High Courts20 May 2025Dismissed
Mahinder Singh Vs Jaswant Kaur (Deceased) & Ors
Delhi High Court · (2025) 05 DEL CK 0909
Code of Civil Procedure, 1908 - Section 114, 151, Order 12 Rule 6, Order 47 Rule 1
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 747 of 6,464
High Courts20 May 2025Dismissed
Kamal Kumar Vs Union Of India & Anr
Delhi High Court · (2025) 05 DEL CK 0908
Constitution of India, 1950 - Article 20(2), 226, 227Code of Criminal Procedure, 1973 - Section 245(2), 300, 300(1), 482Indian Penal Code , 1860 - Section 41, 177
High Courts20 May 2025Disposed Of
Mata Amritanandmayi Math Through Authorized Representative Om Prakash Aged About 53 Years Amritapuri, P.O. Kollam, Kerala Vs Anil Kumar Jain & Ors
Delhi High Court · (2025) 05 DEL CK 0907
Code of Civil Procedure, 1908 - Order 39 Rules 1, Order 39 Rules 2, Order 39 Rules 2A, Order 39 Rules 4Registration Act, 1908 - Section 21, 69Delhi Municipal Corporation Act, 1957 - Section 507, 507(a)
High Courts20 May 2025Dismissed
Jatinder Kaur Sawhney Vs Canara Bank And Ors
Delhi High Court · (2025) 05 DEL CK 0896
Constitution of India, 1950 - Article 12, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 2(f), 13(2), 14, 17(1)
High Courts19 May 2025Disposed Of
Railtech Technologies Pvt Ltd Vs Union Of India
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 34, 8, 12, IVth ScheduleIndian Companies Act 1956CPC-Order II Rule 2, Section 10, 11
High Courts19 May 2025Allowed
Prateek Verma & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 05 DEL CK 2598
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34DV Act-Section 12
High Courts19 May 2025Allowed
Mahesh Chand Gupta & Ors. Vs The State & Anr.
Delhi High Court · (2025) 05 DEL CK 2601
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34
High Courts19 May 2025Dismissed
Anil Kumar Singh & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2634
Constitution of India-Article 226CRPF Act, 1949CRPF Rules, 1955-Rule 102, 8, 4(a), 103, 57, 8(c), 8(d)
High Courts19 May 2025Disposed Of
Prashant Gattani Alias Girdhar Gattani & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2643
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34Hindu Marriage Act-Sections 13B(2)
High Courts19 May 2025Disposed Of
Saleem & Ors. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2646
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts19 May 2025Dismissed
Shri Gulab Singh Vs M/s Bharat Timber Traders & Ors.
Delhi High Court · (2025) 05 DEL CK 1695
Code of Civil Procedure, 1908-Section 115, Order VI Rule 17
High Courts19 May 2025
Suunil Kohli Vs Madhu Aggarwal Through Her LR Barkha Bansal
Delhi High Court · (2025) 05 DEL CK 1696
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11
High Courts19 May 2025Disposed Of
The Maison Company Vs Sh. Anwar Ali & Ors.
Delhi High Court · (2025) 05 DEL CK 1698
Constitution of India-Article 226, 227
High Courts19 May 2025Disposed Of
Inderjeet Singh Negi Vs Sh Irshad & Ors.
Delhi High Court · (2025) 05 DEL CK 1702
Indian Penal Code-Section 279, 338Code of Criminal Procedure, 1973-Section 173
High Courts19 May 2025Dismissed
Himalayan Flora And Aromas Pvt. Ltd. Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 05 DEL CK 1731
Constitution of India-Article 12, 14, 19, 21, 226
High Courts19 May 2025Dismissed
Sudesh Chhikara Vs Divisional Commissioner, Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 1741
Maintenance and Welfare of Parents and Senior Citizens Act, 2007Constitution of India-Article 226
High Courts19 May 2025Allowed
Chander Mohan Khandelwal Vs Hemant Wadhwa
Delhi High Court · (2025) 05 DEL CK 1746
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), VI Rule 4, XII Rule 6, Section 115Negotiable Instruments Act, 1881Indian Evidence Act, 1872-Sections 91 and 92, 92(4), Explanations 1, 2 and 3 of Section 91, Provisos 1 to 6 to Section 92
High Courts19 May 2025Partly Allowed
Pavan Paswan Vs Ranjeet Yadav & Ors.
Delhi High Court · (2025) 05 DEL CK 1747
Motor Vehicles Act, 1988-Section 173, 3/181Indian Penal Code, 1860-Section 279/337, 279/338
High Courts19 May 2025Dismissed
Lata Yadav Vs Shivakriti Agro Pvt. Ltd & Ors.
Delhi High Court · (2025) 05 DEL CK 1748
Constitution of India-Article 227, 226/227Arbitration and Conciliation Act, 1996-Section 16(3), 32(2)(c), 11, 16, 5, 9, 32, 16(2), 34, 37Prevention of Money Laundering Act, 2002-Section 5, 5(1), 41, 71, Chapter VI, Chapter VII