High Courts15 May 2025Disposed Of
Ramesh Chand Sharma Vs Mahesh Chand Sharma & Anr.
Delhi High Court · (2025) 05 DEL CK 2534
CPC-Order XXXIX Rule 1 and 2, Section 151
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 756 of 6,464
High Courts15 May 2025Dismissed
Zenith Vipers Solutions Pvt. Ltd. Vs Jasmeet Singh Marwah
Delhi High Court · (2025) 05 DEL CK 2535
CPC-Order VII Rule 11, VIII Rule 10Code of Criminal Procedure-Section 340Indian Stamps Act, 1899-Section 33, 35, 38
High Courts15 May 2025Allowed
RPS Infrastructure Limited Vs Ashwani Dewan
Delhi High Court · (2025) 05 DEL CK 2536
High Courts15 May 2025Dismissed
Vishal Maheshwari Vs G4S Facility Services (India) Pvt. Ltd.
Delhi High Court · (2025) 05 DEL CK 2537
CPC-Order IX Rule 13Constitution of India-Article 227
High Courts15 May 2025Disposed Of
Seema Rani Jain Vs M/s Canadian Speciality Vinyls
Delhi High Court · (2025) 05 DEL CK 2538
CPC-Order XI Rule 14, Section 151, Proviso to Order VIII Rule 1, VI Rule 18, VI Rule 17
High Courts15 May 2025Disposed Of
Sudhakar Reddy Vs Kakarthi @ Aarthi
Delhi High Court · (2025) 05 DEL CK 2539
High Courts15 May 2025Disposed Of
National Medical Commission Vs ANS Global
Delhi High Court · (2025) 05 DEL CK 2518
CPC-Order VI Rule 17, VII Rule 11
High Courts15 May 2025Dismissed
Shahzad Khan & Ors. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 2557
Constitution of India-Article 226, 14Land Acquisition Act, 1894-Section 4, 11Societies Registration Act, 1860
High Courts15 May 2025Disposed Of
Rani Dutta Vs Babli Ghosh @ Sharmila Ghosh & Anr.
Delhi High Court · (2025) 05 DEL CK 2561
Code of Civil Procedure, 1908-Section 96Delhi High Court Act, 1966-Section 10Indian Succession Act, 1925-Sections 63, 74, 82, 88, 67 and 68
High Courts15 May 2025Dismissed
Ramesh Chand & Anr. Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 2563
Railway Claims Tribunal Act, 1987-Section 23, 16Railways Act, 1989-Section 124A(c), 123(c)(2) read with Section 124-A
High Courts15 May 2025Allowed
Sh. Dilip Dixit @ Dalip Kumar & Ors. Vs State (Govt. of NCT Delhi) & Anr.
Delhi High Court · (2025) 05 DEL CK 2591
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34, 509, 323DV Act-Section 12
High Courts15 May 2025Allowed
Anand Kumar Bansal Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 05 DEL CK 2594
Constitution of India-Article 226Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528BNS 2023-Sections 281/125(A)
High Courts15 May 2025
Seema Yadav & Anr. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2596
Constitution of India-Article 226Cr.P.C.-Section 482, 156(3), 156(1)IPC-Sections 420, 467, 468, 471, 448, 34
High Courts15 May 2025Dismissed
Mohd Tabrez Vs State (NCT Of Delhi)
Delhi High Court · (2025) 05 DEL CK 2629
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 307, 427, 34CrPC-Section 156(3), 82, 161
High Courts15 May 2025Dismissed
Akhlesh Vs The State Govt Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2630
Code of Criminal Procedure, 1973-Section 439, 164, 161Indian Penal Code, 1860-Section 365, 376, 506
High Courts15 May 2025Dismissed
Okeke Gloria Adaobi Vs DRI
Delhi High Court · (2025) 05 DEL CK 2631
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 23, 29, 37, 50
High Courts15 May 2025Disposed Of
Maninder Sidhu Vs The State Govt. Of Nct Of Delhi
Delhi High Court · (2025) 05 DEL CK 2635
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302
High Courts15 May 2025Disposed Of
Harpreet Singh & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2638
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 323, 341, 34
High Courts15 May 2025
Shikhar Prasad Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2652
Constitution of India-Article 226
High Courts15 May 2025Disposed Of
NHPC Ltd. Vs V3S Infratrech Ltd.
Delhi High Court · (2025) 05 DEL CK 2656
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 37Right to Information Act