COURT ARCHIVE

Delhi High Court judgments, 2025

10,619 judgments · page 442 of 531

High Courts15 Apr 2025Disposed Of

Parth Pandit@Parth Bajpai Vs State Of NCT Of Delhi

Delhi High Court · (2025) 04 DEL CK 2256

Code of Criminal Procedure Code, 1973-Section 439, 482, 161Indian Penal Code, 1860-Section 307, 365, 302, 201, 120BArms Act, 1959-Section 25, 27, 54, 59

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High Courts15 Apr 2025Dismissed

Arbaz Khan Vs State Of NCT Of Delhi

Delhi High Court · (2025) 04 DEL CK 2352

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 392, 394 and 34

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High Courts15 Apr 2025Dismissed

Richa Sureka Vs Akhil Kumar Sureka

Delhi High Court · (2025) 04 DEL CK 2324

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High Courts15 Apr 2025

Ashok Kumar Vs The Director, Banarasidas Chandiwala Institute Of Professional Studies & Anr.

Delhi High Court · (2025) 04 DEL CK 2320

Guru Gobind Singh Indraprastha University Act, 1998-Section 26(2)Constitution of India-Article 226

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High Courts15 Apr 2025Dismissed

Saurabh Raghav Vs Union Of India & Ors.

Delhi High Court · (2025) 04 DEL CK 2319

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High Courts15 Apr 2025Allowed

M/S Hari Chand Shri Gopal Vs Chaurasia Tobacco Products

Delhi High Court · (2025) 04 DEL CK 2441

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High Courts15 Apr 2025

FDC Limited Vs Palsons Derma Private Limited

Delhi High Court · (2025) 04 DEL CK 2436

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 27(2)

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High Courts15 Apr 2025Allowed

Epifi Technologies Private Limited Vs Formula One Liccensing BV & Anr.

Delhi High Court · (2025) 04 DEL CK 2435

Trade Marks Act, 1999-Sections 47, 57, 47(1)(a), 47(1)(b)

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High Courts15 Apr 2025Disposed Of

Pushpa Saluja Vs ITO, Ward 45(4), New Delhi

Delhi High Court · (2025) 04 DEL CK 2387

Income Tax Act, 1961-Section 260A, 68, 143(2), 142(1), 131

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High Courts15 Apr 2025Allowed

J. G's Departmental Store Vs Income Tax Officer Ward 60(1) & Ors.

Delhi High Court · (2025) 04 DEL CK 2384

Constitution of India-Article 226Income Tax Act, 1961-Section 142(1), 143(2), 143(3), 147, 148, 148A(b), 148A(d), 151, 206CA

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High Courts15 Apr 2025

Pawan Singh Vs State (NCT Of Delhi)

Delhi High Court · (2025) 04 DEL CK 2124

IPC-Section 302

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High Courts15 Apr 2025Dismissed

Chand Mehra Vs Union Of India & Ors.

Delhi High Court · (2025) 04 DEL CK 2088

Advocates Act, 1961-Section 35Bar Council of India Rules-Rule 48A, 4, Part-VI, Section-IICr.P.C.-Section 340

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High Courts15 Apr 2025Disposed Of

Devendri Vs Ajay Pawar & Ors

Delhi High Court · (2025) 04 DEL CK 1021

Code of Civil Procedure, 1908 - Section 10

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High Courts15 Apr 2025Disposed Of

M/s Global Sales India & Anr Vs Amit Sharma

Delhi High Court · (2025) 04 DEL CK 1020

Code of Civil Procedure, 1908 - Section 151, Order 11 Rules 1, Order 11 Rules 2

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High Courts15 Apr 2025Disposed Of

Sonu Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2025) 04 DEL CK 1008

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Code of Criminal Procedure Code, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 15, 18, 25, 29, 37

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High Courts15 Apr 2025Dismissed

Arbaz Khan Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2025) 04 DEL CK 1007

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 392, 394

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High Courts15 Apr 2025Disposed Of

Parth Pandit@Parth Bajpai Vs State Of Nct Of Delhi

Delhi High Court · (2025) 04 DEL CK 1006

Code of Criminal Procedure Code, 1973 - Section 161, 439, 482Indian Penal Code , 1860 - Section 120B, 201, 302, 307, 365Arms Act, 1959 - Section 25, 27, 54, 59

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High Courts15 Apr 2025Allowed