High Courts14 Nov 2025Disposed Of
Deepika Talwar & Anr Vs Shalini Chodhary Sharma
Delhi High Court · (2025) 11 DEL CK 2902
Code of Civil Procedure, 1908-Section 104, Order XLIII Rule 1, XXXIX Rule 1 and 2, XXXIX Rule 4
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Delhi High Court judgments
1,21,018 judgments · page 449 of 6,051
High Courts14 Nov 2025Allowed
Sukhvinder Singh Rathi Security Agency Vs Smt. Sunita Sharma & Anr.
Delhi High Court · (2025) 11 DEL CK 2898
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F
High Courts14 Nov 2025Allowed
M/s Alpro Industries Vs M/s Ambience Pvt. Limited & Anr.
Delhi High Court · (2025) 11 DEL CK 2887
Arbitration and Conciliation Act, 1996-Section 34, 12(5), 2(1)(c), 2(c), 31, 16, 37, 14(2), 4, 34(2)(b), 36Partnership Act, 1932Constitution of India
High Courts14 Nov 2025Disposed Of
K P Rana Vs Delhi Development Authority
Delhi High Court · 2023 INSC 931
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 28(1)(a), 43(1), 43(2), 21Indian Contract Act, 1872-Section 73Limitation Act, 1963-Section 3(1), Article 25
High Courts14 Nov 2025Allowed
Shangri-La International Hotel Management Pte. Ltd. Vs Commissioner Of Income-Tax (International Tax)-3 Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2528
Income Tax Act, 1961-Section 143(1), 244A, 264
High Courts14 Nov 2025Allowed
Shangri-La International Hotel Management Pte. Ltd. Vs Commissioner Of Income-Tax (International Tax)-3, Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2526
Income-tax Act, 1961-Section 264, 244A, 143(1)
High Courts14 Nov 2025Disposed Of
Shamshad Ahmad Vs State NCT Of Delhi
Delhi High Court · (2025) 11 DEL CK 2300
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 409, 420, 120B, 201Constitution of India-Article 21
High Courts14 Nov 2025Dismissed
Vijay @ Noti Vs State
Delhi High Court · (2025) 11 DEL CK 2297
Cr.P.C.-Section 374(2), 428, 313IPC-Sections 308/34, 323, 307
High Courts14 Nov 2025Disposed Of
Hockey India Vs Hockey Bihar & Anr.
Delhi High Court · (2025) 11 DEL CK 2284
Code of Civil Procedure, 1908-Order XLIII, Rule 1, Section 104, 151, XXXIX, 1 and 2
High Courts14 Nov 2025Dismissed
Nazra Khatoon Vs Mohd. Zafar & Ors.
Delhi High Court · (2025) 11 DEL CK 2275
CPC-Order I Rule 10, I Rule 10 (2), I Rule 9
High Courts14 Nov 2025Disposed Of
Frill Infra Developers Private Limited Vs Collector Of Stamps & Anr.
Delhi High Court · (2025) 11 DEL CK 2274
IPC-Sections 406, 420, 467, 468, 471, 34, 120BIndian Stamp Act, 1899-Section 49, 50, 50(3), 48Limitation Act, 1963-Section 5
High Courts14 Nov 2025Disposed Of
Manan Goel Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2272
Indian Penal Code-Section 403, 405, 406Companies Act, 2013-Section 447, 212(1) - (4)Constitution of India-Article 21
High Courts14 Nov 2025Dismissed
M/S Richa Constructions Co Vs M/S NBCC (India) Ltd
Delhi High Court · (2025) 11 DEL CK 2270
Arbitration and Conciliation Act-Section 34Commercial Courts ActConstitution of India-Article 227
High Courts14 Nov 2025Disposed Of
Libra Associates Vs Dabur India Ltd
Delhi High Court · (2025) 11 DEL CK 2261
Arbitration and Conciliation Act, 1996-Section 11, 12(5), 12(2)
High Courts14 Nov 2025Dismissed
Ram Shovit Singh Vs Sangeeta Gupta & Anr.
Delhi High Court · (2025) 11 DEL CK 2260
Delhi Rent Control Act, 1958-Section 25B(8), 14(7), 25B(4), Third ScheduleCode of Civil Procedure, 1908-Section 115
High Courts14 Nov 2025Disposed Of
K P Rana Vs Delhi Development Authority
Delhi High Court · (2025) 11 DEL CK 1922
Arbitration and Conciliation Act, 1996- Section 21, 28(1)(a), 34, 37, 37(1)(c), 43, 43(1), 43(2)Contract Act, 1872- Section 73
High Courts14 Nov 2025Disposed Of
Frill Infra Developers Private Limited Vs Collector Of Stamps & Anr
Delhi High Court · (2025) 11 DEL CK 1920
Constitution of India, 1950- Article 226, 265, 300ALimitation Act, 1963- Section 5
High Courts14 Nov 2025Disposed Of
Manan Goel Vs Union Of India & Ors
Delhi High Court · (2025) 11 DEL CK 1919
Constitution of India, 1950- Article 21Indian Penal Code, 1860- Section 403, 405, 406Companies Act, 2013- Section 447
High Courts14 Nov 2025Dismissed
M/s Richa Constructions Co Vs M/s NBCC (India) Ltd
Delhi High Court · (2025) 11 DEL CK 1928
Constitution of India, 1950- Article 227Arbitration and Conciliation Act, 1996- Section 34
High Courts14 Nov 2025Dismissed
Nazra Khatoon Vs Mohd. Zafar & Ors
Delhi High Court · (2025) 11 DEL CK 1927
Code of Civil Procedure 1908- Order 1 Rule 10, Order 1 Rule 10(2)