High Courts03 Apr 2025Disposed Of
Chandra Shekhar Garg Vs Reliance Projects And Property Management Services Limited
Delhi High Court · (2025) 04 DEL CK 1944
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)
COURT ARCHIVE
Delhi High Court judgments
1,29,668 judgments · page 836 of 6,484
High Courts03 Apr 2025Dismissed
Lithium Urban Technologies Pvt. Ltd. Vs Commissioner Of Value Added Tax & Anr.
Delhi High Court · (2025) 04 DEL CK 1924
Constitution of India-Article 226Delhi Value Added Tax Act, 2004-Section 38(3)(a)(ii), 38(3), 42(1)Central Sales Tax Act, 1956
High Courts03 Apr 2025Allowed
Exsi/Gd Dalel Singh Vs Union Of India Through Its Secretary & Ors.
Delhi High Court · (2025) 04 DEL CK 1917
Central Civil Services (Pension) Rules, 1972-Rule 3(1) (o), 9 (1), 24, 39, 41Payment of Gratuity Act, 1972-Section 4(6), 4 (6) (b)India Penal Code, 1816-Section 376
High Courts03 Apr 2025Dismissed
Mr. Vidhan Vs State Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 1865
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348Code of Criminal Procedure, 1973-Section 311, 313Indian Penal Code, 1860-Section 323, 354, 376
High Courts03 Apr 2025Dismissed
Bank Of Baroda Vs City Hawks Manpower Services And Consultancy
Delhi High Court · (2025) 04 DEL CK 1861
Commercial Courts Act, 2015-Section 13Arbitration and Conciliation Act, 1996-Section 11, 21, 34, 37
High Courts03 Apr 2025Allowed
Neo Developers Pvt. Ltd. Vs Ashok Sharma
Delhi High Court · (2025) 04 DEL CK 1858
Commercial Court Act, 2015-Section 13(1)(A)Arbitration and Conciliation Act, 1996-Section 7, 8, 8(1), 11, 34, 37, Seventh Schedule
High Courts03 Apr 2025Allowed
G.D.Buildtech Pvt. Ltd. Vs M/S B.K Associates & Ors.
Delhi High Court · (2025) 04 DEL CK 1857
Code of Civil Procedure, 1908-Order IX Rule 7, 7 Rule 11, Section 80(1), 80(2)Commercial Courts Act, 2015-Section 12A, 12-A, 12-A(1), 12(1)Legal Services Authorities Act, 1987
High Courts03 Apr 2025Allowed
Abdul Rab Vs Narcotics Control Bureau (NCB)
Delhi High Court · (2025) 04 DEL CK 1789
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 169, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 21(c), 22(c), 23, 25, 27A, 29, 37, 61, 67
High Courts03 Apr 2025Disposed Of
Ajay Gautam Vs Union Of India Through Ministry Of Law And Justice Through Its Secretary & Ors.
Delhi High Court · (2025) 04 DEL CK 1787
Code of Criminal Procedure, 1973-Section 482, 156(3)Constitution of India-Article 226, 14 & 21
High Courts03 Apr 2025Disposed Of
Rajesh Kumar Vs Special Cp, Traffic Management Division & Ors
Delhi High Court · (2025) 04 DEL CK 1781
Constitution of India-Article 226
High Courts03 Apr 2025Disposed Of
Sandeep Kumar Bhatt Vs Insolvency & Bankruptcy Board Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 1778
Insolvency & Bankruptcy Code, 2016-Section 9, 25, 25(1), 25(2)(a), 25(2)(b), 208(2)(e), 2(1)(a), 220(2), 220, 219, 217, 218Insolvency & Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017-Regulation 8(1), 11, 12, 13, 7(2), 7(3), 7(5), 12(2)CIRP Regulations-Regulation 40B
High Courts03 Apr 2025Dismissed
Gurmeet Singh Vs Delhi Metro Rail Corporation Ltd
Delhi High Court · (2025) 04 DEL CK 1770
High Courts03 Apr 2025Disposed Of
FEF Global Private Limited & Ors. Vs Fashion Design Council Of India
Delhi High Court · (2025) 04 DEL CK 1767
High Courts03 Apr 2025Dismissed
Bharti Axa General Insurance Co Ltd Vs Smt Irabati & Ors
Delhi High Court · (2025) 04 DEL CK 1764
Employee's Compensation Act, 1923-Section 3, 4-A(2), 4-A(3)(a), 4-A(3)(b), 30Motor Vehicles Act, 1988-Section 143, 147(1)(b), 149(2)
High Courts03 Apr 2025Disposed Of
Charanjeet Singh Vs Municipal Corporation Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 1752
CPC-Order I Rule 10, XXXIX Rule 1 and 2, Section 151
High Courts03 Apr 2025Dismissed
Punjab National Bank Vs Sh. Babu Ram Kashyap
Delhi High Court · (2025) 04 DEL CK 1745
Code of Civil Procedure, 1908-Order VII Rule 11, Section 115Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 34Specific Relief Act, 1963-Section 41, 42
High Courts03 Apr 2025Dismissed
Bharti Axa General Insurance Co Ltd Vs Smt Irabati & Ors
Delhi High Court · (2025) 04 DEL CK 0950
Employee's Compensation Act, 1923 - Section 4A(2), 4A(3)(a), 4A(3)(b), 30Motor Vehicles Act, 1988 - Section 143, 147(1)(b), 149(2)
High Courts03 Apr 2025Disposed Of
Farooq Alam Baig Vs Vania Mirza @ Priya Kumari
Delhi High Court · (2025) 04 DEL CK 0949