High Courts01 Jul 2025Partly Allowed
Bishan Singh Vs Chinki & Ors.
Delhi High Court · (2025) 07 DEL CK 2712
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 692 of 6,294
High Courts01 Jul 2025Dismissed
Akashdeep Mathur & Anr. Vs Shaifali Mathur
Delhi High Court · (2025) 07 DEL CK 2713
Code of Civil Procedure, 1908-Section 115, Order VI Rule 17, VII Rule 11Delhi Cooperative Society Act, 2003-Section 70, 70(1), 132(1)(c)
High Courts01 Jul 2025Partly Allowed
Jet Air Private Ltd Vs Naveen Khanna And Sons HUF & Ors.
Delhi High Court · (2025) 07 DEL CK 2714
Code of Civil Procedure, 1908-Order XLI Rule 27, XLI Rule 5, XX Rule 12, XX Rule 12(ba), XX Rule 12(c), Section 2(12), 34General Clause Act, 1897-Section 27Evidence Act, 1872-Section 58
High Courts01 Jul 2025Dismissed
Ambuj Hotel And Real Estate Pvt. Ltd. Through Its Director Vs Union Of India & Anr.
Delhi High Court · (2025) 07 DEL CK 2715
Constitution of India-Article 226Contract Act-Section 5Sale of Goods Act
High Courts01 Jul 2025Allowed
Avinash Chander Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 07 DEL CK 2716
Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981-Rule 6(i), 17, 45(2)(b)
High Courts01 Jul 2025Allowed
Avient Switzerland Gmbh Vs Treadfast Ventures & Anr.
Delhi High Court · (2025) 07 DEL CK 2717
Trade Marks Act, 1999-Section 91, 18, 31, 11Trade Marks Rules, 2017-Rule 45, 46
High Courts01 Jul 2025Allowed
Chhavi Agarwal Vs Anurag Goel
Delhi High Court · (2025) 07 DEL CK 2718
Contempt of Courts Act, 1971-Section 19, 2(b)Code of Civil Procedure, 1908-Section 151Protection of Women from Domestic Violence Act, 2005
High Courts01 Jul 2025Dismissed
Union Of India & Ors. Vs Col. Balbir Singh (Retd.)
Delhi High Court · (2025) 07 DEL CK 2719
Constitution of India-Article 226Entitlement Rules, 1982-Rule 5, 9, 13, 14, 14(b), 14(c)Entitlement Rules, 2008-Rule 1(b), 4, 5, 6, 7, 10, 11
High Courts01 Jul 2025Disposed Of
Aadriti Pathak Through Her Next Friend And Natural Mother Mrs. Sadhana Sharma Vs GD Goenka Public School & Anr.
Delhi High Court · (2025) 07 DEL CK 2720
Rights of Persons with Disabilities Act, 2016-Sections 2(b), 2(h), 3, 16 (including clauses (i), (iv), (vii) and (viii)), 17, 31Rights of Children to Free and Compulsory Education Act, 2009Constitution of India-Article 226
High Courts01 Jul 2025Dismissed
Union Of India & Ors. Vs Ex MWO HFO Pramod Kumar Tripathi
Delhi High Court · (2025) 07 DEL CK 2711
Constitution of India-Article 226Entitlement Rules for Casualty Pension and Disability Compensation Awards to Armed Forces Personnel (Entitlement Rules), 2008-Rule 6Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 5, 9, 14(b), 14(c)
High Courts01 Jul 2025
Union Of India & Ors. Vs Ex Sgt Raj Kishor Mishra (Retd)
Delhi High Court · (2025) 07 DEL CK 2721
Constitution of India-Article 226
High Courts01 Jul 2025Dismissed
Union Of India & Ors. Vs Sub Maj/M Tech (Opto Elect) Achyuta Pradhan (Retd)
Delhi High Court · (2025) 07 DEL CK 2722
Constitution of India-Article 226Entitlement Rules, 2008-Rule 6Entitlement Rules, 1982-Rule 5
High Courts01 Jul 2025Dismissed
Union Of India Through The Secretary Ministry Of Defence & Ors. Vs IC 41489Y Maj Gen Rajesh Chaba (Retd)
Delhi High Court · (2025) 07 DEL CK 2709
Constitution of India-Article 226Entitlement Rules for Casualty Pension and Disability Compensation Awards to Armed Forces Personnel (Entitlement) Rules, 2008-Rules 6, 7Entitlement Rules, 1982-Rule 5
High Courts01 Jul 2025Disposed Of
Maj Gen H Dharmarajan, PVSM AVSM, SM VSM (Retd.) Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2708
Defence Services Regulations, 1987 (Revised)-Paragraph 108, Paragraph 327Army Regulations 1962-Paragraph 327Armed Forces Tribunal (Practice) Rules 2009-Rule 97
High Courts01 Jul 2025Dismissed
Inspector (Min) Gajendra Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2707
Constitution of India-Article 226, 32, 12, 14, 16, 19, 21, 309Central Government General Pool Residential Accommodation Rules, 2017-Rule 40, 43, 83Allotment of Government Residences (General Pool in Delhi) Rules, 1963
High Courts01 Jul 2025Disposed Of
Subodh Singh & Ors. Vs UOI & Ors.
Delhi High Court · (2025) 07 DEL CK 2706
Constitution of India-Article 226CISF Rules, 2001-Rule 36, 32, Appendix I, 54, 36(21)(ii), Section 36Evidence Act
High Courts01 Jul 2025
Communication Components Antenna Inc. Vs Ace Technologies Corp. & Ors.
Delhi High Court · (2025) 07 DEL CK 2705
Code of Civil Procedure, 1908-Order XXV Rule 1(1), XXV Rule 1, XXV Rule 2, VIII Rule 1, Section 35, 35A, 35B, 129Delhi High Court (Original Side) Rules, 2018-Chapter XXIII Rule 1(i), Chapter XXIII Rule 1, Chapter XXIII Rule 2Commercial Courts Act, 2015-Section 16(1), 16(2), 16(3)
High Courts01 Jul 2025Disposed Of
Santosh Kumar Singh Vs State (Govt. Of The NCT) Of Delhi
Delhi High Court · 2019 INSC 574
Constitution of India-Article 226, 14, 72, 161, 21, 32Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 473 to 475IPC-Section 302, 364, 201, 34, 376, 436, 301, 224
High Courts01 Jul 2025Dismissed
Union Of India & Ors. Vs Col Prasanta Kumar Sharma
Delhi High Court · (2025) 07 DEL CK 2703
Constitution of India-Article 226Entitlement Rules, 2008Entitlement Rules, 1982-Rule 5
High Courts01 Jul 2025Dismissed
Union Of India & Ors. Vs Ex Sub Meharban
Delhi High Court · (2025) 07 DEL CK 2702
Constitution of India-Article 226Entitlement Rules, 2008Entitlement Rules, 1982-Rule 5