High Courts07 Jan 2025Disposed Of
Atul Punj Vs Union Of India & Ors
Delhi High Court · (2025) 01 DEL CK 1749
Constitution of India, 1950 - Article 20(3), 21Code of Civil Procedure, 1908 - Section 11Insolvency Bankruptcy Code, 2016 - Section 7
COURT ARCHIVE
Delhi High Court judgments, 2025
8,251 judgments · page 413 of 413
High Courts07 Jan 2025Allowed
Telecom Regulatory Authority Of India Vs Akshay Kumar Malhotra
Delhi High Court · (2025) 01 DEL CK 1748
Constitution of India, 1950 - Article 226Right To Information Act, 2005 - Section 2(f), 5(4), 8, 8(1)(e), 22Telecom Regulatory Authority Of India Act, 1997 - Section 11, 12, 12(1), 12(1)(a), 13, 14
High Courts07 Jan 2025Disposed Of
Smt. Tabassum & Ors Vs Amna Begum & Ors
Delhi High Court · (2025) 01 DEL CK 1747
Code of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2Protection of Women from Domestic Violence Act, 2005 - Section 17, 18Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, (Amendment) Rules, 2016 - Rule 22(3), 22(4)
High Courts07 Jan 2025Allowed
Kalu Ram Saini Vs Union Of India And Ors
Delhi High Court · (2025) 01 DEL CK 1746
Constitution of India, 1950 - Article 14, 16, 315, 320
High Courts07 Jan 2025Dismissed
Kausthuba Nand Pant Vs Union Of India & Anr
Delhi High Court · (2025) 01 DEL CK 1745
Constitution of India, 1950 - Article 226
High Courts07 Jan 2025Disposed Of
Sh Rajeev Shukla Vs Sh Gopal Krishna Shukla
Delhi High Court · (2025) 01 DEL CK 1743
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 11 Rule 21
High Courts07 Jan 2025Disposed Of
Malook Chand Vs Delhi Development Authority & Ors
Delhi High Court · (2025) 01 DEL CK 1651
High Courts07 Jan 2025Disposed Of
Md. Faruque Alwander Farukh Genda Vs Government Of Nct Delhi, Shri Naresh Kumar And Another
Delhi High Court · (2025) 01 DEL CK 1650
High Courts07 Jan 2025Disposed Of
Mr Anckur V Mittal Vs Bank Of Baroda General Manager (Principal Nodal Officer) & Anr
Delhi High Court · (2025) 01 DEL CK 1649
High Courts07 Jan 2025Allowed
M/s K. K. Spun India Pvt Limited & Anr Vs M/s Regal Enterprises
Delhi High Court · (2025) 01 DEL CK 1648
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 15A Rule 3, Order 15A Rule 6, Order 15A Rule 8
High Courts04 Jan 2025Disposed Of
Hoor Anisbhai Jinwala Vs National Testing Agency (NTA) And Ors
Delhi High Court · (2025) 01 DEL CK 1762
Constitution of India, 1950 - Article 21Rights of Persons with Disabilities Act, 2016 - Section 75