COURT ARCHIVE

Delhi High Court judgments, 2025

8,562 judgments · page 70 of 429

High Courts24 Nov 2025Dismissed

Envitech Consultants India Pvt Ltd Vs Rudrabhishek Enterprises Limited & Ors

Delhi High Court · (2025) 11 DEL CK 1964

Code of Civil Procedure, 1908- Order 7 Rule 11Copyright Act, 1957- Section 2(k), 4, 14, 16, 17, 17(d), 18, 19, 19A, 28, 30, 30A, 31, 31A, 51, 56, 57, 58, 62Micro, Small And Medium Enterprises Development Act, 2006- Section 16

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High Courts24 Nov 2025Allowed

Vijay Partap Singh Vs State (Govt. Of Nct Of Delhi) And Anr

Delhi High Court · (2025) 11 DEL CK 1963

Code of Criminal Procedure, 1973- Section 161, 227, 228, 239, 397, 401, 482Indian Penal Code, 1860- Section 354

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High Courts24 Nov 2025Allowed

Har Swarup Verma Vs State Of Delhi

Delhi High Court · (2025) 11 DEL CK 1962

Code of Criminal Procedure, 1973- Section 313Prevention of Corruption Act, 1988- Section 7, 13, 13(1)(b), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 17, 17(3), 19(1), 20

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High Courts24 Nov 2025Allowed

Ashim Kumar Ghosh Vs Registrar Of Trade Marks

Delhi High Court · (2025) 11 DEL CK 1961

Trade Marks Act, 1999- Section 9, 9(1), 9(1)(a), 9(1)(b), 19, 19(a), 20(1), 23, 23(1), 91

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High Courts24 Nov 2025Dismissed

Coca Cola Company & Anr Vs M/s Raj Trade Links & Anr

Delhi High Court · (2025) 11 DEL CK 1959

Code of Civil Procedure, 1908- Section 151, Order 8 Rule 1A, Order 8 Rule 1A(3), Order 11 Rule 10, Order 16 Rule 1, Order 18 Rule 4(1B)

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High Courts24 Nov 2025Allowed

M/s Whitefields Overseas Ltd. & Ors. Vs State Of Nct Of Delhi & Ors.

Delhi High Court · (2025) 11 DEL CK 1958

Constitution of India, 1950- Article 226, 227Code of Criminal Procedure, 1973- Section 155(2), 156(1), 200, 202, 397, 397(1), 401, 482Indian Penal Code, 1860- Section 120B, 420, 465, 468, 471

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High Courts22 Nov 2025Allowed

Smt. Sarla Taneja Vs Delhi Development Authority

Delhi High Court · (2025) 11 DEL CK 2322

Constitution of India-Article 14

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High Courts22 Nov 2025Disposed Of

Sushant Narang Vs M/s Professional Biotech Private Limited

Delhi High Court · (2025) 11 DEL CK 2269

Arbitration and Conciliation Act, 1996-Section 11, 12 (2), 21, 7, 8, 11(6), 11(6A), 16, 37

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High Courts22 Nov 2025Disposed Of

Sushant Narang Vs M/s Genome Diagnostics Pvt Ltd

Delhi High Court · (2025) 11 DEL CK 2265

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37

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High Courts22 Nov 2025Disposed Of

Sushant Narang Vs Sequence Referral Laboratories Pvt Ltd

Delhi High Court · (2025) 11 DEL CK 2264

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 8, 7, 16, 12(2), 37, 21

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High Courts22 Nov 2025Disposed Of

Pradeep Kumar Yadav Vs Dainichi Consultant Inc. & Anr.

Delhi High Court · (2025) 11 DEL CK 2263

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 11(6-A), 12(2), 16, 372015 Amendment Act

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High Courts22 Nov 2025Disposed Of

Tata Capital Limited Vs PR Sales Agency & Anr.

Delhi High Court · (2025) 11 DEL CK 2430

Arbitration and Conciliation Act, 1996-Section 11, 12 (2)

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High Courts22 Nov 2025

Rajesh Pundhir @ Umesh Pundhir Vs State (NCT Of Delhi)

Delhi High Court · (2025) 11 DEL CK 2473

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Sections 354A, 376

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High Courts22 Nov 2025Dismissed

Union Of India & Anr. Vs Rupesh Kumar Maan & Ors.

Delhi High Court · (2025) 11 DEL CK 2285

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High Courts22 Nov 2025Disposed Of

Manbharan Singh Yadav Vs Dainichi Consultant Inc. & Anr.

Delhi High Court · (2025) 11 DEL CK 2273

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 8, 7, 11(6A), 37, 16, 12(2)The 2015 Amendment Act

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High Courts21 Nov 2025Disposed Of

Piare Khan Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 11 DEL CK 2309

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 3, 4, 22, 22(2), 23, 27, 32(2)(f)Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009-Rule 22, 22(3)(1), 22(3)(1)(i), 22(3)(3)(ii), 22(3)(iv), 23Delhi Maintenance and Welfare of Parents and Senior Citizens (Amendment) Rules, 2016

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High Courts21 Nov 2025Disposed Of

Visage Beauty And Healthcare Private Limited Vs Freecia Professional India Private Limited & Anr.

Delhi High Court · (2025) 11 DEL CK 2304

Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2Copyright Act, 1957Trade Marks Act, 1999-Sections 30(2)(a), 35

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High Courts21 Nov 2025Allowed

Mukesh & Ors. Vs State Govt Of NCT Of Delhi Through Sho & Anr.

Delhi High Court · (2025) 11 DEL CK 2366

Indian Penal Code, 1860-Sections 341, 323, 509, 506, 34, 307Protection of Children from Sexual Offences Act, 2012-Sections 8, 10, 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts21 Nov 2025Allowed

Aman Khan & Ors. Vs State Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2025) 11 DEL CK 2361

Indian Penal Code, 1860-Section 34, 354, 506, 307Protection of Children from Sexual Offences Act, 2012-Section 8Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts21 Nov 2025Allowed

Prashant Arora & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2025) 11 DEL CK 2360

Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320

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