High Courts10 Feb 2025Disposed Of
Sh. Vijay Bansal Vs Smt. Beena Tripathi
Delhi High Court · (2025) 02 DEL CK 1106
COURT ARCHIVE
Delhi High Court judgments, 2025
10,549 judgments · page 504 of 528
High Courts10 Feb 2025Disposed Of
Sh. Jagdish Chander Vs Delhi Transport Corporation
Delhi High Court · (2025) 02 DEL CK 1096
High Courts10 Feb 2025Dismissed
S.K. Singhal Vs Union Of India & Ors
Delhi High Court · (2025) 02 DEL CK 1095
Constitution of India, 1950 - Article 226, 227Central Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 10(1)(a), 14
High Courts10 Feb 2025Disposed Of
Om Parkash Dang (Through Power Of Attorney Holder) Vs Union Of India & Ors
Delhi High Court · (2025) 02 DEL CK 1094
High Courts10 Feb 2025Disposed Of
Rakesh Tokas Vs Ms Shilpa Shinde Chief Executive Officer
Delhi High Court · (2025) 02 DEL CK 1093
High Courts10 Feb 2025Dismissed
Chander Bahadur Vs Bishamber Sahai And Sons And Ors
Delhi High Court · (2025) 02 DEL CK 1092
Code of Civil Procedure, 1908 - Section 151Industrial Disputes Act, 1947 - Section 2A, 10, 11
High Courts10 Feb 2025Disposed Of
Abdul Rashid Sheikh Vs NIA
Delhi High Court · (2025) 02 DEL CK 1091
Constitution of India, 1950 - Article 14, 21, 105, 105(1), 105(2), 226Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 120B, 121, 121A
High Courts10 Feb 2025Disposed Of
Tarkeshwar Singh @ Rakesh Singh Vs State Through Sho Ps Naraina
Delhi High Court · (2025) 02 DEL CK 1090
Constitution of India, 1950 - Article 21Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 100, 436A
High Courts10 Feb 2025Disposed Of
Neeraj Gupta @ Neeraj Dengre Vs State(Govt. Of Nct Of Delhi)
Delhi High Court · (2025) 02 DEL CK 1089
Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 483, 528Code of Criminal Procedure, 1973 - Section 41A, 91, 439, 482Indian Penal Code, 1860 - Section 120B, 406, 409, 420, 506
High Courts10 Feb 2025Disposed Of
Santosh Kumar Vs State Govt Of Nct Of Delhi Through SHO
Delhi High Court · (2025) 02 DEL CK 1088
Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 183, 483Bharatiya Nyaya Sanhita, 2023 - Section70(1), 74, 78, 87, 126(2), 351(2)Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(r)
High Courts10 Feb 2025Disposed Of
Abhijeet Kumar Vs State Of Delhi And Anr
Delhi High Court · (2025) 02 DEL CK 1087
Bhartiya Nagarik Surkasha Sanhita, 2023 - Section 483, 528Indian Penal Code, 1860 - Section 323, 376, 376(2)(n), 377, 506, 509
High Courts10 Feb 2025Disposed Of
United India Insurance Co Ltd Vs Anju Gupta & Ors
Delhi High Court · (2025) 02 DEL CK 1086
Indian Penal Code, 1860 - Section 279, 304A, 337Motor Vehicles Act, 1988 - Section 140, 166
High Courts10 Feb 2025Disposed Of
Indian Railways Catering And Tourism Corp. Ltd. (IRCTC) Vs M/s Brandavan Food Products
Delhi High Court · (2025) 02 DEL CK 1085
Constitution of India, 1950 - Article 226Arbitration and Conciliation Act, 1996 - Section 28(2), 34, 34(2), 34(2A), 37e Limitation Act, 1963 - Section 14
High Courts07 Feb 2025Dismissed
M/s Addichem Speciality LLP Vs Special Commissioner I, Department Of Trade And Taxes And Anr
Delhi High Court · (2025) 02 DEL CK 1084
Constitution of India, 1950 - Article 142, 226Code of Criminal Procedure, 1973 - Section 340Central and Goods Services Tax Act, 2017 - Section 29(2), 107, 107(1), 107(4)
High Courts06 Feb 2025
Union Of India & Ors. Vs Col. Pergat Singh
Delhi High Court · (2025) 02 DEL CK 1717
High Courts06 Feb 2025Dismissed
Ashish Bhalla Vs State
Delhi High Court · (2025) 02 DEL CK 1083
Indian Penal Code, 1860 - Section 34, 120B, 406, 409, 420
High Courts06 Feb 2025Dismissed
Sunil Gandhi Vs State
Delhi High Court · (2025) 02 DEL CK 1082
Indian Penal Code, 1860 - Section 34, 120B, 406, 409, 420
High Courts06 Feb 2025Disposed Of
Rocktek Infra Services Pvt. Ltd Vs Principal Commissioner Of Customs (Import)
Delhi High Court · (2025) 02 DEL CK 1081
Constitution of India, 1950 - Article 226, 227
High Courts06 Feb 2025Disposed Of
Ex Constable Parrmar Mahendra Kumar Konabhai Vs Union Of India And Ors
Delhi High Court · (2025) 02 DEL CK 1080
Constitution of India, 1950 - Article 226Border Security Force Act, 1968 - Section 20(b), 26, 40, 64, 74, 101(4), 116, 117(2), 120, 145(2)Border Security Force Rules, 1969 - Rule 45, 90, 142(2)