High Courts04 Dec 2025Disposed Of
Udupi Kasargode Transmission Limited Vs Central Electricity Regulatory Commission & Ors.
Delhi High Court · (2025) 12 DEL CK 3912
COURT ARCHIVE
Delhi High Court judgments, 2025
8,562 judgments · page 52 of 429
High Courts04 Dec 2025Disposed Of
Arvind Singh Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 3904
High Courts04 Dec 2025Dismissed
Trans Asian Industries Expositions Pvt Ltd Vs M/s G S Berar And Co Pvt Ltd & Anr.
Delhi High Court · (2025) 12 DEL CK 3901
Constitution of India-Article 227Delhi Municipal Corporation Act-Section 343(1)Code of Civil Procedure-Order VI Rule 17
High Courts04 Dec 2025Dismissed
MS. MXXXX Vs The State Of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 3897
IPC-Sections 376D, 34, 506, 328Code of Criminal Procedure, 1973-Sections 164, 227, 228
High Courts04 Dec 2025Allowed
Sansar Gupta Vs State (NCT Of Delhi)
Delhi High Court · (2025) 12 DEL CK 4045
Bharatiya Nyaya Sanhita, 2023-Section 64(1)Protection of Children from Sexual Offences Act, 2012-Section 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
High Courts04 Dec 2025Dismissed
Nitin @ Chota Vs State Of NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 4043
Bharatiya Nyaya Sanhita, 2023-Sections 110, 3(5), 105Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 482IPC-Section 105
High Courts04 Dec 2025Dismissed
M/s Somya Garments Through Its Proprietor Sh. Amit Kumar Vs Shyam Kishore Mishra Proprietor of M/s Keshav Garments
Delhi High Court · (2025) 12 DEL CK 4041
Commercial Courts Act, 2015-Section 12ACode of Civil Procedure, 1908-Section 34Indian Evidence Act, 1872-Section 101, 102, 103, 65B
High Courts04 Dec 2025Disposed Of
Fair Food Overseas Pvt Ltd Vs Ms KRBL Limited
Delhi High Court · (2025) 12 DEL CK 4031
Code of Civil Procedure, 1908-Section 24, Order XXXIX Rules 1 and 2, VI Rule 17, XIIIAIntellectual Property Rights Division Rules, 2022-Rule 26Copyright Rules, 2013-Rule 70(9)
High Courts04 Dec 2025Disposed Of
Shri Surinder Kumar Vs The Registrar Of Copyrights & Anr.
Delhi High Court · (2025) 12 DEL CK 4030
Code of Civil Procedure, 1908-Section 24; Order XIIIAIntellectual Property Rights Division Rules, 2022-Rule 26Copyright Rules, 2013-Rule 70(9)
High Courts04 Dec 2025Allowed
Sh Rahul Gautam & Ors. Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 4023
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 323, 341, 451, 384, 504Code of Criminal Procedure-Section 482
High Courts04 Dec 2025Disposed Of
CCS Computers Private Limited Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2025) 12 DEL CK 4020
General Financial Rules-Rule 151, 151 (iii)Prevention of Corruption Act, 1988Indian Penal Code
High Courts04 Dec 2025Allowed
Gautam Anand & Anr. Vs State Of NCT Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 4017
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 323, 354, 354(A), 427, 452, 506, 509, 34
High Courts04 Dec 2025Allowed
Tarun Kumar & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 4015
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts04 Dec 2025Allowed
Rajnish Kumar Vs State Of Nct Delhi Through Sho & Anr.
Delhi High Court · (2025) 12 DEL CK 4014
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 354, 323, 341, 506, 509
High Courts04 Dec 2025Allowed
Shantanu Saha Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 4081
Constitution of India-Article 226, 21Border Security Force Act, 1968-Section 117(1), 117(2), 46, 113, 87, 89(1), 89(4)Prevention of Sexual Harassment Act-Section 11(1), 9
High Courts04 Dec 2025Allowed
Valani Prateek Bhikhabhai & Anr. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 4012
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 420, 120BCode of Criminal Procedure-Section 482
High Courts04 Dec 2025Partly Allowed
Rajesh @ Raju Vs State
Delhi High Court · (2025) 12 DEL CK 4011
Code of Criminal Procedure, 1973-Section 374, 164, 313Indian Penal Code, 1860-Section 376, 376(1), 506
High Courts04 Dec 2025Dismissed
Karam Chand Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 4007
Central Civil Services (Pension) Rules, 1972-Rule 41, 41(1)BFS Act, 1968-Section 26Constitution of India-Article 226
High Courts04 Dec 2025Dismissed
Govt Of NCT Of Delhi Through Director Of Education Vs Surya Prakash Mishra
Delhi High Court · (2025) 12 DEL CK 4001
Indian Penal Code, 1860Central Civil Services (Temporary Service) Rules, 1965-Rule 5(1)Constitution of India-Article 311, 311(2), 226
High Courts04 Dec 2025Disposed Of
Clyde Pumps Private Limited Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 4000
Constitution of India-Article 226, 14, Entries 84 and 92A of List I and Entries 51 and 54 of List II of the Seventh ScheduleCentral Goods and Services Tax Act, 2017-Section 140, 140(7), 2(61), 9, 20, 20 to 25, 22 to 25, 25, 54(3)(ii)Central Goods and Services Tax Rules, 2017-Rule 39(1)(a), 117