High Courts02 Apr 2025Dismissed
Veenita Aggrawal Vs Rajesh Kumar & Ors.
Delhi High Court · (2025) 04 DEL CK 2014
CPC-Order XXVI Rule 9
COURT ARCHIVE
Delhi High Court judgments, 2025
6,368 judgments · page 246 of 319
High Courts02 Apr 2025Partly Allowed
Charanpaaduka Industries Pvt Ltd Through Its AR Vaibhav Gupta Vs Ms Saras Knit India
Delhi High Court · (2025) 04 DEL CK 2012
CPC-Order XI Rule 1 (5), XI Rule 1 (10)
High Courts02 Apr 2025Dismissed
Hamdard Laboratories India (Medicine Division) Vs Unani Drugs Manufacturer Association (UDMA)
Delhi High Court · (2025) 04 DEL CK 2010
Code of Civil Procedure, 1908-Order XLIII Rule 1, XXXIX Rule 1&2, XXXIX Rule 2A, XXXIX Rule 3, XXXIX Rule 4, VII Rule 1, VII Rule 10, Section 151, I Rule 10, VI Rule 17Trade Marks Act, 1999Societies Registration Act, 1860
High Courts02 Apr 2025
Mukesh Kumar Vs National Power Training Institute & Ors.
Delhi High Court · (2025) 04 DEL CK 1998
Rights of Persons with Disabilities Act, 2016-Sections 3, 20, 21, 44, 45, 46, 47, 62, 63, 74, 75, 75(1)(a), 75(1)(b), 75(1)(a)(b), 76, 76(1), 77, 89, 102Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Sections 58, 59, 61, 62, 63, 67Rights of the Persons with Disabilities Rules, 2017-Rule 8(3)(c)
High Courts02 Apr 2025Dismissed
The New India Assurance Company Ltd. Vs Pradeep Kumar @ Pradeep Yadav & Ors.
Delhi High Court · (2025) 04 DEL CK 1995
Employees' Compensation Act, 1923-Section 2(9), 3, 4A, 4A(2), 4A(3), 4A(3)(a), 4A(3)(b), 31, Schedule IVMotor Vehicles Act, 1988-Section 147(1)(b)
High Courts02 Apr 2025Dismissed
Rama Devi Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 1993
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(b), 123(c), 123(c)(2)
High Courts02 Apr 2025Allowed
Sudhir Yadav & Ors. Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 1991
Railway Claims Tribunal Act, 1987-Section 23, 16, 13 (1A)Code of Criminal Procedure, 1973-Section 174Railway Claims Tribunal (Procedure) Rules, 1989-Rule 16
High Courts02 Apr 2025Disposed Of
Naresh Alias Naresh Basoya & Anr. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 1986
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 506, 509, 341
High Courts02 Apr 2025Disposed Of
Pinki & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 1985
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 324(2), 351(2)
High Courts02 Apr 2025Dismissed
Suman Sharma Vs Mahender Sharma
Delhi High Court · (2025) 04 DEL CK 1981
Cr.P.C.-Section 195, 195(1)(b), 340B.N.S.S., 2023-Section 397Indian Penal Code (45 of 1860)-Sections 193 to 196, 199, 200, 205 to 211, 228, 463, 471, 475
High Courts02 Apr 2025Dismissed
Union Of India Vs Ex. MWO Satyapal Singh Sharma & Ors.
Delhi High Court · (2025) 04 DEL CK 1844
High Courts02 Apr 2025Disposed Of
Jai Chand Vs Union Of India Through Ministry Of Defence & Anr.
Delhi High Court · (2025) 04 DEL CK 1843
High Courts02 Apr 2025Dismissed
Vandana Sharma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 1841
Constitution of India-Entry 6, List II of Seventh Schedule
High Courts02 Apr 2025Dismissed
Gagan & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 1840
IAS (Appointment by Competitive Examination) Regulations, 1955-Regulation 4(ii)Civil Services Examination Rules, 1992-Rule 6(a)
High Courts02 Apr 2025Allowed
Chime Financial, Inc Vs The Registrar Of Trade Marks
Delhi High Court · (2025) 04 DEL CK 1972
Trade Marks Act, 1999-Section 11(1), 11(1)(a), 11(1)(b), 12
High Courts02 Apr 2025Allowed
Glanbia Performance Nutrition Limited Vs Hercules Nutra Pvt. Ltd. & Anr.
Delhi High Court · (2025) 04 DEL CK 1971
Trade Marks Act-Sections 11, 18, 57
High Courts02 Apr 2025Dismissed
Staff Selection Commission & Anr. Vs Gaurav Kumar
Delhi High Court · (2025) 04 DEL CK 1836
Constitution of India-Article 226
High Courts02 Apr 2025Dismissed
Govt Of NCT Of Delhi & Anr. Vs Navneet Singh
Delhi High Court · (2025) 04 DEL CK 1835
High Courts02 Apr 2025Dismissed
Union Of India & Ors. Vs Ex Lmus Deepak Gaur
Delhi High Court · (2025) 04 DEL CK 1834
Regulations for the Medical Services of Armed Forces 2010-Regulation 423(a)
High Courts02 Apr 2025Dismissed
Staff Selection Commission & Anr. Vs Kamlesh Kumar Meena
Delhi High Court · (2025) 04 DEL CK 1832
Constitution of India-Article 226