High Courts27 Mar 2025Dismissed
Gaurav Vs State Of NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 1847
BNS, 2023-Section 190/191(2)(3)/115(2)/109(1)/3(5)CrPC-Section 82
COURT ARCHIVE
Delhi High Court judgments, 2025
6,365 judgments · page 253 of 319
High Courts27 Mar 2025Allowed
Siraj @ Sameer Vs The State GNCT Of Delhi & Anr.
Delhi High Court · (2025) 03 DEL CK 1844
IPC-Section 302, 307, 34CrPC-Section 161
High Courts27 Mar 2025Dismissed
Seema Vs The State Of Nct Delhi
Delhi High Court · (2025) 03 DEL CK 1839
NDPS Act-Section 20(ii)(C), 29BNSS-Section 94
High Courts27 Mar 2025Allowed
Asif Khan Vs The State Of NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 1837
IPC-Section 392, 395, 397, 412, 120B, 182, 211, 212, 109, 34
High Courts27 Mar 2025Dismissed
Union Of India & Ors. Vs Ex Sub Gawas Anil Madso
Delhi High Court · (2025) 03 DEL CK 1960
Pension Regulations for the Army, 1961-Regulation 9, 173, 173-A, 179, 1739Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 4, 5, 9, 12, 14, 14(a), 14(b), 14(c), 14(d)1981 Entitlement Rules-Rule 5, 9
High Courts27 Mar 2025Dismissed
Sanjeev Singh Chauhan Vs Trilok Singh
Delhi High Court · (2025) 03 DEL CK 2013
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419(4)Negotiable Instruments Act, 1881-Section 138, 138(b), 118(a), 118, 139Code of Criminal Procedure, 1973-Section 251, 313
High Courts27 Mar 2025Dismissed
Avika Shahi & Anr. Vs Medical Counselling Committee & Ors.
Delhi High Court · (2025) 03 DEL CK 1741
Constitution of India-Article 226, 227, 14, 15, 16, 16(1), 16(4), 19, 21, 141, 144
High Courts27 Mar 2025
Dilip Tripathi Vs State (NCT of Delhi)
Delhi High Court · (2025) 03 DEL CK 1733
Criminal Procedure Code, 1973-Section 374(2), 313, 161Indian Penal Code, 1860-Section 302, 34, 201, 304 Part I, 304 Part II, 300 Exception 1, 300 Exception 4Indian Evidence Act, 1872-Section 27, 145, 105
High Courts27 Mar 2025
Ivy Entertainment Private Limited Vs HR Pictures
Delhi High Court · (2025) 03 DEL CK 1718
Code of the Civil Procedure, 1908-Order XXXIX Rules 1 and 2Specific Relief Act, 1963-Section 14Commercial Courts Act, 2015-Section 12 A
High Courts27 Mar 2025Disposed Of
Tata Capital Housing Finance Limited Vs Mr. Vivian Joseph & Anr.
Delhi High Court · (2025) 03 DEL CK 1717
Companies Act, 2013Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Arbitration and Conciliation Act, 1996-Section 12, IVth Schedule
High Courts27 Mar 2025Dismissed
Parveen Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1713
High Courts27 Mar 2025Disposed Of
Bhoop Singh Gola (Deceased) Through Special Power Of Attorney Holder Pradeep Vs Delhi Development Authority
Delhi High Court · (2025) 03 DEL CK 1143
High Courts27 Mar 2025Dismissed
Gaurav Vs State Of Nct Of Delhi
Delhi High Court · (2025) 03 DEL CK 1142
Code of Criminal Procedure 1973 - Section 82Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 109(1), 190, 191(2), 191(3)
High Courts27 Mar 2025Allowed
Asif Khan Vs State Of Nct Of Delhi
Delhi High Court · (2025) 03 DEL CK 1141
Indian Penal Code ,1860 - Section 34, 109, 120B, 182, 211, 212, 392, 395, 397, 412
High Courts27 Mar 2025Allowed
Ajayaveer Vs State Through Sho P S Bawana
Delhi High Court · (2025) 03 DEL CK 1140
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183Code of Criminal Procedure 1973 - Section 161Bharatiya Nyaya Sanhita, 2023 - Section 105
High Courts27 Mar 2025Disposed Of
Sh Satbir Singh Vs Ms Versatile Commotrade Private Limited
Delhi High Court · (2025) 03 DEL CK 1139
Constitution of India, 1950 - Article 227
High Courts27 Mar 2025Disposed Of
Vikas Kashyap Vs Kirti Mudgal
Delhi High Court · (2025) 03 DEL CK 1137
High Courts27 Mar 2025Disposed Of
Azeem Ahmed Vs Narcotics Control Bureau (NCB)
Delhi High Court · (2025) 03 DEL CK 1136
Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 439
High Courts27 Mar 2025Dismissed
Ms. Inder Pal Kaur Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2025) 03 DEL CK 1135
Code of Civil Procedure, 1908 - Section 104, Order 43Indian Succession Act, 1925 - Section 278, 299Evidence Act, 1872 - Section 63, 68