High Courts09 Jul 2025Disposed Of
Union Of India & Ors. Vs Shri Rahul Kumar Meena
Delhi High Court · (2025) 07 DEL CK 2479
Central Civil Services, Temporary Rules, 1965-Rule 5(1)Constitution of India-Article 335
COURT ARCHIVE
Delhi High Court judgments
1,25,739 judgments · page 673 of 6,287
High Courts09 Jul 2025Dismissed
Nitin Jain Vs Smt Sneh Lata Goel
Delhi High Court · (2025) 07 DEL CK 2819
Family Courts Act, 1984-Section 19(1)(4)Hindu Marriage Act, 1955-Section 24, 9, 13(1)(ia)
High Courts09 Jul 2025
National Highways Authority Of India Vs M.G. Contractors P. Ltd- Arvind Techno Engineers P. Ltd. (JV)
Delhi High Court · (2025) 07 DEL CK 2476
Arbitration and Conciliation Act, 1996-Section 11, 18, 28(3), 31(3), 33, 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 37(1)(c), 48, 48(2)(b)(ii)Indian Contract Act, 1872-Section 16, 16(3), 23, 51 to 54, 55, 73, 74CPC
High Courts09 Jul 2025Disposed Of
Trehan International Consultants And Engineers Pvt Ltd Vs Commissioner Of Delhi Goods And Services Tax & Anr.
Delhi High Court · (2025) 07 DEL CK 2473
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73Telangana GST Act-Section 73
High Courts09 Jul 2025Disposed Of
CMR Green Technologies Limited Vs Union Of India & Anr.
Delhi High Court · (2025) 07 DEL CK 2470
Constitution of India-Article 226
High Courts09 Jul 2025Dismissed
M/S. BVG India Ltd. Vs Nagar Nigam Jaipur Greater & Anr.
Delhi High Court · (2025) 07 DEL CK 2468
Arbitration and Conciliation Act, 1996-Section 2(1)(e), 2(1)(e)(i), 2(2), 9, 11(4), 11(5), 11(6), 11(7), 11(8), 11(10), 11(12)(b), 17, 20(1), 20(2), 20(3), 29A(4), 29A(5), 31(4), 34, 37, 42Rajasthan Municipalities Act, 1959Code of Civil Procedure-Sections 15 to 19, 16 to 20, 16 to 21, 20, 20(c)
High Courts09 Jul 2025Disposed Of
Prism Johnson Ltd Vs Doosan Power Systems India Pvt Ltd
Delhi High Court · (2025) 07 DEL CK 2466
Arbitration and Conciliation Act, 1996-Section 11, 11(2), 11(3), 11(4), 11(4)(a), 11(5), 11(6), 12, 21Insolvency and Bankruptcy Code, 2016-Section 8, 9Arbitration Act, 1940
High Courts09 Jul 2025Disposed Of
Srikanta Sutar Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2464
High Courts09 Jul 2025Dismissed
Suresh Chand & Ors. Vs Shri Govind Mohan & Ors.
Delhi High Court · (2025) 07 DEL CK 2463
High Courts09 Jul 2025Allowed
M/S Anand And Co Vs Airport Authority Of India
Delhi High Court · (2025) 07 DEL CK 2456
Arbitration and Conciliation Act, 1996-Section 37(2)(b), 17, 9, 37, 5
High Courts09 Jul 2025Dismissed
Power Grid Corporation Of India Ltd Vs Mirador Commercial Pvt Ltd
Delhi High Court · (2025) 07 DEL CK 2455
Arbitration and Conciliation Act, 1996-Sections 11, 11(5), 11(6), 12, 12(5), 14, 14(1), 14(1)A, 14(2), 16, 16(1), 21Constitution of India
High Courts09 Jul 2025Disposed Of
National Institute Of Plant Genome Research Vs Vipin Kumar & Ors.
Delhi High Court · (2025) 07 DEL CK 2452
Minimum Wages Act, 1948-Section 20(3)
High Courts09 Jul 2025Dismissed
Union Of India & Ors. Vs Hav Bhagwan Singh (Retd)
Delhi High Court · (2025) 07 DEL CK 2450
Constitution of India-Article 226Entitlement Rules, 2008Entitlement Rules, 1982-Rule 5
High Courts09 Jul 2025Dismissed
Navneet Vs Union Of India, Through Secretary Ministry Of Tribal Affairs & Anr.
Delhi High Court · (2025) 07 DEL CK 2445
High Courts09 Jul 2025Dismissed
Union Of India & Ors. Vs Sub Govind Singh (Retd)
Delhi High Court · (2025) 07 DEL CK 2444
Constitution of India-Article 226Entitlement Rules, 2008Entitlement Rules, 1982-Rule 5
High Courts09 Jul 2025Disposed Of
Manoj Gupta Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2439
Bharatiya Nagarik Surkasha Sanhita, 2023-Section 483, 183, 94Bharatiya Nyaya Sanhita, 2023-Section 64(1), 74, 75, 351(3), 115(2), 351(2)IPC-Section 420
High Courts09 Jul 2025Dismissed
Harish (Through Pairokar) Ms. Lipika Khurana Vs State (NCT of Delhi)
Delhi High Court · (2025) 07 DEL CK 2438
Constitution of India-Article 226, 227, 14, 21Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 35(3), 36, 47, 187, 192Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22
High Courts09 Jul 2025Allowed
M/s Prabutav Estates Private Limited & Ors. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 07 DEL CK 2433
Delhi Land Reforms Act, 1954-Section 74(4), 6, 73Delhi Municipal Corporation Act, 1957-Section 507(a)Constitution of India-Article 46
High Courts09 Jul 2025Dismissed
Priya Chauhan & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2432
Constitution of India-Article 226, 14, 32Recruitment Rules for Teaching and Non-Teaching posts in KVS-revisedAdministrative Tribunals Act, 1985-Section 14
High Courts09 Jul 2025Disposed Of
India Steel Through Its Proprietor, Anis Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 07 DEL CK 2431
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 168 (A), 168-A, 73SGST Act (Telangana GST Act)-Section 73