COURT ARCHIVE

Delhi High Court judgments, 2025

6,377 judgments · page 220 of 319

High Courts22 Apr 2025Dismissed

New Delhi Municipal Council Vs Minosha India Limited

Delhi High Court · (2025) 04 DEL CK 2405

Arbitration & Conciliation Act, 1996-Section 34, 34(1), 34(2), 34(2)(a), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), 34(3), 28, 28(1), 28(1)(a), 28(3), 31(3), 75, 81New Delhi Municipal Corporation Act, 1994Companies Act, 1956

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High Courts22 Apr 2025Dismissed

Delhi Development Authority Vs M/s Swastic Contruction Co.

Delhi High Court · 2023 INSC 742

Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2-A), 37Indian Contract Act-Section 73

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High Courts22 Apr 2025Dismissed

Govt Of Nct Of Delhi Vs M/S Harbel Singh And Sons

Delhi High Court · 2023 INSC 742

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2)(a)(iii), 34(2-A), 12, 12(5), 18, 28(1), 28(1)(a), 28(3), 31(3), 31(7)(a), 37, 7Indian Contract Act, 1872-Section 28, 55, 73Interest Act, 1978-Section 3(1)(b)

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High Courts22 Apr 2025

Anand Prakash Bansal Vs Naresh Batra

Delhi High Court · (2025) 04 DEL CK 2402

Specific Relief Act, 1963-Section 9, 16(c), 20, 20(1), 20(2), clause (a) of sub-section (2) of Section 20, (b) of sub-section (2) of Section 20, (c) of sub-section (2) of Section 20, Explanation II of Section 20Contract Act-Section 55Delhi High Court (Original Side) Rules

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High Courts22 Apr 2025Disposed Of

Smt Rekha Khosla Vs Smt Veena Devasher

Delhi High Court · (2025) 04 DEL CK 2401

Indian Succession Act-Section 63Indian Evidence Act-Section 68, 114Indian Registration Act, 1908

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High Courts22 Apr 2025Allowed

Umesh Chander Vs Mukesh Sharma & Ors.

Delhi High Court · (2025) 04 DEL CK 2400

CPC-Order XII Rule 6, 12 Rule 1Hindu Succession Act, 1956-Chapter-II, Section 10, Rule 1, 2, 3, 4

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High Courts22 Apr 2025Disposed Of

Railtel Corporation Of India Limited Vs Primatel Fibcom Limited

Delhi High Court · (2025) 04 DEL CK 2397

Arbitration and Conciliation Act, 1996-Section 11, 19, 37(2)(a), 21, 37, 12(2)

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High Courts22 Apr 2025Allowed

Karanjeet Singh Vs State Of Nct Of Delhi

Delhi High Court · 2024 INSC 156

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Sections 439, 176, 161Indian Penal Code, 1860-Sections 498A, 498-A, 304B, 304-B, 306, 34

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High Courts22 Apr 2025Allowed

ADM Agro Industries Private Limited Vs Assistant Commissioner Of Income Tax, Circle 1(1), Delhi & Anr.

Delhi High Court · (2025) 04 DEL CK 2379

Income Tax Act, 1961-Section 139(1), 142(1), 143(2), 143(3), 148, 148A(a), 148A(b), 148A(d), 149, 149(1), 150, 150(1), 150(2)Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020Constitution of India-Article 142

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High Courts22 Apr 2025Dismissed