High Courts06 May 2025Disposed Of
Peter A Fernandes Vs O P Manchanda & Anr
Delhi High Court · (2025) 05 DEL CK 0830
Code of Civil Procedure, 1908 - Order 7 Rule 10, Order 7 Rule 11
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 784 of 6,464
High Courts06 May 2025Allowed
Som Dutt Sharma And Ors Vs Munni Lal And Ors
Delhi High Court · (2025) 05 DEL CK 0829
Delhi Rent Control Act, 1995 - Section 38
High Courts06 May 2025Allowed
Sujeet Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 05 DEL CK 0828
Indian Penal Code , 1860 - Section 34, 120B, 302, 393Arms Act, 1959 - Section 25, 27
High Courts06 May 2025Dismissed
Shashank Singh Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 05 DEL CK 0827
Indian Penal Code , 1860 - Section 120B, 201, 302, 364AArms Act, 1959 - Section 27, 54, 59
High Courts06 May 2025Dismissed
Delhi Development Authority Vs M/s Naraindas R Israni
Delhi High Court · (2025) 05 DEL CK 0826
Contract Act, 1872 - Section 55, 73Arbitration Act, 1940 - Section 30Arbitration & Conciliation Act, 1996 - Section 34
High Courts06 May 2025Allowed
Umesh Chand Tyagi Vs Union Of India & Ors
Delhi High Court · (2025) 05 DEL CK 0820
Constitution of India, 1950 - Article 14, 226Code of Civil Procedure, 1908 - Section 151General Provident Fund (Central Services) Rules 1960 - Rule 11
High Courts05 May 2025Allowed
Diamond Modular Pvt. Ltd. Vs Vikash Kumar & Anr.
Delhi High Court · (2025) 05 DEL CK 2954
Trade Marks Act, 1999-Section 134, 135, 27(2), 2(1)(zg), 34, 28(1), 29, 29(2)(a), 29(2)(b), 29(2), 47, 31(1), 46, 57Copyright Act, 1957-Section 2(c)
High Courts05 May 2025Dismissed
Sandeep Kumar Srivastava & Anr. Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 2294
Constitution of India-Article 14, 16
High Courts05 May 2025Disposed Of
Hari Om Singhal Vs University Of Delhi
Delhi High Court · (2025) 05 DEL CK 2295
High Courts05 May 2025Dismissed
People Educational Society Vs Union Of India & Anr.
Delhi High Court · (2025) 05 DEL CK 2298
Constitution of India-Articles 226, 227
High Courts05 May 2025Disposed Of
Hind Tradex Limited Vs Veekkas Haandaa & Ors.
Delhi High Court · (2025) 05 DEL CK 2319
Arbitration and Conciliation Act, 1996-Section 9, 17, Schedule IV, 12Indian Arbitration & Conciliation Act, 2016-Section 2(1)(e)
High Courts05 May 2025
Ved Kumari@ Vaijanti Mala Vs Bharat Bhushan & Ors.
Delhi High Court · (2025) 05 DEL CK 2321
Code of Civil Procedure, 1908-Section 115, Order XXIII Rule 1(3), XXIII Rule 1(3)(b), XIII Rule 1(3)Court Fee Act-Section 16
High Courts05 May 2025Dismissed
Anita Sharma Vs Mukandi Devi & Ors.
Delhi High Court · (2025) 05 DEL CK 2322
Code of Civil Procedure, 1908-Section 115, Order VIII Rule 1, 151
High Courts05 May 2025Dismissed
Deepak Mehta Vs AJ Capstone Infotech Pvt Ltd
Delhi High Court · (2025) 05 DEL CK 2325
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11Commercial Courts Act, 2015-Section 2(1)(c)(i)
High Courts05 May 2025Disposed Of
Vivek Yadav Vs Gourav Chhokar & Ors.
Delhi High Court · (2025) 05 DEL CK 2326
High Courts05 May 2025Dismissed
Perfect Cargo Movers Private Limited & Ors. Vs Ram Murti Paul
Delhi High Court · (2025) 05 DEL CK 2327
Code of Civil Procedure, 1908-Section 115
High Courts05 May 2025Dismissed
Climax Enterprises Private Limited Vs Super Aays Private Limited & Anr.
Delhi High Court · (2025) 05 DEL CK 2316
Constitution of India-Article 226, 227Insolvency & Bankruptcy Code, 2016-Section 61, 62Companies Act 2013
High Courts05 May 2025Disposed Of
National Insurance Co. Ltd. Vs Smt. Tamanna & Ors.
Delhi High Court · (2025) 05 DEL CK 2331
High Courts05 May 2025
Royal Challengers Sports Private Limited Vs Uber India Systems Private Limited & Ors.
Delhi High Court · (2025) 05 DEL CK 2313
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Companies Act, 1956Trade Marks Act, 1999-Section 29(4), 29(1) to (3)
High Courts05 May 2025Allowed
Harsh Mariwala Vs Pramod Kumar
Delhi High Court · (2025) 05 DEL CK 2378
Drugs and Cosmetics Act, 1940-Sections 17C, 17C(c), 18, 18(a)(ii), 26, 27A, 27A(ii), 32Indian Penal Code, 1860-Sections 34, 417, 420, 120-BCode of Criminal Procedure, 1973-Sections 156(3), 190, 200, 202, 202(2), 204, 482; Chapter XV