COURT ARCHIVE

Delhi High Court judgments

1,24,804 judgments · page 597 of 6,241

High Courts12 Aug 2025Dismissed

Divesh Rawat Vs State Of Nct Of Delhi

Delhi High Court · (2025) 08 DEL CK 0689

Constitution of India, 1950 - Article 22, 22(2), 141, 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 48, 58, 94, 175(3), 223, 528Code of Criminal Procedure, 1973 - Section 50

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High Courts12 Aug 2025Disposed Of

Union Public Service Commission Vs Molshree Aggarwal And Ors

Delhi High Court · (2025) 08 DEL CK 0688

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High Courts12 Aug 2025Dismissed

Jaswinder Singh Alias Kake Alias Sardar Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2025) 08 DEL CK 0687

Code of Criminal Procedure, 1973 - Section 164, 313, 374(2), 428, 482Indian Penal Code, 1860 - Section 377, 380Protection of Children from Sexual Offences Act, 2012 - Section 3, 5, 5(m), 5(n), 5(p), 6, 29

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High Courts12 Aug 2025Disposed Of

A.K. Basak Vs Govt. Of Nct Of Delhi & Ors

Delhi High Court · (2025) 08 DEL CK 0686

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High Courts12 Aug 2025Allowed

Pawan Dabas And Ors Vs State Govt Of Nct Of Delhi Through Sho & Anr

Delhi High Court · (2025) 08 DEL CK 0685

Indian Penal Code, 1860 - Section 34, 498A

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High Courts12 Aug 2025Allowed

Chetan Manchanda Vs State (Govt. Of Nct Of Delhi) And Anr

Delhi High Court · (2025) 08 DEL CK 0684

Indian Penal Code, 1860 - Section 323, 377, 498A, 506

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High Courts12 Aug 2025Dismissed

Sandeep Kumar Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 08 DEL CK 0683

Bharatiya Nayaya Sanhita, 2023 - Section 3(5), 305, 330(2)

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High Courts11 Aug 2025Allowed

Jagjiv Kumar Arora & Anr. Vs Punjab National Bank & Anr.

Delhi High Court · (2025) 08 DEL CK 2120

Constitution of India-Article 19(1)(g)Master Directions on Frauds-Clause 8.12.1

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High Courts11 Aug 2025Disposed Of

M/S V R Impex Through Its Proprietor Mr Vishal Vs Commissioner Of Delhi Goods And Services Tax & Anr.

Delhi High Court · (2025) 08 DEL CK 2125

Central Goods and Services Tax Act, 2017-Section 29, 29(2) (clauses (a) to (e))

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High Courts11 Aug 2025Disposed Of

Radhey Traders Through Its Proprietor Sopal Singh Vs Assistant Commissioner Laxmi Nagar Division CGST Delhi East Commissionerate & Ors.

Delhi High Court · (2025) 08 DEL CK 2124

Constitution of India-Article 226, 227Income Tax Act, 1961-Section 148A(b)IPC-Sections 419, 420, 468, 471, 120B

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High Courts11 Aug 2025Allowed

A2Z Infraservices Limited Vs Assistant Labour Commissioner & Ors.

Delhi High Court · (2025) 08 DEL CK 1192

Payment of Gratuity Act, 1972-Section 8, 18Payment of Gratuity (Central) Rules, 1972-Rule 17, 19, 11(4)

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High Courts11 Aug 2025Disposed Of

Uttar Pradesh State Road Transport Corporation (UPSRTC) Vs Smt Sarvesh & Ors.

Delhi High Court · (2025) 08 DEL CK 1193

Motor Vehicles Act, 1988-Section 173

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High Courts11 Aug 2025

The New India Assurance Co. Ltd. Vs Ram Asre & Ors.

Delhi High Court · (2025) 08 DEL CK 1196

Motor Vehicles Act, 1988-Section 173Central Motor Vehicle Rules, 1989-sub-Rule 9(2), sub-Rule 9(3)

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High Courts11 Aug 2025Dismissed

Myna Homes Private Limited Vs Preeti Bansal & Ors.

Delhi High Court · (2025) 08 DEL CK 1216

Commercial Courts Act, 2015-Section 12A, 2(c)Indian Penal Code, 1860-Section 406, 420Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17, 18

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High Courts11 Aug 2025Disposed Of