High Courts16 Jul 2025Dismissed
Union Of India & Ors. Vs Ex Sgt Kunal Palit
Delhi High Court · (2025) 07 DEL CK 2275
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 656 of 6,263
High Courts16 Jul 2025Dismissed
Ex Constable Sailesh Sharma Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2279
BSF Act, 1968-Section 11(2), 60 and 61BSF Rules, 1969-Rule 22IPC-Sections 498A, 323, 307
High Courts16 Jul 2025Disposed Of
M/S Ekam Chemicals Through Its Proprietor Sh. Arvinder Singh Kathuria Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2283
Constitution of India-Articles 226 and 227Central Goods and Services Tax Act, 2017-Section 73, 168, 168ASGST Act (Telangana GST Act)-Section 73
High Courts16 Jul 2025Disposed Of
Razia Begum Vs Commissioner Of Customs
Delhi High Court · (2025) 07 DEL CK 2285
Constitution of India-Article 226Customs Act, 1962-Section 77, 110, 111(d), 111(i), 111(j), 111(m), 112(a), 112(b), 124Baggage Rules, 2016-Rule 2(vi), 3, 4, 6
High Courts16 Jul 2025Disposed Of
Sonam Kaushik Vs Comptroller And Auditor General Of India
Delhi High Court · (2025) 07 DEL CK 2290
High Courts16 Jul 2025Dismissed
Ravinder Kumar Vs Directorate General Border Security Force & Anr.
Delhi High Court · (2025) 07 DEL CK 2301
Central Civil Services (Pension) Rules, 1972-Rule 26Central Civil Services (Implementation of National Pension System) Rules, 2021-Rule 14(3)(b), 14(3)Constitution of India-Article 226
High Courts16 Jul 2025Disposed Of
Delhi Jal Board Vs Sh Harpal Singh
Delhi High Court · (2025) 07 DEL CK 2309
High Courts16 Jul 2025Disposed Of
Delhi Jal Board Vs Bhupendra Singh Pal
Delhi High Court · (2025) 07 DEL CK 2312
High Courts16 Jul 2025Disposed Of
Rahul Polymers Through Its Proprietor Rahul Garg Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2319
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts16 Jul 2025Disposed Of
Bharat Steel Traders Through Its Proprietor Mr. Bharat Bhushan Bansal 2017 18 Vs Commissioner Of Delhi Goods And Services Tax & Ors.
Delhi High Court · (2025) 07 DEL CK 2320
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 168(A), 168-A, 73SGST Act (Telangana GST Act)-Section 73
High Courts16 Jul 2025Partly Allowed
Robin Massey @ Monu Vs State NCT Of Delhi
Delhi High Court · (2025) 07 DEL CK 2331
Indian Penal Code, 1860-Section 302, 299, 300, 304, 304 Part I, 304 Part IICrPC-Section 164Indian Evidence Act-Section 8
High Courts16 Jul 2025Allowed
Hans Kumar Vs The State (Govt. Of NCT Of Del)
Delhi High Court · (2025) 07 DEL CK 2337
Indian Penal Code-Section 302/34, 302, 161Arms Act, 1959-Sections 24, 54, 59CrPC-Section 161
High Courts16 Jul 2025
Abhishek Tiwari Vs The State (Govt. Of NCT) Delhi
Delhi High Court · (2025) 07 DEL CK 2133
Indian Penal Code, 1860-Sections 406/409/420/467/468/471/120-B
High Courts16 Jul 2025Dismissed
Union Of India & Ors. Vs Hfo Ratnakar Mahala Retd
Delhi High Court · (2025) 07 DEL CK 2139
Constitution of India-Article 226
High Courts16 Jul 2025Disposed Of
Delhi Jal Board Vs Sanjay Makkar
Delhi High Court · (2025) 07 DEL CK 2140
High Courts16 Jul 2025Disposed Of
Kothari Shaileshbhai Ramanlal HUF Vs Samaksh Jain & Anr.
Delhi High Court · (2025) 07 DEL CK 2152
High Courts16 Jul 2025Dismissed
M/S Arora H/W And Paint Store Vs M/S Jawahar Chit P Ltd
Delhi High Court · (2025) 07 DEL CK 2160
Indian Evidence Act, 1872-Section 44Bharatiya Sakshya Adhiniyam, 2023-Section 38
High Courts16 Jul 2025Dismissed
Raj Kumar Vs Kanahiya Lal & Anr.
Delhi High Court · (2025) 07 DEL CK 2162
Code of Civil Procedure, 1908-Order IX Rule 13
High Courts16 Jul 2025Allowed
Bhupinderjit Singh @ Lucky Nagpal @ Manmeet Kumar @ Manveer Vs State NCT Of Delhi
Delhi High Court · (2025) 07 DEL CK 2167
IPC-Section 419, 420, 468, 461, 474, 201, 120BP.P. Act-Section 12
High Courts16 Jul 2025Allowed
Ankit Vs State (NCT Of Delhi)
Delhi High Court · (2025) 07 DEL CK 2169
BNS-Section 309(4)/309(6)/311/3(5)Arms Act-25/27/54/59