High Courts21 Aug 2025Dismissed
Suresh Kumar Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1773
Bharatiya Nagarik Suraksha Sanhita-Section 528BNS-Section 309(6)IPC-Section 394, 279, 506, 506(II), 147, 148
COURT ARCHIVE
Delhi High Court judgments
1,24,744 judgments · page 575 of 6,238
High Courts21 Aug 2025Allowed
Pankaj Bisht & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1775
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34
High Courts21 Aug 2025Allowed
Harpreet Singh & Ors. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1777
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34, 354Code of Criminal Procedure, 1973-Section 482
High Courts21 Aug 2025Dismissed
Govt. Of NCT Of Delhi Vs Anil Kumar & Ors
Delhi High Court · (2025) 08 DEL CK 1812
Letters Patent-Clauses 10, 14CCS (Redeployment of Surplus Staff) Rules, 1990-Rule 5(1), 5(2)
High Courts21 Aug 2025Dismissed
Container Corporation Of India Limited Vs M/S Watrana Traction Company
Delhi High Court · (2025) 08 DEL CK 1813
Arbitration & Conciliation Act, 1996-Section 37(1)(b), 34, 37Commercial Courts Act, 2015-Section 13Contract Act-Section 74, 73
High Courts21 Aug 2025Dismissed
Priyanka Vs Yudhvir Chhikara
Delhi High Court · (2025) 08 DEL CK 1816
Family Courts Act, 1984-Section 19, 19(1)The Guardians and Wards Act, 1890-Section 12Hindu Minority and Guardianship Act, 1956
High Courts21 Aug 2025Dismissed
Chand Mehra Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1828
Negotiable Instruments Act, 1881-Section 138Advocates Act, 1961-Section 48A, 35Bar Council of India Rules-Rule 4 of Section I, Chapter 1, Part VI
High Courts21 Aug 2025Dismissed
Anurag Sant Vs Anupriya Vij & Anr.
Delhi High Court · (2025) 08 DEL CK 1846
Code of Civil Procedure, 1908-Order VII Rule 11(b)Court Fees Act, 1870-Section 7(iv)(b), Article 17(vi) of Schedule II
High Courts21 Aug 2025Dismissed
Kuldeep Kaur Vs Swaran Kaur (Deceased) Through Lrs.
Delhi High Court · (2025) 08 DEL CK 1872
Family Courts Act, 1984-Section 19Protection of Women from Domestic Violence Act, 2005-Section 12, 17, 2(f)Hindu Marriage Act
High Courts21 Aug 2025Dismissed
Principal Commissioner Of Income Tax - 4 Delhi Vs Maruti Suzuki India Ltd
Delhi High Court · (2025) 08 DEL CK 1852
Income Tax Act, 1961-Section 260A, 143(1), 144C, 144C(5), 143(3), 154, 43B, 14A, 32, 40(a)(i), 92CA(3), 234B, 234C, 35(2AB)Income Tax Rules-Rule 8D, 6(1B), 6(5)Companies Act, 1956
High Courts21 Aug 2025Dismissed
Thakur Sarthk Ajeet Singh Vs Union Of India & Anr
Delhi High Court · (2025) 08 DEL CK 1898
High Courts21 Aug 2025Allowed
Sharda Devi & Anr. Vs Union Of India & Anr.
Delhi High Court · (2025) 08 DEL CK 1908
Army Act-Section 71, 71(h), 71(k)Border Security Force Act, 1968-Section 48(1), 48(1)(c), 48(1)(g)Border Security Force Rules, 1969-Rule 182
High Courts21 Aug 2025Disposed Of
ITC Limited Vs Coty International BV
Delhi High Court · (2025) 08 DEL CK 1903
CPC-Order XXXIX Rules 1 and 2, XXXIX
High Courts21 Aug 2025Allowed
Bharat Heavy Electricals Limited (BHEL) Vs Xiamen Longking Bulk Material Science & Engg. Co. Ltd.
Delhi High Court · (2025) 08 DEL CK 1934
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 18Indian Contract Act, 1872-Section 39, 75Sale of Goods Act, 1930-Sections 57, 60
High Courts21 Aug 2025Dismissed
Neeraj @ Kuppa Vs The State Govt Of NCT Delhi
Delhi High Court · (2025) 08 DEL CK 1945
IPC-Section 34, 367, 377, 392, 394, 397, 506POCSO Act-Section 3, 4, 5, 6, 29Criminal Procedure Code-Section 161, 173
High Courts21 Aug 2025Allowed
Manoj @ Rajesh Vs State
Delhi High Court · (2025) 08 DEL CK 1958
Cr.P.C.-Section 374(2), 313IPC-Sections 307, 506, 34, 323Arms Act-Sections 25, 27
High Courts21 Aug 2025Disposed Of
Delhi Subordinate Services Selection Board & Anr. Vs Niharika Puhan
Delhi High Court · (2025) 08 DEL CK 1974
Right to Information Act, 2005
High Courts21 Aug 2025Dismissed
Dr. Suresh Kumar, Medical Director, Lok Nayak Hospital, Govt. Of NCT Of Delhi Vs Pranjal Kumar & Ors.
Delhi High Court · (2025) 08 DEL CK 1989
High Courts21 Aug 2025Dismissed
Chief Executive Officer Prasar Bharati & Ors. Vs Atul Tyagi
Delhi High Court · (2025) 08 DEL CK 1990
High Courts21 Aug 2025Dismissed
Pardeep Kumar Vs The State Of NCT Of Delhi
Delhi High Court · (2025) 08 DEL CK 2019
Code of Criminal Procedure-Section 482, 319, 200Indian Penal Code, 1860-Section 506, 302, 354, 323, 34Bharatiya Sakshya Adhiniyam, 2023-Section 28