High Courts22 Sept 2025Disposed Of
M/S Pillar Enterprises Vs Jamia Millia Islamia
Delhi High Court · (2025) 09 DEL CK 1520
Constitution of India-Article 19
COURT ARCHIVE
Delhi High Court judgments
1,22,427 judgments · page 524 of 6,122
High Courts22 Sept 2025
Shri Ram General Insurance Co Ltd Vs Maya Devi & Ors.
Delhi High Court · (2025) 09 DEL CK 1478
Motor Vehicles Act, 1988-Section 173, 166, 163-A
High Courts22 Sept 2025Disposed Of
Nokia Technologies Oy Vs Asustek Computer Inc & Anr.
Delhi High Court · (2025) 09 DEL CK 1477
High Court of Delhi Rules Governing Patent Suits, 2022-Rule 11, 11(i), 11(ii), 11(iii)Delhi High Court (Original Side) Rules, 2018-Chapter VII, Rule 17, Annexure FDelhi High Court IPD Rules, 2022-Rule 19
High Courts22 Sept 2025Dismissed
Smt Ram Kali Vs Smt Madhu
Delhi High Court · (2025) 09 DEL CK 1474
Code of Civil Procedure, 1908-Section 115
High Courts22 Sept 2025Dismissed
Smt. Hemlata @ Bulbul Vs Mr. Rohtash & Ors.
Delhi High Court · (2025) 09 DEL CK 1469
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11
High Courts22 Sept 2025Allowed
Anju Gupta Vs Smt. Neeta Varmani & Ors.
Delhi High Court · (2025) 09 DEL CK 1465
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VII Rule 10, Section 151
High Courts22 Sept 2025Dismissed
Shashank Shekhar Pandey Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1464
Indian Evidence Act, 1872-Section 114Bharatiya Sakshya Adhiniyam, 2023-Section 119Constitution of India-Article 226
High Courts22 Sept 2025Dismissed
Azad Market RWA (Regd) Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1462
Indian Penal Code (IPC)-Sections 384, 511, 408, 419, 468, 34Electricity Act, 2003-Section 138
High Courts22 Sept 2025
Ravinder Singh Vs Vikas Gupta & Ors.
Delhi High Court · (2025) 09 DEL CK 1461
Code of Civil Procedure, 1908-Section 115, Order XII Rule 6
High Courts22 Sept 2025Dismissed
M/S Larsen And Toubro Ltd. Vs Rail Vikas Nigam Limited
Delhi High Court · (2025) 09 DEL CK 1457
Arbitration & Conciliation Act, 1996-Section 28(3), 34, 34(2)(b)(ii), 37Indian Contract Act, 1872-Section 23, 54, 55, 73
High Courts22 Sept 2025Disposed Of
Narender Kumar Vs Municipal Corporation Of Delhi (MCD)
Delhi High Court · (2025) 09 DEL CK 1450
High Courts22 Sept 2025Dismissed
Dinesh Kumar Vs State & Ors.
Delhi High Court · 2021 INSC 790
Indian Penal Code, 1860-Sections 147, 323, 149, 34, 506, 307, 452, 397, 354, 392Code of Criminal Procedure, 1973-Sections 156(3), 161, 227, 228SC & ST Act-Sections 3, 3(1)(x), 3(2)(va), 3(1)(s)
High Courts22 Sept 2025
Anusha Gupta & Ors. Vs National Testing Agency (Through The Director) & Ors.
Delhi High Court · (2025) 09 DEL CK 1445
Indian Evidence Act, 1872-Section 114Constitution of India-Article 226Bharatiya Sakshya Adhiniyam, 2023-Section 119
High Courts22 Sept 2025Dismissed
M/S Daruk Hospitality Private Limited Vs M/S Hexa Estate Pvt Ltd
Delhi High Court · (2025) 09 DEL CK 1426
CPC-Order VII Rule 11, XXXIX Rule 1 and 2, XV-A, XXXIX Rule 10Commercial Courts Act-Section 12A
High Courts22 Sept 2025Dismissed
M/s Daruk Hospitality Private Limited Vs M/s Hexa Estate Pvt Ltd
Delhi High Court · (2025) 09 DEL CK 1425
CPC-Order VII Rule 11, XXXIX Rule 1 and 2, XV-A, XXXIX Rule 10Commercial Courts Act-Section 12A
High Courts22 Sept 2025Allowed
The Design Village Foundation Vs Ms Tulika Vaish
Delhi High Court · (2025) 09 DEL CK 1419
CPC-Order XXXVII
High Courts22 Sept 2025Dismissed
Sarnam Verma Alias Suraj Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1418
Indian Penal Code-Section 302Constitution of India-Article 21
High Courts22 Sept 2025Allowed
Boby Singh Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 09 DEL CK 1397
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 294, 354, 354A, 509Code of Criminal Procedure-Section 482
High Courts22 Sept 2025Allowed
Ram Gyan & Anr. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1396
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Sections 420, 467, 471, 506, 120BCode of Criminal Procedure, 1973-Section 482
High Courts22 Sept 2025Allowed
Rakesh Singh & Ors. Vs State NCT of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1395
Bharatiya Nagarik Suraksha Sanhita-Section 528BNS-Sections 115(2), 329(4), 62, 61(2)(a), 324(4), 351(2), 3(5)IPC-Sections 323, 448, 511, 120B, 427, 506, 34