High Courts29 Apr 2025Disposed Of
Shamim Akhtar Tamanna Vs Union Of India & Anr.
Delhi High Court · (2025) 04 DEL CK 2444
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2025
6,377 judgments · page 210 of 319
High Courts29 Apr 2025Allowed
Capital Ventures Pvt Ltd. Vs Registrar Of Trademarks
Delhi High Court · (2025) 04 DEL CK 2439
Tribunal Reforms Act, 2021Trade Marks Act, 1999-Section 91, 9(1)(a), 11, 9(1)(d), 9(2)(d), 57(4)Emblems and Names (Prevention of Improper Use) Act, 1950-Sections 3 and 4, Entry 17 of the Schedule, Entries 9A, 9B, 12, 16 and 27
High Courts29 Apr 2025Disposed Of
M/s Eupraxia Advisory Pvt. Ltd. Vs Sonartari Multistate Agro Cooperative Society Limited (Sonaco) & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 12(2)Companies Act, 2013
High Courts29 Apr 2025Dismissed
State NCT Of Delhi Vs Satya Narayan
Delhi High Court · (2025) 04 DEL CK 2396
Code of Criminal Procedure, 1973-Section 378(1), 207, 313Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(2), 20
High Courts29 Apr 2025
Shabana Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 2383
Information Technology Act, 2000-Section 69A, 79(3)(b)IT Intermediary Rules, 2021-Rule 3(1)(b), 3(1)(d)
High Courts29 Apr 2025Allowed
Fiitjee Foundation For Education Research And Trainings Vs Commissioner Of Income Tax (Exemption)
Delhi High Court · (2025) 04 DEL CK 2365
Income Tax Act, 1961-Section 119(2)(b), 11, 12, 12A, 12A(1)(b)(ii), 139(1), 44AB, 143(1), 143(2), 143(3), 2(15)
High Courts29 Apr 2025Allowed
R.C. Jewellers Pvt.Ltd. Vs Deputy Commissioner Of Income Tax, Central Circle 32, Delhi
Delhi High Court · (2025) 04 DEL CK 2363
Income Tax Act, 1961-Section 153C, 132, 132A, 131, 131(1)(a), 132(4)
High Courts29 Apr 2025Disposed Of
Ansh Jindal & Anr. Vs State of NCT of Delhi
Delhi High Court · (2025) 04 DEL CK 2130
Cr.P.C-Section 438IPC-Sections 306, 34, 377, 323, 506
High Courts29 Apr 2025Allowed
Faheem Ahmad & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 04 DEL CK 2128
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Sections 3, 4
High Courts29 Apr 2025Allowed
Samarth Vig & Ors. Vs The State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 04 DEL CK 2127
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 498A, 406, 34DV Act
High Courts29 Apr 2025Disposed Of
Sana & Anr. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 2108
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts29 Apr 2025Dismissed
The National Insurance Co. Ltd. Vs Smt. Amarjeet Kaur & Anr.
Delhi High Court · (2025) 04 DEL CK 2103
Employee's Compensation Act, 1923-Section 30, 4A(3)(a)Motor Vehicles Act-Section 146Insurance Act, 1938
High Courts29 Apr 2025Allowed
Smt. Suman Sharma Vs Mahender Sharma & Ors.
Delhi High Court · (2025) 04 DEL CK 2102
CPC-Section 151
High Courts29 Apr 2025Dismissed
Ram Raghubir Singhal Vs Usha Saini & Anr.
Delhi High Court · (2025) 04 DEL CK 2098
CPC-Order II Rule 2, Section 11Constitution of India-Article 227
High Courts29 Apr 2025Disposed Of
Ashish @ Deva Vs State (Nct Of Delhi)
Delhi High Court · (2025) 04 DEL CK 1092
Code of Criminal Procedure, 1973 - Section 439, 482Indian Penal Code , 1860 - Section 34, 120B, 186, 279, 302, 307, 365, 392Maharashtra Control of Organised Crime Act, 1999 - Section 2(1)(e), 3(1)(i), 3(2), 3(4), 18, 21, 23(1)(a)
High Courts29 Apr 2025Allowed
Jitender & Ors Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2025) 04 DEL CK 1091
Indian Penal Code , 1860 - Section 34, 406, 498A
High Courts29 Apr 2025Dismissed
Shafeeq Ahmad & Ors Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2025) 04 DEL CK 1090
Code of Criminal Procedure, 1973 - Section 164, 320, 482Indian Penal Code , 1860 - Section 34, 307, 313, 323, 376, 377, 506, 509
High Courts29 Apr 2025Disposed Of
Ansh Jindal Vs State Of Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 1089
Code of Criminal Procedure, 1973 - Section 438Indian Penal Code , 1860 - Section 34, 306, 323, 377, 506
High Courts29 Apr 2025Disposed Of
Naveen Vedi Vs Union Of India & Ors
Delhi High Court · (2025) 04 DEL CK 1085
Border Security Force Act, 1968 - Section 117
High Courts28 Apr 2025Dismissed
M S Indo Spirits Vs Pernod Ricard India Pvt Ltd
Delhi High Court · (2025) 04 DEL CK 2144
Arbitration and Conciliation Act, 1996-Section 5, 16, 16(2), 16(5), 16(6), 34, 37, 37(2)Constitution of India-Article 226, 227