High Courts10 Oct 2025Disposed Of
Abhijeet Adhikari Vs State Govt Of Nct Delhi
Delhi High Court · (2025) 10 DEL CK 1255
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 430Indian Penal Code, 1860 - Section 201, 302
COURT ARCHIVE
Delhi High Court judgments, 2025
6,957 judgments · page 136 of 348
High Courts09 Oct 2025Disposed Of
M/S Moms Cradle Private Limited Vs Union Of India & Anr.
Delhi High Court · (2025) 10 DEL CK 2317
Central Goods and Services Tax, 2017-Section 54(11), 107, 107(1), 107(4), 167(12)Limitation Act, 1963-Section 5, 29Constitution of India-Article 142
High Courts09 Oct 2025Disposed Of
Texmaco Rail And Engineering Ltd. & Anr. Vs Ircon International Ltd.
Delhi High Court · (2025) 10 DEL CK 2316
High Courts09 Oct 2025Disposed Of
Eagle Hunter Solutions Ltd Vs Kuldeep Chaturvedi
Delhi High Court · (2025) 10 DEL CK 2236
High Courts09 Oct 2025Dismissed
Dharamveer Vs Union Of India & Anr
Delhi High Court · (2025) 10 DEL CK 2235
Right to Information Act, 2005-Section 6(1), 7(1), 18, 20, 20(2)Minimum Wages Act, 1948
High Courts09 Oct 2025Dismissed
Shriram General Insurance Co Ltd Vs Meenu Chawla & Ors.
Delhi High Court · (2025) 10 DEL CK 2234
Motor Vehicles Act, 1988-Section 3, 4, 39, 66, 66(1), 147, 149(2)(a)(i), 149(2)(i)(a), 149(2)(i)(c), 173, 207, 207(1)IPC-Section 279, 338Maharashtra Motor Vehicles Rules, 1989-Rule 72(1)(ix), 74(6)
High Courts09 Oct 2025Disposed Of
Ms Farheen Israil & Anr. Vs Ghulam Rasool Wani & Ors.
Delhi High Court · (2025) 10 DEL CK 2227
Delhi Rent Control Act, 1958-Section 14(1)(e), 14(7), 25B, 25B(8), 38
High Courts09 Oct 2025Disposed Of
Arti Enterprises Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2223
Constitution of India-Article 226(1), 226(2)Railways Act, 1989-Section 73, 79Indian Railway Code for Traffic (Commercial) Department-Chapter VII Clause 712
High Courts09 Oct 2025Disposed Of
Manauvar Ali Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2216
Constitution of India-Article 226(1), 226(2)Railways Act, 1989-Section 73, 79
High Courts09 Oct 2025Dismissed
Earthz Urban Spaces Pvt. Ltd. Vs Ravinder Munshi & Ors.
Delhi High Court · (2025) 10 DEL CK 2210
Code of Civil Procedure, 1908-Order XLIII Rule 1, Section 151, XXXIX Rules 1 and 2, 39 Rule 2(2), 25 Rule 1Delhi High Court Act, 1966-Section 10Transfer of Property Act, 1882-Section 52
High Courts09 Oct 2025
The Government Of National Capital Territory Of Delhi (GNCTD/UOI) Vs M/s. R.S. Sharma Contractors Pvt. Ltd.
Delhi High Court · (2025) 10 DEL CK 2207
Arbitration and Conciliation Act, 1996-Section 8, 9(2), 11(4), 11(13), 13(2)-(5), 29-A, 29-B, 33(3)-(5), 34, 34(3), 37, 43Commercial Courts Act, 2015-Section 2(1)(i), 10, 12, 13, 13(1-A), 14, 16, the ScheduleLimitation Act, 1963-Section 5, 12, 29, 29(2), Article 116, 116(a), 116(b), 117, 137
High Courts09 Oct 2025Disposed Of
Arun Kumar Saini Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 10 DEL CK 2206
High Courts09 Oct 2025Dismissed
Hitesh Kumar Vs University Of Delhi
Delhi High Court · (2025) 10 DEL CK 2202
High Courts09 Oct 2025Disposed Of
Rajni & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 2189
Constitution of India-Article 226
High Courts09 Oct 2025Allowed
Nilesh Agarwal Vs Income Tax Office (ITO)
Delhi High Court · (2025) 10 DEL CK 2186
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C.-Section 482Income Tax Act, 1961-Section 281, 276, 278B
High Courts09 Oct 2025Allowed
Nausad Khan & Ors. Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 2184
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Section 323, 354, 509, 34Code of Criminal Procedure, 1973-Section 482
High Courts09 Oct 2025Disposed Of
Manisha Agarwal Vs Income Tax Officer, Ward 59(1), Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 2178
Income Tax Act, 1961-Section 148, 148A(b), 148A(d), 149(1), third proviso to Section 149, 149A(c), 149A(d), 151TOLA
High Courts09 Oct 2025Dismissed
Rajeev Yadav Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2175
Constitution of India-Article 226Army Rules, 1954-Rule 13(3)
High Courts09 Oct 2025
Smt Neetu Suri Vs Sh Rajesh Malik & Anr.
Delhi High Court · (2025) 10 DEL CK 2264
Code of Civil Procedure, 1908-Order 1 Rule 10, 1 Rule 10(2)
High Courts09 Oct 2025Dismissed
Ansal Housing Limited Vs Samyak Projects Private Limited
Delhi High Court · (2025) 10 DEL CK 2267
Limitation Act-Section 5Arbitration and Conciliation Act, 1996-Section 5, 9, 11, 17, 17(1)(ii), 27(5), 34, 37, 37(2), 37(2)(b)