High Courts13 Aug 2025Disposed Of
Abid Ali Vs State Of Nct Delhi
Delhi High Court · (2025) 08 DEL CK 1863
Arms Act-Sections 25, 27, 54, 59Cr.P.C.-Section 311, 161, 164BNSS-Section 348
COURT ARCHIVE
Delhi High Court judgments
1,24,804 judgments · page 591 of 6,241
High Courts13 Aug 2025
Aadya Antya Vs High Court Of Delhi Through Registrar General & Anr.
Delhi High Court · (2025) 08 DEL CK 1858
Delhi Judicial Services Rules, 1970-Rule 18, 18(i), 18(iii) to (v), 18(v), 18(vi), 18(vii), 18(viii)Constitution of India-Articles 14, 16(1)CCS Rules
High Courts13 Aug 2025Disposed Of
Amit Kumar Vs Union Of India & Anr.
Delhi High Court · (2025) 08 DEL CK 1855
High Courts13 Aug 2025Allowed
Shivanand Vs Union Of India & Ors
Delhi High Court · (2025) 08 DEL CK 1880
High Courts13 Aug 2025Allowed
Sh Deepak Kumar Pandey Vs Central Industrial Security Force & Ors.
Delhi High Court · (2025) 08 DEL CK 1876
Central Civil Services (Pension) Rules, 1972-Rule 54, 54 (13-A), 54 (13-B)Central Civil Services (Pension) Rules, 2021-Rule 50, sub-rule 12(a), sub-rule 13
High Courts13 Aug 2025Dismissed
Ex-Naik Ajay Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1912
Constitution of India-Article 226
High Courts13 Aug 2025Disposed Of
Lt Col Anil Kumar Ahirwar Vs Union Of India Through Secretary Ministry Of Defence (DMA) & Ors.
Delhi High Court · (2025) 08 DEL CK 1914
High Courts13 Aug 2025Disposed Of
Transsnet Music Limited Vs Unisys Infosolutions Pvt. Ltd & Ors.
Delhi High Court · (2025) 08 DEL CK 1915
Information Technology Act, 2000-Section 2(1)(w)
High Courts13 Aug 2025Allowed
Indraprastha Power Generation Co. Ltd. Vs E.M. Services(I) Pvt Ltd
Delhi High Court · (2025) 08 DEL CK 1925
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 48(2)(b), 23, 23(2A), 37Companies Act, 1956Contract Act-Section 74
High Courts13 Aug 2025Allowed
Naushad @ Bombay & Anr. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1938
Cr.P.C.-Sections 161, 374(2)IPC-Sections 34, 392, 397
High Courts13 Aug 2025Disposed Of
State Vs Hans Raj Saini
Delhi High Court · (2025) 08 DEL CK 1940
Cr.P.C.-Section 377, 360IPC-Section 308, 427, 34Probation of Offenders Act, 1958-Section 4, 5
High Courts13 Aug 2025Disposed Of
S R Hussain Vs Union Of India Through Secretary & Ors.
Delhi High Court · (2025) 08 DEL CK 1976
NPCC Employees Service (Conduct) Rules, 1979-Rule 3 (1) (iii), 4(5), 20, 9, 11, 19
High Courts13 Aug 2025Allowed
Sh. Harinder Pratap Singh Vs Delhi Transport Corporation & Anr.
Delhi High Court · (2025) 08 DEL CK 1977
Essential Services Maintenance Act, 1981-Section 4, 9, 12Industrial Disputes Act, 1947-Section 33, 33(1), 33(2), 33(2)(b)Constitution of India-Article 226
High Courts13 Aug 2025Dismissed
Pratap Singh Bist Vs University Grants Commission
Delhi High Court · (2025) 08 DEL CK 1979
Rights of Persons with Disabilities Act, 2016-Section 20 read with Rule 8Constitution of India-Article 226, 227, 32, 21Code of Civil Procedure, 1908-Order XXIII Rule 1
High Courts13 Aug 2025Dismissed
Pankaj Anand & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1982
Discipline and Appeal Rules, 1968
High Courts13 Aug 2025Disposed Of
Union Of India & Anr. Vs Lalit Kumar
Delhi High Court · (2025) 08 DEL CK 1969
Constitution of India-Article 14
High Courts13 Aug 2025Disposed Of
All India Institute Of Medical Sciences Vs Dr Shreya Nayak & Anr.
Delhi High Court · (2025) 08 DEL CK 1985
High Courts13 Aug 2025Disposed Of
Anand Tanwar Vs Poonam Anand Tanwar
Delhi High Court · (2025) 08 DEL CK 1997
Code of Criminal Procedure, 1973-Section 482, 421Protection of Women from Domestic Violence Act, 2005-Sections 12, 20, 29Guardian and Wards Act, 1890-Section 25
High Courts13 Aug 2025Disposed Of
Rahul @ Kala Vs The State
Delhi High Court · (2025) 08 DEL CK 2004
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 221/109(1)/3(5), 303(2), 308(4)/125/3(5)Arms Act-Section 25/27
High Courts13 Aug 2025Dismissed
Gainda Lal Vs The State Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 2010
Code of Criminal Procedure, 1973-Section 482, 161, 164Indian Penal Code, 1860-Section 498A, 304B, 34Constitution of India-Article 227