High Courts15 Jul 2025Dismissed
Tridib Mondal Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2025) 07 DEL CK 2293
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,25,249 judgments · page 659 of 6,263
High Courts15 Jul 2025Allowed
Avtar Singh Vs Punjabi Academy & Anr.
Delhi High Court · (2025) 07 DEL CK 2296
Societies Registration Act, 1860Right of Children to Free and Compulsory Education Act, 2009-Section 2, 23, 23(1), 23(3)NCTE (Recognition Norms and Procedure), Regulations 2002
High Courts15 Jul 2025
Budhi Singh Vs State Of NCT Of Delhi
Delhi High Court · (2025) 07 DEL CK 2300
Constitution of India-Article 226, 14, 21, 142, 161, 32, 136, 145, 239AA, 72, Entry 77 List I, Entry 65 List II, Entry 46 List III of VII ScheduleCode of Criminal Procedure, 1973-Section 482, 432, 433A, 401, 426, 497, 432(5), Chapter XXXIII, Chapter VIIDelhi Prison Rules, 2018-Rule 1199, 1200, 1220, 1221, 1222, 1223, 1224, Note 2 to Rule 1224, Note 2 to Rule 1124, 1225, 1244, 1173, 1442, Appendix 1, Chapter XIX
High Courts15 Jul 2025Disposed Of
LNK Sangram Singh Yadav Vs Union Of India & Anr.
Delhi High Court · (2025) 07 DEL CK 2304
High Courts15 Jul 2025Disposed Of
Suresh Chand & Anr. Vs Union Of India & Anr.
Delhi High Court · (2025) 07 DEL CK 2306
High Courts15 Jul 2025Disposed Of
Union Of India Vs S K Sharma
Delhi High Court · (2025) 07 DEL CK 2315
Arbitration and Conciliation Act, 1996-Section 34, 11(6), 11, 16(5), 16(6), 43(4), 34(2), 34(2-A), 28(1)(a), 28(3)Arbitration Act, 1940-Section 30
High Courts15 Jul 2025Allowed
Exclusive Motors Pvt Ltd Vs Central Bureau Of Investigation & Ors.
Delhi High Court · (2025) 07 DEL CK 2317
Constitution of India-Article 226Criminal Procedure Code, 1973-Section 482, 91, 160, 102, 36Indian Evidence Act, 1872-Sections 123, 124
High Courts15 Jul 2025Disposed Of
Premodya Khakha & Anr. Vs The State Govt Of NCT Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2323
Indian Penal Code, 1860-Sections 107, 109, 201, 313, 323, 354, 376(2)(f), 376(3)Protection of Children from Sexual Offences Act, 2012-Sections 6, 8, 17, 19, 20, 21Code of Criminal Procedure, 1973-Sections 161, 164, 313, 397, 401, 482
High Courts15 Jul 2025Dismissed
Anwar Khan @ Chacha & Ors. Vs The State NCT Of Delhi
Delhi High Court · 2024 INSC 414
Bharatiya Nyaya Sanhita, 2023-Sections 103, 3(5), 61(2)Arms Act, 1959-Sections 25, 27Maharashtra Control of Organised Crime Act, 1999-Sections 3, 4
High Courts15 Jul 2025Disposed Of
Manish Handa Vs Neha Handa & Ors.
Delhi High Court · (2025) 07 DEL CK 2327
Code of Criminal Procedure, 1973-Section 125
High Courts15 Jul 2025Disposed Of
Ashok Kumar Vs The State Nct Of Delhi
Delhi High Court · (2025) 07 DEL CK 2328
Indian Penal Code, 1860-Sections 420, 467, 471, 120-BCrPC-Section 156(3)
High Courts15 Jul 2025Dismissed
Moti @ Mohit Vs State, NCT Of Delhi
Delhi High Court · (2025) 07 DEL CK 2329
Indian Penal Code, 1860-Sections 302/380/34Delhi Prison Rules
High Courts15 Jul 2025Dismissed
Rakesh Bhatara Vs Sakshi Bhatara
Delhi High Court · (2025) 07 DEL CK 2330
Protection of Women from Domestic Violence Act, 2005-Section 12, 18, 19, 20, 22, 23CrPC-Section 125
High Courts15 Jul 2025
Smt. Neeta Vs Shri Pankaj Saragoi
Delhi High Court · (2025) 07 DEL CK 2332
Code of Criminal Procedure, 1973-Section 125Hindu Marriage Act, 1955-Section 12(1)(a), 24
High Courts15 Jul 2025Dismissed
B.D. Sharma Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2333
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 482, 421
High Courts15 Jul 2025Allowed
Anil Verma Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2336
Bharatiya Nyaya Sanhita, 2023-Section 69, 351(2)
High Courts15 Jul 2025Allowed
M/s Ansal Housing And Construction Ltd. Vs Mrs Hardarshan Kaur
Delhi High Court · (2025) 07 DEL CK 2180
Commercial Courts Act, 2015-Section 13, 12ACode of Civil Procedure, 1908-Order XV-A, XV-A Rule 6(1)(k), Section 151Transfer of Property Act, 1882-Section 108, 108(B), 108(q), 108(B)(m), 111, 111(a), 111(e), 111(f), 111(h)
High Courts15 Jul 2025Disposed Of
Subendu Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2135
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 376, 506POCSO Act-Section 6, 29
High Courts15 Jul 2025Disposed Of
Sh Vinay Mishra & Ors. Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2143
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts15 Jul 2025
Dhruv Harjai Vs PPG Asian Paints Pvt. Ltd. & Ors.
Delhi High Court · (2025) 07 DEL CK 1456
Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 5(8)(f), 5(21)