High Courts28 Mar 2025Disposed Of
Ashok Kumar Das & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1711
COURT ARCHIVE
Delhi High Court judgments, 2025
10,619 judgments · page 465 of 531
High Courts28 Mar 2025Dismissed
Surjeet Kaur Khurana Vs Sumitra Devi & Anr.
Delhi High Court · (2025) 03 DEL CK 1706
CPC-Section 47, Order XII Rule 6Indian Contract Act, 1872-Section 23Indian Stamps Act, 1899
High Courts28 Mar 2025Dismissed
Ved Prakash Aggarwal Vs Central Bureau Of Investigation
Delhi High Court · (2025) 03 DEL CK 1700
Code of Criminal Procedure, 1973-Section 482, 207Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Mar 2025Disposed Of
Ashok Swain Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1699
Citizenship Act, 1955-Section 2(ee), 7-A, 7-A(1), 7-A to 7-D, 7-B, 7-B(1), 7-D, 7-D(b), 7-D(d), 7-D(da), 7-D(e), 7-D(f), proviso to Section 7-D, 15, 15ACitizenship Rules, 2009-Rule 35(1), 35(2), 42Constitution of India-Part II, Articles 5 to 8, 11, 14, 19(1)(a), 19(1)(e), 21, 226
High Courts28 Mar 2025Dismissed
State Nct Of Delhi Vs Sandeep Dhingra & Ors
Delhi High Court · (2025) 03 DEL CK 1151
Code of Criminal Procedure 1973 - Section 378(4), 482Prevention of Food Adulteration Act, 1954 - Section 7, 16(1)(a), 20
High Courts28 Mar 2025Dismissed
Ved Prakash Aggarwal Vs Central Bureau Of Investigation
Delhi High Court · (2025) 03 DEL CK 1150
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure 1973 - Section 207, 482
High Courts28 Mar 2025Allowed
Shri Naveen Kumar Vs Smt Rekha Sharma
Delhi High Court · (2025) 03 DEL CK 1149
Delhi Rent Control Act, 1958 - Section 25B(8)
High Courts28 Mar 2025Disposed Of
M/s Pavan Metals Refiners Vs Union Of India & Anr
Delhi High Court · (2025) 03 DEL CK 1148
Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 12(5), 21, 31(5), 43(1)
High Courts28 Mar 2025Disposed Of
Aakash Educational Services Limited Vs Sarthak Dutta
Delhi High Court · (2025) 03 DEL CK 1147
Arbitration and Conciliation Act, 1996 - Section 9, 11(5), 12
High Courts28 Mar 2025Disposed Of
Aakash Dwivedi Vs Smt Pooja Mishra
Delhi High Court · (2025) 03 DEL CK 1146
Hindu Minority & Guardianship Act, 1956 - Section 6, 6(a)Guardian and Wards Act, 1890 - Section 12
High Courts28 Mar 2025Dismissed
Commissioner Of Central Tax, Cgst Delhi South Vs M/s Government Official Welfare Organisation
Delhi High Court · (2025) 03 DEL CK 1145
Central Excise Act, 1944 - Section 35GCentral Goods and Service Tax Act, 2017 - Section 174Finance Act, 1994 - Section 654(89)
High Courts28 Mar 2025Dismissed
Vikas Chawla @ Vicky Vs State Nct Of Delhi
Delhi High Court · (2025) 03 DEL CK 1132
Constitution of India, 1950 - Article 21, 22(1), 22(5)Code of Criminal Procedure 1973 - Section 41A, 41A(1), 41(1)(b), 57, 90, 91, 160, 167, 173(2), 175, 209, 309, 397, 397(2), 401, 437, 439, 482Indian Penal Code ,1860 - Section 420, 468, 471
High Courts28 Mar 2025Dismissed
Karix Mobile Private Limited Vs Union Of India & Ors
Delhi High Court · (2025) 03 DEL CK 1131
Constitution of India, 1950 - Article 226
High Courts27 Mar 2025Disposed Of
State Bank Of India Vs Saurabh Garg & Ors.
Delhi High Court · (2025) 03 DEL CK 1968
Code of Civil Procedure, 1908-Section 115, Order XVI, XVI Rule 7(a)
High Courts27 Mar 2025Dismissed
Sh Vijai Pratap Singh Vs Delhi High Court, Through Registrar General & Anr.
Delhi High Court · (2025) 03 DEL CK 1894
Constitution of India-Article 226, 14, 19(1)(g), 21, 227, 235High Court of Delhi Designation of Senior Advocate Rules, 2024-Rule 9B, 9AHigh Court Rules & Orders-Chapter 6-L, Volume V
High Courts27 Mar 2025Dismissed
Roller Skating Federation Of India Vs Sanchit Bhandari & Anr.
Delhi High Court · (2025) 03 DEL CK 1885
High Courts27 Mar 2025Dismissed
S M Matloob Vs Asma Parveen & Ors.
Delhi High Court · (2025) 03 DEL CK 1877
Code of Criminal Procedure, 1973-Section 340, 195
High Courts27 Mar 2025Disposed Of
Mrs. Rani Kapoor & Ors. Vs M/S. Computer Systems & Mngt. Cons. Private Limited
Delhi High Court · 1999 INSC 385
Code of Civil Procedure, 1908-Order VIII Rule 1, VIII Rule 5(2), VIII Rule 9, VIII Rule 10, IX Rule 10, XII Rule 6Transfer of Property Act, 1882-Section 106Indian Evidence Act, 1872-Section 58
High Courts27 Mar 2025Allowed
Ajayaveer Vs State Through Sho P S Bawana
Delhi High Court · (2025) 03 DEL CK 1850
BNS-Section 105BNSS-Section 183CrPC-Section 161
High Courts27 Mar 2025Dismissed
Gaurav Vs State Of NCT Of Delhi
Delhi High Court · (2025) 03 DEL CK 1847
BNS, 2023-Section 190/191(2)(3)/115(2)/109(1)/3(5)CrPC-Section 82