COURT ARCHIVE

Delhi High Court judgments

1,22,059 judgments · page 503 of 6,103

High Courts09 Oct 2025Dismissed

Shriram General Insurance Co Ltd Vs Meenu Chawla & Ors.

Delhi High Court · (2025) 10 DEL CK 2234

Motor Vehicles Act, 1988-Section 3, 4, 39, 66, 66(1), 147, 149(2)(a)(i), 149(2)(i)(a), 149(2)(i)(c), 173, 207, 207(1)IPC-Section 279, 338Maharashtra Motor Vehicles Rules, 1989-Rule 72(1)(ix), 74(6)

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High Courts09 Oct 2025Disposed Of

Ms Farheen Israil & Anr. Vs Ghulam Rasool Wani & Ors.

Delhi High Court · (2025) 10 DEL CK 2227

Delhi Rent Control Act, 1958-Section 14(1)(e), 14(7), 25B, 25B(8), 38

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High Courts09 Oct 2025Disposed Of

Arti Enterprises Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2223

Constitution of India-Article 226(1), 226(2)Railways Act, 1989-Section 73, 79Indian Railway Code for Traffic (Commercial) Department-Chapter VII Clause 712

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High Courts09 Oct 2025Disposed Of

Manauvar Ali Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2216

Constitution of India-Article 226(1), 226(2)Railways Act, 1989-Section 73, 79

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High Courts09 Oct 2025Dismissed

Earthz Urban Spaces Pvt. Ltd. Vs Ravinder Munshi & Ors.

Delhi High Court · (2025) 10 DEL CK 2210

Code of Civil Procedure, 1908-Order XLIII Rule 1, Section 151, XXXIX Rules 1 and 2, 39 Rule 2(2), 25 Rule 1Delhi High Court Act, 1966-Section 10Transfer of Property Act, 1882-Section 52

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High Courts09 Oct 2025

The Government Of National Capital Territory Of Delhi (GNCTD/UOI) Vs M/s. R.S. Sharma Contractors Pvt. Ltd.

Delhi High Court · (2025) 10 DEL CK 2207

Arbitration and Conciliation Act, 1996-Section 8, 9(2), 11(4), 11(13), 13(2)-(5), 29-A, 29-B, 33(3)-(5), 34, 34(3), 37, 43Commercial Courts Act, 2015-Section 2(1)(i), 10, 12, 13, 13(1-A), 14, 16, the ScheduleLimitation Act, 1963-Section 5, 12, 29, 29(2), Article 116, 116(a), 116(b), 117, 137

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High Courts09 Oct 2025Disposed Of

Arun Kumar Saini Vs Municipal Corporation Of Delhi

Delhi High Court · (2025) 10 DEL CK 2206

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High Courts09 Oct 2025Dismissed

Hitesh Kumar Vs University Of Delhi

Delhi High Court · (2025) 10 DEL CK 2202

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High Courts09 Oct 2025Disposed Of

Rajni & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2025) 10 DEL CK 2189

Constitution of India-Article 226

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High Courts09 Oct 2025Allowed

Nilesh Agarwal Vs Income Tax Office (ITO)

Delhi High Court · (2025) 10 DEL CK 2186

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C.-Section 482Income Tax Act, 1961-Section 281, 276, 278B

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High Courts09 Oct 2025Allowed

Nausad Khan & Ors. Vs The State NCT Of Delhi & Ors.

Delhi High Court · (2025) 10 DEL CK 2184

Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Section 323, 354, 509, 34Code of Criminal Procedure, 1973-Section 482

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High Courts09 Oct 2025Disposed Of

Manisha Agarwal Vs Income Tax Officer, Ward 59(1), Delhi & Ors.

Delhi High Court · (2025) 10 DEL CK 2178

Income Tax Act, 1961-Section 148, 148A(b), 148A(d), 149(1), third proviso to Section 149, 149A(c), 149A(d), 151TOLA

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High Courts09 Oct 2025Dismissed

Rajeev Yadav Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2175

Constitution of India-Article 226Army Rules, 1954-Rule 13(3)

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High Courts09 Oct 2025

Smt Neetu Suri Vs Sh Rajesh Malik & Anr.

Delhi High Court · (2025) 10 DEL CK 2264

Code of Civil Procedure, 1908-Order 1 Rule 10, 1 Rule 10(2)

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High Courts09 Oct 2025Dismissed

Ansal Housing Limited Vs Samyak Projects Private Limited

Delhi High Court · (2025) 10 DEL CK 2267

Limitation Act-Section 5Arbitration and Conciliation Act, 1996-Section 5, 9, 11, 17, 17(1)(ii), 27(5), 34, 37, 37(2), 37(2)(b)

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High Courts09 Oct 2025Dismissed

Soniya Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2274

Constitution of India-Article 226

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High Courts09 Oct 2025Partly Allowed

The State (GNCT Of Delhi) Vs Mandeep & Anr.

Delhi High Court · (2025) 10 DEL CK 2279

Cr.P.C.-Section 378(1)IPC-Section 34, 392, 397, 411

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High Courts09 Oct 2025Disposed Of

Alkali Manufacturers Association Of India Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2241

Constitution of India-Article 226

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High Courts09 Oct 2025

Maharani Bagh Co-Operative House Building And Welfare Society Ltd. & Anr. Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2239

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High Courts09 Oct 2025Dismissed

Delhi Transco Limited Vs M/s Hindustan Urban Infrastructure Limited

Delhi High Court · (2025) 10 DEL CK 2249

Arbitration and Conciliation Act, 1996-Section 3, 11, 11(6), 21, 31(3), 34, 34(2)(b)(ii), 34(2-A), 37, 43(1), 85(2)(a)Commercial Courts Act, 2015-Section 13Limitation Act, 1963-Section 3, 5 to 20, 9, 18, Article 137

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