COURT ARCHIVE

Delhi High Court judgments, 2025

6,957 judgments · page 347 of 348

High Courts09 Jan 2025Disposed Of

Amar Singh And Sons Tree Nuts Llp Vs Superintendent Of Cutoms, Epm, Import & Ors

Delhi High Court · (2025) 01 DEL CK 1659

Constitution of India, 1950 - Article 226Central Excise Act, 1944 - Section 35FCustoms Act, 1962 - Section 111(o), 112(a)(ii, 125(1), 129A, 129E

Read judgment

High Courts08 Jan 2025

Arjun Chawla Vs Punjab National Bank & Anr.

Delhi High Court · (2025) 01 DEL CK 2107

Punjab National Bank (Employees') Pension Regulations, 1995-Regulation 2(1), 20(3)(i), 29, 29(1) & (2), 29(2)Central Civil Services (Pension) Rules, 1972-Rule 48-A, Sub-rule 2 of Rule 48-A

Read judgment

High Courts08 Jan 2025

Shyam Sunder Sethi Vs Delhi Development Authority & Anr.

Delhi High Court · (2025) 01 DEL CK 2108

Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1Constitution of India-Article 226Limitation Act-Article 113

Read judgment

High Courts08 Jan 2025Allowed

Center For Research Planning And Action Vs National Medicinal Plants Board Ministry Of Ayush Government Of India

Delhi High Court · (2025) 01 DEL CK 2109

Commercial Courts Act, 2015-Section 13(1)Arbitration and Conciliation Act, 1996-Section 34, 37, 33, 75, 81, 8, 9, 16, 17Indian Contract Act-Section 56

Read judgment

High Courts08 Jan 2025

Sh. Suresh Chand Sharma & Ors. Vs North Delhi Municipal Corporatoin & Ors.

Delhi High Court · (2025) 01 DEL CK 2110

Code of Civil Procedure, 1908-Section 104 (1) (i), Order XLIII Rule 1 (a), 151, VII Rule 10, 7 Rule 10, 9The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 20

Read judgment

High Courts08 Jan 2025Allowed

Late Sh. Lal Chand Verma Through His Legal Heir Vs Union Of India & Anr.

Delhi High Court · (2025) 01 DEL CK 2111

Income Tax Act, 1961-Section 148A(b), 148, 147, 148A, 148A(d), 139, 90, 90A, 135A, 132, 132A, 133A, 151, 159, 159(2)(b), 161, 162, 167, 292BConstitution of India-Article 226Indian Income-tax Act-Section 66(2)

Read judgment

High Courts08 Jan 2025

CRB Capital Markets Limited (In Provisional Liquidation) Through Its Ex Director Mr. C. R. Bhansali Vs Anoop Jain & Ors.

Delhi High Court · (2025) 01 DEL CK 2112

Companies Act, 1956-Section 433, 434, 441, 446(2)(b), 456, 457, 481, 483, 521, 531, 531A, 536, 536(2), 562(2)Reserve Bank of India Act, 1934-Section 45 MB (2)Sick Industrial Companies (Special Provisions) Act, 1985-Section 16, 17, 18, 22, 25

Read judgment

High Courts08 Jan 2025

Ajay Kumar & Ors. Vs Delhi Development Authority Through Vice Chairman

Delhi High Court · (2025) 01 DEL CK 2113

Delhi Development Act, 1957Delhi Development Authority (Management and Disposal of Housing Estates) Regulations, 1968

Read judgment

High Courts08 Jan 2025

M/s Kalsi Finance Pvt. Ltd. Vs D. D. A.

Delhi High Court · (2025) 01 DEL CK 2114

Constitution of India-Article 226, 227, 32, 329, 136Urban Land (Ceiling and Regulation) ActCode of Civil Procedure, 1908-Order XXIII Rule 3

Read judgment

High Courts08 Jan 2025

Novartis AG & Anr. Vs Natco Pharma Limited

Delhi High Court · (2025) 01 DEL CK 2051

Code of Civil Procedure, 1908-Order VIII Rule 9, VIII Rule 1, XXXIX Rule 4, XXXIX Rules 1 and 2, VI Rule 17, XI Rule 1 (12)Commercial Courts Act, 2015Patents Act, 1970-Section 15, 11-A, 12, 13, 64

Read judgment

High Courts08 Jan 2025

Smt. Neelam Gaur Vs The Government Of N.C.T. Of Delhi & Ors.

Delhi High Court · (2025) 01 DEL CK 2070

Read judgment

High Courts08 Jan 2025

Sharma Sales Corporation & Ors. Vs Delhi State Industrial And Infrastructure Dev. Corp. Ltd. (DSIIDC)

Delhi High Court · (2025) 01 DEL CK 2072

Read judgment

High Courts08 Jan 2025

Aaone Developers Pvt Ltd Vs Sabita Jha & Anr.

Delhi High Court · (2025) 01 DEL CK 1983

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, VII Rule 11 (also printed as Order 7 Rule 11), Section 80(2)Commercial Courts Act, 2015-Section 12-A, 12A, 12A(1)Legal Services Authorities Act, 1987

Read judgment

High Courts08 Jan 2025

Sh. Vijender Singh & Ors. Vs Sh. Narinder Singh & Ors.

Delhi High Court · (2025) 01 DEL CK 1987

Code of Civil Procedure-Order XVI Rule 1, Section 151, 30, 32, XVI Rule 10, XVI Rule 12Indian Evidence Act, 1872-Section 68, 69, 71Indian Registration Act, 1908 (16 of 1908)

Read judgment

High Courts08 Jan 2025

Prem Bhalla Through An Attorney Vs Subhasish Panda Vice Chairman Delhi Development Authority

Delhi High Court · (2025) 01 DEL CK 1990

Read judgment

High Courts08 Jan 2025

Gurmit Singh Vs State Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 01 DEL CK 1997

CrPC-Section 482, 439(2), 170, 88

Read judgment

High Courts08 Jan 2025

Dimple Sachdeva Vs Sanjeev Kumar Mittal & Anr.

Delhi High Court · (2025) 01 DEL CK 1998

Read judgment

High Courts08 Jan 2025

Kamlesh Kumar Gupta Vs Naresh Kumar & Ors.

Delhi High Court · (2025) 01 DEL CK 2000

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act

Read judgment

High Courts08 Jan 2025Dismissed

Mahanagar Telephone Nigam Ltd Vs Micro And Small Enterprise Facilitation Council & Ors.

Delhi High Court · (2025) 01 DEL CK 2020

Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 18(1), 18(2), 18(3), 19Arbitration and Conciliation Act, 1996-Section 16, 34, 37Constitution of India-Article 226, 227

Read judgment

High Courts08 Jan 2025Disposed Of

RPG Enterprises Limited Vs RPG Industrial Products Pvt Ltd

Delhi High Court · (2025) 01 DEL CK 1752

Trade Marks Act, 1999 - Section 2(1)(zg), 11, 11(1), 11(2), 11(3), 12, 18, 47, 57Trade Marks Rules, 2017 - Rules 33

Read judgment