High Courts28 Jan 2025Disposed Of
NBCC (India) Limited Vs Aman Lekhi & Ors
Delhi High Court · (2025) 01 DEL CK 1787
Ancient Monuments and Archaeological Sites and Remains Act, 1958 - Section 20A
COURT ARCHIVE
Delhi High Court judgments, 2025
10,549 judgments · page 516 of 528
High Courts28 Jan 2025Allowed
Raju @ Chanakya Vs State (Govt. Of Nct) Delhi
Delhi High Court · (2025) 01 DEL CK 1769
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 415(2)Code of Criminal Procedure, 1973 - Section 164, 313Indian Penal Code, 1860 - Section 34, 300, 302, 304I, 304II
High Courts27 Jan 2025
Ritu Pahwa Vs Payal Kashyap & Anr.
Delhi High Court · (2025) 01 DEL CK 2091
Code of Civil Procedure, 1908-Order XLIII Rule 1(r), 39 Rule 1 & 2, 7 Rule 14, 39 Rule 4
High Courts27 Jan 2025
X Vs State & Ors.
Delhi High Court · (2025) 01 DEL CK 1966
Indian Penal Code, 1860-Sections 376, 506, 120B, 195A, 503Code of Criminal Procedure, 1973-Sections 164, 227, 228
High Courts27 Jan 2025
Reliance General Insurance Co Ltd Vs Siya Ram Singh & Ors.
Delhi High Court · (2025) 01 DEL CK 1976
High Courts27 Jan 2025
Aseem Mowar Vs State & Anr.
Delhi High Court · (2025) 01 DEL CK 1980
Code of Criminal Procedure, 1973-Section 482, 164, 41A, 397, 401, 483, 156(1), 155(2), 227, 228, 397(1)Indian Penal Code, 1860-Section 354, 509, 506, 341, 352, 339, 350, 95Prevention of Cruelty to Animals Act, 1960-Section 11, 31, 36
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
High Courts27 Jan 2025
Deepak Jain & Ors. Vs Basketball Federation Of India & Ors.
Delhi High Court · (2025) 01 DEL CK 2013
National Code against Age Fraud in Sports-Clause 5.3National Sports Development Code of India, 2011
High Courts27 Jan 2025Dismissed
Jitender Singh Vs Yogeshwar Singh Tomar & Ors
Delhi High Court · (2025) 01 DEL CK 1778
Code of Civil Procedure, 1908 - Section 115, Order 7 Rule 11Specific Relief Act, 1963 - Section 16(c), 20
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
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
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
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
High Courts27 Jan 2025Dismissed
Ritu Pahwa Vs Payal Kashyap & Anr
Delhi High Court · (2025) 01 DEL CK 1755
Code of Civil Procedure, 1908 - Order 7 Rule 14, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts27 Jan 2025Allowed
Santosh Kumar Yadav @ Ranjan Vs Union Of India And Ors
Delhi High Court · (2025) 01 DEL CK 1754
Constitution of India, 1950 - Article 226Indian Penal Code, 1860 - Section 34, 147, 323, 325, 504, 506Sashastra Seema Bal Act, 2007 - Section 25
High Courts27 Jan 2025Allowed
Makhdum Ali Haidar Vs Union Of India And Ors
Delhi High Court · (2025) 01 DEL CK 1742
Constitution of India, 1950 - Article 226
High Courts24 Jan 2025
Radhey Shyam Vs Parmeshwari Das (Since Deceased) Through Lr & Anr.
Delhi High Court · (2025) 01 DEL CK 2092
Code of Civil Procedure, 1908-Order 43 Rule 1, 7 Rule 10, 7 Rule 10-A, VII Rule 10, Section 21, 16, 24, 24(1), 24(5), Sub Section 5 of Section 24
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
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
High Courts24 Jan 2025
Nandan Singh Vs Smt. Laxmi Devi & Ors.
Delhi High Court · (2025) 01 DEL CK 2071
Land Acquisition Act, 1894Code of Civil Procedure, 1908-Section 96Delhi Rent Control Act, 1958-Section 14(1)(a)