COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 910 of 6,525
High Courts09 Jan 2025Disposed Of
Amar Singh And Sons Tree Nuts Llp Vs Superintendent Of Cutoms, Epm, Import & Ors
Delhi High Court · (2025) 01 DEL CK 1659
Constitution of India, 1950 - Article 226Central Excise Act, 1944 - Section 35FCustoms Act, 1962 - Section 111(o), 112(a)(ii, 125(1), 129A, 129E
High Courts08 Jan 2025
Arjun Chawla Vs Punjab National Bank & Anr.
Delhi High Court · (2025) 01 DEL CK 2107
Punjab National Bank (Employees') Pension Regulations, 1995-Regulation 2(1), 20(3)(i), 29, 29(1) & (2), 29(2)Central Civil Services (Pension) Rules, 1972-Rule 48-A, Sub-rule 2 of Rule 48-A
High Courts08 Jan 2025
Shyam Sunder Sethi Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 01 DEL CK 2108
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1Constitution of India-Article 226Limitation Act-Article 113
High Courts08 Jan 2025Allowed
Center For Research Planning And Action Vs National Medicinal Plants Board Ministry Of Ayush Government Of India
Delhi High Court · (2025) 01 DEL CK 2109
Commercial Courts Act, 2015-Section 13(1)Arbitration and Conciliation Act, 1996-Section 34, 37, 33, 75, 81, 8, 9, 16, 17Indian Contract Act-Section 56
High Courts08 Jan 2025
Sh. Suresh Chand Sharma & Ors. Vs North Delhi Municipal Corporatoin & Ors.
Delhi High Court · (2025) 01 DEL CK 2110
Code of Civil Procedure, 1908-Section 104 (1) (i), Order XLIII Rule 1 (a), 151, VII Rule 10, 7 Rule 10, 9The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 20
High Courts08 Jan 2025
Ajay Kumar & Ors. Vs Delhi Development Authority Through Vice Chairman
Delhi High Court · (2025) 01 DEL CK 2113
Delhi Development Act, 1957Delhi Development Authority (Management and Disposal of Housing Estates) Regulations, 1968
High Courts08 Jan 2025
M/s Kalsi Finance Pvt. Ltd. Vs D. D. A.
Delhi High Court · (2025) 01 DEL CK 2114
Constitution of India-Article 226, 227, 32, 329, 136Urban Land (Ceiling and Regulation) ActCode of Civil Procedure, 1908-Order XXIII Rule 3
High Courts08 Jan 2025
Novartis AG & Anr. Vs Natco Pharma Limited
Delhi High Court · (2025) 01 DEL CK 2051
Code of Civil Procedure, 1908-Order VIII Rule 9, VIII Rule 1, XXXIX Rule 4, XXXIX Rules 1 and 2, VI Rule 17, XI Rule 1 (12)Commercial Courts Act, 2015Patents Act, 1970-Section 15, 11-A, 12, 13, 64
High Courts08 Jan 2025
Smt. Neelam Gaur Vs The Government Of N.C.T. Of Delhi & Ors.
Delhi High Court · (2025) 01 DEL CK 2070
High Courts08 Jan 2025
Sharma Sales Corporation & Ors. Vs Delhi State Industrial And Infrastructure Dev. Corp. Ltd. (DSIIDC)
Delhi High Court · (2025) 01 DEL CK 2072
High Courts08 Jan 2025
Aaone Developers Pvt Ltd Vs Sabita Jha & Anr.
Delhi High Court · (2025) 01 DEL CK 1983
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, VII Rule 11 (also printed as Order 7 Rule 11), Section 80(2)Commercial Courts Act, 2015-Section 12-A, 12A, 12A(1)Legal Services Authorities Act, 1987
High Courts08 Jan 2025
Sh. Vijender Singh & Ors. Vs Sh. Narinder Singh & Ors.
Delhi High Court · (2025) 01 DEL CK 1987
Code of Civil Procedure-Order XVI Rule 1, Section 151, 30, 32, XVI Rule 10, XVI Rule 12Indian Evidence Act, 1872-Section 68, 69, 71Indian Registration Act, 1908 (16 of 1908)
High Courts08 Jan 2025
Prem Bhalla Through An Attorney Vs Subhasish Panda Vice Chairman Delhi Development Authority
Delhi High Court · (2025) 01 DEL CK 1990
High Courts08 Jan 2025
Gurmit Singh Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 01 DEL CK 1997
CrPC-Section 482, 439(2), 170, 88
High Courts08 Jan 2025
Dimple Sachdeva Vs Sanjeev Kumar Mittal & Anr.
Delhi High Court · (2025) 01 DEL CK 1998
High Courts08 Jan 2025
Kamlesh Kumar Gupta Vs Naresh Kumar & Ors.
Delhi High Court · (2025) 01 DEL CK 2000
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act
High Courts08 Jan 2025Dismissed
Mahanagar Telephone Nigam Ltd Vs Micro And Small Enterprise Facilitation Council & Ors.
Delhi High Court · (2025) 01 DEL CK 2020
Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 18(1), 18(2), 18(3), 19Arbitration and Conciliation Act, 1996-Section 16, 34, 37Constitution of India-Article 226, 227
High Courts08 Jan 2025Disposed Of
RPG Enterprises Limited Vs RPG Industrial Products Pvt Ltd
Delhi High Court · (2025) 01 DEL CK 1752
Trade Marks Act, 1999 - Section 2(1)(zg), 11, 11(1), 11(2), 11(3), 12, 18, 47, 57Trade Marks Rules, 2017 - Rules 33
High Courts08 Jan 20252007 SCC OnLine Del 2010"
Diamond Modular Pvt Ltd Vs Yash Arora As Trading As Siddhi Vinayak Traders And Anr
Delhi High Court · (2025) 01 DEL CK 1751
Disposed Of