High Courts05 May 2025
Akash Vs The State Of NCT Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 2276
Bharatiya Nyaya Sanhita, 2023-Sections 70, 61(2), 123BNSS-Section 183IPC-Section 376
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Delhi High Court judgments
1,29,369 judgments · page 788 of 6,469
High Courts05 May 2025Disposed Of
MS XXX Vs State & Ors.
Delhi High Court · (2025) 05 DEL CK 2275
Indian Penal Code, 1860-Sections 376, 328, 354, 354A, 354D, 506, 495Code of Criminal Procedure, 1973-Sections 88, 164, 170, 173, 437, 438, 439, 439(2), 482Constitution of India-Article 21
High Courts05 May 2025
Taslim Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 2256
Bhartiya Nagrika Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 302, 307, 201, 120B, 34, 377Arms Act-Sections 25, 27, 54
High Courts05 May 2025Dismissed
Ms AAA Vs State & Anr.
Delhi High Court · (2025) 05 DEL CK 2261
Indian Penal Code, 1860-Sections 376, 506, 509Code of Criminal Procedure, 1973-Section 164
High Courts05 May 2025Disposed Of
Barun Kumar Vs M S Groupe Seb India Pvt. Ltd.
Delhi High Court · (2025) 05 DEL CK 2270
NI Act-Section 138Companies Act, 1956Code of Civil Procedure-Order XXXVII, 37, XXXVII Rule 3
High Courts05 May 2025
PCL STICCO (JV) Vs National Highways Authority Of India
Delhi High Court · (2025) 05 DEL CK 2274
Commercial Courts Act, 2015-Section 13(1A)Arbitration and Conciliation Act, 1996-Section 36, 34, 37, 37(1)(b)Code of Civil Procedure, 1908-Order XXI Rule 1, XXI Rule 1(1)(a), XXI Rule 1(1)(b), XXI Rule 1(1)(c), XXI Rule 1(2), XXI Rule 1(3), XXI Rule 1(4), XXI Rule 1(5)
High Courts05 May 2025Dismissed
American Express Banking Corporation (India Branch) Vs Assistant Director Of Income Tax, Circle 1(1), International Taxation, New Delhi
Delhi High Court · (2025) 05 DEL CK 2251
Income Tax Act, 1961-Section 260A, 92CA(3), 143(3), 144C, 92C, 92C(3), 92-D(1), 92-D(3)
High Courts05 May 2025Allowed
Regent Continental Vs Nakul Associates
Delhi High Court · (2025) 05 DEL CK 2248
Commercial Courts Act, 2015-Section 13(1A)Code of Civil Procedure, 1908-Order XXXVII, Rule 3
High Courts05 May 2025Allowed
M/s S And S Construction Co. Vs Union Of India
Delhi High Court · (2025) 05 DEL CK 2216
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(5), 12, Fourth ScheduleIndian Contract Act, 1872-Section 28, 28(b)Limitation Act, 1963
High Courts05 May 2025Dismissed
S C Gupta Vs Union of India & Anr.
Delhi High Court · (2025) 05 DEL CK 2220
Constitution of India-Article 226, 14, 21, 300A, Part IIICustoms Act, 1962Central Excise Act, 1944
High Courts05 May 2025Dismissed
M/s VVA Developers Pvt Ltd Through Its Authorised Representative Vs Vinod Tyagi
Delhi High Court · (2025) 05 DEL CK 2206
Civil Procedure Code, 1908-Order III Rule 5, VI Rule 14A, XXI Rules 22, 24 and 25, XXVI Rule 17, XXVII Rule 3, XXIX Rule 2, XXXVII Rule 3(2), XXXVIII Rule 1, Appendix BCriminal Procedure Code, 1973Bhartiya Nagarik Suraksha Sanhita, 2023-Section 63, 72, 84, 225, 227
High Courts05 May 2025DisposedOf
Rahul Jain Vs FIITJEE Ltd. & Anr
Delhi High Court · (2025) 05 DEL CK 0988
Arbitration and Conciliation, 1996- Section 8, 11, 11(6), 12(2), 21
High Courts05 May 2025Disposed Of
Virender Sharma & Anr Vs Monica Bhardwaj & Anr
Delhi High Court · (2025) 05 DEL CK 0834
Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 - Rule 22(3)
High Courts05 May 2025Disposed Of
Sunita Arora Vs Sadhna Batra & Anr
Delhi High Court · (2025) 05 DEL CK 0824
High Courts05 May 2025Disposed Of
Jayant Ghadia Vs District And Session Judge Hq Administrative Judge Central Tis Hazari Court Delhi & Anr
Delhi High Court · (2025) 05 DEL CK 0823
High Courts05 May 2025Dismissed
Anuj Kumar Gupta Vs Arvind Kumar & Ors
Delhi High Court · (2025) 05 DEL CK 0822
Code of Criminal Procedure, 1973 - Section 197, 200Indian Penal Code , 1860 - Section 120B, 420, 468, 471Delhi Police Act, 1978 - Section 140
High Courts05 May 2025Disposed Of
M/s Ashok Aggarwal And Sons Vs Amrose Singapore Pte. Ltd & Ors
Delhi High Court · (2025) 05 DEL CK 0821
High Courts05 May 2025Dismissed
Arjun Sarkar Vs State Of Nct Of Delhi
Delhi High Court · (2025) 05 DEL CK 0819
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20, 29, 37, 37(1)(b), 50, 52A
High Courts05 May 2025Dismissed
Pradip Barman Vs State Of Nct Of Delhi
Delhi High Court · (2025) 05 DEL CK 0818
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20, 29, 37, 37(1)(b), 50, 52A
High Courts05 May 2025Dismissed
S C Gupta Vs Union Of India And Anr
Delhi High Court · (2025) 05 DEL CK 0817
Constitution of India, 1950 - Article 14, 21, 226, 300ACode of Civil Procedure, 1908 - Section 11, 141, Order 2 Rule 2