High Courts18 Mar 2025Dismissed
Avinash Kumar Verma Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1771
Central Civil Services (Pension) Rules, 1972-Rule 26 (4) to (6)
COURT ARCHIVE
Delhi High Court judgments, 2025
8,182 judgments · page 357 of 410
High Courts18 Mar 2025Disposed Of
Bhuwan Chandra Kandpal & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1766
High Courts18 Mar 2025Disposed Of
Shinoj K.A. & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1765
CRPF Rules, 1955-Rule 8(e)
High Courts18 Mar 2025Disposed Of
Subodh Kumar Gupta & Ors. Vs Town Vending Committee, NDMC & Anr.
Delhi High Court · (2025) 03 DEL CK 2094
Constitution of India-Article 226Street Vendors Act, 2014
High Courts18 Mar 2025Disposed Of
WWF Security Services Pvt Ltd. Vs Indian Oil Corporation Limited
Delhi High Court · (2025) 03 DEL CK 2087
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts18 Mar 2025Disposed Of
Karishma Residents Welfare Association And Forum Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 03 DEL CK 2072
Constitution of India-Article 226Delhi Municipal Corporation Act, 1957Delhi Development Authority Act, 1957
High Courts18 Mar 2025Disposed Of
Rajan Nagpal Vs Union Of India & Anr.
Delhi High Court · (2025) 03 DEL CK 2049
Constitution of India-Article 226, 227Customs Act, 1962
High Courts18 Mar 2025Disposed Of
Dr. Shamim Vs Directorate Of Education & Ors.
Delhi High Court · (2025) 03 DEL CK 2045
Constitution of India-Article 226Delhi School Education Act and Rules, 1973-Rule 117(b)(iii), 120, 117(b)
High Courts18 Mar 2025
Rudrabhishek Enterprises Limited & Anr. Vs Shreemaa Infrarealty Private Limited
Delhi High Court · (2025) 03 DEL CK 2040
Arbitration and Conciliation Act, 1996-Section 9Contempt of Courts Act, 1971-Section 2(1)(b)Constitution of India
High Courts18 Mar 2025Dismissed
Winzo Games Private Limited Vs Creativeland Advertising Private Limited
Delhi High Court · (2025) 03 DEL CK 2032
Arbitration and Conciliation Act, 1996-Section 9, 17, 34, 37, 37 (2)(b), 37(ii)(b)
High Courts18 Mar 2025Disposed Of
Adani Global Air Cargo Solutions Private Limited & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 2028
Companies Act, 2013Constitution of India-Article 14
High Courts18 Mar 2025Disposed Of
NKG Infrastructure Limited Vs Union Of India Through Director General, Married Accomodation Project & Anr.
Delhi High Court · (2025) 03 DEL CK 2021
Arbitration & Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts18 Mar 2025Allowed
Gyan Marketing Associates Pvt. Ltd. Vs Income Tax Officer, Ward - 10(3), New Delhi
Delhi High Court · (2025) 03 DEL CK 1999
Income Tax Act, 1961-Section 148, 148A(b), 148A(d)Listing Obligation and Disclosure Requirements Regulation, 2015
High Courts18 Mar 2025Dismissed
University Grants Commission Vs Sunita Chugh & Anr.
Delhi High Court · (2025) 03 DEL CK 1985
High Courts18 Mar 2025Disposed Of
Dr Rajnikant Verma & Anr. Vs Municipal Corporation Of Delhi Through Its Commissioner
Delhi High Court · (2025) 03 DEL CK 1742
High Courts18 Mar 2025Disposed Of
MS Himalayan Flora And Aroma Private Limited Vs Uttar Pradesh Irrigation Department & Anr
Delhi High Court · (2025) 03 DEL CK 1098
Code of Civil Procedure, 1908 - Section 151, Order 6 Rule 15AArbitration and Conciliation Act, 1996 - Section 34
High Courts18 Mar 2025Disposed Of
Adani Global Air Cargo Solutions Private Limited & Anr Vs Union Of India & Ors
Delhi High Court · (2025) 03 DEL CK 1092
Constitution of India, 1950 - Article 14
High Courts18 Mar 2025Disposed Of
Mrs Meena Vohra Vs Master Hosts Pvt Ltd & Ors
Delhi High Court · (2025) 03 DEL CK 1081
Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 11 Rule 1(5), Order 37 Rule 1Commercial Courts Act, 2015 - Section 2(1)(c), 2(1)(c)(i)
High Courts18 Mar 2025Disposed Of
Ashok Kumar Vs Manmohan Harjai
Delhi High Court · (2025) 03 DEL CK 1080
Code of Civil Procedure, 1908 - Section 51, Order 21 Rule 30, Order 21 Rule 37, Order 21 Rule 40, Order 37
High Courts18 Mar 2025Disposed Of
Sai Kiran Goud Tirupathi Vs Commissioner Of Customs
Delhi High Court · (2025) 03 DEL CK 1078
Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 111(d), 111(i), 111(j), 111(m), 112(a), 112(b), 124