High Courts24 Apr 2025Disposed Of
Shri Ganga Ram Sharma Vs Smt. Shashi Jain
Delhi High Court · (2025) 04 DEL CK 2299
COURT ARCHIVE
Delhi High Court judgments, 2025
6,377 judgments · page 215 of 319
High Courts24 Apr 2025Disposed Of
Saleem Ahmad Vs Sudarshan Kumar Joshi & Anr.
Delhi High Court · (2025) 04 DEL CK 2298
High Courts24 Apr 2025Dismissed
Smt. Parmeshwari Devi (Deceased) Through LRs Vs The State & Ors.
Delhi High Court · (2025) 04 DEL CK 2289
Indian Succession Act, 1925-Section 299, 63, 63(c), 53Indian Evidence Act, 1872-Section 68, 71CPC-Order XLI Rule 27, XLI Rule 27(1)(b)
High Courts24 Apr 2025Dismissed
Snehlata & Anr. Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 2280
Railways Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(b), 123(c), 124-A
High Courts24 Apr 2025
M/S The New India Assurance Co Ltd Vs Smt. Sukhpal Kaur & Ors.
Delhi High Court · (2025) 04 DEL CK 2271
Code of Civil Procedure, 1908-Order XLVII Rule 1Diplomatic and Consular Officers (Oaths and Fees) Act, 1948-Section 3Motor Vehicles Act, 1988-Section 169
High Courts24 Apr 2025Disposed Of
Mr. Harjeet Singh & Anr. Vs Ansal Plaza Owners Welfare Association (Through Its Secretary) & Ors.
Delhi High Court · (2025) 04 DEL CK 2270
Code of Civil Procedure, 1908-Order XLIII Rule 1(r), Section 151, XXXIX Rules 1 and 2
High Courts24 Apr 2025Dismissed
Union Of India Vs Inland World Logistics Pvt. Ltd
Delhi High Court · (2025) 04 DEL CK 2262
Arbitration and Conciliation Act, 1996-Section 34, 37Commercial Courts Act, 2015-Section 13
High Courts24 Apr 2025Disposed Of
Ram Dhar Singh Vs State NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2257
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Indian Penal Code, 1860-Section 365, 302, 392, 411, 201, 120B, 34, 79Madhya Pradesh Dasyu Prabhavit Kshetra Act-Section 11, 13
High Courts24 Apr 2025Dismissed
Pr. Commissioner Of Income Tax-7, Delhi Vs M/S Wrigley India Pvt. Ltd.
Delhi High Court · (2025) 04 DEL CK 2327
High Courts24 Apr 2025Allowed
Surya Manufacturing Private Limited Vs Assistant Commissioner Of Income Tax & Ors.
Delhi High Court · (2025) 04 DEL CK 2326
Income Tax Act, 1961-Section 148A(d), 143, 148Insolvency and Bankruptcy Code, 2016-Section 30
High Courts24 Apr 2025Dismissed
Staff Selection Commission (Hdqrs.) & Anr. Vs Neelam
Delhi High Court · (2025) 04 DEL CK 2413
High Courts24 Apr 2025Dismissed
Satish Kumar Badhalia Vs Union Of India Through Secretary & Ors.
Delhi High Court · (2025) 04 DEL CK 2426
High Courts24 Apr 2025Dismissed
Ch B N Chowdary Vs Union Of India & Anr.
Delhi High Court · (2025) 04 DEL CK 2448
High Courts24 Apr 2025Disposed Of
Siemens Financial Services Pvt Ltd Vs Dr Vikas Saroha & Anr.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 8, 12, IVth Schedule
High Courts24 Apr 2025Disposed Of
Aapka Humdum Solutions And Services LLP Vs Harsh Dodeja
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 21, 11(6), 8, 12, IVth ScheduleIndian Stamp Act, 1899
High Courts24 Apr 2025Allowed
Great Eastern Energy Corporation Limited Vs Sopan Projects
Delhi High Court · (2025) 04 DEL CK 2399
Arbitration and Conciliation Act, 1996-Section 11, 12, 13, 14, 23(4), 29AEnglish Arbitration Act, 1996-Section 1Constitution of India-Article 136
High Courts24 Apr 2025Dismissed
The Pr. Commissioner Of Income Tax -7 Vs Quippo Telecom Infrastructure Pvt. Ltd.
Delhi High Court · (2025) 04 DEL CK 2371
Income Tax Act, 1961-Section 260A, 271(1)(c), 115JB, 143(3), 36(1)(iii), 274, 271(1B)
High Courts24 Apr 2025Dismissed
Pr. Commissioner Of Income Tax -7, Delhi Vs Punjab And Sind Bank
Delhi High Court · (2025) 04 DEL CK 2367
Income Tax Act, 1961-Section 260A, 14A, Rule 8D(2)(ii), 8D(2)(iii)
High Courts24 Apr 2025Allowed
Grovy India Pvt Ltd. Vs Kuldeep Gupta
Delhi High Court · (2025) 04 DEL CK 2364
Arbitration and Conciliation Act, 1996-Section 37(1)(b), 9Companies Act, 1956
High Courts24 Apr 2025Allowed
Minoti Bahri Vs Anish Handa & Anr.
Delhi High Court · 2025 INSC 315
Code of Criminal Procedure, 1973-Section 482, 200, 156(3)Indian Penal Code, 1860-Section 420, 409, 120-B, 34, 403, 406, 427, 447, 506Negotiable Instruments Act, 1881-Section 141