COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 741 of 6,464
High Courts21 May 2025Allowed
Yogesh Kumar & Anr. Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2025) 05 DEL CK 1882
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
High Courts21 May 2025Allowed
Pramod Bind & Ors. Vs The State Govt Of NCT Of Delhi Through SHO PS Khajuri Khas & Anr.
Delhi High Court · (2025) 05 DEL CK 1884
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4
High Courts21 May 2025Allowed
Monti Vs The State Nct Of Delhi
Delhi High Court · (2025) 05 DEL CK 1885
IPC-Section 376POCSO Act-Section 6Cr.PC-Section 164
High Courts21 May 2025Allowed
Keshav Dutt Sharma & Anr. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 05 DEL CK 1886
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34, 323Hindu Marriage Act, 1955-Section 13B(1)
High Courts21 May 2025Allowed
Jaspal Singh & Ors. Vs The State Gov NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1888
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34DV Act-Section 12
High Courts21 May 2025Disposed Of
Kapil @ Kapil Dev & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1912
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 May 2025Dismissed
Paras Bharadwaj Vs State Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 1913
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302, 307, 34
High Courts21 May 2025Dismissed
M/s Strategic Infra Services Pvt Ltd Vs M/s Energy Efficiency Services Ltd
Delhi High Court · (2025) 05 DEL CK 1956
Arbitration and Conciliation Act, 1996-Section 34, 37, 37(1)(c)Commercial Courts Act, 2015-Section 13Limitation Act, 1963-Section 5
High Courts21 May 2025Disposed Of
Tinku Babu & Ors. Vs Union Of India & Anr.
Delhi High Court · (2025) 05 DEL CK 1929
High Courts21 May 2025Disposed Of
Sunita Kumari Jat Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1925
High Courts21 May 2025Disposed Of
Chhattisgarh State Power Distribution Co. Ltd. Vs Ministry Of New And Renewable Energy, Govt. Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1922
High Courts21 May 2025
Delhi Transco Ltd Vs KEC International Ltd
Delhi High Court · (2025) 05 DEL CK 1960
Arbitration & Conciliation Act, 1996-Section 37, 34, 34(2)(b)
High Courts21 May 2025Disposed Of
Mohammad Idres Vs The Commissioner Of Customs
Delhi High Court · (2025) 05 DEL CK 2002
Constitution of India-Article 226Customs Act, 1962-Section 77, 110Baggage Rules, 2016-Rule 2(vi), 3, 4, 6
High Courts21 May 2025Disposed Of
Infiniti Retail Limited Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2005
Constitution of India-Article 226Central Goods and Service Tax Act, 2017-Section 74(1), 74(9), 74, 50, 50(3), 122, 16(2)(b), 107Delhi GST Act, 2017
High Courts21 May 2025Disposed Of
Yogesh Anand Vs Commissioner Of Customs
Delhi High Court · (2025) 05 DEL CK 2006
Constitution of India-Article 226Customs Act, 1962-Section 77, 110, 111(d), 111(j), 111(l), 111(m), 112(a), 112(b), 125(3)Baggage Rules, 2016-Rule 2(vi), 3, 4, 6
High Courts21 May 2025Disposed Of
Manan Karan Sharma Vs Commissioner Of Customs
Delhi High Court · (2025) 05 DEL CK 2010
Constitution of India-Article 226, 227Customs Act, 1962-Section 125, 112(a), 112(b), 77, 110Baggage Rules, 2016-Rule 2(vi), 3, 4, 6
High Courts21 May 2025Dismissed
Anil Kumar & Ors. Vs The State Govt. Of NCT Of Delh
Delhi High Court · (2025) 05 DEL CK 2037
Administrative Tribunals Act, 1985-Section 19Constitution of India-Articles 14, 16Recruitment Rules
High Courts21 May 2025Partly Allowed
NTPC Retired Employees Welfare Association & Ors. Vs NTPC Ltd. & Ors.
Delhi High Court · (2025) 05 DEL CK 2043
Constitution of India-Article 226Income Tax Act, 1961-Rule 2(1) of Part 'B' of 4th Schedule, 4 of Part 'B' of Fourth Schedule, 9 of Schedule 4, Part BEmployees' Provident Funds and Miscellaneous Provisions Act, 1952
High Courts21 May 2025Disposed Of
M/s Grilled Roti Vs Commissioner Of Delhi Goods And Services Tax & Anr.
Delhi High Court · (2025) 05 DEL CK 2132
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73