High Courts12 Jun 2025Allowed
Manvir Singh Vs Union Of India & Ors
Delhi High Court · (2025) 06 DEL CK 0609
Border Security Force Rules, 1969 - Rule 25, 173(8)Central Civil Services (Extraordinary Pension) Rules, 1939 - Rule 3A(2), 8(3
COURT ARCHIVE
Delhi High Court judgments, 2025
6,706 judgments · page 206 of 336
High Courts12 Jun 2025Disposed Of
Shakila Vs State (Nct Of Delhi) & Ors
Delhi High Court · (2025) 06 DEL CK 0608
Constitution of India, 1950 - Article 21, 41, 51ABharatiya Nagrik Suraksha Sanhita, 2023 - Section 396Code of Criminal Procedure, 1973 - Section 2(y) 357, 357A, 372
High Courts12 Jun 2025Dismissed
Newgen It Technologies Limited Vs Newgen Software Technologies Limited
Delhi High Court · (2025) 06 DEL CK 0607
Code of Civil Procedure, 1908 - Order 39 Rule 4, Order 43 Rule (1)(r)Commercial Courts Act, 2015 - Section 13(1A), 16(1)Trademark Registration Act, 1999 - Section 17
High Courts11 Jun 2025
Pawan Kumar Through His Lrs Vs Harnarain Dass Charitable Trust
Delhi High Court · (2025) 06 DEL CK 1278
Delhi Rent Control Act, 1957-Section 14, 14(1)(e), 25-B, 25-B(1), 25-B(5), 25-B(8)Registration Act, 1908-Section 17Delhi and Ajmer Rent (Control) Act, 1952-Section 32
High Courts11 Jun 2025
Ramky Infrastructure Limited And ECI Engineering Construction Company Limited (JV) Vs National Highways And Infrastructure Development Corporation Ltd & Anr.
Delhi High Court · (2025) 06 DEL CK 1241
Arbitration and Conciliation Act, 1996-Section 9, 17
High Courts11 Jun 2025Dismissed
Himanshu Khanna & Anr. Vs Rajeev Khanna & Anr.
Delhi High Court · (2025) 06 DEL CK 1228
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), Section 115Indian Succession Act, 1925-Section 270, 271, 273, 278, 300
High Courts11 Jun 2025Dismissed
Mohd Yamin Vs Mohd Hasam
Delhi High Court · (2025) 06 DEL CK 1322
Code of Civil Procedure, 1908-Order VII Rule 11, VI Rule 17, 6 Rule 17, 7 Rule 11, 7 Rule 11(a), 7 Rule 11(d), Rule 11, 13, Section 115, 12Indian Penal Code, 1860-Sections 420, 468, 471, 120B, 34Specific Relief Act, 1963
High Courts11 Jun 2025Dismissed
Raju Sardana Vs Pawan Arya & Ors.
Delhi High Court · (2025) 06 DEL CK 1313
Transfer of Property Act, 1882-Section 44
High Courts11 Jun 2025Allowed
Ravinder Bhuiyan Vs State NCT Of Delhi
Delhi High Court · (2025) 06 DEL CK 1298
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 18, 19, 24, 27-A, 37, 37(1)(b), 37(1)(b)(ii)The Railways Act, 1989-Section 147, 179Code of Criminal Procedure, 1973-Section 436A
High Courts11 Jun 2025Allowed
Vikram Yadav Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 06 DEL CK 1291
IPC-Sections 302, 120B, 364A, 384, 186, 353, 307, 419Arms ActConstitution of India-Article 226, 14, 161
High Courts11 Jun 2025
Jogi Anil Kumar Vs Indian Coast Guard & Ors.
Delhi High Court · (2025) 06 DEL CK 1185
Constitution of India, 1950-Articles 14, 16, 21
High Courts11 Jun 2025Allowed
Ravinder Bhuiyan Vs State Nct Of Delhi
Delhi High Court · (2025) 06 DEL CK 0606
Constitution of India, 1950 - Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 18, 19, 24, 27A, 37, 37(1)(b), 37(1)(b)(ii)Railways Act, 1989 - Section 147, 179
High Courts11 Jun 2025Allowed
Vikram Yadav Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 06 DEL CK 0601
Constitution of India, 1950 - Article 14, 161, 226Code of Criminal Procedure, 1973 - Section 433AIndian Penal Code, 1860 - Section 120B, 186, 302, 307, 353, 364A, 384, 419
High Courts11 Jun 2025Allowed
Jogi Anil Kumar Vs Indian Coast Guard & Ors
Delhi High Court · (2025) 06 DEL CK 0600
Constitution of India, 1950 - Article 14, 16, 21
High Courts11 Jun 2025Allowed
Raj Kumar Agarwal Vs State Of Nct Delhi & Anr
Delhi High Court · (2025) 06 DEL CK 0599
Constitution of India, 1950 - Article 14, 20(3), 21Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 19, 22(c), 24, 25, 27A, 29, 37, 37(1)(b), 42, 53, 67Evidence Act, 1872 - Section 25
High Courts11 Jun 2025Allowed
Vinay Dua Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 06 DEL CK 0598
Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 19, 22(c), 24, 25, 27A, 29, 37, 37(1)(b)
High Courts11 Jun 2025Dismissed
Pawan Kumar Through His Lrs Vs Harnarain Dass Charitable Trust
Delhi High Court · (2025) 06 DEL CK 0595
Registration Act, 1908 - Section 17Delhi Rent Control Act, 1958 - Section 14, 14(1)(e), 25B(8)Provincial Insolvency Act, 1920 - Section 75(1)
High Courts09 Jun 2025Disposed Of
Kairosoft AI Solutions Limited & Anr. Vs Securities And Exchange Board Of India & Ors.
Delhi High Court · (2025) 06 DEL CK 1285
SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015SEBI (Settlement Proceedings) Regulations of 2018-Regulation 28Rules of BSE-Rule 1.3
High Courts09 Jun 2025Dismissed
Reliance Eminent Trading and Commercial Private Limited Vs Delhi Development Authority
Delhi High Court · (2025) 06 DEL CK 1280
CPC-Order XXIII A Rule 4, XIII-A Rule 6 and 7, XIIIA Rule 3, XIIIA Rule 4, XIIIA Rule 4(2), XIIIA Rule 4(3)Land Acquisition Act, 1894Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2), 11
High Courts09 Jun 2025Allowed
GMR Power And Urban Infra Limited Vs Gajlaxmi Urban Infratech Pvt Ltd
Delhi High Court · (2025) 06 DEL CK 1246
Arbitration and Conciliation Act, 1996-Section 29A(5)