High Courts13 May 2025Disposed Of
Extramarks Education India Pvt Ltd Vs Jay Jalaram Education Trust & Ors.
Delhi High Court · 2024 INSC 532
Arbitration & Conciliation Act, 1996-Section 11(6), 11, 8, 12(2)
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 764 of 6,464
High Courts13 May 2025Disposed Of
Axis Finance Limited Vs Chukka Kavitha & Anr.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 12, 21, IVth ScheduleSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Insolvency and Bankruptcy Code, 2016
High Courts13 May 2025Disposed Of
Sonu Dahiya Vs State NCT Govt Of Delhi
Delhi High Court · (2025) 05 DEL CK 2454
High Courts13 May 2025Dismissed
Delhi Transport Corporation Vs M/s Atma Ram Properties (P). Ltd
Delhi High Court · (2025) 05 DEL CK 2505
Delhi Rent Control Act, 1958-Section 14(1)(k), 14(11)Code of Civil Procedure-Order XIV Rule 2, XXII Rule 10TP Act
High Courts13 May 2025Disposed Of
N C Jain & Ors. Vs Parvati Jain & Ors.
Delhi High Court · (2025) 05 DEL CK 2514
CPC-Order II Rule 2, VI Rule 17
High Courts13 May 2025Disposed Of
Balwant Singh & Anr. Vs Hans Sachdev
Delhi High Court · (2025) 05 DEL CK 2516
Consumer Protection Act, 2019-Section 72CPC-Order XXI Rule 41 (2)
High Courts13 May 2025Allowed
M/s Contronics Switchgear India Pvt. Ltd. Vs M/s Coronet Engineers Pvt. Ltd.
Delhi High Court · (2025) 05 DEL CK 2519
CPC-Order XVI, Section 151
High Courts13 May 2025Disposed Of
Jai Prakash Vs Smt. Sopna Rani
Delhi High Court · (2025) 05 DEL CK 2522
High Courts13 May 2025Disposed Of
Vishal Sehgal Vs Rungta Irrigation Ltd
Delhi High Court · (2025) 05 DEL CK 2523
High Courts13 May 2025Dismissed
Umesh Prasad & Anr. Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 2542
Railway Claims Tribunal Act, 1987-Section 23, 16Railways Act, 1989-Section 123(c), 123(c)(2), 124-A
High Courts13 May 2025Allowed
Vina Devi & Ors. Vs Sudhir Narwal & Ors.
Delhi High Court · (2025) 05 DEL CK 2559
Employees’ Compensation Act, 1923-Section 30, 22
High Courts13 May 2025Allowed
Jaspal Singh Kohli Vs Urmila & Ors.
Delhi High Court · (2025) 05 DEL CK 2560
Employee's Compensation Act, 1923-Section 30, 4A(3)(b)Code of Criminal Procedure, 1973-Section 200Evidence Act, 1872-Section 108
High Courts13 May 2025Disposed Of
United India Insurance Co Ltd Vs Zamil Ahmed & Anr.
Delhi High Court · (2025) 05 DEL CK 2562
Employee’s Compensation Act, 1923-Section 30, 4A, 4A(3)(a)Insurance Act, 1938-Section 64-VB
High Courts13 May 2025Allowed
Ram Vijay Raut Vs Tara Chand & Anr.
Delhi High Court · (2025) 05 DEL CK 2541
Employee’s Compensation Act, 1923-Section 30, 2(1)(dd), 2(1)(e)
High Courts13 May 2025Disposed Of
Neelu Malhotra @ Neelu Mann Vs Central Bureau Of Investigation
Delhi High Court · (2025) 05 DEL CK 2577
Code of Criminal Procedure, 1973-Section 482, 320IPC-Section 120-B read with Sections 420/468/471/477AConstitution of India-Article 21
High Courts13 May 2025Allowed
Jaya Agarwal Vs The State & Anr.
Delhi High Court · (2025) 05 DEL CK 2578
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 342Hindu Marriage Act-Section 13B(2)
High Courts13 May 2025Allowed
Neelu Malhotra @ Neelu Mann Vs The Central Bureau Of Investigation
Delhi High Court · (2025) 05 DEL CK 2580
Code of Criminal Procedure, 1973-Section 482, 320IPC-Section 120-B, 420, 468, 471, 477AConstitution of India-Article 21
High Courts13 May 2025Allowed
Sh. Shubham Kapoor & Ors. Vs The State & Anr.
Delhi High Court · (2025) 05 DEL CK 2582
BharatiyaNagarikSurakshaSanhita, 2023-Section 528Indian Penal Code-Sections 498-A, 406, 34
High Courts13 May 2025Dismissed
Hitesh Kumar Vs State
Delhi High Court · (2025) 05 DEL CK 2613
Code of Criminal Procedure, 1973-Section 439, 311A, 173(8), 161Indian Penal Code, 1860-Sections 406, 420, 467, 468, 471, 120B and 34SARFAESI Act, 2002-Sections 13(2) and 13(4)
High Courts13 May 2025Disposed Of
Bhushan Sharma Vs Kailashpati Polyplast Pvt. Ltd.
Delhi High Court · (2025) 05 DEL CK 2616
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 311, 251, 313Negotiable Act, 1881-Section 138, 145(2)