COURT ARCHIVE

Delhi High Court judgments, 2025

8,232 judgments · page 107 of 412

High Courts03 Nov 2025Disposed Of

Courts On Its Own Motion In Re: Suicide Committed By Sushant Rohilla, Law Student Of I.P. Univer

Delhi High Court · (2025) 11 DEL CK 1792

Constitution of India, 1950 - Article 21, 227Code of Criminal Procedure, 1973 - Section 173, 174Indian Penal Code, 1860 - Section 306

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High Courts03 Nov 2025Allowed

Aman Chopra & Ors Vs State Nct Of Delhi & Anr

Delhi High Court · (2025) 11 DEL CK 1813

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 332(c), 324(4), 351(2)

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High Courts03 Nov 2025Allowed

Arjun Vs State Govt Of Nct Of Delhi

Delhi High Court · (2025) 11 DEL CK 1812

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 183Bharatiya Nyaya Sanhita, 2023-Section 64, 87, 123, 127(2), 137(2)Protection of Children from Sexual Offences Act, 2012-Section 4

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High Courts03 Nov 2025Disposed Of

M/s. Star Enterprises Through Prop. Mr. Muzammil Qureshi Vs Municipal Corporation Of Delhi Through Its Commissioner & Ors

Delhi High Court · (2025) 11 DEL CK 1811

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High Courts03 Nov 2025Allowed

Pankaj Kakkar & Ors. Vs State Of Nct Of Delhi And Anr

Delhi High Court · (2025) 11 DEL CK 1809

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860-Section 498A

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High Courts03 Nov 2025Partly Allowed

Sukhinder Bir Singh Vs State Of Delhi & Anr.

Delhi High Court · (2025) 11 DEL CK 1808

Code of Criminal Procedure, 1973- Section 41A, 161, 164, 482Indian Penal Code, 1860-Section 354A, 354C, 354D, 509

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High Courts03 Nov 2025Dismissed

State Vs Mohd Zahid

Delhi High Court · (2025) 11 DEL CK 1806

Code of Criminal Procedure, 1973- Section 378Indian Penal Code, 1860-Section 308

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High Courts03 Nov 2025Dismissed

Infrastructure Watchdog Vs Union Of India And Ors

Delhi High Court · (2025) 11 DEL CK 1805

Constitution of India, 1950 - Article 14, 21, 226Delhi High Court (Public Interest Litigation) Rules 2010-Rule 9(i)(c)

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High Courts03 Nov 2025

Satya Prakash Bagla Vs State & Ors

Delhi High Court · (2025) 11 DEL CK 1804

Constitution of India, 1950 -Article 226Bharatiya Nagarik Suraksha Sanhita 2023-Section 106, 107, 528Code of Criminal Procedure, 1973- Section 173, 438, 482

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High Courts03 Nov 2025Disposed Of

Directorate Of Enforcement Vs M/s Prakash Industries Ltd

Delhi High Court · (2025) 11 DEL CK 1803

Constitution of India, 1950 - Article 14, 20(1), 21, 136, 142, 226, 227, 300Code of Criminal Procedure, 1973-Section 173Indian Penal Code, 1860 -Section 120B, 415, 420

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High Courts01 Nov 2025Disposed Of

Shakuntla Health Education Foundation Vs Guru Gobind Singh Indrapraprastha University & Ors.

Delhi High Court · (2025) 11 DEL CK 2581

Delhi Nursing Council Act, 1997Delhi Land Reforms Act, 1954-Section 81

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High Courts01 Nov 2025Disposed Of

Mapex Infrastructure Pvt. Ltd. Vs National Highways Authority Of India

Delhi High Court · (2025) 11 DEL CK 2616

Arbitration and Conciliation Act, 1996-Section 37, 34, 7, 19, 19(1), 19(2), 31(7)Indian Contract Act, 1872-Section 73Code of Civil Procedure, 1908

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High Courts01 Nov 2025Allowed

Eshan Gupta & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2025) 11 DEL CK 2637

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34, 377, 354, 325, 323, 354(C)Code of Criminal Procedure, 1973-Section 482

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High Courts01 Nov 2025Allowed

Vishal Chaudhary Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 11 DEL CK 2638

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 406, 420, 467, 468, 471, 120BCode of Criminal Procedure-Section 482

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High Courts01 Nov 2025Allowed

United India Insurance Company Limited Vs Competition Commission Of India

Delhi High Court · (2025) 11 DEL CK 2650

Letters Patent-Clause 10Competition Act, 2002-Section 27, 3(3), 26(1), 3, 64(2)(g), 36, 39(1)Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011-Regulation 2(1)(c), 3, 3(2), 5, 14

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High Courts01 Nov 2025Allowed

Savitri Devi Vs Union Of India & Ors.

Delhi High Court · (2025) 11 DEL CK 2557

Constitution of India-Article 226, 227U.P. Swatantrata Sangram Senani Pension Rules, 1975

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High Courts01 Nov 2025Partly Allowed

Charanjeet Vs State (NCT Of Delhi)

Delhi High Court · (2025) 11 DEL CK 2749

IPC-Section 307, 308Arms Act-Section 25, 27, 54, 59, 25(1B)(b)Cr.P.C.-Section 428, 313

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High Courts01 Nov 2025Disposed Of

Mohd Umar Vs State Of NCT Of Delhi & Anr

Delhi High Court · (2025) 11 DEL CK 2756

NI Act-Section 138CrPC-Section 357(3), 357(5), 431, 421, 357IPC-Section 69, 64

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High Courts01 Nov 2025Allowed

Eshan Gupta And Ors Vs State Nct Of Delhi And Anr

Delhi High Court · (2025) 11 DEL CK 1799

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 323, 325, 354, 354(C), 377, 406, 498A

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High Courts01 Nov 2025Allowed

Vishal Chaudhary Vs State Of Nct Of Delhi & Anr.

Delhi High Court · (2025) 11 DEL CK 1798

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