High Courts24 Nov 2025Allowed
Vijay Partap Singh Vs State (Govt. Of Nct Of Delhi) And Anr
Delhi High Court · (2025) 11 DEL CK 1963
Code of Criminal Procedure, 1973- Section 161, 227, 228, 239, 397, 401, 482Indian Penal Code, 1860- Section 354
COURT ARCHIVE
Delhi High Court judgments
1,21,018 judgments · page 437 of 6,051
High Courts24 Nov 2025Allowed
Har Swarup Verma Vs State Of Delhi
Delhi High Court · (2025) 11 DEL CK 1962
Code of Criminal Procedure, 1973- Section 313Prevention of Corruption Act, 1988- Section 7, 13, 13(1)(b), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 17, 17(3), 19(1), 20
High Courts24 Nov 2025Allowed
Ashim Kumar Ghosh Vs Registrar Of Trade Marks
Delhi High Court · (2025) 11 DEL CK 1961
Trade Marks Act, 1999- Section 9, 9(1), 9(1)(a), 9(1)(b), 19, 19(a), 20(1), 23, 23(1), 91
High Courts24 Nov 2025Dismissed
Coca Cola Company & Anr Vs M/s Raj Trade Links & Anr
Delhi High Court · (2025) 11 DEL CK 1959
Code of Civil Procedure, 1908- Section 151, Order 8 Rule 1A, Order 8 Rule 1A(3), Order 11 Rule 10, Order 16 Rule 1, Order 18 Rule 4(1B)
High Courts24 Nov 2025Allowed
M/s Whitefields Overseas Ltd. & Ors. Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 1958
Constitution of India, 1950- Article 226, 227Code of Criminal Procedure, 1973- Section 155(2), 156(1), 200, 202, 397, 397(1), 401, 482Indian Penal Code, 1860- Section 120B, 420, 465, 468, 471
High Courts22 Nov 2025Allowed
Smt. Sarla Taneja Vs Delhi Development Authority
Delhi High Court · (2025) 11 DEL CK 2322
Constitution of India-Article 14
High Courts22 Nov 2025Disposed Of
Sushant Narang Vs M/s Professional Biotech Private Limited
Delhi High Court · (2025) 11 DEL CK 2269
Arbitration and Conciliation Act, 1996-Section 11, 12 (2), 21, 7, 8, 11(6), 11(6A), 16, 37
High Courts22 Nov 2025Disposed Of
Sushant Narang Vs M/s Genome Diagnostics Pvt Ltd
Delhi High Court · (2025) 11 DEL CK 2265
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37
High Courts22 Nov 2025Disposed Of
Sushant Narang Vs Sequence Referral Laboratories Pvt Ltd
Delhi High Court · (2025) 11 DEL CK 2264
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 8, 7, 16, 12(2), 37, 21
High Courts22 Nov 2025Disposed Of
Pradeep Kumar Yadav Vs Dainichi Consultant Inc. & Anr.
Delhi High Court · (2025) 11 DEL CK 2263
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 11(6-A), 12(2), 16, 372015 Amendment Act
High Courts22 Nov 2025Disposed Of
Tata Capital Limited Vs PR Sales Agency & Anr.
Delhi High Court · (2025) 11 DEL CK 2430
Arbitration and Conciliation Act, 1996-Section 11, 12 (2)
High Courts22 Nov 2025
Rajesh Pundhir @ Umesh Pundhir Vs State (NCT Of Delhi)
Delhi High Court · (2025) 11 DEL CK 2473
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Sections 354A, 376
High Courts22 Nov 2025Dismissed
Union Of India & Anr. Vs Rupesh Kumar Maan & Ors.
Delhi High Court · (2025) 11 DEL CK 2285
High Courts22 Nov 2025Disposed Of
Manbharan Singh Yadav Vs Dainichi Consultant Inc. & Anr.
Delhi High Court · (2025) 11 DEL CK 2273
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 8, 7, 11(6A), 37, 16, 12(2)The 2015 Amendment Act
High Courts21 Nov 2025Disposed Of
Piare Khan Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2309
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 3, 4, 22, 22(2), 23, 27, 32(2)(f)Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009-Rule 22, 22(3)(1), 22(3)(1)(i), 22(3)(3)(ii), 22(3)(iv), 23Delhi Maintenance and Welfare of Parents and Senior Citizens (Amendment) Rules, 2016
High Courts21 Nov 2025Disposed Of
Visage Beauty And Healthcare Private Limited Vs Freecia Professional India Private Limited & Anr.
Delhi High Court · (2025) 11 DEL CK 2304
Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2Copyright Act, 1957Trade Marks Act, 1999-Sections 30(2)(a), 35
High Courts21 Nov 2025Allowed
Mukesh & Ors. Vs State Govt Of NCT Of Delhi Through Sho & Anr.
Delhi High Court · (2025) 11 DEL CK 2366
Indian Penal Code, 1860-Sections 341, 323, 509, 506, 34, 307Protection of Children from Sexual Offences Act, 2012-Sections 8, 10, 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 Nov 2025Allowed
Aman Khan & Ors. Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2361
Indian Penal Code, 1860-Section 34, 354, 506, 307Protection of Children from Sexual Offences Act, 2012-Section 8Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 Nov 2025Allowed
Prashant Arora & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2360
Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts21 Nov 2025Dismissed
Mr Rajender Kumar Sharma Vs Shree Bhairon Ji Mandir Samiti Regd & Ors.
Delhi High Court · (2025) 11 DEL CK 2408
CPC-Order VII Rule 14(3), I Rule 10Constitution of India-Article 227