High Courts03 Feb 2025
Ram Singh Saini Vs Delhi Development Authority
Delhi High Court · (2025) 02 DEL CK 1540
Constitution of India-Article 226, 14Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 4, 4(2)(b)(i)
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Delhi High Court judgments, 2025
6,365 judgments · page 299 of 319
High Courts03 Feb 2025
Shri Ram Kishan Vs Delhi Development Authority
Delhi High Court · (2025) 02 DEL CK 1534
Constitution of India-Article 226Forest Act
High Courts03 Feb 2025
Udaiveer & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1533
Constitution of India-Article 226, 14, 21, 300ALand Acquisition Act, 1894-Section 11, 48, 16, 17(1), 4, 6, 9Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)
High Courts03 Feb 2025
Delhi State Legal Services Authority (DSLSA) Vs Smt. Durgawanti & Ors.
Delhi High Court · (2025) 02 DEL CK 1530
Constitution of India-Article 227Motor Vehicles Act, 1988-Section 146, 161Motor Vehicles (Amendment) Act, 2019
High Courts03 Feb 2025
Tara Singh & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1690
High Courts03 Feb 2025
Oracle America, Inc. Vs Mr. Sandeep Khandelwal & Anr.
Delhi High Court · (2025) 02 DEL CK 1691
Trade Marks Act, 1999-Sections 9, 11, 11(1), 11(3)(a), 18, 47, 47(1)(a), 57Trade Marks Rules, 2017-Rule 33
High Courts03 Feb 2025Allowed
Astellas Pharma Inc Vs Astellaz Pharmaceuticals
Delhi High Court · (2025) 02 DEL CK 1693
Code of Civil Procedure, 1908-Order VIII Rule 10Delhi High Court (Original Side) Rules 2018-Rule 3, 5 of Chapter XXIII
High Courts03 Feb 2025
Meena Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1694
Constitution of India-Articles 14, 16
High Courts03 Feb 2025
Government Of Nct Ors & Ors. Vs Babu Lal Meena
Delhi High Court · (2025) 02 DEL CK 1695
Administrative Tribunals Act, 1985-Section 20(1), 20(2), 21(1)
High Courts03 Feb 2025
Dr. B.K. Tiwari Adviser (Nutrition) Vs Union Of India & Anr.
Delhi High Court · (2025) 02 DEL CK 1583
Constitution of India-Article 14, 16, 39(d), 141Homoeopathy Central Council Act, 1973Indian Medicine Central Council Act, 1970
High Courts03 Feb 2025
Anoop Sharma Vs Pukhraj Singh Chug & Ors.
Delhi High Court · (2025) 02 DEL CK 1696
Arbitration and Conciliation Act, 1996-Sections 9, 11, 11(6), 12(3), 13, 13(3), 14, 14(1)(a), 14(1)(b), 14(2), 14(3), 15, 15(1), 15(2), 15(3), 15(4), 16, 17, 21, 38(3), 144 and 155
High Courts03 Feb 2025
Birma Devi & Ors. Vs UOI & Anr.
Delhi High Court · (2025) 02 DEL CK 1582
Constitution of India-Article 226Industrial Disputes Act
High Courts03 Feb 2025
Union Of India & Anr. Vs Randhir Singh Retd. SSE/ Hort.
Delhi High Court · (2025) 02 DEL CK 1581
High Courts03 Feb 2025
Jagdish Chandra Vs State Trading Corporation Of India Ltd
Delhi High Court · (2025) 02 DEL CK 1573
Constitution of India-Article 21, Part III
High Courts03 Feb 2025
Amit Sharma Vs The Institute Of Chartered Accountants Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1572
Constitution of India-Article 311(2), 311, 811(2)Punjab Educational Service (Provincialised Cadre) Class III Rules, 1961-Rule 6(b), 6(3)Punjab Civil Services (Punishment and Appeal) Rules, 1952-Rule 9
High Courts03 Feb 2025
Isar Engineers Private Ltd. Vs NTPC-SAIL Power Company Ltd.
Delhi High Court · (2025) 02 DEL CK 1571
Arbitration and Conciliation Act, 1996-Section 11, 12(5), 14, 15, 34, 34(2)(a)(v), 34(2)(v)(a), Seventh ScheduleArbitration Act, 1940Companies Act, 2013
High Courts03 Feb 2025
Sh. Sandeep Dhaka Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1570
High Courts03 Feb 2025
Rajendra Alexander & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 02 DEL CK 1697
Constitution of India-Article 14, 141, 142, 144Haryana Civil Service (Judicial Branch) and Haryana Superior Judicial Service Revised Pay Rules, 2001
High Courts03 Feb 2025
Delhi Metro Rail Corporation Ltd Vs Voestalpine Schienen GmbH, Austria
Delhi High Court · 2022 INSC 202
Arbitration and Conciliation Act, 1996-Section 18, 28(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2A)Indian Contract Act, 1872-Section 55