High Courts30 May 2025Allowed
Arun Kumar Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1820
IPC-Section 279, 338CrPC-Section 309
COURT ARCHIVE
Delhi High Court judgments
1,27,723 judgments · page 717 of 6,387
High Courts30 May 2025Dismissed
Rohini Residential Scheme 1981 Association Vs Delhi Development Authority
Delhi High Court · (2025) 05 DEL CK 1857
Societies Registration Act, 1860Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981-Rule 2(l)Constitution of India-Article 226, 12
High Courts30 May 2025Dismissed
Arun Das Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 05 DEL CK 1875
Constitution of India-Article 226, 19(1)(g), 21DUSIB Act, 2010-Section 10(1), 10(3)Delhi Development Act, 1957
High Courts30 May 2025Dismissed
Smt. Jyoti Vs Sh. Dharampal Singh
Delhi High Court · (2025) 05 DEL CK 1876
CPC-Order XII Rule 6, 6 Rule 17Indian Evidence Act-Section 101Constitution of India-Article 227
High Courts30 May 2025Disposed Of
Mohd Yusuf Vs Kanwar Singh Saini Since Deceased Though Lrs
Delhi High Court · (2025) 05 DEL CK 1877
High Courts30 May 2025Disposed Of
Satvinder Kaur Vs M/s World FA Exports Pvt Ltd
Delhi High Court · (2025) 05 DEL CK 1878
High Courts30 May 2025
Harjeet Singh & Anr. Vs Ansal Plaza Owners Welfare Association & Ors.
Delhi High Court · (2025) 05 DEL CK 1867
Code of Civil Procedure, 1908-Order XLIII Rule 1(r), XXXIX Rules 1 and 2, Section 151, 104Societies Registration Act, 1860-Section 6
High Courts30 May 2025Dismissed
Ravi Ranjan Singh Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 05 DEL CK 1879
Constitution of India-Article 226Citizenship (Amendment) Act, 2019-proviso to Section 2(1)(b), Section 6B, 10A
High Courts30 May 2025Dismissed
Paramjeet Singh & Ors. Vs Pritam Singh & Anr.
Delhi High Court · (2025) 05 DEL CK 1880
Code of Civil Procedure, 1908-Order XLI Rule 27Delhi High Courts Act, 1996-Section 10Delhi Maintenance and Welfare of Parents and Senior Citizen Rules, 2009-Rule 22(3), 22(3)(1), 22(3)(1)(iv)(v), 22(3)(4)
High Courts30 May 2025Allowed
Sh. Kamtu Anuragi & Anr. Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 1881
Railway Claims Tribunal Act, 1987-Section 23Code of Civil Procedure, 1908-Section 151Railways Act, 1989-Section 2(29), 123(b), 123(c), 124A
High Courts30 May 2025Dismissed
Suresh Kumari Vs Registrar Of Companies & Ors.
Delhi High Court · (2025) 05 DEL CK 1865
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, 151Companies Act, 2013-Sections 206, 209, 216, 217, 224IBC-Section 45
High Courts30 May 2025Disposed Of
Solomon Ogbe Vs Narcotics Control Bureau
Delhi High Court · (2025) 05 DEL CK 1893
NDPS Act-Sections 8, 21, 21(c), 23, 23(c), 29, 37, 37(1)(b)(ii)Constitution of India-Article 21
High Courts30 May 2025Allowed
Mukesh Kher & Ors. Vs The State & Anr.
Delhi High Court · (2025) 05 DEL CK 1896
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34, 354, 506, 4981DV Act-Section 12
High Courts30 May 2025Allowed
Ravi Kumar & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1898
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act, 1955-Sections 13(1)(ia), 13B(1)
High Courts30 May 2025Allowed
Vishal Vashisht Alias Vishal Sharma & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1899
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 498A, 406, 34Hindu Marriage Act, 1955-Section 13B(1)
High Courts30 May 2025
Sh. Momin & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1904
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 323, 506, 406, 34
High Courts30 May 2025Allowed
Mayank Shridhar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1864
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 498A, 34, 406Hindu Marriage Act, 1955-Section 13B(1)
High Courts30 May 2025Allowed
Prashant Pareek Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1905
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 509
High Courts30 May 2025Dismissed
Ankit Bisht @ Nikki Through Parokar Wife Ms. Priyanka Negi Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 1942
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 307, 147, 148, 149, 323, 279, 504, 506, 398 and 34Arms Act, 1959-Sections 25 and 27
High Courts30 May 2025Disposed Of
Vishal & Ors. Vs State NCT of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1944
Constitution of India-Article 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 509, 34