High Courts19 Mar 2025Disposed Of
Ms Priyanka Jain Vs M/S Shyam Spectra Pvt Ltd & Anr.
Delhi High Court · (2025) 03 DEL CK 1872
Arbitration and Conciliation Act, 1996-Section 11, 12 (2)
COURT ARCHIVE
Delhi High Court judgments, 2025
8,182 judgments · page 355 of 410
High Courts19 Mar 2025Dismissed
Inder Raj (Deceased Thr Lrs) Vs Malik Chand Grover & Ors.
Delhi High Court · (2025) 03 DEL CK 1822
CPC-Order VI Rule 17
High Courts19 Mar 2025Disposed Of
Babloo Vs Jawahar & Ors.
Delhi High Court · (2025) 03 DEL CK 1810
CPC-Order XVIII Rule 2, XXVI Rule 9, XVIII Rule 3
High Courts19 Mar 2025Disposed Of
Pradeep Kumar Vs Madan Singh & Anr.
Delhi High Court · (2025) 03 DEL CK 1809
Constitution of India-Article 227Bhartiya Sakshya Adhiniyam, 2023-Section 39
High Courts19 Mar 2025Disposed Of
Arihant Superstructures Limited Vs Pushpa Agarwal
Delhi High Court · (2025) 03 DEL CK 1807
Constitution of India-Article 227
High Courts19 Mar 2025Disposed Of
Whitefields Overseas Limited Vs Bijender Chauhan
Delhi High Court · (2025) 03 DEL CK 1805
High Courts19 Mar 2025Disposed Of
Mohit Gupta Vs Ved Prakash Kathuria
Delhi High Court · (2025) 03 DEL CK 1802
CPC-Order XXI Rule 37
High Courts19 Mar 2025Dismissed
Sudhir Agarwal Vs Tirupati Industries
Delhi High Court · (2025) 03 DEL CK 1800
CPC-Section 10
High Courts19 Mar 2025Disposed Of
Tamilarasan Rajendran Vs Sherley Panneer
Delhi High Court · (2025) 03 DEL CK 1797
CPC-Order IX Rule 9Guardians and Wards Act, 1890-Section 12, 25
High Courts19 Mar 2025Disposed Of
S Rajagopal Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1775
Constitution of India-Article 226Armed Forces Tribunal Act, 2007-Section 2(2), 3(o)Army Act, 1950
High Courts19 Mar 2025Disposed Of
Hindustan Unilever Limited Vs Reckitt Benckiser India Private Ltd
Delhi High Court · (2025) 03 DEL CK 1762
High Courts19 Mar 2025Disposed Of
NTPC Limited Vs Aadhar Stumbh Township Pvt Ltd
Delhi High Court · (2025) 03 DEL CK 2104
Arbitration and Conciliation Act, 1996-Section 11 (5) & (6), 34, 14, 15, 12DIAC (Administrative Cost and Arbitrators' Fees) Rules, 2018
High Courts19 Mar 2025Disposed Of
Mohammad Arham Vs Commissioner Of Customs
Delhi High Court · (2025) 03 DEL CK 2060
The Customs Act, 1962-Section 110
High Courts19 Mar 2025Dismissed
Sonu Kumar & Anr. Vs Secretary General Lok Sabha Secretariat
Delhi High Court · (2025) 03 DEL CK 2042
Lok Sabha Secretariat (Recruitment and Conditions of Service) RulesFactories Act, 1948Employees' Provident Fund and Miscellaneous Provisions Act, 1952
High Courts19 Mar 2025Dismissed
M/S GR Gupta Brothers Pvt. Ltd. Vs M/S MG Housing Pvt. Ltd.
Delhi High Court · 2023 INSC 742
Arbitration and Conciliation Act, 1996-Section 34, 11, 34(2), 34(2-A), 28(1)(a), 28(3), 31(3), 37Companies Act
High Courts19 Mar 2025Allowed
Shakti Pump India Ltd Vs Apex Buildsys Ltd
Delhi High Court · (2025) 03 DEL CK 2025
Arbitration & Conciliation Act, 1996-Section 4, 7, 11, 11(2), 11(8), 12, 12(4), 12(5), 13, 13(2), 14, 14(1)(a), 14(2), 15, 15(2), 16(2), 29A, 29A(4), Seventh ScheduleInsolvency & Bankruptcy Code, 2016-Section 33(5)Contract Act, 1872-Section 9
High Courts19 Mar 2025Allowed
Ameeta Goyal Vs The Assessment Unit Of Income Tax & Ors.
Delhi High Court · (2025) 03 DEL CK 2000
Income Tax Act, 1961-Section 142(1), 147, 148, 148A(b), 148A(d), 153, 153(1), 153(1A), 153(2), proviso to Section 153(2), 153(3), 153(5), 153(6), 153(8), Explanation 1 to Section 153, proviso to Explanation 1 to Section 153, 245C, 245HAA, 250, 254, 260, 262, 263, 264Constitution of India-Article 226, 227
High Courts19 Mar 2025Partly Allowed
U.P. State Road Transport Corporation Vs Kasim & Anr.
Delhi High Court · (2025) 03 DEL CK 1753
IPC 1860-Section 279, 337, 338, 304-A, 427CPC, 1908-Order XXI Rule 22, Section 151Motor Vehicles Act, 1988-Chapter XII, Section 166
High Courts19 Mar 2025
Sh. B.K. Gupta Vs Sh. Satish Kumar Gupta & Anr.
Delhi High Court · (2025) 03 DEL CK 1727
Constitution of India-Article 226 & 227
High Courts19 Mar 2025Disposed Of
Tamilarasan Rajendran Vs Sherley Panneer
Delhi High Court · (2025) 03 DEL CK 1079
Code of Civil Procedure, 1908 - Order 9 Rule 9Guardians and Wards Act, 1890 - Section 12, 25