High Courts06 Mar 2025Disposed Of
Shri Ravi Arora Vs Shri Vijay Shanker
Delhi High Court · (2025) 03 DEL CK 1921
COURT ARCHIVE
Delhi High Court judgments, 2025
6,365 judgments · page 276 of 319
High Courts06 Mar 2025Disposed Of
Shri Kesar Dass Arora Vs Shri Vijay Shanker & Ors.
Delhi High Court · (2025) 03 DEL CK 1919
High Courts06 Mar 2025Allowed
VST Industries Limited Vs ASD Tobacco Private Limited & Anr.
Delhi High Court · (2025) 03 DEL CK 1900
Trade Marks Act, 1999-Section 57Hyderabad companies Act, number IV of 1320 FasliIndian Companies Act, 2013
High Courts06 Mar 2025Partly Allowed
Mst. Kanta Goswami (Deceased) Through Legal Heir Vs Roshan Arora
Delhi High Court · (2025) 03 DEL CK 1887
Code of Civil Procedure, 1908-Order XV-A, XXXIX Rule 10Registration Act, 1908-Section 49
High Courts06 Mar 2025Disposed Of
Dr. Mohd Shoeb Ali Vs The Banking Ombudsman & Ors.
Delhi High Court · (2025) 03 DEL CK 1834
High Courts06 Mar 2025Disposed Of
Abhishek Gupta Vs State Bank Of India
Delhi High Court · (2025) 03 DEL CK 1830
High Courts06 Mar 2025
State Vs Subhash Chandra Luthra
Delhi High Court · 2008 INSC 1388
Code of Criminal Procedure, 1973-Section 378(1)(b), 251, 313Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419(1)(b)Indian Penal Code, 1860-Section 354, 509, 323, 506
High Courts06 Mar 2025Dismissed
Manish Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1961
Administrative Tribunals Act, 1985-Section 2(q), 3(q), 5(6), 14, 19, 19(1), 28Constitution of India-Article 14, 15, 16, 32, 32(3), 136, 141, 144, 226, 227, 323-A, 323-BLetters Patent-Clause X
High Courts06 Mar 2025Allowed
Dr. Priya Vrata Vs Municipal Corporation Of Delhi Through Commissioner
Delhi High Court · (2025) 03 DEL CK 1951
High Courts06 Mar 2025Dismissed
State Vs Kaptan Singh
Delhi High Court · (2025) 03 DEL CK 2099
IPC-Section 279, 338
High Courts06 Mar 2025Disposed Of
Gopal Mishra & Anr. Vs State Govt of NCT of Delhi
Delhi High Court · (2025) 03 DEL CK 2075
Code of Criminal Procedure, 1973-Section 311, 207Constitution of India-Article 21
High Courts06 Mar 2025Disposed Of
Kundan Kumar @ Gore Vs Central Bureau Of Investigation
Delhi High Court · (2025) 03 DEL CK 2073
Code of Criminal Procedure, 1973-Section 438, 482, 160, 41A, 41(1)(a) and (b), 41(1)(b)(ii)IPC-Section 120B, 420IT Act, 2000-Sections 66C, 66D
High Courts06 Mar 2025Dismissed
Rattan India Power Ltd. Vs Bharat Heavy Electricals Ltd.
Delhi High Court · (2025) 03 DEL CK 2057
Arbitration and Conciliation Act, 1996-Section 31(6), 34Code of Civil Procedure 1908-Order XII Rule 6, XII Rule 1, 6 Rule 1Transfer of Property Act-Section 114
High Courts06 Mar 2025Dismissed
M/s GTL Infrastructure Ltd. Vs S.C Wadhwa And Sons (HUF)
Delhi High Court · (2025) 03 DEL CK 2018
Arbitration & Conciliation Act, 1996-Section 37(1)(b), 9, 9(ii), Clause (d) to Section 9(ii), (e) to Section 9(ii)Code of Civil Procedure, 1908-Section 94, Order XXXIX Rules 1 & 2, Rule 10 of Order XXXIXSpecific Relief Act
High Courts06 Mar 2025Dismissed
Sh. Gulab Singh & Ors. Vs D.M. /LAC South West District Kapashera & Ors.
Delhi High Court · (2025) 03 DEL CK 2006
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 11(1), 15(2), 19, 19(1), 19(7), 21, 25
High Courts06 Mar 2025Dismissed
The Bhajanpura Co Op Urban T/C Society Ltd. Vs Mukesh Kumar & Ors.
Delhi High Court · (2025) 03 DEL CK 1998
Negotiable Instruments Act, 1881-Section 138Delhi Cooperative Societies Act, 2003-Section 70Constitution of India-Article 226
High Courts06 Mar 2025Dismissed
Cpl Chandra Prakash Chhipa (Retd) Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1730
Armed Forces Tribunal Act, 2007-Section 3 (o)Constitution of India-Article 226
High Courts06 Mar 2025Allowed
Dr. Pawan Kumar Jain Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 03 DEL CK 1704
High Courts06 Mar 2025Disposed Of
Nakul Manuja Vs Delhi Development Authority
Delhi High Court · (2025) 03 DEL CK 1013
High Courts06 Mar 2025Dismissed
Meenu Saluja Vs State Government Of Nct Of Delhi Through Sho, P.S. Jagapuri & Ors
Delhi High Court · (2025) 03 DEL CK 1007
Constitution of India, 1950 - Article 21, 227Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528