High Courts02 May 2025Disposed Of
Senator Wood Pvt. Ltd. Vs Babu Lal Patel & Anr.
Delhi High Court · (2025) 05 DEL CK 2472
CPC-Order XV-A, Section 114, XLVII
COURT ARCHIVE
Delhi High Court judgments
1,29,369 judgments · page 790 of 6,469
High Courts02 May 2025Disposed Of
M/s Amloh Aggarwal Stores Vs M/s LSC Marketing India Pvt Ltd & Anr.
Delhi High Court · (2025) 05 DEL CK 2473
CPC-Order XIII-A
High Courts02 May 2025Disposed Of
Tejinder Singh Vs Beverely Singh
Delhi High Court · (2025) 05 DEL CK 2474
Hindu Adoption and Maintenance Act, 1956-Section 18
High Courts02 May 2025Disposed Of
Surender Kumar Jain Thr CK Jain & Anr. Vs Deen Dayal Soni & Anr.
Delhi High Court · (2025) 05 DEL CK 2477
High Courts02 May 2025Allowed
Rajeev Kumar Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 05 DEL CK 2564
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 379, 411I.T. Act-Section 66B, 66C
High Courts02 May 2025Allowed
Jai Shukla Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2566
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act, 1955-Section 13B(1)
High Courts02 May 2025Disposed Of
Anil Vs State Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2599
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 457/380/511
High Courts02 May 2025Disposed Of
Vishal Malik & Anr. Vs The State (Govt. Of NCT Delhi) & Anr.
Delhi High Court · (2025) 05 DEL CK 2606
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 125/3(5)
High Courts02 May 2025Allowed
Manish Kumar Sachar Vs U.O.I & Ors.
Delhi High Court · (2025) 05 DEL CK 2632
High Courts02 May 2025Dismissed
Union Of India & Ors. Vs Ex JWO Bikram Kumar Singh
Delhi High Court · (2025) 05 DEL CK 2641
Constitution of India-Article 226
High Courts02 May 2025Dismissed
Union Of India & Ors. Vs Ex JWO Vinay Rathee
Delhi High Court · (2025) 05 DEL CK 2648
Constitution of India-Article 226
High Courts02 May 2025Allowed
Idemia Identity And Security India Private Limited Vs Assistant Commissioner Of Income Tax Central Circle - 25 Delhi
Delhi High Court · (2025) 05 DEL CK 2665
Income Tax Act, 1961-Section 147, 148, 149(1)(a), 149(1)(b), 149(1A)
High Courts02 May 2025Allowed
Capital Impex Pvt Ltd Vs Assistant Commissioner Of Income Tax Circle 4(2), Delhi
Delhi High Court · (2025) 05 DEL CK 2666
Income Tax Act, 1961-Section 148, 132(1), 153C, 153C(1), 153C(3), 149(1), 149(1)(b), 153A, 153A(1), Explanation 1 of Section 153AFinance Act, 2021
High Courts02 May 2025Allowed
Idemia Identity And Security India Private Limited Vs Assistant Commissioner Of Income Tax Central Circle - 25 Delhi
Delhi High Court · (2025) 05 DEL CK 2670
Income Tax Act, 1961-Section 148, 147, 149(1)(a), 149(1)(b), 149(1A)
High Courts02 May 2025Dismissed
GMTD BSNL Hisar Haryana Vs Suresh Kumar Security Agency
Delhi High Court · (2025) 05 DEL CK 2672
Arbitration and Conciliation Act, 1996-Section 37(1), 34
High Courts02 May 2025Dismissed
Virender Kumar Vs Smt. Rekha Bhayana & Anr.
Delhi High Court · (2025) 05 DEL CK 2679
Commercial Courts Act, 2015-Section 13Civil Procedure Code, 1908-Order XIII A, XII Rule 6, I Rule 10, VII Rule 11, XIIIA, XIIIA Sub-Rule (1), XIIIA Sub-Rule (2), XIIIA Sub-Rule (3), XIIIA Sub-Rule (6), XIIIA Rule 7, XIIA, XXIII Rule 2, XXXVII, XV-A, XX Rule 12, Section 151Limitation Act, 1963-Article 52, Section 2(j), 3, 4 to 24, 14
High Courts02 May 2025Dismissed
Vasishta Mantena NH04 JV & Ors. Vs Blacklead Infratech Pvt. Ltd.
Delhi High Court · (2025) 05 DEL CK 2793
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(3), 33Limitation Act, 1963-Section 2(j), 4, 2, 3(1), 4 to 24, 5, 6General Clauses Act, 1897-Section 10, 10(1), proviso to Section 10, 105
High Courts02 May 2025Disposed Of
Ajay Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2794
High Courts02 May 2025Dismissed
Union Of India & Ors. Vs Ex Sigmnn Surender Singh Rathore
Delhi High Court · (2025) 05 DEL CK 2796
Army Pension Regulations 1961-Regulation 197, 198Constitution of India-Article 226
High Courts02 May 2025Disposed Of
Rajnikant Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2801