CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,29,596 judgments · page 815 of 6,480

High Courts21 Apr 2025Allowed

Rizwan Ahmad & Ors Vs State (Nct Of Delhi) & Anr

Delhi High Court · (2025) 04 DEL CK 1047

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code , 1860 - Section 34, 379, 406, 420, 494, 498AProtection of Women from Domestic Violence Act, 2005 - Section 12
Read judgment
High Courts21 Apr 2025Disposed Of

Sameer Saifi Vs State Of Nct Of Delhi

Delhi High Court · (2025) 04 DEL CK 1044

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure Code, 1973 - Section 161Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 110, 115(2)
Read judgment
High Courts17 Apr 2025Dismissed

Vijay Kohli & Anr. Vs Sanjay Jethwani

Delhi High Court · (2025) 04 DEL CK 2171

Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 11, VII Rule 10 and 10ACommercial Courts Act, 2015-Section 2(1)(c), 2(1)(c)(vi), 2(c)(vii), 2(1)(i), 6, 11
Read judgment
High Courts17 Apr 2025Dismissed

Sukh Devi Vs Saroj

Delhi High Court · (2025) 04 DEL CK 2166

Code of Civil Procedure, 1908-Order XII Rule 6, 8 Rules 3, 4 & 5, Section 115
Read judgment
High Courts17 Apr 2025Dismissed

Mr Manoj Goyal Vs Sh Sumit Bansal

Delhi High Court · (2025) 04 DEL CK 2244

Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), Chapter XIVNegotiable Instruments Act, 1881-Section 138, 139, 141, 142Constitution of India-Article 20, 226
Read judgment
High Courts17 Apr 2025Allowed

Punjab And Sind Bank Vs Mr. Dheeraj & Ors.

Delhi High Court · (2025) 04 DEL CK 2230

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Criminal Procedure Code, 1973-Section 340Constitution of India-Article 227
Read judgment