High Courts22 Apr 2025Disposed Of
M/S Jay Colour Company Vs M/S Surender Kumar Jain
Delhi High Court · (2025) 04 DEL CK 2307
COURT ARCHIVE
Delhi High Court judgments, 2025
6,377 judgments · page 219 of 319
High Courts22 Apr 2025Dismissed
Sumant Rai Deewan Vs M/S Indian Handicrafts & Ors.
Delhi High Court · (2025) 04 DEL CK 2274
Code of Civil Procedure, 1908-Order XLIII Rule 1, XXII Rule 10Partnership Act, 1932-Section 69
High Courts22 Apr 2025Dismissed
Holy Faith International Pvt Ltd Vs Cross Country Hotels Ltd & Anr
Delhi High Court · (2025) 04 DEL CK 2272
Code of Civil Procedure, 1908-Order XLIII Rule 1(c), Section 151, IX Rule 9
High Courts22 Apr 2025Allowed
Rajendra Yadav Vs The Director General, Border Security Force & Ors.
Delhi High Court · (2025) 04 DEL CK 2263
Constitution of India-Article 226, 51A (j)CCS (CCA) Rules, 1965-Rule 11
High Courts22 Apr 2025Disposed Of
Vijay Bhan Pandey Though Parokar Parmod Pandey Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2260
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 392, 397, 342, 411, 120B and 34Arms Act, 1959-Section 25 and 27
High Courts22 Apr 2025Dismissed
Narender Kumar Vs Union Of India Through Secretary, Ministry Of Home Affairs & Ors.
Delhi High Court · (2025) 04 DEL CK 2259
BSF Act, 1968-Section 46, 48(1)(c), 48(1)(h), 117(2)BSF Rules, 1969-Rule 45, 63(4), 63(6)Prevention of Corruption Act, 1988-Section 13(1), 13(1)(e)
High Courts22 Apr 2025Disposed Of
Vicky @ Pubji Vs State Govt Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2254
Criminal Procedure Code, 1973-Section 439, 482, 161Indian Penal Code, 1860-Sections 392/397/411/34
High Courts22 Apr 2025Disposed Of
Chand Bala Kinnar Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2350
Criminal Procedure Code, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 29, 42, 50, 55
High Courts22 Apr 2025Disposed Of
Brij Lal Bansal Vs State of NCT of Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 2349
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 287/338
High Courts22 Apr 2025
Union Of India & Ors. Vs Shardadevi Widow Of Late T Ashok Kumar Through Its LR Rohan Singh
Delhi High Court · (2025) 04 DEL CK 2340
Constitution of India-Article 226
High Courts22 Apr 2025Allowed
Roots Education Pvt Ltd Vs Commissioner Of Central Taxgst Delhi East & Ors.
Delhi High Court · (2025) 04 DEL CK 2338
Finance Act, 1994-Section 65, 65(105), 73, 73(4B)Customs Act, 1962-Section 28, 28(9)Central Goods and Services Act, 2017-Section 73, 73(1), 73(9), 73(10), 74, 174(2)
High Courts22 Apr 2025Dismissed
Nirmala Devi Vs Moola Devi (Deceased) Through L.R. Shakuntala Devi
Delhi High Court · (2025) 04 DEL CK 2336
Constitution of India-Article 226, 227Code of Civil Procedure, 1908-Order XXI Rules 97, 101, Section 47, 115, 151Transfer of Property Act-Section 52
High Courts22 Apr 2025Dismissed
RT And Associates Pvt Ltd Vs Bharat Sanchar Nigam Ltd
Delhi High Court · (2025) 04 DEL CK 2333
Arbitration and Conciliation Act, 1996-Section 34, 34(2-A), 37, 37(1)
High Courts22 Apr 2025Allowed
M S Deepak And Co Through Its Partner Smt Poonam Porwal Vs Indian Railway Catering And Tourism Corporation Limited Through Its Chairman And Managing Director & Anr.
Delhi High Court · (2025) 04 DEL CK 2332
Constitution of India-Article 226, 136Indian Penal Code, 1860-Section 120-B, 420Prevention of Corruption Act, 1988-Section 13(2) read with 13(1)(d)
High Courts22 Apr 2025Dismissed
Central Electronics Limited Vs M/S Elcomponics Technologies P. Ltd.
Delhi High Court · (2025) 04 DEL CK 2331
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 37Delhi High Court Act, 1966-Section 10Commercial Courts Act, 2015-Section 13
High Courts22 Apr 2025Dismissed
Commissioner Of Police & Ors. Vs Sanjay Kumar
Delhi High Court · (2025) 04 DEL CK 2328
Constitution of India-Article 226, 227, 311(2)(b), 311(2)Indian Penal Code-Section 392, 394, 34
High Courts22 Apr 2025Dismissed
Krishant Exim Pvt. Ltd. & Ors. Vs Ramesh N Keswani & Anr.
Delhi High Court · (2025) 04 DEL CK 2421
High Courts22 Apr 2025Dismissed
Sh. Ranbir Singh & Ors. Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 04 DEL CK 2425
High Courts22 Apr 2025Dismissed
National Highways And Infrastructure Development Corporation Ltd Vs Gammon India Ltd- S.P. Singla Construction Pvt.Ltd.(JV)
Delhi High Court · (2025) 04 DEL CK 2407
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 34(2-A), 28(1)(a), 28(3)Contract Act, 1872-Section 23Act 3 of 2016
High Courts22 Apr 2025Disposed Of
M/S Vishnurupa Developers Pvt. Ltd. Vs M/S S And S Technocrats Pvt. Ltd & Anr.
Delhi High Court · (2025) 04 DEL CK 2406
Arbitration and Conciliation Act, 1996-Section 9, 34, 34(2)(b)(ii), Explanation 1 to Section 34(2), Sub-section (2-A) of Section 34, 37, 75, 81Companies Act, 1956Arbitration Act, 1940-Section 30