High Courts03 Feb 2025
Dr Pradeep Mishra Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1503
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2025
8,182 judgments · page 392 of 410
High Courts03 Feb 2025Allowed
ISAR Engineers Private Ltd Vs NTPC Sail Power Company Ltd
Delhi High Court · (2025) 02 DEL CK 1075
Constitution of India, 1950 - Article 14Arbitration and Conciliation Act, 1996 - Section 11, 11(6)(a), 11(6)(b), 11(6)(c), 12(5), 14, 15, 34
High Courts03 Feb 2025Allowed
Sh. Sandeep Dhaka Vs Union Of India And Ors
Delhi High Court · (2025) 02 DEL CK 1073
High Courts03 Feb 2025Disposed Of
Rinku Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2025) 02 DEL CK 1069
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183 Bhartiya Nyaya Sanhita, 2023 - Section 137
High Courts03 Feb 2025Dismissed
Shri Ram Kishan Vs Delhi Development Authority
Delhi High Court · (2025) 02 DEL CK 1061
Constitution of India, 1950 - Article 226
High Courts03 Feb 2025Dismissed
Mehruddin Ansari & Ors Vs Delhi Development Authority & Anr
Delhi High Court · (2025) 02 DEL CK 1060
Constitution of India, 1950 - Article 226NCT of Delhi (Special Provisions Act), 2011 - Section 3
High Courts03 Feb 2025Disposed Of
Vinod Chawla (Since Deceased) Through Legal Representative Vs Delhi Development Authority & Anr
Delhi High Court · (2025) 02 DEL CK 1058
Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Order 22 Rule 3
High Courts03 Feb 2025Dismissed
Udaiveer & Ors Vs Union Of India & Ors
Delhi High Court · (2025) 02 DEL CK 1057
Constitution of India, 1950 - Article 14, 21, 226, 300ALimitation Act, 1963 - Article 112
High Courts03 Feb 2025Disposed Of
Ram Gopal Goswami Vs State Nct Of Delhi And Ors
Delhi High Court · (2025) 02 DEL CK 1076
Constitution of India, 1950 - Article 226Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 528
High Courts03 Feb 2025Allowed
Marfing Tamang @ Maaina Tamang Vs State (Nct Of Delhi)
Delhi High Court · (2025) 02 DEL CK 1074
Constitution of India, 1950 - Article 22(1)Code of Criminal Procedure, 1973 - Section 50, 57, 164, 482Indian Penal Code, 1860 - Section 34, 109, 120B, 328, 342, 344, 365, 368, 370, 370(A), 372, 373, 376, 406, 498A
High Courts03 Feb 2025Disposed Of
Nitin Kumar Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2025) 02 DEL CK 1072
Constitution of India, 1950 - Article 21, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 354C, 376, 385
High Courts03 Feb 2025Disposed Of
Dr. Suraj Munjal Vs Sandeep S. Meshram & Anr
Delhi High Court · (2025) 02 DEL CK 1071
High Courts03 Feb 2025Dismissed
Ms. N S Vs State And Anr
Delhi High Court · (2025) 02 DEL CK 1068
Code of Criminal Procedure, 1973 - Section 164, 482Indian Penal Code, 1860 - Section 354(B), 451, 509
High Courts03 Feb 2025Dismissed
National Insurance Co. Ltd Vs Naresh Gupta
Delhi High Court · (2025) 02 DEL CK 1067
Motor Vehicles Act, 1988 - Section 173
High Courts03 Feb 2025Allowed
Novateur Electrical & Digital Systems Pvt Ltd Vs V Guard Industries Ltd
Delhi High Court · (2025) 02 DEL CK 1066
Code of Civil Procedure, 1908 - Section 151, Order 11 Rule 1(3)Order 11 Rule 1(4), Order 11 Rule 1(5), Order 11 Rule 1(10)
High Courts03 Feb 2025Dismissed
Asma Parveen Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2025) 02 DEL CK 1065
Code of Civil Procedure, 1908 - Section 114, Order 47 Rule 1
High Courts03 Feb 2025Dismissed
Dr Pradeep Mishra Vs Union Of India And Ors
Delhi High Court · (2025) 02 DEL CK 1064
Constitution of India, 1950 - Article 226
High Courts03 Feb 2025Dismissed
Shri Pappu Pathak Vs M S Bansal Brothers Industries
Delhi High Court · (2025) 02 DEL CK 1063
Constitution of India, 1950 - Article 226, 227
High Courts03 Feb 2025Disposed Of
Delhi State Legal Services Authority Dslsa) Vs Smt. Durgawanti & Ors
Delhi High Court · (2025) 02 DEL CK 1062
Constitution of India, 1950 - Article 227Code of Criminal Procedure, 1973 - Section 161, 357A, 357A(1), 357A(3), 357A(4)Indian Penal Code, 1860 - Section 279, 304A
High Courts03 Feb 2025Dismissed
Ram Singh Saini Vs Delhi Development Authority
Delhi High Court · (2025) 02 DEL CK 1059
Constitution of India, 1950 - Article 226Public Premises (Eviction of Unauthorized Occupants) Act, 1971 - Section 4, 4(2)(b)(i)