High Courts16 Apr 2025Disposed Of
Dr. (Mrs.) Sharda Arya Vs Union Of India & Ors
Delhi High Court · (2025) 04 DEL CK 2197
Constitution of India-Article 226Contributory Provident Fund Rules (India), 1962Town and Country Planning Act, 1947
COURT ARCHIVE
Delhi High Court judgments, 2025
6,377 judgments · page 227 of 319
High Courts16 Apr 2025Dismissed
Radha Kushwaha Vs State (NCT Of Delhi)
Delhi High Court · (2025) 04 DEL CK 2243
Code of Criminal Procedure, 1973-Section 482, 306, 307, 296, 308CrPC, 1898-Section 337Bharatiya Nagrika Suraksha Sanhita, 2023-Section 528
High Courts16 Apr 2025
Mehta Prashantbhai Mukundray Partner M/s Coal Corporation Vs M/s Magnifico Minerals Pvt Ltd
Delhi High Court · (2025) 04 DEL CK 2240
Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, proviso to Section 138, 141, 142Companies Act, 1956
High Courts16 Apr 2025Allowed
Vijendar Singh & Anr. Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 2238
Railway Claims Tribunal Act, 1987-Section 23, 16Railways Act, 1989-Section 123(c), 124A
High Courts16 Apr 2025
Mehta Prashantbhai Mukundray Partner M/S Coal Corporation Vs M/S Magnifico Minerals Pvt Ltd.
Delhi High Court · (2025) 04 DEL CK 2237
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142Companies Act, 1956
High Courts16 Apr 2025
Mehta Prashantbhai Mukundray Partner M/s Coal Corporation Vs M/s Magnifico Minerals Pvt Ltd
Delhi High Court · (2025) 04 DEL CK 2236
Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, 142, 141Companies Act, 1956
High Courts16 Apr 2025
Mehta Prashantbhai Mukundray Prop M/s Coal Corporation Vs M/s Magnifico Minerals Pvt Ltd
Delhi High Court · (2025) 04 DEL CK 2235
Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142Companies Act, 1956
High Courts16 Apr 2025
Mehta Prashantbhai Mukundray Partner M/s Coal Corporation Vs M/s Magnifico Minerals Pvt Ltd
Delhi High Court · (2025) 04 DEL CK 2234
Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, 142, 141Companies Act, 1956
High Courts16 Apr 2025
Mehta Prashantbhai Mukundray Partner M/s Coal Corporation Vs M/s Magnifico Minerals Pvt Ltd
Delhi High Court · (2025) 04 DEL CK 2233
Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142Companies Act, 1956
High Courts16 Apr 2025
Mehta Prashantbhai Mukundray Partner M/s Coal Corporation Vs M/s Magnifico Minerals Pvt Ltd
Delhi High Court · (2025) 04 DEL CK 2232
Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, 142, 141Companies Act, 1956
High Courts16 Apr 2025Disposed Of
Supertech Limited Vs Kanwal Batra & Anr.
Delhi High Court · (2025) 04 DEL CK 2229
Cr.P.C.-Chapter XXIConsumer Protection Act, 1986-Section 27
High Courts16 Apr 2025Disposed Of
Rakesh Kumar Soin Vs Sh. Nitin Soin & Ors.
Delhi High Court · (2025) 04 DEL CK 2227
High Courts16 Apr 2025Disposed Of
Prime Care Hospital Ltd. & Anr. Vs Kamla Devi Deceased & Ors.
Delhi High Court · (2025) 04 DEL CK 2224
CPC-Order IX Rule 9
High Courts16 Apr 2025Disposed Of
Maya Devi & Ors. Vs Veermati
Delhi High Court · (2025) 04 DEL CK 2221
CPC-Order XVIII, Section 151Constitution of India-Article 227
High Courts16 Apr 2025Dismissed
Smt Saroj & Ors. Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 2287
Railway Claims Tribunal Act, 1987-Section 23, 16, 124-ARailways Act-Section 123(c)(2), 124-A
High Courts16 Apr 2025Dismissed
Sh. Ashok Kumar Sharma Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 2283
Railway Claims Tribunal Act, 1987-Section 23, 16Railways Act, 1989-Section 123(c)(2), 124-A
High Courts16 Apr 2025Dismissed
Mrs. Rashmi Srivastava & Anr. Vs M/S Lotus Greens Constructions Pvt Ltd & Ors.
Delhi High Court · (2025) 04 DEL CK 2281
Limitation Act-Section 14, Article 122 of Schedule ICode of Civil Procedure, 1908-Order IX Rule 9Indian Evidence Act-Section 65B
High Courts16 Apr 2025Allowed
Sh. Vinay Jain Vs Sh. Rakesh Jain & Ors.
Delhi High Court · (2025) 04 DEL CK 2353
Code of Civil Procedure, 1908-Order XVIII Rule 1
High Courts16 Apr 2025Dismissed
Durga Prasad Yadav Vs Director General CISF & Ors.
Delhi High Court · (2025) 04 DEL CK 2348
CISF Rules, 2001-Rule 32, Schedule-I, 34, 34(x), 36, 36(5)(a), 37CISF Act, 1968-Section 14, 15Constitution of India-Article 226
High Courts16 Apr 2025Dismissed
Staff Selection Commission (Hdqrs.) & Anr. Vs Jyoti Gupta
Delhi High Court · (2025) 04 DEL CK 2318