High Courts10 Dec 2025Dismissed
Anil Mithas Vs State(NCT Of Delhi)
Delhi High Court · (2025) 12 DEL CK 3536
BNSS-Section 482, 528Cr.P.C.-Section 438, 482, 41-AIPC-Sections 409, 420, 120-B
COURT ARCHIVE
Delhi High Court judgments, 2025
8,597 judgments · page 36 of 430
High Courts10 Dec 2025Allowed
Sarfaraz Ahmad & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3534
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 354, 354(B), 323, 506, 34, 498A, 406, 324Code of Criminal Procedure-Section 482
High Courts10 Dec 2025Allowed
Zuber Ali Alias Mohd Zuber & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3531
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Dowry Prohibition Act-Section 4
High Courts10 Dec 2025Allowed
Sandeep Kumar Sharma Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3530
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 419, 420Code of Criminal Procedure-Section 482
High Courts10 Dec 2025Dismissed
Mohd. Yameen Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 3529
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 84Indian Penal Code-Sections 420, 34, 302, 452, 365, 323, 448, 188, 387, 506, 324, 341Code of Criminal Procedure, 1973-Section 145
High Courts10 Dec 2025Dismissed
Ashan Ur-Rab & Ors. Vs Cepi & Anr.
Delhi High Court · (2025) 12 DEL CK 3528
Constitution of India-Article 226Enemy Property Act, 1968-Section 5, 6, 12, 18, 24Defence of India Rules, 1962-Rule 133 (A), 133 (I)(1), 133 (R), 133-V(1)
High Courts10 Dec 2025
Union Of India & Ors. Vs Gp Capt Gajendra Kumar (Retd.)
Delhi High Court · (2025) 12 DEL CK 3527
Pension Regulations for the Air Force, 1961-Regulation 37Constitution of India-Article 226
High Courts10 Dec 2025
DK Jain (Since Deceased Thr His Legal Heirs) Vs CS Agarwal & Anr.
Delhi High Court · (2025) 12 DEL CK 3524
Indian Stamp Act, 1899-Article 23A, Section 3, 35, Schedule I, I-ATransfer of Property Act, 1882-Section 53ARegistration Act, 1908-Section 49
High Courts10 Dec 2025Allowed
Rakesh Kumar Vs Sashatra Seema Bal & Anr.
Delhi High Court · (2025) 12 DEL CK 3523
High Courts10 Dec 2025Allowed
Anil Kumar Akarnia Vs Director General, Indo-Tibetan Border Police Force & Ors.
Delhi High Court · (2025) 12 DEL CK 3522
High Courts10 Dec 2025Partly Allowed
M/S Angad Developers Pvt Ltd Vs M/S Versatile Commotrade Pvt Ltd
Delhi High Court · (2025) 12 DEL CK 3520
Code of Civil Procedure, 1908-Order XXXVIITransfer of Property Act, 1882-Section 55(6)
High Courts10 Dec 2025Disposed Of
Wavelinx Technologies Private Limited Through Its Director Mr Sarbdeep Singh Vs Commissioner Delhi Goods And Service Tax & Ors.
Delhi High Court · (2025) 12 DEL CK 3514
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts10 Dec 2025Disposed Of
M/S Gupta Sanitation Through Its Partner Sh. Ashwani Kumar Gupta Vs Union Of India Thorugh Ministry Of Finance & Anr.
Delhi High Court · (2025) 12 DEL CK 3512
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts10 Dec 2025Disposed Of
M/s Seaton Impex Through Its Proprietor Sh Harmeet Singh Vs Sales Tax Officer Class II AVATO & Anr.
Delhi High Court · (2025) 12 DEL CK 3511
Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts10 Dec 2025Disposed Of
M/s Gupta Sanitation Through Its Partner Sh Ashwani Kumar Gupta Vs Union Of India Through Ministry Of Finance & Anr.
Delhi High Court · (2025) 12 DEL CK 3510
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 73SGST Act (Telangana GST Act)-Section 73
High Courts10 Dec 2025Disposed Of
J Dheena Dhayalan & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3507
Central Civil Services (Pension) Rules, 1972-Rule 19(1), 19, 26(2), 37, 2Railway Pension Rules, 1993Regs Navy Part III-Article 2810, Regulation 280
High Courts10 Dec 2025Dismissed
Jangli (Since Deceased) Thr His Legal Heirs & Ors Vs The State & Ors
Delhi High Court · (2025) 12 DEL CK 3506
Indian Succession Act, 1925-Section 299, 263Code of Civil Procedure, 1908-Section 104Land Acquisition Act, 1894-Section 4
High Courts10 Dec 2025Disposed Of
Neelgiri Machinery Through Its Proprietor Mrs Asha Devi Vs Commissioner Delhi Goods And Service Tax & Ors.
Delhi High Court · (2025) 12 DEL CK 3504
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 107, 168, 168-ASGST Act (Telangana GST Act)-Section 73
High Courts10 Dec 2025Dismissed
Rakesh Kumar Gupta (Visually Impaired) Vs Dharmendra, Chief Secretary, G.N.C.T.D
Delhi High Court · (2025) 12 DEL CK 3503
High Courts10 Dec 2025Disposed Of
Dr. A. K. Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3499