High Courts04 Jul 2025Dismissed
Pacifica (Chennai Project) Infrastructure Co. Pvt. Ltd. Now Known As Pacifica Builders Pvt. Ltd. Vs Township Project Buyers Association
Delhi High Court · (2025) 07 DEL CK 2615
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments
1,25,868 judgments · page 683 of 6,294
High Courts04 Jul 2025Allowed
Mr Ajay & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2653
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 377, 406, 34DV Act-Section 12
High Courts04 Jul 2025Allowed
Rajender Kumar Verma & Ors. Vs Government Of NCT Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2650
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 323, 506, 34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r)(s)
High Courts04 Jul 2025Allowed
Rakesh Kumar Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 07 DEL CK 2649
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528BNS-Section 115(2), 126(2)
High Courts04 Jul 2025Allowed
Sita Ram Meena Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2648
RPF Rules, 1987-Rule 72, 70, Schedule IV
High Courts04 Jul 2025Allowed
Amritpal Singh & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 07 DEL CK 2647
Cr.P.C.-Section 482BNSS-Section 528IPC-Sections 498A/406/34
High Courts04 Jul 2025Allowed
Sh Giri Nish Kumar Alias Girnesh Alias Bobby & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2646
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Cr.P.C.-Section 125
High Courts04 Jul 2025Disposed Of
Ex Inspector Sanjay Kumar Vs Sh. Ajay K. Bhalla & Ors.
Delhi High Court · (2025) 07 DEL CK 2683
High Courts04 Jul 2025Disposed Of
Parmar Dishantkumar Subhashbhai Vs Union Of India
Delhi High Court · (2025) 07 DEL CK 2681
High Courts04 Jul 2025Disposed Of
Ritesh Kumar Vs Union Of India
Delhi High Court · (2025) 07 DEL CK 2678
High Courts04 Jul 2025Dismissed
Municipal Corporation Of Delhi Through Its Commissioner Vs Rohit Goel & Ors.
Delhi High Court · (2025) 07 DEL CK 2724
High Courts04 Jul 2025Disposed Of
Rehan Ahmed Khan Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2729
CCS (Pension) Rules, 1972
High Courts04 Jul 2025Disposed Of
Mangal Deep Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2764
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 168ATelangana GST Act-Section 73
High Courts04 Jul 2025Disposed Of
Sandeep Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2748
High Courts04 Jul 2025Dismissed
Kiran Pal Singh Bajwa Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 07 DEL CK 2741
Indian Penal Code, 1860-Sections 376, 376(2)(n), 419, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 180, 183
High Courts04 Jul 2025Dismissed
Govt Of NCT Of Delhi & Ors. Vs Saroj Nagar
Delhi High Court · (2025) 07 DEL CK 2780
Constitution of India-Article 226
High Courts04 Jul 2025Disposed Of
Ajay Kumar Vs State
Delhi High Court · (2025) 07 DEL CK 2798
Indian Penal Code, 1860-Sections 392, 394, 34, 397Probation of Offenders Act, 1958-Sections 3, 4, 18Prevention of Corruption Act, 1947-Section 5(2)
High Courts04 Jul 2025
State Vs Yogesh @ Golu & Anr.
Delhi High Court · (2025) 07 DEL CK 2500
Indian Penal Code, 1860-Sections 308, 341, 506, 34, 323Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(2)(va)Limitation Act, 1963-Section 5
High Courts04 Jul 2025Allowed
M/S. H.A. Share And Brokers Pvt. Ltd. Vs ITO, Ward 11 (1) & Ors.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 147, 148, 148A, 148A(b), 148A(d), 144B, 149, first proviso to Section 149, 149(1)(b), 151Finance Act 2021Taxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3
High Courts04 Jul 2025
Conqueror Innovations Private Limited & Anr. Vs Xiaomi Technology India Private Limited
Delhi High Court · (2025) 07 DEL CK 2522
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2