COURT ARCHIVE

Delhi High Court judgments, 2025

8,232 judgments · page 89 of 412

High Courts12 Nov 2025Disposed Of

Ms Markex Branding Solutions Pvt Ltd Vs The Commissioner Of Delhi Goods And Services Tax & Ors.

Delhi High Court · (2025) 11 DEL CK 2825

Constitution of India-Articles 226 and 227Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73

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High Courts12 Nov 2025Disposed Of

Balesh Devi & Ors. Vs Royal Sundaram Alliance Co. Ltd. & Ors.

Delhi High Court · (2025) 11 DEL CK 2832

Motor Vehicles Act, 1988

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High Courts12 Nov 2025Dismissed

Om Prakash Irla No 19566061 Vs Union Of India & Anr.

Delhi High Court · (2025) 11 DEL CK 2876

Border Security Force Rules, 1969-Rule 20(2), 20(4), 20(4)(c), 22(2), 36, 47BSF Act-Section 40Constitution of India-Article 226, 311(2), 311(2)(c), 311(3)

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High Courts12 Nov 2025Disposed Of

Ms Samrat Sweets Bakery And Restaurant Vs Oxyz Financial Services Pvt Ltd & Ors

Delhi High Court · (2025) 11 DEL CK 2855

Constitution of India-Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14

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High Courts12 Nov 2025Disposed Of

Kailash Wati Vs State Of Delhi

Delhi High Court · (2025) 11 DEL CK 2858

Constitution of India-Article 226, 72, 142, 161Indian Penal Code, 1860-Sections 498A/304BDelhi Prison Rules, 2018-Rule 1246A, 1198, 1212 and 1212A

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High Courts12 Nov 2025Disposed Of

Smt. Savitri Sharma & Anr. Vs Smt. Bhagwani Devi & Ors.

Delhi High Court · (2025) 11 DEL CK 2859

Code of Civil Procedure, 1908-Section 151, Order XXXIX Rule 1 and 2, VII Rule 11Indian Succession ActHindu Succession Act, 1956-Section 6

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High Courts12 Nov 2025

Kanima Vs State

Delhi High Court · (2025) 11 DEL CK 2860

IPC-Sections 452, 394, 397, 411, 506, 342, 34, 120BCr.P.C.-Section 428

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High Courts12 Nov 2025Dismissed

Upendra Nath Dalai Vs Union Of India Ministry Of Home Affairs Through Joint Secretary (Coordination)

Delhi High Court · (2025) 11 DEL CK 2872

Constitution of India-Article 226Bharatiya Nyaya Sanhita, 2023-Sections 147 to 158, 189 to 197

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High Courts12 Nov 2025Disposed Of

Manojan Rajan & Ors. Vs Amateur Kabaddi Federation Of India (AKFI) & Ors.

Delhi High Court · (2025) 11 DEL CK 2873

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High Courts12 Nov 2025Allowed

Rohit Vs State Of Nct Of Delhi And Anr

Delhi High Court · (2025) 11 DEL CK 1887

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 354

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High Courts12 Nov 2025Allowed

Mahinder Soni Vs Government Of Nct Of Delhi

Delhi High Court · (2025) 11 DEL CK 1886

Code of Criminal Procedure, 1973- Section 164, 313, 428Indian Penal Code, 1860- Section 376, 376(2)(n), 420, 506

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High Courts12 Nov 2025Disposed Of

Kailash Wati Vs State Of Delhi

Delhi High Court · (2025) 11 DEL CK 1885

Constitution of India, 1950- Article 72, 142, 161, 226Indian Penal Code, 1860- Section 304B, 498ANational Security Act, 1980- Section 5

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High Courts12 Nov 2025Disposed Of

Jyoti Rathore Vs Municipal Corporation Of Delhi & Anr

Delhi High Court · (2025) 11 DEL CK 1884

Delhi Municipal Corporation Act, 1957- Section 343(1), 345A, 349

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High Courts12 Nov 2025Disposed Of

B.C. Hasaram And Sons Vs Smt. Nirmala Agarwal Proprietor Of M/S Karmyogi Sharbhang Muni

Delhi High Court · (2025) 11 DEL CK 1883

Code of Civil Procedure 1908- Section 96, Order 41 Rule 31Commercial Courts Act, 2015- Section 13(1A)Trade Marks Act, 1999- Section 2(1)(zg), 11, 134, 134(2), 135

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High Courts12 Nov 2025Disposed Of