High Courts12 Mar 2025
Vijay Pal Vs C.B.I
Delhi High Court · (2025) 03 DEL CK 1980
Code of Criminal Procedure, 1973-Section 374, 313Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20IPC-Section 120B
COURT ARCHIVE
Delhi High Court judgments, 2025
6,365 judgments · page 269 of 319
High Courts12 Mar 2025Disposed Of
Lajjawati Sharma & Anr. Vs Ram Chander Jain (Deceased) Thr Legal Heirs
Delhi High Court · (2025) 03 DEL CK 1939
Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(8)Transfer of Property ActEvidence Act, 1872-Section 116
High Courts12 Mar 2025Dismissed
Kapil Sachdev Vs Pinaki Prasad
Delhi High Court · (2025) 03 DEL CK 1932
Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(4), 25-B(5), 25-B(8), Chapter III-AEvidence Act, 1872-Section 116Bharatiya Sakshya Adhiniyam, 2023-Section 122
High Courts12 Mar 2025Disposed Of
Shish Ram & Anr. Vs Govind Vashish
Delhi High Court · (2025) 03 DEL CK 1904
High Courts12 Mar 2025Disposed Of
Sarvinder Kumar Saini Vs Om Prakash
Delhi High Court · (2025) 03 DEL CK 1976
High Courts12 Mar 2025Disposed Of
ST Engineering Aerospace Engines Pte Ltd Vs The Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2025) 03 DEL CK 1883
Income Tax Act, 1961-Section 147, 148, 148A(b), 148A(d), 142(1), Explanation 1(i) to Section 148Constitution of India-Article 226
High Courts12 Mar 2025
Meghraj Singh Vs CBI
Delhi High Court · (2025) 03 DEL CK 2120
Code of Criminal Procedure, 1973-Section 374(2), 313Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2), 20IPC-Section 120B
High Courts12 Mar 2025Allowed
Mercedes-Benz Group AG (Previously Daimler AG) Vs Minda Corporation Limited
Delhi High Court · (2025) 03 DEL CK 1868
Arbitration and Conciliation Act, 1996-Sections 44-49, 47, 48, 48(1), 48(1)(b), 48(2), 48(2)(b), Explanation 1 to Section 48(2)(b), 49, 44(b), 85(b)Code of Civil Procedure, 1908-Order XXIForeign Exchange Management (Transfer or Issue of Foreign Security) Regulations, 2004
High Courts12 Mar 2025
Ram Kumar Vs CBI
Delhi High Court · (2025) 03 DEL CK 1867
Code of Criminal Procedure, 1973-Section 374(2), 313Prevention of Corruption Act, 1988-Section 7, 13(2), 13(1), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 20IPC-Section 120B
High Courts12 Mar 2025Allowed
Charanjit Singh Vs V.K. Chabra & Anr.
Delhi High Court · (2025) 03 DEL CK 1861
Indian Contract Act, 1872-Section 25Limitation Act, 1963-Section 18, 19Indian Evidence Act, 1872-Section 65B
High Courts12 Mar 2025Allowed
M/S PC Jain Textile Pvt Ltd Through Its Authorised Representative Vs Sh. Shyam Sunder Suri & Anr.
Delhi High Court · (2025) 03 DEL CK 1860
Civil Code of Procedure, 1908-Order XXXVII, XXXVII Rule 3, XXXVII Rule 3(5)Commercial Courts Act 2015-Section 12ARegistration Act, 1908-Section 17, 17(1)(d), 49, proviso to Section 49
High Courts12 Mar 2025Allowed
Satish Kumar Vs C.B.I
Delhi High Court · (2025) 03 DEL CK 1859
Code of Criminal Procedure, 1973-Section 374, 313Prevention of Corruption Act, 1988-Section 7, 13(2), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 20IPC-Section 120B
High Courts12 Mar 2025Disposed Of
Zync Global Private Limited Vs Punjab National Bank
Delhi High Court · (2025) 03 DEL CK 1831
High Courts12 Mar 2025
Sandeep Gupta Vs Union Public Service Commission & Ors
Delhi High Court · (2025) 03 DEL CK 1772
High Courts12 Mar 2025Disposed Of
Bharat Sanchar Nigam Ltd. & Ors. Vs Banarsi Dass
Delhi High Court · (2025) 03 DEL CK 1770
High Courts12 Mar 2025Dismissed
Baljeet Singh Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 03 DEL CK 2102
POCSO Act-Section 6, 10, 29, 30Cr.P.C-Section 164
High Courts12 Mar 2025Dismissed
Annabelle Analista Malibago Vs DRI
Delhi High Court · (2025) 03 DEL CK 2100
NDPS Act-Section 21(c), 67Cr.P.C.-Section 313
High Courts12 Mar 2025Disposed Of
Court On Its Own Motion Vs Shivashish Gunwal Advocate
Delhi High Court · (2025) 03 DEL CK 2078
High Courts12 Mar 2025Disposed Of
Maruti Suzuki India Limited Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 2058
Constitution of India-Article 226Customs Act, 1962-Section 2(34), 5, 6, 17, 28, 28(4), 28(11), Explanation 2 to Section 28Finance Act, 2011
High Courts12 Mar 2025Disposed Of
M/s C-Net Communications (India) Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 2055
Constitution of India-Article 226Customs Act, 1962-Section 2(34), 5, 6, 17, 28, 28(4), 28(11), Explanation 2 to Section 28Finance Act, 2011