High Courts27 Oct 2025Disposed Of
Ramphal Vs State Of NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2029
IPC-Section 354A, 354, 376, 376(2)(l)Cr.P.C.-Section 374, 428, 164, 160, 313
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Delhi High Court judgments
1,21,811 judgments · page 485 of 6,091
High Courts27 Oct 2025Disposed Of
Aamir Vs State NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2039
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 482, 183, 84Bharatiya Nyaya Sanhita (BNS), 2023-Section 70(1), 351(2), 3(5), 69, 353(1)Indian Penal Code (IPC), 1860-Section 376D, 506, 34
High Courts27 Oct 2025Disposed Of
Sonu Rathore Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 2042
B.N.S.S.-Section 482, 528, 180B.N.S.-Sections 80(2), 85, 3(5)B.S.A.-Section 118
High Courts27 Oct 2025Dismissed
M/S Andhra Pradesh Gas Power Corporatio Ltd. Vs The CBI
Delhi High Court · (2025) 10 DEL CK 2043
Indian Penal Code, 1860-Section 120B, 420Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2), 19Cr.P.C.-Section 197, 218, 219, 220(1), 220(2), 223, 223(d), 233, 234, 235, 235(1), 236, 239
High Courts27 Oct 2025Allowed
Gurbachan Singh Matta Vs Central Bureau Of Investigation
Delhi High Court · (2025) 10 DEL CK 2048
Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988-Section 13(2) read with Section 13(1)(d)Constitution of India-Article 20(2)
High Courts27 Oct 2025
State Of NCT Of Delhi Vs Afsar @ Dinesh & Ors.
Delhi High Court · (2025) 10 DEL CK 2049
Code of Criminal Procedure, 1973-Section 378(1), 378, 313Indian Penal Code, 1860-Section 308, 323, 341, 34
High Courts27 Oct 2025Disposed Of
Sri Sai Sapthagiri Sponge Pvt. Ltd. Vs The State (GNCT Of Delhi) & Anr.
Delhi High Court · (2025) 10 DEL CK 2051
Code of Criminal Procedure, 1973-Section 482, 397Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 142(2), 142-A, 145(2)Negotiable Instruments (Amendment) Ordinance, 2015
High Courts27 Oct 2025Disposed Of
Nahid Abbasi Vs The State (NCT Of Delhi)
Delhi High Court · (2025) 10 DEL CK 2060
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302, 420, 511, 467, 468, 482, 201, 120B, 34, 379, 471Arms Act-Section 25, 27
High Courts27 Oct 2025Dismissed
Punita Khatter Vs Explorers Travel & Tour Pvt Ltd
Delhi High Court · (2025) 10 DEL CK 2061
Code of Criminal Procedure, 1973-Section 482, 200Companies Act, 2013-Section 452, 452(1)Companies Act, 1956-Section 630
High Courts27 Oct 2025Disposed Of
GMG Tradelink Pvt. Ltd. Vs Directorate General Of GST Intelligence HQ & Ors.
Delhi High Court · (2025) 10 DEL CK 2067
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 83, 122, 3, 5Central Goods and Services Tax Rules, 2017-Rule 159(5)
High Courts27 Oct 2025Allowed
Abdul Hameed Rehmani Vs CBI
Delhi High Court · (2025) 10 DEL CK 2088
Foreign Contribution (Regulation) Act, 1976-Sections 6(1)(b), 4(3)(i), 23Foreign Exchange Regulation Act, 1973-Sections 8(1), 14, 50, 52(4), 54FEMA, 1999-Sections 19(6), 49(4), 35
High Courts27 Oct 2025Disposed Of
Abdul Hameed Rehmani Vs Special Director Enforcement Directorate
Delhi High Court · (2025) 10 DEL CK 2099
Foreign Exchange Regulation Act, 1973-Sections 8(1), 14, 50, 51, 52(4), 54, 55Foreign Exchange Management Act, 1999-Sections 13, 19(6), 35, 43, 49(3), 49(4)Foreign Contribution (Regulation) Act, 1976-Sections 4(3)(i), 6(1)(b)
High Courts27 Oct 2025Allowed
Udai Pal Vs State
Delhi High Court · (2025) 10 DEL CK 2102
Code of Criminal Procedure, 1973-Section 374, 313, 161IPC-Sections 363, 366, 375, 376Indian Evidence Act, 1872-Section 35
High Courts27 Oct 2025
Pradeep Vs State Government NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2104
Maharashtra Control of Organised Crime Act, 1999-Sections 3, 4, 21(4)Indian Penal Code, 1860-Sections 397, 392, 395, 412, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 179
High Courts27 Oct 2025Dismissed
Renu Tora Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2025) 10 DEL CK 2105
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 79Indian Penal Code, 1860-Section 376, 376(2)(n), 376(3), 506, 370, 370A, 174AProtection of Children from Sexual Offences Act, 2012-Section 5(1), 6
High Courts27 Oct 2025Dismissed
Jai Mangal Mehto Vs State (Govt. N.C.T. Of Delhi)
Delhi High Court · 2025 INSC 929
Protection of Children from Sexual Offence Act, 2012-Section 18, 5(m)(n), 5(m), 5(n), 6, 29, 30, 3, 5, 7, 9Indian Penal Code-Section 376, 511, 376AB, 375Code of Criminal Procedure, 1973-Section 164, 313
High Courts27 Oct 2025Dismissed
Stanley Chimeizi Alasonye @Uka Chukwu Vs The State Govt. Of NCT Of Delhi
Delhi High Court · 2025 INSC 979
NDPS Act-Section 21, 25, 29, 37, 52, 52AIndian Penal Code-Section 302, 420, 467, 468, 471Foreigner's Act-Section 14
High Courts27 Oct 2025Dismissed
Union Of India And Ors Vs GP Capt Dilip Kumar Saluja Retd
Delhi High Court · (2025) 10 DEL CK 1358
High Courts27 Oct 2025Dismissed
M/s Andhra Pradesh Gas Power Corporatio Ltd Vs CBI
Delhi High Court · (2025) 10 DEL CK 1351
Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 219, 220, 221, 223Code of Criminal Procedure, 1973 - Section 197, 218, 219, 220, 220(1), 220(2), 223, 223(d), 233, 234, 235, 236, 239, 239(a), 239(c), 239(d)
High Courts27 Oct 2025Allowed
GMG Tradelink Pvt. Ltd Vs Directorate General Of GST Intelligence Hq & Ors
Delhi High Court · (2025) 10 DEL CK 1357
Constitution of India, 1950 - Article 226Central Goods and Services Tax Act, 2017 - Section 83, 122(1A)Central Goods and Services Tax Rules, 2017 - Rule 159(5)