High Courts11 Feb 2025Dismissed
Inder Mohan Nagpal Vs Govt Of Nct & Ors
Delhi High Court · (2025) 02 DEL CK 1107
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 321 of 346
High Courts11 Feb 2025Dismissed
Maan Singh Vs Union Of India And Ors
Delhi High Court · (2025) 02 DEL CK 1105
Constitution of India, 1950 - Article 226Central Industrial Security Force Rules, 2001 - Rule 25, 25(1), 25(2), 26, 26(4)
High Courts11 Feb 2025Dismissed
Jai Prakash Vs Director General Central Industry Security Force & Ors
Delhi High Court · (2025) 02 DEL CK 1104
Constitution of India, 1950 - Article 226Central Industrial Security Force Rules, 2001 - Rule 36Central Civil Services (Pension) Rules, 1972 - Rule 40
High Courts11 Feb 2025Dismissed
Strix Ltd Vs Maharaja Appliances Limited
Delhi High Court · (2025) 02 DEL CK 1098
Code of Civil Procedure, 1908 - Section 151, Order 8 Rule 5(2), Order 9 Rule 6(1)(a), Order 9 Rule 7, Order 9 Rule 13, Order 17 Rule 2, Order 17 Rule 3, Order 18 Rule 17, Order 39 Rules 1, Order 39 Rules 2Commercial Courts Act, 2015 - Section 13(1A)Limitation Act, 1963 - Section 5
High Courts11 Feb 2025Disposed Of
Originet Technologies Ltd & Ors Vs Technology Development Board
Delhi High Court · (2025) 02 DEL CK 1121
Arbitration and Conciliation Act, 1996 - Section 8, 11, 11(6), 11(6A), 12Limitation Act, 1963 - Article 137Technology Development Board Rules, 1996 - Rule 19(11), 19(13), 19(15)
High Courts11 Feb 2025Disposed Of
Smt Devi Alias Devi Bai Vs Delhi Development Authority
Delhi High Court · (2025) 02 DEL CK 1102
High Courts11 Feb 2025Disposed Of
Anita Vs Jatinder Kumar
Delhi High Court · (2025) 02 DEL CK 1101
Guardian & Wards Act, 1890 - Section 7, 12, 25
High Courts11 Feb 2025Dismissed
Joney Vs Hemant Verma
Delhi High Court · (2025) 02 DEL CK 1100
Code of Civil Procedure, 1908 - Order 37, Order 37 Rule 4
High Courts11 Feb 2025Dismissed
Bhadra International India Pvt Ltd And Ors Vs Airports Authority Of India
Delhi High Court · (2025) 02 DEL CK 1099
Contract Act, 1872 - Section 9Arbitration and Conciliation Act, 1996 - Section 8(ii), 11, 11(6), 12, 12(5), 17, 18, 21, 34
High Courts11 Feb 2025Dismissed
Rojalini Parida Vs University Of Delhi Through Its Vice Chancellor & Ors
Delhi High Court · (2025) 02 DEL CK 1097
Constitution of India, 1950 - Article 226Bar Council of India Rules, 1975 - Rule 2(xxiii), 10
High Courts10 Feb 2025Disposed Of
Sh. Vijay Bansal Vs Smt. Beena Tripathi
Delhi High Court · (2025) 02 DEL CK 1106
High Courts10 Feb 2025Disposed Of
Sh. Jagdish Chander Vs Delhi Transport Corporation
Delhi High Court · (2025) 02 DEL CK 1096
High Courts10 Feb 2025Dismissed
S.K. Singhal Vs Union Of India & Ors
Delhi High Court · (2025) 02 DEL CK 1095
Constitution of India, 1950 - Article 226, 227Central Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 10(1)(a), 14
High Courts10 Feb 2025Disposed Of
Om Parkash Dang (Through Power Of Attorney Holder) Vs Union Of India & Ors
Delhi High Court · (2025) 02 DEL CK 1094
High Courts10 Feb 2025Disposed Of
Rakesh Tokas Vs Ms Shilpa Shinde Chief Executive Officer
Delhi High Court · (2025) 02 DEL CK 1093
High Courts10 Feb 2025Dismissed
Chander Bahadur Vs Bishamber Sahai And Sons And Ors
Delhi High Court · (2025) 02 DEL CK 1092
Code of Civil Procedure, 1908 - Section 151Industrial Disputes Act, 1947 - Section 2A, 10, 11
High Courts10 Feb 2025Disposed Of
Abdul Rashid Sheikh Vs NIA
Delhi High Court · (2025) 02 DEL CK 1091
Constitution of India, 1950 - Article 14, 21, 105, 105(1), 105(2), 226Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 120B, 121, 121A
High Courts10 Feb 2025Disposed Of
Tarkeshwar Singh @ Rakesh Singh Vs State Through Sho Ps Naraina
Delhi High Court · (2025) 02 DEL CK 1090
Constitution of India, 1950 - Article 21Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 100, 436A
High Courts10 Feb 2025Disposed Of
Neeraj Gupta @ Neeraj Dengre Vs State(Govt. Of Nct Of Delhi)
Delhi High Court · (2025) 02 DEL CK 1089
Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 483, 528Code of Criminal Procedure, 1973 - Section 41A, 91, 439, 482Indian Penal Code, 1860 - Section 120B, 406, 409, 420, 506
High Courts10 Feb 2025Disposed Of
Santosh Kumar Vs State Govt Of Nct Of Delhi Through SHO
Delhi High Court · (2025) 02 DEL CK 1088
Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 183, 483Bharatiya Nyaya Sanhita, 2023 - Section70(1), 74, 78, 87, 126(2), 351(2)Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(r)