COURT ARCHIVE

Delhi High Court judgments, 2025

8,597 judgments · page 28 of 430

High Courts15 Dec 2025

Boopalan B Vs State Of Nct Of Delhi Through Secretary

Delhi High Court · 2025 INSC 1153

Indian Penal Code, 1860-Section 435, 39Prevention of Damage to Public Property Act, 1984-Section 4Probation of Offenders Act, 1958-Section 4

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High Courts15 Dec 2025Disposed Of

The State Of GNCT Of Delhi Vs Toshib Alias Paritosh & Ors.

Delhi High Court · (2025) 12 DEL CK 2644

Indian Penal Code, 1860-Sections 328, 376, 182, 211Code of Criminal Procedure, 1973-Sections 161, 164, 357APOCSO Act

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High Courts15 Dec 2025Disposed Of

Ravi @ Sachin Vs Smt Shikha

Delhi High Court · (2025) 12 DEL CK 2643

Code of Criminal Procedure, 1973-Section 125, 125 to 128, 397, 401Family Courts Act, 1984-Section 7, 10(3), 14, 19(1), 19(2), 19(4), 19(6)HM Act-Sections 24 to 27

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High Courts15 Dec 2025

Abhilasha Chauhan Vs Ankur Rajput & Ors.

Delhi High Court · (2025) 12 DEL CK 3041

Protection of Women from Domestic Violence Act, 2005-Section 29, 12, 23(1), 23(2), 18, 19, 20 and 22, 23IPC-Section 498A

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High Courts15 Dec 2025Dismissed

Pr. Commissioner Of Income Tax -Central -1 Vs Chetan Gupta

Delhi High Court · (2025) 12 DEL CK 3040

Income Tax Act, 1961-Section 260A, 271(1)(c), 274, 142(1), 143(3), 271

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High Courts15 Dec 2025Dismissed

Anu (Since Deceased) Thru Lr Vs Suresh Verma (Since Deceased Through Lrs) & Ors.

Delhi High Court · (2025) 12 DEL CK 1786

Code of Civil Procedure, 1908- Section 151, Order 12 Rule 6Benami Transaction (Prohibition) Act 1988- Section 4

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High Courts15 Dec 2025Allowed

Jairaj Developers Through Its Partner Mr Ankur Arora Vs Mr Varendhishakt Prdhiesubhaag Alias Baba Sahib & Ors. & Ors.

Delhi High Court · (2025) 12 DEL CK 1785

Code of Civil Procedure, 1908- Order 1 Rule 10, Order 7 Rule 11, Order 23 Rule 3, Order 23 Rule 3AHindu Succession Act, 1956- Section 15Limitation Act, 1963- Article 54

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High Courts15 Dec 2025Disposed Of

Shri Maiki Jain Vs BSES Rajdhani Power Ltd And Ors

Delhi High Court · (2025) 12 DEL CK 1800

Constitution of India, 1950- Article 21

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High Courts15 Dec 2025Disposed Of

Hari Singh Vs Kitabo Devi

Delhi High Court · (2025) 12 DEL CK 1799

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High Courts15 Dec 2025Allowed

Sagar Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2025) 12 DEL CK 1798

Indian Penal Code, 1860- Section 376Protection of Children from Sexual Offences Act, 2012- Section 6

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High Courts15 Dec 2025Disposed Of

M/s Modi Packers (Through Its Sole Proprietor, Sh. Mohit Modi) Vs Superintendent, Ward 63 (Range - 43) & Ors.

Delhi High Court · (2025) 12 DEL CK 1797

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High Courts15 Dec 2025Disposed Of

M/s Era Infra Engineering Limited Vs Joint Commissioner Cgst Delhi South Commissionerate & Ors.

Delhi High Court · (2025) 12 DEL CK 1796

Insolvency and Bankruptcy Code, 2016- Section 7, 14, 16, 30(2), 31, 31(1), 33(5), 53

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High Courts15 Dec 2025Disposed Of

Satish & Ors Vs State Of Nct Of Delhi

Delhi High Court · (2025) 12 DEL CK 1795

Code of Criminal Procedure, 1973- Section 313, 428Indian Penal Code, 1860- Section 34, 308, 397Probation of Offenders Act, 1958- Section 4

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High Courts15 Dec 2025Dismissed

Motor & General Finance Limited Vs Director General & Anr

Delhi High Court · (2025) 12 DEL CK 1784

Code of Civil Procedure, 1908- Section 114, 115, Order 41 Rule 27, Order 47 Rule 1Employees' State Insurance Act, 1948- Section 45A, 75, 82(2)Employees' State Insurance (General) Regulations, 1950- Regulation 32

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High Courts15 Dec 2025Allowed

Indian Institute Of Technology, Delhi Vs Jitender Kumar

Delhi High Court · (2025) 12 DEL CK 1783

Constitution of India, 1950- Article 226, 227Code of Civil Procedure, 1908- Order 41 Rule 27(aa)Industrial Disputes Act, 1947- Section 2(bb), 2(oo), 2(oo)(bb), 2(ra), 25F

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High Courts15 Dec 2025Allowed

Shiv Prashad @ Kartaru Vs State (Gnct) Of Delhi

Delhi High Court · (2025) 12 DEL CK 1782

Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 323, 376, 506, 506(II)Protection of Children from Sexual Offences Act, 2012- Section 6

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High Courts13 Dec 2025Partly Allowed

Khemo Devi Public School Through Its Administrator Vs Central Board Of Secondary Education

Delhi High Court · (2025) 12 DEL CK 2775

Affiliation Bye-Laws, 2018-Clause 12.1, 12.2, 5.2.2, 2.4.4, 11.1.2, 5.1, 5.2, 5.4, 5

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High Courts13 Dec 2025Partly Allowed

Khemo Devi Public School Through Its Administrator Vs Central Board Of Secondary Education

Delhi High Court · (2025) 12 DEL CK 1787

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High Courts12 Dec 2025Dismissed

M/S R. K. Associates And Hoteliers Pvt. Ltd Vs Indian Railway Catering And Tourism Corporation Ltd. (IRCTC)

Delhi High Court · (2025) 12 DEL CK 3417

Arbitration and Conciliation Act, 1996-Section 9, 17(1)(e)Arbitration and Conciliation (Amendment) Act 2015-sub-Section 12(5)Specific Relief Act, 1963-Section 14(1)(a), 14(1)(c), 42

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High Courts12 Dec 2025Allowed

Kedar Parsad Meena & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 3577

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

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