High Courts03 Feb 2025
National Insurance Co. Ltd. Vs Naresh Gupta & Ors.
Delhi High Court · (2025) 02 DEL CK 1703
Motor Vehicles Act, 1988-Section 173, 166, 140IPC 1860-Section 279, 337, 304A
COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 893 of 6,525
High Courts03 Feb 2025
Ms. NS Vs The State & Anr.
Delhi High Court · (2025) 02 DEL CK 1705
Code of Criminal Procedure, 1973-Section 482, 164Indian Penal Code, 1860-Sections 354(B), 451, 509
High Courts03 Feb 2025
Manohar Lal Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 02 DEL CK 1706
Code of Criminal Procedure, 1973-Section 482, 421, 431Negotiable Instrument Act, 1881-Section 138
High Courts03 Feb 2025
Ashish Kapur & Anr. Vs Deepak Seth & Ors.
Delhi High Court · (2025) 02 DEL CK 1692
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 2(1)(h), 7, 7(4)(b), 8, 45, 16
High Courts03 Feb 2025
Rinku Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 02 DEL CK 1495
Constitution of India-Article 226Bhartiya Nyaya Sanhita-Section 137BNSS, 2023-Section 183
High Courts03 Feb 2025
Airports Authority Of India Vs East India Construction Company Ltd.
Delhi High Court · 2023 INSC 742
Arbitration & Conciliation Act, 1996-Section 9, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2-A), 37, 37(3), 75, 81Arbitration and Conciliation (Amendment) Act, 2015Constitution of India-Article 136
High Courts03 Feb 2025
JPS Associates Pvt. Ltd. Vs Dr. Hasan Akbar Kazmi & Anr
Delhi High Court · (2025) 02 DEL CK 1497
Civil Procedure Code, 1908-Order VI Rule 17, 1 Rule 10, Section 151, II Rule 2, 6 Rule 17, 2 Rule 2Code of Civil Procedure (Amendment) Act, 1976Copyright Act-Section 62
High Courts03 Feb 2025
Krishna Real Estate Enterprises Pvt Ltd. Vs Gurcharan Singh Syal & Ors.
Delhi High Court · (2025) 02 DEL CK 1498
Civil Procedure Code, 1908-Order VII Rule 10, Section 16, 20
High Courts03 Feb 2025
Bharat Singh Vs Karan Singh & Ors.
Delhi High Court · (2025) 02 DEL CK 1499
Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII Rule 2, Chapter VII Rule 4, Clause 4 of Chapter 7Civil Procedure Code-Order VIII Rule 1, Section 89Arbitration and Conciliation Act, 1996
High Courts03 Feb 2025
Creative Travels Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1500
Finance Act, 1994-Section 65(105)(n), 65(113), 65(115), First Proviso to Section 73(1)Finance Act, 2004Motor Vehicles Act, 1988
High Courts03 Feb 2025
Ram Gopal Goswami Vs State NCT Of Delhi & Ors.
Delhi High Court · (2025) 02 DEL CK 1501
Constitution of India-Article 226Bharatiya Nagarika Suraksha Sanhita, 2023-Section 528
High Courts03 Feb 2025
Vinod Chawla (Since Deceased) Through Legal Representative Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 02 DEL CK 1502
Constitution of India-Article 226Public Premises Act, 1971Code of Civil Procedure, 1908-Order XXII Rule 3
High Courts03 Feb 2025
Dr Pradeep Mishra Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1503
Constitution of India-Article 226
High Courts03 Feb 2025Allowed
ISAR Engineers Private Ltd Vs NTPC Sail Power Company Ltd
Delhi High Court · (2025) 02 DEL CK 1075
Constitution of India, 1950 - Article 14Arbitration and Conciliation Act, 1996 - Section 11, 11(6)(a), 11(6)(b), 11(6)(c), 12(5), 14, 15, 34
High Courts03 Feb 2025Allowed
Sh. Sandeep Dhaka Vs Union Of India And Ors
Delhi High Court · (2025) 02 DEL CK 1073
High Courts03 Feb 2025Disposed Of
Rinku Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2025) 02 DEL CK 1069
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183 Bhartiya Nyaya Sanhita, 2023 - Section 137
High Courts03 Feb 2025Dismissed
Shri Ram Kishan Vs Delhi Development Authority
Delhi High Court · (2025) 02 DEL CK 1061
Constitution of India, 1950 - Article 226
High Courts03 Feb 2025Dismissed
Mehruddin Ansari & Ors Vs Delhi Development Authority & Anr
Delhi High Court · (2025) 02 DEL CK 1060
Constitution of India, 1950 - Article 226NCT of Delhi (Special Provisions Act), 2011 - Section 3
High Courts03 Feb 2025Disposed Of
Vinod Chawla (Since Deceased) Through Legal Representative Vs Delhi Development Authority & Anr
Delhi High Court · (2025) 02 DEL CK 1058
Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Order 22 Rule 3