High Courts29 Jul 2025Allowed
Puneet Jain Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 1883
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 630 of 6,263
High Courts29 Jul 2025Dismissed
Paramjit Singh Vs Hardaman Singh Anand & Ors.
Delhi High Court · (2025) 07 DEL CK 1885
Code of Civil Procedure, 1908-Order XLIII Rule 1, Section 151, 129Delhi High Court Act, 1966-Section 10Delhi High Court (Original Side) Rules, 2018-Rule 5, Chapter VII, 6, Chapter I, 4(e), 4(m)
High Courts29 Jul 2025Dismissed
Honey Tyagi @ Nishant Bhardwaj (In JC) Vs State (NCT Of Delhi)
Delhi High Court · (2025) 07 DEL CK 1894
IPC-Sections 302, 34, 120BArms Act-Sections 25, 27BNSS-Section 528
High Courts29 Jul 2025Allowed
Puran Prasad Vs State Of NCT Of Delhi
Delhi High Court · (2025) 07 DEL CK 1895
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1908-Section 302
High Courts29 Jul 2025Allowed
Proprietect L P Vs The Controller Of Patents
Delhi High Court · (2025) 07 DEL CK 1900
Patents Act, 1970-Section 117A, 2(1)(j) [printed as 2(l)(j) in places], 2(1)(ja) [printed as 2(l)(ja) in places], 10(4)(c), 10(5), 15, 14, 3(f)
High Courts29 Jul 2025Dismissed
Hemu Gautam Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 07 DEL CK 1914
Indian Penal Code, 1860-Sections 166A(b), 379, 468, 471Cr.P.C.-Sections 156(3), 200, 197Delhi Police Act, 1978-Section 140
High Courts29 Jul 2025Disposed Of
Cdr A Swapna Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 1932
Naval Ceremonial, Conditions of Service and Miscellaneous Regulations, 1963Constitution of India-Article 226, 227Armed Forces Tribunal Act, 2007-Section 3(o), 14(1), 14(2)
High Courts29 Jul 2025Allowed
Inspector Shangkahao Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 1963
High Courts29 Jul 2025Dismissed
Union Of India & Ors. Vs Bindu Chadha
Delhi High Court · (2025) 07 DEL CK 1964
Army Pension Regulations, 2008-Regulation 105, 82Constitution of India-Article 226
High Courts29 Jul 2025Allowed
Masihudin Khan Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 1966
High Courts29 Jul 2025Dismissed
Ravinder Kumar Vs Indo-Tibetan Border Police Force
Delhi High Court · (2025) 07 DEL CK 1967
ITBP Force Act 1992-Section 61 2 (i)
High Courts29 Jul 2025Dismissed
Villupuram Highways Construction Pvt Ltd Vs National Highway Authority Of India
Delhi High Court · (2025) 07 DEL CK 1970
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 12, 12(5), Seventh ScheduleSocieties Registration Act, 1860
High Courts29 Jul 2025Dismissed
MMTC Limited Vs Anglo-American Metallurgical Pty Limited & Ors.
Delhi High Court · (2025) 07 DEL CK 1974
Arbitration and Conciliation Act, 1996-Section 5, 8, 19, 34, 36, 37Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), 10, Section 9, 47, 151Criminal Procedure Code, 1973-Section 156(3)
High Courts29 Jul 2025Dismissed
Govt Of NCT Of Delhi & Ors. Vs Parvesh
Delhi High Court · (2025) 07 DEL CK 2025
Juvenile Justice (Care and Protection) Act, 2000-Section 19Juvenile Justice (Care and Protection) Act, 2015-Section 24IPC-Sections 323, 452, 506, 34
High Courts29 Jul 2025Disposed Of
Deputy Comptroller and Auditor General (HR) & Anr. Vs Tilak Raj
Delhi High Court · (2025) 07 DEL CK 2029
High Courts29 Jul 2025Disposed Of
Vinit Goswami & Anr. Vs The State (NCT Of Delhi)
Delhi High Court · (2025) 07 DEL CK 2058
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483IPC-Section 302, 120B, 34, 379Arms Act-Section 25, 27
High Courts29 Jul 2025Disposed Of
Neeraj Singh Rana Vs State Govt. Of Nct Of Delhi & Ors.
Delhi High Court · (2025) 07 DEL CK 2062
Code of Criminal Procedure, 1973-Section 482Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 380
High Courts29 Jul 2025Dismissed
Tata Play Ltd Vs Sales Tax Officer Class II/ AVATO & Anr.
Delhi High Court · (2025) 07 DEL CK 2079
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 73(1), 73(2), 73(3), 73(5), 73(10), 75, 75(2), 75(4), 75(5), 107, 107(11), 112CGST Rules, 2017-Rule 80, 80(1), 80(1)(A)
High Courts29 Jul 2025Disposed Of
Laxmi Hari Collection - Through Its Proprietor Sh. Mahesh Kumar Sharma Vs The Additional Commissioner Delhi - West, Central Goods And Services Tax Department & Anr.
Delhi High Court · (2025) 07 DEL CK 2087
Constitution of India-Article 226CGST Act, 2017-Section 122(1)(ii), 122(1)(vii), 122(1)(x), 122(1)(xii), 122(1)(xvi), 122(1)(xvii), 70, 107Delhi GST Act, 2017