High Courts25 Aug 2025Dismissed
M/S Cee Video Movies Vs M/S Ambalakkara Films
Delhi High Court · (2025) 08 DEL CK 1901
Commercial Courts Act-Section 13Arbitration and Conciliation Act, 1996-Section 37Code of Civil Procedure, 1908-Order XLIII Rule 1
COURT ARCHIVE
Delhi High Court judgments
1,24,157 judgments · page 569 of 6,208
High Courts25 Aug 2025Dismissed
State Vs Vinod Kumar
Delhi High Court · (2025) 08 DEL CK 1960
Cr.P.C.-Section 378, 313IPC-Sections 376, 506
High Courts25 Aug 2025Dismissed
Harvinder @ Arvind & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1962
Cr.P.C.-Section 374, 428, 313, 164, 311, 161IPC-Section 376, 34, 376D, 120B
High Courts25 Aug 2025Allowed
Ashok Vs State (NCT Of Delhi)
Delhi High Court · (2025) 08 DEL CK 1964
IPC-Sections 376, 376(2)(n), 420, 506Cr.P.C.-Sections 428, 216, 313
High Courts25 Aug 2025Partly Allowed
Amir & Anr. Vs State NCT Of Delhi
Delhi High Court · (2025) 08 DEL CK 1965
Cr.P.C.-Section 374, 428, 313IPC-Section 308, 34, 392, 394, 397
High Courts25 Aug 2025Partly Allowed
Lux @ Sikander Vs State
Delhi High Court · (2025) 08 DEL CK 1966
IPC-Section 307, 308, 34, 307/34Cr.P.C.-Section 374(2), 428, 313
High Courts25 Aug 2025Disposed Of
Dr. Punita K.Sodhi Vs UOI & Ors.
Delhi High Court · (2025) 08 DEL CK 1994
High Courts25 Aug 2025Disposed Of
Employees State Insurance Corporation & Anr. Vs Dr. Surender Dabas & Ors.
Delhi High Court · (2025) 08 DEL CK 1998
High Courts25 Aug 2025Dismissed
Niharika Ghosh @ Niharika Kundu Vs State (NCT of Delhi) & Ors.
Delhi High Court · (2025) 08 DEL CK 2016
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, Chapter VIIIProtection of Women from Domestic Violence Act, 2005-Section 2(o), 2(p), 12, 15, 18, 19, 20, 21, 22, 23, 28, 31
High Courts25 Aug 2025Dismissed
Pankaj Kumar Sharma & Anr. Vs Rashmi Kumar & Anr.
Delhi High Court · (2025) 08 DEL CK 2020
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 438, 442, 528Code of Criminal Procedure, 1973-Section 200, 156(3), 346IPC-Section 354, 354A, 354B, 323, 506, 509
High Courts25 Aug 2025Dismissed
Raj Kumar Vs The State (NCT Of Delhi)
Delhi High Court · (2025) 08 DEL CK 2022
BNSS-Section 483IPC-Section 302/34
High Courts25 Aug 2025Allowed
Rajvir Kaur Vs Commissioner Of Custom & Anr.
Delhi High Court · (2025) 08 DEL CK 2074
Constitution of India-Article 226, 227Customs Act, 1962-Section 77, 108, 111(d), 111(j), 111(m), 112(a), 112(b), 124, 125Baggage Rules, 2016
High Courts25 Aug 2025
M/s LG Electronics India (P) Limited Vs Commissioner Of Customs (Import)
Delhi High Court · (2025) 08 DEL CK 2075
Customs Act, 1962-Section 28
High Courts25 Aug 2025Disposed Of
Dawn Express Courier Del Private Limited Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 2076
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73(1), 74(1), 74(5), 50Central Goods and Services Tax Rules, 2017-Rule 142, 142(1A)
High Courts25 Aug 2025Disposed Of
M/S Tirupati Steel Through Proprietor Rahul Mittal Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 2077
Constitution of India-Article 226Central Goods and Services Act, 2017-Section 83, 83(1), 83(2), 74, 122(1A), 62, 63, 64, 67, 73
High Courts25 Aug 2025
Samyak Jain Vs Superintendent (Adjudication), Central GST Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 2080
Constitution of India-Articles 226, 227Central Goods and Service Tax Act, 2017-Section 107, 132
High Courts25 Aug 2025Dismissed
Lakhveer Singh Vs National Investigation Agency
Delhi High Court · (2025) 08 DEL CK 2086
National Investigation Agency Act, 2008-Section 21Indian Penal Code, 1860-Section 120BUnlawful Activities (Prevention) Act, 1967-Sections 18/18B/20, 17, 43A, 43B, 43B(1), 43D, 43D(5), Chapters IV and VI
High Courts25 Aug 2025Dismissed
Paramjit Singh Nanda Vs Chief Manager, Punjab And Sind Bank
Delhi High Court · (2025) 08 DEL CK 2107
Limitation Act-Section 3, 5
High Courts22 Aug 2025Dismissed
Mohd. Ubaid Vs New Delhi Municipal Council
Delhi High Court · (2025) 08 DEL CK 1566
Constitution of India-Article 226, 12, 21, 32Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 5, 7Code of Civil Procedure-Section 11, Explanation IV, Order XXIII Rule 1
High Courts22 Aug 2025Disposed Of
Mohd Shamim Vs Smt Bala & Ors.
Delhi High Court · (2025) 08 DEL CK 1567
Constitution of India-Article 227CPC-Order I Rule 10