High Courts04 Jul 2025Disposed Of
Mangal Deep Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2525
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73
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Delhi High Court judgments
1,25,868 judgments · page 684 of 6,294
High Courts04 Jul 2025Disposed Of
Sagar Rajendra Kumar Mangla Vs Union Of India & Ors.
Delhi High Court · (2025) 07 DEL CK 2536
Constitution of India-Article 226(1), 226(2)Railways Act, 1989-Section 73, 79
High Courts04 Jul 2025Allowed
State Vs Yogesh @ Golu & Anr
Delhi High Court · (2025) 07 DEL CK 0830
Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 308, 341, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va)
High Courts04 Jul 2025Allowed
Sh Giri Nish Kumar Alias Girnesh Alias Bobby And Ors Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2025) 07 DEL CK 0829
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 125Indian Penal Code, 1860 - Section 34, 406, 498A
High Courts04 Jul 2025Allowed
Rakesh Kumar Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2025) 07 DEL CK 0828
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 126(2)
High Courts04 Jul 2025Allowed
Rajender Kumar Verma And Others Vs Government Of Nct Delhi & Anr
Delhi High Court · (2025) 07 DEL CK 0827
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 323, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s)
High Courts04 Jul 2025Allowed
Amritpal Singh & Ors Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2025) 07 DEL CK 0826
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 406, 498A
High Courts04 Jul 2025Disposed Of
Parmar Dishantkumar Subhashbhai Vs Union Of India
Delhi High Court · (2025) 07 DEL CK 0825
High Courts04 Jul 2025Disposed Of
Ritesh Kumar Vs Union Of India
Delhi High Court · (2025) 07 DEL CK 0824
High Courts04 Jul 2025Disposed Of
Ex Inspector Sanjay Kumar Vs Sh. Ajay K. Bhalla And Ors
Delhi High Court · (2025) 07 DEL CK 0823
High Courts04 Jul 2025Allowed
Sita Ram Meena Vs Union Of India And Ors
Delhi High Court · (2025) 07 DEL CK 0822
Railway Protection Force Rules, 1987 - Rule 70, 71(3), 72
High Courts04 Jul 2025Dismissed
Govt Of Nct Of Delhi And Ors Vs Saroj Nagar
Delhi High Court · (2025) 07 DEL CK 0821
High Courts04 Jul 2025Disposed Of
Rehan Ahmed Khan Vs Union Of India & Ors
Delhi High Court · (2025) 07 DEL CK 0820
High Courts04 Jul 2025Disposed Of
Mangal Deep Vs Union Of India & Ors
Delhi High Court · (2025) 07 DEL CK 0819
Central Goods and Service Tax Act, 2017 - Section 73, 168A
High Courts04 Jul 2025Disposed Of
M/S Uppal Chadha Hi Tech Developers Pvt Ltd Vs Rajesh Kumar Patwari
Delhi High Court · (2025) 07 DEL CK 0805
High Courts04 Jul 2025Dismissed
Conqueror Innovations Private Limited & Anr Vs Xiaomi Technology India Private Limited
Delhi High Court · (2025) 07 DEL CK 0803
Code of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2
High Courts04 Jul 2025ii W.P.(C) 6771/2024
Sagar Rajendra Kumar Mangla Vs Union Of India & Ors
Delhi High Court · (2025) 07 DEL CK 0802
Constitution of India, 1950 - Article 226(1), 226(2)Railways Act, 1989 - Section 73, 79
High Courts03 Jul 2025
Poonam Gandhi Vs State (NCT) Of Delhi & Ors.
Delhi High Court · 2025 INSC 504
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1908-Section 482Protection of Women from Domestic Violence Act, 2005-Section 2(q), 12, 18, 19, 20, 22, 29
High Courts03 Jul 2025Dismissed
Jacqueline Fernandez Vs Directorate Of Enforcement
Delhi High Court · 2023 INSC 1029
Prevention of Money Laundering Act 2002-Section 2(1)(u), 3, 3(i) Explanation, 3(ii), 3(2), 4, 24, 24(a), 44(1)(d) Explanation (i), 45(1), 50Indian Penal Code, 1860-Section 32, 43, 71, 120B, 170, 186, 353, 384 to 389, 406, 409, 419, 420, 468, 471, 506Information Technology Act 2000-Section 66(D)
High Courts03 Jul 2025Disposed Of
Dabur India Limited Vs Patanjali Ayurved Limited & Anr.
Delhi High Court · (2025) 07 DEL CK 2561
Drugs and Cosmetics Act, 1940-Section 3(a), 33M, 331(2), First ScheduleDrugs & Cosmetics Rules, 1945-Rule 157(1B), 161(2), 161(3)(i), Schedule E(I)Constitution of India-Article 19, 19(1)(a), 19(2)