High Courts28 Mar 2025Disposed Of
M/s Pavan Metals Refiners Vs Union Of India & Anr
Delhi High Court · (2025) 03 DEL CK 1148
Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 12(5), 21, 31(5), 43(1)
COURT ARCHIVE
Delhi High Court judgments
1,29,946 judgments · page 845 of 6,498
High Courts28 Mar 2025Disposed Of
Aakash Educational Services Limited Vs Sarthak Dutta
Delhi High Court · (2025) 03 DEL CK 1147
Arbitration and Conciliation Act, 1996 - Section 9, 11(5), 12
High Courts28 Mar 2025Disposed Of
Aakash Dwivedi Vs Smt Pooja Mishra
Delhi High Court · (2025) 03 DEL CK 1146
Hindu Minority & Guardianship Act, 1956 - Section 6, 6(a)Guardian and Wards Act, 1890 - Section 12
High Courts28 Mar 2025Dismissed
Commissioner Of Central Tax, Cgst Delhi South Vs M/s Government Official Welfare Organisation
Delhi High Court · (2025) 03 DEL CK 1145
Central Excise Act, 1944 - Section 35GCentral Goods and Service Tax Act, 2017 - Section 174Finance Act, 1994 - Section 654(89)
High Courts28 Mar 2025Dismissed
Vikas Chawla @ Vicky Vs State Nct Of Delhi
Delhi High Court · (2025) 03 DEL CK 1132
Constitution of India, 1950 - Article 21, 22(1), 22(5)Code of Criminal Procedure 1973 - Section 41A, 41A(1), 41(1)(b), 57, 90, 91, 160, 167, 173(2), 175, 209, 309, 397, 397(2), 401, 437, 439, 482Indian Penal Code ,1860 - Section 420, 468, 471
High Courts28 Mar 2025Dismissed
Karix Mobile Private Limited Vs Union Of India & Ors
Delhi High Court · (2025) 03 DEL CK 1131
Constitution of India, 1950 - Article 226
High Courts27 Mar 2025Disposed Of
State Bank Of India Vs Saurabh Garg & Ors.
Delhi High Court · (2025) 03 DEL CK 1968
Code of Civil Procedure, 1908-Section 115, Order XVI, XVI Rule 7(a)
High Courts27 Mar 2025Dismissed
Sh Vijai Pratap Singh Vs Delhi High Court, Through Registrar General & Anr.
Delhi High Court · (2025) 03 DEL CK 1894
Constitution of India-Article 226, 14, 19(1)(g), 21, 227, 235High Court of Delhi Designation of Senior Advocate Rules, 2024-Rule 9B, 9AHigh Court Rules & Orders-Chapter 6-L, Volume V
High Courts27 Mar 2025Dismissed
Roller Skating Federation Of India Vs Sanchit Bhandari & Anr.
Delhi High Court · (2025) 03 DEL CK 1885
High Courts27 Mar 2025Dismissed
S M Matloob Vs Asma Parveen & Ors.
Delhi High Court · (2025) 03 DEL CK 1877
Code of Criminal Procedure, 1973-Section 340, 195
High Courts27 Mar 2025Disposed Of
Mrs. Rani Kapoor & Ors. Vs M/S. Computer Systems & Mngt. Cons. Private Limited
Delhi High Court · 1999 INSC 385
Code of Civil Procedure, 1908-Order VIII Rule 1, VIII Rule 5(2), VIII Rule 9, VIII Rule 10, IX Rule 10, XII Rule 6Transfer of Property Act, 1882-Section 106Indian Evidence Act, 1872-Section 58
High Courts27 Mar 2025Allowed
Ajayaveer Vs State Through Sho P S Bawana
Delhi High Court · (2025) 03 DEL CK 1850
BNS-Section 105BNSS-Section 183CrPC-Section 161
High Courts27 Mar 2025Dismissed
Gaurav Vs State Of NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 1847
BNS, 2023-Section 190/191(2)(3)/115(2)/109(1)/3(5)CrPC-Section 82
High Courts27 Mar 2025Allowed
Siraj @ Sameer Vs The State GNCT Of Delhi & Anr.
Delhi High Court · (2025) 03 DEL CK 1844
IPC-Section 302, 307, 34CrPC-Section 161
High Courts27 Mar 2025Dismissed
Seema Vs The State Of Nct Delhi
Delhi High Court · (2025) 03 DEL CK 1839
NDPS Act-Section 20(ii)(C), 29BNSS-Section 94
High Courts27 Mar 2025Allowed
Asif Khan Vs The State Of NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 1837
IPC-Section 392, 395, 397, 412, 120B, 182, 211, 212, 109, 34
High Courts27 Mar 2025Dismissed
Union Of India & Ors. Vs Ex Sub Gawas Anil Madso
Delhi High Court · (2025) 03 DEL CK 1960
Pension Regulations for the Army, 1961-Regulation 9, 173, 173-A, 179, 1739Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 4, 5, 9, 12, 14, 14(a), 14(b), 14(c), 14(d)1981 Entitlement Rules-Rule 5, 9
High Courts27 Mar 2025Dismissed
Sanjeev Singh Chauhan Vs Trilok Singh
Delhi High Court · (2025) 03 DEL CK 2013
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419(4)Negotiable Instruments Act, 1881-Section 138, 138(b), 118(a), 118, 139Code of Criminal Procedure, 1973-Section 251, 313
High Courts27 Mar 2025Dismissed
Avika Shahi & Anr. Vs Medical Counselling Committee & Ors.
Delhi High Court · (2025) 03 DEL CK 1741
Constitution of India-Article 226, 227, 14, 15, 16, 16(1), 16(4), 19, 21, 141, 144