High Courts10 Oct 2025Dismissed
Taranjeet Singh Kohli Vs Kawaljeet Kaur Kohli
Delhi High Court · (2025) 10 DEL CK 1811
CPC-Section 151, Order VIII Rule 1, XXXIX Rule 1 & 2, VII Rule 14, VII Rule 11
COURT ARCHIVE
Delhi High Court judgments, 2025
6,957 judgments · page 133 of 348
High Courts10 Oct 2025Disposed Of
Lal Mohammad Vs The State Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1829
Constitution of India-Article 226B.N.S.S., 2023-Section 528, 183Cr.P.C.-Section 164
High Courts10 Oct 2025Disposed Of
Trushtima Sharma Vs The State Of NCT Of Delhi & Ors
Delhi High Court · (2025) 10 DEL CK 1830
Constitution of India-Article 226B.N.S.S., 2023-Section 528
High Courts10 Oct 2025Allowed
Sushma Sahni Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 10 DEL CK 1837
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34
High Courts10 Oct 2025Allowed
Vinod Kumar & Ors. Vs State Through Sho Sangam Vihar South Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1839
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 506, 34
High Courts10 Oct 2025Allowed
Sh. Rishant Sadh & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1841
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 354A, 354B, 34Code of Criminal Procedure, 1973-Section 482
High Courts10 Oct 2025Allowed
Divyanshu Kalra & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1843
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34, 354Code of Criminal Procedure, 1973-Section 482
High Courts10 Oct 2025Partly Allowed
R.K. Jain Vs Suraj Sunar & Ors.
Delhi High Court · (2025) 10 DEL CK 1862
Code of Civil Procedure, 1908-Section 20, 114, Order XLVII Rule 1
High Courts10 Oct 2025Disposed Of
Abhijeet Adhikari Vs The State Govt Of NCT Delhi
Delhi High Court · (2025) 10 DEL CK 1895
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430Indian Penal Code, 1860-Section 302, 201
High Courts10 Oct 2025Dismissed
Pr. Commissioner Of Income Tax, Delhi 1 Vs M/S Amadeus India Pvt. Ltd.
Delhi High Court · (2025) 10 DEL CK 1901
Income Tax Act, 1961-Section 260A, 14A, 254, 9(1)(ii), 119IT Rules-8DFinance Act, 2022
High Courts10 Oct 2025Allowed
Sumit Sharma Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1917
High Courts10 Oct 2025Dismissed
M/s NBCC (India) Ltd. Vs M/s RIC Projects Pvt. Ltd.
Delhi High Court · (2025) 10 DEL CK 1921
Commercial Courts Act, 2015-Section 13(1-A)Code of Civil Procedure, 1908-Order XLIIIArbitration and Conciliation Act, 1996-Section 37
High Courts10 Oct 2025Allowed
Nirmala Yadav Vs Union Of India & Ors
Delhi High Court · (2025) 10 DEL CK 1929
Central Civil Services (Extraordinary Pension) Rules, 1939-Schedule-1-A, Section II(xii), Schedule 1A (II)
High Courts10 Oct 2025Dismissed
Kendriya Vidyalaya Sangathan Vs Smt. Geetanjali Yadav
Delhi High Court · (2025) 10 DEL CK 1932
High Courts10 Oct 2025Disposed Of
National Council Of Education Research & Training Vs M/s Murli Industries Ltd.
Delhi High Court · 2025 INSC 574
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 34(2A)Indian Contract Act, 1872-Section 32, 56, 70, 73, 74
High Courts10 Oct 2025Dismissed
Employees State Insurance Corporation & Ors. Vs Vinod Kumar
Delhi High Court · (2025) 10 DEL CK 1948
Indian Penal Code, 1860-Section 120-B, 302, 324, 506Employees’ State Insurance Corporation (Staff & Conditions of Service) Regulation, 1959-Regulation 10(2)(a), 46(4)Code of Criminal Procedure, 1973
High Courts10 Oct 2025Disposed Of
M/s IMS Mercantiles Ltd Vs Union Of India & Anr.
Delhi High Court · (2025) 10 DEL CK 1949
Constitution of India-Article 226 and 227Central Goods and Services Tax Act, 2017-Section 161, 74(1), 89, 90, 50, 122(1)(x), 122(1)(xvi), 122(1)(xvii), 122(2)(b), 122(3)(d), 125, 75(13)Delhi Goods and Services Tax Act, 2017-Section 161, 74(1), 89, 90, 50, 122(1)(x), 122(1)(xvi), 122(1)(xvii), 122(2)(b), 122(3)(d), 125, 75(13)
High Courts10 Oct 2025Allowed
Sh. Sandeep Kumar Vs Union Of India
Delhi High Court · (2025) 10 DEL CK 1950
Constitution of India-Article 14, 16, 309
High Courts10 Oct 2025Disposed Of
Alkem Laboratories Ltd. Vs Alchem International Pvt. Ltd.
Delhi High Court · (2025) 10 DEL CK 1952
Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2, XXXIX Rule 2A, XXXIX Rule 4Trade Marks Act, 1999-Section 29(5) and (6), 33
High Courts10 Oct 2025Disposed Of
ICMR - National Institute Of Cancer Prevention And Research Vs Mrs. Rajani Yadav, Medical Social Worker & Ors.
Delhi High Court · (2025) 10 DEL CK 1961