High Courts19 Mar 2025Dismissed
Sudhir Agarwal Vs Tirupati Industries
Delhi High Court · (2025) 03 DEL CK 1800
CPC-Section 10
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 857 of 6,499
High Courts19 Mar 2025Disposed Of
Tamilarasan Rajendran Vs Sherley Panneer
Delhi High Court · (2025) 03 DEL CK 1797
CPC-Order IX Rule 9Guardians and Wards Act, 1890-Section 12, 25
High Courts19 Mar 2025Disposed Of
S Rajagopal Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1775
Constitution of India-Article 226Armed Forces Tribunal Act, 2007-Section 2(2), 3(o)Army Act, 1950
High Courts19 Mar 2025Disposed Of
Hindustan Unilever Limited Vs Reckitt Benckiser India Private Ltd
Delhi High Court · (2025) 03 DEL CK 1762
High Courts19 Mar 2025Disposed Of
NTPC Limited Vs Aadhar Stumbh Township Pvt Ltd
Delhi High Court · (2025) 03 DEL CK 2104
Arbitration and Conciliation Act, 1996-Section 11 (5) & (6), 34, 14, 15, 12DIAC (Administrative Cost and Arbitrators' Fees) Rules, 2018
High Courts19 Mar 2025Disposed Of
Mohammad Arham Vs Commissioner Of Customs
Delhi High Court · (2025) 03 DEL CK 2060
The Customs Act, 1962-Section 110
High Courts19 Mar 2025Dismissed
Sonu Kumar & Anr. Vs Secretary General Lok Sabha Secretariat
Delhi High Court · (2025) 03 DEL CK 2042
Lok Sabha Secretariat (Recruitment and Conditions of Service) RulesFactories Act, 1948Employees' Provident Fund and Miscellaneous Provisions Act, 1952
High Courts19 Mar 2025Dismissed
M/S GR Gupta Brothers Pvt. Ltd. Vs M/S MG Housing Pvt. Ltd.
Delhi High Court · 2023 INSC 742
Arbitration and Conciliation Act, 1996-Section 34, 11, 34(2), 34(2-A), 28(1)(a), 28(3), 31(3), 37Companies Act
High Courts19 Mar 2025Allowed
Shakti Pump India Ltd Vs Apex Buildsys Ltd
Delhi High Court · (2025) 03 DEL CK 2025
Arbitration & Conciliation Act, 1996-Section 4, 7, 11, 11(2), 11(8), 12, 12(4), 12(5), 13, 13(2), 14, 14(1)(a), 14(2), 15, 15(2), 16(2), 29A, 29A(4), Seventh ScheduleInsolvency & Bankruptcy Code, 2016-Section 33(5)Contract Act, 1872-Section 9
High Courts19 Mar 2025Allowed
Ameeta Goyal Vs The Assessment Unit Of Income Tax & Ors.
Delhi High Court · (2025) 03 DEL CK 2000
Income Tax Act, 1961-Section 142(1), 147, 148, 148A(b), 148A(d), 153, 153(1), 153(1A), 153(2), proviso to Section 153(2), 153(3), 153(5), 153(6), 153(8), Explanation 1 to Section 153, proviso to Explanation 1 to Section 153, 245C, 245HAA, 250, 254, 260, 262, 263, 264Constitution of India-Article 226, 227
High Courts19 Mar 2025Partly Allowed
U.P. State Road Transport Corporation Vs Kasim & Anr.
Delhi High Court · (2025) 03 DEL CK 1753
IPC 1860-Section 279, 337, 338, 304-A, 427CPC, 1908-Order XXI Rule 22, Section 151Motor Vehicles Act, 1988-Chapter XII, Section 166
High Courts19 Mar 2025
Sh. B.K. Gupta Vs Sh. Satish Kumar Gupta & Anr.
Delhi High Court · (2025) 03 DEL CK 1727
Constitution of India-Article 226 & 227
High Courts19 Mar 2025Disposed Of
Tamilarasan Rajendran Vs Sherley Panneer
Delhi High Court · (2025) 03 DEL CK 1079
Code of Civil Procedure, 1908 - Order 9 Rule 9Guardians and Wards Act, 1890 - Section 12, 25
High Courts19 Mar 2025Dismissed
Megha Khetrapal Vs Rajat Kapoor
Delhi High Court · (2025) 03 DEL CK 1075
Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 125, 125(1)(a), 482Family Court Act, 1984 - Section 19(4)
High Courts19 Mar 2025Allowed
State (Nct Of Delhi) Vs Ashok Kumar Dahiya
Delhi High Court · (2025) 03 DEL CK 1074
Code of Criminal Procedure, 1973 - Section 378(3)Prevention of Corruption Act, 1988 - Section 7, 13, 13(1)(d), 13(2)
High Courts19 Mar 2025Disposed Of
Devinder Singh Vs Union Of India
Delhi High Court · (2025) 03 DEL CK 1073
Constitution of India, 1950 - Article 226Border Security Force (Seniority, Promotion and Superannuation of officers) Rules 1978 - Rule 3(3)(ii), 3(3)(iii), 3(3)(iv)
High Courts19 Mar 2025Disposed Of
Iqrar Ahmed @ Afzal Vs State Nct Of Delhi
Delhi High Court · (2025) 03 DEL CK 1064
Constitution of India, 1950 - Article 22Code of Criminal Procedure, 1973 - Section 41B, 50, 161, 164, 439Indian Penal Code, 1860 - Section 34, 202, 212, 302, 304(1), 308
High Courts18 Mar 2025Disposed Of
Sh. Baldev Raj Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 03 DEL CK 1918
High Courts18 Mar 2025Allowed
Ms Himalayan Flora And Aroma Private Limited Vs Uttar Pradesh Irrigation Department & Anr.
Delhi High Court · (2025) 03 DEL CK 1899
CPC-Section 151, Order VI Rule 15A, VI Rule 1Commercial Courts Act, 2015Arbitration and Conciliation Act, 1996-Section 34
High Courts18 Mar 2025Dismissed
Pr. Commissioner Of Income Tax-1, Delhi Vs D Light Energy P. Ltd.
Delhi High Court · (2025) 03 DEL CK 1897
Income Tax Act, 1961-Section 260A, 143(2), 92CA(3), 92C, 93CA(3), 144C(2), 144C(5), 143(3)Income Tax Rules-Rule 10(1)(f), 10A(a), 10A(d), 10B, 10AB