High Courts26 Sept 2025Allowed
Mohd. Sabir Ansari Vs State (GNCTD) & Anr.
Delhi High Court · (2025) 09 DEL CK 1375
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 279, 337, 338Code of Criminal Procedure, 1973-Section 482
COURT ARCHIVE
Delhi High Court judgments
1,22,059 judgments · page 514 of 6,103
High Courts26 Sept 2025Allowed
Nafe Singh & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1374
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 34, 406Code of Criminal Procedure, 1973-Section 482
High Courts26 Sept 2025Allowed
Mandeep Singh & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1373
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 451, 323, 506, 34, 325, 308, 452, 506(II)Code of Criminal Procedure, 1973-Section 482
High Courts26 Sept 2025Allowed
Sh Mohit Tyagi Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1372
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 336, 34Arms Act, 1959-Section 27, 25, 54, 59
High Courts26 Sept 2025
Aethlon Medical, Inc Vs Controller General Of Patents, Designs And Trademarks & Anr.
Delhi High Court · (2025) 09 DEL CK 1370
Patents Act, 1970-Section 2(1)(j), 3(f), 3(i), 59(1), 57 to 59, Chapter X, Sub-Section 3 of Section 57
High Courts26 Sept 2025Allowed
Bala Sharma & Ors. Vs State (GNCT Of Delhi) & Anr.
Delhi High Court · (2025) 09 DEL CK 1369
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 420, 467, 468, 471, 120BCode of Criminal Procedure, 1973-Section 482
High Courts26 Sept 2025Allowed
Amit Taak & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1368
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 509, 34
High Courts26 Sept 2025Dismissed
Anuj @Manoj Vs State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1524
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 84Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 3(5)Indian Penal Code, 1860-Sections 307, 302, 392, 341, 506, 34
High Courts26 Sept 2025Disposed Of
Valent Biosciences LLC Vs The Controller Of Patents And Designs & Anr.
Delhi High Court · (2025) 09 DEL CK 1525
Patents Act, 1970-Section 117A, 2(1)(ja), 3(h), 3(i)
High Courts26 Sept 2025Dismissed
Ashwani @ Sunny Vs The State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1526
Code of Criminal Procedure, 1973-Section 389Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430Protection of Children from the Commission of Sexual Offences Act, 2012-Section 6
High Courts26 Sept 2025Allowed
Harsheeta Thakur Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1529
Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts26 Sept 2025Disposed Of
Neeraj Gupta Vs The Controller Of Patents And Designs
Delhi High Court · (2025) 09 DEL CK 1530
Patents Act, 1970-Section 117A, 15, 2(1)(j), 2(1)(ja)
High Courts26 Sept 2025Allowed
Bed Ram Vs UOI & Anr.
Delhi High Court · (2025) 09 DEL CK 1532
Land Acquisition Act, 1894-Section 4, 6, 9, 10, 11, 17, 18, 23, 24, 28, 28A, 48(1), 54Delhi Land Reforms Act, 1954
High Courts26 Sept 2025Dismissed
Smt Varinder Kaur Vs Smt. Daljit Kaur & Ors.
Delhi High Court · (2025) 09 DEL CK 1534
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 16, 23, 23(1)Transfer of Property Act, 1882-Section 122
High Courts26 Sept 2025Dismissed
State Of Delhi Vs Shyam & Anr.
Delhi High Court · (2025) 09 DEL CK 1535
Indian Penal Code, 1860-Section 308, 323, 325, 34CrPC-Section 313
High Courts26 Sept 2025Disposed Of
Hotels.Com, LP Vs Barath M L & Anr.
Delhi High Court · (2025) 09 DEL CK 1537
Code of Civil Procedure, 1908-Order XIII-A, Rules 3, 6(1)(a), Section 151Delhi High Court (Original Side) Rules, 2018-Rule 3Trade Marks Act, 1999-Section 29
High Courts26 Sept 2025
Ex Const Amit Kumar Vs Union Of India & Ors.
Delhi High Court · 2025 INSC 554
Constitution of India-Article 226Indian Penal Code, 1860-Section 307CRPF Act, 1949-Section 11(1)
High Courts26 Sept 2025Allowed
Tata Sons Private Limited & Anr. Vs Svera Agro Limited & Anr.
Delhi High Court · (2025) 09 DEL CK 1594
Commercial Courts Act, 2015-Section 12ACode of Civil Procedure, 1908-Section 151Trade Marks Act, 1999-Section 2(1)(zg), 11(6)
High Courts26 Sept 2025Dismissed
Nazakat Ali Vs State Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1590
Cr.P.C.-Section 145, 107, 150, 91BNSS-Section 179
High Courts26 Sept 2025Allowed
The Trustees Of Princeton University Vs The Vagdevi Educational Society & Ors.
Delhi High Court · (2025) 09 DEL CK 1547
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Societies Registration Act, 1860Trade Marks Act, 1999-Sections 2(2), 2(2)(b), 2(2)(c), 2(2)(c)(ii), 7(7), 7(9), 11, 11(6), 11(9)(v), 28(1), 29, 29(2), 29(6), 34 and 34(a)