High Courts02 Apr 2025Dismissed
Randeep Singh Vs State Nct Of Delhi Through Sho & Anr
Delhi High Court · (2025) 04 DEL CK 0925
Indian Penal Code , 1860 - Section 174A, 376, 377, 506
COURT ARCHIVE
Delhi High Court judgments
1,29,939 judgments · page 841 of 6,497
High Courts02 Apr 2025Dismissed
Moirangthem Anand Singh Vs National Investigation Agency (NIA)
Delhi High Court · (2025) 04 DEL CK 0924
Constitution of India, 1950 - Article 21Code of Criminal Procedure 1973 - Section 144, 267, 439Indian Penal Code , 1860 - Section 120B, 121A, 122, 170, 416, 419, 506
High Courts02 Apr 2025Dismissed
M/s CNR Exports Vs Mohd. Qadeer Prop. Of M/S Mehtab Export House
Delhi High Court · (2025) 04 DEL CK 0923
Code of Civil Procedure, 1908 - Order 41Commercial Courts Act, 2015 - Section 13(2)Evidence Act, 1872 - Section 65B
High Courts02 Apr 2025Dismissed
Deepak Kumar Singh Vs Union Of India & Ors
Delhi High Court · (2025) 04 DEL CK 0922
Constitution of India, 1950 - Article 226Indian Penal Code , 1860 - Section 302Arms Act, 1950 - Section 25, 27
High Courts02 Apr 2025Disposed Of
Delhi Transport Infrastructure Development Corporation Ltd Vs Mukesh Singh & Anr
Delhi High Court · (2025) 04 DEL CK 0908
Rights of Persons With Disabilities Act, 2016 - Section 2, 2(y), 2(za)
High Courts02 Apr 2025Disposed Of
Mankind Pharma Limited Vs Preet Kamal Grewal And Anr
Delhi High Court · (2025) 04 DEL CK 0907
Trade Marks Act of 1999 - Section 2(1)(zg), 11(1), 11(2), 57, 57(2)
High Courts01 Apr 2025Disposed Of
Salman Ahmad & Ors. Vs Govt Of NCT Of Delhi Labour Department & Anr.
Delhi High Court · (2025) 04 DEL CK 2075
Industrial Disputes Act, 1947-Section 33, 33(1)(a)
High Courts01 Apr 2025Allowed
Ravi Zhinga Vs Narcotics Control Bureau
Delhi High Court · (2025) 04 DEL CK 2074
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 20(b), 22(c), 23(c), 27A, 29, 67, 37, 19, 24, 42, 53, 2(xxiii), 2(xx), 37(1)(b)(ii)Indian Evidence Act, 1872-Section 65B, 25Code of Criminal Procedure, 1973-Section 436A
High Courts01 Apr 2025Allowed
Mike Anthony (In JC) Vs Narcotics Control Bureau
Delhi High Court · 2024 INSC 1045
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 2(xx), 2(xxiii), 8(c), 19, 22(c), 23(c), 24, 27-A, 29, 37, 37(1)(b)(ii), 52A, 67Code of Criminal Procedure, 1973Constitution of India-Article 21
High Courts01 Apr 2025Allowed
Manish Kumar Vs State Of NCT Delhi
Delhi High Court · (2025) 04 DEL CK 2055
Code of Criminal Procedure, 1973-Section 397, 401, 482, 386, 389, 391, 307, 379Indian Penal Code, 1860-Section 279, 304AMotor Vehicles Act, 1988-Section 133
High Courts01 Apr 2025Dismissed
Sunav Steel Private Limited & Ors. Vs State Of Nct Of Delhi Through Standing Counsel & Anr.
Delhi High Court · (2025) 04 DEL CK 2053
Negotiable Instruments Act, 1881-Section 138, 139, 140, 141, 142Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Code of Criminal Procedure-Section 482
High Courts01 Apr 2025Disposed Of
Alka Kaushal Vs Gulshan Arora
Delhi High Court · (2025) 04 DEL CK 2049
Negotiable Instruments Act, 1881-Section 138, 47, 48, 118, 139Code of Criminal Procedure, 1973-Section 251, 311, 313, 397Indian Evidence Act, 1872-Section 114(g)
High Courts01 Apr 2025Disposed Of
Kotak Mahindra Prime Ltd Vs Rinki Dutt & Anr.
Delhi High Court · (2025) 04 DEL CK 2046
Arbitration and Conciliation Act, 1996-Section 11(5), 12, IVth ScheduleCompanies Act 1956Indian Stamp Act, 1899
High Courts01 Apr 2025Dismissed
Shahnaz Hussain Vs Suresh Dhanuka
Delhi High Court · (2025) 04 DEL CK 2041
Constitution of India-Article 226, 227Arbitration and Conciliation Act-Section 5, 16
High Courts01 Apr 2025Dismissed
J. Dalvin Suresh Vs Central Bureau Of Investigation & Anr.
Delhi High Court · (2025) 04 DEL CK 2040
Constitution of India-Article 226, 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 230, 173, 180(3), 183, 193(6), 193(7)Bharatiya Nyaya Sanhita, 2023-Section 105, 106(1), 115(2), 290, 3(5)
High Courts01 Apr 2025Disposed Of
CHL Limited Vs M/s. Retail Concepts And Designs & Anr.
Delhi High Court · (2025) 04 DEL CK 2039
Arbitration and Conciliation Act, 1996-Section 12, IVth Schedule
High Courts01 Apr 2025Allowed
Aditya @ Jakhmi Vs State Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 2033
IPC-Section 307, 34Arms Act-Section 25, 27
High Courts01 Apr 2025Disposed Of
Seema Rani Vs Umesh Kumar Trehan
Delhi High Court · (2025) 04 DEL CK 2029
High Courts01 Apr 2025Allowed
Rohit Agrawal Vs M/S Amaze Solution & Ors.
Delhi High Court · (2025) 04 DEL CK 2028
High Courts01 Apr 2025Dismissed
R K Nagpal Vs Priya Arora
Delhi High Court · (2025) 04 DEL CK 2022
CPC-Order IX Rule 2Constitution of India-Article 227