Delhi High Court Judgments 2025 — Page 372

High Courts03 Mar 2025Partly Allowed

Phonographic Performance Limited Vs Azure Hospitality Private Limited & Ors.

Delhi High Court · (2025) 03 DEL CK 2091

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rule 4, XXIII Rule 1, 23 Rule 1(4)(b)Companies Act, 2013Copyright Act, 1957-Section 14(e)(iii), 18, 18(1), 18(2), 30, 31(1)(b), 33, 33(1), 34, 34(b), 35, 51, 54, 55

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High Courts03 Mar 2025

Urukapa Ahmed @ Babadon @ William @ Joseph Vs State NCT Of Delhi

Delhi High Court · (2025) 03 DEL CK 2030

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 9, 21, 24, 27A, 29, 37, 37(1)(b), 50, 52AForeigners Act, 1946-Section 14Constitution of India-Article 21

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High Courts03 Mar 2025Allowed

M/S GCG Transglobal Housing Project Pvt Ltd Vs Union Of India & Ors.

Delhi High Court · (2025) 03 DEL CK 2026

Companies Act, 1956Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(1)(a), 24(1)(b), 24(2), 77, 80Land Acquisition Act, 1894-Section 4, 6, 11, 12, 12(2), 16, 17, 17(3-A), 18, 30, 31, 31(1), 31(2), 32, 33, 34

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High Courts03 Mar 2025Dismissed

Pr. Commissioner Of Income Tax (Central)-2 Vs Nagar Dairy Pvt. Ltd.

Delhi High Court · (2025) 03 DEL CK 2014

Income Tax Act, 1961-Section 40A(3), 271(l)(c), 2(22)(e), 132(1), 153C, 148, 263, 260A, 260A(1), 260A(2), 260A(2-A), 260A(3), 260A(4), 260A(7), 260A(1) to (6)Code of Civil Procedure, 1908-Order XLI Rule 1, XLI Rule 5, XLI Rule 10, XLI Rule 22, XLI Rule 22(1), XLII Rule 1, XLII Rule 2, Section 96, 100, 108, 144Arbitration and Conciliation Act, 1996-Section 39

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High Courts03 Mar 2025Allowed

Shri Kishan Vs Union Of India & Anr.

Delhi High Court · (2025) 03 DEL CK 2012

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(2)Land Acquisition Act, 1894-Section 4, 6, 11, 12(2), 16, 31

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High Courts03 Mar 2025Dismissed

Direct News Pvt. Ltd. Vs DTS Travels Pvt. Ltd.

Delhi High Court · (2025) 03 DEL CK 2011

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 21, 11, 34(2), 34(2)(a), 19Indian Evidence Act, 1872-Section 1

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High Courts03 Mar 2025Dismissed

Vikas Kumar Vs Union Of India & Ors.

Delhi High Court · (2025) 03 DEL CK 2007

Recovery of Debts and Bankruptcy Act, 1993-Section 19

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High Courts03 Mar 2025Disposed Of

The Indian Hotels Company Limited Vs Ankit Sethi & Ors.

Delhi High Court · (2025) 03 DEL CK 1984

Code of Civil Procedure, 1908-Order XIII-A Rules 3 & 6(1)(a), Section 151, XIII-ATrade Marks Act, 1999Copyright Act, 1957-Section 2(c), 17, 14(c)

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High Courts03 Mar 2025Dismissed

M/S Zhejiang Bonly Elevator Guide Rail Manufacture Co. Ltd. Vs M/S Jade Elevator Components & Ors.

Delhi High Court · (2025) 03 DEL CK 1759

Arbitration and Conciliation Act, 1996-Section 2(1)(e), 2(1)(e)(i), 2(2), 9, 20, 20(1), 20(2), 27, 34, 37, 42Commercial Courts Act, 2015-Section 13(1)CPC-Sections 16 to 20

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High Courts03 Mar 2025Disposed Of

Zhinet Banu Nazir Dadany Vs Commissioner Of Customs New Delhi

Delhi High Court · (2025) 03 DEL CK 1729

Constitution of India-Article 226

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High Courts03 Mar 2025Dismissed

Joydeb Das Vs Union Of India Through The Secretary & Ors

Delhi High Court · (2025) 03 DEL CK 1726

Constitution of India-Article 226CCS (Revised Pay) Rules, 2008CCS (Pension) Rules, 1972

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High Courts03 Mar 2025Disposed Of

M/s Athlesis Eok & Anr. Vs Manu Sawhney & Ors.

Delhi High Court · (2025) 03 DEL CK 1722

Constitution of India-Article 227Delhi High Court Act, 1966-Section 7Video Conferencing Rules, 2021-Rule 3(VII), 5, 5.1, 5.2, 5.3, 5.3.1, 5.6, 8.9, 8.11, 13.2

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High Courts03 Mar 2025Disposed Of

M/S Kashish Optics Ltd. Vs The Commissioner, CGST Delhi West & Ors.

Delhi High Court · (2025) 03 DEL CK 1721

Central Goods and Services Tax Act, 2017-Section 67, 67(1), 67(2), 67(6), 67(7), 130, 169Customs Act, 1962-Section 110, 110(1), 110(2), 124, 128CGST Rules, 2017-Rule 140

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High Courts03 Mar 2025Disposed Of

Kiranakart Technologies Private Limited Vs Mohammad Arshad & Anr.

Delhi High Court · (2025) 03 DEL CK 1703

Trade Marks Act, 1999-Section 47, 47(1)(b), 57

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High Courts03 Mar 2025Disposed Of

Zhinet Banu Nazir Dadany Vs Commissioner Of Customs New Delhi

Delhi High Court · (2025) 03 DEL CK 0979

Constitution of India, 1950 - Article 226

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High Courts03 Mar 2025Disposed Of

Pawan Kumar Garg & Anr Vs Punjab National Bank

Delhi High Court · (2025) 03 DEL CK 0978

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High Courts03 Mar 2025Allowed

M/s Minosha India Ltd. Vs M/s Misra Automatics Pvt. Ltd

Delhi High Court · (2025) 03 DEL CK 0977

Code of Civil Procedure, 1908 - Section 151, Order 9 Rule 9, Order 43 Rule 1Arbitration and Conciliation Act, 1996 - Section 11(6)Insolvency and Bankruptcy Code, 2016 - Section 7, 9, 10, 14, 60(6)

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High Courts03 Mar 2025Disposed Of