High Courts09 Sept 2025Dismissed
Satya Prakash Ravidas Vs State NCT Of Delhi & Ors
Delhi High Court · (2025) 09 DEL CK 1779
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 546 of 6,144
High Courts09 Sept 2025Allowed
Abhishek Verma & Ors. Vs State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1802
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 420
High Courts09 Sept 2025Allowed
Sadique Ahmad @Nanhe & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1803
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 452, 323, 341, 34Code of Criminal Procedure-Section 482
High Courts09 Sept 2025Disposed Of
Sagar Ujjwal @ Udham Vs State NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1828
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Indian Penal Code, 1860-Sections 302, 506Arms Act, 1959-Sections 25, 27, 25(8)
High Courts09 Sept 2025Disposed Of
Vijay Ujjwal Vs State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1830
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Arms Act-Section 25(8), 25/27IPC-Section 302, 506
High Courts09 Sept 2025
Nikhil @ Sonu Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1831
Indian Penal Code, 1860-Sections 302, 34, 212Arms Act, 1959-Sections 25, 27Code of Criminal Procedure, 1973-Section 161
High Courts09 Sept 2025Dismissed
Emma Odogwu Emeafu @ Joshua @ Emmanuel Chike Emeafu Vs Narcotic Control Bureau
Delhi High Court · (2025) 09 DEL CK 1832
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Sections 9A, 22, 23, 25(A), 29, 67, 37, 37(1)(b)
High Courts09 Sept 2025Allowed
Sh. Jay K. Bhardwaj, Advocate Vs Dev Narain Paswan & Ors.
Delhi High Court · (2025) 09 DEL CK 1837
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order XLIII Rule 1Bharatiya Nagarik Suraksha Sanhita, 2023-Section 215(1)(b)(ii)
High Courts09 Sept 2025Dismissed
Nitij Arenja Vs Angellina Arenja
Delhi High Court · (2025) 09 DEL CK 1838
Family Courts Act, 1984-Sections 19 and 10Hindu Marriage Act, 1955-Section 28
High Courts09 Sept 2025
Aashim & Anr. Vs State
Delhi High Court · (2025) 09 DEL CK 1854
Code of Criminal Procedure, 1973-Section 374, 313, 428Indian Penal Code, 1860-Section 489C, 489B, 34Indian Evidence Act, 1872-Section 106, 101
High Courts09 Sept 2025Dismissed
Rajinder Pal Singh Bhatia Vs The State & Ors.
Delhi High Court · (2025) 09 DEL CK 1859
Indian Succession Act, 1925-Section 63(c)Bharatiya Sakshya Adhiniyam, 2023-Section 671, 68, 67Indian Evidence Act, 1872-Section 68, 69
High Courts09 Sept 2025Dismissed
Esam Ahmad Bilgrami Vs Aaliyah Saeed Dang & Anr.
Delhi High Court · (2025) 09 DEL CK 1861
Family Courts Act, 1984-Section 19Guardians and Wards Act, 1890-Sections 7, 10, 12, 13, 25
High Courts09 Sept 2025Allowed
Gaurav Rajgaria Vs Maruti Suzuki India Limited & Ors.
Delhi High Court · 2025 INSC 485
Code of Civil Procedure, 1908-Order VII Rule 11Specific Relief Act, 1963-Section 14
High Courts09 Sept 2025Allowed
Manoj Kumar M. Through A.R Ashish Dubey Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1887
Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 10(1)(a), 10(6), 10, 14(3), 14(4)FR 53-Rule 1(ii)(a)
High Courts09 Sept 2025Disposed Of
Head Const Roormal Retd Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1888
High Courts09 Sept 2025Dismissed
Lava International Ltd. Vs Anurag Gupta, Proprietor Of New Fair Business Centre
Delhi High Court · (2025) 09 DEL CK 2161
Arbitration and Conciliation Act, 1996-Section 11(6), 18, 28(3), 31(3), 34, 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(ii), 34(2A), 37, 37(1)(C), 48, 48(2)(b)(ii), 75, 81, Explanation 1 to Section 34(2), Explanation 2 to Section 34(2)(b)(ii), Explanation 2 to Section 48(2)(b)(ii)Negotiable Instruments Act, 1881-Section 138Indian Evidence Act-Section 73
High Courts09 Sept 2025Disposed Of
Rakesh Kumar Gupta Vs Govt. Of Nctd & Ors.
Delhi High Court · (2025) 09 DEL CK 1904
High Courts09 Sept 2025Allowed
Inder Singh Vs State & Ors.
Delhi High Court · (2025) 09 DEL CK 1921
Indian Succession Act, 1925-Section 276
High Courts09 Sept 2025Disposed Of
Hi Tech Arai Private Limited Vs Paul Components Private Limited & Ors.
Delhi High Court · (2025) 09 DEL CK 1922
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 2(2)(c), 27(1), 27(2), 28, 29, 29(4), 29(5), 29(6), 29(6)(b), 29(6)(c), 29(6)(d), 29(7), 56, 56(1), 56(2)Trade and Merchandise Marks Act-Section 28
High Courts09 Sept 2025Dismissed
Union Of India & Ors. Vs Sub Hony Lt Rajesh Kumar Retd
Delhi High Court · (2025) 09 DEL CK 1943
Constitution of India-Article 226