High Courts06 May 2025Dismissed
Siddharth Jain Vs Nitin Jain
Delhi High Court · (2025) 05 DEL CK 2489
CPC-Order I Rule 10
COURT ARCHIVE
Delhi High Court judgments
1,29,263 judgments · page 781 of 6,464
High Courts06 May 2025Disposed Of
B M Tiwari Vs Ramdin Gupta
Delhi High Court · (2025) 05 DEL CK 2491
CPC-Order VI Rule 17
High Courts06 May 2025Disposed Of
Ram Meher(D) Thr Lr Vs Mukesh & Anr.
Delhi High Court · (2025) 05 DEL CK 2492
High Courts06 May 2025Disposed Of
Radhika Julka Vs Gaurav Julka
Delhi High Court · (2025) 05 DEL CK 2494
CPC-Order XII Rule 6Constitution of India-Article 227
High Courts06 May 2025Disposed Of
Peter A Fernandes Vs O P Manchanda & Anr.
Delhi High Court · (2025) 05 DEL CK 2496
CPC-Order VII Rule 10, VII Rule 11
High Courts06 May 2025Allowed
Som Dutt Sharma & Ors. Vs Munni Lal & Ors.
Delhi High Court · (2025) 05 DEL CK 2498
Delhi Rent Control Act, 1995-Section 38
High Courts06 May 2025Dismissed
Mohini Devi & Ors. Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 2520
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2)
High Courts06 May 2025Dismissed
Smt. Bimla Devi Vs The State & Ors.
Delhi High Court · (2025) 05 DEL CK 2546
Indian Succession Act, 1925-Section 299, 222, 63Hindu Succession Act, 1956-Section 14(1), 14(2)Evidence Act-Section 68
High Courts06 May 2025Allowed
Chander Shekhar & Anr. Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 2547
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(b), 123(c)(2), 124A, 2(29)
High Courts06 May 2025Dismissed
Shri Bijay Singh & Anr. Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 2551
Railway Claims Tribunal Act, 1987-Section 23, 16, 13 (1A)Railways Act, 1989-Section 123(c), 123(c)(2), 124-ACode of Civil Procedure, 1908
High Courts06 May 2025Dismissed
Smt. Kanta Devi & Ors. Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 2555
Railways Act, 1989-Section 23, 123 (c), 124-A, 2 (29)Railway Claims Tribunal Act, 1923-Section 16Indian Evidence Act-Section 101, 102, 103, 106, Illustration (b) to Section 106
High Courts06 May 2025Dismissed
Anoop Sharma Vs Bhushan Kumar Narula & Ors.
Delhi High Court · (2025) 05 DEL CK 2556
Code of Civil Procedure, 1908-Section 96, Order XLVII Rule 1, XXXIX Rules 1 and 2, VI Rule 17Delhi Societies Registration Act, 1860
High Courts06 May 2025Allowed
Himanshu Yadav & Ors. Vs The State (Govt. Of NCT Delhi) & Anr.
Delhi High Court · (2025) 05 DEL CK 2570
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 308, 452, 34, 324, 341
High Courts06 May 2025Allowed
Karan Arora & Ors. Vs State Of Delhi NCT & Anr.
Delhi High Court · (2025) 05 DEL CK 2573
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498-A, 406, 34Hindu Marriage Act, 1955-Section 13-B(2)
High Courts06 May 2025Allowed
Umesh Chand Tyagi Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 2589
Constitution of India-Article 226, 14Code of Civil Procedure,1908 (CPC)-Section 151GPF (Central Services) Rules, 1960-Rule 11
High Courts06 May 2025Disposed Of
Sachin Tomar@Sonu Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2607
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 506, 509
High Courts06 May 2025
Mohd Danish Vs The State NCT. Of Delhi
Delhi High Court · (2025) 05 DEL CK 2608
Code of Criminal Procedure, 1973-Sections 439, 482, 164, 161Indian Penal Code, 1860-Sections 376, 384, 406, 354CInformation Technology Act, 2000-Section 67A
High Courts06 May 2025Dismissed
Union Of India & Ors. Vs Ex Sgt Akhileshwar Singh Yadav
Delhi High Court · (2025) 05 DEL CK 2649
Constitution of India-Article 226
High Courts06 May 2025Dismissed
Union Of India & Ors. Vs Ex Mc Era-II Brahampal Singh Khatana (No. 194153-H)
Delhi High Court · (2025) 05 DEL CK 2651
Constitution of India-Article 226
High Courts06 May 2025Disposed Of
Roshan Kumar Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 2654