High Courts03 Feb 2025
Sh. Sandeep Dhaka Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1570
COURT ARCHIVE
Delhi High Court judgments, 2025
8,182 judgments · page 391 of 410
High Courts03 Feb 2025
Rajendra Alexander & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 02 DEL CK 1697
Constitution of India-Article 14, 141, 142, 144Haryana Civil Service (Judicial Branch) and Haryana Superior Judicial Service Revised Pay Rules, 2001
High Courts03 Feb 2025
Delhi Metro Rail Corporation Ltd Vs Voestalpine Schienen GmbH, Austria
Delhi High Court · 2022 INSC 202
Arbitration and Conciliation Act, 1996-Section 18, 28(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2A)Indian Contract Act, 1872-Section 55
High Courts03 Feb 2025
Nitin Kumar Vs State Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 02 DEL CK 1699
BNSS-Section 483IPC, 1860-Sections 376, 354C, 385Constitution of India-Article 22(1), 21
High Courts03 Feb 2025Disposed Of
Etawah Chakeri (Kanpur) Highway Private Limited Vs National Highway Authority Of India & Anr.
Delhi High Court · (2025) 02 DEL CK 1700
Arbitration & Conciliation Act-Section 9, 17, 12
High Courts03 Feb 2025
National Insurance Co. Ltd. Vs Naresh Gupta & Ors.
Delhi High Court · (2025) 02 DEL CK 1701
Motor Vehicles Act, 1988-Section 173, 166, 140IPC 1860-Sections 279, 337, 304A
High Courts03 Feb 2025
Union Of India & Ors. Vs Ek Nk Bhupal Singh
Delhi High Court · (2025) 02 DEL CK 1702
High Courts03 Feb 2025
National Insurance Co. Ltd. Vs Naresh Gupta & Ors.
Delhi High Court · (2025) 02 DEL CK 1703
Motor Vehicles Act, 1988-Section 173, 166, 140IPC 1860-Section 279, 337, 304A
High Courts03 Feb 2025
Ms. NS Vs The State & Anr.
Delhi High Court · (2025) 02 DEL CK 1705
Code of Criminal Procedure, 1973-Section 482, 164Indian Penal Code, 1860-Sections 354(B), 451, 509
High Courts03 Feb 2025
Manohar Lal Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 02 DEL CK 1706
Code of Criminal Procedure, 1973-Section 482, 421, 431Negotiable Instrument Act, 1881-Section 138
High Courts03 Feb 2025
Ashish Kapur & Anr. Vs Deepak Seth & Ors.
Delhi High Court · (2025) 02 DEL CK 1692
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 2(1)(h), 7, 7(4)(b), 8, 45, 16
High Courts03 Feb 2025
Rinku Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 02 DEL CK 1495
Constitution of India-Article 226Bhartiya Nyaya Sanhita-Section 137BNSS, 2023-Section 183
High Courts03 Feb 2025
Airports Authority Of India Vs East India Construction Company Ltd.
Delhi High Court · 2023 INSC 742
Arbitration & Conciliation Act, 1996-Section 9, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2-A), 37, 37(3), 75, 81Arbitration and Conciliation (Amendment) Act, 2015Constitution of India-Article 136
High Courts03 Feb 2025
JPS Associates Pvt. Ltd. Vs Dr. Hasan Akbar Kazmi & Anr
Delhi High Court · (2025) 02 DEL CK 1497
Civil Procedure Code, 1908-Order VI Rule 17, 1 Rule 10, Section 151, II Rule 2, 6 Rule 17, 2 Rule 2Code of Civil Procedure (Amendment) Act, 1976Copyright Act-Section 62
High Courts03 Feb 2025
Krishna Real Estate Enterprises Pvt Ltd. Vs Gurcharan Singh Syal & Ors.
Delhi High Court · (2025) 02 DEL CK 1498
Civil Procedure Code, 1908-Order VII Rule 10, Section 16, 20
High Courts03 Feb 2025
Bharat Singh Vs Karan Singh & Ors.
Delhi High Court · (2025) 02 DEL CK 1499
Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII Rule 2, Chapter VII Rule 4, Clause 4 of Chapter 7Civil Procedure Code-Order VIII Rule 1, Section 89Arbitration and Conciliation Act, 1996
High Courts03 Feb 2025
Creative Travels Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1500
Finance Act, 1994-Section 65(105)(n), 65(113), 65(115), First Proviso to Section 73(1)Finance Act, 2004Motor Vehicles Act, 1988
High Courts03 Feb 2025
Ram Gopal Goswami Vs State NCT Of Delhi & Ors.
Delhi High Court · (2025) 02 DEL CK 1501
Constitution of India-Article 226Bharatiya Nagarika Suraksha Sanhita, 2023-Section 528
High Courts03 Feb 2025
Vinod Chawla (Since Deceased) Through Legal Representative Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 02 DEL CK 1502
Constitution of India-Article 226Public Premises Act, 1971Code of Civil Procedure, 1908-Order XXII Rule 3