High Courts11 Aug 2025Allowed
The Management Of Patel Integrated Logistics Limited Vs Satbir Singh & Anr.
Delhi High Court · (2025) 08 DEL CK 1535
CPC-Order XXXIX Rule 1 and 2
COURT ARCHIVE
Delhi High Court judgments
1,24,804 judgments · page 600 of 6,241
High Courts11 Aug 2025Dismissed
Gianwati Taxak Vs University Of Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1536
Constitution of India-Article 226Limitation Act-Section 14Delhi University Statutes, Ordinances and the Rules
High Courts11 Aug 2025Disposed Of
Court On Its Own Motion Vs Mahender Singh Manan & Ors.
Delhi High Court · (2025) 08 DEL CK 1537
Code of Criminal Procedure, 1973-Section 2(wa), 157(1), 167(2), 357, 357A, 372, 378, 378(3), 401Bharatiya Nagrik Suraksha Sanhita, 2023-Section 396Code of Criminal Procedure (Amendment) Act, 2008 (Act No. 5 of 2009)
High Courts11 Aug 2025Dismissed
Sepoy/Gd Diwakar Saroj Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1157
Constitution of India-Article 226CRPF Act, 1949-Section 11(1)CRPF Rules, 1955-Rule 27
High Courts11 Aug 2025Allowed
Preetam Thakur & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1145
Bharatiya Nagarik Suraksha Sanhita-Section 528BNS-Sections 333, 115(2), 126, 74, 351, 79, 3(5)IPC-Sections 452, 323, 339, 357, 503, 509, 34
High Courts11 Aug 2025Allowed
Himanshu Garg & Ors Vs State Nct Of Delhi And Anr
Delhi High Court · (2025) 08 DEL CK 0678
Indian Penal Code, 1860 - Section 34, 498ADowry Prohibition Act, 1961 - Section 4
High Courts11 Aug 2025Allowed
Deepak @ Kale & Anr Vs State (Nct Of Delhi) & Ors
Delhi High Court · (2025) 08 DEL CK 0677
Indian Penal Code, 1860 - Section 34, 324
High Courts11 Aug 2025
Bhupender@Jokhar Vs State Of Nct Of Delhi
Delhi High Court · (2025) 08 DEL CK 0676
Indian Penal Code, 1860 - Section 34, 120B, 302Arms Act, 1959 - Section 25, 27
High Courts11 Aug 2025Allowed
Kusum Garg Vs Duni Chand Garg & Ors
Delhi High Court · (2025) 08 DEL CK 0675
Code of Criminal Procedure, 1973 - Section 482Negotiable Instruments Act, 1881 - Section 138, 141, 142Companies Act, 2013 - Section 2(47), 149, 149(6), 149(12)
High Courts11 Aug 2025Dismissed
Gujarat Cooperative Milk Marketing Federation Ltd Vs State Of Nct Delhi
Delhi High Court · (2025) 08 DEL CK 0674
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 416, 419, 420, 468, 469, 471, 473Food Safety and Standards Act, 2006 - Section 3(1)(zx), 3(i)(zf), 3(i)(zz), 3(i)(zz)(v), 26, 26(1), 26(2)(ii), 30(2)(e), 42(4), 46(4), 59, 77
High Courts08 Aug 2025Allowed
Manish Kumar Munda Vs State Of NCT Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 2121
Cr.P.C.-Section 482, 156(3)IPC-Section 34, 120, 405, 406, 409, 415, 420, 467, 468, 474SC/ST (Prevention of Atrocities) Act, 1989
High Courts08 Aug 2025Disposed Of
Axis Finance Limited Vs Mr. Agam Ishwar Trimbak
Delhi High Court · (2025) 08 DEL CK 1950
Arbitration and Conciliation Act, 1996-Section 7, 7(1), 7(2), 7(3), 7(4), 7(5), 8, 11, 11(2), 11(6), 11(6A), 11(6B), 11(7), 11(13), 12, 16, 21, 34(2)(a), 34(2)(b), 37, IVth ScheduleArbitration and Conciliation (Amendment) Act, 2015Companies Act, 1956
High Courts08 Aug 2025Dismissed
Punjab National Bank Vs Nita Puri
Delhi High Court · (2025) 08 DEL CK 1952
Banking Regulation Act, 1949-Sections 21 and 35 ACompanies Act, 2013-Section 2(60)Insolvency and Bankruptcy Code 2016-Section 7(1), 7, 21
High Courts08 Aug 2025Disposed Of
Praveen Juneja Vs Hari Niwas & Ors.
Delhi High Court · (2025) 08 DEL CK 1179
Code of Civil Procedure, 1908-Section 115, 151, Order IX Rule 13, XLIII Rule 1(d), 96(2)Constitution of India-Article 227Limitation Act, 1963-Section 5
High Courts08 Aug 2025Dismissed
Nitin Tanwar Vs Sumit
Delhi High Court · (2025) 08 DEL CK 1181
Code of Civil Procedure, 1908-Section 115, Order XXXVII, 37 Rule 3(5)Negotiable Instruments Act, 1881-Section 138
High Courts08 Aug 2025Dismissed
Smt. Poonam & Ors. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1187
Constitution of India-Article 226Land Acquisition Act, 1894-Section 34, 4, 6Code of Civil Procedure, 1908-Order XLVII Rule 1
High Courts08 Aug 2025Dismissed
Shri Suresh Kumar Vs Union Bank Of India
Delhi High Court · (2025) 08 DEL CK 1189
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25-B(2)(a)(ii), 25F, 25-G, 10, Item 10 of the 5th ScheduleEvidence Act
High Courts08 Aug 2025Dismissed
Ramesh Singh Vs The Regional Labour Commissioner Central & Anr.
Delhi High Court · (2025) 08 DEL CK 1190
Industrial Disputes Act, 1947-Section 2(ra) read with Item No.13 of the Fifth ScheduleCode of Civil Procedure, 1908-Order 22Limitation Act-Article 120
High Courts08 Aug 2025Allowed
Dr. Sri Krishan Vs The State & Ors.
Delhi High Court · (2025) 08 DEL CK 1222
Indian Succession Act, 1925-Section 276(1), 229 and 230, 232, 281, 89, 63, 276Code of Civil Procedure, 1908Limitation Act, 1963-Article 137
High Courts08 Aug 2025Allowed
Abhishek Khatri Alias Jagtar Vs The State Of Nct Of Delhi
Delhi High Court · (2025) 08 DEL CK 1247
BNS-Section 109(1), 351(2), 118(1), 126(2), 3(5)