COURT ARCHIVE

Delhi High Court judgments, 2025

10,619 judgments · page 440 of 531

High Courts16 Apr 2025Dismissed

Mrs. Rashmi Srivastava & Anr. Vs M/S Lotus Greens Constructions Pvt Ltd & Ors.

Delhi High Court · (2025) 04 DEL CK 2281

Limitation Act-Section 14, Article 122 of Schedule ICode of Civil Procedure, 1908-Order IX Rule 9Indian Evidence Act-Section 65B

High Courts16 Apr 2025Allowed

Sh. Vinay Jain Vs Sh. Rakesh Jain & Ors.

Delhi High Court · (2025) 04 DEL CK 2353

Code of Civil Procedure, 1908-Order XVIII Rule 1

High Courts16 Apr 2025Dismissed

Durga Prasad Yadav Vs Director General CISF & Ors.

Delhi High Court · (2025) 04 DEL CK 2348

CISF Rules, 2001-Rule 32, Schedule-I, 34, 34(x), 36, 36(5)(a), 37CISF Act, 1968-Section 14, 15Constitution of India-Article 226

High Courts16 Apr 2025Dismissed

Staff Selection Commission (Hdqrs.) & Anr. Vs Jyoti Gupta

Delhi High Court · (2025) 04 DEL CK 2318

High Courts16 Apr 2025Dismissed

Sheikh Iqbal Ahmed & Ors. Vs Ashwani Kumar Gupta & Ors.

Delhi High Court · (2025) 04 DEL CK 2414

Delhi High Court Act, 1966-Section 10

High Courts16 Apr 2025Dismissed

Irshad Khan Vs Rashida Alias Munni

Delhi High Court · (2025) 04 DEL CK 2418

Code of Criminal Procedure, 1973-Section 340Code of Civil Procedure, 1908-Order XII Rule 6

High Courts16 Apr 2025Dismissed

Abbvie Biotherapeutics Inc & Anr. Vs Assistant Controller Of Patent Designs

Delhi High Court · (2025) 04 DEL CK 2442

Patents Act, 1970-Section 117A, 2(1)(j), 3(i), 59(1), 77(1)(f), 57(6), 59, 138(4), 57, 15

High Courts16 Apr 2025Partly Allowed

Deen Bandhu Garg & Ors. Vs South Delhi Municipal Corporation & Ors.

Delhi High Court · (2025) 04 DEL CK 2440

Constitution of India-Article 14, 16, 21, 23, 32, 142, 162, 226, 309, 39(a), Part IIIU.P. Industrial Disputes Act, 1947-Section 6E, 6NCompanies (Court) Rules, 1959-Rule 308

High Courts16 Apr 2025Dismissed

Union Of India & Ors. Vs Ashish Dhaker

Delhi High Court · (2025) 04 DEL CK 2497

High Courts16 Apr 2025Dismissed

HC/GD Harpal Singh Vs Union Of India & Ors.

Delhi High Court · (2025) 04 DEL CK 2493

Right to Information Act, 2005All India Services (Performance Appraisal Reports) Rules, 2007-Rule 5(4)Border Security Force Act, 1968-Section 20(c), 22(e), 40

High Courts16 Apr 2025Disposed Of

Govind Ram Meena & Ors. Vs Union Of India & Ors.

Delhi High Court · (2025) 04 DEL CK 2492

High Courts16 Apr 2025Dismissed

Chinki Vs All India Institute Of Medical Sciences & Anr.

Delhi High Court · (2025) 04 DEL CK 2490

Constitution of India-Article 226

High Courts16 Apr 2025Dismissed

The Commissioner Of Income Tax - International Taxation -3 Vs Springer Nature Customer Service Centre GMBH

Delhi High Court · (2025) 04 DEL CK 2398

Income Tax Act, 1961-Section 260A, 143(3), 144C(13), 9(1)(vii) read with Explanation 2, 194J, 40(a)(ia)

High Courts16 Apr 2025Dismissed

Staff Selection Commission & Anr. Vs Prem Prakash Joshi

Delhi High Court · (2025) 04 DEL CK 2132

Constitution of India-Article 226

High Courts16 Apr 2025Disposed Of

Vipin Kumar Mittal Vs Commissioner Of Central Goods And Services Tax (CGST), Delhi North

Delhi High Court · (2025) 04 DEL CK 2129

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 107

High Courts16 Apr 2025Disposed Of

Rakesh Kumar Soin Vs Sh. Nitin Soin & Ors

Delhi High Court · (2025) 04 DEL CK 1046

High Courts16 Apr 2025Dismissed

Pradeep Singh Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2025) 04 DEL CK 1040

Code of Criminal Procedure Code, 1973 - Section 125

High Courts16 Apr 2025Dismissed

Mehta Prasantbhai Mukundray Partner M/S Coal Corporation Vs M/s Magnifico Minerals Pvt Ltd

Delhi High Court · (2025) 04 DEL CK 1039

Code of Criminal Procedure Code, 1973 - Section 482Negotiable Instruments Act, 1881 - Section 138, 141, 141(1), 141(2), 142

High Courts16 Apr 2025Disposed Of

Vipin Kumar Mittal Vs Commissioner Of Central Goods And Services Tax (Cgst), Delhi North

Delhi High Court · (2025) 04 DEL CK 1038

Constitution of India, 1950 - Article 226Central Goods and Services Tax Act, 2017 - Section 107

High Courts16 Apr 2025Disposed Of

Gurpreet Singh @ Bawa @ Baba Vs State Govt.Of Nct Of Delhi

Delhi High Court · (2025) 04 DEL CK 1019

Constitution of India, 1950 - Article 21Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure Code, 1973 - Section 82, 161