High Courts22 Aug 2025Disposed Of
Neha Arora Vs Guru Nanak Public School & Anr.
Delhi High Court · (2025) 08 DEL CK 2090
Constitution of India-Article 226Delhi School Education Act, 1973-Section 8, 8(4)
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Delhi High Court judgments
1,24,157 judgments · page 572 of 6,208
High Courts22 Aug 2025Allowed
Swaraj Basu Vs Indira Gandhi National Open University
Delhi High Court · (2025) 08 DEL CK 2094
Constitution of India-Article 226Prevention of Corruption Act, 1988-Section 13(1)(d)Indian Penal Code, 1860-Section 120-B, 420
High Courts22 Aug 2025Disposed Of
Navin Ahuja Vs Office Of Lt. Governor Of Delhi, NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 2115
Constitution of India-Article 226Indian Penal Code, 1860-Section 302, 30Arms Act, 1959-Sections 25, 27
High Courts22 Aug 2025Disposed Of
Mankind Pharma Limited Vs Registrar Of Trade Marks
Delhi High Court · (2025) 08 DEL CK 0754
Trade Marks Act, 1999 - Section 11, 11(1), 11(1)(a), 11(1)(b), 11(2), 91Trade Marks Rules, 2017 - Rule 124
High Courts22 Aug 2025Dismissed
Champion Project Enterprises & Ors Vs Union Of India & Ors
Delhi High Court · (2025) 08 DEL CK 0753
Constitution of India, 1950 - Article 226Copyright Act, 1957 - Section 2(o), 13(1)(a)
High Courts22 Aug 2025Dismissed
Condor Footwear (India) Limited & Anr Vs Nexgen Footwear Private Limited & Ors
Delhi High Court · (2025) 08 DEL CK 0752
Code of Civil Procedure, 1908 - Section 151, Order 11 Rule 1(4), Order 11 Rule 1(5), Order 11 Rule 15Bharatiya Nyaya Sanhita 2023 - Section 246Delhi High Court (Original Side) Rules, 2018 - Rule 5
High Courts22 Aug 2025Allowed
Mankind Pharma Ltd Vs Ram Kumar M/S Dr. Kumars Pharmaceuticals
Delhi High Court · (2025) 08 DEL CK 0751
Trade Marks Act, 1999 - Section 47, 47(1)(a), 47(1)(b), 57Trade Marks Rules, 2017 - Rule 124
High Courts22 Aug 2025Dismissed
Mohd. Ubaid Vs New Delhi Municipal Council
Delhi High Court · (2025) 08 DEL CK 0750
Constitution of India, 1950 - Article 12, 21, 32, 226Code of Civil Procedure, 1908 - Section 11, Order 23 Rule 1Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 5, 7
High Courts22 Aug 2025Disposed Of
Navin Ahuja Vs Office Of Lt. Governor Of Delhi, Nct Of Delhi & Anr
Delhi High Court · (2025) 08 DEL CK 0749
Constitution of India, 1950 - Article 226Indian Penal Code, 1860 - Section 302Arms Act, 1959 - Section 25, 27
High Courts22 Aug 2025Dismissed
Ranjan Rattan Vadhera Vs State & Ors
Delhi High Court · (2025) 08 DEL CK 0748
Code of Civil Procedure, 1908 - Section 114, Order 47 Rule 1Evidence Act, 1872 - Section 67, 68, 69, 90, 138, 146
High Courts22 Aug 2025Dismissed
Joginder Pal Singh Vs State And Ors
Delhi High Court · (2025) 08 DEL CK 0747
Code of Civil Procedure, 1908 - Order 7 Rule 11Indian Succession Act, 1925 - Section 276Bharatiya Sakshya Adhiniyam, 2023 - Section 67
High Courts22 Aug 2025Dismissed
Ram Surat Singh Vs Director General Central Industrial Security Force And Ors
Delhi High Court · (2025) 08 DEL CK 0745
Constitution of India, 1950 - Article 32, 226, 227Central Industrial Security Force Rules, 2001 - Rule 36
High Courts22 Aug 2025Dismissed
Sunil Kumar Dawar Vs District Magistrate
Delhi High Court · (2025) 08 DEL CK 0744
Constitution of India, 1950 - Article 226Registration Act, 1908 - Section 17, 49, 81, 82, 83General Clauses Act 1897 - Section 21
High Courts22 Aug 2025Disposed Of
Court On Its Own Motion Vs M/s Obsession Naaz & Ors
Delhi High Court · (2025) 08 DEL CK 0743
Indian Penal Code, 1860 - Section 34, 147, 148, 149, 333, 353, 379
High Courts21 Aug 2025Dismissed
Vinay Kumar Gupta & Anr. Vs Ajay Kumar Gupta & Ors.
Delhi High Court · (2025) 08 DEL CK 1549
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 11(d)Specific Relief Act, 1963-Section 34, 31Court Fees Act, 1870-Article 17(iii), 17(vi), Section 7(iv)(c), 37(1)
High Courts21 Aug 2025Allowed
Atul Punj Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1565
Constitution of India-Article 226, 21Code of Civil Procedure, 1908-Section 11
High Courts21 Aug 2025Disposed Of
Resident Commissioner Govt. Of Arunachal Pradesh Vs Secretary(Labour) & Anr.
Delhi High Court · (2025) 08 DEL CK 1569
High Courts21 Aug 2025Disposed Of
Smt Nazia Begum Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 08 DEL CK 1579
High Courts21 Aug 2025Disposed Of
BSES Yamuna Power Limited Vs Rajinder Kumar & Anr.
Delhi High Court · (2025) 08 DEL CK 1580
Delhi Electricity Regulatory Commission (Supply Code and Performance Standards) Regulations, 2017Central Electricity Authority (Measures relating to safety and electric supply) Regulations, 2010Electricity Act, 2003
High Courts21 Aug 2025Disposed Of
Dr. Deepak Madan Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1582
Delhi Municipal Corporation Act, 1957-Section 435