CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2025

6,904 judgments · page 169 of 346

High Courts12 Sept 2025Disposed Of

Axis Finance Limited Vs Nitin Negi

Delhi High Court · (2025) 09 DEL CK 1751

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 37, IVth ScheduleThe 2015 Amendment Act
Read judgment
High Courts12 Sept 2025Disposed Of

Smt. Poonam Vs Sh. Dharmender & Ors.

Delhi High Court · 2022 INSC 380

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d), VII Rule 13, X, XXXIII, Section 9Delhi Land Reforms Act, 1954-Section 3(11a), 3(12), 3(12A), 3(13), 11, 48, 50, 50(a), 52, 55, 185, 185(1), 186, Schedule I Serial No. 11, I Item 4DLR Rules-Rules 6 to 8, 5(4)
Read judgment
High Courts12 Sept 2025Dismissed

Hitender Shokeen Vs Rajan Kumar Shokeen & Ors.

Delhi High Court · (2025) 09 DEL CK 1780

CPC-Order XXXII Rule 15; Order XXII Rule 4; Order XXII Rule 4(2); Section 2(11); Order XXIILimitation Act, 1963 (36 of 1963)-Section 5Rajasthan premises (Control of Rent and Eviction) Act, 1950
Read judgment
High Courts12 Sept 2025Dismissed

Jaetee @ Jaitee Vs State Nct Of Delhi

Delhi High Court · (2025) 09 DEL CK 1833

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 305(A), 331(4), 317(2), 3(5)Indian Evidence Act, 1872-Section 27
Read judgment
High Courts12 Sept 2025

XX Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 09 DEL CK 1876

Medical Termination of Pregnancy Act, 1971-Section 3(2), Explanation 2; Section 3(b), Explanation 2Constitution of India-Article 21; Article 226Bharatiya Nyaya Sanhita, 2023-Section 69
Read judgment