High Courts18 Mar 2025Disposed Of
Dr. Shamim Vs Directorate Of Education & Ors.
Delhi High Court · (2025) 03 DEL CK 2045
Constitution of India-Article 226Delhi School Education Act and Rules, 1973-Rule 117(b)(iii), 120, 117(b)
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 859 of 6,499
High Courts18 Mar 2025
Rudrabhishek Enterprises Limited & Anr. Vs Shreemaa Infrarealty Private Limited
Delhi High Court · (2025) 03 DEL CK 2040
Arbitration and Conciliation Act, 1996-Section 9Contempt of Courts Act, 1971-Section 2(1)(b)Constitution of India
High Courts18 Mar 2025Dismissed
Winzo Games Private Limited Vs Creativeland Advertising Private Limited
Delhi High Court · (2025) 03 DEL CK 2032
Arbitration and Conciliation Act, 1996-Section 9, 17, 34, 37, 37 (2)(b), 37(ii)(b)
High Courts18 Mar 2025Disposed Of
Adani Global Air Cargo Solutions Private Limited & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 2028
Companies Act, 2013Constitution of India-Article 14
High Courts18 Mar 2025Disposed Of
NKG Infrastructure Limited Vs Union Of India Through Director General, Married Accomodation Project & Anr.
Delhi High Court · (2025) 03 DEL CK 2021
Arbitration & Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts18 Mar 2025Allowed
Gyan Marketing Associates Pvt. Ltd. Vs Income Tax Officer, Ward - 10(3), New Delhi
Delhi High Court · (2025) 03 DEL CK 1999
Income Tax Act, 1961-Section 148, 148A(b), 148A(d)Listing Obligation and Disclosure Requirements Regulation, 2015
High Courts18 Mar 2025Dismissed
University Grants Commission Vs Sunita Chugh & Anr.
Delhi High Court · (2025) 03 DEL CK 1985
High Courts18 Mar 2025Disposed Of
Dr Rajnikant Verma & Anr. Vs Municipal Corporation Of Delhi Through Its Commissioner
Delhi High Court · (2025) 03 DEL CK 1742
High Courts18 Mar 2025Disposed Of
MS Himalayan Flora And Aroma Private Limited Vs Uttar Pradesh Irrigation Department & Anr
Delhi High Court · (2025) 03 DEL CK 1098
Code of Civil Procedure, 1908 - Section 151, Order 6 Rule 15AArbitration and Conciliation Act, 1996 - Section 34
High Courts18 Mar 2025Disposed Of
Adani Global Air Cargo Solutions Private Limited & Anr Vs Union Of India & Ors
Delhi High Court · (2025) 03 DEL CK 1092
Constitution of India, 1950 - Article 14
High Courts18 Mar 2025Disposed Of
Mrs Meena Vohra Vs Master Hosts Pvt Ltd & Ors
Delhi High Court · (2025) 03 DEL CK 1081
Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 11 Rule 1(5), Order 37 Rule 1Commercial Courts Act, 2015 - Section 2(1)(c), 2(1)(c)(i)
High Courts18 Mar 2025Disposed Of
Ashok Kumar Vs Manmohan Harjai
Delhi High Court · (2025) 03 DEL CK 1080
Code of Civil Procedure, 1908 - Section 51, Order 21 Rule 30, Order 21 Rule 37, Order 21 Rule 40, Order 37
High Courts18 Mar 2025Disposed Of
Sai Kiran Goud Tirupathi Vs Commissioner Of Customs
Delhi High Court · (2025) 03 DEL CK 1078
Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 111(d), 111(i), 111(j), 111(m), 112(a), 112(b), 124
High Courts18 Mar 2025Disposed Of
Sudha Gupta & Anr Vs Gurmeet Singh Matharoo
Delhi High Court · (2025) 03 DEL CK 1077
Code of Civil Procedure, 1908 - Order 7 Rule 11
High Courts18 Mar 2025Dismissed
Ashish Sharma Vs Vidushi Pathak
Delhi High Court · (2025) 03 DEL CK 1076
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 9 Rule 13Hindu Marriage Act, 1955 - Section 13(1)(ia), 13(1)(ib)
High Courts18 Mar 2025Dismissed
Sunil Gupta Vs Anil Aggarwal & Ors
Delhi High Court · (2025) 03 DEL CK 1072
Code of Civil Procedure, 1908 - Order 21 Rule 32, Order 39 Rule 2AContempt of Courts Act, 1971 - Section 2(b), 10, 12, 20
High Courts18 Mar 2025Dismissed
Aditya Narula Vs Delhi Development Authority
Delhi High Court · (2025) 03 DEL CK 1068
Code of Civil Procedure, 1908 - Section 100, 152, 153, Order 47 Rule 1Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 - Section 24(2)Punjab Courts Act, 1918 - Section 41
High Courts18 Mar 2025Disposed Of
Rekha Gupta Vs Rishi Gupta
Delhi High Court · (2025) 03 DEL CK 1067
Constitution of India, 1950 - Article 227
High Courts18 Mar 2025Disposed Of
Sandeep @ Monu Vs State Govt Of Nct Of Delhi
Delhi High Court · (2025) 03 DEL CK 1066
Code of Criminal Procedure, 1973 - Section 439, 482Indian Penal Code, 1860 - Section 34, 307Arms Act, 1959 - Section 25, 54, 59
High Courts18 Mar 2025Dismissed
Sachhi Shuruaat Sewa Smiti (NGO) Vs Delhi Development Authority
Delhi High Court · (2025) 03 DEL CK 1065
Constitution of India, 1950 - Article 226, 243W, 243X, 243YDD Act, 1957 - Section 9(2)Public Premises (Eviction of the Unauthorised Occupant) Act, 1971 - Section 4, 9