High Courts03 Feb 2025Allowed
Sanjay Dhingra Vs Woori Bank, Gurgaon Branch
Delhi High Court · (2025) 02 DEL CK 1557
Negotiable Instruments Act, 1881-Section 138, 141CrPC-Section 482
COURT ARCHIVE
Delhi High Court judgments, 2025
10,549 judgments · page 508 of 528
High Courts03 Feb 2025
Union Of India Vs Karan Sharma
Delhi High Court · (2025) 02 DEL CK 1554
Narcotics Drugs and Psychotropic Substances Act, 1985-Sections 21, 21(c), 23, 23(c), 28, 35, 42, 53, 54, 67Code of Criminal Procedure, 1973-Section 378, 378(3)Evidence Act-Section 25, 65-B(4)
High Courts03 Feb 2025
State Vs Lalit
Delhi High Court · (2025) 02 DEL CK 1551
Indian Penal Code, 1860-Sections 376, 452, 506, 376(2)(g)Code of Criminal Procedure, 1973-Sections 164, 378, 161
High Courts03 Feb 2025
Raseed Beg & Anr. Vs Akbar Khan & Ors.
Delhi High Court · (2025) 02 DEL CK 1550
High Courts03 Feb 2025
Puneet Singhal Vs The Insurance Ombudsman, New Delhi & Anr.
Delhi High Court · (2025) 02 DEL CK 1688
Insurance Ombudsman Rules, 2017-Rule 13(1)(b), 16, 17Insurance Regulatory and Development Authority of India Act, 1999
High Courts03 Feb 2025
Shri Pappu Pathak Vs M S Bansal Brothers Industries
Delhi High Court · (2025) 02 DEL CK 1689
Constitution of India-Articles 226 & 227
High Courts03 Feb 2025
All India Railway Accounts Staff Association Through Its Secretary Vs Smt. Jaya Varma Sinha & Anr.
Delhi High Court · (2025) 02 DEL CK 1542
High Courts03 Feb 2025
Dr. Suraj Munjal Vs Sandeep S. Meshram & Anr.
Delhi High Court · (2025) 02 DEL CK 1541
High Courts03 Feb 2025
Ram Singh Saini Vs Delhi Development Authority
Delhi High Court · (2025) 02 DEL CK 1540
Constitution of India-Article 226, 14Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 4, 4(2)(b)(i)
High Courts03 Feb 2025
Shri Ram Kishan Vs Delhi Development Authority
Delhi High Court · (2025) 02 DEL CK 1534
Constitution of India-Article 226Forest Act
High Courts03 Feb 2025
Udaiveer & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1533
Constitution of India-Article 226, 14, 21, 300ALand Acquisition Act, 1894-Section 11, 48, 16, 17(1), 4, 6, 9Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)
High Courts03 Feb 2025
Delhi State Legal Services Authority (DSLSA) Vs Smt. Durgawanti & Ors.
Delhi High Court · (2025) 02 DEL CK 1530
Constitution of India-Article 227Motor Vehicles Act, 1988-Section 146, 161Motor Vehicles (Amendment) Act, 2019
High Courts03 Feb 2025
Tara Singh & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1690
High Courts03 Feb 2025
Oracle America, Inc. Vs Mr. Sandeep Khandelwal & Anr.
Delhi High Court · (2025) 02 DEL CK 1691
Trade Marks Act, 1999-Sections 9, 11, 11(1), 11(3)(a), 18, 47, 47(1)(a), 57Trade Marks Rules, 2017-Rule 33
High Courts03 Feb 2025Allowed
Astellas Pharma Inc Vs Astellaz Pharmaceuticals
Delhi High Court · (2025) 02 DEL CK 1693
Code of Civil Procedure, 1908-Order VIII Rule 10Delhi High Court (Original Side) Rules 2018-Rule 3, 5 of Chapter XXIII
High Courts03 Feb 2025
Meena Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1694
Constitution of India-Articles 14, 16
High Courts03 Feb 2025
Government Of Nct Ors & Ors. Vs Babu Lal Meena
Delhi High Court · (2025) 02 DEL CK 1695
Administrative Tribunals Act, 1985-Section 20(1), 20(2), 21(1)
High Courts03 Feb 2025
Dr. B.K. Tiwari Adviser (Nutrition) Vs Union Of India & Anr.
Delhi High Court · (2025) 02 DEL CK 1583
Constitution of India-Article 14, 16, 39(d), 141Homoeopathy Central Council Act, 1973Indian Medicine Central Council Act, 1970