High Courts13 May 2025
Mohd. Nizam Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2286
Constitution of India-Article 226, 19(1)(g), 19(6), 21
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 766 of 6,464
High Courts13 May 2025Disposed Of
Hari Om Vs State
Delhi High Court · (2025) 05 DEL CK 2255
Indian Penal Code, 1860-Section 120BPrevention of Corruption Act, 1988-Section 13(1)(d), 13(2)Punjab Excise Act-Section 61
High Courts13 May 2025Partly Allowed
XXX Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2257
Indian Penal Code, 1860-Sections 328, 376, 384, 506, 379, 380, 411, 304, 376(2)(n), 376(2)(k), 381, 302Code of Criminal Procedure, 1973-Sections 164, 161POCSO Act-Section 8
High Courts13 May 2025
Dinesh Aneja Vs State Through Government Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2259
Indian Penal Code, 1860-Sections 376, 328, 506
High Courts13 May 2025Disposed Of
PC Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2260
Indian Penal Code, 1860-Sections 328, 376, 384, 506, 379Protection of Children from Sexual Offences Act, 2012-Sections 8, 5(1), 5(p), 6, 33, 33(4), 33(6)Code of Criminal Procedure, 1973-Section 216, 437(5), 439(2), 164, 161
High Courts13 May 2025Allowed
Sunny Kant Vs The State NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2262
Indian Penal Code, 1860-Sections 323, 328, 354, 354B, 375, 375(a), 375(b), 375(c), 376, 377 and Exception 2 to Section 375Code of Criminal Procedure, 1973-Section 164Criminal Law (Amendment) Act, 2013
High Courts13 May 2025Disposed Of
Praveen Kumar Vs Pooja Arya
Delhi High Court · (2025) 05 DEL CK 2263
Code of Criminal Procedure, 1973-Section 125Hindu Marriage Act-Section 9
High Courts13 May 2025Allowed
Seema Khatri Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 05 DEL CK 2264
Bharatiya Nyaya Sanhita, 2023-Sections 65, 49Immoral Traffic (Prevention) Act, 1956-Sections 5, 7Prevention of Children from Sexual Offences Act, 2012-Sections 4, 17
High Courts13 May 2025Disposed Of
Anjali Malik Vs Himanshu Dagar
Delhi High Court · (2025) 05 DEL CK 2265
High Courts13 May 2025Dismissed
Sh. Vineet Gupta Vs Smt. Bhawana Gupta
Delhi High Court · (2025) 05 DEL CK 2267
Protection of Women from Domestic Violence Act, 2005-Section 12, 23, 29, 20(2)
High Courts13 May 2025Allowed
Pr. Commissioner Of Income Tax (Central) - 2 Vs M/s. Delhi Gurgaon Super Connectivity Ltd.
Delhi High Court · (2025) 05 DEL CK 2269
Income Tax Act, 1961-Sections 37, 92CA, 119, 141(2), 142(1), 143(2), 143(3), 144, 153, 153(1), 153(2), 153(3), 153(5), 153(6), 156, 250, 254, 260, 260A, 262, 263, 263(1), 264, 271, 271(1)(b), 274 read with 271, 276D; Explanation 2(a), 2(b) and 2(c) of Section 263Finance Act, 2015
High Courts13 May 2025Dismissed
Victim Vs State & Anr.
Delhi High Court · (2025) 05 DEL CK 2271
Cr.P.C.-Section 164IPC-Section 376(2)(n), 384, 506, 379(b), 376, 509, 354D, 201, 506(II), 385Hindu Marriage Act, 1955-Section 7, 9
High Courts13 May 2025Disposed Of
Directorate Of Revenue Intelligence Vs Swaraj International & Anr.
Delhi High Court · (2025) 05 DEL CK 2272
Code of Criminal Procedure, 1973-Section 482Customs Act, 1962-Sections 132 and 135; Section 14; Section 110(1B); Section 135(1)(i)(A); Section 2(30)Customs Valuation (Determination of Value of Imported Goods) Rules, 2007
High Courts13 May 2025Dismissed
A. S. Ismail Vs National Investigation Agency & Anr.
Delhi High Court · (2025) 05 DEL CK 2273
IPC-Section 120B, 153Unlawful Activities (Prevention) Act, 1967-Sections 17, 18, 18B, 22B, 38, 29
High Courts13 May 2025Allowed
Anshul Vs The State Of NCT Of Delhi Through SHO PS Geeta Colony
Delhi High Court · (2025) 05 DEL CK 2254
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439, 174Indian Penal Code-Sections 498A, 304B, 34, 306
High Courts13 May 2025Allowed
State Vs Mohd. Akram & Ors.
Delhi High Court · (2025) 05 DEL CK 2252
Cr.P.C-Section 378, 378(1), 378(3), 161IPC-Sections 302, 396, 412, 120B, 394, 397, 34Arms Act-Sections 25, 27, 59
High Courts13 May 2025Dismissed
Pr. Commissioner Of Income Tax (Central)-2 Vs R B Farms And Estates Pvt. Ltd.
Delhi High Court · (2025) 05 DEL CK 2232
Income Tax Act, 1961-Section 260A, 68, 132, 153A, 131, 245C, 143(3), Chapter XIXA, clause (23FB) of Section 10
High Courts13 May 2025Dismissed
The Pr. Commissioner Of Income Tax -Central -1 Vs Smt. Sneh Lata Sawhney
Delhi High Court · (2025) 05 DEL CK 2235
Income Tax Act, 1961-Section 260A, 271(1)(c), 153A, 143(3), 153B, 132, 69C, 90, 90A, 142(2A), 143A, 158BE, 153(3), 142General Clauses Act, 1897-Section 6Finance Act, 2013
High Courts13 May 2025Disposed Of
UMC Design Studio Vs Aabir Saikia
Delhi High Court · (2025) 05 DEL CK 2236
Commercial Courts Act, 2015-Section 13(1A)Code of Civil Procedure, 1908-Order XLI Rule 1
High Courts13 May 2025Allowed
Abhay Kumar Yadav Alias Pintu Vs The State NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2217
Indian Penal Code, 1860-Sections 323, 365, 370, 384, 506, 109, 120B, 174Immoral Traffic (Prevention) Act, 1956-Sections 3, 4, 5Code of Criminal Procedure, 1973-Sections 161, 164