High Courts01 Nov 2025Disposed Of
Mapex Infrastructure Pvt Ltd Vs National Highways Authority Of Inida
Delhi High Court · (2025) 11 DEL CK 1796
Arbitration and Conciliation Act, 1996 - Section 7, 19(1), 31(7), 34, 37Contract Act, 1872 - Section 73
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Delhi High Court judgments
1,21,811 judgments · page 475 of 6,091
High Courts01 Nov 2025Disposed Of
Mohd Umar Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 1795
Code of Criminal Procedure, 1973 - Section 357(3), 357(5), 421, 431Indian Penal Code, 1860 - Section 64, 69Negotiable Instruments Act, 1881 - Section 138
High Courts01 Nov 2025Disposed Of
Shakuntla Health Education Foundation Vs Guru Gobind Singh Indrapraprastha University & Ors.
Delhi High Court · (2025) 11 DEL CK 1794
Delhi Land Reforms Act, 1954 - Section 81
High Courts01 Nov 2025Partly Allowed
Charanjeet Vs State (Nct Of Delhi)
Delhi High Court · (2025) 11 DEL CK 1793
Code of Criminal Procedure, 1973 - Section 313, 428Indian Penal Code, 1860 - Section 307, 308Arms Act, 1959 - Section 25, 25(1B)(b), 27, 54, 59
High Courts31 Oct 2025
Dr Reddys Laboratories Limited & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 10 DEL CK 1718
Food Safety and Standards Act, 2006-Sections 16, 18, 22(1)(b)(iii), 23, 24, 26-A, 52, 53, 68, 89, 92Food Safety and Standards (Labelling and Display) Regulations, 2020-Sub-regulations 4(3), 5(1)Food Safety and Standards (Advertising and Claims) Regulations, 2018-Sub-regulations 4(1), 4(13)
High Courts31 Oct 2025Allowed
Alcon Inc Vs Controller Of Patents And Designs
Delhi High Court · (2025) 10 DEL CK 1731
Patents Act, 1970-Section 117-A, 2(1)(j), 2(1)(ja), 10(4)(c), 15, 2(1)(ac)
High Courts31 Oct 2025Dismissed
Siddharth @ Siddharth Vasisht @Siddharth Vats & Ors. Vs Manju Rani
Delhi High Court · (2025) 10 DEL CK 1735
Delhi Rent Control Act, 1958-Sections 14(1)(e), 25B, 25(4), 25(5), 2(I)(III), 25B(8), 14(7)Indian Evidence Act-Section 116
High Courts31 Oct 2025Disposed Of
M/S Hari Catering Services Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1783
Constitution of India-Article 226(1), 226(2)Railways Act, 1989-Section 73, 79
High Courts31 Oct 2025Disposed Of
Seema Devi & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 10 DEL CK 1784
Cantonment Act, 2006-Section 248, proviso
High Courts31 Oct 2025Disposed Of
Jyoti Jain Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1785
High Courts31 Oct 2025Disposed Of
M/S Gupta Traders Through Its Propreitor Vs Delhi Transco Limited
Delhi High Court · (2025) 10 DEL CK 1794
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 11(6-A), 12, 16, 37The 2015 Amendment Act
High Courts31 Oct 2025Disposed Of
Shabhnam Praveen & Ors. Vs Axis E-Corp Solution Private Limited & Ors.
Delhi High Court · (2025) 10 DEL CK 1802
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 11(6-A), 12(2), 16, 37The 2015 Amendment Act
High Courts31 Oct 2025Disposed Of
Bhupender Kaur Vs Axis E Corp Solutions Pvt Ltd & Ors.
Delhi High Court · (2025) 10 DEL CK 1803
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts31 Oct 2025Disposed Of
Emergy Enviro Private Limited - Sine IIT Bombay Firm Vs CSIR - National Environment Engineering Research Institute
Delhi High Court · (2025) 10 DEL CK 1808
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37Arbitration Act, 1940
High Courts31 Oct 2025Disposed Of
Statcon Electronics India Limited Vs M/s Champion Semiconductor LLP
Delhi High Court · (2025) 10 DEL CK 1809
Arbitration and Conciliation Act, 1996-Section 11, 12 (2)
High Courts31 Oct 2025Dismissed
Shri Anil Gupta @ Pulpul & Ors. Vs Shri Ram Gupta
Delhi High Court · (2025) 10 DEL CK 1826
CPC-Order VI Rule 17
High Courts31 Oct 2025Dismissed
Taruna Vs State Through SHO PS Jahangir Puri & Ors.
Delhi High Court · (2025) 10 DEL CK 1835
Constitution of India-Article 226B.N.S.S., 2023-Section 528
High Courts31 Oct 2025Allowed
Hitesh Kumar & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1854
Code of Criminal Procedure, 1973-Section 82, 83, 156(3)Indian Penal Code, 1860-Section 420, 467, 468, 471, 120-B, 34, 174AConstitution of India-Article 21
High Courts31 Oct 2025Allowed
Sh Rajesh Kumar & Ors. Vs The State (Govt Of Nct Of Delhi) & Anr.
Delhi High Court · (2025) 10 DEL CK 1869
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 323, 308, 120B, 34
High Courts31 Oct 2025Allowed
Mayank Goel & Ors. Vs State Govt. Of N.C.T Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1870
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482