High Courts05 Dec 2025Allowed
Avik Sanyal Vs The State (N.C.T Of Delhi)
Delhi High Court · (2025) 12 DEL CK 4039
Arms Act, 1959-Section 25, 25(1)(a), 30, 45(d)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
COURT ARCHIVE
Delhi High Court judgments
1,17,672 judgments · page 415 of 5,884
High Courts05 Dec 2025Disposed Of
Moneywise Financial Services Pvt Ltd Vs Bansal Tex Fab Pvt Ltd & Ors
Delhi High Court · (2025) 12 DEL CK 4037
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts05 Dec 2025Disposed Of
M/S Oncquest Laboratories Ltd Vs Morestep Pathlabs Pvt. Ltd.
Delhi High Court · (2025) 12 DEL CK 4036
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts05 Dec 2025Disposed Of
Glocal Thinkers Pvt Ltd Vs Instrumentation Automation Surveillance Communication Sector Skill Council
Delhi High Court · (2025) 12 DEL CK 4035
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts05 Dec 2025Disposed Of
M/s Ugro Capital Limited & Anr. Vs M/s Mobile Plus & Ors.
Delhi High Court · (2025) 12 DEL CK 4034
Arbitration and Conciliation Act, 1996-Section 11, 12 (2)
High Courts05 Dec 2025Disposed Of
Panaesha Education Society Vs Sh. Varun Goenka & Ors.
Delhi High Court · (2025) 12 DEL CK 4029
Arbitration and Conciliation Act, 1996-Section 11, 12(2)
High Courts05 Dec 2025Dismissed
Principal Commissioner Of CGST And Central Excise Delhi IV CGST Delhi South Commissionerate Vs M/s Nexus Alliance Advertising And Marketing Pvt Ltd
Delhi High Court · (2025) 12 DEL CK 4002
Central Excise Act, 1944-Section 35GFinance Act, 1994-Section 66D(g), 66E(e), 65B(44), 65ACGST Act, 2017-Schedule II, para 5(e)
High Courts05 Dec 2025
Bhosale Akash Gajan Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3995
High Courts05 Dec 2025Dismissed
Manish Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3993
AT Act-Section 2(q), 19Constitution of India-Article 226
High Courts05 Dec 2025Disposed Of
Ruby Bansal Vs C.G.S.T. Delhi East Commissioner & Anr.
Delhi High Court · (2025) 12 DEL CK 3992
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 107
High Courts05 Dec 2025Disposed Of
Union Of India Through Its Secretary & Ors. Vs MWO(HFL) Shardendu Chatterjee(RETD)(680013)
Delhi High Court · (2025) 12 DEL CK 3987
High Courts05 Dec 2025
Mahindra And Mahindra Financial Services Ltd Vs Bhoruka Classic Finance Private Limited & Anr
Delhi High Court · (2025) 12 DEL CK 3978
Arbitration and Conciliation Act, 1996-Section 11, 21, 14 and 15, 12Companies Act, 1956/2013Indian Contract Act-Sections 133, 134, 135, 139 and 141
High Courts05 Dec 2025Disposed Of
National Bal Bhawan & Anr. Vs Khazan Chand & Ors.
Delhi High Court · (2025) 12 DEL CK 3974
Societies Registration Act, 1860Constitution of India-Article 226CPC-Section 114
High Courts05 Dec 2025Disposed Of
Asha Rani Vs State Bank Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3969
High Courts05 Dec 2025Dismissed
Union Of India & Ors. Vs Warrant Officer A. K. Singh Retd. 15211
Delhi High Court · (2025) 12 DEL CK 3950
Constitution of India-Article 226
High Courts05 Dec 2025Dismissed
Union Of India & Anr. Vs 672596 Ex HFL Ratan Lal Mahato
Delhi High Court · (2025) 12 DEL CK 3945
Constitution of India-Article 226
High Courts05 Dec 2025Dismissed
State Vs Nadeem & Anr.
Delhi High Court · (2025) 12 DEL CK 3940
Cr.P.C.-Section 378, 313IPC-Section 308, 506, 451, 324, 34
High Courts05 Dec 2025Dismissed
Govt. Of NCT Of Delhi & Ors. Vs Ms. Uma Rani & Anr.
Delhi High Court · (2025) 12 DEL CK 3936
Right to Education Act, 2009-Section 23(1)
High Courts05 Dec 2025Dismissed
Union Of India & Ors. Vs Dr. Anil Kumar Tyagi
Delhi High Court · (2025) 12 DEL CK 3934
CCS(Conduct) Rules, 1964-Rule 3(1)(i), 3(1)(ii), 3(1)(iii)General Financial Rules-FR-21, FR-26
High Courts05 Dec 2025Dismissed
Sharmila Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 3963
Central Civil Services (Leave) Rules, 1972-Rule 12(2)CCS (CCA) Rules