COURT ARCHIVE

Delhi High Court judgments, 2025

6,377 judgments · page 212 of 319

High Courts28 Apr 2025Disposed Of

Anand Kumar & Ors. Vs The State Govt Dof Nct Of Delhi & Anr.

Delhi High Court · (2025) 04 DEL CK 2345

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 498A, 406, 34

High Courts28 Apr 2025Disposed Of

Pratima Devi Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 04 DEL CK 2344

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528Constitution of India-Article 226 & 227

High Courts28 Apr 2025Dismissed

Bharat Sanchar Nigam Ltd Vs Vihaan Networks Ltd

Delhi High Court · 2023 INSC 742

Arbitration and Conciliation Act, 1996-Section 34, 37Indian Contract Act, 1872-Section 70

High Courts28 Apr 2025Dismissed

Staff Selection Commission Vs Smt Bala

Delhi High Court · (2025) 04 DEL CK 2322

High Courts28 Apr 2025Disposed Of

Bharti Verma Vs Aditya Dudeja

Delhi High Court · (2025) 04 DEL CK 2321

Family Courts Act, 1984-Section 19, 10Hindu Marriage Act, 1955-Section 12(1)(b), 12(1)(c), 9Constitution of India-Article 227

High Courts28 Apr 2025Dismissed

Staff Selection Commission (Hdqrs) & Anr. Vs Babita Verma

Delhi High Court · (2025) 04 DEL CK 2449

High Courts28 Apr 2025Disposed Of

Garima Jain Vs Rohit Jain

Delhi High Court · (2025) 04 DEL CK 2447

Family Courts Act, 1984-Section 19Code of Civil Procedure, 1908-Section 151Guardianship and Wards Act, 1890-Section 12

High Courts28 Apr 2025Dismissed

Amit Gulia Vs State (NCT of Delhi)

Delhi High Court · 2025 INSC 13

Maharashtra Control of Organized Crime Act, 1999-Sections 3, 4, 18, 21(4), 23(1)(a)IPC-Sections 302, 307, 34Arms Act-Sections 25, 27

High Courts28 Apr 2025Dismissed

Shree Bahubali Coal And Coke Private Limited Previously Known As SBCI Petrochem Private Limited & Ors. Vs VNU Coal Private Limited

Delhi High Court · (2025) 04 DEL CK 2393

CPC-Order XI Rule 1(5)

High Courts28 Apr 2025Allowed

Townpark Buildcon Pvt Ltd Vs ACIT, CC 15 & Ors.

Delhi High Court · (2025) 04 DEL CK 2366

Income Tax Act, 1961-Section 148, 132, 153C, 153C(1), 153C(3), 153A, Explanation 1 of Section 153A, 149, 149(1), 149(1)(b)Finance Act, 2021

High Courts28 Apr 2025Disposed Of

Varsha Vs State Of Nct Delhi

Delhi High Court · (2025) 04 DEL CK 2137

Code of Criminal Procedure, 1973-Section 482Arms Act, 1959-Section 25, 54, 59TADA Act-Section 5

High Courts28 Apr 2025Dismissed

Pooja Anand Vs Basic Chemicals Cosmetics And Dyes Export Promotion Council (Chemexcil) & Anr.

Delhi High Court · (2025) 04 DEL CK 2134

Delhi High Court Act, 1966-Section 10Constitution of India-Article 12, 226

High Courts28 Apr 2025Disposed Of

The Punjab State Cooperative Milk Producers Federation Ltd. Vs Additional Commissioner Central GST Delhi West Ward 45 Delhi & Ors.

Delhi High Court · (2025) 04 DEL CK 2131

Constitution of India-Articles 226, 227Central Goods and Services Tax, 2017-Section 74

High Courts28 Apr 2025Dismissed

David Mwanza Vs Directorate Of Revenue Intelligence

Delhi High Court · (2025) 04 DEL CK 2125

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 23, 29, 37, 50, 52A, 54Customs Act-Sections 102, 103

High Courts28 Apr 2025Disposed Of

Pradeep Kumar Vs Union Of India & Anr.

Delhi High Court · (2025) 04 DEL CK 2117

Constitution of India-Article 226Sashastra Seema Bal Act, 2007-Section 21(a), 74(2)Sashastra Seema Bal Rules, 2009-Rule 18, 21

High Courts28 Apr 2025Disposed Of

Supershine Laundry Systems Private Limited Vs Deputy Commissioner Of Income Tax & Ors.

Delhi High Court · (2025) 04 DEL CK 2111

Income Tax Act, 1961-Section 127, 147, 148, 148A, 151

High Courts28 Apr 2025Dismissed

Yumnam Sudhir Singh Vs State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · (2025) 04 DEL CK 2110

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442, 528Narcotic Drugs and Psychotropic Substances Act, 1985-Section 29Penal Code, 1860-Section 116

High Courts28 Apr 2025Allowed

Shomit Finance Limited Vs Arun Kumar Sharma

Delhi High Court · (2025) 04 DEL CK 2097

High Courts28 Apr 2025Dismissed

San Nutrition Private Limited Vs Arpit Mangal And Others

Delhi High Court · (2025) 04 DEL CK 1086

Constitution of India, 1950 - Article 19(1)(a), 19(2), 21Code of Civil Procedure, 1908 - Order 7 Rule 10, Order 7 Rule 11,Order 39 Rule 1, Order 39 Rule 2Limitation Act, 1963 - Article 75, 113

High Courts28 Apr 2025Dismissed

Handicrafts And Handlooms Export Corporation Of India Limited Vs Sh Rehmat Khan & Ors

Delhi High Court · (2025) 04 DEL CK 1084

Industrial Dispute Act, 1947 - Section 10(1)(D), 10(2)(A)Companies Act, 1956 - Section 617Contract Labour (Regulation & Abolition) Act, 1970 - Section 10, 10(1)