High Courts17 Apr 2025Allowed
Meera Devi Vs State Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 1029
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 818 of 6,480
High Courts17 Apr 2025Allowed
M/s MGI Developers And Promoters And Anr Vs Sumit Bansal
Delhi High Court · (2025) 04 DEL CK 1028
Code of Criminal Procedure Code, 1973 - Section 155(2), 156(1), 482Negotiable Instruments Act, 1881 - Section 138, 139, 141, 142
High Courts17 Apr 2025Disposed Of
Himanshu Shekhar Vs Mamta Shekhar
Delhi High Court · (2025) 04 DEL CK 1027
High Courts17 Apr 2025Disposed Of
Mohd Iqbal & Ors Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 04 DEL CK 1026
High Courts17 Apr 2025Disposed Of
M/s Singh Finlease Pvt. Ltd Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2025) 04 DEL CK 1025
Indian Penal Code , 1860 - Section 34, 120B, 420, 467, 468
High Courts17 Apr 2025Dismissed
Manoj Goyal Vs Sumit Bansal
Delhi High Court · (2025) 04 DEL CK 1024
Code of Criminal Procedure Code, 1973 - Section 155(2), 156(1), 482Negotiable Instruments Act, 1881 - Section 138, 139, 141, 142
High Courts17 Apr 2025Disposed Of
National Insurance Co. Ltd Vs Harendra Singh @ Harendra Chaudhary & Anr
Delhi High Court · (2025) 04 DEL CK 1023
Employees' Compensation Act, 1923 - Section 2(g), 2(l), 4, 4A(3), 4A(3)(b)
High Courts17 Apr 2025Disposed Of
Kurmamoses Vs Sunspot Cafe Private Limited
Delhi High Court · (2025) 04 DEL CK 1022
High Courts17 Apr 2025Dismissed
Hippocampus Infotech Private Ltd And Anr Through Director/Authorised Signatory Vs State Nct Of Delhi And Anr
Delhi High Court · (2025) 04 DEL CK 1010
Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure Code, 1973 - Section 311, 313Negotiable Instruments Act, 1881 - Section 138, 145(2)
High Courts17 Apr 2025Dismissed
Union Of India & Anr Vs Sudhir Tyagi
Delhi High Court · (2025) 04 DEL CK 1009
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151Arbitration & Conciliation Act, 1996 - Section 31, 31(7)(a), 31(7)(b), 34, 36
High Courts16 Apr 2025Dismissed
Ashish Kumar Vs Union Of India & Anr.
Delhi High Court · (2025) 04 DEL CK 2429
FCI (Staff) Regulations, 1971-Regulation 9 (a), 9 (b) (i)Constitution of India-Article 14, 16(1)
High Courts16 Apr 2025Disposed Of
HSH Nordbank AG Vs Goodwill Hospital And Research Centre Limited
Delhi High Court · (2025) 04 DEL CK 2169
Companies Act, 1956-Sections 433, 434, 439, 441, 454, 456, 481, 555Companies (Court) Rules, 1959-Rule 130Limitation Act, 1963
High Courts16 Apr 2025Dismissed
Harbhajan Singh Vs Chanchal Singh Deol & Ors.
Delhi High Court · (2025) 04 DEL CK 2164
Code of Civil Procedure, 1908-Section 115, 149, 151, Order VII Rule 11, VII Rule 11(c)
High Courts16 Apr 2025Dismissed
Sundeep Kumar Verma Vs Archana Singh
Delhi High Court · (2025) 04 DEL CK 2161
Code of Civil Procedure, 1908-Section 115, Order IX Rule 9Limitation Act, 1963-Section 5
High Courts16 Apr 2025Allowed
Diageo Scotland Limited Vs Prachi Verma & Anr.
Delhi High Court · (2025) 04 DEL CK 2180
Trade Marks Act, 1999-Section 91, 11, 28Trade Marks Rules, 2017-Rule 46
High Courts16 Apr 2025Disposed Of
Gurpreet Singh @ Bawa @ Baba Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2200
BNSS, 2023-Section 483IPC-Sections 406, 467, 468, 471, 420, 170, 120BConstitution of India-Article 21
High Courts16 Apr 2025Dismissed
Bhavna Lather Vs State Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2198
BNSS, 2023-Section 482CrPC-Section 438, 82, 41A, 204IPC-Sections 406, 420, 120B, 409, 467, 468, 471, 463
High Courts16 Apr 2025Disposed Of
Dr. (Mrs.) Sharda Arya Vs Union Of India & Ors
Delhi High Court · (2025) 04 DEL CK 2197
Constitution of India-Article 226Contributory Provident Fund Rules (India), 1962Town and Country Planning Act, 1947
High Courts16 Apr 2025Dismissed
Radha Kushwaha Vs State (NCT Of Delhi)
Delhi High Court · (2025) 04 DEL CK 2243
Code of Criminal Procedure, 1973-Section 482, 306, 307, 296, 308CrPC, 1898-Section 337Bharatiya Nagrika Suraksha Sanhita, 2023-Section 528
High Courts16 Apr 2025
Mehta Prashantbhai Mukundray Partner M/s Coal Corporation Vs M/s Magnifico Minerals Pvt Ltd
Delhi High Court · (2025) 04 DEL CK 2240
Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, proviso to Section 138, 141, 142Companies Act, 1956