High Courts26 Mar 2025Allowed
Shri Luvkesh Aggarwal Vs State Of Delhi & Ors.
Delhi High Court · (2025) 03 DEL CK 1841
BNS Act-Section 110
COURT ARCHIVE
Delhi High Court judgments, 2025
6,365 judgments · page 255 of 319
High Courts26 Mar 2025Dismissed
Shasmith Technologies Private Limited Vs Max Healthcare Institute Limited
Delhi High Court · (2025) 03 DEL CK 2117
CPC-Order XIII-A, VII Rule 11, XXXIX Rules 1 & 2, Section 151, XXXIX Rule 3Commercial Courts Act-Section 12A, 12
High Courts26 Mar 2025Disposed Of
Ankit Bansal Vs S. Paramjeet Singh Khurana
Delhi High Court · (2025) 03 DEL CK 2116
CPC-Order VII Rule 11Indian Partnership Act-Section 69(3)
High Courts26 Mar 2025Disposed Of
Chandan Bhatia Vs Mr Satish Singhal & Anr.
Delhi High Court · (2025) 03 DEL CK 2109
CPC-Section 151, Order I Rule 10, XVA, XVA (2), 17Constitution of India-Article 227
High Courts26 Mar 2025Disposed Of
Cars 24 Services Pvt. Ltd. Vs DNA Architects
Delhi High Court · (2025) 03 DEL CK 2108
Arbitration & Conciliation Act, 1996-Section 34Limitation Act, 1963-Section 5
High Courts26 Mar 2025Allowed
Naveen Chikara & Anr. Vs State & Ors.
Delhi High Court · (2025) 03 DEL CK 2107
High Courts26 Mar 2025Disposed Of
Parmeshwar Kumar Bagga Vs Avinash Bagga
Delhi High Court · (2025) 03 DEL CK 2106
CPC-Section 151, 144, Order XXIII Rule 3AConstitution of India-Article 227
High Courts26 Mar 2025
M/s. Mocemsa Care Vs The Registrar Of Trade Marks
Delhi High Court · (2025) 03 DEL CK 2081
Trade Marks Act, 1999-Section 91, 9(1)(a), 9(1)(b), 9, 20(1)
High Courts26 Mar 2025Dismissed
M/s Dewan Chand Vs The Chairman Cum Managing Director & Anr
Delhi High Court · (2025) 03 DEL CK 2069
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 21CPC-Order 23 Rule 1, 23 Rule 1 (3), 23 Rule 1 (4)Constitution of India-Article 226, 227, 136
High Courts26 Mar 2025Disposed Of
Backbone Overseas Vs Assistant Commissioner Of Customs, Foreign Post Office, New Delhi & Anr.
Delhi High Court · (2025) 03 DEL CK 2059
Constitution of India-Article 226 and 227Customs Act, 1962-Section 108
High Courts26 Mar 2025Dismissed
Mr.S.P.S.Chauhan Vs The Oriental Insurance Company
Delhi High Court · (2025) 03 DEL CK 2056
Constitution of India-Article 226General Insurance [Conduct, Discipline and Appeal] Rules, 1975-Rule 25
High Courts26 Mar 2025Dismissed
Dr O P Singh Vs Delhi Skill And Entrepreneurship University & Anr.
Delhi High Court · (2025) 03 DEL CK 2053
Constitution of India-Article 226Delhi Skill and Entrepreneurship University Act, 2019-Section 12, 12(16), 12(17), 23, 30DSEU (First) Statutes, 2020-Statute 4, Clause 4(13)
High Courts26 Mar 2025Disposed Of
Bridgestone India Pvt. Ltd. Vs Union Of India & Anr.
Delhi High Court · (2025) 03 DEL CK 2048
Customs Act, 1962-Section 130
High Courts26 Mar 2025Disposed Of
Rishiroop Limited Vs Union Of India & Anr.
Delhi High Court · (2025) 03 DEL CK 2046
Customs Act, 1962-Section 130
High Courts26 Mar 2025Partly Allowed
Aparna Mishra & Ors. Vs National Education Society For Tribal Students Through Commissioner & Anr.
Delhi High Court · (2025) 03 DEL CK 2039
University Grants Commission Act, 1956-Section 2(f), 22, 22(3)
High Courts26 Mar 2025Disposed Of
Rakesh Kumar Tomar Vs D.A.V. College Managing Committee
Delhi High Court · (2025) 03 DEL CK 2036
Constitution of India-Article 226, 12, 141Delhi School Education Acts and Rules, 1973-Section 10Societies Registration Act, 1860
High Courts26 Mar 2025Dismissed
Delhi Jal Board Vs Delhi Integrated Multi Model Transit System Ltd. (DIMTS)
Delhi High Court · (2025) 03 DEL CK 2034
Arbitration and Conciliation Act, 1996-Section 34, 12, 13, 14(2), 34(2), 34(2-A), 75, 81, 28(1)(a), 28(3), 31(3)Arbitration and Conciliation (Amendment) Act, 2015
High Courts26 Mar 2025Dismissed
Rachana Infrastructure Limited Vs National Highways Authority Of India & Anr.
Delhi High Court · (2025) 03 DEL CK 2015
Arbitration and Conciliation Act, 1996-Section 9, 37
High Courts26 Mar 2025Allowed
Raj Kumar Gupta HUF Vs N Square Hospitality LLP & Ors.
Delhi High Court · (2025) 03 DEL CK 1993
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rule 10, XVA
High Courts26 Mar 2025Disposed Of
S Nagamony Vs M/s. Axis Bank Limited
Delhi High Court · (2025) 03 DEL CK 1982
Constitution of India-Article 227