COURT ARCHIVE
Delhi High Court judgments
1,30,494 judgments · page 903 of 6,525
High Courts21 Jan 2025Allowed
Yogesh Gupta Vs Central Bureau Of Investigation Through Its Principle Officer
Delhi High Court · (2025) 01 DEL CK 1735
Constitution of India, 1950 - Article 226Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 161, 482Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts21 Jan 2025Disposed Of
Om Prakash LakhinaVs UOI & Ors
Delhi High Court · (2025) 01 DEL CK 1734
Constitution of India, 1950 - Article 12, 226
High Courts21 Jan 2025Dismissed
Principal Commissioner Of Income Tax 1, New Delhi Vs DCM Shriram Ltd
Delhi High Court · (2025) 01 DEL CK 1722
Income Tax Act, 1961 - Section 80I, 80IA, 80IA(1), 80IA(8), 92, 92, 92A, 92B, 92C, 92D, 92E, 92F, 92BA, 115JB, 133(6), 260AIncome Tax Rules, 1962 - Section 10B
High Courts21 Jan 2025Disposed Of
M/s Om Gems And Jewellery Vs Deputy Commissioner Of Customs (Import) Air Cargo Complex Nscbi Airport & Ors
Delhi High Court · (2025) 01 DEL CK 1721
Customs Act, 1962 - Section 18(3)
High Courts21 Jan 2025Allowed
Jagdish Sharma Vs Navtej Singh And Others
Delhi High Court · (2025) 01 DEL CK 1715
Motor Vehicles Act, 1973 - Section 140, 166, 173Indian Penal Code, 1860 - Section 279, 304A, 337, 338
High Courts21 Jan 2025Disposed Of
Walnut Pictures And Ors Vs Rajyesh Patni
Delhi High Court · (2025) 01 DEL CK 1714
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 8 Rule 1Limitation Act, 1963 - Section 5
High Courts21 Jan 2025Disposed Of
Aizaz Kilicheva @ Aziza @ Maya Vs State Nct Of Delhi
Delhi High Court · (2025) 01 DEL CK 1708
Indian Penal Code, 1860 - Section 34, 109, 120B, 174A, 366B, 370, 419, 420, 465, 466, 467, 468, 471, 474Foreigners Act, 1946 - Section 3, 5, 14, 14AImmoral Traffic (Prevention) Act, 1956 - Section 3, 4, 5
High Courts20 Jan 2025Dismissed
Deepak Dhankar Alias Mandu Vs State (NCT Of Delhi)
Delhi High Court · 2024 INSC 909
Indian Penal Code-Sections 302/34, 302Arms Act, 1959-Sections 25/27
High Courts20 Jan 2025
The General Manager, Northern Railways Vs Mrs Harleen Kaur
Delhi High Court · (2025) 01 DEL CK 2096
Constitution of India-Article 227Limitation Act-Section 5Consumer Protection Act, 1986-Section 15
High Courts20 Jan 2025
Nath International Corporation Vs Delhi Development Authority
Delhi High Court · (2025) 01 DEL CK 2100
Constitution of India-Article 226Delhi Development Act, 1957
High Courts20 Jan 2025
Abdul Rab Vs Narcotics Control Bureau
Delhi High Court · (2025) 01 DEL CK 2039
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 21(c), 22(c), 23, 25, 27A, 29, 67, 37Code of Criminal Procedure, 1973-Section 169
High Courts20 Jan 2025
Bhavya Singh Vs Reserve Bank Of India & Ors.
Delhi High Court · (2025) 01 DEL CK 1955
High Courts20 Jan 2025
Apple Commodities Limited Vs Punjab National Bank
Delhi High Court · (2025) 01 DEL CK 1956
High Courts20 Jan 2025
Directorate Of Education Vs Ramjas School
Delhi High Court · (2025) 01 DEL CK 1958
Limitation Act, 1963-Section 5Arbitration and Conciliation Act, 1996-Section 37Commercial Courts Act, 2015-Section 13(1A)
High Courts20 Jan 2025
Mayank Gaur & Anr. Vs Maharaj Malik & Ors.
Delhi High Court · (2025) 01 DEL CK 1963
High Courts20 Jan 2025
Parents Teacher Association Of PP International School Through Ms. Harpreet Kaur Vs Delhi Development Authority & Anr.
Delhi High Court · (2025) 01 DEL CK 1964
High Courts20 Jan 2025
Neeraj Saran Srivastava & Anr. Vs Loudon Owen & Ors.
Delhi High Court · (2025) 01 DEL CK 1999
Delhi High Court (Original Side) Rules, 2018-Chapter IV Rule 3, Chapter VII Rule 5, Chapter VII Rule 4, Chapter VII Rule 3, Chapter I Rule 14CPC-Order VI Rule 14, VI Rule 15Arbitration and Conciliation Act, 1996-Section 34
High Courts20 Jan 2025
Mithu Kalikotey & Ors. Vs Shabbir Khan & Ors. (United India Insurance Company Ltd.)
Delhi High Court · (2025) 01 DEL CK 2007
High Courts20 Jan 2025
IMS Learning Resources Private Limited Vs Young Achievers
Delhi High Court · (2025) 01 DEL CK 2010
Trade Marks Act, 1999-Section 17, 29(8)Arbitration and Conciliation Act, 1996-Section 8Code of Civil Procedure, 1908-Order 39 Rule 1 & 2, 39 Rule 2A