High Courts17 Dec 2025Allowed
Prakash Kumar Srivastava & Ors. Vs State GNCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2734
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
COURT ARCHIVE
Delhi High Court judgments, 2025
8,597 judgments · page 21 of 430
High Courts17 Dec 2025Dismissed
Vipin Kumar Manaktala Vs Shri Vinod Kumar Dead Through LR Shri Karun Manaktala & Ors.
Delhi High Court · (2025) 12 DEL CK 2732
Transfer of Property Act, 1882-Section 52
High Courts17 Dec 2025Allowed
Kunal Sharma & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2728
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts17 Dec 2025Allowed
M/s Sangeeta Leasings & Anr. Vs Hem Manohar & Ors.
Delhi High Court · (2025) 12 DEL CK 2727
Code of Civil Procedure, 1908-Order XII Rule 6, XXXIX Rule 10, I Rule 10, Section 144Transfer of Property Act, 1882-Section 53A, 106
High Courts17 Dec 2025Dismissed
M/s Sita Devi Hospital & Anr. Vs Gist Management Solutions Pvt. Ltd.
Delhi High Court · (2025) 12 DEL CK 2723
Code of Civil Procedure, 1908-Section 96, 20 Sub-section (c), Order XIV Rule 3Commercial Courts Act, 2015-Section 13(1A)
High Courts17 Dec 2025Disposed Of
Smt Uma Devi Vs Satula Devi & Ors.
Delhi High Court · (2025) 12 DEL CK 2720
High Courts17 Dec 2025
Shiksha Kumari Vs Santosh Kumar
Delhi High Court · (2025) 12 DEL CK 2715
Hindu Marriage Act, 1955-Section 13B(1), 13B(2), 13B, 14, 14(1), 13, 23(2)Marriage Laws (Amendment) Act, 1976CPC-Order 32-A Rule 3
High Courts17 Dec 2025Disposed Of
Hitachi Systems India (P) Ltd Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3053
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 168 (A), 168-A, 73SGST Act (Telangana GST Act)-Section 73
High Courts17 Dec 2025Dismissed
M/s DB Shapriya Construction Ltd. & Ors. Vs A2Z Infra Engineering Ltd.
Delhi High Court · 2025 INSC 759
Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227Negotiable Instruments Act, 1881-Section 138, 141, 142, 118(a), 139, 146
High Courts17 Dec 2025Disposed Of
Santosh Kumar Pandey Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 2815
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73
High Courts17 Dec 2025Disposed Of
Zahir Adventure Expedition Private Limited Vs Savourlish Eateries & Ors.
Delhi High Court · (2025) 12 DEL CK 2619
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2)
High Courts17 Dec 2025Disposed Of
Tata Capital Limited Transferee Of Tata Capital Financial Services Ltd Vs Late Mr Hans Raj Deceased & Ors
Delhi High Court · (2025) 12 DEL CK 2608
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 8, 7, 16, 12(2), 372015 Amendment Act
High Courts17 Dec 2025Disposed Of
Laxmi Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2630
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183Cr.PC-Section 164
High Courts17 Dec 2025Disposed Of
The Director Central Government Health Scheme (CGHS) & Ors. Vs Ram Chander & Ors.
Delhi High Court · (2025) 12 DEL CK 2626
Letters Patent Act-Clause 10Constitution of India-Article 227, 226/227, 14Industrial Disputes Act, 1947-Section 11(3)(b)
High Courts17 Dec 2025Disposed Of
Solanki Sachin Kumar Mohan Bhai Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 2625
High Courts17 Dec 2025Allowed
Subhash Vs State
Delhi High Court · (2025) 12 DEL CK 3212
Code of Criminal Procedure, 1973-Section 374, 313, 161, 162IPC-Sections 302/34, 201Indian Evidence Act-Section 8
High Courts17 Dec 2025Dismissed
Army No. GH-409 Ravi Tomar, Retd Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3211
High Courts17 Dec 2025Dismissed
Abdul Rashid Sheikh & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3209
BSF Act, 1968-Section 40, 48, 117BSF Rules-Rule 99, 145, 149
High Courts17 Dec 2025
Jupinder Kaur Maker & Anr. Vs Pritpal Singh
Delhi High Court · (2025) 12 DEL CK 3208
Contempt of Courts Act, 1971-Section 19(1)(a), 20, 2(b), 12Code of Civil Procedure, 1908-Order XXIII, Rule 1, 3Indian Contract Act, 1872
High Courts17 Dec 2025Dismissed
Anil Kumar Mittal Vs NTPC. Ltd.
Delhi High Court · (2025) 12 DEL CK 3194