High Courts15 Apr 2025Disposed Of
Ashok Rani Vs Kashmiri Lal
Delhi High Court · (2025) 04 DEL CK 2154
Code of Civil Procedure, 1908-Order VI Rule 17, 41 Rule 27
COURT ARCHIVE
Delhi High Court judgments, 2025
6,377 judgments · page 229 of 319
High Courts15 Apr 2025Disposed Of
Pankaj Chetan Vs Anuj Chetan
Delhi High Court · (2025) 04 DEL CK 2150
Code of Civil Procedure, 1908-Section 115, Order IX Rule 7Indian Evidence Act-Section 65BArbitration and Conciliation Act, 1996-Section 23(4), 29-A
High Courts15 Apr 2025Disposed Of
Parveen Travels P Ltd Vs Central Board Of Trustees & Anr.
Delhi High Court · (2025) 04 DEL CK 2168
High Courts15 Apr 2025Dismissed
United India Ins Co Ltd Vs Hem Kumari Devi & Ors.
Delhi High Court · (2025) 04 DEL CK 2165
Motor Vehicles Act, 1988-Section 168(1)Motor Vehicles Act, 1939-Section 110-B, 92-A, 92-BFatal Accidents Act, 1855
High Courts15 Apr 2025Allowed
Falcon Licensing Limited Vs Pri Enterprises Private Limited & Anr.
Delhi High Court · (2025) 04 DEL CK 2199
Trade Marks Act, 1999-Sections 47, 47(1)(a), 11(10)(ii), 57Trade and Merchandise Marks Act, 1958-Sections 46, 56, 69
High Courts15 Apr 2025Allowed
Vinay Mittal & Anr. Vs Bank Of Baroda & Ors.
Delhi High Court · (2025) 04 DEL CK 2192
SARFAESI Act, 2002RDDB ActIBC
High Courts15 Apr 2025Disposed Of
M/S Global Sales India & Anr. Vs Amit Sharma
Delhi High Court · (2025) 04 DEL CK 2228
CPC-Order XI Rules 1 & 2, Section 151
High Courts15 Apr 2025Disposed Of
Sparsh Dhir Vs Esha Dhir & Anr.
Delhi High Court · (2025) 04 DEL CK 2226
Hindu Marriage Act, 1955-Section 24
High Courts15 Apr 2025Allowed
Kashyapi Infrastructure Pvt. Ltd. & Anr. Vs K.D.K. Enterprises Pvt. Ltd. & Anr.
Delhi High Court · (2025) 04 DEL CK 2225
High Courts15 Apr 2025Disposed Of
Kamla Thadani Alias Sona Thadani Vs Ashok Thadani & Ors.
Delhi High Court · (2025) 04 DEL CK 2223
CPC-Order VII Rule 14 (2)
High Courts15 Apr 2025Disposed Of
Devendri Vs Ajay Pawar & Ors.
Delhi High Court · (2025) 04 DEL CK 2222
CPC-Order 10, Section 10
High Courts15 Apr 2025Disposed Of
Sonu Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2261
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 15, 18, 25, 29, 37
High Courts15 Apr 2025Disposed Of
Parth Pandit@Parth Bajpai Vs State Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2256
Code of Criminal Procedure Code, 1973-Section 439, 482, 161Indian Penal Code, 1860-Section 307, 365, 302, 201, 120BArms Act, 1959-Section 25, 27, 54, 59
High Courts15 Apr 2025Dismissed
Arbaz Khan Vs State Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2352
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 392, 394 and 34
High Courts15 Apr 2025Dismissed
Richa Sureka Vs Akhil Kumar Sureka
Delhi High Court · (2025) 04 DEL CK 2324
High Courts15 Apr 2025
Ashok Kumar Vs The Director, Banarasidas Chandiwala Institute Of Professional Studies & Anr.
Delhi High Court · (2025) 04 DEL CK 2320
Guru Gobind Singh Indraprastha University Act, 1998-Section 26(2)Constitution of India-Article 226
High Courts15 Apr 2025Dismissed
Saurabh Raghav Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 2319
High Courts15 Apr 2025Allowed
M/S Hari Chand Shri Gopal Vs Chaurasia Tobacco Products
Delhi High Court · (2025) 04 DEL CK 2441
Copyright Act, 1957Code of Civil Procedure, 1908-Order 26 Rule 10(2)
High Courts15 Apr 2025
FDC Limited Vs Palsons Derma Private Limited
Delhi High Court · (2025) 04 DEL CK 2436
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 27(2)
High Courts15 Apr 2025Allowed
Epifi Technologies Private Limited Vs Formula One Liccensing BV & Anr.
Delhi High Court · (2025) 04 DEL CK 2435
Trade Marks Act, 1999-Sections 47, 57, 47(1)(a), 47(1)(b)