CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,27,723 judgments · page 715 of 6,387

High Courts04 Jun 2025Dismissed

Mohd. Kasim Vs The Nainital Bank Ltd & Anr

Delhi High Court · (2025) 06 DEL CK 1260

Constitution of India-Article 226, 227, 32Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17(1)
Read judgment
High Courts04 Jun 2025Dismissed

Mohd. Kasim Vs Nainital Bank Ltd & Anr

Delhi High Court · (2025) 06 DEL CK 0585

Constitution of India, 1950 - Article 32, 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 13(4), 17(1)
Read judgment
High Courts03 Jun 2025Allowed

Karan Kumar Vs State & Anr.

Delhi High Court · (2025) 06 DEL CK 1287

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 415Indian Penal Code, 1860-Section 376, 376(2)(f)Protection of Children from Sexual Offences Act, 2012-Section 2 (1)(d), 5(m), 6, 19(1), 21(1), 27(2), 34, 34(1), 34(2), 34(3)
Read judgment
High Courts03 Jun 2025Allowed

Habiob Bedru Omer Vs Customs

Delhi High Court · 2025 INSC 141

Code of Criminal Procedure, 1973-Section 4, 57, 100, 165, 167, 439, 482Narcotics Drug and Psychotropic Substances Act, 1985-Section 8, 21, 21(c), 23, 23(c), 37, 41, 42, 43, 43(a), 44, 50, 51, 52A, 53, 57, 67Customs Act, 1962-Section 102, 103
Read judgment
High Courts03 Jun 2025Dismissed

D @ D Vs The State NCT Of Delhi

Delhi High Court · (2025) 06 DEL CK 1281

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Indian Penal Code, 1860-Sections 376, 506, 376(2), 376(2)(i)Protection of Children from Sexual Offences Act, 2012-Section 6, 5, 5(m), 5(n), 3, 7, 9, 29, 30
Read judgment
High Courts03 Jun 2025Allowed

Habiob Bedru Omer Vs Customs

Delhi High Court · (2025) 06 DEL CK 0572

Constitution of India, 1950 - Article 21, 22, 22(2)Code of Criminal Procedure, 1973 - Section 57, 439, 482Narcotics Drug and Psychotropic Substances Act, 1985 - Section 8, 21, 21(c), 23, 23(c), 37, 41, 42, 43, 43(a), 50, 51, 52A. 57, 67
Read judgment
High Courts03 Jun 2025Dismissed

D @ D Vs State Nct Of Delhi

Delhi High Court · (2025) 06 DEL CK 0571

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 415(2), 528Code of Criminal Procedure, 1973 - Section 161, 164, 173, 313Indian Penal Code , 1860 - Section 376, 376(2), 376(2)(i), 506
Read judgment
High Courts03 Jun 2025Allowed

Karan Kumar Vs State & Anr

Delhi High Court · (2025) 06 DEL CK 0570

Bharatiya Nagrik Suraksha Sanhita, 2023 - Section 415Code of Criminal Procedure, 1973 - Section 164, 164(A)(2), 294, 313Indian Penal Code , 1860 - Section 376, 376(2)(f)
Read judgment
High Courts31 May 2025Allowed

Ajay Yadav Vs Directorate Of Enforcement

Delhi High Court · (2025) 05 DEL CK 1897

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Prevention of Money Laundering Act, 2002-Section 3, 4, 19, 44, 45, 45(1), 45(1)(ii), 45(1)(iii), 70(1)Insolvency of Bankruptcy Code, 2016-Section 7, 32A
Read judgment