CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2025

10,549 judgments · page 517 of 528

High Courts24 Jan 2025

Vijender Gupta & Ors. Vs Government Of National Capital Territory Of Delhi & Ors.

Delhi High Court · (2025) 01 DEL CK 2014

Constitution of India-Article 226, 151(2), Chapter V, 212, 151, 149, 32, 148, 150, 151(1), 212(2), 178, 122, 212(1), 118(1), 122(1), 122(2), 143, 193(B), Schedule XComptroller and Auditor General's (Duties, Powers and Conditions of Service), Act 1971-Section 23, 19A, 16Government of NCT of Delhi Act, 1991-Section 48, 46, 37
Read judgment
High Courts24 Jan 2025

Mohd Iqbal Vs Azmmuddin & Anr.

Delhi High Court · (2025) 01 DEL CK 2016

Code of Civil Procedure, 1908-Order XLVII Rule 1Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(8)Transfer of Property Act
Read judgment
High Courts24 Jan 2025Dismissed

Ashok Kumar Vs Sitara & Ors

Delhi High Court · (2025) 01 DEL CK 1728

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 2 Rule 2, Order 6 Rule 17Delhi Rent Control Act, 1995 - Section 14(1)(e), 25B
Read judgment
High Courts23 Jan 2025Disposed Of

Chirag Arora Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2025) 01 DEL CK 1768

Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Protection of Women from Domestic Violence Act, 2005 - Section 12
Read judgment