High Courts18 Sept 2025Allowed
Sumer Singh Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1966
Indian Penal Code-Section 420Copyright Act, 1957-Section 63Code of Criminal Procedure, 1973-Section 41, 313, 437(A), Chapter VIII, Chapter X
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 161 of 346
High Courts18 Sept 2025Dismissed
Union Of India & Ors. Vs Ex Sub Sardeep Kumar
Delhi High Court · (2025) 09 DEL CK 1968
Constitution of India-Article 226
High Courts18 Sept 2025Disposed Of
Babu Lal Mitharwal Vs Union Of India
Delhi High Court · (2025) 09 DEL CK 1969
Police Act, 1861-Section 22Delhi Police Act, 1978-Section 24Constitution of India-Article 21
High Courts18 Sept 2025Dismissed
Daus Packaging India Pvt Ltd Vs Amit Sharma
Delhi High Court · (2025) 09 DEL CK 1970
Limitation Act-Section 5CPC-Section 151
High Courts18 Sept 2025Disposed Of
United India Insurance Co. Ltd. Vs M/s Valley Iron & Steel Co. Ltd
Delhi High Court · (2025) 09 DEL CK 1975
Arbitration and Conciliation Act, 1996-Section 34, 11, 33(a), 31(3), 31(7), 31(7)(a), 31(7)(b), 31ACompanies Act, 1956Companies Act, 2013
High Courts18 Sept 2025Disposed Of
Surender Kumar Garg Vs The State Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2007
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3), 94Indian Penal Code, 1860-Sections 420/468Cr.P.C.-Section 156(3)
High Courts18 Sept 2025Dismissed
Umesh @ Kala Vs State
Delhi High Court · (2025) 09 DEL CK 2008
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Maharashtra Control of Organised Crime Act, 1999-Section 3, 4, 21(4)Indian Penal Code, 1860-Section 302, 307, 120B, 34
High Courts18 Sept 2025Dismissed
Asst. Commissioner Of Income Tax Vs State & Ors.
Delhi High Court · (2025) 09 DEL CK 2009
Code of Criminal Procedure, 1973-Section 482, 102Income Tax Act, 1961-Section 226(4), 132, 132(3), 281B, 132B, 136, 293, 2(24), 2(13)Income Tax Act, 1922
High Courts18 Sept 2025Disposed Of
Ravinder @ Bihari Vs State (Govt. Of NCT of Delhi) & Anr.
Delhi High Court · (2025) 09 DEL CK 2010
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439, 82Indian Penal Code, 1860-Sections 302, 323, 34, 307, 392, 394, 379
High Courts18 Sept 2025Disposed Of
Commissioner Of Customs Export Vs Ravindra Kumar
Delhi High Court · (2025) 09 DEL CK 2059
Customs Act, 1962-Section 130A, 114AA, 113(d), 113(h) (1), 114, 114A, 113Customs Valuation (Determination of Value of Export Goods) Rules, 2007-Rule 8, 6
High Courts18 Sept 2025Dismissed
Mayank Gupta Vs Commissioner Of Custom(Export)
Delhi High Court · (2025) 09 DEL CK 2060
Customs Act, 1962-Section 130A, 113(d), 113(h)(1), 114, 114AA, 130, 113Customs Valuation (Determination of Value of Export Goods) Rules, 2007-Rule 8, 6
High Courts18 Sept 2025Disposed Of
Kushal Ram Vs Commissioner Of Customs & Anr.
Delhi High Court · (2025) 09 DEL CK 2061
Constitution of India-Articles 226, 227Customs Act, 1962-Section 111(d), 111(i), 111(j), 111(m), 112(a), 112(b)Baggage Rules, 2016
High Courts18 Sept 2025Dismissed
K Babu Alias Yusuf Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2093
Indian Penal Code, 1860-Sections 376, 354, 506Prevention of Children from Sexual Offences Act, 2012-Sections 6, 8
High Courts18 Sept 2025Dismissed
K Vs State NCT Of Delhi
Delhi High Court · (2025) 09 DEL CK 2094
Indian Penal Code, 1860-Section 376, 506, 34, 376ABPOCSO Act-Section 2(1)(d), 3, 5, 6, 7, 9, 16, 17, 19, 21, 29, 30Cr.P.C.-Section 164, 313
High Courts18 Sept 2025Disposed Of
Vinti Gupta Vs Tarun Aggarwal
Delhi High Court · (2025) 09 DEL CK 2096
Protection of Children from Domestic Violence Act, 2002-Section 12, 23(2), 29
High Courts18 Sept 2025Dismissed
State (NCT) Of Delhi Vs Vikas Jain
Delhi High Court · (2025) 09 DEL CK 2097
Indian Penal Code, 1860-Sections 375, 376, 506Cr.P.C.-Sections 91, 161, 164, 227, 239, 482
High Courts18 Sept 2025Dismissed
Sahil Rao Vs Richa Vats & Anr.
Delhi High Court · (2025) 09 DEL CK 2098
Code of Criminal Procedure, 1973-Section 125
High Courts18 Sept 2025Disposed Of
Saumya Chaurasia Vs Assistant/Deputy Commissioner Of Income Tax & Ors.
Delhi High Court · (2025) 09 DEL CK 2130
Income Tax Act, 1961-Section 226(3), 226(2)CPC-Section 60
High Courts18 Sept 2025Disposed Of
Union Of India Vs Additional Director Of Income Tax-Exemption Range-Ii, New Delhi
Delhi High Court · (2025) 09 DEL CK 1606
Income Tax Act, 1961-Section 143(3)
High Courts18 Sept 2025Dismissed
Bhanu Chaudhary Vs Geeta Rani Alias Geeta Bansal & Ors.
Delhi High Court · (2025) 09 DEL CK 1428
Code of Civil Procedure, 1908-Order VII Rule 11Court Fees Act-Section 7(iv)(c), Article 17(iii) of Second ScheduleDelhi High Court Rules-Rule 7, Part C, Chapter III, Volume I