High Courts15 Oct 2025Disposed Of
Giriraj Singh Yadav Vs Municipal Corporation Of Delhi Through Its Commssioner
Delhi High Court · (2025) 10 DEL CK 1768
COURT ARCHIVE
Delhi High Court judgments, 2025
8,232 judgments · page 125 of 412
High Courts15 Oct 2025Disposed Of
Senior Citizen Rajan Kumar Jain Vs Municipal Corporation Of Delhi Through Its Commissioner
Delhi High Court · (2025) 10 DEL CK 1772
Delhi Municipal Corporation Act, 1957-Section 344(1) and 343
High Courts15 Oct 2025Dismissed
Sohn Singh Vs Dildar Singh
Delhi High Court · (2025) 10 DEL CK 1813
Code of Civil Procedure-Order XIII Rule 17, XVIII Rule 17, Section 151, 35B
High Courts15 Oct 2025Dismissed
State Govt Of NCT Of Delhi Vs Ajay Kumar Yadav
Delhi High Court · (2025) 10 DEL CK 1820
IPC-Sections 363, 366, 376, 376 (2) (n)Protection of Children from Sexual Offences Act, 2012-Section 4, 6Cr.P.C.-Section 161, 164, 313
High Courts15 Oct 2025Allowed
Karti P Chidambram Vs Central Bureau Of Investigation
Delhi High Court · (2025) 10 DEL CK 1840
IPC-Sections 120-B, 420, 468, 471Prevention of Corruption Act, 1988-Sections 8, 9, 13(2) read with 13(1)(d)Cr.P.C.-Section 173(8), 88
High Courts15 Oct 2025Allowed
Dharmendra Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1847
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Sections 452, 323, 324, 34, 325Code of Criminal Procedure, 1973-Section 482
High Courts15 Oct 2025Allowed
Kunal Sharma Vs The State Govt Of N.C.T. Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1849
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 279, 337, 338
High Courts15 Oct 2025Allowed
Manoj Kumar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1850
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts15 Oct 2025Allowed
Shareef Ahmed & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1853
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528BNS-Sections 110, 333, 3(5)
High Courts15 Oct 2025Dismissed
Dr. Meenakkshi Sharma Vs Smt. Monika Chugh
Delhi High Court · (2025) 10 DEL CK 1879
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 96, 34, Order VIII Rule 6, VIII Rule 6-A, VIII Rule 6-A(2), VIII Rule 6-A(3), VIII Rule 6-A(4), VIII Rule 6-C, VIII Rule 6-D, VIII Rule 6-E, VIII Rule 6-G, VIII Rule 7Delhi Rent Control Act, 1958
High Courts15 Oct 2025Disposed Of
Hari Om Alias Hari Om Gupta Vs The State Of NCT Of Delhi & Ors
Delhi High Court · (2025) 10 DEL CK 1896
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts15 Oct 2025Dismissed
Union Of India Through Secretary Ministry Of Defence & Ors. Vs Ex Sgt Abhaya Kumar Rath 721024 N
Delhi High Court · (2025) 10 DEL CK 1906
Constitution of India-Article 226
High Courts15 Oct 2025Dismissed
Pr. Commissioner Of Income Tax Vs M/S. Remfry And Sagar
Delhi High Court · (2025) 10 DEL CK 1911
Bar Council of India RulesAdvocate's Act, 1961Income Tax Act, 1961-Section 37, Explanation 1 to Section 37
High Courts15 Oct 2025Dismissed
Pr. Commissioner Of Income Tax-1 Vs Ashutosh Developers P. Ltd
Delhi High Court · (2025) 10 DEL CK 1913
Income Tax Act, 1961-Section 153D, 153A, 153B, 144BA, 132, 132A, 151, 148, 147, 144A
High Courts15 Oct 2025Disposed Of
Dilwar Singh Rana Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1922
High Courts15 Oct 2025Dismissed
Pravin Gupta & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1924
High Courts15 Oct 2025Dismissed
Amit Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1941
CRPF ActCRPF Rules, 1955-Rule 28, 29CCS (CCA) Rules, 1965-Rule 14
High Courts15 Oct 2025Dismissed
Gaurav Aggarwal Vs Richa Gupta
Delhi High Court · (2025) 10 DEL CK 1976
Arbitration and Conciliation Act, 1996-Section 34, 32(2)(c), 21Transfer of Property Act, 1882-Section 54Registration Act, 1908-Section 17(1)(f), 17(2), 49
High Courts15 Oct 2025Allowed
Jagwinder Singh Khurana & Anr. Vs Smt. Tejinder Kaur Baweja & Anr.
Delhi High Court · (2025) 10 DEL CK 1981
Indian Evidence Act-Section 65BDelhi High Court (Original Side) Rules 2018-Rule 3Specific Relief Act, 1963-Section 16(c)
High Courts15 Oct 2025Disposed Of
Usha Vs Staff Selection Commission & Ors.
Delhi High Court · (2025) 10 DEL CK 2006