High Courts22 Aug 2025
Go Digit General Insurance Co.Ltd. Vs Dileep Kumar Alias Dilip & Anr.
Delhi High Court · (2025) 08 DEL CK 1568
Motor Vehicles Act, 1988-Section 173, 159
COURT ARCHIVE
Delhi High Court judgments
1,24,157 judgments · page 570 of 6,208
High Courts22 Aug 2025Dismissed
Ram Surat Singh Vs Director General Central Industrial Security Force & Ors.
Delhi High Court · (2025) 08 DEL CK 1572
Constitution of India-Article 226, 227, 32CISF Rules, 2001-Rule 36
High Courts22 Aug 2025Disposed Of
Digvijay Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1584
National Sports Development Code of India, 2011
High Courts22 Aug 2025Disposed Of
May And Baker Pharmaceuticals Ltd Vs Runos Health Cares & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 8, 12, IVth ScheduleIndian Stamp Act, 1899
High Courts22 Aug 2025Dismissed
Mr. Joginder Pal Singh Vs The State & Ors.
Delhi High Court · 2020 INSC 450
Code of Civil Procedure, 1908-Order VII Rule 11Indian Succession Act, 1925-Section 276Limitation Act, 1961-Article 127, 137
High Courts22 Aug 2025Dismissed
XXXX Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1628
The Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(q), 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(w), 3(1)(x), 3(1)(za)(E), 3(2)(v), 3(2)(va), 3(2)(vi), 3(2)(vii), 8, 14A(1), 18Indian Penal Code, 1860-Section 302, 323, 341, 354, 354A, 504, 506CrPC-Section 161, 164, 173, 227, 232, 438
High Courts22 Aug 2025Disposed Of
United India Insurance Co. Ltd. Vs Sterlite Power Transmission Ltd.
Delhi High Court · (2025) 08 DEL CK 1715
High Courts22 Aug 2025Disposed Of
Prem Lata Kabra & Anr. Vs Asha Gupta
Delhi High Court · (2025) 08 DEL CK 1722
High Courts22 Aug 2025Disposed Of
Mohinder Pahuja Vs Daya Nand Tokas
Delhi High Court · (2025) 08 DEL CK 1723
High Courts22 Aug 2025Disposed Of
Chander Shekhar Sethi & Anr. Vs Vinod Sethi
Delhi High Court · (2025) 08 DEL CK 1724
CPC-Order XVIII Rule 17
High Courts22 Aug 2025Dismissed
Brigadier Sudarshan Kumar Grover (Through Legal Heirs & Ors. Vs Brig. (Retd.) Surinder Kumar Grover (Deceased) (Through Legal Heirs) & Ors.
Delhi High Court · (2025) 08 DEL CK 1725
CPC-Order XVI Rule 1Constitution of India-Article 227
High Courts22 Aug 2025Disposed Of
Rajesh Ghai Prop Of First Bags Vs Attechi House Through Its Partners
Delhi High Court · (2025) 08 DEL CK 1726
High Courts22 Aug 2025Dismissed
Ajay Sharma Vs Spacebiz Solutions Private Limited & Ors.
Delhi High Court · (2025) 08 DEL CK 1728
High Courts22 Aug 2025Disposed Of
M/S Rajputana Construction Pvt. Ltd. Vs M/S Nova Formworks Pvt. Ltd.
Delhi High Court · (2025) 08 DEL CK 1730
High Courts22 Aug 2025Allowed
Inderjeet & Ors. Vs State (NCT) Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1772
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 506, 34
High Courts22 Aug 2025Allowed
Fardeen Ali & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1774
Bharatiya Nagarik Suraksha Sanhita-Section 528BNS-Sections 110/115(2)/126(2)/3(5)IPC-Sections 308/323/341/34
High Courts22 Aug 2025Allowed
Harikant Tripathi Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1780
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 420, 468, 471, 448, 120B, 34Code of Criminal Procedure-Section 482
High Courts22 Aug 2025Allowed
Mohit Goel & Ors. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1781
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts22 Aug 2025Dismissed
Yatra Online Limited Vs Mach Conferences And Events Limited
Delhi High Court · (2025) 08 DEL CK 1815
Trade Marks Act, 1999-Section 17, 30, 2(zg)Trade Mark Rules, 2017-Rule 124
High Courts22 Aug 2025Dismissed
Sushil Kumar T/A Da Polo & Anr. Vs The Polo/ Lauren Company L.P.
Delhi High Court · (2025) 08 DEL CK 1820
Constitution of India-Article 226, 227Code of Civil Procedure, 1908-Order VII Rules 10 and 11, XXXIX Rules 1 and 2, Sections 35, 35A, 151, 20, 20(a), 20(b), 20(c), 115Trade Marks Act, 1999-Section 134, 134(1), 134(1)(c), 134(2)