High Courts25 Feb 2025
Sandeep Kapoor Vs The State (Govt Of Nct Delhi) & Anr.
Delhi High Court · (2025) 02 DEL CK 1659
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528Indian Penal Code, 1860-Section 287, 337, 338
COURT ARCHIVE
Delhi High Court judgments, 2025
10,549 judgments · page 497 of 528
High Courts25 Feb 2025Allowed
Lifestyle Equities CV & Anr. Vs Amazon Technologies, Inc. & Ors.
Delhi High Court · (2025) 02 DEL CK 1470
High Court of Delhi Rules for Video Conferencing for Courts, 2021-Rule 5.1Code of Civil Procedure, 1908-Order VIII Rule 10, XIII-A, Sections 35-A, 35-BCommercial Courts Act, 2015
High Courts25 Feb 2025
Sh. Satya Prakash & Anr. Vs State & Anr.
Delhi High Court · (2025) 02 DEL CK 1471
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Section 354, 509, 34, 323, 354B, 506Constitution of India-Article 226
High Courts25 Feb 2025
State Vs Shivji
Delhi High Court · (2025) 02 DEL CK 1472
Code of Criminal Procedure, 1973-Section 378, 164, 313Indian Penal Code, 1860-Section 377, 34, 506POCSO Act-Section 6
High Courts25 Feb 2025
Yashvardhan Vs Union Of India & Anr.
Delhi High Court · (2025) 02 DEL CK 1473
Constitution of India-Article 226Right to Information Act, 2005
High Courts25 Feb 2025
Devesh Bhardwaj Vs State & Anr.
Delhi High Court · (2025) 02 DEL CK 1474
Code of Criminal Procedure, 1973-Section 482, 164Indian Penal Code, 1860-Section 376
High Courts25 Feb 2025
Babban Giri & Ors. Vs State Of Nct Delhi
Delhi High Court · (2025) 02 DEL CK 1475
Indian Penal Code, 1860-Section 323, 354, 354B, 376D, 506, 506(II), 509, 34, 341Code of Criminal Procedure, 1973-Section 164, 397, 401, 482
High Courts25 Feb 2025
Virender Kumar & Ors. Vs State Nct Of Delhi
Delhi High Court · (2025) 02 DEL CK 1476
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 428, 528Cr.P.C.-Section 195, 313, 397IPC-Section 34, 186, 332, 353, 506
High Courts25 Feb 2025
Sodan Singh Rawat Vs Vipinta
Delhi High Court · (2025) 02 DEL CK 1477
Family Courts Act, 1984-Section 19(4)Code of Criminal Procedure, 1973-Section 397/401, 125
High Courts25 Feb 2025
Government Of Madhya Pradesh Department Of Energy Vs Power Finance Corporation Ltd
Delhi High Court · (2025) 02 DEL CK 1478
Recovery of Debts and Bankruptcy Act, 1993-Section 19, 19(5)(i), 36(2)(ccd)Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing Rules, 2020-Rule 3, 4, 4(3)Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing (Amendment) Rules, 2021
High Courts25 Feb 2025
Principal Commissioner Of Income Tax-7 Vs WGF Financial Services Pvt. Ltd.
Delhi High Court · (2025) 02 DEL CK 1479
Income Tax Act, 1961-Section 143(3), 36(1)(vii), 36(2), 36(2)(i), 41(1)Income Tax Act, 1922-Section 10(2)(xi), 10(2)(xv)
High Courts25 Feb 2025
Rajendra Sachdeva Vs M/s A.C. Engineering Private Limited & Ors.
Delhi High Court · (2025) 02 DEL CK 1480
Civil Procedure Code-Section 96Indian Contract Act, 1872-Section 230
High Courts25 Feb 2025
Mushir Alam Vs Narcotics Control Bureau
Delhi High Court · (2025) 02 DEL CK 1481
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8C, 22, 23, 29, 37, 67Constitution of India-Article 21
High Courts25 Feb 2025
Good Health Agro Tech Pvt Ltd Vs Haldiram Snacks Pvt Ltd
Delhi High Court · (2025) 02 DEL CK 1482
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 34(2)(a), 34(2)(b), Sub-Section 2A of Section 34
High Courts25 Feb 2025
M/S Bihari Lal Manoj Kumar Vs Deepak Sharma
Delhi High Court · (2025) 02 DEL CK 1483
High Courts25 Feb 2025Dismissed
Yashvardhan Vs Union Of India & Anr
Delhi High Court · (2025) 02 DEL CK 1214
Constitution of India, 1950 - Article 226
High Courts25 Feb 2025Disposed Of
Staff Selection Commission & Ors Vs Manish Kumar
Delhi High Court · (2025) 02 DEL CK 1213
High Courts25 Feb 2025Disposed Of
Sandeep Kapoor Vs State (Govt Of Nct Delhi) & Anr
Delhi High Court · (2025) 02 DEL CK 1203
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482, 528Indian Penal Code, 1860 - Section 287, 337, 338
High Courts25 Feb 2025Disposed Of
Shanti Upadhyay Vs Sr. Divisional Manager Of New India Assurance, Company Ltd. & Anr
Delhi High Court · (2025) 02 DEL CK 1195
Constitution of India, 1950 - Article 226Insurance Ombudsman Rules, 2017 - Rule 16, 17
High Courts25 Feb 2025Disposed Of
Jasvinder Singh Vs Chairman DDA And Ors
Delhi High Court · (2025) 02 DEL CK 1194