High Courts30 Oct 2025Disposed Of
Daya Ram Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1782
COURT ARCHIVE
Delhi High Court judgments, 2025
8,232 judgments · page 111 of 412
High Courts30 Oct 2025Dismissed
Harish Katyal Vs Pawan Kumar Dhawan & Ors.
Delhi High Court · (2025) 10 DEL CK 1822
High Courts30 Oct 2025Dismissed
Anil Sharma Vs Ajay Jain
Delhi High Court · (2025) 10 DEL CK 1823
Limitation Act-Section 5CPC-Order V Rule 15, VIII Rule 1Commercial Courts Act
High Courts30 Oct 2025Dismissed
Farukh Qureshi Pharuk Vs State Of Nct Delhi Through Sho Welcome Police Station & Ors.
Delhi High Court · (2025) 10 DEL CK 1833
Constitution of India-Article 226B.N.S.S., 2023-Section 528
High Courts30 Oct 2025Dismissed
Union Of India Vs M/S GR-Gawar (J.V.)
Delhi High Court · (2025) 10 DEL CK 1863
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(3)Commercial Courts Act, 2015-Section 13Civil Procedure Code-Order XI Rule VI, Section 151, XLI Rule 3
High Courts30 Oct 2025Allowed
Shahnawaz Alam & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1864
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure-Section 482
High Courts30 Oct 2025Allowed
Sh. Dharmendra Kumar Vs The State (Govt Of Nct Of Delhi) & Anr.
Delhi High Court · (2025) 10 DEL CK 1866
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 354, 354(A), 354(B), 506Code of Criminal Procedure, 1973-Section 482
High Courts30 Oct 2025Allowed
Ishan Jolly & Ors. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1868
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 354(A), 323, 34Code of Criminal Procedure, 1973-Section 482
High Courts30 Oct 2025Disposed Of
Air India Limited Vs Airport Employees Union (Regd.) & Anr.
Delhi High Court · (2025) 10 DEL CK 1889
Constitution of India-Articles 226 and 227Industrial Disputes Act, 1947-Section 33C(2)Companies Act, 1956
High Courts30 Oct 2025Dismissed
State Vs Parvesh Rana & Anr.
Delhi High Court · (2025) 10 DEL CK 1897
Code of Criminal Procedure, 1973-Section 377
High Courts30 Oct 2025Dismissed
Manju Arora Vs Neelam Arora & Anr.
Delhi High Court · (2025) 10 DEL CK 1907
Protection of Women from Domestic Violence Act, 2005-Section 2(s), 17, 19(1)(f)Code of Civil Procedure, 1908-Order XII Rule 6Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts30 Oct 2025Dismissed
Maharaji Educational Trust & Anr. Vs Housing And Urban Development Corporation Limited Hudco
Delhi High Court · (2025) 10 DEL CK 1908
Constitution of India-Article 226, 227Recovery of Debts and Bankruptcy Act, 1993-Section 19Code of Civil Procedure, 1908-Section 34
High Courts30 Oct 2025Dismissed
Tikka Brijinder Singh Bedi Vs Neelmani Singh & Ors.
Delhi High Court · (2025) 10 DEL CK 1914
Civil Procedure CodeCr.P.C.-Section 340Right to Information Act, 2005
High Courts30 Oct 2025Dismissed
Patil Shivaji Madhukar Vs Union Of India & Anr.
Delhi High Court · (2025) 10 DEL CK 1920
Constitution of India-Article 226BSF Act, 1968-Section 46, 40, 38, 117(1), 117(2)BSF Rules, 1969-Rule 45B
High Courts30 Oct 2025Dismissed
Jagan Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1927
High Courts30 Oct 2025Disposed Of
Patil Rail Infrastructure Pvt Ltd Through Its GM Marketing & Ors. Vs Pandrol Limited & Anr.
Delhi High Court · (2025) 10 DEL CK 1940
High Courts30 Oct 2025Allowed
Jagdish Chand Gupta Vs Union Of India
Delhi High Court · (2025) 10 DEL CK 1946
Arbitration and Conciliation Act, 1996-Section 11, 12(5), 18, 21, 29A, 33, 34, 34(2)(a)(iii), 34(2)(b)(ii), 48(2)(b), 85(2)(a), Seventh Schedule, Explanation 1, Explanation 2Arbitration and Conciliation (Amendment) Act, 2015-Section 26Arbitration Act, 1940
High Courts30 Oct 2025Disposed Of
M/S Acme India Vs Dept Of Trade And Taxes (Delhi GST)
Delhi High Court · (2025) 10 DEL CK 1951
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73, 107SGST Act (Telangana GST Act)-Section 73
High Courts30 Oct 2025Disposed Of
Govt Of NCT Of Delhi & Ors Vs Gursharan Singh
Delhi High Court · (2025) 10 DEL CK 1956
High Courts30 Oct 2025Disposed Of
Govt Of NCT Of Delhi & Anr. Vs Radha Krishan
Delhi High Court · (2025) 10 DEL CK 1972
Constitution of India-Article 226