High Courts26 May 2025Disposed Of
Vinod Kumar Sharma Vs Geeta Khurana
Delhi High Court · (2025) 05 DEL CK 1856
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 733 of 6,464
High Courts26 May 2025Dismissed
Vishal Vs Krishan Lamba
Delhi High Court · (2025) 05 DEL CK 1858
CPC-Order VI Rule 17
High Courts26 May 2025
Ram Dev Rai & Anr. Vs Delhi Urban Shelter Improvement Board & Anr.
Delhi High Court · (2025) 05 DEL CK 1860
Constitution of India-Article 226, 21, 19(1)(g), 19(e), 14, 19(6), 239AA(3)(a), 239AA(4)DUSIB Act, 2010-Section 2(f), 2(g), 10(1), 10(3), 11Specific Relief (Amendment) Act, 2018-Section 20A, 41(h)(a)
High Courts26 May 2025Disposed Of
Shri Arun Khandelwal Vs Shri Rakesh Gupta
Delhi High Court · (2025) 05 DEL CK 1861
High Courts26 May 2025Disposed Of
Dr. Debashish Chakravartty Vs Sabyasachi Chakravartty & Ors.
Delhi High Court · (2025) 05 DEL CK 1863
CPC-Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 2A
High Courts26 May 2025Disposed Of
Rajbhushan Omprakash Dixit Vs Punjab National Bank Through Chairman & Ors.
Delhi High Court · (2025) 05 DEL CK 1872
Constitution of India-Article 226, 141Insolvency and Bankruptcy Code, 2016Prevention of Money Laundering Act, 2002-Section 5
High Courts26 May 2025Disposed Of
Ratul Puri Vs Bank of Baroda
Delhi High Court · (2025) 05 DEL CK 1866
Insolvency and Bankruptcy Code, 2016-Section 7
High Courts26 May 2025Allowed
Happy Singh & Anr. Vs State Of N.C.T. Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1887
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act, 1955-Section 13B(1)
High Courts26 May 2025Dismissed
KRB Enterprises & Ors. Vs M/S. KRBL Limited
Delhi High Court · (2025) 05 DEL CK 1933
Commercial Courts Act, 2015-Section 13 (1A)Companies Act, 2013Trade Marks Act, 1999-Section 2(1)(m), 2(1)(zb), 2(2), 2(2)(b), 2(2)(c), 2(2)(c)(i), 2(2)(c)(ii), 29, 29(3), 29(6), 29(9), 33, 46, 46(1), 107, 134
High Courts26 May 2025Disposed Of
Devendri Alias Sunita Vs The State NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 1934
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 365, 396, 412
High Courts26 May 2025Dismissed
Satbir Singh Vs UOI & Anr.
Delhi High Court · (2025) 05 DEL CK 1935
Constitution of India-Article 226, 227Border Security Force Act, 1968-Section 24(a)BSF Rules-Rule 126
High Courts26 May 2025Disposed Of
Deepak Vs State Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 1937
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Indian Penal Code, 1860-Section 420, 468, 471
High Courts26 May 2025Dismissed
SI/Steno Digamber Singh Vs The UOI & Anr.
Delhi High Court · (2025) 05 DEL CK 1938
Border Security Force Act, 1968-Section 21(2), 20(c), 19(a), 117(2)Border Security Force Rules, 1969-Rule 45, 167 to 169Constitution of India-Article 226, 226/227
High Courts26 May 2025Disposed Of
Arun Jain & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1939
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts26 May 2025Dismissed
SI/Steno Digamber Singh Vs The UOI & Anr
Delhi High Court · (2025) 05 DEL CK 1940
BSF Act, 1968-Section 117BSF Rules, 1969-Rule 45(B), 167CCS (Leave) Rules, 1972-Rule 20
High Courts26 May 2025Disposed Of
Ramesh Sethi & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1941
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts26 May 2025Disposed Of
Abhilash Mullentevida Vs Commissioner Of Customs
Delhi High Court · (2025) 05 DEL CK 2009
Constitution of India-Article 226Customs Act, 1962-Section 77, 110Baggage Rules, 2016-Rule 2(vi), 3, 4, 6
High Courts26 May 2025Disposed Of
Connect Residuary Pvt. Ltd. Vs The Commissioner, Delhi Goods And Services Tax & Anr.
Delhi High Court · (2025) 05 DEL CK 2012
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 73SGST Act (Telangana GST Act)-Section 73
High Courts26 May 2025Disposed Of
Effects Management Services Private Limited Vs Sales Tax Officer Class II/Avato, Ward 61 & Ors.
Delhi High Court · (2025) 05 DEL CK 2013
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts26 May 2025Partly Allowed
Bharat Forge Limited Vs Tarsem Jain & Anr.
Delhi High Court · (2025) 05 DEL CK 1917
Arbitration and Conciliation Act, 1996-Section 2(1)(f), 5, 7, 7(4)(c), 8, 8(2), 9, 11, 11(6), 11(6-A), 12(1), 12(2), 12(3), 12(5), 13, 13(2), 14, 16, 18, 20, 20(4), 21, 30, 34, 34(1), 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(a)(v), 34(2)(b)(ii), 34(3), 36, 37, 48Arbitration and Conciliation (Amendment) Act, 2015-Section 8(i)