High Courts11 Dec 2025Allowed
Monu & Ors. Vs State Through NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3783
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 377, 354, 354A, 506, 509, 34Dowry Prohibition Act-Section 4
COURT ARCHIVE
Delhi High Court judgments, 2025
8,597 judgments · page 35 of 430
High Courts11 Dec 2025Disposed Of
Partap Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3780
High Courts11 Dec 2025Disposed Of
Amit Saxena Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 12 DEL CK 3775
Constitution of India-Article 226National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011
High Courts11 Dec 2025Disposed Of
Pritpal Sharma Vs Urban Devepment Department & Anr.
Delhi High Court · (2025) 12 DEL CK 3772
High Courts11 Dec 2025Disposed Of
Joy Deb Chatterjee Vs Meenu Ghosh & Ors
Delhi High Court · (2025) 12 DEL CK 1768
Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2Negotiable Instruments Act, 1881- Section 138
High Courts10 Dec 2025Disposed Of
Residents Welfare Association Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 3415
Code of Criminal Procedure-Section 133
High Courts10 Dec 2025Disposed Of
Union Of India & Ors. Vs Brig Ganpathy Raja Ram Retd. IC35422K
Delhi High Court · (2025) 12 DEL CK 3412
High Courts10 Dec 2025Allowed
Sh. Naresh Kumar Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 12 DEL CK 3409
Indian Penal Code, 1860-Sections 380, 411, 454Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts10 Dec 2025Allowed
Manjeet Yadav & Anr. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3408
Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts10 Dec 2025Dismissed
Sandesh Jindal & Anr. Vs Vipul Jindal
Delhi High Court · (2025) 12 DEL CK 3581
Code of Criminal Procedure, 1973-Sections 397, 401, 125, 125(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438, 442Protection of Women from Domestic Violence Act, 2005
High Courts10 Dec 2025Allowed
Vishal & Ors. Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3580
Bharatiya Nyaya Sanhita, 2023-Section 85, 316(2), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts10 Dec 2025Dismissed
X Victim Vs The State Of Delhi Through S.H.O & Anr.
Delhi High Court · (2025) 12 DEL CK 3578
Code of Criminal Procedure, 1973-Sections 164, 227, 228, 397, 401Indian Penal Code, 1860-Sections 376, 509
High Courts10 Dec 2025Disposed Of
Neelesh Srivastava Vs Sukriti Srivastava
Delhi High Court · (2025) 12 DEL CK 3576
Code of Criminal Procedure, 1973-Section 397, 482, 401, 127DV Act
High Courts10 Dec 2025Disposed Of
Sanjay Sharma Vs Ram Kishore Gupt & Anr.
Delhi High Court · (2025) 12 DEL CK 3574
Indian Penal Code, 1860-Sections 420/34Code of Criminal Procedure, 1973-Section 156(3)
High Courts10 Dec 2025Dismissed
Shivani Vs Parveen Kumar
Delhi High Court · (2025) 12 DEL CK 3571
Code of Criminal Procedure, 1973-Section 401, 397
High Courts10 Dec 2025Partly Allowed
Chillies Exporters Association India & Ors. Vs Directorate General Of Foreign Trade & Anr.
Delhi High Court · (2025) 12 DEL CK 3564
Constitution of India-Article 226, 14, 148, 309Foreign Trade (Development and Regulation) Act, 1992-Section 3, 5, 3(2)General Clauses Act-Section 21, 14
High Courts10 Dec 2025Disposed Of
M/S Satpalda Trading Pvt Ltd Vs M/S Tab Geo Map Solutions & Anr.
Delhi High Court · (2025) 12 DEL CK 3557
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts10 Dec 2025Dismissed
Munna @ Manoj Kumar Vs Ram Narain
Delhi High Court · (2025) 12 DEL CK 3554
Constitution of India-Article 227Delhi Rent Control Act-Section 14(1)(c), 14(5)General Clauses Act-Section 27
High Courts10 Dec 2025Allowed
Bull Value Incorporated VCC Sub-Fund Vs Delphi World Money Ltd
Delhi High Court · (2025) 12 DEL CK 3550
Constitution of India-Articles 226, 227CPC-Section 24, Order VII Rule 10, XXXIX Rule 1 and 2
High Courts10 Dec 2025Dismissed
The State (NCT Of Delhi) Vs Sanjay @ Tota
Delhi High Court · (2025) 12 DEL CK 3541
Indian Penal Code, 1860-Section 302Arms Act, 1959-Section 25Criminal Procedure Code, 1973-Section 313