High Courts08 Dec 2025Dismissed
Punam Sharma Vs The Secretary, Delhi Secretariat & Ors.
Delhi High Court · (2025) 12 DEL CK 3802
COURT ARCHIVE
Delhi High Court judgments, 2025
8,562 judgments · page 43 of 429
High Courts08 Dec 2025
Sandeep Shukla Vs Union Of India & Anr.
Delhi High Court · (2025) 12 DEL CK 3801
Constitution of India-Article 226, 14, 21BSF Act, 1968-Section 62, 11(2)BSF Rules, 1969-Rule 22, 22(2), 173, 173(8)
High Courts08 Dec 2025
M/S. Sheltera Construction Through Its Proprietor Sh. Harish Kumar Vs U.P. State Bridge Corporation Ltd. Through Its Director
Delhi High Court · (2025) 12 DEL CK 3800
Code of Civil Procedure, 1908-Section 80Commercial Courts Act, 2015-Section 12AIndian Penal Code
High Courts08 Dec 2025Dismissed
Malkit Singh Vs Jarnail Singh
Delhi High Court · (2025) 12 DEL CK 3798
Civil Procedure Code, 1908-Order XLIII Rule 1, Section 151, IX Rule 13
High Courts08 Dec 2025Disposed Of
Court On Its Own Motion Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 3552
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 436, 436(1), 436(2), 436(3)Code of Criminal Procedure (CrPC)-Section 395, Sub-Section (1), Sub-Section (2)General Clauses Act, 1897
High Courts08 Dec 2025Dismissed
Pankaj Saini Vs KL Sharma & Anr.
Delhi High Court · (2025) 12 DEL CK 3548
CPC-Section 47, Order XXI Rule 50Partnership Act-Section 25
High Courts08 Dec 2025Disposed Of
Nilofar Joya Riziqi Vs State NCT Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 3542
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts08 Dec 2025Allowed
Ashish Kumar & Anr. Vs State (Govt. NCT Of Delhi) & Anr.
Delhi High Court · (2025) 12 DEL CK 3540
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34
High Courts08 Dec 2025Allowed
Rajan & Ors. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3538
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 419, 420, 468, 406, 34, 471, 120BCode of Criminal Procedure, 1973-Section 482
High Courts08 Dec 2025Allowed
Jai Kumar & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3537
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34
High Courts08 Dec 2025Allowed
Ajay Kumar & Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3535
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34, 354(A), 509Code of Criminal Procedure, 1973-Section 482
High Courts08 Dec 2025Allowed
Krishan Kumar Vats Vs Shri Shobha Ram Vats & Ors.
Delhi High Court · 2025 INSC 772
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11 Clause (a), VII Rule 11 Clause (d), VII Rule 11 Clauses (a) to (f)
High Courts08 Dec 2025Allowed
Asad Mueed & Anr. Vs Hammad Ahmed & Ors.
Delhi High Court · (2025) 12 DEL CK 3500
Code of Civil Procedure, 1908-Order XXI Rule 32, Section 51, 151Arbitration and Conciliation Act, 1996-Section 9, 17, 37National Medical Commission Act, 2019-Section 28
High Courts08 Dec 2025Allowed
Sudarshan Rani Vs Ankur Sharma & Ors.
Delhi High Court · (2025) 12 DEL CK 3484
Civil Procedure Code, 1908-Order XLIII Rule 1(r), Section 151, XXXIX Rule 1 and 2
High Courts08 Dec 2025Dismissed
Z.S. Sagar Vs UOI & Anr.
Delhi High Court · (2025) 12 DEL CK 3473
Constitution of India-Article 226, 227
High Courts08 Dec 2025Dismissed
Saumya Chaurasia Vs Union Of India & Ors.
Delhi High Court · 2025 INSC 1048
Income Tax Act, 1961-Section 69, 69A, 119, 127, 132/132A/133A, 153C, 220(6), 222/223, 226(3), 246A, 271AAB, 274, 275, 276C(1), 278E, 279(1)Constitution of India-Article 14, 226Bhartiya Nagarik Suraksha Sanhita, 2023-Section 223
High Courts08 Dec 2025Dismissed
M/S Sirez Limited Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3436
Income Tax Act, 1961-Section 119, 119(2)(b), 72, 139(1), 139(4), 139(5), 80 ICConstitution of India-Article 136
High Courts08 Dec 2025Dismissed
Sonia Mehra Vs Romy Mehra & Ors.
Delhi High Court · (2025) 12 DEL CK 3432
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2; Section 26; Section 151Protection of Women from Domestic Violence Act, 2005-Section 17; Section 19(1)(f); Section 19(1)(e)Hindu Marriage Act, 1955-Section 13(1)(i) and (ia); Section 26
High Courts08 Dec 2025Dismissed
Vijay Kumar Vs M/s. Karawal Engineering Company & Anr.
Delhi High Court · (2025) 12 DEL CK 3421
High Courts08 Dec 2025Dismissed
Babita & Anr. Vs Geeta
Delhi High Court · (2025) 12 DEL CK 3419
Code of Civil Procedure, 1908-Order XLIII Rule 1, IX Rule 13Limitation Act, 1963-Section 5