COURT ARCHIVE

Delhi High Court judgments, 2025

8,562 judgments · page 63 of 429

High Courts28 Nov 2025Allowed

Mohit Bhatia & Ors. Vs The State Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 11 DEL CK 2346

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

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High Courts28 Nov 2025Allowed

Atul Gandhi Vs State Govt Of NCT Delhi & Ors.

Delhi High Court · (2025) 11 DEL CK 2345

Indian Penal Code, 1860-Sections 420, 406, 467, 468, 471Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Sections 482, 320

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High Courts28 Nov 2025Disposed Of

CBRE South Asia Pvt. Ltd. Vs Sphere Air Residency Maintenance Service Association

Delhi High Court · (2025) 11 DEL CK 2428

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act

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High Courts28 Nov 2025Disposed Of

Star Inxs Solutions Pvt. Ltd. Vs Elecshine Engineering Pvt. Ltd.

Delhi High Court · (2025) 11 DEL CK 2427

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act

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High Courts28 Nov 2025Dismissed

Devender Kumar Sharma Vs Ramesh Arora

Delhi High Court · (2025) 11 DEL CK 2426

Code of Civil Procedure, 1908-Order IX Rule 13, 5 Rule 9Indian Evidence Act, 1872-Section 65B, 114 Illustration (f), 101, 103Limitation Act 1963-Section 5

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High Courts28 Nov 2025Disposed Of

M/S Xtracover Technologies Pvt Ltd Vs M/S Onsite Phones Pvt Ltd & Ors.

Delhi High Court · (2025) 11 DEL CK 2424

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act

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High Courts28 Nov 2025Disposed Of

M/S Moneywise Financial Services Pvt Ltd Vs Mr. Mohd Asif Proprietor Of Sara Textiles & Anr

Delhi High Court · (2025) 11 DEL CK 2423

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 21, 372015 Amendment Act

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High Courts28 Nov 2025Disposed Of

Axis Finance Limited Vs Saurabh Panchal & Anr.

Delhi High Court · (2025) 11 DEL CK 2422

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 8, 7, 16, 37, 12(2)The 2015 Amendment Act

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High Courts28 Nov 2025Disposed Of

Axis Finance Limited Vs Ankur Nag & Anr.

Delhi High Court · (2025) 11 DEL CK 2421

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act

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High Courts28 Nov 2025Dismissed

Sandeep Kumar Vs Kaptain Singh Rathi Through Lrs & Ors.

Delhi High Court · (2025) 11 DEL CK 2402

CPC-Section 151Constitution of India-Article 227

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High Courts28 Nov 2025Dismissed

Amit Sehgal Vs Rajesh Sandhyana

Delhi High Court · (2025) 11 DEL CK 2398

CPC-Order VII Rule 14, XVIII Rule 3

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High Courts28 Nov 2025Allowed

Chetan Goyal & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2025) 11 DEL CK 2446

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34

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High Courts28 Nov 2025Allowed

Ankur Tiwari & Ors. Vs The State Of (NCT Of Delhi) & Anr.

Delhi High Court · (2025) 11 DEL CK 2434

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

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High Courts28 Nov 2025Allowed

Robin Vs State Govt. Of NCT Of Delhi Through SHO & Ors.

Delhi High Court · (2025) 11 DEL CK 2433

Bharatiya Nagarik Suraksha Sanhita-Section 528BNS-Sections 118(1), 126(2), 351(2), 3(5)IPC-Sections 324, 341, 506, 34

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High Courts28 Nov 2025Allowed

Ram Baran & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2025) 11 DEL CK 2432

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34

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High Courts28 Nov 2025Disposed Of

Ram Kishor Vs Kanwal Singh & Ors

Delhi High Court · (2025) 11 DEL CK 2463

Civil Procedure Code, 1908-Order VII Rule 11

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High Courts28 Nov 2025Disposed Of

The Bhajanpura Co-Operative Urban Thrift & Credit Society Ltd. Vs The Registrar Co-Operative Societies & Ors.

Delhi High Court · (2025) 11 DEL CK 2972

Delhi Cooperative Societies Act, 2003Registration Act, 1908-Section 17, 17(1)(b)Transfer of Property Act, 1882-Section 58(a), 58(f), 59

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High Courts28 Nov 2025Disposed Of

Smt Pinki Vs The State NCT Of Delhi & Ors

Delhi High Court · (2025) 11 DEL CK 2959

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183

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High Courts28 Nov 2025Disposed Of

Dharmendra Mahto Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 11 DEL CK 2957

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183

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High Courts28 Nov 2025Disposed Of

Govt. Of NCTD & Ors. Vs Devender Singh

Delhi High Court · (2025) 11 DEL CK 2505

Central Civil Services (Temporary Service) Rules, 1965-Rule 5(1)Constitution of India-Article 311(2), 311CCS (Leave) Rules, 1972

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