High Courts03 Mar 2025Disposed Of
The Midland Fruit & Vegetable Products (I) Pvt Ltd Vs Govt Of NCT Of Delhi & Ors
Delhi High Court · (2025) 03 DEL CK 1947
Delhi Water Board Act, 1998-sub-Section (b) and (e) of Section 9(1), Section 15(5)
COURT ARCHIVE
Delhi High Court judgments, 2025
8,182 judgments · page 371 of 410
High Courts03 Mar 2025Disposed Of
Deepak @ Deepak Singh Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 1945
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 110, 115(2), 126(2), 351(2), 3(5), 109Cr.P.C-Section 41A
High Courts03 Mar 2025Disposed Of
Devender Kumar Vs State (NCT Of Delhi)
Delhi High Court · (2025) 03 DEL CK 1941
Constitution of India-Article 226, 227Indian Penal Code-Section 302, 307, 387
High Courts03 Mar 2025Allowed
Indian Oil Corporation Ltd Vs The Lt Governor Govt Of NCT Of Delhi & Anr
Delhi High Court · (2025) 03 DEL CK 1937
Constitution of India-Articles 226, 227
High Courts03 Mar 2025Dismissed
Pr. Commissioner Of Income Tax (Central)-2 Vs BDR Builders And Developers Pvt. Ltd.
Delhi High Court · (2025) 03 DEL CK 1902
Income Tax Act, 1961-Section 260A, 133A, 148, 147, 143(3), 68, 133(6)
High Courts03 Mar 2025Dismissed
Vishul Kapasia Vs University Of Delhi Through Its Vice-Chancellor & Ors.
Delhi High Court · (2025) 03 DEL CK 1889
Attendance Rules-Rule 8(a)Constitution of India-Article 226
High Courts03 Mar 2025Dismissed
Yashvardhan Chauhan Vs University Of Delhi & Anr.
Delhi High Court · (2025) 03 DEL CK 1882
Letters Patent-Clause XOrdinance VII, Delhi University-Clause 12(a)Attendance Rules of the Faculty of Law-Rule 8(a)
High Courts03 Mar 2025Allowed
CCL ‘K’ Vs The State (NCT Of Delhi)
Delhi High Court · (2025) 03 DEL CK 1880
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 2(9), 2(12), 2(13), 2(15), 2(20), 2(33), 3, 3(viii), 3(xi), 9(2), 14, 15, 15(1), 15(2), 18, 18(1), 18(2), 18(3), 19, 19(1), 19(1)(i), 19(1)(ii), 19(2), 19(3), 21, 23, 23(1), 23(2), 101, 101(2)Indian Penal Code, 1860-Section 34, 186, 302, 353, 411, 414, Chapter XIICode of Criminal Procedure, 1973-Section 219, 223, 362
High Courts03 Mar 2025Dismissed
New India Assurance Co Ltd Vs Uneza Begum & Ors
Delhi High Court · (2025) 03 DEL CK 1874
Motor Vehicles Act
High Courts03 Mar 2025Dismissed
Sh. Subhash Chandra Jarodia Vs Sh. Vijayinder Kumar & Ors.
Delhi High Court · (2025) 03 DEL CK 1862
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), VII Rule 14, XXXIX Rule 1 and 2, XXXIX Rule 4, VI Rule 17Suit Valuation Act, 1887-Section 8Court Fees Act, 1870-Sections 7(iv)(d), (vi), (ix) & (x), 7(iv)(c)
High Courts03 Mar 2025Disposed Of
Sanraj Farms Private Limited Vs Shri Ram Kishan & Anr.
Delhi High Court · (2025) 03 DEL CK 1858
Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2, 12 Rule 6Indian Evidence Act, 1872-Sections 91, 92Limitation Act, 1963-Articles 59, 113
High Courts03 Mar 2025Disposed Of
Pawan Kumar Garg & Anr. Vs Punjab National Bank
Delhi High Court · (2025) 03 DEL CK 1843
High Courts03 Mar 2025Disposed Of
Mahvish Farooq Vs Anil Malik & Ors.
Delhi High Court · (2025) 03 DEL CK 1838
High Courts03 Mar 2025Dismissed
Sh. Rajesh Kumar Vs Sh. Vijay Kumar Bidhuri & Ors.
Delhi High Court · (2025) 03 DEL CK 1836
High Courts03 Mar 2025Disposed Of
Laxmi Dhar Vs Delhi Development Authority
Delhi High Court · (2025) 03 DEL CK 1835
High Courts03 Mar 2025Dismissed
Dhobi Ghat Jhuggi Adhikar Manch Vs Delhi Development Authority & Ors.
Delhi High Court · (2025) 03 DEL CK 1815
Constitution of India-Article 226, 21, 14National Green Tribunal Act, 2010-Section 14, 15The National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011-Section 3(1)(a)
High Courts03 Mar 2025Disposed Of
Delhi Development Authority Vs Rajender Singh & Ors.
Delhi High Court · (2025) 03 DEL CK 1959
High Courts03 Mar 2025Allowed
Dalip Kumar Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2025) 03 DEL CK 1958
High Courts03 Mar 2025Allowed
Shainu R Hatwar Vs Narcotics Control Bureau
Delhi High Court · (2025) 03 DEL CK 2095
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b), 22(c), 23(c), 27A, 29, 67, 37, 19, 24, 37(1)(b)(ii)Code of Criminal Procedure, 1973-Section 436AConstitution of India-Article 21