COURT ARCHIVE

Delhi High Court judgments, 2025

6,904 judgments · page 339 of 346

High Courts20 Jan 2025Dismissed

Broad Peak Investment Holdings Ltd. And Anr Vs Broad Peak Capital Advisors Llp And Anr

Delhi High Court · (2025) 01 DEL CK 1702

Code of Civil Procedure, 1908 - Order 39 Rule 1,Order 39 Rule 2Trade Marks Act, 1999 - Section 11(1), 12, 27(2), 28(3)

Read judgment

High Courts17 Jan 2025

Joginder Singh @ Joginder Rana Vs National Investigation Agency

Delhi High Court · 2024 INSC 534

National Investigation Agency Act, 2008-Section 21Indian Penal Code, 1860-Section 120, 120B, 174A, 307Unlawful Activities (Prevention) Act, 1967-Section 17, 18, 18B, 43D, 43D(5), Chapter IV, Chapter V, Chapter VI

Read judgment

High Courts17 Jan 2025

DCM Shriram Limited Vs Mr Amreek Singh Chawla & Ors.

Delhi High Court · (2025) 01 DEL CK 2052

Code of Civil Procedure, 1908-Order XXXIX Rule 4, Section 151, XI, XI Rule 1, XI Rule 12, XXXVII Rule 1 and 2Commercial Courts Act, 2015

Read judgment

High Courts17 Jan 2025

Jehangir D. Mehta Vs Investor Education And Protection Fund Authority & Ors.

Delhi High Court · (2025) 01 DEL CK 1969

Read judgment

High Courts17 Jan 2025

Mukesh Kumar Sharma Vs The President Of Shahdra Bar Association & Ors.

Delhi High Court · (2025) 01 DEL CK 1972

Advocate Act 1961Constitution of India-Part III

Read judgment

High Courts17 Jan 2025

Avinash Singh Jawa Vs Rohit Kapoor

Delhi High Court · (2025) 01 DEL CK 1975

Code of Civil Procedure, 1908-Section 115, Order XXI Rules 27 and 40

Read judgment

High Courts17 Jan 2025

Avinash Singh Jawa Vs Shekhar Khanna

Delhi High Court · (2025) 01 DEL CK 1977

Code of Civil Procedure, 1908-Section 115, Order XXI Rules 27 and 40

Read judgment

High Courts17 Jan 2025Disposed Of

Kamal Envirotech Pvt. Ltd Vs Commissioner Of Gst And Anr

Delhi High Court · (2025) 01 DEL CK 1676

Constitution of India, 1950 - Article 14Code of Criminal Procedure, 1973 - Section 320(9)Central Goods & Services Tax Act, 2017 - Section 122, 122(1), 122(1A), 122(1)(xiv), 123, 124, 125, 126, 126(1), 126(2), 129, 129(1)

Read judgment

High Courts17 Jan 2025Allowed