High Courts05 Dec 2025Dismissed
Shikha Kumari Vs Ravikant Ravi
Delhi High Court · (2025) 12 DEL CK 1743
Code of Criminal Procedure, 1973- Section 125Code of Civil Procedure, 1908- Section 152Indian Penal Code, 1860- Section 498A
COURT ARCHIVE
Delhi High Court judgments, 2025
8,562 judgments · page 51 of 429
High Courts05 Dec 2025Allowed
Canara Bank(Erstwhile Syndicate Bank) Vs Karishma Enterprises And Ors
Delhi High Court · (2025) 12 DEL CK 1741
Banking Regulation Act, 1949- Section 21, 35ASecuritisation 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 Courts05 Dec 2025Allowed
Naresh Sukhdev Sindhe Vs Seema Baweja & Anr
Delhi High Court · (2025) 12 DEL CK 1740
Code of Civil Procedure, 1908- Section 104, Order 9 Rule 9, Order 42 Rule 1Negotiable Instruments Act, 1881- Section 138
High Courts05 Dec 2025Allowed
Divisional Railway Manager Vs Kanchan Tiwari
Delhi High Court · (2025) 12 DEL CK 1739
Code of Civil Procedure, 1908- Section 151, Order 41 Rule 22, Order 41 Rule 33Employees' Compensation Act, 1923- Section 4A(3), 4A(3)(b), 30, 32(2)
High Courts05 Dec 2025Partly Allowed
Rakesh Vs State
Delhi High Court · (2025) 12 DEL CK 1738
Code of Criminal Procedure Act, 1973- Section 313Indian Penal Code, 1860- Section 34, 308, 323
High Courts05 Dec 2025Dismissed
ARCH EN Design Vs M/s Mukesh And Associates & Anr.
Delhi High Court · (2025) 12 DEL CK 1737
Constitution of India, 1950- Article 226Indian Penal Code, 1860- Section 120BPrevention of Corruption Act, 1988- Section 13(1)(d), 13(2)
High Courts05 Dec 2025Dismissed
Subhajit Dutta Vs State Nct Of Delhi And Ors
Delhi High Court · (2025) 12 DEL CK 1736
Constitution of India, 1950- Article 53, 163, 226, 227, 256, 257(1), 261, 356(1), 365, 365(1)Code of Civil Procedure, 1908- Section 80Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528
High Courts05 Dec 2025Dismissed
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 1735
Constitution of India, 1950- Article 32, 226Code of Civil Procedure, 1908- Section 152Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35(3), 193, 528
High Courts05 Dec 2025Dismissed
Amaan Khan Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2025) 12 DEL CK 1734
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 179, 183, 482Bharatiya Nyaya Sanhita, 2023- Section 61, 64(1), 74, 79, 351(2)Protection of Children from Sexual Offences Act, 2012- Section 6
High Courts05 Dec 2025Dismissed
State Vs Dhanraj @ Manish & Anr
Delhi High Court · (2025) 12 DEL CK 1733
Code of Criminal Procedure Act, 1973- Section 378, 428Indian Penal Code, 1860- Section 34, 392, 397, 411, 452
High Courts05 Dec 2025Allowed
Sangeeta @Sanyogita Vs State Of Nct Delhi Through Sho P.S Kotla Mubarakpur & Anr.
Delhi High Court · (2025) 12 DEL CK 1732
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure Act, 1973- Section 482Indian Penal Code, 1860- Section 308
High Courts05 Dec 2025Allowed
Mohd Asif Ansari And Ors. Vs State Of Nct Delhi And Anr
Delhi High Court · (2025) 12 DEL CK 1731
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure Act, 1973- Section 482Indian Penal Code, 1860- Section 406, 498A
High Courts05 Dec 2025Allowed
Kshitij Raghav & Ors. Vs State N.Ct Of Delhi And Anr
Delhi High Court · (2025) 12 DEL CK 1730
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure Act, 1973- Section 482Indian Penal Code, 1860- Section 34, 406, 498A
High Courts05 Dec 2025Allowed
Suman & Anr. Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2025) 12 DEL CK 1729
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure Act, 1973- Section 482Indian Penal Code, 1860- Section 34, 323, 341
High Courts04 Dec 2025Allowed
Mapsa Tapes Private Limited Vs Shiv Naresh Sports Private Limited & Ors.
Delhi High Court · (2025) 12 DEL CK 4163
Code of Civil Procedure, 1908-Order XIII-A, XII Rule 6, XXXVIIMicro, Small and Medium Enterprises Development Act, 2006Evidence Act, 1872-Section 34, 18 to 23
High Courts04 Dec 2025Disposed Of
M/S Pattali Makkal Katchi Vs Election Commission Of India & Anr.
Delhi High Court · (2025) 12 DEL CK 3925
Representation of the People Act, 1951-Section 29A, 29A(9), 29A(4)Constitution of India-Article 226, 136, 324Election Symbols (Reservation and Allotment) Order, 1968-Clause 15
High Courts04 Dec 2025Dismissed
Devinder Kumar Choudhry Vs Rambir Singh (Through LRS)
Delhi High Court · (2025) 12 DEL CK 3924
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B
High Courts04 Dec 2025Allowed
Sanjeev Hiranandani Vs Sunny Grover
Delhi High Court · (2025) 12 DEL CK 3921
Delhi Rent Control Act, 1958-Section 25(8), 25B(8), 14(1)(e), 14(7)
High Courts04 Dec 2025Dismissed
Varun Krishna Vs Central Information Commission & Ors.
Delhi High Court · (2025) 12 DEL CK 3916
RTI Act, 2005-Section 4(1)(b), 4(1)(c)
High Courts04 Dec 2025Allowed
M/S Karyan Global LLP Vs Vivek Kumar Mishra & Ors.
Delhi High Court · (2025) 12 DEL CK 3914
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 10, VII Rule 11(a), VII Rule 11(d), Section 9, 100, 115, 151Companies Act, 2013-Section 430, 241, 242, 59, 62, 420, 424, 407, 58, 241(3), 242(2), 242(2)(a), 242(2)(d), 242(4), 241-242Specific Relief Act, 1963-Section 41(b)