High Courts19 Aug 2025Dismissed
Union Of India & Ors. Vs Ex Mwo Anoop Singh Manderna 639870
Delhi High Court · (2025) 08 DEL CK 1919
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,24,782 judgments · page 583 of 6,240
High Courts19 Aug 2025Dismissed
Union Of India & Ors. Vs Gp Capt Pravin Arora (Retd.)
Delhi High Court · (2025) 08 DEL CK 1920
Constitution of India-Article 226
High Courts19 Aug 2025Disposed Of
Manoj Kumar Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1922
High Courts19 Aug 2025Dismissed
Faizan Ahmed Vs State (NCT Of Delhi)
Delhi High Court · (2025) 08 DEL CK 1941
Indian Penal Code, 1860-Sections 342, 377Protection of Children from Sexual Offences Act, 2012-Sections 5(m), 6, 33(7), 29, 5, 3Cr.P.C.-Sections 428, 164, 313, 161, 311
High Courts19 Aug 2025Partly Allowed
Balla Vs State Nct Of Delhi
Delhi High Court · (2025) 08 DEL CK 1959
Cr.P.C.-Section 374, 428, 313IPC-Section 307Arms Act-Sections 25/27
High Courts19 Aug 2025Dismissed
Union Of India & Ors. Vs Pradeep Kumar Sharma
Delhi High Court · (2025) 08 DEL CK 1991
High Courts19 Aug 2025Dismissed
Municipal Corporation Of Delhi Vs Sh. Mahi Lal Anand
Delhi High Court · (2025) 08 DEL CK 1992
High Courts19 Aug 2025Dismissed
Preeti Bhardwaj & Ors. Vs Delhi Skill And Entrepreneurship University & Ors.
Delhi High Court · (2025) 08 DEL CK 2105
Constitution of India-Article 226
High Courts19 Aug 2025Disposed Of
Professionaltechnical Services Vs Pavitra Milk Products Pvt. Ltd. & Ors.
Delhi High Court · (2025) 08 DEL CK 2106
Negotiable Instruments Act, 1881-Section 138, 147Code of Criminal Procedure, 1973-Section 482, 251, 431, 421Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts19 Aug 2025Dismissed
Ashu @ Atta Vs State Govt. Of NCT Of Delhi
Delhi High Court · 2023 INSC 761
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302, 34
High Courts19 Aug 2025Dismissed
Arvind Dham Vs Directorate Of Enforcement
Delhi High Court · (2025) 08 DEL CK 0729
Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 439
High Courts19 Aug 2025Dismissed
Mohit Goel And Ors Vs Govt Of Nct Of Delhi And Ors
Delhi High Court · (2025) 08 DEL CK 0728
Constitution of India, 1950 - Article 14, 21, 77(1), 77(2), 77(3), 166(1), 166(2), 226Delhi Municipal Corporation Act, 1957 - Section 313, 347B(1)(a)Delhi Development Act, 1957 - Section 8, 8(2)(a), 9, 11A
High Courts19 Aug 2025Disposed Of
Professionaltechnical Services Vs Pavitra Milk Products Pvt. Ltd. & Ors
Delhi High Court · (2025) 08 DEL CK 0727
Constitution of India, 1950 - Article 227Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 251, 421, 431, 482
High Courts19 Aug 2025Dismissed
Ashu @ Atta Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 08 DEL CK 0726
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 34, 302
High Courts19 Aug 2025Disposed Of
Karan Kapoor Vs Madhuri Kumar
Delhi High Court · (2025) 08 DEL CK 0725
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 34, Order 12 Rule 6, Order 39 Rule 10
High Courts19 Aug 2025Dismissed
Kavi Vaidwan & Ors Vs Delhi Skill And Entrepreneurship University & Ors
Delhi High Court · (2025) 08 DEL CK 0724
Constitution of India, 1950 - Article 226
High Courts19 Aug 2025Dismissed
Preeti Bhardwaj & Ors Vs Delhi Skill And Entrepreneurship University & Ors
Delhi High Court · (2025) 08 DEL CK 0721
Constitution of India, 1950 - Article 226
High Courts19 Aug 2025Allowed
Amit Ashok Bakshi & Ors Vs State Nct Of Delhi & Anr
Delhi High Court · (2025) 08 DEL CK 0720
Constitution of India, 1950 - Article 142Bharatiya Nayaya Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 320, 482
High Courts19 Aug 2025Allowed
Parvat Singh Vs State Nct Of Delhi
Delhi High Court · (2025) 08 DEL CK 0719
Indian Penal Code, 1860 - Section 34, 120B, 419, 420
High Courts19 Aug 2025Allowed
Mantun Sahni Vs State Of Nct Of Delhi And Anr
Delhi High Court · (2025) 08 DEL CK 0718
Indian Penal Code, 1860 - Section 279, 337