High Courts05 Dec 2025Allowed
Naresh Sukhdev Sindhe Vs Seema Baweja & Anr
Delhi High Court · (2025) 12 DEL CK 3821
Civil Procedure Code, 1908-Order XLII Rule 1, Section 104, IX Rule 9Negotiable Instruments Act, 1881-Section 138
COURT ARCHIVE
Delhi High Court judgments, 2025
8,562 judgments · page 50 of 429
High Courts05 Dec 2025Dismissed
State Vs Dhanraj @ Manish & Anr.
Delhi High Court · (2025) 12 DEL CK 3820
Cr.P.C.-Section 378, 428IPC-Sections 397/34, 392/452/34, 411, 392/34, 452/34
High Courts05 Dec 2025Allowed
Gurvinder Singh & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3799
Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts05 Dec 2025
Naresh Sukhdev Sindhe Vs Seema Baweja & Anr.
Delhi High Court · (2025) 12 DEL CK 2086
Civil Procedure Code, 1908-Order XLII Rule 1, Section 104, IX Rule 9Negotiable Instruments Act, 1881-Section 138
High Courts05 Dec 2025
Nirmal Bhatla & Ors. Vs State & Ors.
Delhi High Court · (2025) 12 DEL CK 2085
Civil Procedure Code, 1908-Order XLIII Rule 1, XI Rules 12 and 14Indian Succession Act, 1952-Section 299, 276, 273, 63Evidence Act-Sections 63 and 65, 90, 68
High Courts05 Dec 2025
Divisional Railway Manager Vs Kanchan Tiwari
Delhi High Court · (2025) 12 DEL CK 2084
Employees' Compensation Act, 1923-Section 30, 4A(3)(b), 32(2), 4A(3)Code of Civil Procedure, 1908-Order XLI Rule 22, Section 151, XLI Rule 33
High Courts05 Dec 2025
M/S Indraprastha Gas Limited Vs Ambrish Kumar
Delhi High Court · (2025) 12 DEL CK 2073
Industrial Disputes Act, 1947-Section 10(4A), 2(oo), 25F, 17BContract Labour (Regulation and Abolition) Act, 1970
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 2071
Indian Penal Code, 1860-Sections 380, 411, 120BSocieties Registration ActRight to Information Act, 2005
High Courts05 Dec 2025
Danish Alias PK Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2069
Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 126(2), 109(1), 351(3), 3(5)Arms Act, 1959-Sections 25, 27
High Courts05 Dec 2025
Abhishek Kumar Vs State NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 2061
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 2025Dismissed
State Vs Dhanraj @ Manish & Anr.
Delhi High Court · (2025) 12 DEL CK 2059
Cr.P.C.-Section 378, 428IPC-Section 397/34, 392/452/34, 411
High Courts05 Dec 2025
Subhajit Dutta Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 2057
Constitution of India-Article 226, 227; Article 365; Article 365(1); Article 356(1); Articles 256, 257(1), 365, 1, 261; PreamblePrevention of Corruption Act, 1988-Section 2(b), 2(c)(viii), Explanation 1, Explanation 2Indian Penal Code, 1860-Section 21
High Courts05 Dec 2025Allowed
Suman & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2055
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 323/341/34Code-Section 482
High Courts05 Dec 2025Allowed
Kshitij Raghav & Ors. Vs The State N.CT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2054
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code-Section 482
High Courts05 Dec 2025Allowed
Mohd. Asif Ansari & Ors. Vs State of NCT Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2053
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406Code-Section 482
High Courts05 Dec 2025
Sangeeta @ Sanyogita Vs State Of Nct Delhi Through Ps Kotla Mubarakpur & Anr.
Delhi High Court · (2025) 12 DEL CK 2052
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 308The Code-Section 482
High Courts05 Dec 2025
Arch En Design Vs M/S Mukesh And Associates & Anr.
Delhi High Court · (2025) 12 DEL CK 2045
Constitution of India-Article 226Indian Penal Code, 1860-Section 120-BPrevention of Corruption Act, 1988-Section 13(2), 13(1)(d)
High Courts05 Dec 2025Dismissed
Mr. Amaan Khan Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2025) 12 DEL CK 2044
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 482, 179, 183BNS-Section 64(1), 74, 61, 79, 351(2)POCSO Act-Section 6
High Courts05 Dec 2025
Rakesh Vs The State
Delhi High Court · (2025) 12 DEL CK 2067
Indian Penal Code-Section 323, 34, 308/34Cr.P.C.-Section 313
High Courts05 Dec 2025Dismissed
Sanjay Gupta Vs Sonakshi Gupta And Ors
Delhi High Court · (2025) 12 DEL CK 1742
Code of Civil Procedure, 1908- Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Hindu Succession Act, 1956- Section 6Specific Relief Act, 1963- Section 34