High Courts10 Mar 2025Dismissed
Ayush Shukla Vs National Thermal Power Corporation Ltd. & Anr.
Delhi High Court · (2025) 03 DEL CK 2043
Right to Information Act, 2005
COURT ARCHIVE
Delhi High Court judgments, 2025
6,365 judgments · page 273 of 319
High Courts10 Mar 2025Disposed Of
Sheikh Iqbal Ahmed & Ors. Vs Ashwani Kumar Gupta & Ors.
Delhi High Court · (2025) 03 DEL CK 2020
CPC-Order XXXIX Rule 1 & 2, XXIII Rule 3
High Courts10 Mar 2025Dismissed
Ashish Pathak Vs Central Bureau Of Investigation
Delhi High Court · (2025) 03 DEL CK 2019
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 187(3), 528Code of Criminal Procedure, 1973-Section 439, 167, 167(2), 170, 173, 173(2), 173(2) to (6), 173(5), 173(8), 175(5), 482Official Secret Act, 1923-Section 3, 3(1)(c), 13(3)
High Courts10 Mar 2025Disposed Of
Sateesh Jain Vs UCO Bank
Delhi High Court · (2025) 03 DEL CK 2017
Code of Criminal Procedure, 1973-Section 482, 251, 258Constitution of India-Article 227Negotiable Instruments Act, 1881-Section 138, 141
High Courts10 Mar 2025Allowed
Anil Kumar S V Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1990
High Courts10 Mar 2025Dismissed
Bluefire Infotax Consultancy Pvt Ltd & Ors. Vs Ans Infratech Pvt Ltd
Delhi High Court · (2025) 03 DEL CK 1744
Arbitration & Conciliation Act, 1996-Section 37(2)(b), 17, 9, 5, 37(2), 37, 17(1)(ii)Commercial Courts Act, 2015-Section 13Specific Relief Act-Section 41(e), 14(d)
High Courts10 Mar 2025Dismissed
M/S. ARSS Infrastructure Projects Ltd. Vs National Highway And Infrastructure Development Corporation Ltd.
Delhi High Court · (2025) 03 DEL CK 1738
Arbitration and Conciliation Act, 1996-Section 11(6), 73, Part III, 74, 11, 34, 36, 30Arbitration and Conciliation (Amendment) Act, 2015
High Courts10 Mar 2025Dismissed
Ashish Pathak Vs Central Bureau Of Investigation
Delhi High Court · (2025) 03 DEL CK 1082
Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 187(3), 483, 528Code of Criminal Procedure, 1973 - Section 167, 167(2), 173(2), 173(8), 482
High Courts10 Mar 2025Dismissed
EDCIL India Ltd Vs G L Sagar
Delhi High Court · (2025) 03 DEL CK 1054
EDCIL (Conduct, Discipline and Appeal) Rules, 2003 - Rule 25, 32, 34
High Courts10 Mar 2025Disposed Of
Anita & Ors Vs Mahender Kumar
Delhi High Court · (2025) 03 DEL CK 1053
High Courts10 Mar 2025Dismissed
Kumari Gayatri Tripathi Vs Trust Mandir Shri Ramchanderji (Regd.)
Delhi High Court · (2025) 03 DEL CK 1052
Delhi Rent Control Act, 1958 - Section 14, 14A, 14B, 14C, 14D, 14(1)(e), 19, 19(1), 19(2), 21, 25B, 25B(8)
High Courts10 Mar 2025Disposed Of
Sateesh Jain Vs UCO Bank
Delhi High Court · (2025) 03 DEL CK 1050
Constitution of India, 1950 - Article 227Code of Criminal Procedure, 1973 - Section 251, 258, 482Negotiable Instruments Act, 1881 - Section 138, 141, 141(2)
High Courts10 Mar 2025Disposed Of
Raj Kumar Roy Vs Reserve Bank Of India And Ors
Delhi High Court · (2025) 03 DEL CK 1049
High Courts10 Mar 2025Disposed Of
Amirhossein Alizadeh Vs Commissioner Of Customs & Ors
Delhi High Court · (2025) 03 DEL CK 1048
Constitution of India, 1950 - Article 226, 227
High Courts10 Mar 2025Disposed Of
Belvedere Resources DMCC Vs OCL Iron And Steel Ltd. & Ors
Delhi High Court · (2025) 03 DEL CK 1047
Code of Civil Procedure, 1908 - Order 21 Rule 41(2)Arbitration and Conciliation Act, 1996 - Section 2(2), 9, 17
High Courts10 Mar 2025Disposed Of
M/s Gulshan Calender Co Vs Ritu Moondhra
Delhi High Court · (2025) 03 DEL CK 1025
High Courts10 Mar 2025Dismissed
Ayush Shukla Vs National Thermal Power Corporation Ltd. & Anr
Delhi High Court · (2025) 03 DEL CK 1024
High Courts10 Mar 2025Disposed Of
Ram Kishor Arora And Ors Vs ICICI Bank Limited And Anr
Delhi High Court · (2025) 03 DEL CK 1019
High Courts10 Mar 2025Disposed Of
State Govt Of Nct Of Delhi Vs Trishla Jain
Delhi High Court · (2025) 03 DEL CK 1018
Code of Criminal Procedure, 1973 - Section 156(3), 200Indian Penal Code, 1860 - Section 302
High Courts10 Mar 2025Disposed Of
Nitesh Yadav Vs State Nct Of Delhi & Anr
Delhi High Court · (2025) 03 DEL CK 1017
Constitution of India, 1950 - Article 227Code of Criminal Procedure, 1973 - Section 482Negotiable Instruments Act, 1881 - Section 18, 20, 87, 118, 118(a), 138, 138(b), 142