COURT ARCHIVE

Delhi High Court judgments, 2025

6,903 judgments · page 326 of 346

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)

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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

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High Courts03 Feb 2025

Rajnish Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1522

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High Courts03 Feb 2025

Tara Singh & Anr. Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1690

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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

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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

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High Courts03 Feb 2025

Meena Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1694

Constitution of India-Articles 14, 16

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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)

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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

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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

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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

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High Courts03 Feb 2025

Union Of India & Anr. Vs Randhir Singh Retd. SSE/ Hort.

Delhi High Court · (2025) 02 DEL CK 1581

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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

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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

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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

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High Courts03 Feb 2025