High Courts04 Feb 2025
Smt. Chando Devi & Ors. Vs Uttam Chand (Deceased) Through Lrs & Ors.
Delhi High Court · (2025) 02 DEL CK 1711
CPC-Section 37, 39(4), 47, 151, Order XXII Rule 1, XXII Rule 3, XXII Rule 4, XXII Rule 11
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Delhi High Court judgments
1,30,494 judgments · page 890 of 6,525
High Courts04 Feb 2025
Uttam Saikia & Ors. Vs Sashastra Seema Bal & Anr.
Delhi High Court · (2025) 02 DEL CK 1712
High Courts04 Feb 2025Allowed
Islam & Ors. Vs State
Delhi High Court · (2025) 02 DEL CK 1713
Code of Criminal Procedure, 1973-Section 374, 161, 313Indian Penal Code, 1860-Section 304 Part-II, 34, 341, 452, 304, 323
High Courts04 Feb 2025
Smt. Gurdial Kaur & Ors. Vs Charanjit Singh (Deceased) Thr Lrs & Ors.
Delhi High Court · (2025) 02 DEL CK 1714
Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 11, XXIII Rule 1Transfer of Property Act, 1882-Section 53ALimitation Act, 1963-Article 66 of Schedule II, Section 27
High Courts04 Feb 2025
Mr. Rajnish Bahl & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 02 DEL CK 1715
Criminal Procedure Code, 1973-Section 482, 200, 156(3), 91Companies Act, 1956-Section 397, 398
High Courts04 Feb 2025
Anil Kumar & Ors. Vs The State (Govt. Of Nct Delhi) & Ors.
Delhi High Court · (2025) 02 DEL CK 1716
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 354A, 323, 506, 509, 34, 341, 354, 354B, 354-B, 354D, 376, 376(D), 307, 308Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3
High Courts04 Feb 2025
National Insurance Co. Ltd. Vs Mamta Kumari & Ors.
Delhi High Court · (2025) 02 DEL CK 1677
Motor Vehicles Act, 1988-Section 173, 166
High Courts04 Feb 2025Allowed
Central Bureau Of Investigation Vs Mohit Garg
Delhi High Court · (2025) 02 DEL CK 1678
Constitution of India-Articles 226, 227Code of Criminal Procedure, 1973-Section 482, 93PC Act, 1988-Section 7, 13(1)(d), 17, 17A
High Courts04 Feb 2025
National Insurance Company Limited Vs Amresh Rana & Ors.
Delhi High Court · (2025) 02 DEL CK 1679
Motor Vehicles Act, 1988-Section 173, 166, 140IPC, 1860-Section 279, 34A, 427, 304A
High Courts04 Feb 2025
The Oriental Insurance Co. Ltd. Vs Dalvir Singh & Ors.
Delhi High Court · (2025) 02 DEL CK 1680
Motor Vehicles Act, 1988-Section 173, 166, 140, 163AIPC, 1860-Section 279, 304-A
High Courts04 Feb 2025
Sushil Aggarwal Vs Principal Commissioner Of Customs
Delhi High Court · (2025) 02 DEL CK 1487
Customs Act, 1962-Sections 112, 112(a), 112(b), 114A, 114AA, 108, 138B, 14, 111(d), 111(f), 111(i), 111(l), 111(m)Customs Valuation (Determination of Value of Imported Goods) Rules, 2007-Rules 5, 9, 12
High Courts04 Feb 2025
Shakti Rani Sharma & Ors. Vs State Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 02 DEL CK 1488
Constitution of India-Article 226Bharatiya Nagrik Suraksha Sanhita, 2023-Section 528
High Courts04 Feb 2025
Husky Injection Molding Systems Shanghai Ltd & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 02 DEL CK 1489
High Courts04 Feb 2025
Kanwaljeet Kaur Vs Assistant Commissioner Of Income Tax Circle (34) 1 Delhi & Ors.
Delhi High Court · (2025) 02 DEL CK 1490
Income-tax Act, 1961-Section 148, Proviso to Section 149, 149(1), 151, 151A, 153A, 153C, 153B, 153B(1), 153, 147, 148A, 144B, 143(3), 143(3A), 143(3B), 139, 127, 120, sub-sections (1), (2) and (5) of Section 120, 119, 132, 132A, 133A, 135A, 113, 158-BA, 90, 90ATaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3, 2(b)Finance Act, 2021
High Courts04 Feb 2025
Principal Commissioner Of Income Tax - 1 Vs M/s Chemester Food Industries Pvt. Ltd
Delhi High Court · (2025) 02 DEL CK 1491
Income Tax Act, 1961-Section 260A, 263, 143(1), 143(2), 142(1), 143(3), 47(xiii), 127Income Tax (Appellate Tribunal) Rules, 1963
High Courts04 Feb 2025
Dhirendra Kumar Sinha Vs Union Of India & Anr.
Delhi High Court · (2025) 02 DEL CK 1492
Constitution of India-Article 226Central Civil Services (Pension) Rules, 1972-Rule 55-A, clause (ii)Indian Contract Act 1872-Section 18
High Courts04 Feb 2025Dismissed
Mohinder Singh Vs Durgesh Kumar & Ors.
Delhi High Court · (2025) 02 DEL CK 1493
Code of Civil Procedure, 1908-Order VII Rule 11(a), VII Rule 11, 10Representation of People's Act, 1951-Section 36(4), 81, 82, 83, 83(1)(a), 84, 86, 87, 100, 101, 117, 123(7), 125, 126
High Courts04 Feb 2025Dismissed
Ramesh Kumar Khatri Vs Durgesh Pathak
Delhi High Court · (2025) 02 DEL CK 1504
Representation of the People Act, 1951-Sections 8(A), 77, 77(1), 77(2), 77(3), 81, 83, 83(1)(a), 87, 100, 100(1)(b), 100(1)(d)(iv), 123, 123(6), 124(4)Code of Civil Procedure, 1908-Order VI Rule 16, VII Rule 11(a) and (d)Conduct of Elections Rules, 1961-Rule 86, 90
High Courts04 Feb 2025
Ram Lal Gambhir Vs Delhi Development Authority & Ors.
Delhi High Court · (2025) 02 DEL CK 1494
High Courts04 Feb 2025Dismissed
Dr. Rashmi Saluja Vs Religare Enterprises Limited
Delhi High Court · (2025) 02 DEL CK 1225
Constitution of India, 1950- Article 12, 17, 311Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2Companies Act, 2013- Section 152, 152(6), 196, 196(2), 197, 198