High Courts06 May 2025Dismissed
Sh Ram Narain Vs Sh Subhash Yadav & Ors.
Delhi High Court · (2025) 05 DEL CK 2328
Code of Civil Procedure, 1908-Section 115, Order XIV Rule 5, 151
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 780 of 6,464
High Courts06 May 2025Dismissed
Sh Ram Narain Vs Sh Subhash Yadav & Ors.
Delhi High Court · (2025) 05 DEL CK 2333
Code of Civil Procedure, 1908-Section 115, Order XI Rule 14
High Courts06 May 2025Dismissed
Smt. Sonia Vs Shri. Sita Ram
Delhi High Court · (2025) 05 DEL CK 2334
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11(b)
High Courts06 May 2025Dismissed
Sh Ram Narain Vs Sh Subhash Yadav & Ors.
Delhi High Court · (2025) 05 DEL CK 2335
Code of Civil Procedure, 1908-Section 115, Order VI Rule 17
High Courts06 May 2025Allowed
Goethe-Institut E.V. Vs Abhishek Yadav & Anr.
Delhi High Court · (2025) 05 DEL CK 2359
Trade Marks Act, 1999-Sections 27, 27(2), 28, 28(3), 29 and 34Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Evidence Act-Section 114
High Courts06 May 2025Dismissed
M/S NF Infratech Services Private Limited & Ors. Vs National Small Industries Corporation & Ors.
Delhi High Court · (2025) 05 DEL CK 2367
Constitution of India-Article 226
High Courts06 May 2025Dismissed
Manjeet Plastic Industries & Anr. Vs Union Of India & Anr.
Delhi High Court · (2025) 05 DEL CK 2368
Constitution of India-Article 226Legal Metrology (Packaged Commodity) Rules, 2011-Rule 2(l)Indian Companies Act, 1956
High Courts06 May 2025Dismissed
Attal Plastics Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2369
Constitution of India-Article 226Micro, Small and Medium Enterprises Development Act, 2006Legal Metrology (Packaged Commodity) Rules, 2011-Rule 2(l)
High Courts06 May 2025Allowed
Smt. Gomti Samrak Vigyan Mahavidyalaya Vs National Council For Teacher Education & Anr.
Delhi High Court · (2025) 05 DEL CK 2372
National Council for Teacher Education Act, 1993-Section 18Constitution of India-Article 226, 226(1), 226(2)
High Courts06 May 2025Dismissed
Nirmal Kumar Singh Vs The Securities And Exchange Board Of India
Delhi High Court · (2025) 05 DEL CK 2380
Code of Criminal Procedure, 1973-Section 482, 227, 228Securities and Exchange Board of India Act, 1992-Section 24(1), 27, 11AA(2)Negotiable Instruments Act, 1881-Section 138, 141
High Courts06 May 2025Allowed
Ravi Raj Sabharwal Vs Dalit Manav Utthan Sansthan
Delhi High Court · (2025) 05 DEL CK 2381
Code of Civil Procedure, 1908-Order XII Rule 6, XV Rule 1, XX Rule 12, XIV Rule 1, XVTransfer of Property Act, 1882-Section 53A, 108(B)(q)Registration Act, 1908-Section 17, 17(1A), 49
High Courts06 May 2025Disposed Of
Rajender Prasad Vs Government Of NCT Of Delhi
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 8, 12(2)Indian Stamp Act, 1899
High Courts06 May 2025Dismissed
Kanwar Surjeet Singh & Anr. Vs Daljit Singh Pal & Ors.
Delhi High Court · (2025) 05 DEL CK 2407
Hindu Succession Act, 1956-Section 6Indian Evidence Act, 1872-Section 3Civil Procedure Code, 1908
High Courts06 May 2025Disposed Of
Tata Power Renewable Energy Limited Vs DCM Textiles Limited
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 8, 12, IVth ScheduleIndian Stamp Act, 1899
High Courts06 May 2025Disposed Of
Tata Capital Ltd Vs Dinesh Vaswani
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 12(2)
High Courts06 May 2025Disposed Of
Axis Finance Limited Vs Mr. Ritesh P Akhande
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 21, 11, 11(6), 8, 12 (2)
High Courts06 May 2025Disposed Of
Axis Finance Limited Vs Shiwendra Kumar Yadav
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 12(2), 21
High Courts06 May 2025
Sujeet Vs State Govt NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2435
IPC-Sections 302, 120B, 393, 397, 34Arms Act-Sections 25, 27
High Courts06 May 2025Dismissed
Shashank Singh Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2442
IPC-Section 364A, 302, 201, 120BArms Act-Section 27, 54, 59
High Courts06 May 2025Dismissed
Indravati & Ors. Vs Mukesh & Ors.
Delhi High Court · (2025) 05 DEL CK 2486
CPC-Order I Rule 10