High Courts17 Apr 2025Disposed Of
Dr Jwala Prasad Vs Union Of India Ministry Of Culture & Ors.
Delhi High Court · (2025) 04 DEL CK 2499
Delhi High Courts Act, 1966-Section 10
COURT ARCHIVE
Delhi High Court judgments, 2025
10,619 judgments · page 437 of 531
High Courts17 Apr 2025Dismissed
Satyendra Kumar Vs Union Of India & Anr.
Delhi High Court · (2025) 04 DEL CK 2489
1995 Act-Section 33
High Courts17 Apr 2025Dismissed
Girdhari Pal Vs Vice Chancellor, University Of Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 2488
Recruitment Rules (Non-Teaching Employees), 2008Right to Information Act, 2005
High Courts17 Apr 2025Dismissed
Nizam Uddin Khan Vs Principal Resident Commissioner Of Ut Of Jammu And Kashmir & Ors
Delhi High Court · (2025) 04 DEL CK 2487
Constitution of India-Article 226
High Courts17 Apr 2025Allowed
M/s L-1 Identity Solutions Operating Company Private Limited Vs Assistant Commissioner Of Income Tax, Central Circle – 25
Delhi High Court · (2025) 04 DEL CK 2394
Income Tax Act, 1961-Section 148, 149(1)(a), 149(1)(b), 132, 143(2), 149(1A), 149, 149(1)
High Courts17 Apr 2025Dismissed
Shyam Sunder Suri & Anr. Vs M/S. P.C. Jain Textiles Pvt. Ltd.
Delhi High Court · (2025) 04 DEL CK 2392
Code of Civil Procedure, 1908-Order XXXVII, XLIIICommercial Courts Act, 2015-Section 13(1A), 13(1), 13(2)Arbitration and Conciliation Act, 1996-Section 8, 16(2), 16(3), 37, 37(1)(a), 37(2)(a)
High Courts17 Apr 2025Dismissed
The Commissioner Of Income Tax - International Taxation -3 Vs Six Continents Hotels Inc.
Delhi High Court · (2025) 04 DEL CK 2389
Income Tax Act, 1961-Section 260A, 143(3), 144C, 9(1)(vii)
High Courts17 Apr 2025Dismissed
RMS Consultants Pvt. Ltd. & Ors. Vs Tridiva Ergonomic Interiors (P.) Ltd.
Delhi High Court · (2025) 04 DEL CK 2388
Code of Civil Procedure, 1908-Section 96Commercial Courts Act, 2015-Section 13
High Courts17 Apr 2025Dismissed
ABC Infosystems Private Limited & Anr. Vs ABS India Private Limited
Delhi High Court · (2025) 04 DEL CK 2385
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 27, 151, XXXVIII Rule 5Commercial Courts Act, 2015-Section 13(1A), 12ACentral Sales Tax Act, 1956-Section 9(2)
High Courts17 Apr 2025Disposed Of
Umesh Chandra Sharma Vs The Income Tax Officer, Ward 47(1) Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 2381
Income Tax Act, 1961-Section 148A(b), 148A(d), 148
High Courts17 Apr 2025Dismissed
Hippocampus Infotech Private Ltd & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 2139
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 145(2)Criminal Procedure Code, 1973-Section 251, 311, 313
High Courts17 Apr 2025Disposed Of
The Coca-Cola Company Vs The Controller Of Patents & Anr.
Delhi High Court · (2025) 04 DEL CK 2116
Patents Act, 1970-Section 15, 2(1)(j), 2(1)(ja), 3(k), 10(4)(b), 10(4)(c), 10(5)
High Courts17 Apr 2025Disposed Of
Unique Identification Authority Of India Vs Central Information Commission
Delhi High Court · (2025) 04 DEL CK 2106
Right to Information Act, 2005-Section 8, 8(1)(h), 8(h), 19(3), 20, 20(1)All India Services (Conduct) Rules, 1968Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
High Courts17 Apr 2025Disposed Of
Vinod Kumar Bindal Vs Central Information Commissioner & Ors.
Delhi High Court · (2025) 04 DEL CK 2105
Right to Information Act, 2005-Section 6(3), 7, 24, 24(1), Second ScheduleIncome Tax Act-Section 142(2A)Evidence Act, 1872-Section 78(2), 81
High Courts17 Apr 2025Disposed Of
Hindalco Industries Limited Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 2092
Coal Mines (Special Provisions) Act, 2015Mines and Minerals (Development and Regulation) Act, 1957
High Courts17 Apr 2025Dismissed
Sharadamba Computer Centre Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 2089
Constitution of India-Article 226
High Courts17 Apr 2025Disposed Of
Power Grid Corporation Of India Ltd Vs SPML Infra Limited
Delhi High Court · (2025) 04 DEL CK 1849
Arbitration and Conciliation Act, 1996-Section 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 12, 12(5), 13, 13(4), 14, 14(1)(a), 14(2), 15, 23(4), 34, Fifth Schedule, Seventh Schedule2016 Amendment Act
High Courts17 Apr 2025
M/s CS Cybersoft Infotech Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 1847
Constitution of India-Article 226
High Courts17 Apr 2025Disposed Of
Nirmala Devi Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 1845
Right to Information Act, 2005
High Courts17 Apr 2025Dismissed
Rachana Srivastava Vs Sh Prasenjit Singh
Delhi High Court · (2025) 04 DEL CK 1037
Income Tax Act, 1961 - Section 64(1)(ii), 131(1A), 133(6), 138Right to Information Act, 2005 - Section 24Income Tax Informants Rewards Scheme, 2018 - Rule 11, 12