High Courts09 Sept 2025Disposed Of
Rekha Vs Kamla Devi & Ors.
Delhi High Court · (2025) 09 DEL CK 1635
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 545 of 6,144
High Courts09 Sept 2025Dismissed
Sh. Rohtas Kumar Vs Ms. Vandana Devi
Delhi High Court · (2025) 09 DEL CK 1636
Code of Civil Procedure, 1908-Section 115, Order IX Rule 4
High Courts09 Sept 2025Disposed Of
Sh Vipul Aggarwal Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2141
High Courts09 Sept 2025Disposed Of
Rohit Singh Vs Delhi University & Ors.
Delhi High Court · (2025) 09 DEL CK 2140
High Courts09 Sept 2025Disposed Of
Manno Devi Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 09 DEL CK 2139
National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011Delhi Municipal Corporation Act, 1957-Section 345A
High Courts09 Sept 2025Disposed Of
Naresh Nagapal & Ors. Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2138
High Courts09 Sept 2025Disposed Of
Kalyan Pratap Singh Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2178
Aircraft Rules, 1937-Rule 91
High Courts09 Sept 2025
Sahil Paliwal Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1700
Indian Evidence Act, 1872-Section 73, 114Constitution of India-Article 226Bharatiya Sakshya Adhiniyam, 2023-Section 72, 119
High Courts09 Sept 2025Dismissed
Madnani Engineerings Works Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1708
Constitution of India-Article 226
High Courts09 Sept 2025
Kamal Kumar Makhija & Ors. Vs Kamal Kapoor & Ors.
Delhi High Court · (2025) 09 DEL CK 1737
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 8, 7, 37, 16, 12, IVth Schedule2015 Amendment Act
High Courts09 Sept 2025Disposed Of
M/S Noorjahan Begum Vs General Manager Northern Railways & Anr.
Delhi High Court · (2025) 09 DEL CK 1739
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6A), 12(2), 16, 37, 8, 7The 2015 Amendment Act
High Courts09 Sept 2025Disposed Of
Mr. Simranjit Singh Gandhi & Anr. Vs M/s. Cidp Biotech India Pvt Ltd & Ors.
Delhi High Court · (2025) 09 DEL CK 1740
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 37, IVth ScheduleCompanies Act, 1956The 2015 Amendment Act
High Courts09 Sept 2025Disposed Of
Abiyan Capital India Pvt Ltd Vs Mrs. Meena & Anr.
Delhi High Court · (2025) 09 DEL CK 1741
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37Companies Act, 1956SARFAESI Act
High Courts09 Sept 2025Disposed Of
M/S Abdul Gaffur Ahmad Noor Vs General Manager Northern Railways & Anr.
Delhi High Court · (2025) 09 DEL CK 1742
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 12(5), 16, 37The 2015 Amendment Act
High Courts09 Sept 2025Dismissed
Mrs. Anju Chadha Vs Mr. Bhavesh Madan & Anr.
Delhi High Court · (2025) 09 DEL CK 2177
Code of Civil Procedure, 1908-Order VII Rule 11, XII Rule 6Benami Transactions (Prohibition) Act, 1988-Section 4, 4(1), 4(3)SARFAESI Act-Section 17(3), 34
High Courts09 Sept 2025Dismissed
ABB India.Ltd Vs Power Finance Corporation Limited & Anr.
Delhi High Court · (2025) 09 DEL CK 2176
Companies Act, 1956Code of Civil Procedure-Order XIII-AIndian Stamp Act, 1899-Section 35
High Courts09 Sept 2025Disposed Of
Amita Kishore Mansukhani Vs Vikram Krishna & Ors.
Delhi High Court · (2025) 09 DEL CK 1743
Code of Civil Procedure, 1908-Order XII Rule 6, XIV Rule 1Hindu Succession Act, 1956-Section 6Evidence Act-Section 64, 65
High Courts09 Sept 2025Disposed Of
M/S Hari Dashan Sevasahram Pvt. Ltd. Vs M/S Paul Sales Pvt. Ltd.
Delhi High Court · (2025) 09 DEL CK 1744
Code of Civil Procedure, 1908-Order XIII-A, I Rule 10, XII Rule 6, Section 151
High Courts09 Sept 2025Allowed
Kritika Jain Vs Rakesh Jain & Anr.
Delhi High Court · 2019 INSC 1344
Code of Civil Procedure, 1908-Order VII Rule 11(a), VI Rule 4Hindu Succession Act, 1956-Section 4, 6, 8, 15(1)(a), 16, 30Act 39 of 2005
High Courts09 Sept 2025Allowed
Sakshi & Anr. Vs Radhey Shyam & Anr.
Delhi High Court · (2025) 09 DEL CK 2198