High Courts02 May 2025Disposed Of
Rajnikant Vs Union Of India & Ors.
Delhi High Court · (2025) 05 DEL CK 1586
COURT ARCHIVE
Delhi High Court judgments
1,29,420 judgments · page 793 of 6,471
High Courts02 May 2025Dismissed
Rakesh Kumar Meena Vs Union Of India & Ors
Delhi High Court · (2025) 05 DEL CK 1585
The Railway Servants (Discipline and Appeal) Rules, 1968-Rule 9(9), 10, 11(2)
High Courts02 May 2025Dismissed
Rakesh Verma Vs Mrs. Jasvinder Kaur Walia
Delhi High Court · (2025) 05 DEL CK 1584
Transfer of Property Act, 1882-Section 106, 111CPC-Order VIII Rule 10, XXXIX Rule 10, XII Rule 6, XIIIA Rule 2, XXXVIII Rule 5, XX Rule 12Commercial Courts Act, 2015
High Courts02 May 2025Disposed Of
Sanjay Kumar Jain Vs Rajan Kumar Jain & Anr.
Delhi High Court · (2025) 05 DEL CK 1580
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 9
High Courts02 May 2025Dismissed
Harshvardhan Metals Ltd & Anr. Vs ISF Commodities (P) Ltd
Delhi High Court · (2025) 05 DEL CK 1579
Code of Civil Procedure, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 34General Clauses Act-Section 3(51)
High Courts02 May 2025Allowed
Nine Rivers Capital Limited Vs Gokul Patnaik & Anr.
Delhi High Court · (2025) 05 DEL CK 1578
Arbitration and Conciliation Act, 1996-Section 44, 47, 49, 48, 48(1), 48(1)(b), 48(1)(c), 48(2)(b), 2(1)(e), 9, 18, 24(3), 26, 34(2)(a)(iii), 75, 81Code of Civil Procedure, 1908-Order XXI, Section 151, XXI Rule 41(2)Indian Contract Act, 1872-Section 23
High Courts02 May 2025Disposed Of
Naya Samaj Parents Association Through Its President Vs Apeejay School Sheikh Sarai & Anr.
Delhi High Court · (2025) 05 DEL CK 1576
Delhi School Education Rules, 1973-Rule 35, 180(3)Delhi School Education Act, 1973-Section 17(3), 18(5)DSEAR, 1973-Section 24(3)
High Courts02 May 2025Allowed
Rajeev Kumar Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 05 DEL CK 1572
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 379, 411I.T.-Sections 66B, 66C
High Courts02 May 2025Allowed
Jai Shukla & Anr. Vs State of NCT of Delhi & Anr.
Delhi High Court · (2025) 05 DEL CK 1571
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Hindu Marriage Act, 1955-Section 13B(1)Indian Penal Code-Section 498A, 406, 34
High Courts02 May 2025Dismissed
Union Of India & Ors. Vs Ex Jwo Bikram Kumar Singh
Delhi High Court · (2025) 05 DEL CK 1570
Constitution of India-Article 226
High Courts02 May 2025Allowed
Barkat Ali Vs The State NCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 1568
IPC-Section 302/365/396/412/120B/34, 302, 411/414
High Courts02 May 2025Dismissed
Sukhbir Alias Kallu Vs State Of GNCT Of Delhi
Delhi High Court · (2025) 05 DEL CK 1567
BNS-Section 319(2), 318(4), 61(2), 309(4), 311, 345(3)
High Courts02 May 2025Dismissed
Shri Manoj Sabharwal Vs Shri Azad Ali
Delhi High Court · (2025) 05 DEL CK 1564
Delhi Shops & Establishments Act, 1954-Section 21
High Courts02 May 2025Dismissed
Exclusive Capital Ltd. Vs Silver And C.Z. International
Delhi High Court · (2025) 05 DEL CK 1559
Commercial Courts Act, 2015-Section 12A, 12-ACode of Civil Procedure, 1908-Order XXXVIII Rule 5, VII Rule 11, 7 Rule 11, Section 80Legal Services Authorities Act, 1987
High Courts02 May 2025Disposed Of
Government of NCT of Delhi & Ors. Vs Sunil Kumar & Ors.
Delhi High Court · (2025) 05 DEL CK 1555
High Courts02 May 2025Allowed
Uttam Kumar Daga Vs The State (NCT of Delhi) & Anr.
Delhi High Court · (2025) 05 DEL CK 1554
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1)Companies Act, 2013-Section 168(1)
High Courts02 May 2025Dismissed
Ajay Kumar Vs The State (NCT Of Delhi) Through The Standing Counsel (Criminal)
Delhi High Court · (2025) 05 DEL CK 1553
Code of Criminal Procedure, 1973-Section 482, 125Protection of Women from Domestic Violence Act, 2005Indian Penal Code, 1860-Section 498A, 323, 406, 506, 34
High Courts02 May 2025Dismissed
Pawan Khendelwal Vs Shankar Mallick
Delhi High Court · (2025) 05 DEL CK 1552
Code of Criminal Procedure, 1973-Section 378(4), 313, 251Negotiable Instruments Act, 1881-Section 138, 139, 118, 20, 87Indian Evidence Act, 1872-Section 65B
High Courts02 May 2025Allowed
Ratnagiri Gas And Power Private Limited Vs Assistant Commissioner Of Income Tax Circle 19(1), Delhi & Ors.
Delhi High Court · (2025) 05 DEL CK 1582
Income Tax Act, 1961-Section 132, 132A, 143(2), 143(3), 147, 147(1), 148, 148A(a), 148A(b), 148A(d), 149(1), 149(1)(a), 149(1)(b), 151, 153A, 153C, 154, 155Constitution of India-Article 226, 142Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts02 May 2025Allowed
Lalit Gulati Vs Assistant Commissioner Of Income Tax, Circle 28(1), Delhi & Ors.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 148, 148A, 148A(b), 148A(d), 149, 149(1)(b), 151Finance Act 2021Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3