High Courts14 Nov 2025Allowed
Pritpal Singh Vs Jupinder Kaur Maker & Anr.
Delhi High Court · 2000 INSC 229
Code of Civil Procedure, 1908-Section 92, Order XXIII Rule 1, XXIII Rule 3Contempt of Courts Act, 1971-Section 2(b), 10, 11, 12
COURT ARCHIVE
Delhi High Court judgments
1,21,018 judgments · page 447 of 6,051
High Courts14 Nov 2025Disposed Of
Mohd Mansoor Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2341
Delhi Municipal Corporation Act, 1957-Section 345-A
High Courts14 Nov 2025Disposed Of
Sh Raj Kumar Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 11 DEL CK 2340
High Courts14 Nov 2025Disposed Of
Surbhi Catering Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2328
Constitution of India-Article 226(1), 226(2)Railways Act, 1989-Section 73, 79
High Courts14 Nov 2025Disposed Of
Om Prakash Vs The Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2317
Constitution of India-Article 226, 227BNSS, 2023-Section 528Delhi Prison Rules, 2018-Rule 1251
High Courts14 Nov 2025Allowed
Amit Singh & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2385
Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Sections 482, 320
High Courts14 Nov 2025Allowed
Vikrant Mathur & Anr. Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 11 DEL CK 2379
Indian Penal Code, 1860-Sections 498A, 406, 34, 377Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts14 Nov 2025Allowed
Roop Singh @ Rupesh Kumar & Ors. Vs State Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2377
Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts14 Nov 2025Dismissed
RI Networks Private Limited Vs World Phone Internet Services Private Limited & Ors.
Delhi High Court · (2025) 11 DEL CK 2375
Telecom Regulatory Authority of India Act, 1997-Section 14, 14(a)(ii), 14 to 20, 14M, 14N, 15, 18, 27Monopolies and Restrictive Trade Practices Act, 1969-Section 5Consumer Protection Act, 1986-Section 9
High Courts14 Nov 2025Disposed Of
Ankur Gauri @ Ankur & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2374
Indian Penal Code, 1860-Sections 354(B), 509, 506, 34, 354BBhartiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Sections 482, 320
High Courts14 Nov 2025
Saleem Ahmad Vs The State, NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2373
Negotiable Instruments Act, 1881-Section 138
High Courts14 Nov 2025Disposed Of
M/S. Singh Finlease Pvt. Ltd. Vs M/S. Tricity Educators Pvt. Ltd. & Ors.
Delhi High Court · (2025) 11 DEL CK 2356
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 37, IV Schedule2015 Amendment Act
High Courts14 Nov 2025Disposed Of
M/S Moneywise Financial Services Pvt Ltd Vs Mr. Rajeev Gupta Proprietor Of Granite Galaxy & Ors.
Delhi High Court · (2025) 11 DEL CK 2352
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37The 2015 Amendment Act
High Courts14 Nov 2025Disposed Of
M/s Satveer Sharma Vs Global Canesugar Services Pvt Ltd
Delhi High Court · (2025) 11 DEL CK 2351
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts14 Nov 2025Disposed Of
Pooja Mourya Vs Adwait Gupta
Delhi High Court · (2025) 11 DEL CK 2350
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(5), 11(6), 11(6A), 12(2), 16, 21, 372015 Amendment Act
High Courts14 Nov 2025Disposed Of
Proactive Data Systems Pvt Ltd Vs Planex Interior Design Solutions LLP
Delhi High Court · (2025) 11 DEL CK 2348
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37The 2015 Amendment Act
High Courts14 Nov 2025Disposed Of
Axis Finance Limited Vs Avinash Yerramsetty
Delhi High Court · (2025) 11 DEL CK 2347
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 29B, 372015 Amendment Act
High Courts14 Nov 2025Disposed Of
Axis Finance Limited Vs Dr. Mahesh S
Delhi High Court · (2025) 11 DEL CK 2344
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 29B, 37
High Courts14 Nov 2025Dismissed
Rakesh Singh Vs Amit Kumar & Ors.
Delhi High Court · (2025) 11 DEL CK 2343
IPC-Section 468, 471, 120-BTransfer of Property Act, 1882-Section 54, 40, 5, 53-ARegistration Act, 1908-Section 17, 49
High Courts14 Nov 2025Disposed Of
CG Power And Industrial Solutions Limited Vs IndusInd Bank & Ors.
Delhi High Court · (2025) 11 DEL CK 2411
CPC-Order I Rule 10