High Courts24 Sept 2025Dismissed
State Vs Sakir
Delhi High Court · (2025) 09 DEL CK 0737
Code of Criminal Procedure, 1973 - Section 377(3)Indian Penal Code, 1860 - Section 34, 392, 397
COURT ARCHIVE
Delhi High Court judgments
1,22,405 judgments · page 521 of 6,121
High Courts24 Sept 2025Disposed Of
Rajnish Vs State Nct Of Delhi
Delhi High Court · (2025) 09 DEL CK 0736
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 415(2), 528Code of Criminal Procedure, 1973 - Section 161, 164, 313, 428Indian Penal Code, 1860 - Section 361, 363, 366, 376, 376(2)(n)
High Courts23 Sept 2025Disposed Of
Smt. Jagmohini Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 09 DEL CK 1448
High Courts23 Sept 2025Dismissed
Parsvnath Developers Limited Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1429
Insolvency and Bankruptcy Code, 2016-Section 7, 61Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 8Arbitration and Conciliation Act-Section 9
High Courts23 Sept 2025Dismissed
M/S Sugbandh Platinum Pvt Ltd Vs M/S Maya Jewellers
Delhi High Court · (2025) 09 DEL CK 1424
CPC-Order XVIII Rule 17
High Courts23 Sept 2025Dismissed
M/s. Unilec Engineers Ltd Vs M/s. HPL Electric And Power Ltd
Delhi High Court · (2025) 09 DEL CK 1423
CPC-Order XVIII Rule 17, XVIII Rule 17A
High Courts23 Sept 2025Disposed Of
Paramount Textile Mills Pvt. Ltd. Vs RDSS Fab Pvt. Ltd.
Delhi High Court · (2025) 09 DEL CK 1421
High Courts23 Sept 2025Dismissed
Hemant Gupta Vs Defence Colony Welfare Association (Regd) & Ors.
Delhi High Court · (2025) 09 DEL CK 1416
High Courts23 Sept 2025Disposed Of
Bharat Sah Vs The State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1405
Constitution of India-Article 226B.N.S.S., 2023-Section 528, 183Cr.P.C.-Section 164
High Courts23 Sept 2025Allowed
Naveen Kumar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1394
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34
High Courts23 Sept 2025Allowed
Daman Preet Singh Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1393
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 380, 411Code of Criminal Procedure-Section 482
High Courts23 Sept 2025Allowed
Sh Amit Kumar @ Golu & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1392
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 448, 380, 506, 34
High Courts23 Sept 2025Allowed
Shivam Agarwal & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1391
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts23 Sept 2025Allowed
Vineet Kumar Singh Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1389
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 406, 420, 34
High Courts23 Sept 2025Allowed
Satyawan Tanwar & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1388
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 308/34Code of Criminal Procedure, 1973-Section 482
High Courts23 Sept 2025Allowed
Sh. Ravi Kumar & Ors. Vs The State Govt. Of N.C.T. Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1386
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34
High Courts23 Sept 2025Dismissed
G.D. Goenka Public School Vs Aadriti Pathak & Anr.
Delhi High Court · (2025) 09 DEL CK 1522
Rights of Persons with Disabilities Act, 2016-Section 2(m), 2(y), 3, 4, 16, 16(vi), 17, 31Rights of Children to Free and Compulsory Education Act, 2009
High Courts23 Sept 2025Dismissed
Chand Mehra & Anr. Vs British Airways PLC
Delhi High Court · (2025) 09 DEL CK 1533
Code of Civil Procedure, 1908-Order VII Rule 10, VII Rule 11Commercial Courts Act, 2015-Section 2 (1) (c), 2 (1) (c) (i), 2 (1) (c) (xviii)Central Goods and Services Act, 2017
High Courts23 Sept 2025
Hamid Raza Vs State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1598
IPC-Sections 363, 376, 376(2)(n)POCSO Act-Section 6CrPC-Section 164
High Courts23 Sept 2025
Narender Rana & Ors. Vs State & Ors.
Delhi High Court · (2025) 09 DEL CK 1595
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Re-Settlement Act, 2013-Section 24(2)Land Acquisition Act, 1894-Section 4(1), 6, 17(4), 5A