COURT ARCHIVE

Delhi High Court judgments, 2025

6,957 judgments · page 140 of 348

High Courts08 Oct 2025Allowed

Muncipal Corporation Of Delhi Vs Himalyan Flora And Aromas Pvt Ltd.

Delhi High Court · (2025) 10 DEL CK 2198

Arbitration & Conciliation Act, 1996-Section 37, 12, 9, 17Delhi International Arbitration Centre (Arbitration Proceedings) Rules, 2023-Rule 2(c), 14, 14.3, 14.5, 14.11, 14.13Delhi International Arbitration Centre (Administrative Costs and Arbitrators' Fees) Rules, 2018

High Courts08 Oct 2025Allowed

Ramesh Sharma Vs Government Of N.C.T. Of Delhi & Ors.

Delhi High Court · (2025) 10 DEL CK 2196

Indian Stamp Act, 1899-Article 23, 55, 23A, Section 23(a), 46, 57, 44(B) of Schedule 1-A (for Andhra Pradesh)Transfer of Property Act, 1882-Section 53AMadras Stamp Act-Article 19, 44

High Courts08 Oct 2025Dismissed

Ashish Vs State NCT Of Delhi & Anr.

Delhi High Court · (2025) 10 DEL CK 2195

Code of Criminal Procedure, 1973-Section 389(1), 389, 437, 438, 439BNSS, 2023-Section 430Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 29, 52A, 37

High Courts08 Oct 2025Dismissed

Ms. Anupama Sharma Vs Shri Sanjay Sharma

Delhi High Court · (2025) 10 DEL CK 2194

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 28, 13(1)(ia), 13(1)(ib), 9, 23(1)(a), 13(1)(i-a)Indian Penal Code-Sections 498A, 323

High Courts08 Oct 2025

Nafees @ Haddi Vs State Gnct Of Delhi

Delhi High Court · (2025) 10 DEL CK 2190

IPC-Sections 307, 385, 506, 120-B, 34

High Courts08 Oct 2025Allowed

Mohammad Asif Vs State (N.C.T. Of Delhi) & Anr.

Delhi High Court · (2025) 10 DEL CK 2188

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure-Section 482

High Courts08 Oct 2025Allowed

Shri Rahul Kumar & Ors. Vs The State (NCT Of Delhi) & Anr.

Delhi High Court · (2025) 10 DEL CK 2185

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34

High Courts08 Oct 2025Dismissed

P C Jhalani & Ors. Vs Jhalani Tools (India) Ltd & Ors.

Delhi High Court · (2025) 10 DEL CK 2182

Companies Act, 1956-Section 483

High Courts08 Oct 2025Disposed Of

Mukesh Vs The State Govt Of NCT Delhi & Ors

Delhi High Court · (2025) 10 DEL CK 2180

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts08 Oct 2025Disposed Of

Smt. Karuna Sejpal Gupta & Ors. Vs State (Govt. Of NCT Delhi) & Anr.

Delhi High Court · 2024 INSC 1019

Cr.P.C.-Section 482, 125, 177, 178, 179IPC-Section 498A, 406, 34DV Act-Section 12

High Courts08 Oct 2025Disposed Of

Sakshi Elecricals Polymers Engg Corpn Vs Government Of NCT Delhi & Anr.

Delhi High Court · (2025) 10 DEL CK 2173

Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 73, sub-section (9) of Section 73, sub-section (10) of Section 73, 74, 107, 168AIntegrated Goods and Services Tax Act, 2017-Section 20

High Courts08 Oct 2025Dismissed

Jagdambey Builders Pvt Ltd Vs Jatinder Singh Vohra

Delhi High Court · (2025) 10 DEL CK 2172

CPC-Order 39 Rules 1 and 2, 14 Rule 5, 7 Rule 11, II, Rule 2Limitation Act, 1963-Article 54, Section 9Contract Act, 1872-Section 63

High Courts08 Oct 2025Disposed Of

Honor Device Co Ltd Vs Largan Precision Co Ltd & Ors.

Delhi High Court · (2025) 10 DEL CK 2266

CPC-Order XXXIX Rules 1 and 2

High Courts08 Oct 2025Allowed

B. K. Sood Vs North Delhi Municipal Corporation

Delhi High Court · (2025) 10 DEL CK 2269

Constitution of India-Article 14Code of Criminal Procedure (CrPC) 1978-Section 482NDMC Act, 1994-Section 252, 369, 369(1)

High Courts08 Oct 2025Disposed Of

Shasmith Technologies Private Limited Vs Max Healthcare Institute Limited

Delhi High Court · (2025) 10 DEL CK 2273

High Courts08 Oct 2025Disposed Of

Shubham Aggarwal & Ors. Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2025) 10 DEL CK 2277

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 94Indian Penal Code, 1860-Section 406, 420, 120B, 467, 468, 471Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 118

High Courts08 Oct 2025Disposed Of

Raju Singh Vs State (Delhi Administration)

Delhi High Court · (2025) 10 DEL CK 2278

Code of Criminal Procedure, 1973-Sections 439, 41A, 173(8), 82Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 420, 409, 468, 471, 120B

High Courts08 Oct 2025Disposed Of

Manjeet Singh Vs The State (Govt. of NCT of Delhi)

Delhi High Court · (2025) 10 DEL CK 2281

IPC-Sections 451, 506, 354B, 354, 397Cr.P.C-Sections 428, 357(1)(b), 313Probation of Offenders Act, 1958-Sections 4, 4(3)

High Courts08 Oct 2025Disposed Of

Amit Kumar Basau & Anr. Vs Sales Tax Officer Class II/Avato Ward 13 (Special Zone) Zone 12 Delhi & Ors.

Delhi High Court · (2025) 10 DEL CK 2247

Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73

High Courts08 Oct 2025Dismissed

Bakhodirjon Sultonov Vs Commissioner Of Custom & Ors.

Delhi High Court · (2025) 10 DEL CK 2246

Constitution of India-Article 226, 227Customs Act, 1962-Section 111(d), 111(j), 111(m), 112(a), 112(b), 153(1)(a)Baggage Rules, 2016