High Courts29 Apr 2025Disposed Of
Naveen Vedi Vs Union Of India & Ors
Delhi High Court · (2025) 04 DEL CK 1085
Border Security Force Act, 1968 - Section 117
COURT ARCHIVE
Delhi High Court judgments
1,29,548 judgments · page 802 of 6,478
High Courts28 Apr 2025Dismissed
M S Indo Spirits Vs Pernod Ricard India Pvt Ltd
Delhi High Court · (2025) 04 DEL CK 2144
Arbitration and Conciliation Act, 1996-Section 5, 16, 16(2), 16(5), 16(6), 34, 37, 37(2)Constitution of India-Article 226, 227
High Courts28 Apr 2025Dismissed
Handicraft And Handlooms Exports Corporation Of India Ltd. Vs Pulin Comtrade Limited Formerly Known As SMC Comtrade Ltd
Delhi High Court · (2025) 04 DEL CK 2143
Arbitration and Conciliation Act, 1996-Section 11, 16, 33, 34Constitution of India-Article 226
High Courts28 Apr 2025
Hardev Singh Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 2176
High Courts28 Apr 2025Dismissed
Sushil Srivastava & Ors Vs Krishan & Ors
Delhi High Court · (2025) 04 DEL CK 2175
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B(5), 25-B(8), 19
High Courts28 Apr 2025Dismissed
Smt. Sheela Devi Through Its SPA Holder Smt. Sunita Devi Vs Mr Faruk
Delhi High Court · (2025) 04 DEL CK 2185
Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 14
High Courts28 Apr 2025Dismissed
Handicrafts And Handlooms Export Corporation Of India Limited Vs Sh Rehmat Khan & Ors.
Delhi High Court · (2025) 04 DEL CK 1933
Industrial Dispute Act, 1947-Section 10(1)(D), 10(2)(A), Second and Third SchedulesCompanies Act, 1956-Section 617Employees Provident Fund Act and Miscellaneous Provisions Act, 1952
High Courts28 Apr 2025Disposed Of
Bhasin Construction Through Its Partner Shri Tarunjot Singh Vs Union Of India & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 12(2)
High Courts28 Apr 2025Disposed Of
Smt. Anita Bhardwaj Through Her Attorney Ms. Rakhi Bhardwaj Vs M/s. Aircel Company Through Its Managing Director & Anr.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 12(2)
High Courts28 Apr 2025
M/S Rhine Power Pvt. Ltd. Vs M/S Ramprestha Promoters And Developers Pvt. Ltd. & Ors.
Delhi High Court · (2025) 04 DEL CK 2246
Arbitration and Conciliation Act, 1996-Section 9, 21, 17Contempt of Courts Act, 1971-Section 19(1)The 1882 Act-Section 52
High Courts28 Apr 2025
Mr. Akshay Panwar & Ors. Vs State (The NCT Of Delhi) & Anr.
Delhi High Court · (2025) 04 DEL CK 2239
IPC-Section 498A, 406, 34
High Courts28 Apr 2025Disposed Of
Rajbala Vs Kaumudi Rani & Ors.
Delhi High Court · (2025) 04 DEL CK 2306
CPC-Order XXXVII
High Courts28 Apr 2025Disposed Of
Anil Kumar Juneja & Anr. Vs M/s Kishan Construction
Delhi High Court · (2025) 04 DEL CK 2304
CPC-Order XVI Rule 3
High Courts28 Apr 2025Disposed Of
Municipal Corporation Of Delhi & Ors. Vs Dr Shambhuji & Ors.
Delhi High Court · (2025) 04 DEL CK 2301
CPC-Order I Rule 10
High Courts28 Apr 2025Disposed Of
Bimla Kapoor & Ors. Vs Sangita Bhutani & Anr.
Delhi High Court · (2025) 04 DEL CK 2297
CPC-Order XV-A, XV-A(1), XV-A(2)
High Courts28 Apr 2025Disposed Of
Rishi Kumar Goel & Anr. Vs Mamta Rani
Delhi High Court · (2025) 04 DEL CK 2296
CPC-Order VII Rule 10, VII Rule 11Commercial Courts Act, 2015-Section 2(1)(c)(i)
High Courts28 Apr 2025Disposed Of
Harish Sharma Vs Anil Chawla
Delhi High Court · (2025) 04 DEL CK 2294
High Courts28 Apr 2025Dismissed
Harmukhi Jain Vs Madhu Bala Sawai
Delhi High Court · (2025) 04 DEL CK 2293
CPC-Order IX Rule 9, Section 151, IX Rule 4Constitution of India-Article 227
High Courts28 Apr 2025Disposed Of
Saira Khan & Ors. Vs M/s National Insurance Co Ltd & Anr.
Delhi High Court · (2025) 04 DEL CK 2285
Employees Compensation Act, 1923-Section 30, 4B(3)(b), 22, 4A(3)(a), 4A(3)(b), 4A, 22-A, 11 (Explanation V), 4, sub-Section (2) to Section 4, 4A(3)Reserve Bank of India Act, 1934-Second ScheduleCPC-Order II Rule 2(3), 11 Rule 2(3)
High Courts28 Apr 2025Allowed
Kunal Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 2269
Railway Claims Tribunal Act, 1923-Section 23Railways Act, 1989-Section 124A, 123(c)(2)