High Courts24 Mar 2025Disposed Of
Sanjeev Yadav Vs Seema
Delhi High Court · (2025) 03 DEL CK 1973
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11(d)Limitation Act, 1963-The Schedule
COURT ARCHIVE
Delhi High Court judgments, 2025
10,619 judgments · page 472 of 531
High Courts24 Mar 2025
Thales Dis India Pvt Ltd Vs Tatvik Biosystems Pvt. Ltd. & Ors.
Delhi High Court · (2025) 03 DEL CK 1871
Limitation Act, 1963-Section 18, 19Indian Evidence Act, 1872Code of Civil Procedure, 1908-Section 34, 34(1)
High Courts24 Mar 2025Disposed Of
NHPC Ltd Vs V3S Infratech Ltd.
Delhi High Court · (2025) 03 DEL CK 1864
Arbitration & Conciliation Act, 1996-Section 34, 34(2), 34(3), proviso to Section 34(3), 33(1)(a)Limitation Act, 1963-Section 4Delhi High Court (Original Side) Rules, 2018
High Courts24 Mar 2025Dismissed
M/s. Gurudutt Kailash Chand Sharma Vs Yashansh Construction Pvt. Ltd. & Ors.
Delhi High Court · (2025) 03 DEL CK 1820
CPC-Order VII Rule 11, Section 2(2), 144, 96, 2(14)Constitution of India-Article 227
High Courts24 Mar 2025Disposed Of
National Insurance Co. Ltd. Vs Md. Safat & Ors.
Delhi High Court · (2025) 03 DEL CK 1801
Employee’s Compensation Act, 1923-Section 2(g), 2(l), 3, 3(1), 3(2), 3(2A), 3(3), 4, 4(1), 4(1)(c)(ii), 4A, 4A(2), 4A(3), 4A(3)(a), 4A(3)(b), 4(c), 22, 39, Schedule I, III, IVMotor Vehicles Act, 1988-Section 147, 147(1), 147(1)(b)Reserve Bank of India Act, 1934-Second Schedule
High Courts24 Mar 2025Disposed Of
Avalon Projects A Unit Of GRJ Distributors And Developers Private Limited Vs Suresh Chandra Goyal
Delhi High Court · (2025) 03 DEL CK 1798
Constitution of India-Article 227
High Courts24 Mar 2025Disposed Of
Avalon Projects A Unit Of GRJ Distributors And Developers Private Limited Vs Narendra Kumar Goyal
Delhi High Court · (2025) 03 DEL CK 1793
Constitution of India-Article 227
High Courts24 Mar 2025Dismissed
M/S Indusind Bank Ltd. Vs Sunil Kumar & Anr.
Delhi High Court · (2025) 03 DEL CK 1791
Arbitration & Conciliation Act, 1996-Section 12(5)
High Courts24 Mar 2025Disposed Of
Rajni Singh Vs Chattar Singh Saini (Deceased) Thr Lr & Ors.
Delhi High Court · (2025) 03 DEL CK 1784
CPC-Order VII Rule 11, I Rule 10(4), Section 151
High Courts24 Mar 2025Disposed Of
Westend Green Farms Society Vs Kapil Kumaria & Anr.
Delhi High Court · (2025) 03 DEL CK 1780
CPC-Order VII Rule 11
High Courts24 Mar 2025Disposed Of
Shanti Devi Vs Om Wati Devi & Ors.
Delhi High Court · (2025) 03 DEL CK 1779
Constitution of India-Article 227
High Courts24 Mar 2025Disposed Of
Ram Prabhakar Vs Philips Paints Pvt Ltd & Ors.
Delhi High Court · (2025) 03 DEL CK 1789
CPC-Order XXIII Rule 3, Section 151Arbitration & Conciliation Act, 1996-Section 11
High Courts24 Mar 2025Dismissed
Munawwar Ali & Ors. Vs Mohd Danish & Ors.
Delhi High Court · (2025) 03 DEL CK 1786
CPC-Order VII Rule 11, Section 151Delhi Rent Control Act, 1958-Section 14 (1) (e)
High Courts24 Mar 2025Disposed Of
Chandan Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1763
Armed Forces Tribunal Act, 2007-Section 14Constitution of India-Article 226
High Courts24 Mar 2025Dismissed
Dinesh Tanwar Vs North Delhi Municipal Corporation & Ors.
Delhi High Court · (2025) 03 DEL CK 2085
Societies Registration Act, 1860CPC-Order 6 Rule 17
High Courts24 Mar 2025Allowed
M/S S.D. Technical Services P.L Vs D.E.S.U. (D.V.B.) & Ors.; Kanwal Kishore Manchanda Vs M.C.D & Ors.
Delhi High Court · (2025) 03 DEL CK 2068
Letters Patent-Clause 10Electricity Act, 2003-Section 108Constitution of India-Article 14
High Courts24 Mar 2025
Airports Authority Of India Vs Union Of India & Ors
Delhi High Court · (2025) 03 DEL CK 2067
Airport Authority of India Act, 1994-Section 13
High Courts24 Mar 2025Disposed Of
Smt. Pratibha Singh Vs Registrar Of Cooperative Societies RCS & Ors.
Delhi High Court · (2025) 03 DEL CK 2066
Constitution of India-Article 226DCS Act 2003DCS Rules 2007
High Courts24 Mar 2025Allowed
Bhagwan Sahai Sharma Vs Deputy Commissioner Of Income Tax, Circle 13-1, Delhi & Anr.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Sections 147, 148, 148A(b), 148A(d), 149, 149(1), 149(1)(b), 151Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3Constitution of India-Article 142
High Courts24 Mar 2025Allowed
MakeMyTrip India Private Limited Vs Deputy Commissioner Of Income Tax Circle 16 (1) Delhi & Anr.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 148A(b), 148, 148A(d), 143(3), 147 to 151, 149(1), 149(1)(b), 151Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3Finance Act 2021