High Courts28 Jul 2025
Maharani Bagh Co-Operative House Building And Welfare Society Ltd. & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2081
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 635 of 6,263
High Courts28 Jul 2025Disposed Of
M/S Shyam Enterprises Vs Superintendent, Range 136, CGST, Mandoli Division, East Delhi
Delhi High Court · (2025) 07 DEL CK 2083
Constitution of India-Article 226CGST Rules 2017-Rule 25
High Courts28 Jul 2025
Shailendra Bhatnagar Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 07 DEL CK 2084
Constitution of India-Article 226
High Courts28 Jul 2025Disposed Of
Vedanta Limited Vs Gujarat State Petroleum Corporation Ltd.
Delhi High Court · (2025) 07 DEL CK 2085
Arbitration and Conciliation Act, 1996-Section 2(1)(b), 7, 7(2), 7(3), 7(4), 7(4)(a), 7(4)(b), 7(4)(c), 8, 9, 11, 11(6), 11(6-A), 12(2), 16, 37, 45, 48(1)(a), Fourth Schedule2015 Amendment ActContract Act
High Courts28 Jul 2025
Court On Its Own Motion Vs Delhi Cantonment Board
Delhi High Court · (2025) 07 DEL CK 2089
High Courts28 Jul 2025
Court On Its Own Motion Vs Union Of India & Ors
Delhi High Court · (2025) 07 DEL CK 2090
High Courts28 Jul 2025Dismissed
Vikash Kumar Vs Reserve Bank Of India Through Its General Manager & Anr.
Delhi High Court · (2025) 07 DEL CK 2096
Constitution of India-Article 226, 14Ex-Servicemen (Re-employment in Central Civil Services and Posts) Rules, 1979-Rule 2(c)
High Courts28 Jul 2025Dismissed
Rajesh Gambhir Vs State GNCT Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2061
Indian Penal Code, 1860-Sections 354A, 354A(iii), 354D, 509, 506, 71Information Technology Act, 2000-Sections 67, 67A, 67BProtection of Children from Sexual Offences Act, 2012-Sections 3, 4, 5, 6, 7, 8, 9, 10, 11, 11(v), 12, 13, 14, 42, 42A
High Courts28 Jul 2025Dismissed
Mohd Amjad Thakur Vs Sarah @ Sonia Dhir
Delhi High Court · (2025) 07 DEL CK 2108
Code of Criminal Procedure, 1973-Section 125, 19 in the Second ScheduleDissolution of Muslim Marriages Act, 1939-Sections 2(iv), 2(viii), 2(viii)(f), 2(ix), second proviso to Section 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 442
High Courts28 Jul 2025Dismissed
Sher Singh Rawat Vs State NCT Of Delhi
Delhi High Court · (2025) 07 DEL CK 2112
Indian Penal Code-Section 302/34Cr.P.C.-Section 161
High Courts28 Jul 2025
Jitender Alias Sumit Vs State Of NCT Of Delhi
Delhi High Court · (2025) 07 DEL CK 2114
Indian Penal Code, 1860-Sections 376, 376(2)(n), 313, 328, 506Cr.P.C.-Section 164
High Courts28 Jul 2025Disposed Of
Wajid Ali Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2118
Constitution of India-Article 226CRPF Act 1949-Section 11 (1)Central Reserve Police Force Rules, 1955-Rule 27(c)(2)(iii)
High Courts28 Jul 2025Dismissed
Veda Vyasa DAV Public School Vs Devender Kumar Arya & Anr.
Delhi High Court · (2025) 07 DEL CK 2119
Delhi School Education Rules, 1973-Rule 114(A)Delhi School Education Act, 1973-Section 8(2)
High Courts28 Jul 2025Dismissed
Ravinder @ Ravi Vs State (NCT Of Delhi)
Delhi High Court · (2025) 07 DEL CK 1670
Indian Penal Code-Section 302, 201
High Courts28 Jul 2025
M/S Shell India Markets Pvt. Ltd. Vs Ms. Mohinder Garg (Sole Proprietor Of M/S Sai Motors)
Delhi High Court · (2025) 07 DEL CK 1663
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 8, 21, 12Arbitration and Conciliation (Amendment) Act, 2015Stamp Act
High Courts28 Jul 2025Dismissed
Laxmi Narain Tyagi (Deceased Through Lrs) Vs Delhi Development Authority
Delhi High Court · (2025) 07 DEL CK 1659
Land Acquisition Act, 1894
High Courts28 Jul 2025Allowed
Amit Jindal Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 07 DEL CK 0992
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 406, 498A
High Courts28 Jul 2025Dismissed
Vikash Kumar Vs Reserve Bank Of India Through Its General Manager & Anr
Delhi High Court · (2025) 07 DEL CK 0991
Constitution of India, 1950 - Article 14, 226Ex Servicemen (Re employment in Central Civil Services and Posts) Rules, 1979 - Rule 2(c)
High Courts28 Jul 2025Allowed
Pervez Vs Directorate Of Enforcement
Delhi High Court · (2025) 07 DEL CK 0990
Prevention of Money Laundering Act, 2002 - Section 3, 4
High Courts28 Jul 2025Allowed
Yesak Angsom Gebrreegizagaber Vs Narcotics Control Bureau
Delhi High Court · (2025) 07 DEL CK 0989
Narcotic Drugs And Psychotropic Substances, Act, 1985 - Section 8, 21, 23, 29, 34, 54, 67