High Courts19 Nov 2025Allowed
Mukesh Swami Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2277
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 341, 354Code of Criminal Procedure-Section 482
COURT ARCHIVE
Delhi High Court judgments, 2025
8,562 judgments · page 75 of 429
High Courts19 Nov 2025Disposed Of
Neelu Chawla Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2271
Delhi High Court Rules for Video Conferencing, 2021CPC-Section 35B
High Courts19 Nov 2025Partly Allowed
Jinte @ Jinteder & Anr. Vs State Nct Of Delhi
Delhi High Court · (2025) 11 DEL CK 1942
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 308Probation of Offenders Act, 1958- Section 4, 4(1)
High Courts19 Nov 2025Partly Allowed
National Building Construction Corporation Vs M/s Sharma Enterprises
Delhi High Court · (2025) 11 DEL CK 1954
Arbitration Act, 1940- Section 20, 30, 33Arbitration and Conciliation Act, 1996- Section 31(7), 31(7)(a), 34, 34(2), 34(2A)Interest Act, 1978- Section 2(b)
High Courts19 Nov 2025Allowed
Naresh Kumar Vs State
Delhi High Court · (2025) 11 DEL CK 1953
Code of Criminal Procedure, 1973- Section 107, 150, 161, 164, 313, 428Indian Penal Code, 1860- Section 323, 324, 354, 376
High Courts19 Nov 2025Allowed
Kumar Shanu And Anr Vs State Nct Of Delhi And Anr
Delhi High Court · (2025) 11 DEL CK 1951
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 323, 341, 506
High Courts19 Nov 2025Allowed
Mukesh Swami Vs State Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2025) 11 DEL CK 1950
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 341, 354
High Courts19 Nov 2025Disposed Of
Neelu Chawla Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 1949
Code of Civil Procedure 1908- Section 35B
High Courts19 Nov 2025Disposed Of
BWL Limited. (Formerly Known As Bhilai Wires Ltd.) Vs Bharat Sanchar Nigam Limited
Delhi High Court · (2025) 11 DEL CK 1948
Arbitration and Conciliation Act, 1996- Section 31(7), 31(7)(a), 31(7)(b), 34, 37
High Courts18 Nov 2025Disposed Of
Taekwondo Federation Of India Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2308
National Sports Development Code of India, 2011-Annexure XV, Annexure III, Clause 8.2, paragraph 8.5, 3.6, 3.10POSH Act, 2013Constitution of India-Article 30
High Courts18 Nov 2025Disposed Of
Amit Sethi Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2305
Indian Penal Code-Section 120-B, 420, 467, 468, 471Prevention of Corruption Act, 1988-Section 13(2) read with Section 13(1)(d)
High Courts18 Nov 2025Dismissed
Shri Dharma Pratap Kohli Vs Mrs Saroj Jain
Delhi High Court · (2025) 11 DEL CK 2339
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B(4), 25B(6), 25B(7), 14(7)Slum Areas (Improvement and Clearance) Act, 1956Code of Civil Procedure, 1908-Order XIV
High Courts18 Nov 2025Disposed Of
Lalita Devi Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2324
Constitution of India-Article 226 (1), 226(2)Railways Act, 1989-Section 73, 79
High Courts18 Nov 2025Dismissed
JSW MG Motor India Pvt. Ltd. Vs M/s Tristar Auto Agencies (Vizag) Pvt. Ltd.
Delhi High Court · (2025) 11 DEL CK 2266
Arbitration and Conciliation Act, 1996-Section 8, 8(1), 11, 11(6)Arbitration and Conciliation (Amendment) Act, 2015-Fourth Schedule
High Courts18 Nov 2025Disposed Of
Gupta Infotech & Anr. Vs Om Logistics Ltd.
Delhi High Court · (2025) 11 DEL CK 2417
CPC-Order XI Rule 1(10)
High Courts18 Nov 2025Dismissed
Bhoop Singh Gola Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2410
Constitution of India-Article 227CPC-Order VI Rule 17
High Courts18 Nov 2025Dismissed
Mrs Pawanjot Kaur Sawhney Vs Union Of India & Anr.
Delhi High Court · (2025) 11 DEL CK 2456
Companies Act, 2013-Section 177, 188, 189, 212(12), 149(12)Constitution of India-Article 21
High Courts18 Nov 2025Allowed
Sh. Ram Gopal & Ors. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2447
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts18 Nov 2025Allowed
Vivek Rastogi & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2443
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34Code of Criminal Procedure, 1973-Section 482