COURT ARCHIVE

Delhi High Court judgments, 2025

10,549 judgments · page 509 of 528

High Courts03 Feb 2025

Anoop Sharma Vs Pukhraj Singh Chug & Ors.

Delhi High Court · (2025) 02 DEL CK 1696

Arbitration and Conciliation Act, 1996-Sections 9, 11, 11(6), 12(3), 13, 13(3), 14, 14(1)(a), 14(1)(b), 14(2), 14(3), 15, 15(1), 15(2), 15(3), 15(4), 16, 17, 21, 38(3), 144 and 155

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High Courts03 Feb 2025

Birma Devi & Ors. Vs UOI & Anr.

Delhi High Court · (2025) 02 DEL CK 1582

Constitution of India-Article 226Industrial Disputes Act

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High Courts03 Feb 2025

Union Of India & Anr. Vs Randhir Singh Retd. SSE/ Hort.

Delhi High Court · (2025) 02 DEL CK 1581

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High Courts03 Feb 2025

Jagdish Chandra Vs State Trading Corporation Of India Ltd

Delhi High Court · (2025) 02 DEL CK 1573

Constitution of India-Article 21, Part III

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High Courts03 Feb 2025

Amit Sharma Vs The Institute Of Chartered Accountants Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1572

Constitution of India-Article 311(2), 311, 811(2)Punjab Educational Service (Provincialised Cadre) Class III Rules, 1961-Rule 6(b), 6(3)Punjab Civil Services (Punishment and Appeal) Rules, 1952-Rule 9

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High Courts03 Feb 2025

Isar Engineers Private Ltd. Vs NTPC-SAIL Power Company Ltd.

Delhi High Court · (2025) 02 DEL CK 1571

Arbitration and Conciliation Act, 1996-Section 11, 12(5), 14, 15, 34, 34(2)(a)(v), 34(2)(v)(a), Seventh ScheduleArbitration Act, 1940Companies Act, 2013

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High Courts03 Feb 2025

Sh. Sandeep Dhaka Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1570

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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

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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

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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

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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

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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

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High Courts03 Feb 2025

Union Of India & Ors. Vs Ek Nk Bhupal Singh

Delhi High Court · (2025) 02 DEL CK 1702

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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

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High Courts03 Feb 2025

Jagbir Singh Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1704

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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

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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

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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

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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

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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

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