High Courts05 Dec 2025Dismissed
Sharmila Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 3963
Central Civil Services (Leave) Rules, 1972-Rule 12(2)CCS (CCA) Rules
COURT ARCHIVE
Delhi High Court judgments, 2025
8,562 judgments · page 49 of 429
High Courts05 Dec 2025Dismissed
Pr. Commissioner Of Income Tax -21 Vs M/S. Remfry & Sagar
Delhi High Court · (2025) 12 DEL CK 3955
Income Tax Act, 1961-Section 260A, 37, Explanation 1 to Section 37Advocate's Act, 1961Bar Council of India Rules
High Courts05 Dec 2025Allowed
Mrs. Renu Chowdry & Ors. Vs Mr. Vivek Sharma & Ors.
Delhi High Court · (2025) 12 DEL CK 4070
CPC-Order VII Rule 14, Section 151
High Courts05 Dec 2025Dismissed
Pr. Commissioner Of Income Tax-7, Delhi Vs Tupperware India Pvt. Ltd.
Delhi High Court · (2025) 12 DEL CK 4069
Income Tax Act, 1961-Section 260A
High Courts05 Dec 2025Partly Allowed
Waman Mahendra Navnath Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 4063
Indian Penal Code, 1860-Sections 326, 341, 143, 147, 148, 149, 201, 323Arms Act, 1959-Sections 3, 4, 25Bombay Police Act, 1951-Sections 37(1), 37(3), 135
High Courts05 Dec 2025Dismissed
Subhajit Dutta Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 3868
Constitution of India-Article 365, 365(1), 356(1), 256, 257(1), 1, 261, 226, 227, PreamblePrevention of Corruption Act, 1988-Section 2(b), 2(c)(viii)Indian Penal Code, 1860-Section 21
High Courts05 Dec 2025Dismissed
Mr. Amaan Khan Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2025) 12 DEL CK 3862
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 179, 183BNS-Section 64(1), 74, 61, 79, 351(2)POCSO Act-Section 6
High Courts05 Dec 2025Dismissed
Arch En Design Vs M/S Mukesh And Associates & Anr.
Delhi High Court · (2025) 12 DEL CK 3861
Constitution of India-Article 226Indian Penal Code, 1860-Section 120-BPrevention of Corruption Act, 1988-Section 13(2), 13(1)(d)
High Courts05 Dec 2025Disposed Of
Rajender Singh Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 12 DEL CK 3860
Constitution of India-Article 32, 226
High Courts05 Dec 2025Dismissed
Abhishek Kumar Vs State NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 3854
Indian Penal Code, 1860-Section 376Protection of Children from Sexual Offences Act, 2012-Sections 6, 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
High Courts05 Dec 2025Disposed Of
M/S Indraprastha Gas Limited Vs Ambrish Kumar
Delhi High Court · (2025) 12 DEL CK 3853
Industrial Disputes Act, 1947-Section 10(4A), 2(oo), 25F, 17BContract Labour (Regulation and Abolition) Act, 1970
High Courts05 Dec 2025Dismissed
Danish Alias PK Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3852
Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 126(2), 109(1), 351(3), 3(5)Arms Act, 1959-Sections 25, 27
High Courts05 Dec 2025Allowed
Mohd. Asif Ansari & Ors. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3850
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406Code of Criminal Procedure-Section 482
High Courts05 Dec 2025Allowed
Sangeeta @ Sanyogita Vs State Of NCT Delhi Through PS Kotla Mubarakpur & Anr.
Delhi High Court · (2025) 12 DEL CK 3848
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 308Code of Criminal Procedure-Section 482
High Courts05 Dec 2025Allowed
Kshitij Raghav & Ors. Vs The State N.CT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3846
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure-Section 482
High Courts05 Dec 2025Allowed
Suman & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3845
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 323/341/34Code of Criminal Procedure, 1973-Section 482
High Courts05 Dec 2025
Telecom Watchdog Through Its Secretary Mr. Vikram Mittal Vs Union Of India Through Its Secretary Department Of Telecommunications & Ors.
Delhi High Court · (2025) 12 DEL CK 3840
Indian Penal Code, 1860-Sections 380, 411, 120BSocieties Registration ActRight to Information Act, 2005
High Courts05 Dec 2025Dismissed
Nirmal Bhatla & Ors. Vs State & Ors.
Delhi High Court · (2025) 12 DEL CK 3830
Civil Procedure Code, 1908-Order XLIII Rule 1, XI Rules 12 and 14Indian Succession Act, 1952-Section 299, 276, 273, 63Evidence Act-Section 63, 65, 90, 68
High Courts05 Dec 2025Partly Allowed
Rakesh Vs The State
Delhi High Court · (2025) 12 DEL CK 3829
Indian Penal Code-Section 323, 34, 308Cr.P.C.-Section 313
High Courts05 Dec 2025
Divisional Railway Manager Vs Kanchan Tiwari
Delhi High Court · (2025) 12 DEL CK 3823
Employees' Compensation Act, 1923-Section 30, 4A(3)(b), 32(2), Sub-section 3 of Section 4ACode of Civil Procedure, 1908-Order XLI Rule 22, Section 151, XLI Rule 33