High Courts15 Dec 2025Dismissed
Damodara Bangera B Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 2721
Central Civil Services (Revised Pay) Rules, 2008
COURT ARCHIVE
Delhi High Court judgments, 2025
8,597 judgments · page 26 of 430
High Courts15 Dec 2025Dismissed
Anand Tomar Vs Pooja Electric Co.
Delhi High Court · (2025) 12 DEL CK 2719
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, XLIII Rule 1Commercial Courts Act, 2015-Section 13
High Courts15 Dec 2025Disposed Of
Govt Of NCT Of Delhi (Department Of Health Services) Vs Dr. Anjna Ganjoo
Delhi High Court · (2025) 12 DEL CK 2714
High Courts15 Dec 2025Disposed Of
M/s Era Infra Engineering Limited Vs Joint Commissioner CGST Delhi South Commissionerate & Ors.
Delhi High Court · (2025) 12 DEL CK 2711
Insolvency and Bankruptcy Code, 2016-Section 7, 16, 30(2), 14, 31, 53, 33(5)Customs Act
High Courts15 Dec 2025
Shantha Ramakrishna Vs Jawaharlal Nehru University & Ors.
Delhi High Court · (2025) 12 DEL CK 2710
High Courts15 Dec 2025Allowed
Narender Kumar Agarwal & Ors. Vs Pradeep Gupta & Ors.
Delhi High Court · (2025) 12 DEL CK 2709
CPC-Order XXIII Rule 3, 23, Rule 3, Proviso to Rule 3 of Order 23Cr.P.C., 1973-Section 340Indian Contract Act, 1872
High Courts15 Dec 2025Disposed Of
Tarakant Sangwani Vs Apollo Pipes Limited
Delhi High Court · (2025) 12 DEL CK 2707
High Courts15 Dec 2025Disposed Of
Ramacivil India Construction Pvt Ltd Vs NBCC India Ltd
Delhi High Court · (2025) 12 DEL CK 3092
Code of Civil Procedure, 1908-Order VIII Rule 10, VIII Rule 1, first proviso to Order VIII Rule 1, second proviso to Order VIII Rule 1Limitation Act, 1963-Section 5e-Filing Rules of the High Court of Delhi, 2021-Rule 14.2, 14, 14.3, 14.4, 17, 2.5, 3.4, Appendix-I
High Courts15 Dec 2025Disposed Of
Harish Vats & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 12 DEL CK 3090
Constitution of India-Article 14, 21, 309CCS (Revised Pay) Rules, 2016
High Courts15 Dec 2025Dismissed
Govt Of NCT Of Delhi & Ors. Vs Kuldeep
Delhi High Court · (2025) 12 DEL CK 3089
Indian Penal Code, 1860-Section 341, 323
High Courts15 Dec 2025Dismissed
Central Provident Fund Commissioner Vs Sh Ali Roshan & Anr.
Delhi High Court · (2025) 12 DEL CK 3088
High Courts15 Dec 2025Allowed
Indian Institute Of Technology, Delhi Vs Jitender Kumar
Delhi High Court · (2025) 12 DEL CK 3087
Constitution of India-Article 226, 227ID Act-Section 2(oo), 2(oo)(bb), 2(ra), 25-F, Entry 10 of the Fifth ScheduleCode of Civil Procedure, 1908-Order XLI Rule 27(aa)
High Courts15 Dec 2025Dismissed
Govt Of NCT Of Delhi & Ors. Vs Izhar Ul Hasan
Delhi High Court · (2025) 12 DEL CK 3085
High Courts15 Dec 2025
Sir Sobha Singh And Sons Pvt Ltd Vs Smt Rajdip Bambawale & Ors.
Delhi High Court · (2025) 12 DEL CK 3082
Civil Procedure Code, 1908-Order XLIII, XXXIX Rule 1 and 2, XXIII Rule 1(4), VII Rule 11, 14 Rule 2Companies Act, 1956Delhi Rent Control Act, 1958-Sections 14(l)(j) and (k)
High Courts15 Dec 2025Allowed
Badan Singh Meena Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3220
Workmen's Compensation Act, 1923-Schedule-IIIIRMM 2000 Rules-Annexure IV (Category B-2, (7) (12))
High Courts15 Dec 2025Dismissed
Shivam Pandey Vs ICICI Bank Limited & Ors.
Delhi High Court · (2025) 12 DEL CK 3080
Constitution of India-Article 226, 14, 16, 21, 300APrevention of Money-Laundering (Maintenance of Records) Rules, 2005
High Courts15 Dec 2025Dismissed
Motor & General Finance Limited Vs Director General & Anr.
Delhi High Court · (2025) 12 DEL CK 3078
Code of Civil Procedure, 1908-Order XLVII Rule 1, Sections 114, 115, XLI Rule 27Employees' State Insurance Act, 1948-Section 45A, 75, 82(2)Employees' State Insurance (General) Regulations, 1950-Regulation 32
High Courts15 Dec 2025
Saroj Rani Vs Sumit Saluja & Ors.
Delhi High Court · (2025) 12 DEL CK 3077
Code of Civil Procedure-Order XLIII Rule 1(r), XXXIX Rule 1 & 2Special Protection Act
High Courts15 Dec 2025Dismissed
Jagdev Yadav Vs Lokesh Gupta & Ors.
Delhi High Court · (2025) 12 DEL CK 3076
Code of Civil Procedure, 1908-Order XLIII Rule 1, Section 104, V Rule 17Evidence Act, 1872-Clause (e) of Section 114General Clauses Act, 1897-Section 27
High Courts15 Dec 2025Allowed
Ram Dayal Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3070
Administrative Tribunal’s Act-Section 21