High Courts04 Sept 2025Disposed Of
Flt. Lt Deeksha Shukla (Retd) Vs Union Of India Ministry Of Defence & Anr.
Delhi High Court · (2025) 09 DEL CK 1940
AFT ActAir Force Act
COURT ARCHIVE
Delhi High Court judgments
1,23,083 judgments · page 552 of 6,155
High Courts04 Sept 2025Disposed Of
Neeraj Bhanupratap Singh Vs Additional Commissioner Of Customs (Export)
Delhi High Court · (2025) 09 DEL CK 2021
Constitution of India-Articles 226, 227Customs Act, 1962-Section 2(20)
High Courts04 Sept 2025Disposed Of
Sonaram Bagadaram Mali Vs The Commissioner Of Custom & Ors.
Delhi High Court · (2025) 09 DEL CK 2022
Constitution of India-Article 226Customs Act, 1962-Section 128
High Courts04 Sept 2025Dismissed
Jagdish Chander Vs All India Institute Of Medical Sciences
Delhi High Court · (2025) 09 DEL CK 2104
Limitation Act-Section 3, 5
High Courts03 Sept 2025Dismissed
Tonny Vs State
Delhi High Court · (2025) 09 DEL CK 2137
IPC-Sections 354B, 366, 376, 506Protection of Children from Sexual Offences Act, 2012-Sections 3, 4, 5, 6, 8, 29Cr.P.C.-Sections 161, 164, 313
High Courts03 Sept 2025
New India Assurance Co Ltd Vs Ratan Haldar & Ors.
Delhi High Court · (2025) 09 DEL CK 1630
Motor Vehicles Act, 1988-Section 173, 149(2)(a)(ii)
High Courts03 Sept 2025Disposed Of
Mercuria Energy Trading B.V. Vs Indo Mercuria International Private Limited
Delhi High Court · (2025) 09 DEL CK 1631
Companies Act, 1956-Section 433, 434
High Courts03 Sept 2025Dismissed
Sunil D Vijan & Anr. Vs Neerja Ghura
Delhi High Court · (2025) 09 DEL CK 1657
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25B(4), 3(a), 25B(8)Administration of Evacuee Property Act, 1950
High Courts03 Sept 2025Disposed Of
Tata Capital Limited Vs Anil Kumar Saxena & Anr.
Delhi High Court · (2025) 09 DEL CK 2214
Arbitration and Conciliation Act, 1996-Section 11, 21, 11(6), 11(6A), 8, 7, 37, 16, 12(2)2015 Amendment Act
High Courts03 Sept 2025Disposed Of
Casio India Co. Private Limited Vs M/S Anil Rai Electronics Enterprises Pvt. Limited
Delhi High Court · (2025) 09 DEL CK 1727
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 21, 8, 7, 37, 16, 12(2)The 2015 Amendment Act
High Courts03 Sept 2025Disposed Of
M/s Moneywise Financial Services Pvt. Ltd Vs M/s Kiran Enterprises Through Its Partners & Ors
Delhi High Court · (2025) 09 DEL CK 1728
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 372015 Amendment Act
High Courts03 Sept 2025Disposed Of
Mr. Shakeel Ahmed Vs WTC Noida Development Company Pvt.Ltd & Anr.
Delhi High Court · (2025) 09 DEL CK 1730
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 21, 8, 7, 16, 37, 12(2)The 2015 Amendment Act
High Courts03 Sept 2025Disposed Of
Tata Capital Limited Vs Metroroadways Private Limited & Ors.
Delhi High Court · (2025) 09 DEL CK 2219
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 372015 Amendment Act
High Courts03 Sept 2025Disposed Of
Mohd Adil Khan Vs WTC Noida Development Company Pvt Ltd & Anr.
Delhi High Court · (2025) 09 DEL CK 1731
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 21, 8, 7, 37, 16, 12(2)The 2015 Amendment Act
High Courts03 Sept 2025Disposed Of
Tata Capital Limited Vs Avtar Singh & Anr.
Delhi High Court · (2025) 09 DEL CK 2218
Arbitration and Conciliation Act, 1996-Section 11, 21, 11(6), 8, 7, 11(6A), 37, 16, 12(2)2015 Amendment Act
High Courts03 Sept 2025Allowed
Jyotsna Bedi Vs Tikka Brijinder Singh Bedi
Delhi High Court · (2025) 09 DEL CK 1732
Code of Civil Procedure-Section 47, Order 23 Rule 3Negotiable Instruments Act, 1882-Section 138
High Courts03 Sept 2025Partly Allowed
Smt. Bhumitra Jindal & Anr. Vs Sh. Braham Tej Mittal & Anr.
Delhi High Court · (2025) 09 DEL CK 1733
Indian Succession Act, 1925-Section 63, 68Registration Act, 1908Income Tax Act, 1961
High Courts03 Sept 2025Disposed Of
T.V. Today Network Limited Vs Anurag Srivastava & Anr.
Delhi High Court · (2025) 09 DEL CK 1734
Companies Act, 1956
High Courts03 Sept 2025Dismissed
Sachin Pal Vs The State NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2207
BNS-Section 109(1), 351(3)Arms Act-Section 25, 27
High Courts03 Sept 2025Allowed
Akash & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2206
IPC-Section 498A/406/34