COURT ARCHIVE

Delhi High Court judgments

1,30,494 judgments · page 892 of 6,525

High Courts03 Feb 2025

Rajnish Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1522

High Courts03 Feb 2025

Tara Singh & Anr. Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1690

High Courts03 Feb 2025

Oracle America, Inc. Vs Mr. Sandeep Khandelwal & Anr.

Delhi High Court · (2025) 02 DEL CK 1691

Trade Marks Act, 1999-Sections 9, 11, 11(1), 11(3)(a), 18, 47, 47(1)(a), 57Trade Marks Rules, 2017-Rule 33

High Courts03 Feb 2025Allowed

Astellas Pharma Inc Vs Astellaz Pharmaceuticals

Delhi High Court · (2025) 02 DEL CK 1693

Code of Civil Procedure, 1908-Order VIII Rule 10Delhi High Court (Original Side) Rules 2018-Rule 3, 5 of Chapter XXIII

High Courts03 Feb 2025

Meena Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1694

Constitution of India-Articles 14, 16

High Courts03 Feb 2025

Government Of Nct Ors & Ors. Vs Babu Lal Meena

Delhi High Court · (2025) 02 DEL CK 1695

Administrative Tribunals Act, 1985-Section 20(1), 20(2), 21(1)

High Courts03 Feb 2025

Dr. B.K. Tiwari Adviser (Nutrition) Vs Union Of India & Anr.

Delhi High Court · (2025) 02 DEL CK 1583

Constitution of India-Article 14, 16, 39(d), 141Homoeopathy Central Council Act, 1973Indian Medicine Central Council Act, 1970

High Courts03 Feb 2025

Anoop Sharma Vs Pukhraj Singh Chug & Ors.

Delhi High Court · (2025) 02 DEL CK 1696

Arbitration and Conciliation Act, 1996-Sections 9, 11, 11(6), 12(3), 13, 13(3), 14, 14(1)(a), 14(1)(b), 14(2), 14(3), 15, 15(1), 15(2), 15(3), 15(4), 16, 17, 21, 38(3), 144 and 155

High Courts03 Feb 2025

Birma Devi & Ors. Vs UOI & Anr.

Delhi High Court · (2025) 02 DEL CK 1582

Constitution of India-Article 226Industrial Disputes Act

High Courts03 Feb 2025

Union Of India & Anr. Vs Randhir Singh Retd. SSE/ Hort.

Delhi High Court · (2025) 02 DEL CK 1581

High Courts03 Feb 2025

Jagdish Chandra Vs State Trading Corporation Of India Ltd

Delhi High Court · (2025) 02 DEL CK 1573

Constitution of India-Article 21, Part III

High Courts03 Feb 2025

Amit Sharma Vs The Institute Of Chartered Accountants Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1572

Constitution of India-Article 311(2), 311, 811(2)Punjab Educational Service (Provincialised Cadre) Class III Rules, 1961-Rule 6(b), 6(3)Punjab Civil Services (Punishment and Appeal) Rules, 1952-Rule 9

High Courts03 Feb 2025

Isar Engineers Private Ltd. Vs NTPC-SAIL Power Company Ltd.

Delhi High Court · (2025) 02 DEL CK 1571

Arbitration and Conciliation Act, 1996-Section 11, 12(5), 14, 15, 34, 34(2)(a)(v), 34(2)(v)(a), Seventh ScheduleArbitration Act, 1940Companies Act, 2013

High Courts03 Feb 2025

Sh. Sandeep Dhaka Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1570

High Courts03 Feb 2025

Rajendra Alexander & Ors. Vs Union Of India & Anr.

Delhi High Court · (2025) 02 DEL CK 1697

Constitution of India-Article 14, 141, 142, 144Haryana Civil Service (Judicial Branch) and Haryana Superior Judicial Service Revised Pay Rules, 2001

High Courts03 Feb 2025

Delhi Metro Rail Corporation Ltd Vs Voestalpine Schienen GmbH, Austria

Delhi High Court · 2022 INSC 202

Arbitration and Conciliation Act, 1996-Section 18, 28(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2A)Indian Contract Act, 1872-Section 55

High Courts03 Feb 2025

Nitin Kumar Vs State Govt. Of Nct Of Delhi & Anr.

Delhi High Court · (2025) 02 DEL CK 1699

BNSS-Section 483IPC, 1860-Sections 376, 354C, 385Constitution of India-Article 22(1), 21

High Courts03 Feb 2025Disposed Of

Etawah Chakeri (Kanpur) Highway Private Limited Vs National Highway Authority Of India & Anr.

Delhi High Court · (2025) 02 DEL CK 1700

Arbitration & Conciliation Act-Section 9, 17, 12

High Courts03 Feb 2025

National Insurance Co. Ltd. Vs Naresh Gupta & Ors.

Delhi High Court · (2025) 02 DEL CK 1701

Motor Vehicles Act, 1988-Section 173, 166, 140IPC 1860-Sections 279, 337, 304A

High Courts03 Feb 2025

Union Of India & Ors. Vs Ek Nk Bhupal Singh

Delhi High Court · (2025) 02 DEL CK 1702