High Courts26 Mar 2025Disposed Of
Backbone Overseas Vs Assistant Commissioner Of Customs, Foreign Post Office , New Delhi And Anr
Delhi High Court · (2025) 03 DEL CK 1144
Constitution of India, 1950 - Article 226, 227Customs At, 1962 - Section 108
COURT ARCHIVE
Delhi High Court judgments, 2025
6,365 judgments · page 256 of 319
High Courts26 Mar 2025Disposed Of
Chandan Bhatia Vs Mr Satish Singhal & Anr
Delhi High Court · (2025) 03 DEL CK 1130
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 1 Rule 10
High Courts26 Mar 2025Dismissed
Dr O P Singh Vs Delhi Skill And Entrepreneurship University & Anr
Delhi High Court · (2025) 03 DEL CK 1107
Constitution of India, 1950 - Article 226Delhi Skill and Entrepreneurship University Act, 2019 - Section 12(16), 12(17), 30
High Courts26 Mar 2025Dismissed
Aparna Mishra & Ors Vs National Education Society For Tribal Students Through Commissioner & Anr
Delhi High Court · (2025) 03 DEL CK 1106
University Grants Comission Act, 1956 - Section 22, 22(3)
High Courts25 Mar 2025
Sohnu Mohan Vs Ramona Jind & Ors.
Delhi High Court · (2025) 03 DEL CK 1979
CPC-Section 151, Order XXXIII Rules 1 and 2, XXXIII Rule 3, 11, 10, 94(e)CrPC-Section 340Protection of Woman from Domestic Violence Act, 2005
High Courts25 Mar 2025Allowed
Shushant Muttreja & Anr. Vs Vinod Yadav
Delhi High Court · (2025) 03 DEL CK 1909
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VIII Rule 1, I Rule 10(2), VII Rule 1Companies Act, 1956-Section 446, 446(1), 446(2), 446(2)(a), 446(2)(b), 446(3), 446(4), 433(1)(e), 441(2), 391, 466Companies (Amendment) Act, 1960
High Courts25 Mar 2025Allowed
Shushant Muttreja & Anr. Vs Ram Kumar Rathi & Anr.
Delhi High Court · (2025) 03 DEL CK 1907
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 1, VIII Rule 1, I Rule 10(2)Companies Act, 1956-Section 446, 446(1), 446(2), 446(2)(a), 446(2)(b), 441(2), 433(1)(e), 391, 466Companies (Amendment) Act, 1960
High Courts25 Mar 2025Allowed
Shushant Muttreja & Anr. Vs Ram Kumar Rathi & Anr.
Delhi High Court · (2025) 03 DEL CK 1903
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VIII Rule 1, I Rule 10(2), VII Rule 1Companies Act, 1956-Section 446, 446(1), 446(2), 446(2)(a), 446(2)(b), 441(2), 433(1)(e), 391, 466Companies (Amendment) Act, 1960
High Courts25 Mar 2025Allowed
Shushant Muttreja & Anr. Vs Ram Kumar Rathi & Anr.
Delhi High Court · (2025) 03 DEL CK 1978
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VIII Rule 1, I Rule 10(2), VII Rule 1Companies Act, 1956-Section 391, 433(1)(e), 441(2), 446, 446(1), 446(2), 446(2)(a), 446(2)(b), 466Companies (Amendment) Act, 1960
High Courts25 Mar 2025Disposed Of
Pooja Kaushik Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 03 DEL CK 1898
CrPC-Section 482, 156(3)IPC-Sections 420, 468, 471, 506, 34, 147, 148, 149, 326A, 341
High Courts25 Mar 2025Disposed Of
Rambir Kaushik Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 03 DEL CK 1896
CrPC-Section 482IPC-Section 34, 147, 148, 149, 326A, 341, 420, 468, 471, 506
High Courts25 Mar 2025Disposed Of
M S Outline Design N Interiors India Pvt Ltd Vs IILM Institute For Higher Education & Ors.
Delhi High Court · (2025) 03 DEL CK 1865
Arbitration and Conciliation Act, 1996-Section 11, 21, 12, Fourth Schedule
High Courts25 Mar 2025Allowed
Prity Kumari Alias Priti Kumari Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 03 DEL CK 1853
BNS-Section 316(3)
High Courts25 Mar 2025Dismissed
Naveen Kumar Vs The State Govt Of NCT Delhi
Delhi High Court · (2025) 03 DEL CK 1852
IPC-Section 302
High Courts25 Mar 2025
Vikram Yadav Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 1851
IPC-Section 186, 353, 307, 34, 302, 364A, 384, 419, 120-B
High Courts25 Mar 2025Allowed
Sifarish Khan Vs The State (Govt Of NCT)
Delhi High Court · (2025) 03 DEL CK 1849
BNS-Sections 319(2), 318(4), 61(2)Cr.P.C.-Section 161
High Courts25 Mar 2025Allowed
Narender Kumar Vs State GNCTD Of Delhi & Anr.
Delhi High Court · (2025) 03 DEL CK 1848
Cr.P.C-Section 91IPC-Sections 323/342/376/376(2)(n)/34POCSO Act-Section 6/21
High Courts25 Mar 2025Allowed
Dr. Chandna Shekhar Vs State N.C.T Of Delhi
Delhi High Court · (2025) 03 DEL CK 1846
BNS-Section 123/64/87/351(2)/3(5)POCSO Act-Section 6, 21BNSS-Section 183
High Courts25 Mar 2025Dismissed
Mrs. Rama Alagh & Ors. Vs State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2025) 03 DEL CK 1803
Indian Succession Act, 1925-Section 299, 276, 63, 63(c)Indian Evidence Act, 1872-Section 68, 17, 31IPC-Section 306
High Courts25 Mar 2025Dismissed
Rehman Aftab Alam Vs Salma Bano & Ors.
Delhi High Court · (2025) 03 DEL CK 1785
CPC-Order XVIII Rule 17, Section 151, 24Constitution of India-Article 227