High Courts17 Sept 2025Disposed Of
Pawan Kumar Vs The Commissioner Of Customs
Delhi High Court · (2025) 09 DEL CK 2057
Constitution of India-Article 226Customs Act, 1962-Section 124, 110(2), 110, 108Baggage Rules, 2016
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 532 of 6,144
High Courts17 Sept 2025Disposed Of
Vikas Gupta Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2065
Rights of Persons with Disabilities Act, 2016
High Courts17 Sept 2025Disposed Of
Rajender Prasad Sharma Vs Court Of Chief Commissioner For Persons With Disabilities (Divyangjan) & Anr.
Delhi High Court · (2025) 09 DEL CK 2067
Constitution of India-Article 226Rights of Persons with Disabilities Act, 2016-Section 74, 75, 76
High Courts17 Sept 2025Disposed Of
Mr. Anil Kumar Goel Vs Pr. Commissioner Of Income Tax- Delhi 10 & Ors.
Delhi High Court · (2025) 09 DEL CK 2132
Constitution of India-Article 226, 227Income Tax Act, 1961-Section 244A
High Courts16 Sept 2025
Cissy Navyuga Vs Customs & Anr.
Delhi High Court · 2025 INSC 78
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 23, 21(c), 23(c), 50, 67, 52A, 37, 2(viia)Customs Act-Section 102
High Courts16 Sept 2025Disposed Of
People For The Ethical Treatment Of Animals Peta India Vs The Committee For Control And Supervision Of Experiments On Animals Ccsea, Ministry Of Fisheries, Animal Husbandry And Dairying, Government Of India Through Its Chairman & Anr.
Delhi High Court · (2025) 09 DEL CK 1617
Companies Act, 1956-Section 25Prevention of Cruelty of Animals Act, 1960-Section 15(1), 18, 19, 11(E)Breeding of and Experiments on Animals Rules, 1998-Rule 4, 5, 8(a), 7(b), 7(g), 11, 9(ff), 9(cc), 7(d), 7(e)
High Courts16 Sept 2025Disposed Of
Vinita Nagpal Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 2181
Cantonment Land Administration Rules 1937-Rule 10Transfer of Property Act 1882-Sections 54, 59, 107, 123 and 108(j)Cantonments Act 1924-Section 287(2)
High Courts16 Sept 2025Dismissed
Govt Of NCT Of Delhi Vs M/S Prakash Refelective Devices Pvt Ltd.
Delhi High Court · (2025) 09 DEL CK 1620
Arbitration and Conciliation Act, 1996-Section 34
High Courts16 Sept 2025Dismissed
Novartis AG Vs Controller Of Patents And Designs & Anr.
Delhi High Court · (2025) 09 DEL CK 2148
Patents Act, 1970-Section 3(d), 25(2), 77(1)(c), 79Patents Rules, 2003-Rule 56, 58, 59, 60, 62, 128
High Courts16 Sept 2025Dismissed
Ajay Kumar Garg Vs Amit Kumar & Anr.
Delhi High Court · (2025) 09 DEL CK 1647
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, 151, 20(c)
High Courts16 Sept 2025Dismissed
Anuradha Sharma & Ors. Vs S.V.R. Chandra Sekhar & Anr.
Delhi High Court · (2025) 09 DEL CK 2180
Contempt of Courts Act, 1971-Sections 11 & 12, 2(b)Constitution of India-Article 21A, 14 and 16Right to Education Act
High Courts16 Sept 2025Disposed Of
Muskan Vs Satyawati College & Ors.
Delhi High Court · (2025) 09 DEL CK 1692
High Courts16 Sept 2025Disposed Of
Roop Bansal Vs University Of Delhi Through Its Vice-Chancellor & Ors.
Delhi High Court · (2025) 09 DEL CK 1693
High Courts16 Sept 2025Disposed Of
Arpit Puri Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2025) 09 DEL CK 1694
High Courts16 Sept 2025Disposed Of
Janata Shikshan Prasarak Mandals Womens B Ed College & Anr. Vs National Council for Teacher Education & Anr.
Delhi High Court · (2025) 09 DEL CK 1707
NCTE Act-Section 13NCTE Regulations
High Courts16 Sept 2025Dismissed
Finolex J-Power Systems Ltd Vs Delhi Transco Limited & Anr.
Delhi High Court · (2025) 09 DEL CK 1712
Constitution of India-Article 226, 14, 19(1)(g)
High Courts16 Sept 2025Dismissed
M/s Professional Group Vs Indian Oil Corporation Ltd & Ors
Delhi High Court · (2025) 09 DEL CK 1713
Constitution of India-Article 226Companies Act
High Courts16 Sept 2025Disposed Of
Moneywise Financial Services Pvt Ltd Vs Muskan Engineering & Ors.
Delhi High Court · (2025) 09 DEL CK 1754
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 37, IVth ScheduleCPC, 1908-Order V Rule 20, Section 151Negotiable Instruments Act, 1881-Section 138
High Courts16 Sept 2025Allowed
Gaurav Kumar & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 09 DEL CK 1819
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34, 354, 506Dowry Prohibition Act-Section 4
High Courts16 Sept 2025Allowed
Karan Arora & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1821
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A/406/34 and 498A/46/34Code of Criminal Procedure, 1973-Section 482