High Courts02 Apr 2025Disposed Of
Sh Mukesh Kumar Vs BSES Rajdhani Power Limited
Delhi High Court · (2025) 04 DEL CK 2050
COURT ARCHIVE
Delhi High Court judgments
1,29,671 judgments · page 838 of 6,484
High Courts02 Apr 2025Disposed Of
Railtech Technologies Pvt Ltd Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 2044
Arbitration and Conciliation Act, 1996-Section 12, IVth ScheduleArbitration Act, 1940Indian Stamp Act, 1899
High Courts02 Apr 2025Dismissed
Randeep Singh Vs The State NCT Of Delhi Through Sho & Anr.
Delhi High Court · (2025) 04 DEL CK 2032
IPC-Section 376, 377, 506, 174A
High Courts02 Apr 2025Dismissed
Rajeev Jain & Anr. Vs Gulshan Kumar Jain Through LR
Delhi High Court · (2025) 04 DEL CK 2025
CPC-Order XXXIX Rule 10, XV AConstitution of India-Article 227
High Courts02 Apr 2025Disposed Of
Niharika Ghosh @ Niharika Kundu Vs Shankar Ghosh & Anr.
Delhi High Court · (2025) 04 DEL CK 2024
CPC-Order XXXIX Rule 1 and 2, XXXIX Rule 2A
High Courts02 Apr 2025Disposed Of
M S Golf International Vs M/S Karshivnik International Pvt Ltd
Delhi High Court · (2025) 04 DEL CK 2021
High Courts02 Apr 2025Dismissed
Monu @ Sandeep Vs State (NCT Of Delhi)
Delhi High Court · (2025) 04 DEL CK 2019
Code of Criminal Procedure, 1973-Section 167(2), 437 and 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 29, 37, 41, 41(2), 42, 42(1), 50, 55, 61, 85, Chapter VAArms Act
High Courts02 Apr 2025Allowed
Sh. Sailesh Gupta Vs Sh. Vikas Gupta & Ors.
Delhi High Court · (2025) 04 DEL CK 2018
Specific Relief Act, 1963-Section 6
High Courts02 Apr 2025Disposed Of
Mrs Shashi Sharma & Ors. Vs Mr Gaurav Sharma & Ors.
Delhi High Court · (2025) 04 DEL CK 2017
High Courts02 Apr 2025Disposed Of
Pawandeep Singh Suri & Anr. Vs Sushil Juneja & Anr.
Delhi High Court · (2025) 04 DEL CK 2015
CPC-Order VI Rule 17
High Courts02 Apr 2025Dismissed
Veenita Aggrawal Vs Rajesh Kumar & Ors.
Delhi High Court · (2025) 04 DEL CK 2014
CPC-Order XXVI Rule 9
High Courts02 Apr 2025Partly Allowed
Charanpaaduka Industries Pvt Ltd Through Its AR Vaibhav Gupta Vs Ms Saras Knit India
Delhi High Court · (2025) 04 DEL CK 2012
CPC-Order XI Rule 1 (5), XI Rule 1 (10)
High Courts02 Apr 2025Dismissed
Hamdard Laboratories India (Medicine Division) Vs Unani Drugs Manufacturer Association (UDMA)
Delhi High Court · (2025) 04 DEL CK 2010
Code of Civil Procedure, 1908-Order XLIII Rule 1, XXXIX Rule 1&2, XXXIX Rule 2A, XXXIX Rule 3, XXXIX Rule 4, VII Rule 1, VII Rule 10, Section 151, I Rule 10, VI Rule 17Trade Marks Act, 1999Societies Registration Act, 1860
High Courts02 Apr 2025
Mukesh Kumar Vs National Power Training Institute & Ors.
Delhi High Court · (2025) 04 DEL CK 1998
Rights of Persons with Disabilities Act, 2016-Sections 3, 20, 21, 44, 45, 46, 47, 62, 63, 74, 75, 75(1)(a), 75(1)(b), 75(1)(a)(b), 76, 76(1), 77, 89, 102Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Sections 58, 59, 61, 62, 63, 67Rights of the Persons with Disabilities Rules, 2017-Rule 8(3)(c)
High Courts02 Apr 2025Dismissed
The New India Assurance Company Ltd. Vs Pradeep Kumar @ Pradeep Yadav & Ors.
Delhi High Court · (2025) 04 DEL CK 1995
Employees' Compensation Act, 1923-Section 2(9), 3, 4A, 4A(2), 4A(3), 4A(3)(a), 4A(3)(b), 31, Schedule IVMotor Vehicles Act, 1988-Section 147(1)(b)
High Courts02 Apr 2025Dismissed
Rama Devi Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 1993
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(b), 123(c), 123(c)(2)
High Courts02 Apr 2025Disposed Of
Naresh Alias Naresh Basoya & Anr. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 1986
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 506, 509, 341
High Courts02 Apr 2025Disposed Of
Pinki & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 1985
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 324(2), 351(2)
High Courts02 Apr 2025Dismissed
Suman Sharma Vs Mahender Sharma
Delhi High Court · (2025) 04 DEL CK 1981
Cr.P.C.-Section 195, 195(1)(b), 340B.N.S.S., 2023-Section 397Indian Penal Code (45 of 1860)-Sections 193 to 196, 199, 200, 205 to 211, 228, 463, 471, 475
High Courts02 Apr 2025Dismissed
Union Of India Vs Ex. MWO Satyapal Singh Sharma & Ors.
Delhi High Court · (2025) 04 DEL CK 1844