COURT ARCHIVE

Delhi High Court judgments

1,29,973 judgments · page 863 of 6,499

High Courts12 Mar 2025Dismissed

M/S PC Jain Textile Pvt Ltd Through Its Authorised Representative Vs Sh. Shyam Sunder Suri And Anr

Delhi High Court · (2025) 03 DEL CK 1034

Code of Civil Procedure, 1908 - Order 37 Rule 3, Order 37 Rule 3(5)Commercial Courts Act 2015 - Section 12ARegistration Act, 1908 - Section 17, 17(1)(d), 49, 91, 92

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High Courts12 Mar 2025Dismissed

Mercedes Benz Group Ag (Previously Daimler Ag) Vs Minda Corporation Limited

Delhi High Court · (2025) 03 DEL CK 1033

Code of Civil Procedure, 1908 - Order 21Arbitration and Conciliation Act, 1996 - Section 44, 44(b), 45, 46, 47, 48, 48(2), 48(1)(b), 48(2)(b), 49, 85(b)Foreign Exchange Management Act, 1999 - Section 13

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High Courts12 Mar 2025Disposed Of

Rahul Gulati Vs Jyotsna Gulati

Delhi High Court · (2025) 03 DEL CK 1032

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High Courts12 Mar 2025Dismissed

Monu @ Sandeep Vs Union Of India Through Its Secretary & Ors

Delhi High Court · (2025) 03 DEL CK 1031

Constitution of India, 1950 - Article 19, 21, 22(5), 226Bharatiya Nagrik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482

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High Courts12 Mar 2025Disposed Of

Prashant Kumar Vs Union Of India Through Secretary & Ors

Delhi High Court · (2025) 03 DEL CK 1030

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High Courts12 Mar 2025Disposed Of

Sandeep Gupta Vs Union Public Service Commission And Ors

Delhi High Court · (2025) 03 DEL CK 1029

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High Courts12 Mar 2025Dismissed

Janki Newsprint Ltd Vs Principal Commissioner Of Customs New Customs House, Air Cargo Igi Airport, New Delhi

Delhi High Court · (2025) 03 DEL CK 1026

Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 111(o), 127B, 127C(5), 127H, 127(j)CENVAT Credit Rules 2004 - Rule 4, 4(2), 9(1)

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High Courts12 Mar 2025Allowed

Sushil Kumar Alias Raju Vs State

Delhi High Court · (2025) 03 DEL CK 1022

Code of Criminal Procedure, 1973 - Section 313, 389, 428Indian Penal Code, 1860 - Section 34, 299, 300, 302, 304I, 307, 498ADowry Prohibition Act, 1961 - Section 3, 4

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High Courts11 Mar 2025Dismissed