High Courts15 Oct 2025Dismissed
State Vs Pramod Yadav
Delhi High Court · (2025) 10 DEL CK 2016
Cr.P.C.-Section 378(4), 156(3), 311, 378IPC-Sections 308, 452, 341, 392, 34, 457, 342, 427
COURT ARCHIVE
Delhi High Court judgments, 2025
8,232 judgments · page 126 of 412
High Courts15 Oct 2025Allowed
Jakir Ahmad Vs State
Delhi High Court · (2025) 10 DEL CK 2021
IPC-Section 394/34, 397, 392, 307, 34Arms Act-Section 25, 27
High Courts15 Oct 2025Disposed Of
Ajay Sharma Vs The State N.C.T. Of Delhi
Delhi High Court · (2025) 10 DEL CK 2047
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483Bharatiya Nyaya Sanhita (BNS), 2023-Section 528Indian Penal Code, 1860-Section 302, 201, 120B, 34, 307, 395
High Courts15 Oct 2025Disposed Of
Yogesh Pal & Anr. Vs State Of NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2058
Constitution of India-Article 226, 14, 19, 21, 22Rights of Persons with Disabilities Act, 2016-Sections 3, 6, 7BNS, 2023-Sections 127(2), 115(2), 3(5)
High Courts15 Oct 2025Dismissed
Sarvesh Security Services Pvt Ltd Vs Institute Of Human Behaviour Resource And Allied Sciences (IBHAS)
Delhi High Court · (2025) 10 DEL CK 2107
Arbitration and Conciliation Act, 1996-Section 11(6), 14, 15, 16, 23(4), 29A, 29A(1), 29A(2), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 31, 31(2), 33(1)(a), 34, 37, 43Arbitration Act, 1940-Section 28, 28(1), Rule 3 of the First ScheduleLimitation Act, 1963-Section 4
High Courts15 Oct 2025Dismissed
Naik Sheopal Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2136
Army Act, 1950-Section 56, 26, 27Army Rules-Rule 22Constitution of India-Article 226, 226/227
High Courts15 Oct 2025Dismissed
National Highway Infrastructure Development Corporation Ltd (NHIDCL) Vs NSPR VKJ JV & Ors.
Delhi High Court · (2025) 10 DEL CK 2128
Arbitration and Conciliation Act, 1996-Section 12, 12(1)(b), 12(3), 12(5), 13, 13(2), 14, 14(1), 14(1)(a), 14(2), 15, 15(2), 34, Fifth Schedule, Seventh ScheduleConstitution of India-Articles 226, 227
High Courts15 Oct 2025Allowed
Gurmit Singh Vs State NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2143
The Criminal Procedure Code, 1973-Section 482, 397, 399Indian Penal Code, 1860-Sections 419, 420, 468, 471, 120B, 379, 34Passport Act, 1967-Section 12
High Courts15 Oct 2025Disposed Of
Giriraj Singh Yadav Vs Municipal Corporation Of Delhi Through Its Commissioner
Delhi High Court · (2025) 10 DEL CK 2289
High Courts15 Oct 2025Allowed
Shareef Ahmed & Ors Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2025) 10 DEL CK 1277
Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482
High Courts15 Oct 2025Dismissed
Sohn Singh Vs Dildar Singh
Delhi High Court · (2025) 10 DEL CK 1276
Code of Civil Procedure, 1908 - Section 35B, 151, Order 18 Rule 17
High Courts15 Oct 2025Allowed
Jakir Ahmad Vs State
Delhi High Court · (2025) 10 DEL CK 1275
Indian Penal Code, 1860 - Section 34, 307, 392, 394, 397Arms Act, 1959 - Section 25, 27
High Courts15 Oct 2025Dismissed
Amit Kumar Vs Union Of India And Ors
Delhi High Court · (2025) 10 DEL CK 1274
Indian Penal Code, 1860 - Section 34, 325Central Civil Services (Classification, Control and Appeal)Rules,1965 - Rule 14Central Reserve Police Force Rules, 1955 - Rule 28, 29
High Courts15 Oct 2025Dismissed
State Govt Of Nct Of Delhi Vs Ajay Kumar Yadav
Delhi High Court · (2025) 10 DEL CK 1273
Code of Criminal Procedure, 1973 - Section 161, 164, 313Indian Penal Code, 1860 - Section 363, 366, 376, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 - Section 4, 6
High Courts15 Oct 2025Disposed Of
Ajay Sharma Vs State N.C.T. Of Delhi Through Sho P.S. Kanjhwala, Delhi
Delhi High Court · (2025) 10 DEL CK 1272
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Indian Penal Code, 1860 - Section 34, 120B, 201, 302, 307, 395Arms Act, 1959 - Section 25, 27, 54, 59
High Courts14 Oct 2025Disposed Of
Dr Sanjeev Bagai Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1726
High Courts14 Oct 2025Disposed Of
Criticalog India Private Ltd Vs Delta Freight System & Anr.
Delhi High Court · (2025) 10 DEL CK 1742
Code of Civil Procedure, 1908-Order XXXVII Rules 1 and 2, XXXVII Rules 3 and 5Indian Evidence Act, 1872-Section 34Limitation Act, 1963-Section 18
High Courts14 Oct 2025Disposed Of
Manorama Sakkerwal Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1746
Constitution of India-Article 32, 226
High Courts14 Oct 2025Dismissed
Writer Business Services Pvt. Ltd. Vs Unique Identification Authority Of India
Delhi High Court · (2025) 10 DEL CK 1750
Constitution of India-Article 226Companies Act, 1956Aadhaar Act, 2016
High Courts14 Oct 2025Disposed Of
Nitin Singh Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 10 DEL CK 1757