CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2025

8,562 judgments · page 417 of 429

High Courts27 Jan 2025

X Vs The State & Anr

Delhi High Court · 2024 INSC 139

Indian Penal Code, 1860-Sections 376/506/509/120B/195ACode of Criminal Procedure, 1973-Section 164, 439(1), 439(2), 362Protection of Children from Sexual Offenses Act, 2012
Read judgment
High Courts27 Jan 2025Dismissed

Monika Vs State Govt.Of Nct Of Delhi

Delhi High Court · (2025) 01 DEL CK 1777

Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 34, 186, 224, 332, 353
Read judgment
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
Read judgment
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
Read judgment
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
Read judgment
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
Read judgment
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
Read judgment
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
Read judgment
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
Read judgment