High Courts20 Mar 2025Dismissed
Shri Bhushan Kumar Vs Gaurav
Delhi High Court · (2025) 03 DEL CK 1795
Negotiable Instrument Act, 1881-Section 138CPC-Order XConstitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments, 2025
10,619 judgments · page 475 of 531
High Courts20 Mar 2025Disposed Of
Shashikant Vs Bank Of Baroda
Delhi High Court · (2025) 03 DEL CK 1792
CPC-Order VIII Rule 1, XII Rule 6Constitution of India-Article 227
High Courts20 Mar 2025Disposed Of
Dinesh Yadav Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1764
Constitution of India-Article 166CCS (Pension) Rules, 1972-Rule 26(4)
High Courts20 Mar 2025Disposed Of
M. Madhu Sudhana Reddy Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1761
Constitution of India-Article 166CCS (Pension) Rules-Rule 26(4)
High Courts20 Mar 2025Dismissed
Darshan Dabas Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 2090
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Cr. PC-Section 439IPC-Section 302, 365, 120-B, 34
High Courts20 Mar 2025Allowed
Nathu Vs State
Delhi High Court · (2025) 03 DEL CK 2077
Indian Penal Code, 1860-Section 376(2)(n), 376, 302, 506Code of Criminal Procedure, 1973-Section 164, 313, 374, 374(2)Indian Evidence Act-Section 114A
High Courts20 Mar 2025Disposed Of
M/s Gourishankar Polymer Industries Vs Commissioner Of Customs
Delhi High Court · (2025) 03 DEL CK 2076
Customs Act, 1962-Section 130
High Courts20 Mar 2025Disposed Of
Sourabh Bhutani Vs Registrar Of Cooperative Societies & Anr.
Delhi High Court · (2025) 03 DEL CK 2054
High Courts20 Mar 2025Dismissed
Arvind Saraf Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 03 DEL CK 2041
Code of Criminal Procedure, 1973-Section 156(3), 200, 154, 156, 190, Chapter XIV, 397, 482Indian Penal Code, 1860-Section 406, 420, 409Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 175(3), 210, 173(4)
High Courts20 Mar 2025Disposed Of
Meenu Sachdev Vs Managing Committee Sri Sathya Sai Vidya Vihar & Anr.
Delhi High Court · (2025) 03 DEL CK 2033
Delhi School Education Rules, 1973-Rule 110(2)
High Courts20 Mar 2025Dismissed
Commissioner Of Income Tax (Exemptions) Vs Indian Broadcasting Foundation
Delhi High Court · (2025) 03 DEL CK 2029
Income Tax Act, 1961-Section 260A, 12A, 11, 12, 143(2), 142(1), 11(5), 13(1)(d), 164(2), 11(5)(vii)Companies Act, 1956-Section 25
High Courts20 Mar 2025Dismissed
Nooren Ali @ Rahul Kumar Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 03 DEL CK 2023
Indian Penal Code, 1860-Sections 376, 328, 509, 420, 468, 471, 495Protection of Children from Sexual Offences Act, 2012-Sections 4, 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
High Courts20 Mar 2025Dismissed
Naresh Kumar Jain Vs State NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 2024
Indian Penal Code, 1860-Section 363, 201/34Code of Criminal Procedure, 1973-Section 161, 164, 91, 397, 482POCSO Act-Section 19(1), 21
High Courts20 Mar 2025Dismissed
Municipal Corporation Of Delhi Vs M/s. Almass India
Delhi High Court · (2025) 03 DEL CK 2004
Delhi Municipal Corporation Act, 1957-Section 142Arbitration and Conciliation Act, 1996-Section 12, 12(5), 11(5), 11(6), Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
High Courts20 Mar 2025Dismissed
Municipal Corporation Of Delhi Vs M/s. Almass India
Delhi High Court · (2025) 03 DEL CK 2003
Delhi Municipal Corporation Act, 1957-Section 142Arbitration and Conciliation Act, 1996-Section 12, 12(5), 11(5), 11(6), Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
High Courts20 Mar 2025Dismissed
Municipal Corporation Of Delhi Vs M/S Almass India
Delhi High Court · (2025) 03 DEL CK 2001
Delhi Municipal Corporation Act, 1957-Section 142Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 12, 12(5), Seventh ScheduleSettlement Act, 1958-Section 33
High Courts20 Mar 2025Dismissed
Municipal Corporation Of Delhi Vs M/S Almass India
Delhi High Court · (2025) 03 DEL CK 1997
Delhi Municipal Corporation Act, 1957-Section 142Arbitration and Conciliation Act, 1996-Section 12, Seventh Schedule, 12(5), 11(5), 11(6)Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
High Courts20 Mar 2025Dismissed
Municipal Corporation Of Delhi Vs M/S Almass India
Delhi High Court · (2025) 03 DEL CK 1996
Delhi Municipal Corporation Act, 1957-Section 142Arbitration and Conciliation Act, 1996-Section 12, 12(5), 11(5), 11(6), Seventh ScheduleSettlement Act, 1958-Section 33
High Courts20 Mar 2025Dismissed
Commissioner Of Income Tax (Exemptions) Vs Indian Broadcasting Foundation
Delhi High Court · (2025) 03 DEL CK 1756
Income Tax Act, 1961-Section 260A, 11, 12, 11(5), 11(5)(vii), 13, 13(1)(d), 12A, 143(2), 142(1), 164(2)Companies Act, 1956-Section 25
High Courts20 Mar 2025Allowed
Sarika Bhagat & Anr. Vs State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 03 DEL CK 1725
CrPC-Section 482, 156(3), 200, 154(1), 154(3)IPC-Sections 420, 463, 468, 470, 471, 506, 120B, 34Constitution of India-Article 226