COURT ARCHIVE

Delhi High Court judgments

1,29,263 judgments · page 743 of 6,464

High Courts20 May 2025Allowed

Tata Projects - Kalindee (JV) & Ors. Vs Rail Vikas Nigam Limited

Delhi High Court · (2025) 05 DEL CK 2967

Arbitration and Conciliation Act, 1996-Section 11(6), 11(6-A), 11(8), 21, 12, 12(1), 12(5), Schedule V, VII, 7, 16, 8Arbitration and Conciliation (Amendment) Act, 2015Indian Stamp Act 1899

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High Courts20 May 2025Allowed

Rashtriya Ispat Nigam Limited Vs Rescom Mineral Trading FZE

Delhi High Court · (2025) 05 DEL CK 2963

Arbitration and Conciliation Act, 1996-Section 9, 9(2), 9(3), 17, 36, 91CPC-Order XXXVIII Rule 5, XXXVIII Rule 54

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High Courts20 May 2025

Mata Amritanandmayi Math Vs Anil Kumar Jain & Ors.

Delhi High Court · (2025) 05 DEL CK 1684

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4, XXXIX Rule 2ARegistration Act, 1908-Section 21, 69CrPC-Section 149

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High Courts20 May 2025Dismissed

Shri Samay Garg Vs Shri Ram Kumar Garg & Ors.

Delhi High Court · (2025) 05 DEL CK 1688

Code of Civil Procedure, 1908-Order VII Rule 11, VI Rule 17Limitation Act, 1963-Article 58 read with Article 65Transfer of Property Act, 1882-Section 6(e)

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High Courts20 May 2025Dismissed

Shri Samay Garg Vs Shri Ram Rattan Gupta & Ors.

Delhi High Court · 2024 INSC 1043

Code of Civil Procedure, 1908-Order VII Rule 11, XXXIX Rule 1 and 2Transfer of Property Act, 1882-Section 53ARegistration Act, 1908-Section 17(1)(A)

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High Courts20 May 2025Dismissed

Gopakumar Gopinathen Vs Bergen Associates P Ltd

Delhi High Court · (2025) 05 DEL CK 1699

Code of Civil Procedure, 1908-Section 115, 15 to 20, 19, Order VII Rule 11Contract Act-Section 23, 28

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High Courts20 May 2025Dismissed

M/s Simba Shopping Pvt Ltd & Ors. Vs Aero Club

Delhi High Court · (2025) 05 DEL CK 1700

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 10, XLIII, 20Contract Act, 1872-Section 23, 28

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High Courts20 May 2025Dismissed

Krishma & Ors. Vs Mohan & Ors.

Delhi High Court · (2025) 05 DEL CK 1680

Motor Vehicles Act, 1988-Section 173Minimum Wages Act

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High Courts20 May 2025Disposed Of

Vaikunth Multistate CGHS Ltd & Ors. Vs Mrs. Kanta Rani

Delhi High Court · (2025) 05 DEL CK 1705

Code of Civil Procedure, 1908-Section 15(1), Order VII Rule 11Real Estate (Regulatory and Development) Act, 2016-Section 79

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High Courts20 May 2025Disposed Of

G4S Secure Solutions India Pvt. Ltd. Vs Ranjeet Kumar

Delhi High Court · (2025) 05 DEL CK 1707

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High Courts20 May 2025Dismissed

Madhu Tayal Vs Shri Ghanshyam Das Tayal

Delhi High Court · (2025) 05 DEL CK 1734

Bharatiya Sakshya Adhiniyam, 2023-Section 122Delhi Rent Control Act, 1958

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High Courts20 May 2025Dismissed

Jasmeet Singh Sethi & Ors. Vs Government Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 05 DEL CK 1739

Constitution of India-Article 13(3)(a), 14, 19(1)(a) to (g), 19(1)(g), 19(2) to (6), 19(6), 47, 226

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High Courts20 May 2025Disposed Of

South Delhi Municipal Corporation Vs Moon Steeland General Industries Pvt. Ltd.

Delhi High Court · (2025) 05 DEL CK 1757

Constitution of India-Article 227, 366(12)Delhi Municipal Corporation Act, 1957-Section 416/417, 123D, 123B(9)/123D(d), 169, 116A(1)(f), 115ADMC (Property Taxes) Bye Laws, 2004-Section 9(b)(i), Bye-law 9(e)

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High Courts20 May 2025Disposed Of