High Courts25 Apr 2025Disposed Of
Walimuddin Khan And Ors Vs Union Of India And Ors
Delhi High Court · (2025) 04 DEL CK 1080
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Delhi High Court judgments, 2025
6,377 judgments · page 214 of 319
High Courts25 Apr 2025Allowed
Lalit Choudhary & Ors Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2025) 04 DEL CK 1079
Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 528Indian Penal Code , 1860 - Section 34, 406, 498ADowry Prohibition Act, 1961 - Section 4
High Courts25 Apr 2025Allowed
Vineet Kapur Vs Registrar Of Trade Marks
Delhi High Court · (2025) 04 DEL CK 1078
Trade Marks Act, 1999 - Section 2(1)(m), 9, 91Trade Marks Rules, 2017 - Section 156
High Courts25 Apr 2025Allowed
Mukesh Gupta @ Mukesh Kumar Gupta Vs Central Bureau Of Investigation
Delhi High Court · (2025) 04 DEL CK 1077
High Courts25 Apr 2025Dismissed
Vijay Kumar Vs State Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 1076
Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20, 21, 25
High Courts25 Apr 2025Allowed
M/s Modern Snacks Private Limited Vs Kamran Ghani And Anr
Delhi High Court · (2025) 04 DEL CK 1075
Copyright Act of 1976 - Section 45Trade Marks Act, 1999 - Section 2(1)(zg)Delhi High Court Intellectual Property Rights Division Rules, 2022 - Rule 2(b)
High Courts25 Apr 2025Dismissed
Govt Of Nct Of Delhi And Anr Vs Ashish Kumar And Ors
Delhi High Court · (2025) 04 DEL CK 1074
High Courts25 Apr 2025Dismissed
M/s Kranti Soap Pvt. Ltd. & Ors Vs M/s Deep Chand Arya Industries
Delhi High Court · (2025) 04 DEL CK 1073
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 6 Rule 2, Order 6 Rule 4, Order 14 Rule 5Commercial Courts Act, 2015 - Section 2(1)(c), 2(1)(i), 6, 12, 12(1)(d), 21
High Courts25 Apr 2025Disposed Of
Mohammad Israil (Senior Citizen) Vs State (Govt. Of Nct Of Delhi) & Ors
Delhi High Court · (2025) 04 DEL CK 1072
High Courts25 Apr 2025Disposed Of
Ashwani Khatri Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 1071
Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 483Indian Penal Code , 1860 - Section 34, 302, 308, 323
High Courts25 Apr 2025Dismissed
Pravinast Pandey Vs Union Of India & Ors
Delhi High Court · (2025) 04 DEL CK 1070
Constitution of India, 1950 - Article 226
High Courts25 Apr 2025Allowed
Jyoti Gupta Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2025) 04 DEL CK 1069
Indian Penal Code , 1860 - Section 411Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 309(4), 311, 317
High Courts24 Apr 2025Disposed Of
T.R. Chadha And Co. LLP. Vs Satyanarayan Jhunjhunwala & Ors.
Delhi High Court · (2025) 04 DEL CK 2170
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), 14 Rule 2Specific Relief Act, 1963-Section 31Indian Stamp Act, 1899-Section 2(14)
High Courts24 Apr 2025Dismissed
AI Employees Pensioners Welfare Association Vs Air India Limited & Ors.
Delhi High Court · (2025) 04 DEL CK 2160
Employee's Provident Fund And Miscellaneous Provision Act, 1952Constitution of India-Article 12, 226, Part III
High Courts24 Apr 2025Disposed Of
M/s. Unitas Foods Pvt. Ltd. Vs Mr. Gyanender
Delhi High Court · (2025) 04 DEL CK 2156
Industrial Disputes Act, 1947-Section 17-B
High Courts24 Apr 2025
Pankaj Arora Vs Mr Anil Kumar Bansal & Ors.
Delhi High Court · (2025) 04 DEL CK 2187
Code of Civil Procedure, 1908-Section 115, Order 7 Rule 10Commercial Courts Act, 2015-Section 8, 13Constitution of India-Article 227, 226
High Courts24 Apr 2025Dismissed
Union Of India Vs M/s GR-GAWA R(J.V.)
Delhi High Court · (2025) 04 DEL CK 1931
Arbitration and Conciliation Act, 1996-Section 34, 34(3)Civil Procedure Code-Section 151, Order XI Rule VI, XLI Rule 3Commercial Courts Act
High Courts24 Apr 2025Disposed Of
Pradhaan Air Express Pvt Ltd Vs Air Works India Engineering Pvt Ltd
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 12(2)Companies Act, 2013Companies Act, 1956
High Courts24 Apr 2025Disposed Of
M/S G And G Services Pvt. Ltd Vs New Delhi Municipal Council
Delhi High Court · (2025) 04 DEL CK 2249
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 12 (2)Indian Stamp Act, 1899
High Courts24 Apr 2025Disposed Of
Murti Devi Vs State Consumer Dispute Redressal Commission & Anr.
Delhi High Court · (2025) 04 DEL CK 2303