High Courts10 Sept 2025Dismissed
Meena Jindal Vs Vijay Kumar
Delhi High Court · (2025) 09 DEL CK 1638
Code of Civil Procedure, 1908-Section 115, Order VI Rule 17
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 542 of 6,144
High Courts10 Sept 2025Dismissed
Sanjay Pandey Vs Lalita
Delhi High Court · (2025) 09 DEL CK 1658
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 14(1)(a), 25(4), 25(5), 25B(8)Code of Criminal Procedure, 1973-Section 156(3), 200
High Courts10 Sept 2025Dismissed
Santosh Devi Vs Suresh Kumar Gupta
Delhi High Court · (2025) 09 DEL CK 1659
Delhi Rent Control Act, 1958-Section 14(1)(e), 14(7), 14-A, 25B, 25B(4), 25B(8)Slum Areas (Improvement and Clearance) Act, 1956-Section 19(1)(a)
High Courts10 Sept 2025Dismissed
Jitender Kumar Goomber Vs Surinder Pal Singh & Anr.
Delhi High Court · (2025) 09 DEL CK 1661
Delhi Rent Control Act, 1958-Section 14(1)(e)
High Courts10 Sept 2025Dismissed
Shri Jugesh Kumar Vs Smt Omwati Through Lrs
Delhi High Court · (2025) 09 DEL CK 1662
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 27, 25B(8)
High Courts10 Sept 2025Dismissed
Chauhan Patti Residents Welfare Association (Regd.) Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2179
Constitution of India-Article 226
High Courts10 Sept 2025Disposed Of
Rajesh Kumar Sachdeva Vs BSES Rajdhani Power Ltd.
Delhi High Court · (2025) 09 DEL CK 2221
Constitution of India-Article 226Electricity Act, 2003-Section 42(5), 42(6), 42(7), 181(2)(r), 181(2)(s)Delhi Electricity Regulatory Commission (Guidelines for establishment of the Forum and the Ombudsman for redressal of grievances of Electricity Consumers) Regulations, 2024-Regulation 2(7)
High Courts10 Sept 2025Disposed Of
Sachin Tyagi Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2220
Constitution of India-Article 226National Capital Territory of Delhi Laws (Special Provisions) Act, 2007Delhi Municipal Corporation Act
High Courts10 Sept 2025Disposed Of
Naresh Kumar Sharma Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 09 DEL CK 2216
Constitution of India-Article 21
High Courts10 Sept 2025Dismissed
Ashwani Kumar Srivastava Vs Akhilesh Srivastava
Delhi High Court · (2025) 09 DEL CK 1676
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 25, XLI Rule 27, 41 Rule 27(1)(aa)
High Courts10 Sept 2025Disposed Of
Ram Daras Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1678
Aircraft Rules, 1937-Rule 91
High Courts10 Sept 2025Dismissed
Dr. Azra Abidi Vs Jamia Milia Islamia & Ors.
Delhi High Court · (2025) 09 DEL CK 1710
Constitution of India-Article 226University Grants Commission (Minimum Qualifications Required for the Appointment and Career Advancement of Teachers and Universities and Institutions Affiliated to it) Regulations, 2000-Clause 1.3.2
High Courts10 Sept 2025Dismissed
A2Z Infra Engineering Limited & Anr. Vs Bharat Sanchar Nigam Limited & Ors.
Delhi High Court · (2025) 09 DEL CK 1711
Constitution of India, 1950-Article 226
High Courts10 Sept 2025Disposed Of
M/S Moneywise Financial Services Pvt Ltd Vs Graintex Exports (India) Pvt. Ltd. & Ors.
Delhi High Court · (2025) 09 DEL CK 1746
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts10 Sept 2025Dismissed
Anita Munjal Vs Vibhuti Jauhari & Ors.
Delhi High Court · (2025) 09 DEL CK 2175
Code of Civil Procedure-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), 7 Rule 14(1), 7 Rule 9, Section 16(d), 17, 151Limitation Act, 1963-Article 58, 113Evidence Act, 1872-Section 90
High Courts10 Sept 2025Disposed Of
Aman Satya Kachroo Trust Vs University Grants Commission & Ors.
Delhi High Court · (2025) 09 DEL CK 1758
Constitution of India-Article 14, 21General Financial Rules, 2017-Rule 194UGC Regulations on Curbing the Menace of Ragging in Higher Educational Institutions, 2009
High Courts10 Sept 2025Dismissed
Commissioner Of Income Tax (Exemptions) Delhi Vs Hamdard Laboratories (India)
Delhi High Court · (2025) 09 DEL CK 2195
Income Tax Act, 1961-Section 260A, 2(15), 10(23C), 10(23C)(iv), 11, 12, 12A, 13(1), 13(1)(c)(ii), 13(1)(d), 13(2), 13(2)(b), 13(3), 13(3)(b), 13(3)(cc), 13(3)(d), 15(3), 80G, 143(2), 143(3), 164(2), 250, 251, 251(1)(a), 254Income Tax Act, 1922
High Courts10 Sept 2025Dismissed
ICAR National Research Center Of Plant Biotechnology Vs Azad Singh Dagar Prop M/S Servitor Intelligence
Delhi High Court · (2025) 09 DEL CK 2197
CPC-Order VIII Rule 1
High Courts10 Sept 2025Allowed
Sanju @ Ashwani & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1804
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34, 323, 506The Dowry Prohibition Act, 1961-Section 4
High Courts10 Sept 2025Allowed
Akshay Menghi & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1805
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34Code of Criminal Procedure, 1973-Section 482