COURT ARCHIVE

Delhi High Court judgments, 2025

10,549 judgments · page 510 of 528

High Courts03 Feb 2025

JPS Associates Pvt. Ltd. Vs Dr. Hasan Akbar Kazmi & Anr

Delhi High Court · (2025) 02 DEL CK 1497

Civil Procedure Code, 1908-Order VI Rule 17, 1 Rule 10, Section 151, II Rule 2, 6 Rule 17, 2 Rule 2Code of Civil Procedure (Amendment) Act, 1976Copyright Act-Section 62

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High Courts03 Feb 2025

Krishna Real Estate Enterprises Pvt Ltd. Vs Gurcharan Singh Syal & Ors.

Delhi High Court · (2025) 02 DEL CK 1498

Civil Procedure Code, 1908-Order VII Rule 10, Section 16, 20

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High Courts03 Feb 2025

Bharat Singh Vs Karan Singh & Ors.

Delhi High Court · (2025) 02 DEL CK 1499

Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII Rule 2, Chapter VII Rule 4, Clause 4 of Chapter 7Civil Procedure Code-Order VIII Rule 1, Section 89Arbitration and Conciliation Act, 1996

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High Courts03 Feb 2025

Creative Travels Pvt Ltd Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1500

Finance Act, 1994-Section 65(105)(n), 65(113), 65(115), First Proviso to Section 73(1)Finance Act, 2004Motor Vehicles Act, 1988

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High Courts03 Feb 2025

Ram Gopal Goswami Vs State NCT Of Delhi & Ors.

Delhi High Court · (2025) 02 DEL CK 1501

Constitution of India-Article 226Bharatiya Nagarika Suraksha Sanhita, 2023-Section 528

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High Courts03 Feb 2025

Vinod Chawla (Since Deceased) Through Legal Representative Vs Delhi Development Authority & Anr.

Delhi High Court · (2025) 02 DEL CK 1502

Constitution of India-Article 226Public Premises Act, 1971Code of Civil Procedure, 1908-Order XXII Rule 3

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High Courts03 Feb 2025

Dr Pradeep Mishra Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1503

Constitution of India-Article 226

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High Courts03 Feb 2025Allowed

ISAR Engineers Private Ltd Vs NTPC Sail Power Company Ltd

Delhi High Court · (2025) 02 DEL CK 1075

Constitution of India, 1950 - Article 14Arbitration and Conciliation Act, 1996 - Section 11, 11(6)(a), 11(6)(b), 11(6)(c), 12(5), 14, 15, 34

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High Courts03 Feb 2025Allowed

Sh. Sandeep Dhaka Vs Union Of India And Ors

Delhi High Court · (2025) 02 DEL CK 1073

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High Courts03 Feb 2025Disposed Of

Rinku Vs State Of Nct Of Delhi & Ors

Delhi High Court · (2025) 02 DEL CK 1069

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183 Bhartiya Nyaya Sanhita, 2023 - Section 137

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High Courts03 Feb 2025Dismissed

Shri Ram Kishan Vs Delhi Development Authority

Delhi High Court · (2025) 02 DEL CK 1061

Constitution of India, 1950 - Article 226

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High Courts03 Feb 2025Dismissed

Mehruddin Ansari & Ors Vs Delhi Development Authority & Anr

Delhi High Court · (2025) 02 DEL CK 1060

Constitution of India, 1950 - Article 226NCT of Delhi (Special Provisions Act), 2011 - Section 3

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High Courts03 Feb 2025Disposed Of

Vinod Chawla (Since Deceased) Through Legal Representative Vs Delhi Development Authority & Anr

Delhi High Court · (2025) 02 DEL CK 1058

Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Order 22 Rule 3

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High Courts03 Feb 2025Dismissed

Udaiveer & Ors Vs Union Of India & Ors

Delhi High Court · (2025) 02 DEL CK 1057

Constitution of India, 1950 - Article 14, 21, 226, 300ALimitation Act, 1963 - Article 112

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High Courts03 Feb 2025Disposed Of

Ram Gopal Goswami Vs State Nct Of Delhi And Ors

Delhi High Court · (2025) 02 DEL CK 1076

Constitution of India, 1950 - Article 226Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 528

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High Courts03 Feb 2025Allowed

Marfing Tamang @ Maaina Tamang Vs State (Nct Of Delhi)

Delhi High Court · (2025) 02 DEL CK 1074

Constitution of India, 1950 - Article 22(1)Code of Criminal Procedure, 1973 - Section 50, 57, 164, 482Indian Penal Code, 1860 - Section 34, 109, 120B, 328, 342, 344, 365, 368, 370, 370(A), 372, 373, 376, 406, 498A

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High Courts03 Feb 2025Disposed Of