COURT ARCHIVE

Delhi High Court judgments

1,25,868 judgments · page 689 of 6,294

High Courts02 Jul 2025Disposed Of

Mr. Gaurav Rajgaria Vs Maruti Suzuki India Limited & Ors.

Delhi High Court · (2025) 07 DEL CK 2572

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), 10, Rule 13Specific Relief Act, 1963-Section 14(d), 14, 14(1)(c), 14(i)(c), 41, 20Limitation Act, 1963-Article 79 of Part VII of the Schedule, 58, 113

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High Courts02 Jul 2025Disposed Of

Medipol Pharmaceutical India Pvt Ltd Vs Union Of India & Anr.

Delhi High Court · (2025) 07 DEL CK 2570

Arbitration and Conciliation Act, 1996-Section 9, 17, 21A, 12, IVth ScheduleDrugs and Cosmetics Act, 1940-Section 25

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High Courts02 Jul 2025Allowed

Mahesh Kumar Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 07 DEL CK 2597

IPC-Section 363, 366, 366A, 376POCSO Act-Section 6CrPC-Section 164

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High Courts02 Jul 2025Disposed Of

Narender Gulia & Ors. Vs The State N.C.T Of Delhi & Anr.

Delhi High Court · (2025) 07 DEL CK 2629

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A/406

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High Courts02 Jul 2025Disposed Of

Deepanshu & Ors. Vs The State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 07 DEL CK 2630

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 308, 34

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High Courts02 Jul 2025Disposed Of

Sulabh Arora & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 07 DEL CK 2631

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 406/341/34

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High Courts02 Jul 2025Disposed Of

Ajay Kumar Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 07 DEL CK 2633

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 406, 498A

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High Courts02 Jul 2025Allowed

Mohan Lal & Ors. Vs State Of Not Delhi & Anr.

Delhi High Court · (2025) 07 DEL CK 2667

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4

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High Courts02 Jul 2025Allowed

Vimlesh Andhiwal & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 07 DEL CK 2666

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 420, 468, 471, 34, 120B

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High Courts02 Jul 2025Allowed

Soni & Ors. Vs State & Anr.

Delhi High Court · (2025) 07 DEL CK 2664

Cr.P.C.-Section 482BNSS-Section 528BNS-Sections 115(2), 333, 3(5)

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High Courts02 Jul 2025Allowed

Sh. Nitin & Ors. Vs State (NCT of Delhi) & Anr.

Delhi High Court · (2025) 07 DEL CK 2662

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Hindu Marriage Act, 1955-Section 13, 13B(1)Indian Penal Code-Sections 498A, 406, 354, 34

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High Courts02 Jul 2025Allowed

Zaid Vs The State & Anr.

Delhi High Court · (2025) 07 DEL CK 2661

Cr.P.C.-Section 482BNSS-Section 528BNS-Section 316(4)

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High Courts02 Jul 2025Allowed

Navneet Singh & Ors. Vs The State Nct Of Delhi & Anr.

Delhi High Court · (2025) 07 DEL CK 2658

Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita-Section 528Bharatiya Nyaya Sanhita-Sections 115, 126, 3(5)

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High Courts02 Jul 2025Dismissed

Union Of India Through Its Secretary & Ors. Vs Sub Sohana Ram Dara Retd

Delhi High Court · (2025) 07 DEL CK 2645

Constitution of India-Article 226

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High Courts02 Jul 2025Disposed Of

Dy Comdt Manish Sharma Vs Union Of India & Ors.

Delhi High Court · (2025) 07 DEL CK 2687

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High Courts02 Jul 2025Dismissed

Vinod Kumar @ Raju Vs State (NCT Of Delhi)

Delhi High Court · (2025) 07 DEL CK 2686

Code of Criminal Procedure, 1973-Section 161, 313, 374(2), 428Indian Penal Code, 1860-Section 299, 300, 302, 304, 304-IIIndian Evidence Act, 1872-Section 3, 4, 102, 105, 65B

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High Courts02 Jul 2025Disposed Of