COURT ARCHIVE

Delhi High Court judgments, 2025

6,904 judgments · page 183 of 346

High Courts03 Sept 2025Dismissed

Shalendra Hooda Vs Chairman And Managiong Director, Food Corporation Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 2101

Ex Serviceman (Re-employment in Central Civil Services and posts) Rules, 1979Constitution of India-Article 226

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High Courts03 Sept 2025Disposed Of

P K Agrawal Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 2102

Railway Protection Force Act, 1957Railway Protection Force Rules, 1987Railway Protection Force (Group A and Group B posts) Recruitment Rules, 1981

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High Courts03 Sept 2025Disposed Of

The Commissioner Of Income Tax - International Taxation -3 Vs Travelport LP

Delhi High Court · (2025) 09 DEL CK 2114

Income Tax Act, 1961-Section 260A, 144C, 144C(1), 144C(13), 144C(15)(b), 144C(15)(b)(ii), 147, 143(3), 153, 92CA, 92CA(1), 92CA(3), 2(23A), 2(22A), 2(23), 10F

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High Courts03 Sept 2025Disposed Of

Sangeet Seth Vs Chief Commissioner Of Income Tax & Ors.

Delhi High Court · (2025) 09 DEL CK 2115

Income Tax Act, 1961-Section 279(2), 201(1A)

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High Courts03 Sept 2025Dismissed

Pr. Commissioner Of Income Tax, Noida Vs Triveni Engineering And Industries Ltd

Delhi High Court · (2025) 09 DEL CK 2116

Income Tax Act, 1961-Section 260A, 37(1), 271(1)(C)Companies Act, 1956-Clause 7(1)(a) of Part III of Schedule VI

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High Courts03 Sept 2025Disposed Of

M/s P M Projects And Services Private Limited Vs Ben And Gaws Private Limited

Delhi High Court · (2025) 09 DEL CK 1602

Arbitration and Conciliation Act, 1996-Section 11(2), 11(4), 11(5), 11(6), 13, 14, 15, 15(1), 15(2), 15(3), 15(4), 21, 29A, 29BCompanies Act, 2013N.I. Act-Section 138

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High Courts02 Sept 2025Dismissed

Ramacivil India Construction Pvt. Ltd. Vs NBCC (India) Limited

Delhi High Court · (2025) 09 DEL CK 1621

Code of Civil Procedure, 1908-Order VII Rule 11, Section 9, 3

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High Courts02 Sept 2025Allowed

Shri Surjeet Singh Vs Shri Swamberjeet Singh & Anr.

Delhi High Court · (2025) 09 DEL CK 1623

Specific Relief Act, 1963-Section 6Hindu Succession Act, 1956Delhi Cooperative Societies Rules, 1973-Rule 27

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High Courts02 Sept 2025Dismissed

United India Insurance Company Ltd. Vs Roop Chand & Ors.

Delhi High Court · 2003 INSC 447

Motor Vehicles Act, 1988-Section 166, 173IPC-Section 279, 304A

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High Courts02 Sept 2025Disposed Of

Rohit Aggarwal Vs Sandeep Kumar Bhatt

Delhi High Court · (2025) 09 DEL CK 1629

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High Courts02 Sept 2025Dismissed

Govind Ram Vs Delhi Pinjrapole Society (Regd)

Delhi High Court · (2025) 09 DEL CK 1672

Societies Registration Act, 1860DRC Act

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High Courts02 Sept 2025

Lt. Col. Samir Kumar Singh Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 1709

Constitution of India-Article 33, 14, 21 and 300-A, 21 and 300AArmed Forces Tribunal Act, 2007-Section 14Army Act, 1950-Section 25

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High Courts02 Sept 2025Disposed Of

Invention India (Exports) Pvt. Ltd. Vs Indraprastha Gas Ltd

Delhi High Court · (2025) 09 DEL CK 1726

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37

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High Courts02 Sept 2025

Raj Kumar Gupta & Anr. Vs Jagan Nath Bajaj & Ors.

Delhi High Court · 2025 INSC 490

Code of Civil Procedure, 1908-Order VI Rule 17, VII Rule 11, XII Rule 6, XIII-A Rule 3, XIII-A Rule 4, XIII-ACommercial Courts Act, 2015-Section 2(1)(c), Order XIIIARegistration Act, 1908

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High Courts02 Sept 2025Disposed Of

R. Krishnamurthy And Co Vs M/S SKB Infratech

Delhi High Court · (2025) 09 DEL CK 1767

Bharatiya Sakshya Adhiniyam, 2023-Section 168, 127 to 136, 151, 152

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High Courts02 Sept 2025Dismissed

Sh. Rambir Vs Sh. Hemant Verma

Delhi High Court · (2025) 09 DEL CK 1768

CPC-Order IX Rule 13, 37, Section 151

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High Courts02 Sept 2025Allowed

Brij Bala Passi Vs Ramesh Passi & Ors.

Delhi High Court · (2025) 09 DEL CK 1769

CPC-Order XXXIX Rule 1 and 2, I Rule 10

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High Courts02 Sept 2025Disposed Of

DAV College Trust And Managing Society & Anr. Vs Delhi Development Authority & Anr.

Delhi High Court · (2025) 09 DEL CK 1770

CPC-Order IX Rule 9

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High Courts02 Sept 2025Disposed Of

Bharti Bahuguna Vs Kendriya Vidyalaya Sangathan & Ors.

Delhi High Court · (2025) 09 DEL CK 1785

Constitution of India-Article 226Bureau of Indian Standards (Terms and Conditions of Service of Employees Regulations, 1988)-Regulation 16Accounts Code of Kendriya Vidyalayas-Paragraph 147(ii) of Chapter-13

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High Courts02 Sept 2025Allowed

Ajay & Ors. Vs State (Govt Of Nct Of Delhi) Through P S Khyala, New Delhi & Anr.

Delhi High Court · (2025) 09 DEL CK 1790

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482

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