High Courts21 Nov 2025Dismissed
Mr Rajender Kumar Sharma Vs Shree Bhairon Ji Mandir Samiti Regd & Ors.
Delhi High Court · (2025) 11 DEL CK 2408
CPC-Order VII Rule 14(3), I Rule 10Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments, 2025
8,562 judgments · page 71 of 429
High Courts21 Nov 2025Dismissed
M/S Om Fire Safety Company Pvt Ltd Vs Umakant
Delhi High Court · (2025) 11 DEL CK 2406
CPC-Order VIII Rule 1, XIII A, Section 35BThe Commercial Courts ActConstitution of India-Article 227
High Courts21 Nov 2025Disposed Of
Deputy Director Directorate Of Enforcement Vs Amlendu Pandey (D) Through LR
Delhi High Court · (2025) 11 DEL CK 2395
Prevention of Money Laundering Act, 2002-Section 42, 17, 17(4), 8(3), 26, 8, 5(5), 18(10), 5, 18, 17(1)(iii)Indian Penal Code, 1860-Sections 467, 420, 471Indian Passports Act, 1967-Section 10(3), 12(1)
High Courts21 Nov 2025Allowed
Anil Nagpal Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2438
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 279, 427Code of Criminal Procedure, 1973-Section 482
High Courts21 Nov 2025Allowed
Vikas Paswan & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2436
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts21 Nov 2025Dismissed
Krishan Kumar & Anr. Vs M/s Shakuntla Agency Pvt Ltd & Ors.
Delhi High Court · (2025) 11 DEL CK 2431
Arbitration and Conciliation Act, 1996-Section 21, 34, 34(2)(a), 34(2)(b), 37
High Courts21 Nov 2025Disposed Of
Serious Fraud Investigation Office Vs Assotech Limited In Liquidation & Anr.
Delhi High Court · (2025) 11 DEL CK 2483
Limitation Act, 1963-Section 5Companies Act, 2013-Sections 210, 212, 210(2), 212(12), 212(14), 433IPC-Sections 406, 420, 120B
High Courts21 Nov 2025Dismissed
U.P. Samaj Cooperative House B. Vs D.D.A. & Ors.
Delhi High Court · (2025) 11 DEL CK 2970
Land Acquisition Act, 1894-Section 4, 5A, 6, 11A, 11/11A, 18Delhi Development Authority Act, 1957-Section 22(1)Limitation Act, 1963-Section 18
High Courts21 Nov 2025Disposed Of
Bharat Bhushan Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2966
Street Vendors Act, 2014
High Courts21 Nov 2025Disposed Of
All India Institute Of Medical Science Vs Dr. Sanjay Kumar Yadav & Ors.
Delhi High Court · (2025) 11 DEL CK 2953
Constitution of India-Article 14, 15, 16, 19CCS-CCA RulesPost Graduate Medical Education Regulation (PGMRER), 2000-Clause 5
High Courts21 Nov 2025Dismissed
Gaurav Aggarwal Vs Richa Gupta
Delhi High Court · (2025) 11 DEL CK 2952
Arbitration and Conciliation Act, 1996-Sections 21, 32(2)(c), 34Transfer of Property Act, 1882-Section 54Registration Act, 1908-Sections 17, 17(1), 17(1)(f), 17(1A), 17(2), 17(2)(v), Explanation to Section 17(2), 49, 49(b), 49(c), Proviso to Section 49
High Courts21 Nov 2025Dismissed
Sonali Jain Vs Dheeraj Chauhan & Anr.
Delhi High Court · (2025) 11 DEL CK 2947
Indian Penal Code, 1860-Section 188Juvenile Justice Act, 2015
High Courts21 Nov 2025Allowed
Mr. Nikhil S Khanna & Ors. Vs Mr. Jagdish Prasad Khanna
Delhi High Court · (2025) 11 DEL CK 2943
Code of Civil Procedure, 1908-Order VI Rule 2, VI Rule 4, VII Rule 11Code of Civil Procedure (Amendment) Act, 2002Hindu Succession (Amendment) Act, 2005
High Courts21 Nov 2025Dismissed
Ramesh Chandra Agarwal Vs Devender Yadav & Ors.
Delhi High Court · (2025) 11 DEL CK 2942
Code of Civil Procedure, 1908-Order VII Rule 11Delhi Land Reforms Act, 1954-Sections 185, 186Hindu Succession Act, 1956
High Courts21 Nov 2025Dismissed
M/S Manoj Dry Cleaners Proprietorship Of Mr. Fekan Rajak Vs Punjab National Bank
Delhi High Court · (2025) 11 DEL CK 2499
Commercial Courts Act, 2015-Section 13
High Courts21 Nov 2025Disposed Of
M/s Globus Agrofoods Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2493
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts21 Nov 2025
Umesh Chandra Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2930
Karnataka Factory Rules-Rule 88A(1)(ii)
High Courts21 Nov 2025Dismissed
Rohit Khatri Vs Food Corporation Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2928
Food Corporation of India (Staff) Regulations, 1971-Regulation 7, Sub-clause 2 of Regulation 7, Proviso to sub-clause 2 of Regulation 7, Clause 7
High Courts21 Nov 2025Disposed Of
IDP Education India Private Limited Vs Government Of N.C.T. Of Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2927
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 107(13)
High Courts21 Nov 2025Dismissed
Amita Kumari Vs Food Corporation Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2914
FCI (Staff) Regulations, 1971-Regulation 58