High Courts24 Dec 2025
Dipak Prasad Vs Sangita Kumari
Delhi High Court · (2025) 12 DEL CK 2194
CrPC-Section 125
COURT ARCHIVE
Delhi High Court judgments
1,15,525 judgments · page 370 of 5,777
High Courts24 Dec 2025
M/s Gabrani Infrastructure Pvt Ltd Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 2193
Indian Penal Code, 1860-Sections 420, 406, 120B, 34
High Courts24 Dec 2025
United India Insurance Co. Ltd. Vs M/S Valley Iron & Steel Co. Ltd.
Delhi High Court · (2025) 12 DEL CK 2192
Arbitration and Conciliation Act, 1996-Section 11, 31(7)(a) & (b), 33(a), 34, 34(2)(b)(ii), 37, 37(3)Insurance Act, 1938-Section 64 UM, 64-UM(2)Insurance (Amendment) Act, 1968
High Courts24 Dec 2025
Triveni Vs Home Department Govt. Of NCT Of Delhi
Delhi High Court · (2025) 12 DEL CK 2191
Constitution of India-Article 226, 356Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 197, 156(3), 200, 164
High Courts24 Dec 2025
State Vs Kamal
Delhi High Court · (2025) 12 DEL CK 2190
IPC-Section 498-A, 304-B, 306, 107Cr.P.C.-Section 313, 161Indian Evidence Act, 1872-Section 113A
High Courts24 Dec 2025Dismissed
MMTC Limited Vs Anglo American Metallurgical Pty Limited & Ors.
Delhi High Court · (2025) 12 DEL CK 2189
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a) & (d), Section 47, XXI Rule 29, II Rule 2, 96, 9Prevention of Corruption Act, 1988Arbitration and Conciliation Act, 1996-Section 34, 37, 36, 5, 2(1)(b), 7
High Courts24 Dec 2025
Ashok Kumar Goel & Ors. Vs BNP Paribas Suisse SA & Ors.
Delhi High Court · (2025) 12 DEL CK 2188
Delhi High Court Act, 1966-Section 10Civil Procedure Code, 1908-Section 44A (including Sub-sections (1), (2) and (3)), 13, 38, 39, 35-A, 47, 60, 151, Order 10, 11 Rule 14, 21 Rule 11, 21 Rule 11(2) Clause (f), 21 Rule 98(2), 21 Rules 4 to 9, 40 Rule 1UAE Code of Civil Procedure-Article 161
High Courts24 Dec 2025
Darshana Rani & Ors. Vs Janak Raj Handa & Ors.
Delhi High Court · (2025) 12 DEL CK 2187
Constitution of India-Article 227
High Courts24 Dec 2025
Airports Authority Of India Vs Shristi Infrastructure Development Corporation Ltd & Ors.
Delhi High Court · (2025) 12 DEL CK 2186
Aircraft Act, 1934-Section 9AHeight Restrictions for Safeguarding Aircraft Operations Rules, 2015-Clause 2.5.1.1, 2.5.2.2 sub clause IVConstitution of India-Article 14
High Courts24 Dec 2025
Chandan Kumar Sura Vs Rachna Shah & Ors.
Delhi High Court · (2025) 12 DEL CK 2185
High Courts24 Dec 2025
South Municipal Corporation Vs Central Bureau Of Investigation
Delhi High Court · 2024 INSC 594
Indian Penal Code, 1860-Section 120-B, 417, 465, 468, 217Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d)Code of Criminal Procedure, 1973-Section 235
High Courts24 Dec 2025Allowed
Pawan Gupta & Ors. Vs The State & Anr.
Delhi High Court · (2025) 12 DEL CK 2223
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 354, 377, 509, 34Code of Criminal Procedure-Section 482
High Courts24 Dec 2025
Lydia Kabukazi Aloyo Vs Customs
Delhi High Court · (2025) 12 DEL CK 2224
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Cr.PC-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 21, 23, 28, 37, 50, 52, 52A
High Courts24 Dec 2025Allowed
Amir Ali @ Amir Ali Shawn & Ors. Vs State of NCT of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2225
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts24 Dec 2025
Pramit Jain Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2025) 12 DEL CK 2226
Constitution of India-Article 226B.N.S.S., 2023-Section 528
High Courts24 Dec 2025
Nippon Steel Corporation Vs The Controller Of Patents
Delhi High Court · (2025) 12 DEL CK 2227
Patents Act, 1970-Section 117A, 15, 12, 14, 7, 7(2), 6, 6(1), 6(1)(b), 6(1)(c), 6(2), 68, 43(1)(b), 3, 2(1)(ja), 134Patent Rules, 2003-Rule 138, 28(7)CPC
High Courts24 Dec 2025
Telefonaktiebolaget LM Ericsson (Publ.) Vs Controller General Of Patents, Designs And Trademarks
Delhi High Court · (2025) 12 DEL CK 2228
Patents Act, 1970-Section 117A, 2(1)(ja), 12 and 13
High Courts24 Dec 2025Allowed
Ajay Kumar & Ors. Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 2229
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 506, 34
High Courts24 Dec 2025Allowed
Rajvaidya Shital Prasad And Sons Vs Karna Goomar & Anr.
Delhi High Court · (2025) 12 DEL CK 2230
Trade Marks Act, 1999-Sections 2(1)(h), 2(1)(zg), 9, 11, 11(10), 12, 15, 15(1), 17, 17(1), 17(2), 17(2)(b), 18, 34, 47, 47(1)(a), 57, 125