High Courts11 Aug 2025Allowed
Wg Cdr Tejbir Singh (32370-L) Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1423
Training Rules 2023Armed Forces Tribunal Act, 2007-Section 3(o)(iv)(iii)Army Act, 1950
COURT ARCHIVE
Delhi High Court judgments
1,24,804 judgments · page 599 of 6,241
High Courts11 Aug 2025Dismissed
Guddi Devi & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1426
Specific Relief Act, 1963-Section 34
High Courts11 Aug 2025Dismissed
Kunal @ Akhtar Ali Vs State (GNCT) Of Delhi
Delhi High Court · (2025) 08 DEL CK 1445
Cr.P.C.-Section 374(2), 383, 428IPC-Section 394, 397, 411, 302Arms Act-Section 25, 25(1B)(b), 27
High Courts11 Aug 2025Partly Allowed
Jitender @ Jeet Vs State (NCT Of Delhi)
Delhi High Court · (2025) 08 DEL CK 1446
IPC-Section 307, 34Arms Act, 1959-Section 25, 27, 39, 54, 59Cr.P.C.-Section 313, 428
High Courts11 Aug 2025Disposed Of
State (NCT Of Delhi) Vs Munish Yadav
Delhi High Court · (2025) 08 DEL CK 1448
Cr.P.C.-Section 377, 428Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20/61/85, 20(b)(ii)(B)
High Courts11 Aug 2025Dismissed
Govt Of NCT Of Delhi & Ors. Vs Dr Om Prakash & Ors.
Delhi High Court · (2025) 08 DEL CK 1451
AICTE Regulations, 2010AICTE Regulations, 2012AICTE Regulations, 2019-Clause 1.3, 1.4 (a), 1.4 (b), 1.4 (c), 1.4 (d), 1.4 (f)
High Courts11 Aug 2025Allowed
Tushar Ranjan Mohanty Vs Union Of India
Delhi High Court · (2025) 08 DEL CK 1453
Fundamental Rules-Rule 54-B, 54B, 53All India Services (Discipline & Appeal) Rules 1969-Rule 5 B
High Courts11 Aug 2025Dismissed
Union Of India & Ors. Vs Krishan Kumar
Delhi High Court · (2025) 08 DEL CK 1466
Indian Penal Code-Section 120B, 420Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d)
High Courts11 Aug 2025Disposed Of
Lieutenant Governor Of Delhi & Ors. Vs Richa Chauhan & Ors.
Delhi High Court · (2025) 08 DEL CK 1468
High Courts11 Aug 2025Dismissed
Gujarat Cooperative Milk Marketing Federation Ltd & Ors. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1482
Code of Criminal Procedure, 1973-Section 482Food Safety and Standards Act, 2006-Sections 26/59, 26(1), 26(2)(ii), 3(1)(zx), 3(i)(zz) (clauses (IV), (V) & (XI)), 3(i)(zf)(A-i), 42(4), 30(2)(e), 46(4), 77Food Safety and Standards Rules, 2011-Rule 2.4.5, 2.4.6(1), 2.4.6
High Courts11 Aug 2025Dismissed
Vivek Garg Vs State & Anr.
Delhi High Court · (2025) 08 DEL CK 1484
Code of Criminal Procedure, 1973-Section 378(4), 482, 200, 246(4), 313, 197, 156(3)Indian Penal Code, 1860-Section 420, 468, 409, 21, 21(7), 415Constitution of India-Article 356, Tenth Schedule
High Courts11 Aug 2025Disposed Of
Amrendra Kumar Vs State Nct Of Delhi
Delhi High Court · (2025) 08 DEL CK 1485
Code of Criminal Procedure, 1973-Section 439, 50Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 120B, 419, 420, 468, 471
High Courts11 Aug 2025Dismissed
Vahid @ Waseem Vs State NCT Of Delhi
Delhi High Court · (2025) 08 DEL CK 1487
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483, 528India Penal Code, 1860-Sections 307, 34, 302, 195A, 506Arms Act, 1959-Section 27
High Courts11 Aug 2025Allowed
Kusum Garg Vs Shri Duni Chand Garg & Ors.
Delhi High Court · (2025) 08 DEL CK 1490
Criminal Procedure Code, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142Companies Act, 2013-Section 2(47), 149, 149(6), 149(12)
High Courts11 Aug 2025Disposed Of
Harjeet Singh Talwar Vs State NCT Of Delhi
Delhi High Court · (2025) 08 DEL CK 1491
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528Arms Act, 1959-Section 25TADA Act-Section 5
High Courts11 Aug 2025Disposed Of
Balaji Freight Carriers Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1510
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73
High Courts11 Aug 2025Disposed Of
Shri Sugan Traders Through It Proprietor Prop. Abhishek Bindal Vs Commissioner Of Central Goods And Services Tax & Ors.
Delhi High Court · (2025) 08 DEL CK 1513
Central Goods and Services Tax Act-Section 74, 107Constitution of India-Article 226
High Courts11 Aug 2025
Court On Its Own Motion Vs Dhanraj & Ors.
Delhi High Court · 2023 INSC 419
Code of Criminal Procedure-Section 62, 64, 65, 87, 161, 164, 173, 311, 313, 377, 378, 385, 386, 397, 401, 401(3)Indian Evidence Act, 1872-Section 114, 145, 165IPC-Section 148, 302, 201, 436, 149, 427, 395, 396
High Courts11 Aug 2025Disposed Of
Dalip Kumar Vs Registrar, Debts Recovery Tribunal-III, New Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1523
Constitution of India-Article 309
High Courts11 Aug 2025Disposed Of
Court On Its Own Motion Vs Dhanpat & Ors.
Delhi High Court · (2025) 08 DEL CK 1531
Code of Criminal Procedure, 1973-Section 161, 161(1), 162, 162(1), 173, 311, 313, 386, 386(a), 386(b), 391, 401, 401(3), 417, 423, 439, 439(4), 482Indian Penal Code, 1860-Section 149, 201, 302, 307, 392, 436, 449Evidence Act-Section 145, 165