High Courts19 Dec 2025Allowed
Ajay Kumar Goyal Vs Sanjay Goyal Now Deceased Through Legal Heir Anju Goyal
Delhi High Court · (2025) 12 DEL CK 1825
Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 3
COURT ARCHIVE
Delhi High Court judgments
1,15,525 judgments · page 384 of 5,777
High Courts18 Dec 2025Disposed Of
Virender Vs North Delhi Municipal Corporation Through Its Commissioner & Ors.
Delhi High Court · (2025) 12 DEL CK 2624
High Courts18 Dec 2025Dismissed
Sunil Kumar Vs Rajeev Suri
Delhi High Court · (2025) 12 DEL CK 2622
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Section 96, Order XLI, 151, XXILimitation Act, 1963-Section 3, 5, Article 117 of the Schedule
High Courts18 Dec 2025Dismissed
Simi Arun Pandeya Vs Kumudini Mittal & Ors.
Delhi High Court · (2025) 12 DEL CK 2621
Civil Procedure Code, 1908-Section 96, Order XLI, XII Rule 6Delhi High Court Act, 1966-Section 10Succession Act, 1925-Section 82, 83, 85, 86, 87 and 88
High Courts18 Dec 2025Disposed Of
Ashimara Housing Private Limited Vs Radhe Shyam Tyagi
Delhi High Court · (2025) 12 DEL CK 2620
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts18 Dec 2025Allowed
Sh. Sunny Sharma @ Shubham Shrma & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2617
Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts18 Dec 2025Dismissed
M/S Trustline Securities Limited Vs Hanish Singla
Delhi High Court · (2025) 12 DEL CK 2616
Commercial Courts Act, 2015-Section 13(1A)Arbitration and Conciliation Act, 1996-Section 37, 34, 8Civil Procedure Code, 1908-Order IX Rule 13
High Courts18 Dec 2025Dismissed
M/s Trinet Solutions Pvt Ltd. Vs M/s Garg Automations And Controls & Anr.
Delhi High Court · 2023 INSC 742
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 37, 37(3)Indian Penal Code 1860-Sections 406/420/464/465/467Constitution of India-Article 136
High Courts18 Dec 2025Disposed Of
Ashimara Housing Private Limited Vs Pradeep Kumar Chawla & Anr.
Delhi High Court · (2025) 12 DEL CK 2609
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts18 Dec 2025Dismissed
Rinal Investment Pvt. Ltd. Vs M/s. Omsons Marketing Pvt. Ltd.
Delhi High Court · (2025) 12 DEL CK 2605
CPC-Order VI Rule 17, XI Rule 1(10)Commercial Courts ActConstitution of India-Article 227
High Courts18 Dec 2025Disposed Of
Ashimara Housing Private Limited Vs Amit Khanna
Delhi High Court · (2025) 12 DEL CK 2604
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 12(2), 7, 8, 16, 372015 Amendment Act
High Courts18 Dec 2025Dismissed
Naresh Kumar Jain & Ors. Vs Rishab Sharma
Delhi High Court · (2025) 12 DEL CK 3038
CPC-Order XXI Rule 29, XXI Rule 102
High Courts18 Dec 2025Disposed Of
Ashimara Housing Private Limited Vs Manish Chawla
Delhi High Court · (2025) 12 DEL CK 3218
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 372015 Amendment Act
High Courts18 Dec 2025Dismissed
Ravi Kumar Gupta Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3215
Land Acquisition Act, 1894-Section 4, 6, 30, 18
High Courts18 Dec 2025
Narinder Kumar Jain (Deceased) Through His Lrs & Ors. Vs Simmi Jain & Anr.
Delhi High Court · (2025) 12 DEL CK 2639
CPC-Order IX Rule 7, XVIII Rule 17
High Courts18 Dec 2025Dismissed
State Vs Sanjay Mandal
Delhi High Court · (2025) 12 DEL CK 2638
Indian Penal Code, 1860-Section 506, 376Protection of Children from Sexual Offences, 2012-Section 6, 4Cr.P.C.-Section 164, 294, 313
High Courts18 Dec 2025
Pankaj Gupta Vs Land Acquisition Collector (North) & Anr.
Delhi High Court · (2025) 12 DEL CK 2637
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act of 2013-Section 24(2)Land Acquisition Act, 1894-Section 4, 6, 31(1)Transfer of Property Act, 1882-Section 54
High Courts18 Dec 2025Disposed Of
Satnam Singh Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2025) 12 DEL CK 2633
Constitution of India-Article 226B.N.S.S., 2023-Section 528
High Courts18 Dec 2025Dismissed
Arya Orphanage Through Its President Sh Sudhir Kumar Gupta Vs Mukti Dutta & Ors.
Delhi High Court · (2025) 12 DEL CK 2629
Code of Civil Procedure, 1908-Order VII Rule 11, XII Rule 1A, XXIII Rule 1Indian Succession Act, 1925-Section 263