High Courts26 Nov 2025Dismissed
Laxman Singh Vs Land Acquisition Collector/A.D.M. (New Delhi) & Ors.
Delhi High Court · (2025) 11 DEL CK 2973
LAC Act-Section 30/31Code of Civil Procedure-Order II Rule 2
COURT ARCHIVE
Delhi High Court judgments
1,21,018 judgments · page 435 of 6,051
High Courts26 Nov 2025Partly Allowed
Jagdish Kaur Vs Jasbir Singh Sandhu & Ors.
Delhi High Court · (2025) 11 DEL CK 2967
Arbitration and Conciliation Act, 1996-Section 16, 31(7)(a), 31(7)(b), 33, 33(3), 33(4), 34, 34(2)(a)(iv), 34(4), 37Code of Civil Procedure, 1908-Order 41, Section 152Constitution of India-Article 136, 142
High Courts26 Nov 2025Dismissed
Arushi Krishna Dasgupta Vs Gourov Dasgupta
Delhi High Court · (2025) 11 DEL CK 2937
Guardianship and Wards Act, 1890-Section 9Code of Civil Procedure, 1908-Order VII Rule 10, VII Rule 11
High Courts26 Nov 2025
Ravinder Pal Singh Chauhan Vs Delhi Race Club (1940) Ltd & Ors.
Delhi High Court · (2025) 11 DEL CK 2881
CPC-Order XXXIX Rule 1 & 2Delhi Land Reforms Act-Section 185, 86ASpecific Relief Act-Section 41(h)
High Courts26 Nov 2025Dismissed
Uttarakhand Transport Corporation Vs Mukesh Kumar Pal & Anr.
Delhi High Court · (2025) 11 DEL CK 2517
Indian Penal Code, 1860-Sections 279, 338, 427
High Courts24 Nov 2025Dismissed
Pramod Tanwar Vs State Election Commission & Anr.
Delhi High Court · (2025) 11 DEL CK 2334
Delhi Municipal Corporation (Election of Councillors) Rules, 2012-Rule 22Constitution of India-Article 141, 226, 324, 324(1), 327, 328, 329, 329(a), 329(b), 243ZA, 243ZG, 243ZG(b)Delhi Municipal Corporation Act, 1957-Section 14, 15, 17
High Courts24 Nov 2025Allowed
Har Swarup Verma Vs State Of Delhi
Delhi High Court · (2025) 11 DEL CK 2387
Prevention 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), 20Code of Criminal Procedure, 1973-Section 8(1), 313Prevention of Corruption Act 1947-Section 3
High Courts24 Nov 2025Allowed
M/s Whitefields Overseas Ltd. & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2368
Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 482, 200, 202, 397, 483, 401, 397(1), Chapter XIV, 156(1), 155(2), 420Indian Penal Code, 1860-Section 420, 468, 471, 120B, 465
High Courts24 Nov 2025Dismissed
Vinod Kumar Bhatia Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2362
Companies Act, 1956-Section 630Indian Evidence Act-Section 116Delhi Electricity Reform Act, 2000
High Courts24 Nov 2025Allowed
Vijay Partap Singh Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 11 DEL CK 2358
Code of Criminal Procedure, 1973-Sections 397, 401, 482, 239, 161, 227, 228Indian Penal Code, 1860-Section 354
High Courts24 Nov 2025Allowed
Vansh Mehra Vs State Of NCT Of Delhi
Delhi High Court · (2025) 11 DEL CK 2357
Bharatiya Nyaya Sanhita, 2023-Section 316(2), 3(5)
High Courts24 Nov 2025Partly Allowed
ITC Limited Vs Pelican Tobacco Co Ltd & Ors.
Delhi High Court · (2025) 11 DEL CK 2470
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4Cigarettes and Other Tobacco Products (Prohibition of Advertisement and other Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003Trade Marks Act, 1999-Section 29
High Courts24 Nov 2025Dismissed
Castrol Limited Vs Sanjay Sonavane & Ors.
Delhi High Court · (2025) 11 DEL CK 2469
Trade Marks Act, 1999-Section 2(1)(m), 142Code of Civil Procedure, 1908-Order II Rule 2, VI Rule 17Copyright Act, 1957-Section 60
High Courts24 Nov 2025Dismissed
The Coca-Cola Company & Anr. Vs M/s Raj Trade Links & Anr.
Delhi High Court · (2025) 11 DEL CK 2468
Code of Civil Procedure, 1908-Section 151, Order VIII Rule 1A, VIII Rule 1A(3), XI Rule 10, XVI Rule 1, XVIII Rule 4(1B)Commercial Courts Act, 2015
High Courts24 Nov 2025Dismissed
Koninklijke Philips N. V. & Ors. Vs Karma Mindtech & Ors.
Delhi High Court · (2025) 11 DEL CK 2467
Code of Civil Procedure, 1908-Order XI Rule 1, XI Rule 12, Section 30, 151, XXVI Rule 13Commercial Courts Act, 2015Bharatiya Nagarik Suraksha Sanhita, 2023-Section 379, 215
High Courts24 Nov 2025Allowed
Ashim Kumar Ghosh Vs The Registrar Of Trade Marks
Delhi High Court · (2025) 11 DEL CK 2465
Trade Marks Act, 1999-Section 91, 20(1), 19, 19(a), 9, 9(1), 9(1)(a), 9(1)(b), 23, 23(1), 154Trade Marks Rules, 2017Lanham Act-Section 2
High Courts24 Nov 2025Disposed Of
Medilabo RFP Inc Vs The Controller Of Patents
Delhi High Court · (2025) 11 DEL CK 2464
Patents Act, 1970-Section 117A, 3(i), 3(e), 3(d), 10(4)(a), 10(4)(c), 15, 2(1)(j), 2(1)(ja), 59Patents Rules-Rule 24B(5)
High Courts24 Nov 2025Disposed Of
Trident Limited Vs Controller Of Patents
Delhi High Court · (2025) 11 DEL CK 2461
Patents Act, 1970-Section 15, 2(1)(j), 2(1)(ja)Companies Act, 1956
High Courts24 Nov 2025Dismissed
Sun Pharmaceutical Industries Ltd. Vs Artura Pharmaceuticals P. Ltd.
Delhi High Court · (2025) 11 DEL CK 2459
Code of Civil Procedure, 1908-Order VII Rule 10, Section 151, 20, 20(c)
High Courts24 Nov 2025Dismissed
Sh. Gaurav Khattar Vs Sh. Virender Aggarwal
Delhi High Court · (2025) 11 DEL CK 2458
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, XXXVII Rule 4, XXXVII Rule 5