COURT ARCHIVE

Delhi High Court judgments

1,29,596 judgments · page 805 of 6,480

High Courts25 Apr 2025Allowed

Walimuddin Khan & Ors. Vs Union Of India & Ors.

Delhi High Court · (2025) 04 DEL CK 2486

Constitution of India-Article 226General Reserve Engineer Force Group 'C' and Group 'D' Recruitment Rules, 1982Central Civil Services (Revised Pay) Rules, 2008-Section 11

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High Courts25 Apr 2025Dismissed

Govt Of NCT Of Delhi & Anr. Vs Ashish Kumar & Ors.

Delhi High Court · 2025 INSC 425

RTI Act

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High Courts25 Apr 2025Allowed

Mohd Athar Anjum Vs Assistant Commissioner Of Income Tax Central Circle 28, Delhi

Delhi High Court · (2025) 04 DEL CK 2368

Income Tax Act, 1961-Section 147, 139, 133A, 148A(b), 148, 149, 149(1), 149(1)(b), Explanation of Section 149, 148A(d), 149(1A)

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High Courts25 Apr 2025

Mukesh Gupta @ Mukesh Kumar Gupta Vs Central Bureau Of Investigation

Delhi High Court · (2025) 04 DEL CK 2122

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High Courts25 Apr 2025Dismissed

Union Of India & Ors. Vs Ex Wo Kishore Kumar Tomar

Delhi High Court · (2025) 04 DEL CK 2119

Constitution of India-Article 226

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High Courts25 Apr 2025Disposed Of

Chand Vs State NCT Of Delhi

Delhi High Court · (2025) 04 DEL CK 2115

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotics Drugs and Psychotropic Substances Act, 1985-Section 15, 18, 25, 29, 37, 42, 50, 55

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High Courts25 Apr 2025Disposed Of

Walimuddin Khan And Ors Vs Union Of India And Ors

Delhi High Court · (2025) 04 DEL CK 1080

Constitution of India, 1950 - Article 226

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High Courts25 Apr 2025Allowed

Lalit Choudhary & Ors Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2025) 04 DEL CK 1079

Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 528Indian Penal Code , 1860 - Section 34, 406, 498ADowry Prohibition Act, 1961 - Section 4

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High Courts25 Apr 2025Allowed

Vineet Kapur Vs Registrar Of Trade Marks

Delhi High Court · (2025) 04 DEL CK 1078

Trade Marks Act, 1999 - Section 2(1)(m), 9, 91Trade Marks Rules, 2017 - Section 156

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High Courts25 Apr 2025Allowed

Mukesh Gupta @ Mukesh Kumar Gupta Vs Central Bureau Of Investigation

Delhi High Court · (2025) 04 DEL CK 1077

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High Courts25 Apr 2025Dismissed

Vijay Kumar Vs State Nct Of Delhi

Delhi High Court · (2025) 04 DEL CK 1076

Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20, 21, 25

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High Courts25 Apr 2025Allowed

M/s Modern Snacks Private Limited Vs Kamran Ghani And Anr

Delhi High Court · (2025) 04 DEL CK 1075

Copyright Act of 1976 - Section 45Trade Marks Act, 1999 - Section 2(1)(zg)Delhi High Court Intellectual Property Rights Division Rules, 2022 - Rule 2(b)

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High Courts25 Apr 2025Dismissed

Govt Of Nct Of Delhi And Anr Vs Ashish Kumar And Ors

Delhi High Court · (2025) 04 DEL CK 1074

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High Courts25 Apr 2025Dismissed

M/s Kranti Soap Pvt. Ltd. & Ors Vs M/s Deep Chand Arya Industries

Delhi High Court · (2025) 04 DEL CK 1073

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 6 Rule 2, Order 6 Rule 4, Order 14 Rule 5Commercial Courts Act, 2015 - Section 2(1)(c), 2(1)(i), 6, 12, 12(1)(d), 21

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High Courts25 Apr 2025Disposed Of

Mohammad Israil (Senior Citizen) Vs State (Govt. Of Nct Of Delhi) & Ors

Delhi High Court · (2025) 04 DEL CK 1072

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High Courts25 Apr 2025Disposed Of

Ashwani Khatri Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2025) 04 DEL CK 1071

Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 483Indian Penal Code , 1860 - Section 34, 302, 308, 323

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High Courts25 Apr 2025Dismissed

Pravinast Pandey Vs Union Of India & Ors

Delhi High Court · (2025) 04 DEL CK 1070

Constitution of India, 1950 - Article 226

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High Courts25 Apr 2025Allowed

Jyoti Gupta Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2025) 04 DEL CK 1069

Indian Penal Code , 1860 - Section 411Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 309(4), 311, 317

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High Courts24 Apr 2025Dismissed

Ex Lt Col Prawin Kumar Vs Union Of India & Ors.

Delhi High Court · (2025) 04 DEL CK 2453

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High Courts24 Apr 2025Disposed Of

T.R. Chadha And Co. LLP. Vs Satyanarayan Jhunjhunwala & Ors.

Delhi High Court · (2025) 04 DEL CK 2170

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), 14 Rule 2Specific Relief Act, 1963-Section 31Indian Stamp Act, 1899-Section 2(14)

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