courts09 Sept 2025Disposed Of
Abiyan Capital India Pvt Ltd Vs Mrs. Meena & Anr.
Delhi High Court · (2025) 09 DEL CK 1741
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37Companies Act, 1956SARFAESI Act
High Courts09 Sept 2025Disposed Of
M/S Abdul Gaffur Ahmad Noor Vs General Manager Northern Railways & Anr.
Delhi High Court · (2025) 09 DEL CK 1742
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 12(5), 16, 37The 2015 Amendment Act
High Courts09 Sept 2025Disposed Of
Amita Kishore Mansukhani Vs Vikram Krishna & Ors.
Delhi High Court · (2025) 09 DEL CK 1743
Code of Civil Procedure, 1908-Order XII Rule 6, XIV Rule 1Hindu Succession Act, 1956-Section 6Evidence Act-Section 64, 65
High Courts09 Sept 2025Disposed Of
M/S Hari Dashan Sevasahram Pvt. Ltd. Vs M/S Paul Sales Pvt. Ltd.
Delhi High Court · (2025) 09 DEL CK 1744
Code of Civil Procedure, 1908-Order XIII-A, I Rule 10, XII Rule 6, Section 151
High Courts09 Sept 2025Allowed
Kritika Jain Vs Rakesh Jain & Anr.
Delhi High Court · 2019 INSC 1344
Code of Civil Procedure, 1908-Order VII Rule 11(a), VI Rule 4Hindu Succession Act, 1956-Section 4, 6, 8, 15(1)(a), 16, 30Act 39 of 2005
High Courts09 Sept 2025Dismissed
Satya Prakash Ravidas Vs State NCT Of Delhi & Ors
Delhi High Court · (2025) 09 DEL CK 1779
Constitution of India-Article 226
High Courts09 Sept 2025Allowed
Abhishek Verma & Ors. Vs State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1802
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 420
High Courts09 Sept 2025Allowed
Sadique Ahmad @Nanhe & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1803
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 452, 323, 341, 34Code of Criminal Procedure-Section 482
High Courts09 Sept 2025Disposed Of
Sagar Ujjwal @ Udham Vs State NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1828
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Indian Penal Code, 1860-Sections 302, 506Arms Act, 1959-Sections 25, 27, 25(8)