High Courts27 Oct 2025Dismissed
Union Of India & Ors. Vs GP Capt Dilip Kumar Saluja Retd
Delhi High Court · (2025) 10 DEL CK 2009
COURT ARCHIVE
Delhi High Court judgments, 2025
8,232 judgments · page 118 of 412
High Courts27 Oct 2025Disposed Of
Ramphal Vs State Of NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2029
IPC-Section 354A, 354, 376, 376(2)(l)Cr.P.C.-Section 374, 428, 164, 160, 313
High Courts27 Oct 2025Disposed Of
Aamir Vs State NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2039
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 482, 183, 84Bharatiya Nyaya Sanhita (BNS), 2023-Section 70(1), 351(2), 3(5), 69, 353(1)Indian Penal Code (IPC), 1860-Section 376D, 506, 34
High Courts27 Oct 2025Disposed Of
Sonu Rathore Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 2042
B.N.S.S.-Section 482, 528, 180B.N.S.-Sections 80(2), 85, 3(5)B.S.A.-Section 118
High Courts27 Oct 2025Dismissed
M/S Andhra Pradesh Gas Power Corporatio Ltd. Vs The CBI
Delhi High Court · (2025) 10 DEL CK 2043
Indian Penal Code, 1860-Section 120B, 420Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2), 19Cr.P.C.-Section 197, 218, 219, 220(1), 220(2), 223, 223(d), 233, 234, 235, 235(1), 236, 239
High Courts27 Oct 2025Allowed
Gurbachan Singh Matta Vs Central Bureau Of Investigation
Delhi High Court · (2025) 10 DEL CK 2048
Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988-Section 13(2) read with Section 13(1)(d)Constitution of India-Article 20(2)
High Courts27 Oct 2025
State Of NCT Of Delhi Vs Afsar @ Dinesh & Ors.
Delhi High Court · (2025) 10 DEL CK 2049
Code of Criminal Procedure, 1973-Section 378(1), 378, 313Indian Penal Code, 1860-Section 308, 323, 341, 34
High Courts27 Oct 2025Disposed Of
Sri Sai Sapthagiri Sponge Pvt. Ltd. Vs The State (GNCT Of Delhi) & Anr.
Delhi High Court · (2025) 10 DEL CK 2051
Code of Criminal Procedure, 1973-Section 482, 397Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 142(2), 142-A, 145(2)Negotiable Instruments (Amendment) Ordinance, 2015
High Courts27 Oct 2025Disposed Of
Nahid Abbasi Vs The State (NCT Of Delhi)
Delhi High Court · (2025) 10 DEL CK 2060
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 302, 420, 511, 467, 468, 482, 201, 120B, 34, 379, 471Arms Act-Section 25, 27
High Courts27 Oct 2025Dismissed
Punita Khatter Vs Explorers Travel & Tour Pvt Ltd
Delhi High Court · (2025) 10 DEL CK 2061
Code of Criminal Procedure, 1973-Section 482, 200Companies Act, 2013-Section 452, 452(1)Companies Act, 1956-Section 630
High Courts27 Oct 2025Disposed Of
GMG Tradelink Pvt. Ltd. Vs Directorate General Of GST Intelligence HQ & Ors.
Delhi High Court · (2025) 10 DEL CK 2067
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 83, 122, 3, 5Central Goods and Services Tax Rules, 2017-Rule 159(5)
High Courts27 Oct 2025Allowed
Abdul Hameed Rehmani Vs CBI
Delhi High Court · (2025) 10 DEL CK 2088
Foreign Contribution (Regulation) Act, 1976-Sections 6(1)(b), 4(3)(i), 23Foreign Exchange Regulation Act, 1973-Sections 8(1), 14, 50, 52(4), 54FEMA, 1999-Sections 19(6), 49(4), 35
High Courts27 Oct 2025Disposed Of
Abdul Hameed Rehmani Vs Special Director Enforcement Directorate
Delhi High Court · (2025) 10 DEL CK 2099
Foreign Exchange Regulation Act, 1973-Sections 8(1), 14, 50, 51, 52(4), 54, 55Foreign Exchange Management Act, 1999-Sections 13, 19(6), 35, 43, 49(3), 49(4)Foreign Contribution (Regulation) Act, 1976-Sections 4(3)(i), 6(1)(b)
High Courts27 Oct 2025Allowed
Udai Pal Vs State
Delhi High Court · (2025) 10 DEL CK 2102
Code of Criminal Procedure, 1973-Section 374, 313, 161IPC-Sections 363, 366, 375, 376Indian Evidence Act, 1872-Section 35
High Courts27 Oct 2025
Pradeep Vs State Government NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2104
Maharashtra Control of Organised Crime Act, 1999-Sections 3, 4, 21(4)Indian Penal Code, 1860-Sections 397, 392, 395, 412, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 179
High Courts27 Oct 2025Dismissed
Renu Tora Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2025) 10 DEL CK 2105
Juvenile Justice (Care and Protection of Children) Act, 2015-Section 79Indian Penal Code, 1860-Section 376, 376(2)(n), 376(3), 506, 370, 370A, 174AProtection of Children from Sexual Offences Act, 2012-Section 5(1), 6
High Courts27 Oct 2025Dismissed
Jai Mangal Mehto Vs State (Govt. N.C.T. Of Delhi)
Delhi High Court · 2025 INSC 929
Protection of Children from Sexual Offence Act, 2012-Section 18, 5(m)(n), 5(m), 5(n), 6, 29, 30, 3, 5, 7, 9Indian Penal Code-Section 376, 511, 376AB, 375Code of Criminal Procedure, 1973-Section 164, 313
High Courts27 Oct 2025Dismissed
Stanley Chimeizi Alasonye @Uka Chukwu Vs The State Govt. Of NCT Of Delhi
Delhi High Court · 2025 INSC 979
NDPS Act-Section 21, 25, 29, 37, 52, 52AIndian Penal Code-Section 302, 420, 467, 468, 471Foreigner's Act-Section 14
High Courts27 Oct 2025Dismissed
Union Of India And Ors Vs GP Capt Dilip Kumar Saluja Retd
Delhi High Court · (2025) 10 DEL CK 1358
High Courts27 Oct 2025Dismissed
M/s Andhra Pradesh Gas Power Corporatio Ltd Vs CBI
Delhi High Court · (2025) 10 DEL CK 1351
Constitution of India, 1950 - Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 219, 220, 221, 223Code of Criminal Procedure, 1973 - Section 197, 218, 219, 220, 220(1), 220(2), 223, 223(d), 233, 234, 235, 236, 239, 239(a), 239(c), 239(d)