High Courts10 Mar 2025Allowed
Anil Kumar S V Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1990
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 866 of 6,499
High Courts10 Mar 2025Dismissed
Bluefire Infotax Consultancy Pvt Ltd & Ors. Vs Ans Infratech Pvt Ltd
Delhi High Court · (2025) 03 DEL CK 1744
Arbitration & Conciliation Act, 1996-Section 37(2)(b), 17, 9, 5, 37(2), 37, 17(1)(ii)Commercial Courts Act, 2015-Section 13Specific Relief Act-Section 41(e), 14(d)
High Courts10 Mar 2025Dismissed
M/S. ARSS Infrastructure Projects Ltd. Vs National Highway And Infrastructure Development Corporation Ltd.
Delhi High Court · (2025) 03 DEL CK 1738
Arbitration and Conciliation Act, 1996-Section 11(6), 73, Part III, 74, 11, 34, 36, 30Arbitration and Conciliation (Amendment) Act, 2015
High Courts10 Mar 2025Dismissed
Ashish Pathak Vs Central Bureau Of Investigation
Delhi High Court · (2025) 03 DEL CK 1082
Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 187(3), 483, 528Code of Criminal Procedure, 1973 - Section 167, 167(2), 173(2), 173(8), 482
High Courts10 Mar 2025Dismissed
EDCIL India Ltd Vs G L Sagar
Delhi High Court · (2025) 03 DEL CK 1054
EDCIL (Conduct, Discipline and Appeal) Rules, 2003 - Rule 25, 32, 34
High Courts10 Mar 2025Disposed Of
Anita & Ors Vs Mahender Kumar
Delhi High Court · (2025) 03 DEL CK 1053
High Courts10 Mar 2025Dismissed
Kumari Gayatri Tripathi Vs Trust Mandir Shri Ramchanderji (Regd.)
Delhi High Court · (2025) 03 DEL CK 1052
Delhi Rent Control Act, 1958 - Section 14, 14A, 14B, 14C, 14D, 14(1)(e), 19, 19(1), 19(2), 21, 25B, 25B(8)
High Courts10 Mar 2025Disposed Of
Sateesh Jain Vs UCO Bank
Delhi High Court · (2025) 03 DEL CK 1050
Constitution of India, 1950 - Article 227Code of Criminal Procedure, 1973 - Section 251, 258, 482Negotiable Instruments Act, 1881 - Section 138, 141, 141(2)
High Courts10 Mar 2025Disposed Of
Raj Kumar Roy Vs Reserve Bank Of India And Ors
Delhi High Court · (2025) 03 DEL CK 1049
High Courts10 Mar 2025Disposed Of
Amirhossein Alizadeh Vs Commissioner Of Customs & Ors
Delhi High Court · (2025) 03 DEL CK 1048
Constitution of India, 1950 - Article 226, 227
High Courts10 Mar 2025Disposed Of
Belvedere Resources DMCC Vs OCL Iron And Steel Ltd. & Ors
Delhi High Court · (2025) 03 DEL CK 1047
Code of Civil Procedure, 1908 - Order 21 Rule 41(2)Arbitration and Conciliation Act, 1996 - Section 2(2), 9, 17
High Courts10 Mar 2025Disposed Of
M/s Gulshan Calender Co Vs Ritu Moondhra
Delhi High Court · (2025) 03 DEL CK 1025
High Courts10 Mar 2025Dismissed
Ayush Shukla Vs National Thermal Power Corporation Ltd. & Anr
Delhi High Court · (2025) 03 DEL CK 1024
High Courts10 Mar 2025Disposed Of
Ram Kishor Arora And Ors Vs ICICI Bank Limited And Anr
Delhi High Court · (2025) 03 DEL CK 1019
High Courts10 Mar 2025Disposed Of
State Govt Of Nct Of Delhi Vs Trishla Jain
Delhi High Court · (2025) 03 DEL CK 1018
Code of Criminal Procedure, 1973 - Section 156(3), 200Indian Penal Code, 1860 - Section 302
High Courts10 Mar 2025Disposed Of
Nitesh Yadav Vs State Nct Of Delhi & Anr
Delhi High Court · (2025) 03 DEL CK 1017
Constitution of India, 1950 - Article 227Code of Criminal Procedure, 1973 - Section 482Negotiable Instruments Act, 1881 - Section 18, 20, 87, 118, 118(a), 138, 138(b), 142
High Courts10 Mar 2025Dismissed
Bluefire Infotax Consultancy Pvt Ltd & Ors Vs Ans Infratech Pvt Ltd
Delhi High Court · (2025) 03 DEL CK 1016
Code of Civil Procedure, 1908 - Order 39 Rules 1, Order 39 Rules 2Arbitration and Conciliation Act, 1996 - Section 5, 9, 17, 37(2), 37(2)(b)Commercial Courts Act, 2015 - Section 13Specific Relief Act, - Section 1963 41(e)
High Courts10 Mar 2025Dismissed
M/s Arss Infrastructure Projects Ltd Vs National Highway And Infrastructure Development Corporation Ltd
Delhi High Court · (2025) 03 DEL CK 1008
Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 30, 34, 73, 74
High Courts07 Mar 2025
M/s Fine Boot House & Ors. Vs Bishan Narain Mehra
Delhi High Court · (2025) 03 DEL CK 1938
Code of Civil Procedure, 1908-Section 151, 152Delhi Rent Control Act, 1958-Chapter III-A, Section 14(1)(e), 25-B(8)
High Courts07 Mar 2025Dismissed
Ishart Jahan Vs Syed Shah Badar Hussan Sabri
Delhi High Court · (2025) 03 DEL CK 1931
Code of Civil Procedure, 1908-Order VII Rule 11(d), Rule 23Delhi Rent Control Act, 1958-Section 25-B, 25-B(1), 25-B(8), 25-A, 25-C, Chapter III-A, 14, 14(1)(e), 14-A, 14-B, 14-C, 14-DWaqf Act, 1995