High Courts25 Mar 2025Disposed Of
Dr. Subhash Vijayran Vs Dr. Sreenivas Madireddy & Anr.
Delhi High Court · (2025) 03 DEL CK 2111
COURT ARCHIVE
Delhi High Court judgments
1,29,946 judgments · page 850 of 6,498
High Courts25 Mar 2025
Delhi Development Authority Vs Kalu Ram @ Kalu & Ors.
Delhi High Court · (2025) 03 DEL CK 1768
CPC-Section 100, 96, 152Public Premises (Eviction of Unauthorized Occupants) Act, 1971
High Courts25 Mar 2025Disposed Of
Moonwalk Infra Projects Pvt Ltd Vs S.R Constructions & Ors.
Delhi High Court · (2025) 03 DEL CK 2098
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 11, 12DIAC (Administrative Cost and Arbitrators' Fees) Rules, 2018
High Courts25 Mar 2025
Arpan Alias Babloo Vs State Govt Of NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 2086
BNSS-Section 483, 528NDPS Act, 1985-Sections 20/25/29, 29, 37, 37(1)(b)(ii)Constitution of India-Article 21
High Courts25 Mar 2025Disposed Of
Ascot Hotel & Resorts Ltd & Anr. Vs Union Of India & Anr.
Delhi High Court · (2025) 03 DEL CK 2079
Constitution of India-Article 226SARFAESI ActInsolvency and Bankruptcy Code
High Courts25 Mar 2025Disposed Of
Najir Hussain Vs State Through SHO Special Cell
Delhi High Court · (2025) 03 DEL CK 2061
BNSS-Section 483, 528NDPS Act, 1985-Section 21, 25, 29, 37, 37(1)(b)(ii)Constitution of India-Article 21
High Courts25 Mar 2025Disposed Of
Maggie Marketing Private Limited Vs Commissioner Of Customs (Export) & Anr.
Delhi High Court · (2025) 03 DEL CK 2050
Customs Act, 1962-Section 130, 110, 28, 14, 17, 111(d), 11(2a & 2n), 111(m), 28(4), 28AA, 119, 125, 112(ii), 114A, 112(a)(ii), 112(a)(i)&(ii), 114AACustoms Valuation (Determination of Value of Imported Goods) Rules, 2007-Rule 12, 5, 7
High Courts25 Mar 2025Disposed Of
Niranjan Tiwari Vs State
Delhi High Court · (2025) 03 DEL CK 2010
Code of Criminal Procedure, 1973-Section 374(2), 313, 161, 164Protection of Children from Sexual Offences Act, 2012-Section 10, 9(m), 29Indian Penal Code, 1860-Section 354
High Courts25 Mar 2025Allowed
Valmik Thapar Vs Principal Commissioner Of Income Tax 18
Delhi High Court · (2025) 03 DEL CK 2002
Income Tax Act, 1961-Section 260A, 54, 54EC, proviso to Section 54EC, 147, 143(3), 148, 54(1), 143(1), 148(2), Explanation 3 to Section 147
High Courts25 Mar 2025Allowed
Lufthansa Cargo AG Vs Assistant Commissioner Of Income Tax & Ors.
Delhi High Court · (2025) 03 DEL CK 1994
Income Tax Act, 1961-Section 195(3), 197, 197(1)Income Tax Rules, 1962-Rule 29B(1), 29B(2)
High Courts25 Mar 2025Allowed
Pratishtha Garg Vs Assistant Commissioner Of Income Tax Central Circle 25 Delhi
Delhi High Court · (2025) 03 DEL CK 1989
Income Tax Act, 1961-Section 148A(d), 148A(b), 148, 153C, 147 to 151, 151, 153A, 148ATaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts25 Mar 2025Dismissed
M/s Delco Infrastructure Projects Ltd & Ors. Vs Intec Capital Limited & Anr.
Delhi High Court · (2025) 03 DEL CK 1988
Arbitration and Conciliation Act, 1996-Section 34, 37, 37(1), 34(3)Commercial Courts Act, 2015-Section 13(1-A), 13(1A)Limitation Act-Articles 116 and 117
High Courts25 Mar 2025Dismissed
M/s Delco Infrastructure Projects Ltd & Ors. Vs Intec Capital Limited & Anr.
Delhi High Court · (2025) 03 DEL CK 1986
Arbitration and Conciliation Act, 1996-Section 34, 37, 37(1), 34(3)Commercial Courts Act, 2015-Section 13(1-A), 13(1A)Limitation Act-Articles 116 and 117
High Courts25 Mar 2025Dismissed
M/s Delco Infrastructure Projects Pvt. Ltd & Ors. Vs Intec Capital Limited & Anr.
Delhi High Court · (2025) 03 DEL CK 1750
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 37, 37(1)Commercial Courts Act, 2015-Section 13(1A)Limitation Act-Articles 116 and 117
High Courts25 Mar 2025
Daiichi Sankyo Company Limited Vs Malvinder Mohan Singh & Ors.
Delhi High Court · (2025) 03 DEL CK 1749
CPC-Order 21 Rule 66, 21 Rule 66 (2) (e), 21 Rule 77, 21 Rule 78, XXI Rule 84, 21 Rule 90Companies Act-Section 447Central Goods and Services Tax Act, 2017-Section 9, 92
High Courts25 Mar 2025Partly Allowed
National Highways Authority Of India Vs M/S C.P. Rama Rao Proprietor
Delhi High Court · (2025) 03 DEL CK 1748
Arbitration and Conciliation Act, 1996-Section 34
High Courts25 Mar 2025
Amit Rathee & Anr. Vs Registrar Co-Operative Societies & Ors.
Delhi High Court · (2025) 03 DEL CK 1719
Constitution of India-Article 226Delhi Cooperative Societies Rules, 2007-Rule 19(1)(vi)
High Courts25 Mar 2025Dismissed
Naveen Kumar Vs State Govt Of Nct Delhi
Delhi High Court · (2025) 03 DEL CK 1119
Indian Penal Code, 1860 - Section 302
High Courts25 Mar 2025Dismissed
Rehman Aftab Alam Vs Salma Bano & Ors
Delhi High Court · (2025) 03 DEL CK 1118
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 24, 151, Order 18 Rule 17
High Courts25 Mar 2025Allowed
Dr. Chandna Shekhar Vs State N.C.T Of Delhi
Delhi High Court · (2025) 03 DEL CK 1117
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 64, 87, 123, 351(2)Protection of Children from Sexual Offences Act, 2012 - Section 6, 21