COURT ARCHIVE

Delhi High Court judgments, 2025

6,365 judgments · page 261 of 319

High Courts21 Mar 2025Disposed Of

Ramesh Chandra Vs The Directorate Of Enforcement

Delhi High Court · (2025) 03 DEL CK 2105

Indian Penal Code, 1860-Sections 34, 201, 406, 409, 420, 120-BPrevention of Money Laundering Act, 2002-Sections 3, 4, 45 (including the proviso to Section 45(1) and Section 45(1)(ii), 45(1)(iii)), 50Prevention of Corruption Act, 1988-Sections 7, 7(A), 8, 9, 10, 12, 13

High Courts21 Mar 2025Dismissed

Commissioner Of Customs (ICD Import) Vs Suzuki Motorcycle India Pvt Ltd.

Delhi High Court · (2025) 03 DEL CK 2093

Customs Act, 1962-Sections 12, 14, 25, 27Customs Tariff Act, 1975-Sections 1, 2, 3; First Schedule, Second Schedule

High Courts21 Mar 2025Disposed Of

Minda Spectrum Advisory Limited & Ors. Vs Jagdish Kumar & Anr.

Delhi High Court · (2025) 03 DEL CK 2084

CPC-Order VIII Rule 10 read with Order XIII-ATrade Marks Act, 1999-Sub-Section (1) of Section 135Delhi High Court (Original Side) Rules, 2018-Rule 3, 5 of Chapter XXIII

High Courts21 Mar 2025Dismissed

Mohd Nasim Vs The State NCT Of Delhi

Delhi High Court · (2025) 03 DEL CK 2083

BNSS-Section 482Cr. PC-Section 438IPC-Section 302, 114, 34

High Courts21 Mar 2025Dismissed

Ishwar Vs State (NCT Of Delhi)

Delhi High Court · (2025) 03 DEL CK 2070

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 482, 438IPC-Section 420, 467, 468, 471, 120-B, 448, 380, 411

High Courts21 Mar 2025Disposed Of

Kotak Mahindra Bank Ltd Vs Directorate Of Enforcement & Ors.

Delhi High Court · (2025) 03 DEL CK 2064

Prevention of Money Laundering Act, 2002-Section 42, 26Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002

High Courts21 Mar 2025Disposed Of

Mansura Brush Works Through Its Proprietor Mohammad Hashim Vs Commissioner Of Delhi Goods And Service Tax DGST & Ors.

Delhi High Court · (2025) 03 DEL CK 2047

Constitution of India-Article 226Central Goods and Services Tax Rules, 2017-Rule 21A, 21(a)CGST Act/DGST Act

High Courts21 Mar 2025Dismissed

Narinder Kumar Vs Usha Rani Tuteja & Ors.

Delhi High Court · (2025) 03 DEL CK 1723

Indian Succession Act, 1925-Section 299, 63Indian Evidence Act, 1872-Section 68

High Courts21 Mar 2025Disposed Of

The Manager Central Warehousing Corporation Vs Veer Singh D Through LRS & Ors.

Delhi High Court · (2025) 03 DEL CK 1714

High Courts21 Mar 2025Dismissed

Devender Kumar Vs Union Of India & Ors

Delhi High Court · (2025) 03 DEL CK 1091

Constitution of India, 1950 - Article 226, 227Railway Protection Force Rules, 1987 - Rule 134(a), 134(b), 153

High Courts21 Mar 2025Disposed Of

Siddharth Gupta Vs State (Nct Of Delhi)

Delhi High Court · (2025) 03 DEL CK 1089

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 164, 165, 318(4), 482, 528Negotiable Instruments Act, 1881 - Section 138

High Courts21 Mar 2025Disposed Of

Rohit Kharera @ Rohit & Ors Vs State Of Nct Delhi & Anr

Delhi High Court · (2025) 03 DEL CK 1088

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 406, 498AHindu Marriage Act, 1955 - Section 13B(2)

High Courts21 Mar 2025Disposed Of

Shakuntala & Ors Vs Murti Devi & Ors

Delhi High Court · (2025) 03 DEL CK 1087

Code of Civil Procedure, 1908 - Section 104, 151, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rules 1, Order 43 Rules 2

High Courts21 Mar 2025Dismissed

Narinder Kumar Vs Usha Rani Tuteja & Ors

Delhi High Court · (2025) 03 DEL CK 1086

Indian Succession Act, 1925 - Section 299Evidence Act, 1872 - Section 63, 68

High Courts21 Mar 2025Disposed Of

Afrid Khan Vs State Government Of Nct Of Delhi

Delhi High Court · (2025) 03 DEL CK 1084

Code of Criminal Procedure, 1973 - Section 161, 439, 482Indian Penal Code, 1860 - Section 34, 392, 395, 397, 412

High Courts21 Mar 2025Disposed Of

Ramesh Chandra Vs Directorate Of Enforcement

Delhi High Court · (2025) 03 DEL CK 1083

Constitution of India, 1950 - Article 21, 32, 226Code of Criminal Procedure, 1973 - Section 437, 437(1), 439Indian Penal Code, 1860 - Section 34, 120B, 201, 406, 409, 420

High Courts20 Mar 2025Disposed Of

M/S HT Media Limited Vs Official Liquidator

Delhi High Court · (2025) 03 DEL CK 1971

High Courts20 Mar 2025Disposed Of

Ms. Tayal Agencies Through Its Sole Proprietor Vs Kendriya Bhandar

Delhi High Court · (2025) 03 DEL CK 1869

Arbitration and Conciliation Act, 1996-Section 11, 12, IVth ScheduleArbitration Act, 1940

High Courts20 Mar 2025Dismissed

Sunehri Bagh Builders Pvt Ltd Vs Delhi Tourism And Transportation Development Corporation Ltd

Delhi High Court · (2025) 03 DEL CK 1806

Constitution of India-Article 226, 227Arbitration and Conciliation Act-Section 5, 16

High Courts20 Mar 2025

Radhey Shyam Garg Vs Sangita Poddar

Delhi High Court · (2025) 03 DEL CK 1799