COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 341 of 346
High Courts15 Jan 2025
Shaukat Ali Vs The Chief Wild Life Warden & Anr
Delhi High Court · (2025) 01 DEL CK 2032
Contempt of Courts Act, 1971-Section 10, 12Constitution of India-Article 226
High Courts15 Jan 2025Disposed Of
Gajanan Khanwe Vs Union Of India & Ors
Delhi High Court · (2025) 01 DEL CK 1679
Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts15 Jan 2025Dismissed
The Pr. Commissioner Of Income Tax International Taxation 3 Vs Samsung Electronics Co. Ltd
Delhi High Court · (2025) 01 DEL CK 1695
Income Tax Act, 1961 - Section 147, 148
High Courts15 Jan 2025Allowed
Rohit Kumar Vs Income Tax Officer Ward 54 (1), Delhi
Delhi High Court · (2025) 01 DEL CK 1694
Constitution of India, 1950 - Article 142Income Tax Act, 1961 - Section 69, 148, 148A, 148A(b), 149, 149(1)(b), 151Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 - Section 3, 3(1)
High Courts15 Jan 2025Dismissed
Sumit Sangwan Vs Union Of India And Ors
Delhi High Court · (2025) 01 DEL CK 1690
Constitution of India, 1950 - Article 226Army Act, 1950 - Section 19Army Rules, 1954 - Rule 14
High Courts15 Jan 2025Dismissed
Macleods Pharmaceuticals Ltd Vs The Controller Of Patents & Anr
Delhi High Court · (2025) 01 DEL CK 1671
Code of Civil Procedure, 1908 - Section 151, Order 7 Rule 11Indian Patent Act 1970 - Section 2(1)(t), 58(1), 64, 64(1), 71, 71(1), 104, 105, 106, 107, 114, 151(1), 151(2)
High Courts15 Jan 2025Dismissed
Neeraj Sehrawat @ Neeraj Bawaniya Vs State Nct Of Delhi
Delhi High Court · (2025) 01 DEL CK 1670
Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 436A, 437, 437(1)(i), 439Indian Penal Code, 1860 - Section 34, 120B, 186, 302, 307, 332, 353, 387, 506
High Courts14 Jan 2025
Usha Drager Private Ltd & Anr. Vs Draegerwerk Aktiengesellschaft & Ors.
Delhi High Court · (2025) 01 DEL CK 2095
Code of Civil Procedure, 1908-Order VI Rule 17, 11 Rule 12Amendment Act 46 of 1999Amendment Act 22 of 2002
High Courts14 Jan 2025
Gaurav Trehan Substituted By Jai Kumar Trehan Through LR. Vs Gurvinder Singh Brar & Ors.
Delhi High Court · (2025) 01 DEL CK 2098
Constitution of India-Article 227CPC-Order 18 Rule 17
High Courts14 Jan 2025
M/s Jainsons Westend Pvt Ltd & Ors. Vs S Tarjit Singh & Ors.
Delhi High Court · (2025) 01 DEL CK 2073
Specific Relief Act, 1963-Section 34, 42Delhi Rent Control Act, 1958-Section 3(c), 6-A, 8, 14(1)(a), 14(i)(a), 50CPC-Section 100, Order 23 Rule 3
High Courts14 Jan 2025
S. Vaikundarajan Vs Union Of India & Anr.
Delhi High Court · (2025) 01 DEL CK 2035
High Courts14 Jan 2025Dismissed
Sunil Kumar Singh Vs Union Of India And Ors
Delhi High Court · (2025) 01 DEL CK 1673
Constitution of India, 1950 - Article 226Central Reserve Police Force Act 1949 - Section 11(1)Central Reserve Police Force Rules, 1955 - Rule 28
High Courts14 Jan 2025Disposed Of
Mohd Tahir Hussain Vs State (Nct Of Delhi)
Delhi High Court · (2025) 01 DEL CK 1672
Constitution of India, 1950 - Article 84, 173Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 479, 483Code of Criminal Procedure, 1973 - Section 436A
High Courts14 Jan 2025ii Ravi Sharma v. State (NCT of Delhi)
Delhi Administration Vs Hari Chand
Delhi High Court · (2025) 01 DEL CK 1669
Code of Criminal Procedure, 1973 - Section 251, 313, 378Prevention of Food Adulteration Act, 1954 - Section 7, 16, 16(1)
High Courts14 Jan 2025Disposed Of
Mithlesh Kumar & Ors Vs State
Delhi High Court · (2025) 01 DEL CK 1668
Code of Criminal Procedure, 1973 - Section 313, 428Indian Penal Code, 1860 - Section 34, 308, 323
High Courts14 Jan 2025Dismissed
Gaurav Trehan Substituted By Jai Kumar Trehan Through Lr Vs Gurvinder Singh Brar And Ors
Delhi High Court · (2025) 01 DEL CK 1667
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 18 Rule 17
High Courts14 Jan 2025Disposed Of
Mohd. Sirajudeen @ M. Mohamed Sirajudeen Vs State (Eow South-East) Govt. Of Nct Of Delhi
Delhi High Court · (2025) 01 DEL CK 1666
Code of Criminal Procedure, 1973 - Section 41A, 156(3)Indian Penal Code, 1860 - Section 34, 120B, 406, 420, 467, 468
High Courts13 Jan 2025
Alemla Jamir Vs National Investigation Agency
Delhi High Court · (2025) 01 DEL CK 2090
National Investigation Agency (NIA) Act, 2008-Section 21(4)Unlawful Activities (Prevention) Act, 1967-Sections 10, 13, 15, 16, 17, 18, 18A, 20, 21, 43-D(5)Indian Penal Code, 1860-Sections 120B, 201, 302, 384, 465, 467, 471
High Courts13 Jan 2025
Qamar Jahan Vs Union Of India, Represented By Secretary, Ministry Of Finance & Ors.
Delhi High Court · (2025) 01 DEL CK 2106
Constitution of India-Article 226, 227Customs Act, 1962-Section 79Baggage Rules, 2016-Rule 2(vi), 5