High Courts25 Mar 2025Dismissed
Sh Rajesh Kumar Sharma Vs Rajesh Gupta & Anr.
Delhi High Court · (2025) 03 DEL CK 1781
Consumer Protection Act, 2019-Section 41Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments, 2025
6,365 judgments · page 257 of 319
High Courts25 Mar 2025Disposed Of
Syed Amin Choudhary Vs Life Insurance Corporation
Delhi High Court · (2025) 03 DEL CK 1790
High Courts25 Mar 2025Allowed
Nampal Singh & Anr. Vs Sh Ramesh Chand
Delhi High Court · (2025) 03 DEL CK 1787
CPC-Order VIII Rule 1Negotiable Instruments Act, 1881-Section 138
High Courts25 Mar 2025Disposed Of
Chandra Shekhar Bhardwaj Vs Maj. (Retd.) K.R. Suri Since Deceased Through Lr
Delhi High Court · (2025) 03 DEL CK 2118
Constitution of India-Article 227
High Courts25 Mar 2025Disposed Of
M/S Shellz India Pvt. Ltd. Vs M/S HBD Packaging Pvt. Ltd.
Delhi High Court · (2025) 03 DEL CK 2115
High Courts25 Mar 2025Disposed Of
Warm Forgings Pvt Ltd Vs Reckon Industries Ltd.
Delhi High Court · (2025) 03 DEL CK 2114
High Courts25 Mar 2025Dismissed
Rachit Jain Vs Neha Jain
Delhi High Court · (2025) 03 DEL CK 2113
CPC-Section 151
High Courts25 Mar 2025Disposed Of
Tilak Raj Chitkara Vs Manisha Jain
Delhi High Court · (2025) 03 DEL CK 2112
Limitation Act, 1963-Section 5
High Courts25 Mar 2025Disposed Of
Dr. Subhash Vijayran Vs Dr. Sreenivas Madireddy & Anr.
Delhi High Court · (2025) 03 DEL CK 2111
High Courts25 Mar 2025
Delhi Development Authority Vs Kalu Ram @ Kalu & Ors.
Delhi High Court · (2025) 03 DEL CK 1768
CPC-Section 100, 96, 152Public Premises (Eviction of Unauthorized Occupants) Act, 1971
High Courts25 Mar 2025Disposed Of
Moonwalk Infra Projects Pvt Ltd Vs S.R Constructions & Ors.
Delhi High Court · (2025) 03 DEL CK 2098
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 11, 12DIAC (Administrative Cost and Arbitrators' Fees) Rules, 2018
High Courts25 Mar 2025
Arpan Alias Babloo Vs State Govt Of NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 2086
BNSS-Section 483, 528NDPS Act, 1985-Sections 20/25/29, 29, 37, 37(1)(b)(ii)Constitution of India-Article 21
High Courts25 Mar 2025Disposed Of
Ascot Hotel & Resorts Ltd & Anr. Vs Union Of India & Anr.
Delhi High Court · (2025) 03 DEL CK 2079
Constitution of India-Article 226SARFAESI ActInsolvency and Bankruptcy Code
High Courts25 Mar 2025Disposed Of
Najir Hussain Vs State Through SHO Special Cell
Delhi High Court · (2025) 03 DEL CK 2061
BNSS-Section 483, 528NDPS Act, 1985-Section 21, 25, 29, 37, 37(1)(b)(ii)Constitution of India-Article 21
High Courts25 Mar 2025Disposed Of
Maggie Marketing Private Limited Vs Commissioner Of Customs (Export) & Anr.
Delhi High Court · (2025) 03 DEL CK 2050
Customs Act, 1962-Section 130, 110, 28, 14, 17, 111(d), 11(2a & 2n), 111(m), 28(4), 28AA, 119, 125, 112(ii), 114A, 112(a)(ii), 112(a)(i)&(ii), 114AACustoms Valuation (Determination of Value of Imported Goods) Rules, 2007-Rule 12, 5, 7
High Courts25 Mar 2025Disposed Of
Niranjan Tiwari Vs State
Delhi High Court · (2025) 03 DEL CK 2010
Code of Criminal Procedure, 1973-Section 374(2), 313, 161, 164Protection of Children from Sexual Offences Act, 2012-Section 10, 9(m), 29Indian Penal Code, 1860-Section 354
High Courts25 Mar 2025Allowed
Valmik Thapar Vs Principal Commissioner Of Income Tax 18
Delhi High Court · (2025) 03 DEL CK 2002
Income Tax Act, 1961-Section 260A, 54, 54EC, proviso to Section 54EC, 147, 143(3), 148, 54(1), 143(1), 148(2), Explanation 3 to Section 147
High Courts25 Mar 2025Allowed
Lufthansa Cargo AG Vs Assistant Commissioner Of Income Tax & Ors.
Delhi High Court · (2025) 03 DEL CK 1994
Income Tax Act, 1961-Section 195(3), 197, 197(1)Income Tax Rules, 1962-Rule 29B(1), 29B(2)
High Courts25 Mar 2025Allowed
Pratishtha Garg Vs Assistant Commissioner Of Income Tax Central Circle 25 Delhi
Delhi High Court · (2025) 03 DEL CK 1989
Income Tax Act, 1961-Section 148A(d), 148A(b), 148, 153C, 147 to 151, 151, 153A, 148ATaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts25 Mar 2025Dismissed
M/s Delco Infrastructure Projects Ltd & Ors. Vs Intec Capital Limited & Anr.
Delhi High Court · (2025) 03 DEL CK 1988
Arbitration and Conciliation Act, 1996-Section 34, 37, 37(1), 34(3)Commercial Courts Act, 2015-Section 13(1-A), 13(1A)Limitation Act-Articles 116 and 117