High Courts16 Sept 2025Dismissed
Union Of India & Ors. Vs Wg Cdr Raj Ranjan Patnaik (Retd) (Deceased) Through Lr Smt. Champa Thakur
Delhi High Court · (2025) 09 DEL CK 1963
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 534 of 6,144
High Courts16 Sept 2025Disposed Of
Chander Dev Vs North Delhi Municipal Corporation & Anr.
Delhi High Court · 2025 INSC 110
Indian Penal Code (IPC) 1860-Sections 420, 468, 471, 120-B
High Courts16 Sept 2025Allowed
All India Institute Of Medical Sciences & Anr. Vs Ajay Kumar & Anr.
Delhi High Court · (2025) 09 DEL CK 1992
All India Institute of Medical Sciences Act, 1956-Section 11, 11(4), 28, 28(1), 28(2)(f), 29, 29(1)All India Institute of Medical Sciences Regulations, 1999-Regulation 11(b), 24, 24(2), 29, Schedule-I, Entry 29, Entries 36 and 37All India Institute of Medical Sciences Rules, 1958-Rule 7(1)
High Courts16 Sept 2025Disposed Of
Shri Narottam Singh Shami Vs Govt. Of NCTD & Ors.
Delhi High Court · (2025) 09 DEL CK 1993
Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14Constitution of India-Articles 14, 19, 21CCS (Leave) Rules, 1972
High Courts16 Sept 2025Disposed Of
Ravi Kumar Dogra Vs Mahanagar Telephone Nigam Ltd. & Ors.
Delhi High Court · (2025) 09 DEL CK 1995
Indian Penal Code, 1860-Sections 420/406/120BCCS (Pension) Rules, 1972-Rule 9(6)(b)(i), 69
High Courts16 Sept 2025Disposed Of
Govt Of NCT Of Delhi & Anr. Vs Mrs. Sunita & Anr.
Delhi High Court · (2025) 09 DEL CK 1996
High Courts16 Sept 2025Dismissed
Suresh Vs State NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2001
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483Code of Criminal Procedure, 1973-Section 439, 161Indian Penal Code, 1860-Section 307, 302, 468
High Courts16 Sept 2025Dismissed
Nand Lal Singh Vs State Through SHO PS Adarsh Nagar & Anr.
Delhi High Court · (2025) 09 DEL CK 2002
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528, 374(2), 36Protection of Children from Sexual Offences Act, 2012-Section 6Indian Penal Code, 1860-Section 376(3), 376
High Courts16 Sept 2025Disposed Of
D A Minor Through Her Mother And Natural Guardian Mrs. Rupi Babbar Vs State (GNCT Of Delhi) & Anr.
Delhi High Court · 2023 INSC 761
Constitution of India-Article 226/227Indian Penal Code, 1860-Sections 354/354A/377/323/376Prevention of Children from Sexual Offences Act, 2012-Sections 3/5/6/7/9/10/29/30
High Courts16 Sept 2025Dismissed
Veena Sharma Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2004
Constitution of India-Article 226, 227, 14, 21Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023-Section 528Code of Criminal Procedure, 1973-Section 200, 156(3)
High Courts16 Sept 2025
M/S SAP India Private Limited Vs Commissioner Of Customs (Import) New Customs House Near Igi Airport New Delhi
Delhi High Court · (2025) 09 DEL CK 2050
Customs Act, 1962-Section 130, 28
High Courts16 Sept 2025Disposed Of
M/s R.U. Overseas Through Its Proprietor Sh. Ujala Goel Vs Directorate General Of Goods And Services Tax Intelligence DGGI & Ors.
Delhi High Court · (2025) 09 DEL CK 2051
Constitution of India-Articles 226 and 227
High Courts16 Sept 2025Disposed Of
Mushlina Vs Commissioner Of Customs & Ors.
Delhi High Court · (2025) 09 DEL CK 2052
Constitution of India-Article 226Customs Act, 1962-Section 111(d), 111(m), 112(a), 112(b), 125Baggage Rules, 2016
High Courts16 Sept 2025Disposed Of
M/s Muchipara Consumers Co-Operative Stores Ltd Through Its President Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2053
Constitution of India-Article 226Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003Legal Metrology Act, 2009
High Courts16 Sept 2025Disposed Of
Md. Shakir Vs The State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 09 DEL CK 2087
Indian Penal Code, 1860-Sections 376, 376D, 323, 302, 397
High Courts16 Sept 2025Allowed
Chander Pal Singh Vs State Thru NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2088
Indian Penal Code, 1860-Section 193, 363, 366, 376Code of Criminal Procedure, 1973-Section 197, 251, 252, 263, 360, 304, 344
High Courts16 Sept 2025Disposed Of
Shashi Bala Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2089
Indian Penal Code, 1860-Section 509, 352, 354Code of Criminal Procedure, 1973-Section 164, 173
High Courts16 Sept 2025
R Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2090
Indian Penal Code, 1860-Section 324, 323/34, 34, 109, 376(3)(2)(n), 354, 376, 323Prevention of Children from Sexual Offences Act, 2012-Section 6, 17, 10, 29, 30, 3, 5, 7, 9, 2(1)(d)Juvenile Justice Act, 2015-Section 75
High Courts16 Sept 2025Dismissed
Nouam Financial Consultants Pvt. Ltd. & Anr. Vs The State (Govt. Of NCT Delhi) & Anr.
Delhi High Court · (2025) 09 DEL CK 2091
Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227Negotiable Instruments Act, 1881-Section 138, 139
High Courts16 Sept 2025Dismissed
Amit Rajak Vs The State Of Nct Of Delhi
Delhi High Court · (2025) 09 DEL CK 2092
Indian Penal Code, 1860-Sections 376, 506Prevention of Children from Sexual Offences Act, 2012-Section 6Juvenile Justice (Care and Protection of Children) Act, 2015-Section 15, 18(3), 101, 14(3), proviso to Section 14(4)