High Courts24 Jul 2025Dismissed
Asha Jain Vs Sajjan Pasari & Anr.
Delhi High Court · (2025) 07 DEL CK 1887
Code of Civil Procedure, 1908-Order XXXIX Rule 4, Section 151Transfer of Property Act, 1882-Section 52
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 640 of 6,263
High Courts24 Jul 2025Allowed
Indian Social Action Forum Vs Union Of India
Delhi High Court · (2025) 07 DEL CK 1923
Foreign Contribution (Regulation) Act, 2010-Section 12, 12(4), 12(4)(e), 16, proviso to Sections 12 and 16Foreign Contribution (Regulation) Act, 1976Constitution of India-Article 14, 19(1)(c), 19(1)(g), 20, 21
High Courts24 Jul 2025Dismissed
Union Of India & Ors. Vs Col Rk Chawla (Retd.)
Delhi High Court · (2025) 07 DEL CK 1938
Constitution of India-Article 226
High Courts24 Jul 2025Dismissed
Union Of India & Ors. Vs Wg Cdr George Joseph Retd No 28298
Delhi High Court · (2025) 07 DEL CK 1943
Constitution of India-Article 226
High Courts24 Jul 2025Dismissed
Union Of India & Ors. Vs Maj Gen Lalit Kumar Rampal VSM (Retd.)
Delhi High Court · (2025) 07 DEL CK 1945
Constitution of India-Article 226
High Courts24 Jul 2025Dismissed
Union Of India & Ors. Vs Ex Sub Maj Atma Singh
Delhi High Court · (2025) 07 DEL CK 1951
Constitution of India-Article 226
High Courts24 Jul 2025Allowed
Ms Lalita Goyal Proprietor Of Ms Baby Wheels India Vs Sumit Garg
Delhi High Court · (2025) 07 DEL CK 2131
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Designs Act, 2000-Section 22(4), 19
High Courts24 Jul 2025Disposed Of
Dharmendra Pal Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 1955
Border Security Force Rules, 1969-Rule 25
High Courts24 Jul 2025Dismissed
Kotak Mahindra Bank Limited Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 1973
Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 7Indian Contract Act, 1872-Sections 126, 128, 133, 134, 135, 139, 141
High Courts24 Jul 2025
Triveni Pattern Glass Ltd Vs Triveni Glass Ltd & Ors.
Delhi High Court · (2025) 07 DEL CK 1975
Arbitration and Conciliation Act, 1996-Section 11(6), 37(1)(c), 34, 11, 77Limitation Act, 1963-Article 137
High Courts24 Jul 2025Dismissed
Union Of India Vs M/S. Rail Track Concrete Products Private Limited
Delhi High Court · 2025 INSC 574
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2A)
High Courts24 Jul 2025Disposed Of
E.S.I.C. & Ors. Vs Joint Action Council Speciality And Doctors
Delhi High Court · (2025) 07 DEL CK 2006
High Courts24 Jul 2025Disposed Of
Satya Bir Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2008
Administrative Tribunals Act, 1985-Section 21
High Courts24 Jul 2025Dismissed
Subash Chander Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 07 DEL CK 2009
High Courts24 Jul 2025Dismissed
M/S Balaji Enterprises & Ors. Vs M/S Sundaram Finance Ltd
Delhi High Court · (2025) 07 DEL CK 2010
Arbitration and Conciliation Act, 1996-Section 11, 12(5)
High Courts24 Jul 2025Dismissed
Staff Selection Commission & Anr. Vs Gajendra Singh Dangi
Delhi High Court · (2025) 07 DEL CK 2011
High Courts24 Jul 2025Disposed Of
Dr. Alok Pradhan Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 07 DEL CK 2012
High Courts24 Jul 2025Disposed Of
Smt Sunder Vs The Commissioner Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2016
High Courts24 Jul 2025Dismissed
Geps Projects Vs Indiabulls Estate Limited
Delhi High Court · (2025) 07 DEL CK 2018
Arbitration and Conciliation Act, 1996-Section 9
High Courts24 Jul 2025Dismissed
Narender Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2055
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Section 302, 302/34, 308, 326Cr.P.C.-Section 439