CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,22,877 judgments · page 533 of 6,144

High Courts16 Sept 2025Dismissed

Deepak Yadav Vs State Of NCT Of Delhi

Delhi High Court · (2025) 09 DEL CK 1835

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 439, 164, 161Indian Penal Code, 1860-Section 363, 376, 344, 506, 375
Read judgment
High Courts16 Sept 2025Dismissed

Puja Pasricha Vs Aishwarya Pasricha

Delhi High Court · (2025) 09 DEL CK 1841

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 28, 9, 10, 13, 13(1)(ia), 21BCode of Civil Procedure, 1908-Section 151, Order XVIII Rule 3
Read judgment
High Courts16 Sept 2025Allowed

Rinki Rani Vs Chinta Ram

Delhi High Court · (2025) 09 DEL CK 1842

Hindu Adoption & Maintenance Act, 1956-Section 19, 19(2)Code of Civil Procedure, 1908-Order VII Rule 11
Read judgment
High Courts16 Sept 2025Disposed Of

Ms. Jahanvi Nagpal Vs Union Of India & Ors.

Delhi High Court · (2025) 09 DEL CK 1843

Constitution of India-Article 226, 14, 19, 21, Part IIIRights of Persons with Disabilities Act, 2016-Section 2(r), 2(s), 3, 17, 17(i), 20, 21, 32, 32(1), 34, 34(2)the 1995 Act-Section 31
Read judgment
High Courts16 Sept 2025

Smt Uma Devi Vs Satula Devi & Ors.

Delhi High Court · (2025) 09 DEL CK 1871

Code of Civil Procedure, 1908-Order VII Rule 11, VI Rule 2, VI Rule 16, II Rule 2, XXXIX Rule 1, XL Rule 1Mental Healthcare Act, 2017-Section 102(1)(a), 3 and 5Right of Persons with Disabilities Act, 2016-Section 13
Read judgment
High Courts16 Sept 2025Dismissed

Kavita Agarwal & Anr. Vs Avneet Soni

Delhi High Court · (2025) 09 DEL CK 1872

Code of Civil Procedure, 1908-Section 60, 60(1), 60(1)(m), 64, Order XXI Rule 64Negotiable Instruments Act, 1881-Section 138Transfer of Property Act, 1882-Section 54
Read judgment