High Courts01 Jul 2025Dismissed
M/S. Sawhney Rubber Industries Vs Workmen
Delhi High Court · (2025) 07 DEL CK 2728
Industrial Disputes Act, 1947Factories Act, 1948Minimum Wages Act, 1948
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 694 of 6,294
High Courts01 Jul 2025Dismissed
Himani @ Monika Goyal Vs Ashish Goyal
Delhi High Court · (2025) 07 DEL CK 2727
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib), 13(1)(i-a)Indian Penal Code, 1860-Section 498A, 406, 323, 506, 34
High Courts01 Jul 2025Dismissed
Sachin Kumar Daksh Vs Mamta Gola & Ors.
Delhi High Court · (2025) 07 DEL CK 2726
Hindu Marriage Act, 1955-Section 24, 13(1)(i), 13(1)(ia)Code of Criminal Procedure, 1973-Section 340, 195
High Courts01 Jul 2025Dismissed
Himanshu Verma Vs Chandni Verma
Delhi High Court · (2025) 07 DEL CK 2725
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 24, 13(1)(ia), 13(1)(ib)Code of Criminal Procedure-Section 125
High Courts01 Jul 2025Disposed Of
Kroll Information Assurance, LLC Vs The Controller General Of Patents, Designs And Trademarks & Ors.
Delhi High Court · (2025) 07 DEL CK 2762
Patents Act, 1970-Section 117A, 2(1)(j), 2(1)(ja), 2(1)(ac), 10(4)(c), 3(b), 3(k), 3, 57, 59, 59(1)Patents (Amendments) Act, 2002
High Courts01 Jul 2025
Belvedere Resources DMCC Vs OCL Iron And Steel Ltd & Ors.
Delhi High Court · (2025) 07 DEL CK 2760
Arbitration and Conciliation Act, 1996-Section 9, 37, 2(1)(e)(ii), 11, 17, 9(3), 7, 7(4)(b)BNSS, 2023-Section 397Companies Act, 2013-Section 232
High Courts01 Jul 2025Allowed
Roshan Real Estates Pvt Ltd Vs Government of NCT of Delhi
Delhi High Court · (2025) 07 DEL CK 2759
Arbitration and Conciliation Act, 1996-Sections 11, 11(6), 12, 12(1), 12(5), 14, 14(1)(a), 14(2), 15, 21; Fifth Schedule; Seventh Schedule; Entry 1 of the Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015DIAC (Administrative Cost and Arbitrators’ Fees) Rules, 2018
High Courts01 Jul 2025
Union Of India Through Ministry Of Tourism Vs Ms. Promila Sawhney
Delhi High Court · (2025) 07 DEL CK 2758
Constitution of India-Articles 14, 19, 21, Part IIIAdministrative Tribunals Act, 1985-Section 14(1)(b)(ii)Indian Contract Act, 1872-Section 28(a)
High Courts01 Jul 2025Dismissed
Govt Of NCT Of Delhi & Ors. Vs Nisha
Delhi High Court · (2025) 07 DEL CK 2757
Constitution of India-Article 226, 141
High Courts01 Jul 2025Allowed
Ram Kawar Garg Vs Bajaj Capital Investor Services Limited Now New Name Is Just Trade Securities Limited & Ors.
Delhi High Court · 2024 INSC 286
Arbitration and Conciliation Act, 1996-Sections 4, 14, 15, 16, 28(1), 28(3), 29(1), 34, 34(2)(a)(v), 34(2)(b) Explanation 1(i), 34(2)(b)(ii), 75, 81Arbitration and Conciliation Act, 1940-Sections 23, 28Arbitration and Conciliation (Amendment) Act, 2015
High Courts01 Jul 2025Dismissed
National Highways Authority Of India (NHAI) Vs South Indian Bank Ltd & Ors.
Delhi High Court · (2025) 07 DEL CK 2752
Arbitration and Conciliation Act, 1996-Section 34, 9, 11, 21, 7(5), 28(1), 31(3), 28(3)
High Courts01 Jul 2025Dismissed
M/S Viva Infraventure Pvt. Ltd. Vs New Okhla Industrial Development Authority
Delhi High Court · (2025) 07 DEL CK 2749
Arbitration and Conciliation Act, 1996-Section 29A(5), 11, 29A(1), 29A(3), 2(1)(e), 20(1), 20(2), 20(3), 31(4), 11(6), 9, 34, 12(1)(b) read with the Fifth and the Seventh Schedule, 24Indian Companies Act, 1956Uttar Pradesh Industrial Development Act, 1976
High Courts01 Jul 2025Dismissed
M/s Larsen & Toubro Limited Vs Rail Vikas Nigam Limited
Delhi High Court · (2025) 07 DEL CK 2747
Arbitration & Conciliation Act, 1996-Section 34, 37Indian Contract Act-Section 55, 73
High Courts01 Jul 2025Allowed
Raheja Developers Limited Vs Ahluwalia Contractors India Ltd
Delhi High Court · (2025) 07 DEL CK 2744
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A, 34, 34(3), 29A(7), 29A(1), 29A(3), 34(2)(b)
High Courts01 Jul 2025Allowed
Amar Singh Vs Commissioner Of Police & Ors.
Delhi High Court · (2025) 07 DEL CK 2740
Constitution of India-Article 226, 14 and 16Delhi Police (Appointment and Recruitment) Rules, 1980-Rule 9, 9(ii), 9(vi), 20, 20(1)Code of Criminal Procedure, 1973-Section 340
High Courts01 Jul 2025Dismissed
General Manager, Northern Railways & Ors. Vs Rajeev Kumar
Delhi High Court · (2025) 07 DEL CK 2739
Railway Servants (Discipline and Appeal) Rules, 1968-Rule SF-5, 9, 9 Sub-rule (2), 10Railway Service Conduct (Rule) 1966-Rule No.3.1 (i), (ii) & (iii)Constitution of India-Article 226
High Courts01 Jul 2025Dismissed
Raheja Developers Ltd. Vs Deepa Chawla
Delhi High Court · (2025) 07 DEL CK 2738
Arbitration and Conciliation Act, 1996-Section 8, 7, 7(5), 11, 37Negotiable Instruments Act, 1881-Section 138
High Courts01 Jul 2025Disposed Of
Lokesh Kumar & Ors. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 07 DEL CK 2767
Constitution of India-Article 14, 16Motor Vehicles ActRecruitment Rules for the post of Fire Operator
High Courts01 Jul 2025Partly Allowed
Krishan Kumar Wadhwa & Ors. Vs Arjun Som Dutt & Ors.
Delhi High Court · (2025) 07 DEL CK 2770
Code of Civil Procedure, 1908-Order VII Rule 11, XII Rule 6, Section 11, 34Transfer of Property Act, 1882-Section 55(6)(b), 55(4)(b)Interest Act, 1978-Section 3(1)(b), 3, 2(b)
High Courts01 Jul 2025Dismissed
M M Dhonchak Vs Union Of India
Delhi High Court · (2025) 07 DEL CK 2768
Recovery of Debts and Bankruptcy Act, 1993-Section 19(24)Tribunal (Conditions of Service) Rules, 2021-Rule 9, 9(3), 16Tribunal Reforms Act, 2021