High Courts08 Aug 2025Disposed Of
Sompal Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1151
COURT ARCHIVE
Delhi High Court judgments
1,24,804 judgments · page 603 of 6,241
High Courts08 Aug 2025Allowed
Dheeraj Chaudhary & Anr. Vs The State (Govt. Of NCT Delhi) & Anr.
Delhi High Court · (2025) 08 DEL CK 1147
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528BNS-Section 118(1), 3(5), 118(2), 115(2), 126(2)
High Courts08 Aug 2025Allowed
Shailender Chauhan Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 1137
IPC-Section 498A/406/34
High Courts08 Aug 2025Dismissed
Azam Vs State (Nct Of Delhi)
Delhi High Court · (2025) 08 DEL CK 0673
Code of Criminal Procedure, 1973 - Section 428Indian Penal Code, 1860 - Section 34, 148, 324, 392, 397, 411
High Courts08 Aug 2025Allowed
Ravinder Singh Vs State (Nct Of Delhi)
Delhi High Court · (2025) 08 DEL CK 0672
Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482
High Courts08 Aug 2025Dismissed
Sukhbir Singh Vs State Nct Of Delhi Through SHO
Delhi High Court · (2025) 08 DEL CK 0671
Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 167, 167(2)Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103(1)
High Courts08 Aug 2025Allowed
Priyank Sukhija & Ors Vs State & Anr
Delhi High Court · (2025) 08 DEL CK 0670
Code of Criminal Procedure, 1973 - Section 125, 482Indian Penal Code, 1860 - Section 34, 406, 498AHindu Marriage Act, 1955 - Section 13(B), 13(B)(1), 13(B)(2), 24
High Courts08 Aug 2025Dismissed
CCS Computers Private Limited Vs New Delhi Municipal Council & Anr
Delhi High Court · (2025) 08 DEL CK 0669
Constitution of India, 1950 - Article 14, 226Code of Criminal Procedure, 1973 - Section 156(3), 200
High Courts08 Aug 2025Disposed Of
Satya Pal Singh Vs Union Of India & Ors Satya Pal Singh Union Of India & Ors
Delhi High Court · (2025) 08 DEL CK 0668
Constitution of India, 1950 - Article 14, 226, 227, 311(2)Code of Criminal Procedure, 1973 - Section 156(3)Indian Penal Code, 1860 - Section 406, 498A
High Courts07 Aug 2025Disposed Of
M/s. Trans India Logistics Vs GSTO, Ward-60 & Anr.
Delhi High Court · (2025) 08 DEL CK 2119
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts07 Aug 2025Allowed
RTDC Ltd. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · 2025 INSC 759
Criminal Procedure Code, 1973-Section 482, 251Constitution of India-Article 227Negotiable Instruments Act, 1881-Section 138, 141, 141(1)
High Courts07 Aug 2025Disposed Of
Manku Vanshkar & Ors. Vs National Insurance Company Ltd.
Delhi High Court · (2025) 08 DEL CK 1182
Motor Vehicles Act, 1988-Section 173, 166(1)(c), 140
High Courts07 Aug 2025Dismissed
Puran Kumar Chug & Anr. Vs Raghbir Since Deceased Through LRs & Ors.
Delhi High Court · (2025) 08 DEL CK 1184
Code of Civil Procedure, 1908-Section 115, Order I Rule 10
High Courts07 Aug 2025Dismissed
H D F C Ergo General Insurance Co Ltd Vs Ramji & Ors
Delhi High Court · (2025) 08 DEL CK 1185
Motor Vehicle Act, 1988-Section 173CPC-Order XII Rule 8
High Courts07 Aug 2025Dismissed
Anil Kumar & Anr. Vs Devender Kumar Garg @ Davinder Kumar
Delhi High Court · (2025) 08 DEL CK 1186
Code of Civil Procedure, 1908-Section 115Indian Evidence Act, 1872-Section 45
High Courts07 Aug 2025Dismissed
Ranvijay Rai Vs Ravindra Kumar Tiwari & Anr.
Delhi High Court · (2025) 08 DEL CK 1188
Motor Vehicles Act, 1988-Section 173
High Courts07 Aug 2025Disposed Of
Azad Market RWA (Regd) Vs Smt. Mamta Yadav
Delhi High Court · (2025) 08 DEL CK 1197
Indian Penal Code-Section 384/511, 408, 419, 468/34, 419/34, 384/511/34Electricity Act, 2003-Section 138Constitution of India-Article 226
High Courts07 Aug 2025Disposed Of
Tata 1MG Healthcare Solutions Private Limited Vs Marengo Asia Healthcare Private Limited
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 9, 11(6), 12, IVth Schedule, 8, 17
High Courts07 Aug 2025Disposed Of
Tata 1MG Healthcare Solutions Private Limited Vs North East Health Care Private Limited
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 9, 11, 11(6), 12, 17Indian Stamp Act, 1899
High Courts07 Aug 2025Disposed Of
Shri Sheetal Dawer Vs M/s Moda Cocktail & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 12(2)