COURT ARCHIVE

Delhi High Court judgments

1,30,494 judgments · page 880 of 6,525

High Courts25 Feb 2025

Manoranjan Patra & Ors. Vs Union Of India & Anr.

Delhi High Court · (2025) 02 DEL CK 1656

Constitution of India-Article 14Central Reserve Police Force Group 'B' and 'C' (Radio Operator, Crypto, Technical, Radio Fitter, Draughtsman) (Non-Gazetted) Male or Female ranks (Signals) Recruitment Rules, 2006

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High Courts25 Feb 2025

Sujovit Sarkar & Ors. Vs Union Of India

Delhi High Court · (2025) 02 DEL CK 1657

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High Courts25 Feb 2025

Central Board Of Secondary Education Through Its Secretary Vs Ravindra Singh & Ors.

Delhi High Court · (2025) 02 DEL CK 1579

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High Courts25 Feb 2025

Staff Selection Commission & Anr. Vs Ram Swaroop Dagar

Delhi High Court · (2025) 02 DEL CK 1577

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High Courts25 Feb 2025

Staff Selection Commission & Ors. Vs Manish Kumar

Delhi High Court · (2025) 02 DEL CK 1575

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High Courts25 Feb 2025

Staff Selection Commission & Anr. Vs Rohanpal Singh

Delhi High Court · (2025) 02 DEL CK 1574

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High Courts25 Feb 2025

Mohd Iqbal Vs State Nct Of Delhi

Delhi High Court · (2025) 02 DEL CK 1658

POCSO Act-Section 10 read with Section 9(e)Indian Penal Code, 1860-Section 354ACr.PC-Section 313

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High Courts25 Feb 2025

Sandeep Kapoor Vs The State (Govt Of Nct Delhi) & Anr.

Delhi High Court · (2025) 02 DEL CK 1659

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528Indian Penal Code, 1860-Section 287, 337, 338

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High Courts25 Feb 2025Allowed

Lifestyle Equities CV & Anr. Vs Amazon Technologies, Inc. & Ors.

Delhi High Court · (2025) 02 DEL CK 1470

High Court of Delhi Rules for Video Conferencing for Courts, 2021-Rule 5.1Code of Civil Procedure, 1908-Order VIII Rule 10, XIII-A, Sections 35-A, 35-BCommercial Courts Act, 2015

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High Courts25 Feb 2025

Sh. Satya Prakash & Anr. Vs State & Anr.

Delhi High Court · (2025) 02 DEL CK 1471

Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Section 354, 509, 34, 323, 354B, 506Constitution of India-Article 226

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High Courts25 Feb 2025

State Vs Shivji

Delhi High Court · (2025) 02 DEL CK 1472

Code of Criminal Procedure, 1973-Section 378, 164, 313Indian Penal Code, 1860-Section 377, 34, 506POCSO Act-Section 6

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High Courts25 Feb 2025

Yashvardhan Vs Union Of India & Anr.

Delhi High Court · (2025) 02 DEL CK 1473

Constitution of India-Article 226Right to Information Act, 2005

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High Courts25 Feb 2025

Devesh Bhardwaj Vs State & Anr.

Delhi High Court · (2025) 02 DEL CK 1474

Code of Criminal Procedure, 1973-Section 482, 164Indian Penal Code, 1860-Section 376

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High Courts25 Feb 2025

Babban Giri & Ors. Vs State Of Nct Delhi

Delhi High Court · (2025) 02 DEL CK 1475

Indian Penal Code, 1860-Section 323, 354, 354B, 376D, 506, 506(II), 509, 34, 341Code of Criminal Procedure, 1973-Section 164, 397, 401, 482

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High Courts25 Feb 2025

Virender Kumar & Ors. Vs State Nct Of Delhi

Delhi High Court · (2025) 02 DEL CK 1476

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 428, 528Cr.P.C.-Section 195, 313, 397IPC-Section 34, 186, 332, 353, 506

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High Courts25 Feb 2025

Sodan Singh Rawat Vs Vipinta

Delhi High Court · (2025) 02 DEL CK 1477

Family Courts Act, 1984-Section 19(4)Code of Criminal Procedure, 1973-Section 397/401, 125

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High Courts25 Feb 2025

Government Of Madhya Pradesh Department Of Energy Vs Power Finance Corporation Ltd

Delhi High Court · (2025) 02 DEL CK 1478

Recovery of Debts and Bankruptcy Act, 1993-Section 19, 19(5)(i), 36(2)(ccd)Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing Rules, 2020-Rule 3, 4, 4(3)Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing (Amendment) Rules, 2021

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High Courts25 Feb 2025

Principal Commissioner Of Income Tax-7 Vs WGF Financial Services Pvt. Ltd.

Delhi High Court · (2025) 02 DEL CK 1479

Income Tax Act, 1961-Section 143(3), 36(1)(vii), 36(2), 36(2)(i), 41(1)Income Tax Act, 1922-Section 10(2)(xi), 10(2)(xv)

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High Courts25 Feb 2025

Rajendra Sachdeva Vs M/s A.C. Engineering Private Limited & Ors.

Delhi High Court · (2025) 02 DEL CK 1480

Civil Procedure Code-Section 96Indian Contract Act, 1872-Section 230

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High Courts25 Feb 2025

Mushir Alam Vs Narcotics Control Bureau

Delhi High Court · (2025) 02 DEL CK 1481

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8C, 22, 23, 29, 37, 67Constitution of India-Article 21

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