High Courts09 Jun 2025Allowed
Manoj Saw Vs Ramneek Sabarwal & Anr
Delhi High Court · (2025) 06 DEL CK 0602
Indian Penal Code, 1860 - Section 279, 337
COURT ARCHIVE
Delhi High Court judgments
1,27,192 judgments · page 710 of 6,360
High Courts09 Jun 2025Dismissed
Shailender Singh @ Sonu Vs State, Nct Of Delhi
Delhi High Court · (2025) 06 DEL CK 0597
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 201, 302, 365, 376, 392, 411
High Courts09 Jun 2025Disposed Of
Lovee Narula Vs Directorate Of Enforcement
Delhi High Court · (2025) 06 DEL CK 0596
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Prevention of Money Laundering Act, 2002 - Section 3, 4, 45
High Courts09 Jun 2025Dismissed
Priya Lodhi @ Neha Vs State Nct Of Delhi
Delhi High Court · (2025) 06 DEL CK 0594
Indian Penal Code, 1860 - Section 109, 323, 328, 363, 370, 376, 506, 509Protection of Children from Sexual Offences Act, 2012 - Section 6, 17Immoral Traffic in Women and Girls Act, 1956 - Section 3, 4
High Courts09 Jun 2025Allowed
Talib Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 06 DEL CK 0593
Indian Penal Code, 1860 - Section 34, 120B, 394, 397, 411Arms Act, 1959 - Section 27, 54, 59
High Courts09 Jun 2025Dismissed
Bharat Kumar Ahluwalia Vs Achla Chaudhary & Anr
Delhi High Court · (2025) 06 DEL CK 0592
Code of Civil Procedure, 1908 - Order 7 Rule 11, Order 7 Rule 11(c)Fee Act, 1870 - Section 7(iv)(b)Tamil Nadu Court Fees and Suits Valuation Act, 1955 - Section 37, 37(1)
High Courts09 Jun 2025Dismissed
Hindustan Hydraulics Pvt Ltd Vs Union Of India
Delhi High Court · (2025) 06 DEL CK 0591
Arbitration and Conciliation Act, 1996 - Section 34
High Courts09 Jun 2025Dismissed
Vedpal Singh Tanwar Vs Directorate Of Enforcement
Delhi High Court · (2025) 06 DEL CK 0590
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 120B, 420, 463, 471Prevention of Money Laundering Act, 2002 - Section 3, 4, 24, 44, 45, 50, 65, 70
High Courts09 Jun 2025Dismissed
Reliance Eminent Trading And Commercial Private Limited Vs Delhi Development Authority
Delhi High Court · (2025) 06 DEL CK 0589
Code of Civil Procedure, 1908 - Order 13A Rule 4, Order 13A Rule 6, Order 13A Rule 7, Order 23A Rule 4Delhi Development Authority Act, 1957 - Section 53(b)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
High Courts09 Jun 2025Allowed
GMR Pochanpalli Expessways Limited Vs National Highways Authority Of India
Delhi High Court · (2025) 06 DEL CK 0588
Arbitration and Conciliation Act, 1996 - Section 11(6), 29A(5)
High Courts09 Jun 2025Disposed Of
Kairosoft Ai Solutions Limited & Anr Vs Securities And Exchange Board Of India & Ors
Delhi High Court · (2025) 06 DEL CK 0587
Constitution of India, 1950 - Article 14, 226, 226(2)
High Courts06 Jun 2025
Seema Das Vs Delhi Development Authority & Ors.
Delhi High Court · (2025) 06 DEL CK 1288
Constitution of India-Article 226, 19(1)(g), 21DUSIB Act, 2010-Section 2(f), 2(g), 10(1), 10(3)Delhi Development Act, 1957
High Courts06 Jun 2025
Dr Ved Prakash Tyagi Vs Union Of India Through Secretary Ministry Of AYUSH & Ors.
Delhi High Court · (2025) 06 DEL CK 1286
Constitution of India-Article 226, 16, 217(2), 217(1)National Commission for Indian System of Medicine Act 2020-Section 3, 4, 4(2), 5(1), 19Indian Medicine Central Council Act 1970
High Courts06 Jun 2025Disposed Of
Anam Khan Vs Consortium Of National Law Universities
Delhi High Court · (2025) 06 DEL CK 1284
Constitution of India-Article 226, 32Industrial Disputes Act, 1947
High Courts06 Jun 2025Dismissed
Dr Raghunandan Sharma Vs Union Of India & Ors.
Delhi High Court · (2025) 06 DEL CK 1274
Constitution of India-Article 226The National Commission for Indian System of Medicine Act, 2020-Section 3, 18, 18(1), 18(2), 19, 19(2), proviso to Section 19(2)Right to Information Act, 2005
High Courts06 Jun 2025Disposed Of
Mobinuddin Shaikh Vs State Of Nct Of Delhi
Delhi High Court · (2025) 06 DEL CK 1259
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 406, 420, 467, 468, 471, 120-B, 34, 411, 201
High Courts06 Jun 2025
Vineet Gupta Vs Union Of India And Ors. & Anr.
Delhi High Court · (2025) 06 DEL CK 1254
Code of Civil Procedure, 1908-Section 151Prevention of Money Laundering Act, 2002-Section 4Constitution of India-Article 21
High Courts06 Jun 2025Disposed Of
M/s Unilec Engineers Ltd. Vs HPL Electric Power Ltd.
Delhi High Court · (2025) 06 DEL CK 1317
Constitution of India-Article 227CPC-Order VI Rule 15A, XI Rule 1, XI Rule 1(4), XI Rule 1(5), XI Rule 1(c)(ii), XI Rule 7(c), XI Rule 7(c)(1), XI Rule 10Commercial Courts Act, 2015
High Courts06 Jun 2025Dismissed
Dr Raghunandan Sharma Vs Union Of India & Ors
Delhi High Court · (2025) 06 DEL CK 0583
Constitution of India, 1950 - Article 226National Commission for Indian System of Medicine Act, 2020 - Section 3, 18, 18(1), 18(2), 19, 19(2)
High Courts06 Jun 2025Allowed
Dr Ved Prakash Tyagi Vs Union Of India Through Secretary Ministry Of Ayush & Ors
Delhi High Court · (2025) 06 DEL CK 0582
Constitution of India, 1950 - Article 16, 217(1), 217(2), 226National Commission for Indian System of Medicine Act 2020 - Section 3, 4, 4(2), 5(1)