High Courts07 Nov 2025Disposed Of
BSES Rajdhani Power Ltd Vs Uttez Digital India Pvt. Ltd.
Delhi High Court · (2025) 11 DEL CK 2604
Arbitration Act-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 37, IV Schedule2015 Amendment Act
COURT ARCHIVE
Delhi High Court judgments, 2025
8,232 judgments · page 96 of 412
High Courts07 Nov 2025Disposed Of
Ms. Sarita Nirwal & Anr. Vs Smt. Sudesh Kumari
Delhi High Court · (2025) 11 DEL CK 2610
Arbitration Act-Section 7, 8, 11, 11(6), 11(6A), 11(6-A), 12(2), 16, 37The 2015 Amendment Act
High Courts07 Nov 2025Disposed Of
Deepak Pandey Vs M/s Fiitjee Limited
Delhi High Court · (2025) 11 DEL CK 2593
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 7, 8, 12, 16, 37, IVth Schedule2015 Amendment Act
High Courts07 Nov 2025Disposed Of
Mr Bhanu Arora Vs Aditya Bhutani & Anr.
Delhi High Court · (2025) 11 DEL CK 2591
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 8, 7, 11(6A), 37, 16, 12, IVth ScheduleThe 2015 Amendment Act
High Courts07 Nov 2025Disposed Of
S.H. Associates India Pvt. Ltd. Vs Bhambri Solar Pvt. Ltd. & Anr.
Delhi High Court · (2025) 11 DEL CK 2590
Arbitration and Conciliation Act, 1996-Section 11(6), 8, 11, 11(6A), 7, 37, 16, 12, IV Schedule2015 Amendment Act
High Courts07 Nov 2025Disposed Of
Vasu Chemicals LLP Vs GAIL (India) Limited
Delhi High Court · 2024 INSC 532
Arbitration & Conciliation Act 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts07 Nov 2025Disposed Of
M/s Passerine Wealth Solution Private Limited Vs M/s R3PM Hospitality LLP & Anr.
Delhi High Court · (2025) 11 DEL CK 2617
Arbitration and Conciliation Act, 1996-Section 11, 12 (2)
High Courts07 Nov 2025Disposed Of
Court On Its Own Motion Vs Vaibhav Kumar Advocate
Delhi High Court · (2025) 11 DEL CK 2636
High Courts07 Nov 2025Allowed
Shahida Parveen Clayton & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2648
Bharatiya Nagarik Suraksha Sanhita-Section 528BNS-Section 115(2), 126(2), 74, 79, 3(5)IPC-Section 323, 341, 354, 509, 34
High Courts07 Nov 2025Allowed
Mohd Asif Siddiqui & Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2653
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts07 Nov 2025Allowed
Tushar Sharma & Anr. Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2654
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34, 377, 354, 354A
High Courts07 Nov 2025Dismissed
Deepak Srivastav Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2655
Constitution of India-Article 14, 21, 226Indian Penal Code-Section 304B, 498A, 406, 34Code of Criminal Procedure-Section 389
High Courts07 Nov 2025Dismissed
Anil Kumar Upadhaya Vs UOI & Ors.
Delhi High Court · (2025) 11 DEL CK 2667
Border Security Force Act, 1968-Section 46Indian Penal Code, 1860-Section 354
High Courts07 Nov 2025Disposed Of
Deepak Vs State
Delhi High Court · (2025) 11 DEL CK 2672
Code of Criminal Procedure, 1973-Section 374, 164, 313Indian Penal Code, 1860-Sections 366, 376, 506
High Courts07 Nov 2025Allowed
Jeetu Singh Chauhan Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2673
Constitution of India-Article 226, 14 and 16Indian Penal Code, 1860-Section 306, 34CrPC-Section 437A
High Courts07 Nov 2025Disposed Of
Reetika Vs Rajinder Kumar Jindal & Anr.
Delhi High Court · (2025) 11 DEL CK 2678
Hindu Minority and Guardianship Act, 1956-Section 13Code of Civil Procedure, 1908-Section 96Family Court Act, 1984
High Courts07 Nov 2025Disposed Of
Vinod Kumar Sharma Vs Punjab National Bank
Delhi High Court · (2025) 11 DEL CK 2682
Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts07 Nov 2025Allowed
Rajesh Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2691
Central Civil Services (Pension) Rules, 1972-Rule 48(A)
High Courts07 Nov 2025Disposed Of
Abdul Rashid Sheikh Vs NIA
Delhi High Court · (2025) 11 DEL CK 2714
Unlawful Activities (Prevention) Act, 1967-Sections 13, 16, 17, 18, 20, 38, 39 and 40Indian Penal Code, 1860-Sections 120-B, 121, 121-AConstitution of India-Article 79, 85, 86, 99, 100(1), 102, 105, 105(1), 105(2), 226
High Courts07 Nov 2025Dismissed
Union Of India & Anr. Vs Gp Capt Amitabh Mathur (Retd)
Delhi High Court · (2025) 11 DEL CK 2729
Constitution of India-Article 226