High Courts29 Aug 2025Allowed
Abdul Malik Alias Parvez Vs State Govt Of NCT Of Delhi
Delhi High Court · (2025) 08 DEL CK 1678
NDPS Act-Section 20/23/29, 29, 37Unlawful Activities (Prevention) Act
COURT ARCHIVE
Delhi High Court judgments
1,24,157 judgments · page 560 of 6,208
High Courts29 Aug 2025Dismissed
Altaf Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1681
BNS-Section 137/65(1)/351POSCO Act-Section 6
High Courts29 Aug 2025Allowed
Sh Shahbaj Ahmad & Ors. Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1682
IPC-Section 498A, 406, 506, 34
High Courts29 Aug 2025Disposed Of
Leelawati Vs Rajiv Kumar
Delhi High Court · (2025) 08 DEL CK 1752
CPC-Order XXI Rule 99, XXXIX Rules 1 & 2
High Courts29 Aug 2025Disposed Of
Union Of India & Anr. Vs Shri Nilender Prakash
Delhi High Court · (2025) 08 DEL CK 1755
Constitution of India-Article 227
High Courts29 Aug 2025Disposed Of
Ajay Taneja Prop. Of M/s Taneja International Vs Rajan Wahi Prop. Of Wahi Jewellers
Delhi High Court · (2025) 08 DEL CK 1756
Negotiable Instruments Act, 1981-Section 138
High Courts29 Aug 2025Disposed Of
M/S SNNR Pvt Ltd Vs M/S Shellz India Pvt Ltd
Delhi High Court · (2025) 08 DEL CK 1757
High Courts29 Aug 2025Allowed
Rajpal Bable & Ors. Vs The State NCT Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1799
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Sections 452, 323, 342, 365, 506, 34Code of Criminal Procedure, 1973-Section 482
High Courts29 Aug 2025Dismissed
Rajinder Kumar Jain Vs The State
Delhi High Court · (2025) 08 DEL CK 1800
BNSS-Section 482, 35(3)IPC-Section 420CrPC-Section 161
High Courts29 Aug 2025Allowed
Devendra Singh Bisht & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1801
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts29 Aug 2025Dismissed
Arya Orphanage Vs Mukti Dutta & Ors
Delhi High Court · (2025) 08 DEL CK 1873
Delhi High Court (Original Side) Rules, 1967-Section 10Civil Procedure Code, 1908-Order VII Rule 11, XII Rule 1A, XXIII Rule 1(4), XXIII Rule 1A, XXIII Rule 3Indian Succession Act, 1925-Section 263, 299
High Courts29 Aug 2025Allowed
Pooja Rasne @ Puja Rasne Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1870
IPC-Section 498A, 406, 34, 323, 307, 511, 341, 384, 38, 389, 403, 500, 506, 107, 1208Dowry Prohibition Act-Section 3, 4Protection of Women under Domestic Violence Act, 2005-Section 12
High Courts29 Aug 2025
Smt Usha Sharma & Anr. Vs Swati Sharma
Delhi High Court · (2025) 08 DEL CK 1869
Protection of Women from Domestic Violence Act, 2005-Section 12, 23, 29Cr.P.C.-Section 307, 386, 389, 390, 391, 392, 397, 399, 401BNSS-Section 440, 442
High Courts29 Aug 2025Dismissed
CJ Infrastructure Pvt Ltd & Anr. Vs Real Estate Appellate Tribunal For NCT Of Delhi And UT Chandigarh & Ors.
Delhi High Court · (2025) 08 DEL CK 1866
Real Estate (Regulation & Development) Act, 2016-Section 43(5)Constitution of India-Article 14, 19(1)(g)Building Bye-Laws, 1883-Rule 8(ii)
High Courts29 Aug 2025Disposed Of
Sapna Giya Vs Deepak Giya
Delhi High Court · (2025) 08 DEL CK 1864
Hindu Marriage Act, 1955-Section 13, 24
High Courts29 Aug 2025Disposed Of
Sudesh Kumar Deceased Through His Legal Representative Sh Parth Vs Sarabjit Singh Anand & Ors.
Delhi High Court · (2025) 08 DEL CK 1862
Cr.PC-Section 200IPC-Sections 341, 506, 448, 380, 323, 34Constitution of India-Article 21
High Courts29 Aug 2025Dismissed
Pramod Goel Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1856
NI Act-Section 138, 141Cr.P.C.-Section 397
High Courts29 Aug 2025Disposed Of
M/S MRK Infra Vs Sales Tax Officer/Class II (STO), DGST, Ward-94, Zone-8 & Anr.
Delhi High Court · (2025) 08 DEL CK 1891
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73, 168-ASGST Act (Telangana GST Act)-Section 73
High Courts29 Aug 2025Dismissed
Govt Of Nct Of Delhi & Ors. Vs Naresh Chand Jatav
Delhi High Court · (2025) 08 DEL CK 1878
Probation of Offenders Act, 1958-Section 12Rajasthan Public Gambling Ordinance-Section 13Constitution of India-Article 226
High Courts29 Aug 2025Disposed Of
Sports Authority Of India & Ors. Vs Parul Tyagi
Delhi High Court · (2025) 08 DEL CK 1877