High Courts20 May 2025Dismissed
Deepak Kumar Singh Vs Yogendra Pal Singh & Ors.
Delhi High Court · (2025) 05 DEL CK 1822
CPC-Order XXVI Rule 10A, Section 151Indian Succession Act, 1925-Section 263Constitution of India-Article 227
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Delhi High Court judgments
1,29,263 judgments · page 744 of 6,464
High Courts20 May 2025Disposed Of
Sadhu Singh & Ors. Vs Hardeep Kaur & Ors.
Delhi High Court · (2025) 05 DEL CK 1827
High Courts20 May 2025Disposed Of
Ponangi Lakshmi Suneetha Vs Satyanarayanamma Gandham & Anr.
Delhi High Court · (2025) 05 DEL CK 1829
Indian Succession Act-Section 372
High Courts20 May 2025Disposed Of
Chain Sukh Pal Vs Shiv Charan Goel
Delhi High Court · (2025) 05 DEL CK 1832
CPC-Section 151, 10
High Courts20 May 2025Dismissed
Shashi Prabhakar Das Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1903
Constitution of India-Article 226CISF Rules, 2001-Rules 25(1), 25(2), 26 and 26(4)Rights of Persons with Disabilities Act, 2016-Section 20 and 20(1)
High Courts20 May 2025Dismissed
Malkit Singh Vs State Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 1906
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 419, 420, 406, 506CrPC-Section 41-A
High Courts20 May 2025Dismissed
Honey Tyagi @ Nishant Bhardwaj Vs The State (NCT Of Delhi)
Delhi High Court · (2025) 05 DEL CK 1907
Code of Criminal Procedure, 1908-Section 439, 482Indian Penal Code, 1860-Section 302, 34, 120B, 174, 174A
High Courts20 May 2025Disposed Of
Gomati Alias Manoj Vs State Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 1909
Constitution of India-Article 226Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 302, 394, 397, 34, 379, 411
High Courts20 May 2025Disposed Of
Manjeet Vs State NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 1910
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 302
High Courts20 May 2025Dismissed
Sh. Mohit Vats @ Tittoo Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1911
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 498A, 304B, 34, 120B
High Courts20 May 2025Dismissed
Union Of India & Ors. Vs Ex Sub Ravindra Kumar
Delhi High Court · (2025) 05 DEL CK 1950
Constitution of India-Article 226
High Courts20 May 2025Dismissed
Union Of India & Ors. Vs Ex Hav Dinesh Rautela
Delhi High Court · (2025) 05 DEL CK 1955
Constitution of India-Article 226
High Courts20 May 2025Disposed Of
Sunil Chaudhary Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1931
High Courts20 May 2025Disposed Of
Sunil Chaudhary Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1930
High Courts20 May 2025Dismissed
CIT Vs Naresh K Trehan
Delhi High Court · (2025) 05 DEL CK 1968
Income Tax Act, 1961-Section 260A, 143(1), 148, 148/143(3), 2(24)(iv), 143(3)
High Courts20 May 2025Dismissed
Staff Selection Commission (Hdqrs) & Anr. Vs Aditya Kumar
Delhi High Court · (2025) 05 DEL CK 1984
High Courts20 May 2025Dismissed
Oriental Insurance Company Limited Vs April USA Assistance Inc
Delhi High Court · (2025) 05 DEL CK 1985
Arbitration and Conciliation Act, 1996-Section 34, 37Evidence Act, 1872-Section 92
High Courts20 May 2025Disposed Of
Vikash Kumar Vs Railway Recruitment Control Board & Anr.
Delhi High Court · (2025) 05 DEL CK 1988
High Courts20 May 2025Disposed Of
Y.P.Spices P Ltd Vs Commissioner Of Trade Taxes & Anr.
Delhi High Court · (2025) 05 DEL CK 2004
Constitution of India-Article 226, 227Central Sales Tax Act, 1956-Section 6ACentral Sales Tax (Delhi) Rules