COURT ARCHIVE

Delhi High Court judgments, 2025

8,562 judgments · page 55 of 429

High Courts03 Dec 2025Dismissed

Manisha Sharma & Anr. Vs M/S Olive Exim Pvt. Ltd.

Delhi High Court · (2025) 12 DEL CK 3915

Delhi Rent Control Act, 1958-Section 14(1)(e), 14-A, 25B(4), 25B(5), 25B(8), Chapter III-ASlums Areas (Improvement and Clearance) Act, 1956-Section 19, 19(1)(a)

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High Courts03 Dec 2025Allowed

Chhattar Singh Vs Union Of India & Anr.

Delhi High Court · (2025) 12 DEL CK 3913

Constitution of India-Article 21, 226, 226(1)Mental Healthcare Act, 2017-Section 2(1)(s), 25, 29Central Civil Service (Pension) Rules, 1972-Rule 27, 28, 40(1)

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High Courts03 Dec 2025

IFCI Venture Capital Funds Ltd. Vs National Commission For Scheduled Tribes & Ors.

Delhi High Court · (2025) 12 DEL CK 3907

The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989Constitution of India-Article 338

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High Courts03 Dec 2025Allowed

Ankush Kumar Mahato Vs State Govt Of NCT Of Delhi

Delhi High Court · (2025) 12 DEL CK 3902

BNS-Section 64(1), 123, 89, 69, 351(2)

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High Courts03 Dec 2025Allowed

Vakil Ray & Anr. Vs The State (NCT Of Delhi)

Delhi High Court · (2025) 12 DEL CK 3896

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 20, 19, 24, 27-A, 37, 37(1)(b)Code of Criminal Procedure, 1973

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High Courts03 Dec 2025

Krishan Kumar Vs State Of Nct Of Delhi

Delhi High Court · (2025) 12 DEL CK 3894

Indian Penal Code, 1860-Sections 498A, 304B, 34Indian Evidence Act, 1872-Section 113BConstitution of India-Article 21

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High Courts03 Dec 2025Allowed

Mohd. Rashid Vs The State Of Nct Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 3893

Indian Penal Code, 1860-Sections 420, 34

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High Courts03 Dec 2025Allowed

Mohd Shuaib & Ors. Vs State Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 3890

Indian Penal Code, 1860-Section 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320

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High Courts03 Dec 2025Allowed

Gurjeet Singh Vs Rahul Vij & Anr.

Delhi High Court · (2025) 12 DEL CK 3888

Code of Criminal Procedure, 1973-Section 311

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High Courts03 Dec 2025Allowed

Kuldeep Singh & Ors. Vs The State (Govt of NCT of Delhi) & Anr.

Delhi High Court · (2025) 12 DEL CK 3887

Indian Penal Code, 1860-Section 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320

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High Courts03 Dec 2025Allowed

Ritu Bhatia @ Ritu Mrathia Vs The State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 4044

Indian Penal Code, 1860-Section 174-ANegotiable Instruments Act, 1881-Section 138Constitution of India-Article 226

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High Courts03 Dec 2025Disposed Of

Divya Sharma & Anr. Vs Shivam Sharma

Delhi High Court · (2025) 12 DEL CK 4042

Code of Criminal Procedure, 1973-Section 397, 482, 125Protection of Women from Domestic Violence Act, 2005

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High Courts03 Dec 2025

Manju Mehra & Anr. Vs Dev Pratap Seonie (Since Deceased) Through Lrs. & Ors.

Delhi High Court · (2025) 12 DEL CK 4033

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High Courts03 Dec 2025Dismissed

Vijay Kumar Vs Mamta Garg

Delhi High Court · (2025) 12 DEL CK 4027

Evidence Act-Section 45, 73Code of Civil Procedure-Order VI Rule 2Constitution of India-Article 227

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High Courts03 Dec 2025Dismissed

Ads Civil And Interiors Pvt Ltd Vs Austvinayak Plywoods

Delhi High Court · (2025) 12 DEL CK 4026

CPC-Order VI Rule 17Constitution of India-Article 227

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High Courts03 Dec 2025Dismissed

Manvi Hora Vs Abhinav Batra

Delhi High Court · (2025) 12 DEL CK 4022

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High Courts03 Dec 2025Disposed Of

Munti Devi Vs The State Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 12 DEL CK 4021

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts03 Dec 2025Disposed Of

Vijay Pal Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 12 DEL CK 4019

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts03 Dec 2025Allowed

Deepak Kumar & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 4016

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure-Section 482

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High Courts03 Dec 2025Dismissed

Brij Lal & Ors. Vs Union Of India & Ors.

Delhi High Court · (2025) 12 DEL CK 4013

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24Delhi Land Reforms Act, 1954-Section 81Land Acquisition Act, 1894-Section 4, 5A, 6, 17, 18

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