High Courts30 May 2025Disposed Of
Prashant Chaudhary & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1945
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34
COURT ARCHIVE
Delhi High Court judgments
1,27,723 judgments · page 718 of 6,387
High Courts30 May 2025Disposed Of
Sh. Dinesh Kumar & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 1948
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts30 May 2025Disposed Of
Sh.Varun Kumar & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1951
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts30 May 2025Disposed Of
Pawan Kumar & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1952
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts30 May 2025Disposed Of
Mursid Alam & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1953
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 34
High Courts30 May 2025Allowed
Manish Kumar Vs Amit Chaudhary
Delhi High Court · (2025) 05 DEL CK 1954
Bharatiya Nagarik Suraksha Sanhita 2023-Section 438, 442Negotiable Instruments Act, 1881-Section 138, 143 (1) (Proviso)Cr.P.C.-Section 357(1)(3)
High Courts30 May 2025
The Chief Of Air Staff & Ors. Vs JWO(Retd) Akhilesh Kumar Jha
Delhi High Court · (2025) 05 DEL CK 1923
Constitution of India-Article 226
High Courts30 May 2025
762172-N JWO Ram Phal Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1961
AFT Act, 2007-Section 14Constitution of India-Article 226
High Courts30 May 2025
Union Of India & Ors. Vs Col Koutharapu Srinivasa Retd
Delhi High Court · (2025) 05 DEL CK 1963
Constitution of India-Article 226
High Courts30 May 2025Disposed Of
Ajay Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1965
Railway Protection Force Rules, 1987-Rule 99.2 A
High Courts30 May 2025Disposed Of
Amarjeet Singh Vs Union Of India & Anr.
Delhi High Court · (2025) 05 DEL CK 1967
High Courts30 May 2025Allowed
Sanjay Kaul Vs The Income Tax Officer Ward 24 (4), New Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 1969
Constitution of India-Article 226, 227Income Tax Act, 1961-Section 148, 143(2), 142(1), 143(3), 139(1), 147, 131, 147(a)Indian Income Tax Act, 1922-Section 34
High Courts30 May 2025Dismissed
Home And Indl International Coatings Vs Arrowshelf Retail Fixtures Previously Deltrol & Ors.
Delhi High Court · (2025) 05 DEL CK 1975
Code of Civil Procedure, 1908-Order XXXVII; Order XXX Rule 1Indian Partnership Act, 1932-Section 4; Section 69; Section 69(2)Indian Companies Act
High Courts30 May 2025Allowed
Om Prakash Sunil Kumar Thr. Its Authorized Person Vs The Oriental Insurance Co. Ltd.
Delhi High Court · (2025) 05 DEL CK 1976
Code of Civil Procedure, 1908-Section 96
High Courts30 May 2025Dismissed
Quazar Infrastructure Pvt. Ltd. Vs National Agricultural Coop. Marketing Federation Of India Ltd.
Delhi High Court · (2025) 05 DEL CK 1977
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2A) and the proviso theretoCommercial Courts Act, 2015-Section 13Indian Contract Act, 1872-Section 70
High Courts30 May 2025
SK Systems Pvt. Ltd. & Anr. Vs Ravi Kant Chandhok
Delhi High Court · (2025) 05 DEL CK 1979
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 96, 151Insolvency and Bankruptcy Code, 2016
High Courts30 May 2025Dismissed
M/S R.K. Enterprises Vs Canara Bank
Delhi High Court · (2025) 05 DEL CK 1980
Indian Evidence Act, 1872-Section 65B, 65-B, 65B(4), 65B(2), 65B(1)Code of Civil Procedure, 1908-Order XXX Rule 10
High Courts30 May 2025Dismissed
Piccadily Hotels Private Limited Vs Ashish Rathi
Delhi High Court · (2025) 05 DEL CK 1981
Code of Civil Procedure, 1908-Section 96
High Courts30 May 2025Disposed Of
Late Sh. Ramesh Chand Sharma Through Lrs. Vs Late Sh. Mahesh Chand Sharma Through Lrs & Ors.
Delhi High Court · (2025) 05 DEL CK 2000
High Courts30 May 2025Disposed Of
Sushma Kumari Jain Vs Commissioner Of Customs
Delhi High Court · (2025) 05 DEL CK 2026
Constitution of India-Article 226Baggage Rules, 2016-Rule 2(vi), 3, 4, 6Baggage Rules, 1998-Rule 7, Appendix E(2)