High Courts03 Sept 2025Dismissed
Union Of India & Ors. Vs Ex Po Log (F And A) Pawan Kumar Uniyal
Delhi High Court · (2025) 09 DEL CK 1934
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,23,304 judgments · page 554 of 6,166
High Courts03 Sept 2025Disposed Of
Ashiana Ispat Limited Vs Kamdhenu Limited & Ors.
Delhi High Court · (2025) 09 DEL CK 1935
Trade Marks Act, 1999-Section 9, 11, 11(1), 11(2), 12, 18(1), 18(4), 19, 20, 20(1), 21, 21(1), 21(2), 21(3), 21(5), 23Trade Marks Rules, 2017-Rule 33, 33(1), 33(2), 33(4), 33(5), 33(8)Constitution of India-Article 226, 226(1), 227, 329, 32
High Courts03 Sept 2025Partly Allowed
Mohit Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1936
Right to Information Act, 2005Indian Penal CodeConstitution of India-Articles 14, 15 and 16
High Courts03 Sept 2025Disposed Of
Constable Krishna Swamy Shogokar Vs Union Of India & Ors
Delhi High Court · (2025) 09 DEL CK 1937
High Courts03 Sept 2025Allowed
Delhi Development Authority Vs Smt. Santosh Malik & Ors.
Delhi High Court · (2025) 09 DEL CK 1967
CPC-Order VII Rule 11, VII Rule 11(a), VII Rule 11(b), VII Rule 11(d), XXIII Rule 3ALimitation Act, 1963-Article 58, 59, 60, 65, 66, 95, 113, Section 2(j), 3, 27Indian Limitation Act, 1908-Article 59, 91, 114, 120
High Courts03 Sept 2025Dismissed
Mr. Zareef Ahmad Vs Council Of Scientific And Industrial Research & Anr.
Delhi High Court · (2025) 09 DEL CK 1978
High Courts03 Sept 2025Disposed Of
Akshay Thakur Vs State (NCT Of Delhi)
Delhi High Court · (2025) 09 DEL CK 1999
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 538, 84, 193Bharatiya Nyaya Sanhita, 2023-Section 69, 64(1), 63
High Courts03 Sept 2025Dismissed
Jeetendra Kumar Singh Vs Director Of Education & Anr
Delhi High Court · (2025) 09 DEL CK 2062
Constitution of India-Article 226Delhi School Education Act and Rules, 1973-Rule 115(4), 121, 105(3), 116
High Courts03 Sept 2025
Narender Kumar Babbar @ Daddy Vs State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2074
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439, 161, 299Indian Penal Code, 1860-Section 302, 174-A
High Courts03 Sept 2025Dismissed
Vinkal Girish Shah & Anr. Vs State (N.C.T. Of Delhi)
Delhi High Court · (2025) 09 DEL CK 2075
Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 316(2), 3(5), 309(4)BNSS-Section 180
High Courts03 Sept 2025
Neetu Vs State (NCT Of Delhi)
Delhi High Court · (2025) 09 DEL CK 2076
Bharatiya Nyaya Sanhita, 2023-Section 316(4)BNSS-Section 173(3), 180Constitution of India-Article 21
High Courts03 Sept 2025Allowed
Ankit Raj Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 2077
Indian Penal Code, 1860-Section 376, 506, 90Bharatiya Nagarika Suraksha Sanhita, 2023-Section 183Bharatiya Nyaya Sanhita, 2023-Section 69, 351(3)
High Courts03 Sept 2025Disposed Of
XXXXX Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2078
Indian Penal Code, 1860-Sections 328, 342, 363, 366, 368, 376Protection of Children from Sexual Offences Act, 2012-Sections 6, 12Indian Evidence Act-Sections 136, 65A, 65B
High Courts03 Sept 2025Dismissed
Kailash Katyal Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2079
Indian Penal Code, 1860-Section 308, 353, 332, 300, 299, 304, 186, 279, 307, 34, 323, 324, 325, 326Motor Vehicles Act, 1988-Section 113, 133Cr.P.C.-Section 195, 482, 397/401, 439
High Courts03 Sept 2025Dismissed
Shalendra Hooda Vs Chairman And Managiong Director, Food Corporation Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2101
Ex Serviceman (Re-employment in Central Civil Services and posts) Rules, 1979Constitution of India-Article 226
High Courts03 Sept 2025Disposed Of
P K Agrawal Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 2102
Railway Protection Force Act, 1957Railway Protection Force Rules, 1987Railway Protection Force (Group A and Group B posts) Recruitment Rules, 1981
High Courts03 Sept 2025Disposed Of
The Commissioner Of Income Tax - International Taxation -3 Vs Travelport LP
Delhi High Court · (2025) 09 DEL CK 2114
Income Tax Act, 1961-Section 260A, 144C, 144C(1), 144C(13), 144C(15)(b), 144C(15)(b)(ii), 147, 143(3), 153, 92CA, 92CA(1), 92CA(3), 2(23A), 2(22A), 2(23), 10F
High Courts03 Sept 2025Disposed Of
Sangeet Seth Vs Chief Commissioner Of Income Tax & Ors.
Delhi High Court · (2025) 09 DEL CK 2115
Income Tax Act, 1961-Section 279(2), 201(1A)
High Courts03 Sept 2025Dismissed
Pr. Commissioner Of Income Tax, Noida Vs Triveni Engineering And Industries Ltd
Delhi High Court · (2025) 09 DEL CK 2116
Income Tax Act, 1961-Section 260A, 37(1), 271(1)(C)Companies Act, 1956-Clause 7(1)(a) of Part III of Schedule VI
High Courts03 Sept 2025Disposed Of
M/s P M Projects And Services Private Limited Vs Ben And Gaws Private Limited
Delhi High Court · (2025) 09 DEL CK 1602
Arbitration and Conciliation Act, 1996-Section 11(2), 11(4), 11(5), 11(6), 13, 14, 15, 15(1), 15(2), 15(3), 15(4), 21, 29A, 29BCompanies Act, 2013N.I. Act-Section 138