CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,26,383 judgments · page 699 of 6,320

High Courts28 Jun 2025Allowed

Manoj Rungta Vs State & Anr.

Delhi High Court · (2025) 06 DEL CK 1196

Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 239, 397, 482Negotiable Instruments Act, 1881-Section 138, 141(1)
Read judgment
High Courts28 Jun 2025Dismissed

Smt Bharti Sahni Vs Sh Vikas Sehrawat

Delhi High Court · (2025) 06 DEL CK 1193

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438/442, 528Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 313, 421, 29(2), 29, 251
Read judgment
High Courts28 Jun 2025Dismissed

K. Vanitha Vs State Of Nct Of Delhi

Delhi High Court · (2025) 06 DEL CK 0668

Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 175(3), 223Code of Criminal Procedure, 1973 - Section 482
Read judgment
High Courts28 Jun 2025Disposed Of

State Of Delhi Vs Mamta Sehgal

Delhi High Court · (2025) 06 DEL CK 0667

Code of Criminal Procedure, 1973 - Section 164, 313, 378(1)Indian Penal Code, 1860 - Section 279, 338Motor Vehicle Act, 1988 - Section146, 196
Read judgment
High Courts28 Jun 2025Dismissed

State Vs Mohan @ Sonu

Delhi High Court · (2025) 06 DEL CK 0666

Code of Criminal Procedure, 1973 - Section 164, 313, 378(1)Indian Penal Code, 1860 - Section 354AProtection of Children from Sexual Offences Act, 2012 - Section 9, 10
Read judgment
High Courts28 Jun 2025Dismissed

Smt Bharti Sahni Vs Sh Vikas Sehrawat

Delhi High Court · (2025) 06 DEL CK 0664

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442, 528Code of Criminal Procedure, 1973 - Section 29(2), 313, 421Indian Penal Code, 1860 - Section 68, 69
Read judgment
High Courts28 Jun 2025Disposed Of

Capt. Ram Kumar (Retd) Vs Rajesh Huda

Delhi High Court · (2025) 06 DEL CK 0663

Code of Criminal Procedure, 1973 - Section 156(3), 251, 313, 378(3)Indian Penal Code, 1860 - Section 307, 336, 339, 341, 503, 506Arms Act, 1959 - Section 27
Read judgment
High Courts28 Jun 2025Disposed Of

Mohd. Sabir Vs Sh. Aamil Khan

Delhi High Court · (2025) 06 DEL CK 0662

Code of Criminal Procedure, 1973 - Section 251Negotiable Instruments Act, 1881 - Section 118, 138, 139
Read judgment