High Courts02 Sept 2025Allowed
Sandeep Singh & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2210
IPC-Section 498A, 406, 34
COURT ARCHIVE
Delhi High Court judgments
1,24,109 judgments · page 556 of 6,206
High Courts02 Sept 2025Allowed
Ajay & Ors. Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 09 DEL CK 2209
IPC-Section 498A, 406, 34
High Courts02 Sept 2025Allowed
Hemant Khandelwal & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2208
IPC-Section 498A, 406, 34
High Courts02 Sept 2025Disposed Of
R. Krishnamurthy And Co Vs M/S SKB Infratech
Delhi High Court · (2025) 09 DEL CK 1767
Bharatiya Sakshya Adhiniyam, 2023-Section 168, 127 to 136, 151, 152
High Courts02 Sept 2025Dismissed
Sh. Rambir Vs Sh. Hemant Verma
Delhi High Court · (2025) 09 DEL CK 1768
CPC-Order IX Rule 13, 37, Section 151
High Courts02 Sept 2025Allowed
Brij Bala Passi Vs Ramesh Passi & Ors.
Delhi High Court · (2025) 09 DEL CK 1769
CPC-Order XXXIX Rule 1 and 2, I Rule 10
High Courts02 Sept 2025Disposed Of
DAV College Trust And Managing Society & Anr. Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 09 DEL CK 1770
CPC-Order IX Rule 9
High Courts02 Sept 2025Disposed Of
Bharti Bahuguna Vs Kendriya Vidyalaya Sangathan & Ors.
Delhi High Court · (2025) 09 DEL CK 1785
Constitution of India-Article 226Bureau of Indian Standards (Terms and Conditions of Service of Employees Regulations, 1988)-Regulation 16Accounts Code of Kendriya Vidyalayas-Paragraph 147(ii) of Chapter-13
High Courts02 Sept 2025Allowed
Ajay & Ors. Vs State (Govt Of Nct Of Delhi) Through P S Khyala, New Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1790
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts02 Sept 2025Allowed
Pramod Singh & Anr. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1791
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Sections 498A, 406, 34Code of Criminal Procedure-Section 482
High Courts02 Sept 2025Dismissed
Ms Am Vs Government Of State Of GNCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1875
Protection of Children from Sexual Offences Act-Sections 21, 6, 10, 12, 39, 40Code of Criminal Procedure, 1973-Sections 319, 163, 164, 173(8)Indian Penal Code-Sections 354, 376DB, 354A, 376AB
High Courts02 Sept 2025Allowed
Avnish Kumar Gupta Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 09 DEL CK 1896
FR-FR 56 (j)CCS (Pension) Rules, 1972-Rule 48Constitution of India-Article 311(2)
High Courts02 Sept 2025
South Delhi Municipal Corporation Vs Ranvir Singh & Anr.
Delhi High Court · (2025) 09 DEL CK 1900
FR-56(j)
High Courts02 Sept 2025Dismissed
Sh Rahul Solanki Vs Central Reserve Police Force (CRPF) & Ors.
Delhi High Court · (2025) 09 DEL CK 1930
Constitution of India-Article 226
High Courts02 Sept 2025Disposed Of
Badshah Bikaner Food Products Private Limited Vs Bikaner Bhujia Udyog Sangh
Delhi High Court · (2025) 09 DEL CK 1931
CPC-Order XXXIX Rules 1 and 2
High Courts02 Sept 2025Partly Allowed
Consortium Of Permian Peak Oil Private Limited And Integrated Induction Power Ltd. & Ors. Vs Oil And Natural Gas Corporation Limited
Delhi High Court · (2025) 09 DEL CK 1964
CPC-Order XXXIX Rules 1 and 2, Section 151, XXXVIIIndian Contract Act, 1872-Section 5Constitution of India-Article 226
High Courts02 Sept 2025Disposed Of
Mohammad Afsar Khan Vs Commissioner Of Customs
Delhi High Court · (2025) 09 DEL CK 2014
Constitution of India-Article 226Customs Act, 1962-Section 110, 111(d), 111(j), 111(l), 111(m), 112(a), 112(b)Baggage Rules, 2016
High Courts02 Sept 2025Disposed Of
Priyanka Sehgal Vs Commissioner Of Customs
Delhi High Court · (2025) 09 DEL CK 2015
Constitution of India-Article 226Customs Act, 1962-Section 111(d), 111(j), 111(m), 112(a), 112(b), 124, 125(3), 129DDBaggage Rules, 2016
High Courts02 Sept 2025Disposed Of
Alka Enterprises Vs Government Of NCT Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 2016
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts02 Sept 2025Disposed Of
Rama Departmental Store Vs Sales Tax Officer Class II Avato Ward 61 & Ors.
Delhi High Court · (2025) 09 DEL CK 2017
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73