COURT ARCHIVE

Delhi High Court judgments

1,25,101 judgments · page 613 of 6,256

High Courts05 Aug 2025Disposed Of

Rajan Sethi Vs Sajan Sethi

Delhi High Court · (2025) 08 DEL CK 0653

High Courts05 Aug 2025Dismissed

Jagdish Chander & Ors Vs Satyam Kumar Sharma

Delhi High Court · (2025) 08 DEL CK 0652

Indian Penal Code, 1860 - Section 34, 406, 498AProtection of Women from Domestic Violence Act, 2005 - Section 12

High Courts05 Aug 2025Disposed Of

Mohd. Saleem Vs Tanveer Alam

Delhi High Court · (2025) 08 DEL CK 0651

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 105, Order 9 Rule 7

High Courts05 Aug 2025Disposed Of

Rahul Garg Vs Wasim Ahemad @ Mohd Wasim & Ors

Delhi High Court · (2025) 08 DEL CK 0650

Code of Civil Procedure, 1908 - Order 7 Rule 11

High Courts05 Aug 2025Allowed

Ashish Jain & Ors Vs State Of Delhi & Anr

Delhi High Court · (2025) 08 DEL CK 0649

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 406, 498A

High Courts05 Aug 2025Allowed

Sh. Yogender & Ors Vs State(Nct Of Delhi) & Anr

Delhi High Court · (2025) 08 DEL CK 0648

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 323, 498A, 506, 509

High Courts05 Aug 2025Allowed

Rajesh Kumar & Others Vs State (Nct Of Delhi) & Anr

Delhi High Court · (2025) 08 DEL CK 0647

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 406, 498A

High Courts05 Aug 2025Allowed

Devesh & Anr Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2025) 08 DEL CK 0646

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 406, 498A

High Courts05 Aug 2025Allowed

Karan Kumar Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2025) 08 DEL CK 0645

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 406, 498A

High Courts05 Aug 2025Allowed

Balram Dhibar & Anr Vs State (Govt. Of Nct Of Delhi) & Anr

Delhi High Court · (2025) 08 DEL CK 0644

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 420

High Courts05 Aug 2025Allowed

Chandan Verma & Ors Vs Govt. Of Nct Of Delhi And Anr

Delhi High Court · (2025) 08 DEL CK 0643

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 406, 498A

High Courts05 Aug 2025Dismissed

Aditya Institute Of Technology Through Its Founder Cum Chairman Devendra Gupta Vs Government Of Nct Of Delhi Through Its Controller

Delhi High Court · (2025) 08 DEL CK 0642

High Courts05 Aug 2025Dismissed

Manish@Lulu Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 08 DEL CK 0641

Indian Penal Code, 1860 - Section 34, 302, 307, 323, 324, 452

High Courts05 Aug 2025Dismissed

Chhail Bihari And Ors Vs State Nct Of Delhi And Anr

Delhi High Court · (2025) 08 DEL CK 0640

Indian Penal Code, 1860 - Section 34, 306, 406, 498A

High Courts05 Aug 2025Dismissed

Satyam Chauhan Vs State Of Nct Of Delhi

Delhi High Court · (2025) 08 DEL CK 0639

Bharatiya Nayaya Sanhita, 2023 - Section 69

High Courts05 Aug 2025Allowed

Anita Vs State Nct Of Delhi

Delhi High Court · (2025) 08 DEL CK 0638

Indian Penal Code, 1860 - Section 34, 420

High Courts05 Aug 2025Dismissed

Hussain Ahmed Vs State (Nct) Of Delhi Through Chief Secretary

Delhi High Court · (2025) 08 DEL CK 0637

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 415, 528Code of Criminal Procedure, 1973 - Section 313, 428Indian Penal Code, 1860 - Section 34, 390, 393, 394, 397, 398, 411

High Courts05 Aug 2025Dismissed

Smita Jina Vs Amit Kumar Jina

Delhi High Court · (2025) 08 DEL CK 0636

Code of Civil Procedure, 1908 - Order 12 Rule 6Transfer of Property Act, 1882 - Section 45Hindu Marriage Act, 1955 - Section 13(1)(ia), 13B

High Courts04 Aug 2025Disposed Of

Santosh Kumar Pandey Vs Union Of India & Ors.

Delhi High Court · (2025) 08 DEL CK 2118

Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73

High Courts04 Aug 2025Dismissed

Shri Ram Niwas Pal Vs Smt. Chander Fula & Ors.

Delhi High Court · (2025) 08 DEL CK 1172

Constitution of India-Article 226, 227Employees Compensation Act, 1923-Section 30, 30(1)(b), 4(A)(3)(b), 4-A, 12(2)Industrial Disputes Act