High Courts22 Apr 2025Allowed
Rajendra Yadav Vs The Director General, Border Security Force & Ors.
Delhi High Court · (2025) 04 DEL CK 2263
Constitution of India-Article 226, 51A (j)CCS (CCA) Rules, 1965-Rule 11
COURT ARCHIVE
Delhi High Court judgments, 2025
10,619 judgments · page 431 of 531
High Courts22 Apr 2025Disposed Of
Vijay Bhan Pandey Though Parokar Parmod Pandey Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2260
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 392, 397, 342, 411, 120B and 34Arms Act, 1959-Section 25 and 27
High Courts22 Apr 2025Dismissed
Narender Kumar Vs Union Of India Through Secretary, Ministry Of Home Affairs & Ors.
Delhi High Court · (2025) 04 DEL CK 2259
BSF Act, 1968-Section 46, 48(1)(c), 48(1)(h), 117(2)BSF Rules, 1969-Rule 45, 63(4), 63(6)Prevention of Corruption Act, 1988-Section 13(1), 13(1)(e)
High Courts22 Apr 2025Disposed Of
Vicky @ Pubji Vs State Govt Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2254
Criminal Procedure Code, 1973-Section 439, 482, 161Indian Penal Code, 1860-Sections 392/397/411/34
High Courts22 Apr 2025Disposed Of
Chand Bala Kinnar Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2350
Criminal Procedure Code, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 29, 42, 50, 55
High Courts22 Apr 2025Disposed Of
Brij Lal Bansal Vs State of NCT of Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 2349
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 287/338
High Courts22 Apr 2025
Union Of India & Ors. Vs Shardadevi Widow Of Late T Ashok Kumar Through Its LR Rohan Singh
Delhi High Court · (2025) 04 DEL CK 2340
Constitution of India-Article 226
High Courts22 Apr 2025Allowed
Roots Education Pvt Ltd Vs Commissioner Of Central Taxgst Delhi East & Ors.
Delhi High Court · (2025) 04 DEL CK 2338
Finance Act, 1994-Section 65, 65(105), 73, 73(4B)Customs Act, 1962-Section 28, 28(9)Central Goods and Services Act, 2017-Section 73, 73(1), 73(9), 73(10), 74, 174(2)
High Courts22 Apr 2025Dismissed
Nirmala Devi Vs Moola Devi (Deceased) Through L.R. Shakuntala Devi
Delhi High Court · (2025) 04 DEL CK 2336
Constitution of India-Article 226, 227Code of Civil Procedure, 1908-Order XXI Rules 97, 101, Section 47, 115, 151Transfer of Property Act-Section 52
High Courts22 Apr 2025Dismissed
RT And Associates Pvt Ltd Vs Bharat Sanchar Nigam Ltd
Delhi High Court · (2025) 04 DEL CK 2333
Arbitration and Conciliation Act, 1996-Section 34, 34(2-A), 37, 37(1)
High Courts22 Apr 2025Allowed
M S Deepak And Co Through Its Partner Smt Poonam Porwal Vs Indian Railway Catering And Tourism Corporation Limited Through Its Chairman And Managing Director & Anr.
Delhi High Court · (2025) 04 DEL CK 2332
Constitution of India-Article 226, 136Indian Penal Code, 1860-Section 120-B, 420Prevention of Corruption Act, 1988-Section 13(2) read with 13(1)(d)
High Courts22 Apr 2025Dismissed
Central Electronics Limited Vs M/S Elcomponics Technologies P. Ltd.
Delhi High Court · (2025) 04 DEL CK 2331
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 37Delhi High Court Act, 1966-Section 10Commercial Courts Act, 2015-Section 13
High Courts22 Apr 2025Dismissed
Commissioner Of Police & Ors. Vs Sanjay Kumar
Delhi High Court · (2025) 04 DEL CK 2328
Constitution of India-Article 226, 227, 311(2)(b), 311(2)Indian Penal Code-Section 392, 394, 34
High Courts22 Apr 2025Dismissed
Krishant Exim Pvt. Ltd. & Ors. Vs Ramesh N Keswani & Anr.
Delhi High Court · (2025) 04 DEL CK 2421
High Courts22 Apr 2025Dismissed
Sh. Ranbir Singh & Ors. Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 04 DEL CK 2425
High Courts22 Apr 2025
Shiksha Kumari Vs Santosh Kumar
Delhi High Court · (2025) 04 DEL CK 2494
Hindu Marriage Act, 1955-Section 13B(1), 13B(2), 13B, 14, 14(1), 14(2), 23(2)Family Courts Act, 1984-Section 19, 9CPC-Order 32-A Rule 3
High Courts22 Apr 2025Dismissed
National Highways And Infrastructure Development Corporation Ltd Vs Gammon India Ltd- S.P. Singla Construction Pvt.Ltd.(JV)
Delhi High Court · (2025) 04 DEL CK 2407
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 34(2-A), 28(1)(a), 28(3)Contract Act, 1872-Section 23Act 3 of 2016
High Courts22 Apr 2025Disposed Of
M/S Vishnurupa Developers Pvt. Ltd. Vs M/S S And S Technocrats Pvt. Ltd & Anr.
Delhi High Court · (2025) 04 DEL CK 2406
Arbitration and Conciliation Act, 1996-Section 9, 34, 34(2)(b)(ii), Explanation 1 to Section 34(2), Sub-section (2-A) of Section 34, 37, 75, 81Companies Act, 1956Arbitration Act, 1940-Section 30
High Courts22 Apr 2025Dismissed
New Delhi Municipal Council Vs Minosha India Limited
Delhi High Court · (2025) 04 DEL CK 2405
Arbitration & Conciliation Act, 1996-Section 34, 34(1), 34(2), 34(2)(a), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), 34(3), 28, 28(1), 28(1)(a), 28(3), 31(3), 75, 81New Delhi Municipal Corporation Act, 1994Companies Act, 1956
High Courts22 Apr 2025Dismissed
Delhi Development Authority Vs M/s Swastic Contruction Co.
Delhi High Court · 2023 INSC 742
Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2-A), 37Indian Contract Act-Section 73