High Courts03 Sept 2025Allowed
Jyotsna Bedi Vs Tikka Brijinder Singh Bedi
Delhi High Court · (2025) 09 DEL CK 1732
Code of Civil Procedure-Section 47, Order 23 Rule 3Negotiable Instruments Act, 1882-Section 138
COURT ARCHIVE
Delhi High Court judgments
1,24,109 judgments · page 553 of 6,206
High Courts03 Sept 2025Partly Allowed
Smt. Bhumitra Jindal & Anr. Vs Sh. Braham Tej Mittal & Anr.
Delhi High Court · (2025) 09 DEL CK 1733
Indian Succession Act, 1925-Section 63, 68Registration Act, 1908Income Tax Act, 1961
High Courts03 Sept 2025Disposed Of
T.V. Today Network Limited Vs Anurag Srivastava & Anr.
Delhi High Court · (2025) 09 DEL CK 1734
Companies Act, 1956
High Courts03 Sept 2025Dismissed
Sachin Pal Vs The State NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2207
BNS-Section 109(1), 351(3)Arms Act-Section 25, 27
High Courts03 Sept 2025Allowed
Akash & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2206
IPC-Section 498A/406/34
High Courts03 Sept 2025Allowed
Piyush Rohit Wason & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2205
IPC-Section 498A/406/34
High Courts03 Sept 2025Dismissed
Smt Rama Oberoi Vs State NCT Of Delhi & Anr
Delhi High Court · (2025) 09 DEL CK 2203
Negotiable Instruments Act-Section 138, 141(1)(b)BNSS-Section 528
High Courts03 Sept 2025Disposed Of
Chetan Vs State GNCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2202
High Courts03 Sept 2025Disposed Of
Chander Shekhar Sethi & Anr. Vs Vinod Sethi
Delhi High Court · (2025) 09 DEL CK 1771
High Courts03 Sept 2025Disposed Of
M/S International Print O Pac Ltd. Vs Rekha Goyal
Delhi High Court · (2025) 09 DEL CK 1772
Insolvency and Bankruptcy Code, 2016CPC-Order VIII Rule 1
High Courts03 Sept 2025Dismissed
Lt Col Atul Chaudhary Vs Smita Chaudhry & Ors.
Delhi High Court · (2025) 09 DEL CK 1773
Delhi Rent Control Act, 1958-Section 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(e), 14(1)(j), 14(1)(k)CPC-Order I Rule 10
High Courts03 Sept 2025
Navendu Aggarwal Vs Ishendu Aggarwal
Delhi High Court · (2025) 09 DEL CK 1774
CPC-Order XXXIX Rule 2AConstitution of India-Article 227
High Courts03 Sept 2025Allowed
Ajay Passi & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1789
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34
High Courts03 Sept 2025Allowed
Amit Verma & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1793
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 34
High Courts03 Sept 2025Allowed
Sh. Mahender Pal Chhabra & Anr. Vs Sh. Subhash Aggarwal
Delhi High Court · (2025) 09 DEL CK 1858
Indian Evidence Act, 1872-Sections 40, 41, 42, 43Specific Relief Act, 1963-Section 16(c)Bharatiya Sakshya Adhiniyam, 2023-Sections 35, 36, 37, 38
High Courts03 Sept 2025Allowed
Nidhi Vs Union Of India & Ors.
Delhi High Court · 2024 INSC 847
Constitution of India-Article 226World Athletics Technical Rules, 2022-Rule 29
High Courts03 Sept 2025Disposed Of
Hemant Kumar Goyal Alias Harish Goyal Trading As Goyal Traders Vs Yashwant Jain Trading As Jain Traders
Delhi High Court · (2025) 09 DEL CK 1879
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2
High Courts03 Sept 2025Dismissed
Principal Commissioner Of Income Tax - 4 Delhi Vs Mitsubishi Corporation (India) Pvt Ltd
Delhi High Court · (2025) 09 DEL CK 2162
Income Tax Act, 1961-Section 4, 5, 9, 10 Clause (23D), 40(a), 40(a)(i), 40(a)(ia), 90(2), 115-O, 194LB, 194LC, 194LD, 195, 195(1), 195(2), 199, 237, 260A, 276B
High Courts03 Sept 2025Dismissed
Sunita Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1899
Administrative Tribunals Act, 1985-Section 21