High Courts29 May 2025Allowed
Mohit @ Rohit Vs State Of Nct Of Delhi
Delhi High Court · (2025) 05 DEL CK 0965
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1)
COURT ARCHIVE
Delhi High Court judgments
1,27,752 judgments · page 725 of 6,388
High Courts28 May 2025
Vinod Kumar Poddar & Anr. Vs Local Level Committee Through DC South Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 2968
National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999-Section 12National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Rules, 2000-Rule 17(1)(iii)(a), 17(iii)(iv)Board of the Trust Regulations, 2001-Regulation 11, 12(1)(i)
High Courts28 May 2025Disposed Of
Selle Royal Group S.P.A. Vs Ace Footmark (P) Ltd. & Anr.
Delhi High Court · (2025) 05 DEL CK 2966
Trade Marks Act, 1999-Section 25(4), 11(1)(b), 12, 11(3)(a), 28, 29, 11(3)(b)Tribunal Reforms (Rationalization and Conditions of Service) Ordinance, 2021
High Courts28 May 2025Disposed Of
Peeyush Jain Vs Ghasi Ram Jain (Since Deceased) Through His LRs & Ors.
Delhi High Court · (2025) 05 DEL CK 1703
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XLVII Rule 1 r/w Rule 114, XII Rule 6, XXXIX Rule 1 and 2, I Rule 10, VI Rule 17, VIII Rule 1A(3)Legal Service Authorities Act, 1987-Section 12
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