High Courts28 Nov 2025Dismissed
Pr. Commissioner Of Income Tax-1 Vs M/S Mirage Homes Pvt. Ltd.
Delhi High Court · (2025) 11 DEL CK 2495
Income Tax Act, 1961-Section 260A, 153A, 132, 132A, 147/148
COURT ARCHIVE
Delhi High Court judgments, 2025
8,562 judgments · page 64 of 429
High Courts28 Nov 2025Dismissed
Ram Singar Singh Vs State
Delhi High Court · (2025) 11 DEL CK 2486
Evidence Act, 1872-Section 8, 60, 86 to 88, 90, 114Indian Penal Code, 1860-Section 300, 302Arms Act, 1959-Section 7, 27
High Courts28 Nov 2025Partly Allowed
Rameshwar Dayal Vs Krishan Singh Panwar (Deceased) Thr Lrs & Ors.
Delhi High Court · (2025) 11 DEL CK 2901
Arbitration and Conciliation Act, 1996-Section 37, 34CPC-Order VII Rule 11Indian Evidence Act, 1872-Section 101, 102, 103
High Courts28 Nov 2025Allowed
M/S Maharaja Agrasen Hospital Vs Tulsi Joshi & Ors.
Delhi High Court · (2025) 11 DEL CK 2899
Employees’ Compensation Act, 1923-Section 30(1), 22, 30, 12, 12(1), 12(2), 12(3), 12(4), 4-A, 3Indian Evidence Act, 1872-Section 106Code of Civil Procedure, 1908
High Courts28 Nov 2025
M/S Aggarwal Hotels Pvt. Ltd. Vs Assistant Labour Commissioner & Anr.
Delhi High Court · (2025) 11 DEL CK 2897
Constitution of India-Article 226Companies Act, 1956Industrial Disputes (Central) Rules, 1957-Rule 61, 61(1), 61(3), 61(4)
High Courts28 Nov 2025Allowed
M/S Charms Cards Pvt Ltd Vs Vinod Kanwar & Ors
Delhi High Court · (2025) 11 DEL CK 2895
Employee's Compensation Act, 1923-Section 10, 10(1), 10A(3), 30, last proviso to sub-section (1) of Section 10, clause (a) to the 4th proviso to sub-section (1) of Section 10CPCEvidence Act
High Courts28 Nov 2025Dismissed
The Management Of Sh. Moolchand Khairati Ram Hospital And Ayurvedic Research Institute Vs Ms. Thresiamma George
Delhi High Court · (2025) 11 DEL CK 2889
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 33(2)(b), 10, 2(j), 2(s)
High Courts28 Nov 2025Dismissed
State Of NCT Of Delhi & Anr. Vs Dinesh Kumar Jain & Anr.
Delhi High Court · (2025) 11 DEL CK 2886
Civil Procedure Code, 1908-Section 104, Order XLIII Rule 1(d), IX Rule 13Limitation Act, 1963-Section 5
High Courts28 Nov 2025Dismissed
Virender Singh & Anr. Vs Union Of India
Delhi High Court · (2025) 11 DEL CK 2883
Railway Claims Tribunal Act, 1987-Section 23, 23(3), 13 (1-A), 16(1)Railways Act, 1989-Section 124-A, 123(c)Limitation Act, 1963-Section 5
High Courts28 Nov 2025Dismissed
Motor & General Finance Limited Vs Director General & Anr.
Delhi High Court · (2025) 11 DEL CK 2882
Employees' State Insurance Act, 1948-Section 82(2), 75, 2(10), 2(12), 82Companies Act, 1913RBI Act, 1934
High Courts28 Nov 2025Dismissed
Ex.Const./CISF Sushil Kumar & Anr. Vs UOI & Ors.
Delhi High Court · (2025) 11 DEL CK 2538
Constitution of India-Article 226, 227CISF Rules, 2001-Rule 33(1), 36, 54
High Courts28 Nov 2025
Anjar Ali Khan & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2537
CISF Rules, 2001-Rules 25, 46 & 47Constitution of India-Article 32, 21, 14, 311
High Courts28 Nov 2025Disposed Of
Bakliwal Holdings Private Limited Vs Union Of India Through The Secretary Ministry Of Finance Department Of Revenue & Ors.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 148, 148A(b), 148A(d), 149(1)(b)
High Courts28 Nov 2025Disposed Of
Ishwar @ Pandit Vs State Of Nct Of Delhi
Delhi High Court · (2025) 11 DEL CK 2522
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Maharashtra Control of Organized Crime Act, 1999-Section 2(1)(e), 2(1)(f), 3, 3(1), 3(1)(ii), 3(2), 3(4), 3(5), 4, 21(4), 23(1)(a)IPC-Section 34, 115, 120B, 142, 143, 147, 148, 149, 186, 201, 216, 224, 225, 302, 307, 309, 323, 332, 353, 364A, 379, 380, 384, 386, 388, 392, 394, 395, 397, 398, 401, 411, 412, 419, 420, 457, 468, 471, 482, 506, 506(2), 174A
High Courts28 Nov 2025Dismissed
Reena Yadav Vs Indian Council Of Social Science Research & Ors.
Delhi High Court · (2025) 11 DEL CK 2294
National Council of Teacher Education Regulations
High Courts28 Nov 2025Dismissed
Smt. Sushma Vs Sh. Rattan Deep & Anr.
Delhi High Court · (2025) 11 DEL CK 2287
Hindu Marriage Act, 1955-Section 4, 5(1), 5(i), 11, 13(1)(ia), 29Evidence Act, 1872-Section 57Code of Civil Procedure, 1908-Order XLI Rule 3, XLI Rule 22
High Courts28 Nov 2025Allowed
Pawan Soni Vs State (Nct Of Delhi)
Delhi High Court · (2025) 11 DEL CK 1981
Code of Criminal Procedure Act, 1973- Section 313, 428Indian Penal Code, 1860- Section 34, 392, 394, 397
High Courts28 Nov 2025Dismissed
Sandeep Kumar Vs Kaptain Singh Rathi Through Lrs
Delhi High Court · (2025) 11 DEL CK 1980
Constitution of India, 1950- Article 227Code of Civil Procedure Act, 1908- Section 151
High Courts28 Nov 2025Disposed Of
Govt Of Nct Of Delhi And Ors Vs Devender Singh
Delhi High Court · (2025) 11 DEL CK 1979
Constitution of India, 1950- Article 311, 311(2)Central Civil Services (Temporary Service) Rules, 1965- Rule 5, 5(1)
High Courts28 Nov 2025Dismissed
Dineet Vs State Govt Of Nct Of Delhi
Delhi High Court · (2025) 11 DEL CK 1978
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Code of Criminal Procedure Act, 1973- Section161, 439(2)Indian Penal Code, 1860- Section 34, 120B, 302