High Courts07 Aug 2025Disposed Of
Kausal Goyal & Ors. Vs Awadh Oils Private Limited Through Its Director Shri Awadh Goyal
Delhi High Court · (2025) 08 DEL CK 1416
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2
COURT ARCHIVE
Delhi High Court judgments
1,24,804 judgments · page 606 of 6,241
High Courts07 Aug 2025Allowed
Arvind Kumar @ Gaurav Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 08 DEL CK 1434
CrPC-Section 374, 428, 313BNSS, 2023-Section 415IPC-Section 354
High Courts07 Aug 2025Partly Allowed
Sheikh Intaz @ Sheikh Imtyaz Vs State (NCT Of Delhi)
Delhi High Court · (2025) 08 DEL CK 1440
IPC-Sections 451, 392, 323, 397, 342, 411, 341Cr.P.C.-Section 428, 313, 161
High Courts07 Aug 2025
Roshan Lal Saini Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1460
Constitution of India-Article 16
High Courts07 Aug 2025Disposed Of
Saurabh Kumar Mallick Vs Union Of India & Anr.
Delhi High Court · (2025) 08 DEL CK 1462
Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 23
High Courts07 Aug 2025
Deepak @ Deepu Vs The State
Delhi High Court · (2025) 08 DEL CK 1465
Code of Criminal Procedure, 1973-Section 374, 397, 401, 482, 313, 91Indian Penal Code, 1860-Section 341, 326, 506, 34, 307
High Courts07 Aug 2025Dismissed
Pani Ram Vs Mohan Lal Joshi
Delhi High Court · (2025) 08 DEL CK 1476
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223, Proviso to Section 223, 531Code of Criminal Procedure, 1973-Section 482, 200, 202Negotiable Instruments Act, 1881-Section 138, 142, 145
High Courts07 Aug 2025Partly Allowed
Mrs. Nishrin Saifudin Akolawala Vs Savitri Telecom Services & Ors.
Delhi High Court · 2024 INSC 1024
Criminal Procedure Code, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 139, 141Evidence Act, 1872-Section 3
High Courts07 Aug 2025Disposed Of
Ms. Neha Dutta & Anr. Vs The Commissioner Of Police & Ors.
Delhi High Court · (2025) 08 DEL CK 1480
Constitution of India-Article 226, 21Code of Criminal Procedure, 1973-Section 482, 156(3), 154(3), 36, 200B.N.S.S.-Section 175 (3)
High Courts07 Aug 2025Dismissed
Ram Beer Bohra @ Rambir Singh Bahora Vs The State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2025) 08 DEL CK 1481
Bhartiya Nagrik Suraksha Sanhita 2023-Section 528Cr.P.C.-Section 156(3), 200, 154, 161, 202IPC-Section 379
High Courts07 Aug 2025Allowed
Aditya Rai Gupta Vs State
Delhi High Court · (2025) 08 DEL CK 1483
Constitution of India-Article 226, 21Code of Criminal Procedure, 1973-Section 482, 313, 251, 376Delhi Prevention of Defacement of Property Act, 2007-Section 3
High Courts07 Aug 2025Disposed Of
M And V Marketing And Sales Private Limited Vs Intelligence Officer DRI HQRS New Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1501
Constitution of India-Article 226Customs Act, 1962-Section 110A, 110AA, 112(a)(ii), 114A, 125, 125(1)
High Courts07 Aug 2025Disposed Of
Nurgozel Achilova Vs Commissioner Of Customs
Delhi High Court · (2025) 08 DEL CK 1503
Constitution of India-Article 226Customs Act, 1962-Section 77, 111(d), 111(i), 111(j), 111(m), 112(a), 112(b), 124, 125, 129 DDBaggage Rules, 2016-Rule 2(vi), 3, 4, 6
High Courts07 Aug 2025Disposed Of
M/s New Allied LPG Appliances Vs Sales Tax Officer Class II/AVATO, Ward 79 & Ors.
Delhi High Court · (2025) 08 DEL CK 1504
Central Goods and Services Tax Act, 2017-Section 73, 168ATelangana GST Act-Section 73
High Courts07 Aug 2025Disposed Of
Jagan Deep Sandhu Vs Sales Tax Officer Class II Avato Ward 61 Zone 5 Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1505
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73
High Courts07 Aug 2025Disposed Of
Aarti Mangla Aggarwal Vs Commissioner Of Customs New Delhi
Delhi High Court · (2025) 08 DEL CK 1506
Customs Act, 1962-Section 110
High Courts07 Aug 2025Disposed Of
Tara International Vs Directorate Of Revenue Intelligence (Dri) & Ors.
Delhi High Court · (2025) 08 DEL CK 1507
Customs Act, 1962-Section 28, 28(1), 28(4), 129A, 129E(i)Pre-Notice Consultation Regulations, 2018
High Courts07 Aug 2025Disposed Of
Manoj Plastic Through Its Proprietor Smt Savita Devi Vs The Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1508
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 107, 168ATelangana GST Act-Section 73
High Courts07 Aug 2025Disposed Of
Union Of India Vs M/S Era Construction (India) Ltd.
Delhi High Court · 2025 INSC 574
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(iii)
High Courts07 Aug 2025Dismissed
Banwarilal Vs U.O.I & Ors
Delhi High Court · (2025) 08 DEL CK 1160
BSF Act, 1968-Section 40, 117, 117(2)BSF Rules, 1969-Rule 45, 66(1), 99, 142(2), 149, 167(2)Constitution of India-Article 226