High Courts17 Oct 2025Allowed
Laksh Mirchandani & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1861
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure-Section 482
COURT ARCHIVE
Delhi High Court judgments, 2025
8,232 judgments · page 120 of 412
High Courts17 Oct 2025Dismissed
M/S Connoisseur Buildtech Pvt. Ltd. Through Mr. Anil Sharma Ex Director Vs Official Liquidator (OL) Of M/S. Connoisseur Buildtech Pvt. Ltd. & Anr.
Delhi High Court · (2025) 10 DEL CK 1878
Companies Act, 1956-Section 483, 454Companies (Court) Rules, 1959-Rule 130Code of Criminal Procedure 1898 (5 of 1898)
High Courts17 Oct 2025Disposed Of
Mohd. Sajid Vs The State
Delhi High Court · 2025 INSC 1014
Code of Criminal Procedure, 1973-Section 374 (2), 313Indian Penal Code, 1860-Section 452, 324, 506 (ii), 459, 307The Arms Act-Section 25, 27, 39
High Courts17 Oct 2025Dismissed
Sanjeev Chadha Vs D.P. Sachdeva & Ors.
Delhi High Court · (2025) 10 DEL CK 1887
Limitation Act, 1963-Section 14, Article 137Indian Succession Act, 1925-Section 231, 63Indian Evidence Act, 1872-Section 68
High Courts17 Oct 2025Allowed
Kiranjit Gujral & Ors. Vs Paminder Gujral & Ors.
Delhi High Court · (2025) 10 DEL CK 1891
Code of Civil Procedure, 1908-Section 10, 151, 96, Order XLI, XII Rule 6, VIII Rule 5Delhi High Court Act, 1966-Section 10Indian Succession Act, 1925-Section 263
High Courts17 Oct 2025Dismissed
Mohinder Kumar Verma Vs Vinod Rajoria
Delhi High Court · 2025 INSC 617
Transfer of Property Act, 1882-Section 55(6)(b)Code of Civil Procedure, 1908-Order I Rule 10, XV Rule 1Specific Relief Act, 1963-Section 16(c), 22, 22(1)(b), proviso to Section 22(2)
High Courts17 Oct 2025Dismissed
M/s B S Enviro N Infracon Private Limited Vs Vij Contracts Pvt. Ltd.
Delhi High Court · (2025) 10 DEL CK 1902
Code of Civil Procedure, 1908-Section 96Commercial Courts Act, 2015-Section 13Indian Contract Act, 1872-Sections 37, 38, 62, 63
High Courts17 Oct 2025Dismissed
Union Of India & Ors. Vs Sameer Dnyandev Wankhede
Delhi High Court · (2025) 10 DEL CK 1957
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1
High Courts17 Oct 2025Dismissed
Viceroy Engineering Vs Smiths Detection Veecon Systems Private Limited
Delhi High Court · (2025) 10 DEL CK 1965
Arbitration and Conciliation Act, 1996-Section 34, 31(3), 34(2), 34(2-A)Evidence Act-Section 115
High Courts17 Oct 2025Disposed Of
Sangam Vihar Vikas Manch Vs Union Of India & Ors
Delhi High Court · (2025) 10 DEL CK 2007
High Courts17 Oct 2025Allowed
M/S Oyo Hotels And Homes Private Ltd & Anr. Vs M/S Ashiana Manufacturing India Ltd
Delhi High Court · (2025) 10 DEL CK 2015
Arbitration and Conciliation Act, 1996-Section 12, 34, Fourth Schedule
High Courts17 Oct 2025Allowed
Rahul @ Bhupinder Verma Vs State (NCT Of Delhi)
Delhi High Court · 2022 INSC 39
Indian Penal Code, 1860-Section 376, 375Protection of Children from Sexual Offences Act, 2012-Section 6, 5(l), 3, 29Code of Criminal Procedure, 1973-Section 428, 313, 164, 540
High Courts17 Oct 2025
Kundan Singh Negi Vs State
Delhi High Court · 2024 INSC 879
Cr.P.C.-Section 374(2), 428, 164, 313IPC-Sections 376, 323, 342, 506, 427, 201, 376(2)(n)
High Courts17 Oct 2025Dismissed
Govt Of NCT Of Delhi & Ors. Vs Sh. Rajendra Singh Rawat
Delhi High Court · (2025) 10 DEL CK 2145
Constitution of India-Article 51-A(j)
High Courts17 Oct 2025Disposed Of
Uppal Engineering Company Pvt. Ltd. Vs Ircon International Ltd.
Delhi High Court · (2025) 10 DEL CK 2139
Arbitration and Conciliation Act, 1996-Section 34, 31(7), 31(7)(a), 31(7)(b), 34(4)Right to Information Act, 2005Contract Act-Section 74
High Courts17 Oct 2025Disposed Of
Rathina Sabapathi President Party For The Right Of Other Backward Classes Vs Election Commission Of India & Anr.
Delhi High Court · (2025) 10 DEL CK 2288
Representation of the People Act, 1951-Section 29A
High Courts17 Oct 2025Disposed Of
Rachna Bansal & Ors.Vs Commissioner Of The Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1283
High Courts17 Oct 2025Disposed Of
Rathina Sabapathi President Party For The Right Of Other Backward Classes Vs Election Commission Of India & Anr
Delhi High Court · (2025) 10 DEL CK 1281
Representation of the Peoples Act, 1951 - Section 29A
High Courts17 Oct 2025Disposed Of
Rachna Bansal & Ors. Vs Commissioner Of The Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 0212
High Courts17 Oct 2025Allowed
Kiranjit Gujral & Ors Vs Paminder Gujral & Ors
Delhi High Court · (2025) 10 DEL CK 1280
Code of Civil Procedure, 1908 - Section 10, 96, 151, Order 12 Rule 6Delhi High Court Act, 1966 - Section 10Indian Succession Act, 1925 - Section 263