COURT ARCHIVE

Delhi High Court judgments, 2025

8,597 judgments · page 17 of 430

High Courts19 Dec 2025Allowed

Chetan Vats @ Chetan & Ors. Vs State Govt Of Nct Of Delhi & Anr

Delhi High Court · (2025) 12 DEL CK 1901

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 354A, 377, 406, 498A

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High Courts19 Dec 2025Disposed Of

Mahua Moitra Vs Lokpal Of India Through Chairperson And Ors

Delhi High Court · (2025) 12 DEL CK 1900

Constitution of India, 1950- Article 36, 226, 227, 253, 311, 320(3)(c)Code of Criminal Procedure, 1973- Section 173, 173(2), 197, 198Indian Penal Code, 1860- Section 120B

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High Courts19 Dec 2025Allowed

Om Prakash Vs Devki Nandan Bajaj

Delhi High Court · (2025) 12 DEL CK 1899

Delhi Rent Control Act, 1958- Section 14(1)(e), 14(7), 25B(4), 25B(5)

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High Courts19 Dec 2025Allowed

Saurabh & Ors Vs State Nct Of Delhi And Anr

Delhi High Court · (2025) 12 DEL CK 1826

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 320, 482Indian Penal Code, 1860- Section 34, 406, 498A

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High Courts19 Dec 2025Allowed

Ajay Kumar Goyal Vs Sanjay Goyal Now Deceased Through Legal Heir Anju Goyal

Delhi High Court · (2025) 12 DEL CK 1825

Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 3

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High Courts18 Dec 2025Disposed Of

Virender Vs North Delhi Municipal Corporation Through Its Commissioner & Ors.

Delhi High Court · (2025) 12 DEL CK 2624

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High Courts18 Dec 2025Dismissed

Sunil Kumar Vs Rajeev Suri

Delhi High Court · (2025) 12 DEL CK 2622

Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Section 96, Order XLI, 151, XXILimitation Act, 1963-Section 3, 5, Article 117 of the Schedule

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High Courts18 Dec 2025Dismissed

Simi Arun Pandeya Vs Kumudini Mittal & Ors.

Delhi High Court · (2025) 12 DEL CK 2621

Civil Procedure Code, 1908-Section 96, Order XLI, XII Rule 6Delhi High Court Act, 1966-Section 10Succession Act, 1925-Section 82, 83, 85, 86, 87 and 88

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High Courts18 Dec 2025Disposed Of

Ashimara Housing Private Limited Vs Radhe Shyam Tyagi

Delhi High Court · (2025) 12 DEL CK 2620

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act

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High Courts18 Dec 2025Allowed

Sh. Sunny Sharma @ Shubham Shrma & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 2617

Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320

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High Courts18 Dec 2025Dismissed

M/S Trustline Securities Limited Vs Hanish Singla

Delhi High Court · (2025) 12 DEL CK 2616

Commercial Courts Act, 2015-Section 13(1A)Arbitration and Conciliation Act, 1996-Section 37, 34, 8Civil Procedure Code, 1908-Order IX Rule 13

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High Courts18 Dec 2025Dismissed

M/s Trinet Solutions Pvt Ltd. Vs M/s Garg Automations And Controls & Anr.

Delhi High Court · 2023 INSC 742

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 37, 37(3)Indian Penal Code 1860-Sections 406/420/464/465/467Constitution of India-Article 136

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High Courts18 Dec 2025Disposed Of