High Courts01 Sept 2025
Arvind Kumar Vs Gyan Chand & Ors.
Delhi High Court · (2025) 09 DEL CK 1760
CPC-Order XXVI Rule 9
COURT ARCHIVE
Delhi High Court judgments
1,24,109 judgments · page 558 of 6,206
High Courts01 Sept 2025Dismissed
Bhawna Malik Vs Anand Krishan Dhawan
Delhi High Court · (2025) 09 DEL CK 1761
CPC-Order IX Rule 13, Section 47
High Courts01 Sept 2025
Trans Image Corporation Vs M/S G3 Info Systems Pvt Ltd & Anr.
Delhi High Court · (2025) 09 DEL CK 1762
Bharatiya Sakshya Adhiniyam, 2023-Section 168Indian Evidence Act, 1872-Section 165
High Courts01 Sept 2025Dismissed
Mahesh Kumar Vs Prem Prakash
Delhi High Court · (2025) 09 DEL CK 1763
Delhi Rent Control Act, 2015-Section 25(B)CPC-Order 6 Rule 17
High Courts01 Sept 2025Disposed Of
Zafaruddin Khan Faizan Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1764
High Courts01 Sept 2025Disposed Of
Yoginder Kumar Mehta Vs Anil Khanna
Delhi High Court · (2025) 09 DEL CK 1765
CPC-Order VIII Rule 1A(3), Section 151
High Courts01 Sept 2025Dismissed
Pooran Kumar Vs M/S. Pride Hotels Ltd
Delhi High Court · (2025) 09 DEL CK 1766
CPC-Order IX Rule 9
High Courts01 Sept 2025Disposed Of
Ms Monika Tiwari Vs The State GNCTD & Ors.
Delhi High Court · (2025) 09 DEL CK 1784
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts01 Sept 2025Dismissed
Ravi Singh Sandhu Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1786
Code of Criminal Procedure-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 420/468/471/34
High Courts01 Sept 2025Allowed
Puneet Dua & Ors. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1787
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts01 Sept 2025Allowed
Vishal Mehra & Ors. Vs State GNCTD & Anr.
Delhi High Court · (2025) 09 DEL CK 1788
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts01 Sept 2025Dismissed
The Pr. Commissioner Of Income Tax -Central -1 Vs PVR Ltd
Delhi High Court · 2017 INSC 1198
Income Tax Act, 1961-Section 260A, 37(1), 14A, Rule 8D, 43(1), 115JB
High Courts01 Sept 2025Allowed
Delhi Subordinate Service Selection Board Through Its Secretary & Anr. Vs Mumtaz Parveen & Anr.
Delhi High Court · (2025) 09 DEL CK 1894
High Courts01 Sept 2025Dismissed
Municipal Corporation Of Delhi Vs Atifa Tasleem
Delhi High Court · (2025) 09 DEL CK 1895
Constitution of India-Article 226
High Courts01 Sept 2025Dismissed
Union Of India & Ors. Vs Bachan Ram & Anr.
Delhi High Court · (2025) 09 DEL CK 1897
Ordnance Factories and Ordnance Equipment Factories Group C Non Industrial Post Rules, 1976
High Courts01 Sept 2025Dismissed
Union Of India & Ors. Vs Ram Avtar Yadav
Delhi High Court · (2025) 09 DEL CK 1898
Constitution of India-Article 226
High Courts01 Sept 2025Dismissed
Union Of India & Ors. Vs Col. Sanjiv Kumar Bakshi (Rtd)
Delhi High Court · (2025) 09 DEL CK 1926
Constitution of India-Article 226
High Courts01 Sept 2025Dismissed
Union Of India & Ors. Vs Lt. Col Devendra Singh (Retd.)
Delhi High Court · (2025) 09 DEL CK 1928
Constitution of India-Article 226
High Courts01 Sept 2025Dismissed
Union Of India & Ors. Vs Capt TS Ashish Chopra Retd
Delhi High Court · (2025) 09 DEL CK 1929
Constitution of India-Article 226
High Courts01 Sept 2025Allowed
GL Litmus Events Pvt. Ltd. Vs Delhi Development Authority
Delhi High Court · (2025) 09 DEL CK 1976
Arbitration and Conciliation Act, 1996-Section 4, 12, 13, 14, 14(2), 16, 18, 19, 23, 24, 28, 29A, 34, 34(2)(b)(ii), 34(3), 48(2)(b)Arbitration Act, 1940-Section 28Civil Procedure Code