High Courts22 Apr 2025Disposed Of
COL. Daljit Singh Vs DLF Homes Panchkula Pvt Ltd & Anr
Delhi High Court · (2025) 04 DEL CK 1054
Constitution of India, 1950 - Article 227
COURT ARCHIVE
Delhi High Court judgments, 2025
10,619 judgments · page 433 of 531
High Courts22 Apr 2025Allowed
Karanjeet Singh Vs State Of Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 1053
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure Code, 1973 - Section 161, 176, 439Indian Penal Code , 1860 - Section 34, 304B, 306, 498A
High Courts22 Apr 2025Disposed Of
Ravi Vs Rekha
Delhi High Court · (2025) 04 DEL CK 1052
Code of Criminal Procedure Code, 1973 - Section 125Hindu Marriage Act, 1956 - Section 24
High Courts22 Apr 2025Dismissed
Parsvnath Developers Ltd Vs Kedar Nath Gupta And Sons Huf
Delhi High Court · (2025) 04 DEL CK 1051
High Courts22 Apr 2025Disposed Of
Railtel Corporation Of India Limited Vs Primatel Fibcom Limited
Delhi High Court · (2025) 04 DEL CK 1050
Arbitration and Conciliation Act, 1996 - Section 11, 12(2), 19, 21, 37, 37(2)(a)
High Courts22 Apr 2025Dismissed
Vaibhav Yadav Vs Narcotics Control Bureau
Delhi High Court · (2025) 04 DEL CK 1041
Constitution of India, 1950 - Article 21Code of Criminal Procedure Code, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act 1985 - Section 8(c), 22(b), 22(c), 27A, 29, 35, 37(1)(b), 50A, 52A, 54, 55, 57, 67
High Courts21 Apr 2025Disposed Of
Vida Engg Co Vs NBCC (India) Limited & Anr.
Delhi High Court · (2025) 04 DEL CK 2155
Stamp ActConstitution of India-Article 14, 226
High Courts21 Apr 2025Disposed Of
Geetanjali Kalra & Ors. Vs Gaurav Gulati
Delhi High Court · (2025) 04 DEL CK 2174
CPC-Order IX Rule 7
High Courts21 Apr 2025Disposed Of
Parveen Kumar Vs Delhi Cantonment Board & Anr.
Delhi High Court · (2025) 04 DEL CK 2196
Cantonments Act, 2006-Section 340, Schedule VBye-Laws, 2002-Clause 7(a) to (j), 3(20)(C), 22(3)(d), 70(c)
High Courts21 Apr 2025Dismissed
Rajesh Ranjan Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 2193
Constitution of India-Article 226, 13, 14, 16, 19, 20Contempt of Courts Act, 1971-Section 20, 12Administrative Tribunals Act, 1985-Section 17
High Courts21 Apr 2025Dismissed
Union Territory Of Jammu And Kashmir Through Office Of Treasury Officer Vs Smt. Bimla Koul Handoo & Anr.
Delhi High Court · (2025) 04 DEL CK 2207
Jammu and Kashmir Civil Service Regulations, 1956-Article 291, 241Constitution of India-Article 226
High Courts21 Apr 2025Dismissed
Sanjeev Kapur Vs M/s Ashish Travels & Anr.
Delhi High Court · (2025) 04 DEL CK 2218
CPC-Order I Rule 10Constitution of India-Article 227
High Courts21 Apr 2025Dismissed
Om Prakash & Ors. Vs Kishan Chand
Delhi High Court · (2025) 04 DEL CK 2215
CPC-Order VI Rule 17, Section 151
High Courts21 Apr 2025Disposed Of
Marry Messy Vs Naveen Behal
Delhi High Court · (2025) 04 DEL CK 2213
High Courts21 Apr 2025Disposed Of
Kanchana M Shekhar Vs Avinash Shekhar
Delhi High Court · (2025) 04 DEL CK 2210
Special Marriage Act, 1954-Section 27 (1)(d), 38CPC-Section 24
High Courts21 Apr 2025Disposed Of
Kaushal Raj Vs Ashok Kumar & Ors.
Delhi High Court · (2025) 04 DEL CK 2313
CPC-Order XXXIX Rule 2A
High Courts21 Apr 2025Disposed Of
Shri Naresh Garg Through Its GPA Shri Naveen Gupta Vs Chottey Lal Pandey Through Lrs
Delhi High Court · (2025) 04 DEL CK 2312
High Courts21 Apr 2025Allowed
Ramesh Suneja Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 2282
Railway Claims Tribunal Act, 1987-Section 23, 16Railways Act, 1989-Section 123(c), 124-A, Clause (b) of the proviso to Section 124-A
High Courts21 Apr 2025
Rima Gulshan Vs Vishal Saluja & Anr.
Delhi High Court · (2025) 04 DEL CK 2276
Code of Civil Procedure, 1908-Order XLIII(1)(r), XXXIX Rules 1 & 2, XXXIX Rule 2A, VI Rule 17