COURT ARCHIVE

Delhi High Court judgments

1,21,054 judgments · page 462 of 6,053

High Courts10 Nov 2025Disposed Of

Delhi Development Authority Vs Raghav Paswan & Anr.

Delhi High Court · (2025) 11 DEL CK 2812

Constitution of India-Article 226, 227; Article 338Code of Criminal Procedure, 1973-Section 482The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

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High Courts10 Nov 2025Disposed Of

Surender Singh Chahal Vs Sales Tax Officer Class II AVATO, Ward 61 & Ors.

Delhi High Court · (2025) 11 DEL CK 2824

Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73

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High Courts10 Nov 2025Allowed

Pawan Sharma & Ors. Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 11 DEL CK 2877

U.P. Industrial Disputes Act, 1947-Section 6E, 6NConstitution of India-Article 14, 16, 21, 141, 144Maternity Benefit Act, 1961

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High Courts10 Nov 2025Disposed Of

Devi Industrial Engineers & Ors. Vs Commissioner Of CGST & Anr.

Delhi High Court · (2025) 11 DEL CK 2856

Constitution of India-Article 226

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High Courts10 Nov 2025Disposed Of

Pardeep Kumar & Ors. Vs State Of NCT Of Delhi

Delhi High Court · (2025) 11 DEL CK 2863

Indian Penal Code, 1860-Section 115, 120B, 302, 120A, 107Arms Act, 1959-Section 25CrPC-Section 227, 228

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High Courts10 Nov 2025Allowed

Sh Vikas Yadav Alais Vikas Kumar & Ors. Vs The State Nct Of Dlehi & Anr.

Delhi High Court · (2025) 11 DEL CK 2868

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34

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High Courts10 Nov 2025Allowed

Apekshita Kala & Anr. Vs District Medical Board & Anr.

Delhi High Court · (2025) 11 DEL CK 2875

Surrogacy (Regulation) Act, 2021-Section 4(iii)(a)(I), 4(iii)(a), 4(iii)(c), 5(3), 5(4)(a), 5(4), 29Surrogacy (Regulation) Rules, 2022-Rule 14(a)

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High Courts10 Nov 2025Disposed Of

Smt Rama Devi Vs Municipal Corporation Of Delhi

Delhi High Court · (2025) 11 DEL CK 1869

Delhi Municipal Corporation Act, 1957- Section 343, 344(1), 345A, 347B

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High Courts10 Nov 2025Allowed

Sh Vikas Yadav Alais Vikas Kumar And Ors Vs State Nct Of Dlehi And Anr

Delhi High Court · (2025) 11 DEL CK 1871

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860-Section 34, 406, 498A

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High Courts10 Nov 2025Dismissed

MD Vs State (Nct) Of Delhi & Anr

Delhi High Court · (2025) 11 DEL CK 1870

Code of Criminal Procedure, 1973- Section 164, 313, 374(2), 468, 482Indian Penal Code, 1860- Section 376, 376(2)(f), 376(2)(i), 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012- Section 2(d), 6, 29

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High Courts10 Nov 2025Dismissed

Suresh Kumar Jain Vs State Govt Of Nct Delhi

Delhi High Court · (2025) 11 DEL CK 1868

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Code of Criminal Procedure, 1973- Section 41A, 82, 91, 160, 438Indian Penal Code, 1860- Section 419, 420, 468, 471

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High Courts10 Nov 2025Disposed Of

Delhi Development Authority Vs Raghav Paswan & Anr

Delhi High Court · (2025) 11 DEL CK 1867

Constitution of India, 1950- Article 226, 227, 338Code of Criminal Procedure, 1973- Section 482Street Vendors Act, 2014- Section 3(3), 5

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High Courts10 Nov 2025Dismissed

M/s Shree Balajee Enterprises And Anr Vs M/s Mahashian Di Hatti (Mdh) Pvt Ltd

Delhi High Court · (2025) 11 DEL CK 1845

Constitution of India, 1950- Article 227Code of Procedure 1908- Section 20(c), Order 7 Rule 10, Order 7 Rule 11, Order 11 Rule 1(5)

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High Courts08 Nov 2025Dismissed

Dr B S Kushwah Institute Of Medical Sciences Vs Union Of India & Ors.

Delhi High Court · (2025) 11 DEL CK 2582

NMC Act, 2019-Sections 16, 17, 26, 28, 29, 57Establishment of New Medical Institutions, Starting of New Medical Courses, Increase of Seats for Existing Courses & Assessment and Rating Regulations, 2023-Regulation 2(h), 10, 11, 14Maintenance of Standards of Medical Education Regulations, 2023-Section 9, Chapter IV; Chapter-III, Clause-8

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High Courts08 Nov 2025Dismissed