High Courts24 Mar 2025Dismissed
M/S Indusind Bank Ltd. Vs Sunil Kumar & Anr.
Delhi High Court · (2025) 03 DEL CK 1791
Arbitration & Conciliation Act, 1996-Section 12(5)
COURT ARCHIVE
Delhi High Court judgments
1,29,946 judgments · page 852 of 6,498
High Courts24 Mar 2025Disposed Of
Rajni Singh Vs Chattar Singh Saini (Deceased) Thr Lr & Ors.
Delhi High Court · (2025) 03 DEL CK 1784
CPC-Order VII Rule 11, I Rule 10(4), Section 151
High Courts24 Mar 2025Disposed Of
Westend Green Farms Society Vs Kapil Kumaria & Anr.
Delhi High Court · (2025) 03 DEL CK 1780
CPC-Order VII Rule 11
High Courts24 Mar 2025Disposed Of
Shanti Devi Vs Om Wati Devi & Ors.
Delhi High Court · (2025) 03 DEL CK 1779
Constitution of India-Article 227
High Courts24 Mar 2025Disposed Of
Ram Prabhakar Vs Philips Paints Pvt Ltd & Ors.
Delhi High Court · (2025) 03 DEL CK 1789
CPC-Order XXIII Rule 3, Section 151Arbitration & Conciliation Act, 1996-Section 11
High Courts24 Mar 2025Dismissed
Munawwar Ali & Ors. Vs Mohd Danish & Ors.
Delhi High Court · (2025) 03 DEL CK 1786
CPC-Order VII Rule 11, Section 151Delhi Rent Control Act, 1958-Section 14 (1) (e)
High Courts24 Mar 2025Disposed Of
Chandan Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1763
Armed Forces Tribunal Act, 2007-Section 14Constitution of India-Article 226
High Courts24 Mar 2025Dismissed
Dinesh Tanwar Vs North Delhi Municipal Corporation & Ors.
Delhi High Court · (2025) 03 DEL CK 2085
Societies Registration Act, 1860CPC-Order 6 Rule 17
High Courts24 Mar 2025Allowed
M/S S.D. Technical Services P.L Vs D.E.S.U. (D.V.B.) & Ors.; Kanwal Kishore Manchanda Vs M.C.D & Ors.
Delhi High Court · (2025) 03 DEL CK 2068
Letters Patent-Clause 10Electricity Act, 2003-Section 108Constitution of India-Article 14
High Courts24 Mar 2025
Airports Authority Of India Vs Union Of India & Ors
Delhi High Court · (2025) 03 DEL CK 2067
Airport Authority of India Act, 1994-Section 13
High Courts24 Mar 2025Disposed Of
Smt. Pratibha Singh Vs Registrar Of Cooperative Societies RCS & Ors.
Delhi High Court · (2025) 03 DEL CK 2066
Constitution of India-Article 226DCS Act 2003DCS Rules 2007
High Courts24 Mar 2025Allowed
Bhagwan Sahai Sharma Vs Deputy Commissioner Of Income Tax, Circle 13-1, Delhi & Anr.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Sections 147, 148, 148A(b), 148A(d), 149, 149(1), 149(1)(b), 151Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3Constitution of India-Article 142
High Courts24 Mar 2025Allowed
MakeMyTrip India Private Limited Vs Deputy Commissioner Of Income Tax Circle 16 (1) Delhi & Anr.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 148A(b), 148, 148A(d), 143(3), 147 to 151, 149(1), 149(1)(b), 151Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3Finance Act 2021
High Courts24 Mar 2025Disposed Of
Atlanta Limited Vs National Highway Authority Of India & Anr.
Delhi High Court · (2025) 03 DEL CK 1758
Contract Act-Section 74
High Courts24 Mar 2025Disposed Of
Sh. Najmul Arafeen Chawla & Anr. Vs Dr. Mohd Najeeb
Delhi High Court · (2025) 03 DEL CK 1737
Delhi Rent Control Act, 1958-Section 25-B(8), 14(1)(e)Slum Areas (Improvement and Clearance) Act-Section 19-ATamil Nadu Buildings (Lease and Rent Control) Act
High Courts24 Mar 2025Disposed Of
Major Shubhra Verma Vs Lieutenant General Gurbirpal Singh
Delhi High Court · (2025) 03 DEL CK 1715
Code of Civil Procedure, 1908-Section 114, Order XLVIINational Cadet Corps (Whole Time Lady Officers Recruitment Rules, 1995Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 13(2), 13(3), 14, 17, 18, 18(1)
High Courts24 Mar 2025Disposed Of
Amit Kumar Ram & Ors. Vs Union Of India
Delhi High Court · (2025) 03 DEL CK 1707
High Courts24 Mar 2025Dismissed
Union Of India & Ors. Vs Akil Ahmad
Delhi High Court · (2025) 03 DEL CK 1698
CCS (CCA) Rules, 1965-Rule 10, Proviso to Rule 10(7)Prevention of Corruption Act, 1998
High Courts24 Mar 2025Dismissed
TDI Infratech Limited Vs Government Of Nct & Anr
Delhi High Court · (2025) 03 DEL CK 1124
Constitution of India, 1950 - Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 91, 482
High Courts24 Mar 2025Dismissed
F. Hoffmann La Roche Ag & Anr Vs Natco Pharma Limited
Delhi High Court · (2025) 03 DEL CK 1123
Constitution of India, 1950 - Article 22, 51A, 136Code of Civil Procedure, 1908 - Order 12 Rule 6Patents Act, 1970 - Section 2(1)(l), 3(d), 8, 13(2), 64(1)(d), 64(1)(e), 64(1)(f), 64(1)(j), 64(1)(m), 70(2)(a)