High Courts13 Oct 2025Disposed Of
Urmila Devi Vs The State NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 1832
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2025
6,957 judgments · page 130 of 348
High Courts13 Oct 2025Allowed
Sumant Batra Vs State NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 1834
IPC-Section 420, 406, 120B, 34Negotiable Instruments Act-Section 138Prevention of Corruption Act
High Courts13 Oct 2025Allowed
Vishal Yadav & Anr. Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2025) 10 DEL CK 1844
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 406, 420, 120B
High Courts13 Oct 2025Allowed
Dharmender Verma & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1845
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34
High Courts13 Oct 2025Allowed
Ms. Karishma Oberoi Vs Ajay Kumar & Anr.
Delhi High Court · (2025) 10 DEL CK 1876
Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, VI Rule 4, 14 Rule 2(2)Delhi High Court Act, 1996-Section 10
High Courts13 Oct 2025Allowed
Ardo Medical AG. Vs MS SDB International & Ors.
Delhi High Court · (2025) 10 DEL CK 1884
Trade Marks Act, 1999-Section 57
High Courts13 Oct 2025
Manoj Rai Vs The State (Govt. Of NCT) Delhi & Anr
Delhi High Court · (2025) 10 DEL CK 1888
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 430, 528IPC-Sections 363, 377, 302, 201POCSO Act-Section 5(m), 6
High Courts13 Oct 2025
Rajia @ Sabbo Vs State Govt. Of NCT Delhi
Delhi High Court · (2025) 10 DEL CK 1894
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430, 528IPC-Section 364, 302, 201, 120BEvidence Act-Section 25
High Courts13 Oct 2025Disposed Of
Yunus Khan Vs State Of N.C.T. Of Delhi
Delhi High Court · (2025) 10 DEL CK 1899
Constitution of India-Article 226Bhartiya Nagarika Suraksha Sanhita (BNSS), 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 140 (3)
High Courts13 Oct 2025
Steel Authority Of India Limited Vs British Marine Plc
Delhi High Court · (2025) 10 DEL CK 1905
Arbitration and Conciliation Act, 1996-Section 11, 11(4), 11(5), 11(6), 12, 12(1), 12(2), 12(3), 12(5), 13, 13(4), 14(1)(a), 14(2), 15, 28(3), 31(7), 34, 34(1), 34(2-A), 34(3), Fifth Schedule, Sixth Schedule, Seventh Schedule, Entry 24 of the Fifth ScheduleIndian Contract Act, 1872-Section 23, 54, 73Specific Relief Act, 1963
High Courts13 Oct 2025Allowed
Shri Rajesh Khanna Vs Lt Governor Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1963
High Courts13 Oct 2025Dismissed
M/S Simplex Infrastructures Ltd Vs National Highways Authority Of India
Delhi High Court · (2025) 10 DEL CK 1983
Indian Contract Act, 1872-Section 73, 74CPC-Order VI Rule 17SARFAESI Rules-Rule 9
High Courts13 Oct 2025Allowed
Shailender Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1989
Central Reserve Police Force Act, 1949-Section 11(1), 11Central Reserve Police Force Rules, 1955-Rule 15, 155Hindu Marriage Act, 1955-Section 29(2), 11, 13
High Courts13 Oct 2025Allowed
M/S Massive Restaurants Private Limited Vs M/S Pacific Hospitality
Delhi High Court · (2025) 10 DEL CK 1992
Arbitration and Conciliation Act, 1996-Section 2(1)(c), 2(1)(e), 2(1)(e)(i), 7(3), 9, 9(2), 11, 11(6), 12, 16(1), 16(1)(a), 16(1)(b), 20, 21, 29A, 29B(1), 29B(3), 34, Fourth ScheduleCode of Civil Procedure-Section 16 to 21, 20
High Courts13 Oct 2025Disposed Of
Ritesh Kumar Singh Vs Indian Coast Guard & Ors.
Delhi High Court · (2025) 10 DEL CK 1993
High Courts13 Oct 2025Disposed Of
Nisha Kumari Vs Union Of India
Delhi High Court · (2025) 10 DEL CK 1994
High Courts13 Oct 2025
SPML Infra Limited Vs Power Grid Corporation Of India Limited
Delhi High Court · (2025) 10 DEL CK 2011
Arbitration and Conciliation Act, 1996-Section 14(1)(a), 14, 15, 12, 13, 12(3), 12(5), 34, Fifth Schedule, Seventh Schedule
High Courts13 Oct 2025Partly Allowed
Ram Krishan Singh @ Dadu Vs State Of NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2023
POCSO Act-Section 6, 5(l) and (m), 10, 9(m), 7, 29, 2(d)IPC-Section 506, 376AB, 506(ii)Cr.P.C.-Section 428, 164, 315, 313, 161
High Courts13 Oct 2025Dismissed
Vivek Deep Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 2055
Code of Criminal Procedure, 1973-Section 482, 340Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 35, 35(3), 183Bharatiya Nyaya Sanhita, 2023-Section 77, 87, 324(1), 351, 308(2)
High Courts13 Oct 2025Dismissed
State Of NCT Of Delhi Vs Mohd. Tahir Hussain & Ors.
Delhi High Court · (2025) 10 DEL CK 2057
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 348IPC-Section 153A, 147, 148, 427, 435, 436, 395, 120B, 188Cr.P.C.-Section 161, 311, 313