High Courts04 Apr 2025Dismissed
Staff Selection Commission & Anr. Vs Bhavna
Delhi High Court · (2025) 04 DEL CK 1903
COURT ARCHIVE
Delhi High Court judgments, 2025
6,377 judgments · page 242 of 319
High Courts04 Apr 2025Dismissed
State (NCT. Of Delhi) Vs Akib
Delhi High Court · (2025) 04 DEL CK 1882
Criminal Procedure Code, 1973-Section 378(4), 378(1), 161, 164IPC-Section 354, 506, 356, 354-A, 509POCSO Act-Section 12
High Courts04 Apr 2025Dismissed
Sachin Gaur Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 1879
Code of Criminal Procedure, 1973-Section 482, 311, 125, 126, 126(2), 204(2), 296, Chapter XXIIIProtection of Women from Domestic Violence Act, 2005-Section 12, 17, 18, 19, 20, 22, 23, 28, 28(1), 28(2), 31Indian Penal Code, 1860-Section 406, 498, 34, 498A
High Courts04 Apr 2025Dismissed
Sonbir Singh & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 04 DEL CK 1934
Constitution of India-Article 14, 16
High Courts04 Apr 2025Dismissed
Aasheesh Kumar Paandey Vs State & Anr.
Delhi High Court · (2025) 04 DEL CK 1801
Constitution of India-Article 226Indian Penal Code, 1860-Sections 34, 323, 325, 341, 354, 354A, 506, 509Code of Criminal Procedure, 1973-Sections 107, 150, 164, 482
High Courts04 Apr 2025Allowed
ICICI Bank Ltd. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 1797
Cr.P.C.-Section 482, 200, 204IPC-Section 420, 120, 120B, 34Negotiable Instruments Act-Section 138
High Courts04 Apr 2025Disposed Of
Anuj Suhag Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2025) 04 DEL CK 1793
Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 482, 107, 151IPC, 1860-Section 323, 348, 506, 34
High Courts04 Apr 2025Disposed Of
Sajad Ahmed Kak Vs Commissioner Of Customs New Delhi
Delhi High Court · (2025) 04 DEL CK 1784
Constitution of India-Article 226Customs Act, 1962-Section 111(d), 111(i), 111(j), 111(1), 111(m), 112, 114AA, 125, 125(3), 27, 128A(3)(b)(i)
High Courts04 Apr 2025Dismissed
Union Of India & Ors. Vs Ex JWO Dharmendra Prasad
Delhi High Court · (2025) 04 DEL CK 1768
2008 Entitlement Rules-Para 7
High Courts04 Apr 2025Allowed
Abhishek Kumar Vs State NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 1747
IPC-Section 498A, 406, 313, 34Dowry Prohibition Act-Section 3, 4
High Courts04 Apr 2025Dismissed
Jyoti Wazir & Ors Vs Deepak Khosla & Ors
Delhi High Court · (2025) 04 DEL CK 0952
Code of Civil Procedure, 1908 - Section 100(4), Order 6 Rule 2(1), Order 6 Rule 17, Order 14 Rule 1Transfer of Property Act, 1882 - Section 126Evidence Act, 1872 - Section 60(b)
High Courts04 Apr 2025Disposed Of
Anuj Suhag Vs State Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 0946
Constitution of India, 1950 - Article 226, 227Code of Criminal Procedure, 1973 - Section 107, 151, 482Indian Penal Code , 1860 - Section 34, 323, 348, 506
High Courts04 Apr 2025Allowed
Sushil Yadav Vs State Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 0945
Indian Penal Code , 1860 - Section 34, 120B, 201, 302Arms Act, 1959 - Section 27
High Courts04 Apr 2025Allowed
Abhishek Kumar Vs State Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 0944
Indian Penal Code , 1860 - Section 34, 313, 406, 498ADowry Prohibition Act, 1961 - Section 3, 4
High Courts04 Apr 2025Disposed Of
Shazia Ilmi Vs Rajdeep Sardesai & Ors
Delhi High Court · (2025) 04 DEL CK 0933
Constitution of India, 1950 - Article 21Code of Civil Procedure, 1908 - Section 151, Order 39 Rules 1, Order 39 Rules 2Indian Penal Code , 1860 - Section 504
High Courts03 Apr 2025
Smt. Manju & Ors. Vs Mahesh Kumar (Driver) & Anr.
Delhi High Court · (2025) 04 DEL CK 2068
Constitution of India-Article 227
High Courts03 Apr 2025Disposed Of
M/s. B And B Colonels Kababz Vs Ashok Kumar & Ors.
Delhi High Court · (2025) 04 DEL CK 2067
Constitution of India-Article 227Central Motor Vehicle Rules, 1989-Form 29, Form 30Delhi Motor Accidents Claims Tribunal Rules, 2008-Rule 32, 9(3)
High Courts03 Apr 2025Dismissed
Punjab National Bank Vs Smt. Anjula Singh
Delhi High Court · (2025) 04 DEL CK 2066
Code of Civil Procedure, 1908-Order VII Rule 11, Section 115Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 34Specific Relief Act, 1963-Section 41, 42
High Courts03 Apr 2025Dismissed
Punjab National Bank Vs Parneet Kaur
Delhi High Court · (2025) 04 DEL CK 2061
Code of Civil Procedure, 1908-Order VII Rule 11, Section 115Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 34Specific Relief Act, 1963-Section 41, 42
High Courts03 Apr 2025Dismissed
Bal Kishan (Deceased) Thr Lrs Vs Govt. Of NCT Delhi & Ors.
Delhi High Court · (2025) 04 DEL CK 2047
Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6, 11, 16Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)