High Courts02 Apr 2025Dismissed
Govt Of NCT Of Delhi & Ors. Vs Ravi Pratap
Delhi High Court · (2025) 04 DEL CK 1831
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2025
6,368 judgments · page 247 of 319
High Courts02 Apr 2025Dismissed
Union Of India & Ors. Vs Ex Wo Trilochan Pradhan
Delhi High Court · (2025) 04 DEL CK 1820
2008 Entitlement Rules-Rule 75
High Courts02 Apr 2025Disposed Of
Mars Incorporated Vs The Registrar Of Trademarks & Ors.
Delhi High Court · (2025) 04 DEL CK 1817
Trade Marks Act, 1999-Section 21, 21(2), 91Trade Marks Rules, 2017-Rule 18, 18(2), 42
High Courts02 Apr 2025Allowed
Star India Private Limited Vs Magicwin.Games & Ors.
Delhi High Court · (2025) 04 DEL CK 1814
Copyright Act, 1957-Section 37Public Gambling Act, 1867Code of Civil Procedure, 1908-Order I Rule 10, VIII Rule 10
High Courts02 Apr 2025Dismissed
Ex Cpl Deepak Kumar Vs Union Of India & Ors
Delhi High Court · (2025) 04 DEL CK 1808
Air Force Act, 1950-Section 20(3)Air Force Rules, 1969-Rule 18Constitution of India-Article 226
High Courts02 Apr 2025
M/S Raj International Vs Additional Commissioner CGST Delhi West & Ors.
Delhi High Court · (2025) 04 DEL CK 1952
High Courts02 Apr 2025Dismissed
Staff Selection Commission & Anr. Vs Vijay Kumar
Delhi High Court · (2025) 04 DEL CK 1941
High Courts02 Apr 2025Disposed Of
A N Prasad Vs Central Bureau Of Investigation
Delhi High Court · (2025) 04 DEL CK 1910
Code of Criminal Procedure, 1973-Section 482Prevention of Corruption Act, 1988-Section 7, 12, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20, 134(1)(d)IPC-Section 120B
High Courts02 Apr 2025Dismissed
Moirangthem Anand Singh Vs National Investigation Agency (NIA)
Delhi High Court · (2025) 04 DEL CK 1906
Indian Penal Code, 1860-Sections 120B, 121A, 122, 170, 174A, 153A, 294(b), 307, 333, 384, 416, 419, 506Unlawful Activities (Prevention) Act, 1967-Sections 10, 13, 15, 16, 17, 18, 18B, 20, 22, 23, 38, 39, 43D, 43D(5), Chapters IV and VIArms Act-Section 25 (1-A)
High Courts02 Apr 2025
UOI & Ors. Vs Kamalini Nagrajan Dutt & Ors.
Delhi High Court · (2025) 04 DEL CK 1905
High Courts02 Apr 2025Disposed Of
Prakash Lal Khera Vs State & Anr.
Delhi High Court · (2025) 04 DEL CK 1901
Code of Criminal Procedure, 1973-Section 482, 200, 197, 197(1)Indian Penal Code, 1860-Section 304A, 299, 304(II)
High Courts02 Apr 2025
Rahul Sood Vs Government Of NCT Of Delhi & Anr.
Delhi High Court · 2023 INSC 890
Cr.P.C., 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141Companies Act, 1956
High Courts02 Apr 2025Allowed
M/s Siddhartha Construction Co. Vs India Tourism Development Corporation & Anr.
Delhi High Court · (2025) 04 DEL CK 1881
Arbitration and Conciliation Act, 1996-Section 12(5), 14, 15, 34, 37, Seventh Schedule, Entry 1 of the Seventh Schedule, Entry 12 of the Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015 (Act 3 of 2016)
High Courts02 Apr 2025Disposed Of
Master G Through Legal Guardian & Anr. Vs State (NCT Of Delhi), Home Department & Anr.
Delhi High Court · (2025) 04 DEL CK 1880
IPC-Sections 302, 323, 324, 506Juvenile Justice (Care and Protection of Children) Act, 2015-Section 2(42), 8(3)(e), 31, 32, 33, 35, 36(2), 37, 38, 44, 45, 46, 75Code of Criminal Procedure, 1973-Section 164, Chapter IX
High Courts02 Apr 2025Dismissed
Neeti Sharma Vs Saranjit Singh
Delhi High Court · (2025) 04 DEL CK 1854
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223, 223(1), 212, 356(2)Code of Criminal Procedure, 1973-Section 482, 200, 202, 192Negotiable Instruments Act, 1881-Section 138, 142, 145
High Courts02 Apr 2025Dismissed
M/S CNR Exports Vs Mohd. Qadeer Prop. Of M/s Mehtab Export House
Delhi High Court · (2025) 04 DEL CK 1852
Commercial Courts Act, 2015-Section 13(2)Code of Civil Procedure, 1908-Order XLIIndian Evidence Act, 1872-Section 65-B
High Courts02 Apr 2025Dismissed
The Commissioner Of Income Tax - International Taxation -3 Vs Six Continents Hotels Inc.
Delhi High Court · (2025) 04 DEL CK 1851
Income Tax Act, 1961-Section 260A, 9, 9(1)(vii)
High Courts02 Apr 2025Allowed
ANI Media Pvt. Ltd. Vs Wikimedia Foundation Inc & Ors.
Delhi High Court · (2025) 04 DEL CK 1850
Constitution of India-Article 21, 19(2)Information Technology Act, 2000-Section 69-A, 79, 79(1), 79(2), 79(3), 79(3)(b), 87, 65 to 67-B, 71, 72-A, 73 and 74Information Technology (Intermediaries Guidelines) Rules, 2011-Rule 3, 3(2), 3(3), 3(4)
High Courts02 Apr 2025
State Vs Dinesh Tiwari & Anr.
Delhi High Court · (2025) 04 DEL CK 1802
Code of Criminal Procedure, 1973-Section 397, 161Maharashtra Control of Organized Crime Act, 1999-Section 23, 3, 3(1), 3(2), 3(3), 3(4), 3(5), 2(1)(d), 2(1)(e), 2(1)(f), 18, 18(1), 18(3), 18(4), 18(5), 18(6)Indian Evidence Act, 1872-Section 25, 26
High Courts02 Apr 2025Disposed Of
Mohammed Afroz Memon Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 1783
Constitution of India-Article 226, 227Customs, Central Excise Duties and Service Tax Drawback Rules, 1995-Rule 16A