High Courts08 Sept 2025Allowed
Rohtash Singh Vs Govt. Of N.C.T. Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1609
Code of Civil Procedure, 1908-Section 96, 80Motor Vehicle Act, 1988Delhi Motor Vehicle Rules, 1993
COURT ARCHIVE
Delhi High Court judgments, 2025
6,904 judgments · page 178 of 346
High Courts08 Sept 2025Dismissed
Daksh Bhardwaj Vs University Of Delhi Through Its Vice-Chancellor & Ors.
Delhi High Court · (2025) 09 DEL CK 1608
Representation of the People Act, 1951-Sections 9-A, 80, 80-AConstitution of India-Article 226Code of Civil Procedure, 1908
High Courts08 Sept 2025Dismissed
Soham Ramesh Kumbhar Vs National Medical Commission (NMC) & Ors.
Delhi High Court · (2025) 09 DEL CK 1703
Regulations on Graduate Medical Education (Amendment), 2019-Regulation 7.7, 11.2.7Constitution of India-Article 226, 227, 14, 19(1)(g), 21
High Courts08 Sept 2025Disposed Of
Avantha Holdings Limited & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1705
Indian Penal Code-Section 120B, 406, 420, 467, 468, 471, 477APC Act, 1988-Section 13(2), 13(1)(d)Master Directions on Frauds-Clauses 8.9.4, 8.9.5, 8.12, 8.12.1, 8.12.2, 8.12.3
High Courts08 Sept 2025Disposed Of
M/s Moneywise Financial Services Pvt. Ltd Vs Mahaveer Enterprises Through Its Proprietor & Anr.
Delhi High Court · (2025) 09 DEL CK 1735
Arbitration and Conciliation Act, 1996-Section 21, 11(6), 11, 8, 11(6A), 7, 37, 16, 11(6-A), 12(2)
High Courts08 Sept 2025Disposed Of
Clix Capital Services Pvt Ltd Vs Rajendra Prasad Singh & Anr.
Delhi High Court · (2025) 09 DEL CK 1736
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 21, 37, IVth Schedule
High Courts08 Sept 2025Disposed Of
Hari Vadan Kumar Vs Rakesh Kumar Gupta
Delhi High Court · (2025) 09 DEL CK 1738
Code of Civil Procedure, 1908-Order XXXVII Rule 3(5), XXXVII Rule 3(1), XXXVII Rule 3(2), XXXVII Rule 2(2), XXXVII Rule 3Negotiable Instruments Act, 1881-Section 138, 139
High Courts08 Sept 2025Disposed Of
Rajender Mishra Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2025) 09 DEL CK 1777
Constitution of India-Article 226Bhartiya Nyaya Samhita, 2023-Section 137 (2)
High Courts08 Sept 2025Allowed
Aditya Vikram Singh Sethi Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1795
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Electricity Act (Amend) 2003-Section 135Code of Criminal Procedure, 1973-Section 482
High Courts08 Sept 2025Allowed
Vishal Kalhan Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1796
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 279, 337MV Act-Section 3, 181, 200(1), 2 Clause 41
High Courts08 Sept 2025Allowed
Dr. Kamal Rawal Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1797
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 354, 354(B), 354(A), 354A, 354B
High Courts08 Sept 2025Allowed
Jazib Jafri & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1798
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 354D
High Courts08 Sept 2025Allowed
Gaurav Kumar Sharma & Anr. Vs State Of Nct & Anr.
Delhi High Court · (2025) 09 DEL CK 1799
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34
High Courts08 Sept 2025Allowed
Rehan Khan & Ors. Vs State Through Sho & Anr.
Delhi High Court · (2025) 09 DEL CK 1800
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 34
High Courts08 Sept 2025Allowed
Amit Singh & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1801
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34
High Courts08 Sept 2025Dismissed
Mamtaz Foundation Through Its Director Vs Dental Council Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1851
Constitution of India-Article 226Dentists Act, 1948-Section 10A, 10A(1), 10A(2)(b), 10A(2)(e), 10A(3), 10A(4), 10A(7)(g), 20, 20(1)(fb), 20(2)(fa), 20(4)Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and increase of Admission Capacity in Dental Colleges) Regulations, 2006-Regulation 6, 6(2), 6(2)(e)
High Courts08 Sept 2025Disposed Of
Mata Amritanandamayi Math & Anr. Vs Anil Kumar Jain & Ors.
Delhi High Court · (2025) 09 DEL CK 1860
Code of Civil Procedure, 1908-Order XLIII Rule 1(r)Delhi High Court Act, 1966-Section 10Delhi Land Revenue Act, 1954
High Courts08 Sept 2025Disposed Of
Naveen Vedi Vs Union Of India & Ors.
Delhi High Court · (2025) 09 DEL CK 1880
High Courts08 Sept 2025Dismissed
Meeta Singh Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1881
CPC-Order II Rule 2
High Courts08 Sept 2025Disposed Of
Anything Skool Ltd. (Formerly Known As Liberty Innovative Outfits Ltd.) Vs Liberty Footwear Company
Delhi High Court · (2025) 09 DEL CK 1882