High Courts15 Dec 2025Disposed Of
Nanhe & Anr. Vs The State
Delhi High Court · (2025) 12 DEL CK 3067
IPC-Sections 325, 308, 34, 397Cr.P.C.-Sections 313, 428Probation of Offenders Act, 1958-Section 4
COURT ARCHIVE
Delhi High Court judgments, 2025
8,597 judgments · page 27 of 430
High Courts15 Dec 2025Disposed Of
Ex Rect Opr Shashi Ranjan Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3066
Army Act, 1950-Section 20Army Rules, 1954-Rule 13(3)(IV), 13(3), 17
High Courts15 Dec 2025Disposed Of
Union Of India & Ors. Vs 742749 Ex Sgt Sanjay Kumar
Delhi High Court · (2025) 12 DEL CK 3065
High Courts15 Dec 2025Allowed
Shri Biswabijoyee Panigrahi (Retd. IRS) Vs Union Of India And Anr.
Delhi High Court · (2025) 12 DEL CK 3063
High Courts15 Dec 2025Disposed Of
Shri Satish & Ors Vs The State Of NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 3061
IPC-Section 308/34, 397, 308, 34Cr.P.C.-Section 428, 313Probation of Offenders Act, 1958-Section 4
High Courts15 Dec 2025Partly Allowed
Jitender Vs The State Govt Of NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 3057
Indian Penal Code-Section 354, 451, 397POCSO Act-Section 8Cr.P.C.-Section 428, 313
High Courts15 Dec 2025Dismissed
Rajan Sareen Vs State NCT of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 3052
Code of Criminal Procedure, 1973-Section 482, 156(3), 200, 164, 195Indian Penal Code, 1860-Section 187, 211, 406, 500, 506, 34, 182, 416, 120B, 354, 354A, 509, 405Companies Act, 1956
High Courts15 Dec 2025Dismissed
Mithun Kumar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3051
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 180, 35(3), 183Bharatiya Nyaya Sanhita, 2023-Section 74, 76, 79, 3(5), 115(2)
High Courts15 Dec 2025Disposed Of
Mr. Abdul Sazad Ansari Vs Public Works Department GNCTD & Anr.
Delhi High Court · (2025) 12 DEL CK 3050
High Courts15 Dec 2025
Aayush Goyal Vs State Of NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 3047
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 482, 35(3)Code of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 318(4), 61(2), 3(5)
High Courts15 Dec 2025Allowed
Ayesha Ashfaq Khan Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 12 DEL CK 3046
Code of Criminal Procedure, 1973-Section 482, 91, 155, 155(1), 155(2), 156(3), 190(1), 199, 199(1), 460Indian Penal Code, 1860-Section 34, 323, 354, 365, 366, 376, 384, 389, 499, 500, 503, 506, 120B, Chapter XXI
High Courts15 Dec 2025Allowed
Arun Jain Vs State Of NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 2824
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 319(2), 61(2), 3(5)
High Courts15 Dec 2025Allowed
Sudesh Kumar Vs The State
Delhi High Court · (2025) 12 DEL CK 2822
Indian Penal Code, 1860-Section 302, 201, 34Criminal Procedure Code, 1973-Section 313Constitution of India-Article 136
High Courts15 Dec 2025Allowed
Lakhpat Singh Vs State
Delhi High Court · (2025) 12 DEL CK 2820
IPC-Section 302, 364, 201Cr.P.C.-Section 161, 313
High Courts15 Dec 2025Dismissed
State (NCT) Of Delhi Vs Sanjay @ Anit @ Nita Singh
Delhi High Court · (2025) 12 DEL CK 2819
Criminal Procedure Code, 1973-Section 378(1)(b), 251, 313Indian Penal Code, 1860-Sections 279, 338, 304AMotor Vehicles Act, 1988-Sections 32, 192, 146, 196, 133
High Courts15 Dec 2025Disposed Of
Bimla Devi & Ors. Vs Narender Yadav & Ors.
Delhi High Court · (2025) 12 DEL CK 2816
Indian Penal Code, 1860-Sections 279, 304AIncome Tax Act, 1961-Chapter VI-A, Section 80C, 80GG
High Courts15 Dec 2025Dismissed
Om Prakash Vs Uoi & Ors.
Delhi High Court · (2025) 12 DEL CK 3043
Constitution of India-Article 226, 227, 20(2)Border Security Force Act, 1968-Section 19(b), 19, 48, 48(1), 48(2), 117(2), 119, 167, 53BSF Rules-Rule 151, 173(8), 48(2), (3), (4) and (5), 38, 101, Chapter XI
High Courts15 Dec 2025Disposed Of
Minor S (Thr Guardian M) Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3219
Medical Termination of Pregnancy Act, 1971-Section 3, 3(2C), 3(2D)Cr. P.C.-Section 164ABNSS-Section 184
High Courts15 Dec 2025Disposed Of
Shri Sumit Sharma Vs Smt. Navita
Delhi High Court · (2025) 12 DEL CK 2648
Code of Criminal Procedure, 1973-Sections 125 to 128Family Courts Act, 1984-Section 7, 7(2), 19(1), 19(2), 19(4), 19(6)HM Act-Sections 24 to 27
High Courts15 Dec 2025Disposed Of
Social Action Forum For Manav Adhikar & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2646
Indian Penal Code, 1860-Sections 307, 376Juvenile Justice (Care and Protection of Children) Act, 2000-Sections 4, 21, 52Juvenile Justice (Care and Protection of Children) Act, 2015-Sections 4, 91(2)