High Courts06 Dec 2025Disposed Of
Lalita Gupta & Ors. Vs Manoj Kumar Rana & Ors.
Delhi High Court · (2025) 12 DEL CK 3824
Motor Vehicles ActIndian Penal Code, 1860-Sections 279, 338, 304A
COURT ARCHIVE
Delhi High Court judgments, 2025
8,562 judgments · page 46 of 429
High Courts06 Dec 2025Allowed
Suresh Kumar Gupta Vs State (NCT Of Delhi)
Delhi High Court · (2025) 12 DEL CK 3815
Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(2), 13(1)(d)(i), 13(1)(d)(ii)Cr.P.C.-Section 313
High Courts06 Dec 2025Disposed Of
Reliance General Insurance Company Ltd. Vs Mahesh Prasad & Ors.
Delhi High Court · (2025) 12 DEL CK 3809
High Courts06 Dec 2025Disposed Of
Ashok Kumar Vs State (NCT) Of Delhi
Delhi High Court · (2025) 12 DEL CK 3803
Delhi Excise Act, 2009-Section 51
High Courts06 Dec 2025
M/S S.A. Builders Ltd. Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 12 DEL CK 2211
Arbitration and Conciliation Act, 1996-Section 36, 34, 37, 31(7)(b)Code of Civil Procedure, 1908-Section 47, 152, Order XXI Rule 1, XXI Rule 1(1)(a), XXI Rule 1(1)(b), XXI Rules 1(4) and (5), XXI Rule 101Contract Act-Section 60
High Courts06 Dec 2025
Smt. Keshar & Anr. Vs Shri Sandeep Lakra & Anr.
Delhi High Court · (2025) 12 DEL CK 2087
Arbitration and Conciliation Act, 1996-Section 21, 34, 34(2)(a)(iii)Land Acquisition Act, 1894-Section 4Indian Penal Code, 1860-Section 420, 467, 468, 471
High Courts06 Dec 2025
Ex. Major General M.S. Jaswal Vs Union Of India & Ors
Delhi High Court · (2025) 12 DEL CK 2083
Army Act, 1950-Sections 109, 45, 133, 152, 191Army Rules-Rules 51, 62(1), 67(2), 76, 80-A, 92, 93, 147, 6Indian Penal Code-Sections 354A, 193, 228
High Courts06 Dec 2025
Tarun Sawhney Vs Uma Lall (Deceased) Thr Lrs & Ors
Delhi High Court · (2025) 12 DEL CK 2079
Indian Contract Act, 1872
High Courts06 Dec 2025
Ms. Shikha Kumari Vs Ravikant Ravi
Delhi High Court · (2025) 12 DEL CK 2080
Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib), 15, 23(1)(a)Code of Criminal Procedure, 1973-Section 125, 152Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts06 Dec 2025
Vinod Kumar Manaktala (Since Deceased And Represented By Lrs) & Ors. Vs Vipin Kumar Manaktala & Ors.
Delhi High Court · (2025) 12 DEL CK 2081
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 1, XXIII Rule 3, XXIII Rule 3A
High Courts06 Dec 2025
Sanjay Gupta Vs Sonakshi Gupta & Ors.
Delhi High Court · (2025) 12 DEL CK 2082
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), clauses (a) to (f)Hindu Succession Act, 1956-Section 6Hindu Succession (Amendment) Act, 2005
High Courts06 Dec 2025
Canara Bank (Erstwhile Syndicate Bank) Vs M/s Karishma Enterprises & Ors.
Delhi High Court · (2025) 12 DEL CK 2078
Companies Act, 1970Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 17Security Interest (Enforcement) Rules, 2002-Rule 8, 8(6), 9
High Courts06 Dec 2025
Lalita Gupta & Ors. Vs Manoj Kumar Rana & Ors.
Delhi High Court · (2025) 12 DEL CK 2077
Indian Penal Code, 1860-Sections 279/338/304AMotor Vehicles Act
High Courts06 Dec 2025
State Of Nct Of Delhi Vs Rajesh Singh & Ors
Delhi High Court · (2025) 12 DEL CK 2076
Indian Penal Code, 1860-Section 302, 323 read with Section 34, 308/34, 302/34, 323/34Code of Criminal Procedure, 1973-Section 161, 313, 378(3)
High Courts06 Dec 2025
Ashok Kumar Vs State (NCT) Of Delhi
Delhi High Court · (2025) 12 DEL CK 2075
Delhi Excise Act, 2009-Section 51
High Courts06 Dec 2025
The New India Assurance Co. Ltd. Vs Sagar Khera & Ors.
Delhi High Court · (2025) 12 DEL CK 2074
RPwD Act, 2016
High Courts06 Dec 2025Allowed
Suresh Kumar Gupta Vs State (NCT of Delhi)
Delhi High Court · (2025) 12 DEL CK 2072
Prevention of Corruption Act, 1988-Sections 7, 13, 13(1)(d), 13(1)(d)(i) and (ii), 13(2)Cr.P.C.-Section 313
High Courts06 Dec 2025
Tarzan Alias Sahil Mathur Vs State NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 2070
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 180Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21/22, 42, 50, 52ACode of Criminal Procedure, 1973
High Courts06 Dec 2025Allowed
State (Government of NCT, Delhi) Vs Vikas Tomar
Delhi High Court · (2025) 12 DEL CK 2068
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3), 528Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 61(2), 318(3), 318(4), 49, 249, 3(5), 111, 238A, 336(3), 340(2)Arms Act, 1959-Sections 25, 27
High Courts06 Dec 2025Allowed
Arjun Singh Rawat Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2060
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 279, 337, 338Code-Section 482