High Courts20 Jan 2025
Directorate Of Education Vs Ramjas School
Delhi High Court · (2025) 01 DEL CK 1958
Limitation Act, 1963-Section 5Arbitration and Conciliation Act, 1996-Section 37Commercial Courts Act, 2015-Section 13(1A)
COURT ARCHIVE
Delhi High Court judgments, 2025
8,562 judgments · page 421 of 429
High Courts20 Jan 2025
Mayank Gaur & Anr. Vs Maharaj Malik & Ors.
Delhi High Court · (2025) 01 DEL CK 1963
High Courts20 Jan 2025
Parents Teacher Association Of PP International School Through Ms. Harpreet Kaur Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 01 DEL CK 1964
High Courts20 Jan 2025
Neeraj Saran Srivastava & Anr. Vs Loudon Owen & Ors.
Delhi High Court · (2025) 01 DEL CK 1999
Delhi High Court (Original Side) Rules, 2018-Chapter IV Rule 3, Chapter VII Rule 5, Chapter VII Rule 4, Chapter VII Rule 3, Chapter I Rule 14CPC-Order VI Rule 14, VI Rule 15Arbitration and Conciliation Act, 1996-Section 34
High Courts20 Jan 2025
Mithu Kalikotey & Ors. Vs Shabbir Khan & Ors. (United India Insurance Company Ltd.)
Delhi High Court · (2025) 01 DEL CK 2007
High Courts20 Jan 2025
IMS Learning Resources Private Limited Vs Young Achievers
Delhi High Court · (2025) 01 DEL CK 2010
Trade Marks Act, 1999-Section 17, 29(8)Arbitration and Conciliation Act, 1996-Section 8Code of Civil Procedure, 1908-Order 39 Rule 1 & 2, 39 Rule 2A
High Courts20 Jan 2025
Ms. Upasna Gundh & Ors. Vs Oriental Insurance Co .Ltd. & Ors.
Delhi High Court · (2025) 01 DEL CK 2011
Limitation Act, 1963-Section 5, 3, 4 to 24
High Courts20 Jan 2025
Aktiebolaget Volvo & Ors. Vs R. Venkatachalam & Anr.
Delhi High Court · (2025) 01 DEL CK 2012
Trade Marks Act, 1999-Section 134(2), 47, 57, 124, 124(1)(ii), 124(2), 124(4), 124(1), 29(1), (2) and (3), 29(5)Trade and Merchandise Marks Act-Section 28Trade Marks Act, 1958
High Courts20 Jan 2025Disposed Of
Aktiebolaget Volvo & Ors Vs R. Venkatachalam And Anr
Delhi High Court · (2025) 01 DEL CK 1716
Code of Civil Procedure, 1908 - Order 6 Rule 14, Order 6 Rule 17, Order 7 Rule 11(d), Order 29 Rule 1Trade Marks Act, 1999 - Section 28, 29(1), 29(2), 29(3), 29(5), 47, 57, 124, 124(1)(ii), 124(2), 124(4), 134(2)Evidence Act, 1872 - Section 65B
High Courts20 Jan 2025Disposed Of
IMS Learning Resources Priavate Limited Vs Young Achievers
Delhi High Court · (2025) 01 DEL CK 1703
Code of Civil Procedure, 1908 - Order 39 Rule 2AArbitration and Conciliation Act, 1996 - Section 8Trade Marks Act, 1999 - Section 17, 29(8)
High Courts20 Jan 2025Disposed Of
Staff Selection Commission Through Its Chairman Northern Region & Ors Vs Amit Kumar
Delhi High Court · (2025) 01 DEL CK 1727
High Courts20 Jan 2025Disposed Of
Directorate Of Education Vs Ramjas School
Delhi High Court · (2025) 01 DEL CK 1724
Limitation Act, 1963 - Section 5Arbitration and Conciliation Act, 1996 - Section 37
High Courts20 Jan 2025Disposed Of
Staff Selection Commission & Ors Vs Atul Baghel
Delhi High Court · (2025) 01 DEL CK 1723
High Courts20 Jan 2025Disposed Of
Bhavya Singh Vs Reserve Bank Of India & Ors
Delhi High Court · (2025) 01 DEL CK 1713
High Courts20 Jan 2025Disposed Of
Parents Teacher Association Of Pp International School Through Ms. Harpreet Kaur Vs Delhi Development Authority & Anr
Delhi High Court · (2025) 01 DEL CK 1712
High Courts20 Jan 2025Disposed Of
Mayank Gaur And Anr Vs Maharaj Malik & Ors
Delhi High Court · (2025) 01 DEL CK 1711
High Courts20 Jan 2025Disposed Of
United India Insurance Co Ltd Vs Kusum Devi & Ors
Delhi High Court · (2025) 01 DEL CK 1710
Motor Vehicles Act, 1973 - Section 173Code of Civil Procedure, 1908 - Order 41 Rule 22
High Courts20 Jan 2025Disposed Of
Reliance General Insurance Co Ltd Vs Nand Kumar & Ors
Delhi High Court · (2025) 01 DEL CK 1709
Motor Vehicles Act, 1973 - Section 173Indian Penal Code, 1860 - Section 279, 338
High Courts20 Jan 2025Dismissed
General Manager, Northern Railways Vs Mrs Harleen Kaur
Delhi High Court · (2025) 01 DEL CK 1707
Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5Consumer Protection Act, 1986 - Section 15
High Courts20 Jan 2025Dismissed
Sh. Rajendra Kumar Vs Mamta Tanwar
Delhi High Court · (2025) 01 DEL CK 1706
Code of Civil Procedure, 1908 - Order 37 Rule 3Negotiable Instruments Act, 1881 - Section 138