COURT ARCHIVE

Delhi High Court judgments

1,21,018 judgments · page 436 of 6,051

High Courts24 Nov 2025Dismissed

Naresh Bansal & Ors. Vs Adjudicating Authority & Anr.

Delhi High Court · (2025) 11 DEL CK 2962

Prevention of Money Laundering Act, 2002-Section 2(1)(u), 2(1)(v), 3, 4, 5, 5(1), 5(5), 6, 6(2), 6(5)(b), 6(7), 8, 8(1), 8(2), 8(3), 17(4), 18(10), 26, 42, 50Prevention of Money Laundering (Amendment) Act, 2013 (Act 2 of 2013)Foreign Exchange Management Act, 1999-Section 37

High Courts24 Nov 2025Allowed

M/s Triom Hospitality, Through Its Partner, Mr. Sanjay Sharma Vs M/s J.S. Hospitality Services Pvt. Ltd.

Delhi High Court · (2025) 11 DEL CK 2958

Arbitration and Conciliation Act, 1996-Section 5, 7, 7(3), 8, 8(1), 8(2), 9, 11, 11(6A), 16, 16(2), 16(3), 17, 21, 24(1), 26, 27, 34, 37, 37(1)(a), 43(1), 45Commercial Courts Act, 2015-Section 13(1-A)Companies Act, 1956

High Courts24 Nov 2025Dismissed

Union Of India & Ors. Vs Sanjoy Kar & Ors.

Delhi High Court · (2025) 11 DEL CK 2507

Constitution of India-Articles 14, 16Railway Services (Revised Pay) Rules 1997

High Courts24 Nov 2025Allowed

Greenway Modern School Vs Rammilan Rawat & Anr.

Delhi High Court · (2025) 11 DEL CK 2905

Delhi School Education Rules, 1973-Rule 118, 120, 59, 59(2)(m)

High Courts24 Nov 2025Dismissed

Deepak Gupta Vs Kirori Mal College & Ors.

Delhi High Court · (2025) 11 DEL CK 2904

University Non-Teaching Employees (Terms and Conditions of Service) Rules, 2013-Rules 66(4), 66(5)(a)Constitution of India-Article 226

High Courts24 Nov 2025Dismissed

Tarun & Ors. Vs Union Of India & Ors.

Delhi High Court · (2025) 11 DEL CK 2521

Constitution of India-Article 226Apprentices Act, 1961-Section 12, 22, 22(1), 22(2)Apprenticeship Rules, 1992-Schedule 5, VI

High Courts24 Nov 2025Allowed

Rohit Vs State (N.C.T. Of Delhi)

Delhi High Court · (2025) 11 DEL CK 2535

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 498A, 304B, 34Code of Criminal Procedure, 1973-Section 176

High Courts24 Nov 2025Dismissed

Principal Commissioner Of Income Tax, Delhi-1 Vs M/S Aon Consulting Private Limited

Delhi High Court · (2025) 11 DEL CK 2532

Income Tax Act, 1961-Section 143(3), 144C, 263, 10A, 260(A), 271(1)(c), 234B, 234D, 220(2)

High Courts24 Nov 2025Dismissed

Kross Diamonds Pvt. Ltd Vs Income Tax Officer, Ward 14(3)

Delhi High Court · (2025) 11 DEL CK 2523

Income Tax Act, 1961-Section 260A, 69C

High Courts24 Nov 2025Dismissed

Oswal Chemicals And Fertilizer Vs UOI & Ors.

Delhi High Court · 2023 INSC 864

Constitution of India-Article 12, 14, 226, 227The Government of India (Allocation of Business) Rules

High Courts24 Nov 2025Dismissed

Union Of India & Ors. Vs Ex-Wo Ganesh Chandra Sarkar

Delhi High Court · (2025) 11 DEL CK 2293

Constitution of India-Article 226

High Courts24 Nov 2025Dismissed

Envitech Consultants India Pvt Ltd Vs Rudrabhishek Enterprises Limited & Ors.

Delhi High Court · (2025) 11 DEL CK 2289

Code of Civil Procedure, 1908-Order VII Rule 11Copyright Act, 1957-Section 2(k), 4, 14, 16, 17, 17(d), 18, 19, 19A, 28, 30, 30A, 31, 31A, 51, 55, 56, 57, 58, 62MSMED Act-Section 16

High Courts24 Nov 2025Allowed

Rani Alankar Jewellers Private Ltd. Vs Kundan Lal And Sons

Delhi High Court · (2025) 11 DEL CK 2280

Commercial Courts Act 2015Code of Civil Procedure, 1908-Order VIII, VIII Rule 1

High Courts24 Nov 2025Disposed Of

Hermes International & Anr. Vs Macky Lifestyle Private Limited & Anr.

Delhi High Court · (2025) 11 DEL CK 1960

Code of Civil Procedure, 1908- Section 151Evidence Act. 1872- Section 165Trade Marks Act, 1999- Section 2(1)(zg), 11(6), 11(7)

High Courts24 Nov 2025Allowed

Shashank Vs State (Gnct Of Delhi)

Delhi High Court · (2025) 11 DEL CK 1969

Code of Criminal Procedure, 1973- Section 313, 374(2), 382, 428Indian Penal Code, 1860- Section 328, 379, 411, 419, 420, 468

High Courts24 Nov 2025Dismissed

Tarun & Ors Vs Union Of India & Ors

Delhi High Court · (2025) 11 DEL CK 1968

Constitution of India, 1950- Article 226Apprentices Act, 1961- Section 22, 22(1), 22(2)

High Courts24 Nov 2025Dismissed

Naresh Bansal And Ors Vs Adjudicating Authority And Anr

Delhi High Court · (2025) 11 DEL CK 1967

Constitution of India, 1950- Article 32, 226, 226(2), 323A, 323BCode of Criminal Procedure, 1973- Section 173Indian Penal Code, 1860- Section 120B, 418, 419, 420, 465, 467, 468, 471

High Courts24 Nov 2025Allowed

Rohit Vs State (N.C.T. Of Delhi)

Delhi High Court · (2025) 11 DEL CK 1966

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Code of Criminal Procedure, 1973- Section 176Indian Penal Code, 1860- Section 34, 304B, 498A

High Courts24 Nov 2025Allowed

Vansh Mehra Vs State Of Nct Of Delhi

Delhi High Court · (2025) 11 DEL CK 1965

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 316(2)

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