High Courts27 Jan 2025Allowed
Raja Vs State Of Nct Of Delhi
Delhi High Court · (2025) 01 DEL CK 1776
Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 109, 120B, 302, 307Arms Act, 1959 - Section 25, 27
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 334 of 346
High Courts27 Jan 2025Disposed Of
Saif Ali @ Sohan Vs State Gnct Of Delhi
Delhi High Court · (2025) 01 DEL CK 1757
Constitution of India, 1950 - Article 20, 20(3), 21, 32, 141, 142, 227Code of Criminal Procedure, 1973 - Section 313, 315, 316, 357, 357A, 374Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 353, 354, 395, 396, 415
High Courts27 Jan 2025Disposed Of
Irfan Badshah Vs State Of Nct Of Delhi
Delhi High Court · (2025) 01 DEL CK 1756
Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 232, 302
High Courts27 Jan 2025Dismissed
Ritu Pahwa Vs Payal Kashyap & Anr
Delhi High Court · (2025) 01 DEL CK 1755
Code of Civil Procedure, 1908 - Order 7 Rule 14, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts27 Jan 2025Allowed
Santosh Kumar Yadav @ Ranjan Vs Union Of India And Ors
Delhi High Court · (2025) 01 DEL CK 1754
Constitution of India, 1950 - Article 226Indian Penal Code, 1860 - Section 34, 147, 323, 325, 504, 506Sashastra Seema Bal Act, 2007 - Section 25
High Courts27 Jan 2025Allowed
Makhdum Ali Haidar Vs Union Of India And Ors
Delhi High Court · (2025) 01 DEL CK 1742
Constitution of India, 1950 - Article 226
High Courts24 Jan 2025
Radhey Shyam Vs Parmeshwari Das (Since Deceased) Through Lr & Anr.
Delhi High Court · (2025) 01 DEL CK 2092
Code of Civil Procedure, 1908-Order 43 Rule 1, 7 Rule 10, 7 Rule 10-A, VII Rule 10, Section 21, 16, 24, 24(1), 24(5), Sub Section 5 of Section 24
High Courts24 Jan 2025
Ashok Kumar Vs Sitara & Ors.
Delhi High Court · (2025) 01 DEL CK 2093
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 6 Rule 17, 2 Rule 2Delhi Rent Control Act, 1958-Section 14 (1)(e), 25B
High Courts24 Jan 2025Disposed Of
Porter Buildcon Private Ltd & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 01 DEL CK 2101
Constitution of India-Article 226, 14, 19 & 21Prohibition of Benami Property Transactions Act, 1988-Section 2(9)(A) to (D), 24(1), 24(2), 24(3), 24(4), 24(4)(a)(i), 24(5), 26, 26(1), 26(3), 27, 27(1), 46Civil Procedure Code-Order 6 Rule 17
High Courts24 Jan 2025
Nandan Singh Vs Smt. Laxmi Devi & Ors.
Delhi High Court · (2025) 01 DEL CK 2071
Land Acquisition Act, 1894Code of Civil Procedure, 1908-Section 96Delhi Rent Control Act, 1958-Section 14(1)(a)
High Courts24 Jan 2025
Shri Satish Kapur & Ors. Vs The State, Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 01 DEL CK 2074
Indian Penal Code, 1860-Sections 420/120-B/34Code of Criminal Procedure-Section 482
High Courts24 Jan 2025
Kishan Lal Bhandula Vs Sushil Bhandula
Delhi High Court · (2025) 01 DEL CK 2003
Limitation Act, 1963-Section 3, 4 to 24, 5
High Courts24 Jan 2025
Vijender Gupta & Ors. Vs Government Of National Capital Territory Of Delhi & Ors.
Delhi High Court · (2025) 01 DEL CK 2014
Constitution of India-Article 226, 151(2), Chapter V, 212, 151, 149, 32, 148, 150, 151(1), 212(2), 178, 122, 212(1), 118(1), 122(1), 122(2), 143, 193(B), Schedule XComptroller and Auditor General's (Duties, Powers and Conditions of Service), Act 1971-Section 23, 19A, 16Government of NCT of Delhi Act, 1991-Section 48, 46, 37
High Courts24 Jan 2025
Mohd Iqbal Vs Azmmuddin & Anr.
Delhi High Court · (2025) 01 DEL CK 2016
Code of Civil Procedure, 1908-Order XLVII Rule 1Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(8)Transfer of Property Act
High Courts24 Jan 2025
Munni Devi Vs M/S Olive Exim Pvt. Ltd. & Ors.
Delhi High Court · (2025) 01 DEL CK 2019
Delhi Rent Control Act, 1958-Section 14(1)(e), 22Code of Civil Procedure, 1908-Order XLVII Rule 1
High Courts24 Jan 2025
Usha International Limited Vs The Sub Divisional Magistrate (Vasant Vihar) & Ors.
Delhi High Court · (2025) 01 DEL CK 2024
High Courts24 Jan 2025
Sh Am It Kumar Vs Ms Shilpa Ghosh & Anr.
Delhi High Court · (2025) 01 DEL CK 2025
High Courts24 Jan 2025
New Delhi Municipal Council Vs Ajit Singh
Delhi High Court · (2025) 01 DEL CK 2026
Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 9
High Courts24 Jan 2025Disposed Of
Pradeep Kumar Vs Election Commission Of India And Ors
Delhi High Court · (2025) 01 DEL CK 1737
Constitution of India, 1950 - Article 136, 226, 327, 328, 329, 329(b)Representation of People Act, 1951 - Section 80, 81, 100, 100(1)(c), 105, 107(1), 170