COURT ARCHIVE

Delhi High Court judgments

1,25,555 judgments · page 668 of 6,278

High Courts10 Jul 2025

Cdr Yogesh Mahla Vs Union Of India & Ors.

Delhi High Court · (2025) 07 DEL CK 2390

Constitution of India-Article 226Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 2(k), 4, 11, 13(2), 13(3)(i), 13(3)(ii), 14(1), 14(2), 17, 18, 18(1)Navy Act, 1957-Section 15(2)

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High Courts10 Jul 2025Allowed

Ravi Kant Jain Vs The State (Govt of NCT of Delhi) & Anr.

Delhi High Court · (2025) 07 DEL CK 2388

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 354, 506, 509, 34

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High Courts10 Jul 2025Disposed Of

Maulana Arshad Madani Vs Union Of India & Ors.

Delhi High Court · (2025) 07 DEL CK 2488

Cinematograph Act, 1952-Section 3, 5A, 5B, 5C, 5E, 5F, 6, 6(2)(c), 6(3)Constitution of India-Article 32, 226, 368(2)Emblems and Names (Prevention of Improper Use) Act, 1950

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High Courts10 Jul 2025Dismissed

Union Of India & Ors. Vs Service No 785407 Ex Sgt Rajesh Kumar (Ex Sm)

Delhi High Court · (2025) 07 DEL CK 2486

Constitution of India-Article 226

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High Courts10 Jul 2025Disposed Of

Shaista Siddiqui Vs Delhi Waqf Board

Delhi High Court · (2025) 07 DEL CK 2475

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High Courts10 Jul 2025Disposed Of

Agya Singh Vs Commissioner Of Customs

Delhi High Court · (2025) 07 DEL CK 2474

Constitution of India-Article 226Customs Act, 1962-Section 110, 77Baggage Rules, 2016-Rule 2(vi), 3, 4, 6

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High Courts10 Jul 2025Disposed Of

Yash Chadha Vs Commissioner Of Customs

Delhi High Court · (2025) 07 DEL CK 2472

Constitution of India-Article 226Customs Act, 1962-Section 110, 77Baggage Rules, 2016-Rule 2(vi), 3, 4, 6

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High Courts10 Jul 2025Dismissed

Sonu Monu Telecom Pvt. Ltd. Through Its Director Jitender Garg & Anr. Vs The Union Of India Revenue Secretary, Ministry Of Finance, & Anr.

Delhi High Court · (2025) 07 DEL CK 2469

CPC-Section 151Central Goods and Services Tax Act, 2017-Section 2(4), 5(4), 74(9), 107, 107(11), 112Customs Act-Section 129B, 129B(1)

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High Courts10 Jul 2025Dismissed

Union Of India & Ors. Vs Ex PO Log (Mat) Sneh Kumar

Delhi High Court · (2025) 07 DEL CK 2467

Constitution of India-Article 226

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High Courts10 Jul 2025Disposed Of

SRK Max Hospital & Ors. Vs Max Healthcare Institute Limited

Delhi High Court · (2025) 07 DEL CK 2465

Code of Civil Procedure, 1908-Order XXXIX Rule 2A, XXXIX Rules 1 and 2, XXXIX Rule 4, VIII Rule 10, VIII Rule 14Trade Marks Act, 1999Commercial Courts Act, 2015

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High Courts10 Jul 2025Dismissed

Gulale Balaso Rangrao & Anr Vs Shri Govind Mohan & Ors

Delhi High Court · (2025) 07 DEL CK 2461

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High Courts10 Jul 2025Allowed

Deepak Sharma Vs Union Of India & Ors.

Delhi High Court · (2025) 07 DEL CK 2460

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High Courts10 Jul 2025Allowed

Sandeep Mahajan Vs Mahindra And Mahindra Financial Services

Delhi High Court · (2025) 07 DEL CK 2454

Arbitration and Conciliation Act, 1996-Section 34

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High Courts10 Jul 2025

Shiv Shankar Vs State & Ors.

Delhi High Court · (2025) 07 DEL CK 2453

Code of Criminal Procedure, 1973-Sections 372, 174, 156(3), 313IPC-Sections 306, 34, 107, 114

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High Courts10 Jul 2025Allowed

Sandeep Mahajan Vs Mahindra And Mahindra Financial Services

Delhi High Court · (2025) 07 DEL CK 2451

Arbitration and Conciliation Act, 1996-Section 34

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High Courts10 Jul 2025Dismissed

MS Solar Human Resources Management Pvt Ltd Vs Labour Commissioner Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 07 DEL CK 2447

Minimum Wages Act, 1948

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High Courts10 Jul 2025Dismissed

Ms Trig Detectives Pvt Ltd Vs Regional Provident Fund Commissioner 1

Delhi High Court · (2025) 07 DEL CK 2446

Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 148, 14B, 7Q, 7-IEmployees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997-Rule 7(2), 7Payment of Gratuity Act, 1972-Section 7(7)

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High Courts10 Jul 2025Dismissed

Ramesh Chander Vs The Director General ESI Corporation & Ors.

Delhi High Court · (2025) 07 DEL CK 2442

E.S.I.C, (Recruitment) Regulations, 1955Employees’ State Insurance Act, 1948-Section 17 (2) (a)

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High Courts10 Jul 2025Dismissed

Babita Kumari Vs State (Govt. Of NCT Of Delhi)

Delhi High Court · (2025) 07 DEL CK 2437

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 35(3), 180, 183Indian Penal Code, 1860-Section 376, 328, 380, 506, 109, 34POCSO Act, 2012-Section 6, 16, 17

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High Courts10 Jul 2025Disposed Of

Sadre Alam @ Chotu Vs The State (NCT Of Delhi)

Delhi High Court · (2025) 07 DEL CK 2436

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita-Section 109(1), 3(5)

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