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
COURT ARCHIVE
Delhi High Court judgments, 2025
8,182 judgments · page 406 of 410
High Courts13 Jan 2025
Sanjay Vs State (GNCT) Of Delhi
Delhi High Court · (2025) 01 DEL CK 2038
Protection of Children from Sexual Offences Act, 2012-Section 6, 4/6, 5(L), 29, 2(d)Indian Penal Code, 1860-Section 376, 302, 376(2)(g)Code of Criminal Procedure, 1973-Section 164, 313, 374, 374(2), 161
High Courts13 Jan 2025
Kanwaljeet Dhammi Vs State Of NCT Of Delhi
Delhi High Court · (2025) 01 DEL CK 2040
Code of Criminal Procedure, 1973-Section 397, 482, 164, 227, 228, 156(1), 155(2)Indian Penal Code, 1860-Section 376(2)(n), 506, 376, 354, 323, 376(2)(f), 420, 468, 471, 448, 34Constitution of India-Article 226
High Courts13 Jan 2025
Shaukat Ali Vs Smt. Kailash Rani & Ors.
Delhi High Court · (2025) 01 DEL CK 2043
Code of Civil Procedure, 1908-Order VII Rule 11, Section 115Specific Relief Act, 1963-Section 6
High Courts13 Jan 2025
Nafis-Ul-Afiin Vs Union Of India & Anr.
Delhi High Court · (2025) 01 DEL CK 2049
Enemy Property Act, 1968-Section 5, 11, 12Enemy Property (Amendment and Validation) Act, 2017Enemy Property Rules, 2015-Rules 3, 4 and 5, 3(6), 3(7), 3(9), 3(10), 3(13)
High Courts13 Jan 2025
Sh. Tarif Singh & Ors. Vs Delhi Development Authority
Delhi High Court · (2025) 01 DEL CK 1967
Delhi Development Act, 1957-Sections 30(1) and 31(A)
High Courts13 Jan 2025
Smt Raj Rani Since Deceased Through Legal Heir Sh. Brij Mohan Vs Sh. Naresh Kumar, Chief Secretary, NCT Of Delhi & Ors.
Delhi High Court · (2025) 01 DEL CK 1979
High Courts13 Jan 2025
International Research Park Laboratories Ltd Vs Directorate General Of Foreign Trade
Delhi High Court · (2025) 01 DEL CK 2028
Imports and Exports (Control) Act, 1947-Section 4-L, 4-I, 4Imports (Control) Order, 1955-Clause 10, 8, 8(1)Foreign Trade (Development & Regulation) Act, 1992-Section 20(2)
High Courts13 Jan 2025
Taekwondo Federation Of India Vs Indian Olympic Association & Ors.
Delhi High Court · (2025) 01 DEL CK 2029
High Courts13 Jan 2025
Union Of India Vs Sh. Chandru Dec Thr. Lrs. & Anr.
Delhi High Court · (2025) 01 DEL CK 2036
Land Acquisition Act, 1894-Section 54, 18, 4
High Courts13 Jan 2025Disposed Of
Ravi Raj Soulanki Vs M/s Kry Forever Llp & Ors
Delhi High Court · (2025) 01 DEL CK 1675
Code of Civil Procedure, 1908 - - Order 39 Rule 1, Order 39 Rule 2
High Courts13 Jan 2025Dismissed
Gensol Electric Vehicles Pvt. Ltd Vs Mahindra Last Mile Mobility Limited
Delhi High Court · (2025) 01 DEL CK 1692
Code of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2Trademarks Act, 1999 - Section 29(2)c), 29(3), 34
High Courts13 Jan 2025Disposed Of
APTEC Advanced Protective Technologies AG Vs Union Of India
Delhi High Court · (2025) 01 DEL CK 1693
Code of Civil Procedure, 1908 - Order 11 Rules 12, Order 11 Rules 14Commercial Courts, Act, 2015 - Section 13(1A)Arbitration and Conciliation Act, 1996 - Section 2(1)(c), 31(6), 32(1), 34, 37
High Courts13 Jan 2025Disposed Of
Dilip Puri Vs State
Delhi High Court · (2025) 01 DEL CK 1689
Constitution of India, 1950 - Article 227Code of Criminal Procedure, 1973 - Section 156(3), 439(2), 482Indian Penal Code, 1860 - Section 34, 120B, 323, 354, 404, 405, 420, 441, 442, 467, 468, 471, 506, 509
High Courts13 Jan 2025Disposed Of
Rahul Kumar Vs Central Reserve Police Force & Ors
Delhi High Court · (2025) 01 DEL CK 1688
High Courts13 Jan 2025Disposed Of
Hemant Kumar Goyal @ Harish Goyal Vs Yashwant Jain & Anr
Delhi High Court · (2025) 01 DEL CK 1687
Code of Civil Procedure, 1908 - Order 39 Rule 4, Order 43 Rule 1(r)Commercial Courts Act, 2015 - Section 13
High Courts13 Jan 2025Disposed Of
Basanti Lata Jena And Ors Vs Union Of India And Ors
Delhi High Court · (2025) 01 DEL CK 1686
High Courts13 Jan 2025Disposed Of
Shubham Jain Vs Poonam Arora & Ors
Delhi High Court · (2025) 01 DEL CK 1674
High Courts13 Jan 2025Allowed
Ishita Vs Union Of India Ministry Of Home Affairs Through Its Secretary & Ors
Delhi High Court · (2025) 01 DEL CK 1661
Constitution of India, 1950 - Article 14, 226Central Reserve Police Force Rules, 1955 - Rule 8(b)(ii)