High Courts13 Nov 2025Allowed
Raju Singh @ Meena Vs The State Govt Of NCT Of Delhi
Delhi High Court · (2025) 11 DEL CK 2296
IPC-Section 394, 392, 34Evidence Act-Section 65B
COURT ARCHIVE
Delhi High Court judgments, 2025
8,243 judgments · page 86 of 413
High Courts13 Nov 2025Dismissed
Union Of India & Ors. Vs 901150 Ex Sgt Sanoj Mathew
Delhi High Court · (2025) 11 DEL CK 2290
Constitution of India-Article 226
High Courts13 Nov 2025Allowed
Ankur Kohli & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2279
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406Code of Criminal Procedure-Section 482
High Courts13 Nov 2025Dismissed
Smt Meenakshi Oberg Vs Sh. Karun Dube & Ors.
Delhi High Court · (2025) 11 DEL CK 1899
Code of Civil Procedure 1908-Order 8 Rule 4, Order 8 Rule 5Evidence Act, 1872- Section 65B, 65B(4), 65(c)
High Courts13 Nov 2025Allowed
Mukesh Vs Sachin
Delhi High Court · (2025) 11 DEL CK 1898
Employees' Compensation Act, 1923- Section 4A(3)(b), 10, 12Employees State Insurance Act, 1948- Section 53, 54A
High Courts13 Nov 2025Disposed Of
Ashish Kapoor Vs Sangeeta Mehta
Delhi High Court · (2025) 11 DEL CK 1897
High Courts13 Nov 2025Dismissed
Principal Commissioner Of Income Tax 4 Delhi Vs KRBL Infrastructure Ltd
Delhi High Court · (2025) 11 DEL CK 1906
Income Tax Act, 1961- Section 132, 132A, 133(6), 143(1), 143(2), 143(3), 153A, 153A(1), 260AFinance Act, 2022- Section 68,
High Courts13 Nov 2025Allowed
Central Warehousing Corporation Vs M/s Deen Dayal
Delhi High Court · (2025) 11 DEL CK 1905
Arbitration and Conciliation Act, 1996- Section 12(1), 12(4), 12(5), 13, 14, 28(3), 34, 34(3), 36, 37, 37(1)(b)
High Courts13 Nov 2025Allowed
Meenakshi Malhotra Vs G.L. Tandon (Since Deceased Through Lrs) & Ors.
Delhi High Court · (2025) 11 DEL CK 1901
Code of Civil Procedure 1908- Section 151, Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4A, Order 22 Rule 9Transfer of Property Act, 1882- Section 52
High Courts13 Nov 2025Allowed
Dalwinder Kaur & Anr. Vs State (Govt. Of Nct Delhi) & Anr.
Delhi High Court · (2025) 11 DEL CK 1911
Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 406, 498A
High Courts13 Nov 2025Allowed
Ankur Kohli And Others Vs State Nct Of Delhi And Anr
Delhi High Court · (2025) 11 DEL CK 1910
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 406, 498A
High Courts13 Nov 2025Allowed
Ravi Malik & Anr. Vs State Gnct Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 1909
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 406, 498A
High Courts13 Nov 2025Partly Allowed
Ram Snehi Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2025) 11 DEL CK 1908
Code of Criminal Procedure, 1973- Section 161, 164, 313, 374(2), 428, 482Indian Penal Code, 1860- Section 342, 354, 376Protection of Children from Sexual Offences Act, 2012- Section 2, 6, 8, 10, 18
High Courts13 Nov 2025Dismissed
Delhi Building And Other Construction Workers Welfare Board Vs Mahanagar Delhi Bhawan Evam Anya Sanniraman Mazdoor Sangh
Delhi High Court · (2025) 11 DEL CK 1907
Code of Civil Procedure 1908- Section 148, 151, Order 8 Rule 1Limitation Act, 1963- Section
High Courts13 Nov 2025Dismissed
Gold Cause Construction Pvt. Ltd. & Anr. Vs Anand Prakash Gupta
Delhi High Court · (2025) 11 DEL CK 1904
Code of Civil Procedure 1908- Section 151, Order 9 Rule 13, Order 26 Rule 10
High Courts13 Nov 2025Partly Allowed
Sangeeta Vs Hitesh Kumar
Delhi High Court · (2025) 11 DEL CK 1903
Code of Civil Procedure 1908- Section 96Hindu Marriage Act, 1955- Section 13(1)(ia)Protection Of Women From Domestic Violence Act, 2005- Section 2(f), 2(s), 17, 17(2)
High Courts13 Nov 2025Allowed
Rajiv Sareen Vs M/s Divyanshu Enterprises And Others
Delhi High Court · (2025) 11 DEL CK 1902
Code of Civil Procedure, 1908- Order 6 Rule 4, Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 34Evidence Act, 1872- Section 91, 92
High Courts13 Nov 2025Dismissed
Aakash Chaturbhuj Chhabria Vs Hewlett Packard Enterprises India Pvt. Ltd & Ors
Delhi High Court · (2025) 11 DEL CK 1900
Code of Civil Procedure 1908- Section 151, Order 1 Rule 3, Order 1 Rule 3A, Order 7 Rule 10
High Courts12 Nov 2025Disposed Of
Jyoti Rathore Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2563
Delhi Municipal Corporation Act, 1957-Section 349, 343 (1), 345A
High Courts12 Nov 2025Disposed Of
Ram Parkash Vs Municipal Corporation Of Delhi Through Its Dy Commissioner
Delhi High Court · (2025) 11 DEL CK 2596
Delhi Municipal Corporation Act, 1957-Section 317, 332, 343, 344, 344(1), 461Code of Criminal Procedure, 1973-Chapter XIV, Section 155(2), 156(1), 482Constitution of India-Article 226