COURT ARCHIVE

Delhi High Court judgments

1,27,723 judgments · page 724 of 6,387

High Courts28 May 2025Dismissed

Oswaal Books And Learnings Private Limited Vs The Registrar Of Trade Marks

Delhi High Court · (2025) 05 DEL CK 1704

Trade Marks Act, 1999-Section 91, 9, 9(1), 9(1)(a), proviso to Section 9(1)Trade Marks Rules, 2017-Rule 156Lanham Act-§ 43(a)

High Courts28 May 2025

Vinay Gupta Vs Ajay Kumar Gupta & Ors.

Delhi High Court · (2025) 05 DEL CK 1721

Code of Civil Procedure, 1908-Section 115, Order 7 Rule 10Constitution of India-Article 226, 227Commercial Courts Act, 2015-Section 8, 13

High Courts28 May 2025Dismissed

The Laymens Evangelical Fellowship Vs Abhishek Buildcon Pvt Ltd

Delhi High Court · (2025) 05 DEL CK 1722

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11

High Courts28 May 2025Dismissed

Monty Vs Subhash Kumar

Delhi High Court · (2025) 05 DEL CK 1725

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11

High Courts28 May 2025Disposed Of

Sunmeet Singh Vs Delhi Waqf Board

Delhi High Court · (2025) 05 DEL CK 1726

Constitution of India-Article 226Waqf Act, 1995-Section 54(1)

High Courts28 May 2025Dismissed

Steelcase Inc. Vs Mr. K.J. Bhuta & Anr.

Delhi High Court · (2025) 05 DEL CK 1715

Trade Marks Act, 1999-Section 124, 124(1), 124(1)(a)(ii), 124(1)(b)(ii), 124(1)(ii), 124(i)(b)(ii), 29, 30(2)(e)Trade and Merchandise Marks Act, 1958

High Courts28 May 2025Dismissed

Pradeep Sharma (Since Deceased) Through His LR. Vs Dharmarth Trust Mandir Shri Lakshmi Narain Ji & Ors.

Delhi High Court · (2025) 05 DEL CK 1733

High Courts28 May 2025

Dr. Akash Laxmanrao Narade Vs Govt. Of NCT Of Delhi Through The Secretary, Health And Family Welfare Department & Ors.

Delhi High Court · (2025) 05 DEL CK 1735

Constitution of India-Article 226Rajasthan Judicial Service Rules, 2010

High Courts28 May 2025Dismissed

Raghavendra Bagal Vs Union Of India & Anr

Delhi High Court · (2025) 05 DEL CK 1751

Constitution of India-Article 226, 14, 21

High Courts28 May 2025Dismissed

Manoj Kumar Panchal Vs Mahender Kumar Panchal

Delhi High Court · (2025) 05 DEL CK 1753

Negotiable Instruments Act, 1881-Section 138, 139, 118Evidence Act-Section 114Code of Criminal Procedure, 1973-Section 313

High Courts28 May 2025Dismissed

State Vs Deepak Garg

Delhi High Court · (2025) 05 DEL CK 1754

Code of Criminal Procedure, 1973-Section 378, 378(3)Indian Penal Code, 1860-Sections 288, 337, 304A, 427, 304, 338, 34, 279

High Courts28 May 2025Allowed

Arshaduddin Ahmad @ Arshad Ahmad Vs Narcotics Control Bureau

Delhi High Court · (2025) 05 DEL CK 1755

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 22(c), 29, 67, 37, 37(1)(b)(ii), 42, 53, 19, 24, 27-ACode of Criminal Procedure, 1973-Section 436AEvidence Act-Section 25

High Courts28 May 2025Allowed

Pushpanjali Devi & Ors. Vs Arjun Rai & Ors. (Shriram General Insurance Co Ltd)

Delhi High Court · (2025) 05 DEL CK 1756

Indian Penal Code, 1860-Sections 279/304A

High Courts28 May 2025Dismissed

State Vs Sharif

Delhi High Court · (2025) 05 DEL CK 1759

Code of Criminal Procedure, 1973-Section 378, 378(3), 161Indian Penal Code, 1860-Section 279, 304A

High Courts28 May 2025Dismissed

Sh. Anil Vaswani & Ors. Vs Smt. Jyoti Ramesh Santani & Ors.

Delhi High Court · (2025) 05 DEL CK 1765

Code of Civil Procedure, 1908-Order VII Rule 11Benami Transactions Prohibition Act, 1988-Section 2(9)(A)(b)(i), 2(9)(A)(b)(ii), 2(9)(A)(b)(iii), 3, 3(2), 4(3)Benami Transactions (Prohibition) Amendment Act, 2016

High Courts28 May 2025Allowed

Ankit Kumar Vs The State NCT Of Delhi

Delhi High Court · (2025) 05 DEL CK 1801

IPC-Section 323, 328, 342, 354D, 363, 376, 506, 109, 34POCSO Act-Section 6, 17CrPC-Section 161, 164

High Courts28 May 2025Allowed

Gaurav Joshi & Ors. Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 05 DEL CK 1802

IPC-Section 498A/406/120B

High Courts28 May 2025Allowed

Lucky Sharma & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 05 DEL CK 1805

IPC-Sections 498A, 406, 34

High Courts28 May 2025Allowed

Bhaskar Pandey & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2025) 05 DEL CK 1806

IPC-Section 498A, 406, 34

High Courts28 May 2025Allowed

Ms Kamini Kapoor & Anr. Vs State (Govt Of Nct Of Delhi) & Anr.

Delhi High Court · (2025) 05 DEL CK 1807

IPC-Section 498A, 406, 34