High Courts16 May 2025Dismissed
Emaar India Ltd Vs Citron Holding LLP
Delhi High Court · (2025) 05 DEL CK 2836
Arbitration & Conciliation Act, 1996-Section 34, 21, 11, 29A, 14 and 15, 32, 31(7)
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 754 of 6,464
High Courts16 May 2025Dismissed
Delhi Subordinate Services Selection Board & Ors. Vs Parvesh Gautam & Anr.
Delhi High Court · (2025) 05 DEL CK 2851
Delhi Council for Physiotherapy and Occupational Therapy Act, 1997-Section 41Delhi Council for Physiotherapy and Occupational Therapy Rules, 2014-Rule 15.10Evidence Act, 1872
High Courts16 May 2025Dismissed
Staff Selection Commission & Ors. Vs Ajay
Delhi High Court · (2025) 05 DEL CK 2849
High Courts16 May 2025Disposed Of
K S Bhandari Vs M/s International Security Printers Pvt Ltd
Delhi High Court · (2025) 05 DEL CK 2939
Delhi Rent Control Act, 1958-Section 2(e), 2(l), 2(l)(ii), Explanation I and II to Section 2(l), 3, 4 to 13, Chapter III, 14, 14(1), proviso to Section 14(1), 14(1)(a), 14(1)(b), 14(1)(d), 14(1)(e), Explanation to Section 14(1)(e), 14(1)(h), 14(2) to 14(11), 14(7), 14A, 14B, 14C, 14D, 14E, 22, 22(a), 22(b), 22(c), 22(d), Explanation to Section 22, Chapter IIIA, 25A, 25B, 25B(8), 25C, 38, 39(2)Transfer of Property Act, 1882-Section 106General Clauses Act-Section 3(42), 13
High Courts16 May 2025Disposed Of
Lalit Sharma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2278
Bar Council of Delhi Rules, 1963-Rule 5(ii)
High Courts16 May 2025Disposed Of
R H A Enterprises Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2279
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts16 May 2025
Khaleeque Ahmed Prop M/S Mark Ad Grafix Vs Superintendent CGST, Range -163, Ward- 94, Zone 8
Delhi High Court · (2025) 05 DEL CK 2277
Constitution of India-Article 226
High Courts16 May 2025Dismissed
Union Of India & Ors. Vs Ex Wo Mani Lal Prasad
Delhi High Court · (2025) 05 DEL CK 2215
Constitution of India-Article 226
High Courts16 May 2025Disposed Of
Deepak Kumar & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2223
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 324, 365, 34
High Courts16 May 2025Dismissed
Mohd. Saied (Since Deceased) Now Represented Through LR. Mr. Asad Masroor Vs Iqbal Singh & Ors.
Delhi High Court · (2025) 05 DEL CK 2229
Code of Civil Procedure, 1908-Section 115, Order XXII Rule 3, XII Rule 3, 104, XLIII Rule 1, 2(2), 96, 100Constitution of India-Article 226, 227
High Courts16 May 2025Disposed Of
National Insurance Co. Ltd. Vs Rajan Singh & Ors.
Delhi High Court · (2025) 05 DEL CK 2205
Motor Vehicle Act, 1988-Section 173
High Courts16 May 2025Disposed Of
Lalit Sharma And Ors Vs Union Of India & Ors
Delhi High Court · (2025) 05 DEL CK 0892
Bar Council of Delhi Rules, 1963 - Rule 5(ii)
High Courts16 May 2025Allowed
Sujata Jain & Anr Through Attorney Holder Nikesh Jain Vs Anil Kumar Jain & Ors
Delhi High Court · (2025) 05 DEL CK 0891
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - 151, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 9Limitation Act, 1963 - Article 120, 121
High Courts16 May 2025Allowed
Prem Kumar And Ors Vs State & Anr
Delhi High Court · (2025) 05 DEL CK 0890
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 406, 498A
High Courts16 May 2025Allowed
Cosmos Infra Engineering India Private Limited & Anr Vs Economic Offences Wing & Ors
Delhi High Court · (2025) 05 DEL CK 0889
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 120B, 409, 420Insolvency and Bankruptcy Code, 2016 - Section 7
High Courts16 May 2025Disposed Of
Khushi Sharma Vs Union Of India And Others
Delhi High Court · (2025) 05 DEL CK 0882
Constitution of India, 1950 - Article 32, 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 173, 173(3), 174(4), 194Code of Criminal Procedure, 1973 - Section 154, 161, 200, 482
High Courts15 May 2025Disposed Of
Manideep Mago & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2972
Indian Penal Code, 1860-Section 120-B, 420, 468, 467, 471, 201, 409, 188Prevention of Money Laundering Act, 2002-Section 19, 19(1), 19(2), 50, 50(2), 5(2)Foreign Exchange Management Act, 1999-Section 37
High Courts15 May 2025Dismissed
Prem Arora Vs Sonia Kanwar & Ors.
Delhi High Court · (2025) 05 DEL CK 2310
Hindu Succession Act, 1956Indian Penal Code, 1860-Section 376/506Code of Civil Procedure, 1908-Section 10, Order I Rule 10, II Rule 2, VI Rules 2(1) and 4, VII Rule 11(a), VII Rule 13, XXII Rule 10, XXIII Rule 1(4), 25 Rule 4
High Courts15 May 2025Disposed Of
Chahna Gupta Vs Priyanka Arukiya & Ors.
Delhi High Court · (2025) 05 DEL CK 2349
Code of Civil Procedure, 1908-Section 115, Order XII Rule 6Protection of Women from Domestic Violence Act, 2005-Section 2(s), 2(q), 17(2), 19(f)Indian Easements Act, 1882-Section 52, 61
High Courts15 May 2025Allowed
G4S Facility Services India Pvt Ltd. Vs Chet Ram
Delhi High Court · (2025) 05 DEL CK 2350
Constitution of India-Article 226, 227, Part IIIPayment of Gratuity Act, 1972-Section 2(a)(i)(b), 2(a)(i), 2(d), 2(a), 2, 3, 7(7)Limitation Act, 1963-Section 5