High Courts04 Sept 2025Dismissed
Jagdish Chander Vs All India Institute Of Medical Sciences
Delhi High Court · (2025) 09 DEL CK 2104
Limitation Act-Section 3, 5
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 181 of 346
High Courts03 Sept 2025
New India Assurance Co Ltd Vs Ratan Haldar & Ors.
Delhi High Court · (2025) 09 DEL CK 1630
Motor Vehicles Act, 1988-Section 173, 149(2)(a)(ii)
High Courts03 Sept 2025Disposed Of
Mercuria Energy Trading B.V. Vs Indo Mercuria International Private Limited
Delhi High Court · (2025) 09 DEL CK 1631
Companies Act, 1956-Section 433, 434
High Courts03 Sept 2025Dismissed
Sunil D Vijan & Anr. Vs Neerja Ghura
Delhi High Court · (2025) 09 DEL CK 1657
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25B(4), 3(a), 25B(8)Administration of Evacuee Property Act, 1950
High Courts03 Sept 2025Disposed Of
Casio India Co. Private Limited Vs M/S Anil Rai Electronics Enterprises Pvt. Limited
Delhi High Court · (2025) 09 DEL CK 1727
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 21, 8, 7, 37, 16, 12(2)The 2015 Amendment Act
High Courts03 Sept 2025Disposed Of
M/s Moneywise Financial Services Pvt. Ltd Vs M/s Kiran Enterprises Through Its Partners & Ors
Delhi High Court · (2025) 09 DEL CK 1728
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 372015 Amendment Act
High Courts03 Sept 2025Disposed Of
Mr. Shakeel Ahmed Vs WTC Noida Development Company Pvt.Ltd & Anr.
Delhi High Court · (2025) 09 DEL CK 1730
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 21, 8, 7, 16, 37, 12(2)The 2015 Amendment Act
High Courts03 Sept 2025Disposed Of
Mohd Adil Khan Vs WTC Noida Development Company Pvt Ltd & Anr.
Delhi High Court · (2025) 09 DEL CK 1731
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 21, 8, 7, 37, 16, 12(2)The 2015 Amendment Act
High Courts03 Sept 2025Allowed
Jyotsna Bedi Vs Tikka Brijinder Singh Bedi
Delhi High Court · (2025) 09 DEL CK 1732
Code of Civil Procedure-Section 47, Order 23 Rule 3Negotiable Instruments Act, 1882-Section 138
High Courts03 Sept 2025Partly Allowed
Smt. Bhumitra Jindal & Anr. Vs Sh. Braham Tej Mittal & Anr.
Delhi High Court · (2025) 09 DEL CK 1733
Indian Succession Act, 1925-Section 63, 68Registration Act, 1908Income Tax Act, 1961
High Courts03 Sept 2025Disposed Of
T.V. Today Network Limited Vs Anurag Srivastava & Anr.
Delhi High Court · (2025) 09 DEL CK 1734
Companies Act, 1956
High Courts03 Sept 2025Disposed Of
Chander Shekhar Sethi & Anr. Vs Vinod Sethi
Delhi High Court · (2025) 09 DEL CK 1771
High Courts03 Sept 2025Disposed Of
M/S International Print O Pac Ltd. Vs Rekha Goyal
Delhi High Court · (2025) 09 DEL CK 1772
Insolvency and Bankruptcy Code, 2016CPC-Order VIII Rule 1
High Courts03 Sept 2025Dismissed
Lt Col Atul Chaudhary Vs Smita Chaudhry & Ors.
Delhi High Court · (2025) 09 DEL CK 1773
Delhi Rent Control Act, 1958-Section 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(e), 14(1)(j), 14(1)(k)CPC-Order I Rule 10
High Courts03 Sept 2025
Navendu Aggarwal Vs Ishendu Aggarwal
Delhi High Court · (2025) 09 DEL CK 1774
CPC-Order XXXIX Rule 2AConstitution of India-Article 227
High Courts03 Sept 2025Allowed
Ajay Passi & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1789
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34
High Courts03 Sept 2025Allowed
Amit Verma & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1793
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 34
High Courts03 Sept 2025Allowed
Sh. Mahender Pal Chhabra & Anr. Vs Sh. Subhash Aggarwal
Delhi High Court · (2025) 09 DEL CK 1858
Indian Evidence Act, 1872-Sections 40, 41, 42, 43Specific Relief Act, 1963-Section 16(c)Bharatiya Sakshya Adhiniyam, 2023-Sections 35, 36, 37, 38
High Courts03 Sept 2025Allowed
Nidhi Vs Union Of India & Ors.
Delhi High Court · 2024 INSC 847
Constitution of India-Article 226World Athletics Technical Rules, 2022-Rule 29
High Courts03 Sept 2025Disposed Of
Hemant Kumar Goyal Alias Harish Goyal Trading As Goyal Traders Vs Yashwant Jain Trading As Jain Traders
Delhi High Court · (2025) 09 DEL CK 1879
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2