High Courts25 Sept 2025Dismissed
Ranjit Bajaj Vs All India Football Federation & Ors.
Delhi High Court · (2025) 09 DEL CK 1473
Constitution of India-Article 226, 19(1)(g), Part IIINational Sports Development Code of India, 2011
COURT ARCHIVE
Delhi High Court judgments
1,22,137 judgments · page 517 of 6,107
High Courts25 Sept 2025Dismissed
K.A. Thomas & Anr. Vs LIC Housing Finance Ltd
Delhi High Court · (2025) 09 DEL CK 1414
Constitution of India-Article 227CPC-Order I Rule 10, VIII Rule 1, VIII Rule 10Commercial Courts Act-Section 16
High Courts25 Sept 2025Dismissed
M/S Karshivnik International Pvt Ltd Vs M/S Golf International
Delhi High Court · (2025) 09 DEL CK 1413
CPC-Order VII Rule 14
High Courts25 Sept 2025Dismissed
Sharad Kapoor, Proprietor Of M/s Ace Electronics Vs Pramod Telecom Private Limited
Delhi High Court · (2025) 09 DEL CK 1411
CPC-Order V Rule 20Constitution of India-Article 227
High Courts25 Sept 2025
Vinod Mehra Vs Arun Mehra
Delhi High Court · (2025) 09 DEL CK 1409
CPC-Order VIII Rule 1A
High Courts25 Sept 2025Dismissed
Santosh Chaudhary Vs State
Delhi High Court · (2025) 09 DEL CK 1401
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483, 528NDPS Act-Section 20, 37, 41(2), 42, 50, 52-A, 54Code of Criminal Procedure
High Courts25 Sept 2025Allowed
Simranpal Singh Dua & Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1383
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts25 Sept 2025Allowed
Sh Sanjeev Kumar & Ors. Vs The State Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1382
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Dowry Prohibition Act-Section 4
High Courts25 Sept 2025Allowed
Abhilash Agrawal & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1380
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34, 506Code of Criminal Procedure, 1973-Section 482
High Courts25 Sept 2025Allowed
Vipin Kumar Chotala & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 09 DEL CK 1379
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A/406/34Dowry Prohibition Act-Section 4
High Courts25 Sept 2025Allowed
Nishchaiy Behl & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1378
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 354, 377, 34Code of Criminal Procedure-Section 482
High Courts25 Sept 2025Allowed
Manish Kumar & Anr. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1376
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts25 Sept 2025Allowed
Sudesh & Ors. Vs Sh. Vijender Singh & Ors.
Delhi High Court · (2025) 09 DEL CK 1538
Delhi High Court Act, 1966-Section 10Delhi High Court RulesCode of Civil Procedure, 1908-Order XVI Rule 1, XVI Rules 10 and 12, Section 151
High Courts25 Sept 2025Dismissed
Tikka Brijinder Singh Bedi Vs Jyotsna Bedi
Delhi High Court · (2025) 09 DEL CK 1592
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order XXI Rule 103, Section 47Negotiable Instruments Act, 1881-Section 138
High Courts25 Sept 2025Disposed Of
Srikanta Sutar Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1553
High Courts25 Sept 2025Dismissed
Mohd Tahir Hussain Vs State (NCT Of Delhi)
Delhi High Court · (2025) 09 DEL CK 1563
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483IPC-Sections 147, 148, 153A, 365, 302, 188, 149, 120BCrPC-Section 161
High Courts25 Sept 2025Dismissed
Sonu Vs State NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1564
IPC-Sections 392, 397, 120B, 395Arms Act-Sections 25, 27Cr.P.C.-Section 428
High Courts25 Sept 2025Dismissed
Pabitra Narayan Pradhan Vs State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1579
Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483, 479Code of Criminal Procedure, 1973-Section 439, 173, 167, 227, 41A, 177, 154Indian Penal Code, 1860-Sections 274, 275, 276, 420, 468, 471, 120B, 34, 308, 201, 464
High Courts25 Sept 2025Allowed
Brightstar Telecommunications India Ltd. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · 2024 INSC 49
Criminal Procedure Code, 1973-Section 482, 200, 156(3), 160, 305Constitution of India-Article 226, 227Indian Penal Code, 1860-Section 420, 406, 465, 468, 471, 120B, 107, 109, 34, 464, 467, 463, 405, 409, 24, 30, 192, 199, 478
High Courts25 Sept 2025Allowed
Dhruv Rai Sahore & Ors. Vs State Of GNCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1589
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34