High Courts25 Sept 2025Disposed Of
Srikanta Sutar Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1553
COURT ARCHIVE
Delhi High Court judgments, 2025
6,957 judgments · page 151 of 348
High Courts25 Sept 2025Dismissed
Mohd Tahir Hussain Vs State (NCT Of Delhi)
Delhi High Court · (2025) 09 DEL CK 1563
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483IPC-Sections 147, 148, 153A, 365, 302, 188, 149, 120BCrPC-Section 161
High Courts25 Sept 2025Dismissed
Sonu Vs State NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1564
IPC-Sections 392, 397, 120B, 395Arms Act-Sections 25, 27Cr.P.C.-Section 428
High Courts25 Sept 2025Dismissed
Pabitra Narayan Pradhan Vs State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 1579
Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483, 479Code of Criminal Procedure, 1973-Section 439, 173, 167, 227, 41A, 177, 154Indian Penal Code, 1860-Sections 274, 275, 276, 420, 468, 471, 120B, 34, 308, 201, 464
High Courts25 Sept 2025Allowed
Brightstar Telecommunications India Ltd. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · 2024 INSC 49
Criminal Procedure Code, 1973-Section 482, 200, 156(3), 160, 305Constitution of India-Article 226, 227Indian Penal Code, 1860-Section 420, 406, 465, 468, 471, 120B, 107, 109, 34, 464, 467, 463, 405, 409, 24, 30, 192, 199, 478
High Courts25 Sept 2025Allowed
Dhruv Rai Sahore & Ors. Vs State Of GNCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1589
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34
High Courts25 Sept 2025Allowed
Ajeet Kumar & Ors. Vs State (Govt. of NCT of Delhi) & Anr.
Delhi High Court · (2025) 09 DEL CK 1587
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts25 Sept 2025Allowed
Manoj & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1497
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Dowry Prohibition Act-Section 4
High Courts25 Sept 2025Allowed
Ajeet Kumar & Ors Vs State (Govt. Of Nct Of Delhi) & Anr
Delhi High Court · (2025) 09 DEL CK 0735
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 406, 498A
High Courts25 Sept 2025Allowed
Vipin Kumar Chotala & Ors Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2025) 09 DEL CK 0734
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 406, 498A
High Courts25 Sept 2025Allowed
Nishchaiy Behl & Ors Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2025) 09 DEL CK 0733
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34 377, 406, 498A
High Courts25 Sept 2025Disposed Of
Vinod Mehra Vs Arun Mehra
Delhi High Court · (2025) 09 DEL CK 0732
Code of Civil Procedure, 1908 - Order 8 Rule 1A
High Courts25 Sept 2025Dismissed
Sharad Kapoor, Proprietor Of M/S Ace Electronics Vs Pramod Telecom Private Limited
Delhi High Court · (2025) 09 DEL CK 0731
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Order 5 Rule 20
High Courts25 Sept 2025Dismissed
Santosh Chaudhary Vs State
Delhi High Court · (2025) 09 DEL CK 0730
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20, 37, 41(2), 42, 50, 52A, 52A(2), 54
High Courts25 Sept 2025Disposed Of
Manish Kumar Vs Union Of India & Ors
Delhi High Court · (2025) 09 DEL CK 0729
Constitution of India, 1950 - Article 46
High Courts25 Sept 2025Dismissed
Ranjit Bajaj Vs All India Football Federation & Ors
Delhi High Court · (2025) 09 DEL CK 0728
Constitution of India, 1950 - Article 19(1)(g), 226
High Courts25 Sept 2025Dismissed
K.A. Thomas And Anr Vs LIC Housing Finance Ltd
Delhi High Court · (2025) 09 DEL CK 0727
Code of Civil Procedure, 1908 - Order 1 Rule 10, Order 8 Rule 1, Order 8 Rule 10Insolvency and Bankruptcy Code, 2016 - Section 14Commercial Courts Act, 2015 - Section 16
High Courts25 Sept 2025Disposed Of
Amitesh Harmukh Vs Union Of India & Ors
Delhi High Court · (2025) 09 DEL CK 0726
Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 430Code of Criminal Procedure, 1973 - Section 389
High Courts25 Sept 2025Dismissed
Tikka Brijinder Singh Bedi Vs Jyotsna Bedi
Delhi High Court · (2025) 09 DEL CK 0725
Code of Civil Procedure, 1908 - Section 47, Order 21 Rule 103Negotiable Instruments Act, 1881 - Section 138Delhi High Court Act, 1966 - Section 10
High Courts25 Sept 2025Allowed
Sudesh & Ors Vs Sh. Vijender Singh & Ors
Delhi High Court · (2025) 09 DEL CK 0724
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 16 Rule 1, Order 16 Rules 10, Order 16 Rules 12Bharatiya Sakshya Adhiniyam, 2023 - Section 67, 68, 70