High Courts07 Mar 2025Dismissed
NTPC Limited Vs Starcon Infra Projects India Pvt Ltd
Delhi High Court · (2025) 03 DEL CK 1755
Arbitration and Conciliation Act, 1996-Section 2(c), 11(6), 23(3), 31, 31(6), 34CPC-Order I Rule 10
COURT ARCHIVE
Delhi High Court judgments, 2025
8,182 judgments · page 366 of 410
High Courts07 Mar 2025Dismissed
HDFC Ergo General Insurance Co Ltd. Vs Prakash Singh & Ors.
Delhi High Court · (2025) 03 DEL CK 1752
Motor Vehicles Act, 1988-Section 173, 166, 167, Chapter X, 143Workmen's Compensation Act, 1923-Section 3, 3(5)IPC, 1860-Section 279, 304A, 468, 471
High Courts07 Mar 2025Dismissed
Airports Authority Of India Vs Delhi International Airport Limited & Anr
Delhi High Court · (2025) 03 DEL CK 1015
Arbitration and Conciliation Act, 1996 - Section 9, 11(1), 28(3), 30, 31(3), 32, 33, 34, 34(2)(A), 37Contract Act, 1872 - Section 32, 56
High Courts07 Mar 2025Dismissed
Airports Authority Of India Vs Mumbai International Airport Limited & Anr
Delhi High Court · (2025) 03 DEL CK 1014
Arbitration and Conciliation Act, 1996 - Section 9, 11(1), 17, 28(3), 29A(3), 30, 31(3), 32, 33, 34, 34(2)(A)Contract Act, 1872 - Section 32, 56
High Courts07 Mar 2025Dismissed
Sh Dalip Puri Vs Mrs Ritu Malhotra
Delhi High Court · (2025) 03 DEL CK 1012
Code of Civil Procedure, 1908 - Order 7 Rule 11Indian Succession Act, 1925 - Section 63, 63(c), 68Evidence Act, 1872 - Section 114, 114(e)
High Courts07 Mar 2025Dismissed
NTPC Limited Vs Starcon Infra Projects India Pvt Ltd
Delhi High Court · (2025) 03 DEL CK 1011
Code of Civil Procedure, 1908 - Order 1 Rule 10Arbitration & Conciliation Act, 1996 - Section 2(c), 11(6), 23(3), 31, 31(6), 34
High Courts07 Mar 2025Dismissed
HDFC Ergo General Insurance Co Ltd Vs Prakash Singh
Delhi High Court · (2025) 03 DEL CK 1010
Code of Civil Procedure, 1908 - Order 12 Rule 8Indian Penal Code, 1860 - Section 279, 304AMotor Vehicle Act, 1988 - Section 143, 166, 167, 173
High Courts07 Mar 2025Dismissed
Rain Cii Carbon Vizag Ltd & Anr Vs Union Of India Through The Secretary Department Of Commerce & Ors
Delhi High Court · (2025) 03 DEL CK 1009
Constitution of India, 1950 - Article 226, 226(1), 226(2)Code of Civil Procedure, 1908 - Section 20(a), 20(b), 20(c)Foreign Trade (Development & Regulations) Act, 1992 - Section 5
High Courts07 Mar 2025Disposed Of
Ashok Kumar Vs Harish Kumar
Delhi High Court · (2025) 03 DEL CK 1006
High Courts07 Mar 2025Disposed Of
Hamdard Public School Thr Its Principal Vs Augustine Mj & Ors
Delhi High Court · (2025) 03 DEL CK 1005
High Courts07 Mar 2025Disposed Of
Narender Kumar Vs Smt. Saroj Garg
Delhi High Court · (2025) 03 DEL CK 1004
High Courts07 Mar 2025Disposed Of
K W/O P Vs State Of Nct Delhi And Anr
Delhi High Court · (2025) 03 DEL CK 1003
Code of Criminal Procedure, 1973 - Section 164, 357A, 357B, 357CIndian Penal Code, 1860 - Section 34, 279, 323, 354, 376, 376(D), 427, 506, 509
High Courts07 Mar 2025Disposed Of
Smt Saraswati Devi Vs State Bank Of India & Ors
Delhi High Court · (2025) 03 DEL CK 1001
Indian Penal Code, 1860 - Section 279, 304A, 427
High Courts07 Mar 2025Dismissed
PCIT 1, New Delhi Vs Beam Global Spirits & Wine (India)Pvt Ltd
Delhi High Court · (2025) 03 DEL CK 0991
Income Tax Act, 1961 - Section 92, 92(1), 92A, 92B, 92C, 92D, 92E, 92F, 92F(v)
High Courts06 Mar 2025Dismissed
Mst. Zarina Begum (Since Deceased Through Lrs) Vs Mst. Naseema Begum & Ors.
Delhi High Court · (2025) 03 DEL CK 1943
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B(5), 25-B(8)Transfer of Property ActEvidence Act, 1872-Section 116
High Courts06 Mar 2025Allowed
Psychotropic India Limited Vs Meridian Medicare Ltd. & Anr.
Delhi High Court · (2025) 03 DEL CK 1934
Trade Marks Act, 1999-Sections 47, 57, 125Trade Marks Act, 1940-Section 10(1)Constitution of India-Article 226
High Courts06 Mar 2025Disposed Of
Shri Kesar Dass Arora & Anr. Vs Shri Vijay Shanker
Delhi High Court · (2025) 03 DEL CK 1926
High Courts06 Mar 2025Dismissed
Union Of India Vs Sh Chander Mohan Chopra & Ors
Delhi High Court · (2025) 03 DEL CK 1925
Land Acquisition Act, 1894-Section 54, 4, 6, 18