COURT ARCHIVE

Delhi High Court judgments

1,24,109 judgments · page 551 of 6,206

High Courts08 Sept 2025Disposed Of

Barunkumar Ramlakhan Rana Proprietor – Tutus India Vs Sales Tax Officer Class II Avato Ward 10 Zone 2 Delhi & Ors.

Delhi High Court · (2025) 09 DEL CK 1604

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

High Courts04 Sept 2025Disposed Of

PMI Electro Mobility Solutions Pvt Ltd Vs Convergence Energy Services Limited & Anr.

Delhi High Court · (2025) 09 DEL CK 1610

Right to Information Act, 2005-Section 8(1)Constitution of India-Article 226, 14Stamp Act

High Courts04 Sept 2025Disposed Of

Crest Digitel Private Limited Vs Delhi Metro Rail Corporation Limited & Anr.

Delhi High Court · (2025) 09 DEL CK 1612

General Financial Rules, 2017-Rule 194, 194(ii)Specific Relief Act, 1963-Section 20A, 41(ha)

High Courts04 Sept 2025Disposed Of

Vikash Vs Delhi Medical Council & Ors.

Delhi High Court · (2025) 09 DEL CK 1613

Constitution of India-Article 226, 227Evidence Act

High Courts04 Sept 2025Disposed Of

DPMI Vocational Pvt Ltd Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 1614

Constitution of India-Article 226, 14

High Courts04 Sept 2025Allowed

Cembond Constructions Pvt Ltd Vs National Thermal Power Corporation Limited

Delhi High Court · (2025) 09 DEL CK 1615

Constitution of India-Article 19

High Courts04 Sept 2025Disposed Of

Yusuf Baig Vs Goverment Of N.C.T Of Delhi & Ors.

Delhi High Court · (2025) 09 DEL CK 1616

High Courts04 Sept 2025Dismissed

Tata Capital Limited Vs Krishan Kumar Garg & Anr.

Delhi High Court · (2025) 09 DEL CK 1634

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11

High Courts04 Sept 2025Disposed Of

Jaya Tanwar Vs Municipal Corporation Of Delhi & Anr.

Delhi High Court · (2025) 09 DEL CK 1673

DMC Act-Section 345A

High Courts04 Sept 2025Disposed Of

Poonam Narang Vs Municipal Corporation Of Delhi & Anr.

Delhi High Court · (2025) 09 DEL CK 2147

High Courts04 Sept 2025Allowed

Girija Devi Vs The State Of GNCT Of Delhi Through Its Chief Secretary & Ors.

Delhi High Court · (2025) 09 DEL CK 1704

Constitution of India-Article 12, 14

High Courts04 Sept 2025Disposed Of

Tata Capital Limited Vs Krishna Kumar

Delhi High Court · (2025) 09 DEL CK 2217

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 37, IV ScheduleBharatiya Sakshya Adhiniyam, 2023-Section 63(4)2015 Amendment Act

High Courts04 Sept 2025Allowed

Manish Kumar Vs State (Through SHO PS Chittranjan Park)

Delhi High Court · (2025) 09 DEL CK 2201

IPC-Section 376

High Courts04 Sept 2025Dismissed

Vijay Kumar Kabra (Deceased) Through Lr Vs Sheela Singh

Delhi High Court · (2025) 09 DEL CK 1775

Delhi Rent Control Act, 1958-Section 14 (1)(e)

High Courts04 Sept 2025Dismissed

Trishna & Anr. Vs Seema & Anr.

Delhi High Court · (2025) 09 DEL CK 1776

High Courts04 Sept 2025Allowed

Himanshu Gupta & Ors. Vs The State (State Of Delhi) & Anr.

Delhi High Court · (2025) 09 DEL CK 1792

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 34, 323, 354, 354B, 506, 509

High Courts04 Sept 2025Allowed

Manish @ Titu Bidhuri Vs State NCT Of Delhi & Anr.

Delhi High Court · (2025) 09 DEL CK 1794

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528BNS-Section 281

High Courts04 Sept 2025

National Medical Commission Vs National Capital Region Institute Of Medical Sciences & Ors.

Delhi High Court · (2025) 09 DEL CK 1848

High Courts04 Sept 2025

National Medical Commission Vs Index Medical College, Hospital And Research Centre & Ors.

Delhi High Court · (2025) 09 DEL CK 1850

National Medical Commission Act, 2019-Section 3, 16Prevention of Corruption Act, 1988BNS

High Courts04 Sept 2025Dismissed

Aditya Jha Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 1878