High Courts27 Feb 2025
Anuj Chandwani Vs Govt. Of Nct Of Delhi & Ors
Delhi High Court · (2025) 02 DEL CK 1527
COURT ARCHIVE
Delhi High Court judgments, 2025
8,182 judgments · page 376 of 410
High Courts27 Feb 2025
Narendra Singh Rawat Vs Union Of India & Ors
Delhi High Court · (2025) 02 DEL CK 1642
BSF Act, 1968-Sub-Section 2 of Section 11BSF Rules, 1969-Rule 17
High Courts27 Feb 2025
The Libman Company Vs Shankarlal Talasaram Choudhary & Ors.
Delhi High Court · (2025) 02 DEL CK 1643
Code of Civil Procedure, 1908-Order XIII-A, XIIIA Rule 3Delhi High Court (Original Side) Rules, 2018-Rule 3Commercial Courts Act, 2015
High Courts27 Feb 2025
Chotiwala Food And Hotels Private Limited & Anr. Vs Chotiwala & Ors.
Delhi High Court · (2025) 02 DEL CK 1644
Delhi High Court (Original Side) Rules, 2018-Rule 3, 5 of Chapter XXIIICPC-Order VIII Rule 10
High Courts27 Feb 2025
Veeksy Rubber Industries Pvt Ltd. Vs Kamal Bansal
Delhi High Court · (2025) 02 DEL CK 1645
Trade Marks Act, 1999-Sections 9, 9(1)(a), 9(2)(a), 11, 11(1), 11(1)(a), 18, 18(1), 47, 47(1)(b), 57, 125Tribunal Reforms Act, 2021
High Courts27 Feb 2025Allowed
Mohammad Rizwan Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 02 DEL CK 1646
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Muslim Women (Protection of Rights on Marriage) Act, 2019-Section 4IPC-Sections 498A, 406, 34, 323, 341, 506
High Courts27 Feb 2025
National Technical Research Organisation Govt Of India & Ors. Vs Sandeep
Delhi High Court · (2025) 02 DEL CK 1576
Constitution of India-Article 226
High Courts27 Feb 2025
Ankit Kumar Tiwari Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1647
High Courts27 Feb 2025
Prem Kumar & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1649
Constitution of India-Article 14, 226CCS (EOP) Rules-Rule 8
High Courts27 Feb 2025
Mohan Lal Vs State Of G.N.C.T. Of Delhi & Ors.
Delhi High Court · (2025) 02 DEL CK 1454
Code of Criminal Procedure, 1973-Sections 482, 156(3), 195(b)(i), 200, 195, 173(8), 195(i)(b)Constitution of India-Article 227Indian Penal Code, 1860-Sections 34, 107, 182, 211, 323, 354, 448, 452, 500, 501, 506, 506(1)
High Courts27 Feb 2025
Mohan Lal Vs State Of G.N.C.T. Of Delhi & Ors.
Delhi High Court · (2025) 02 DEL CK 1455
Code of Criminal Procedure, 1973-Section 482, 200, 340, 195(1), 195(1)(ii), 340(1), 415Indian Penal Code, 1860-Section 34, 211, 378, 415, 417, 463, 465, 466, 468, 471, 511Constitution of India-Article 227
High Courts27 Feb 2025
Manish Jha Vs State Of GNCTD & Ors.
Delhi High Court · (2025) 02 DEL CK 1456
Cr.P.C.-Section 482, 156(3), 200Constitution of India-Article 227IPC-Section 420, 420/120B, 120B
High Courts27 Feb 2025
Vishal Verma Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 02 DEL CK 1457
Constitution of India-Article 226
High Courts27 Feb 2025
Sqn Ldr Prabhakar Bhatt & Ors. Vs Maj. Annu Lamba
Delhi High Court · (2025) 02 DEL CK 1458
Constitution of India-Article 226, 227Protection of Women from Domestic Violence Act, 2005-Section 3, 12, 17, 17(1), 19, 27, 27(1), 31Cr.P.C., 1973-Section 468
High Courts27 Feb 2025Allowed
Devendra Kumar Mishra Vs The State Of NCT Of Delhi Through SHO, P.S. Domestic Airport
Delhi High Court · (2025) 02 DEL CK 1459
Constitution of India-Article 226Cr.P.C.-Section 482Arms Act, 1959-Section 25, 25(1)(a), 45(d)
High Courts27 Feb 2025
Mohan Lal Vs Sandeep Aggarwal & Anr.
Delhi High Court · (2025) 02 DEL CK 1460
Code of Criminal Procedure, 1973-Section 482, 200, 156(3), 195(1), 195(1)(b)(i)Indian Penal Code, 1860-Sections 182, 211, 34, 415, 420, 506, 120-B, 417Constitution of India-Article 227
High Courts27 Feb 2025
United India Insurance Co. Ltd. Vs Shyam Babu & Ors.
Delhi High Court · (2025) 02 DEL CK 1461
IPC, 1860-Sections 279, 337, 338Fatal Accidents Act-Section 1A, 2
High Courts27 Feb 2025
Neh Srivastava Vs State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2025) 02 DEL CK 1462
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 57
High Courts27 Feb 2025
Raghav Shukla Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1463
Constitution of India-Article 226, 136Ex-Servicemen (Re-employment in Central Civil Services and Posts) (Amendment) Rules, 1986