High Courts24 Dec 2025
Dr D K Modi Vs V K Modi & Ors
Delhi High Court · (2025) 12 DEL CK 2244
Code of Civil Procedure, 1908-Order VII Rule 11, Rule 11(a)
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Delhi High Court judgments
1,15,525 judgments · page 372 of 5,777
High Courts24 Dec 2025
BSES Rajdhani Power Ltd. Vs Kewal Krishan & Ors.
Delhi High Court · (2025) 12 DEL CK 2245
Central Civil Services (Pension) Rules, 1972-Rule 3(q), 35, 36, 48, 48(1), 48(A), 48(b), 49, 49(2)(a), 49(2)(b), 54Contract Act-Section 23Travelling Allowance Rules
High Courts24 Dec 2025
Tata Sky Limited Vs S G Enterpreprises – Tata Sky Sales And Services & Ors.
Delhi High Court · (2025) 12 DEL CK 2246
Code of Civil Procedure-Order XXXIX Rule 1 & 2, Section 151, 80, I Rule 10Companies Act, 1956Commercial Courts Act-Section 12A
High Courts24 Dec 2025
Dhruv Narayan Singh Vs Arif Masood
Delhi High Court · (2025) 12 DEL CK 2247
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), VI Rule 15, 12 Rule 6Representation of the People Act, 1951-Section 86, 81(3), 83, 83(1)(a), 83(1)(c), 123, 100(1), 101, 33(5), 33, 81, 82, 117, 123(2), 86(1), 87(2), 80, 90, 90(3), 90(4), 85, 81(1), 81(2)Conduct of Election Rules, 1961-Rule 94A, 4A
High Courts24 Dec 2025
Pr. Commissioner Of Income Tax -7, Delhi Vs M/S TCK Advisers Pvt. Ltd.
Delhi High Court · (2025) 12 DEL CK 2248
Income Tax Act, 1961-Section 260A, 92CIncome Tax Rules, 1962-Rule 10B, 10B(1)(e), 10B(2)
High Courts24 Dec 2025
Neeraj Agarwal Vs Secretary, Dopt & Ors.
Delhi High Court · (2025) 12 DEL CK 2249
Constitution of India-Article 311(2), 311(2)(b), 14, 16, 311CCS (CCA) Rules, 1965-Rule 19(ii), 14Delhi Special Police Establishment Act, 1946-Section 4
High Courts24 Dec 2025Allowed
State NCT Of Delhi Vs Subodh Kumar & Anr
Delhi High Court · (2025) 12 DEL CK 2250
Indian Penal Code-Section 376 read with Section 34, 376 (2)(g)
High Courts24 Dec 2025
Dr Lakshay Beriwal Vs Guru Teg Bahadur Hospital & Ors.
Delhi High Court · 2021 INSC 336
Constitution of India-Article 226, 142Medical Council of India Act, 1956-Regulation 9
High Courts24 Dec 2025
Ramesh Chander Sharma Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 2252
CCS (Revised Pay) Rules, 2008Constitution of India-Articles 14 and 16
High Courts24 Dec 2025
NVYBE E Commerce Through Its Proprietor Darshan Vijay Surana & Anr. Vs Manash Lifestyle Private Limited
Delhi High Court · (2025) 12 DEL CK 2253
CPC-Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 3
High Courts24 Dec 2025
Union Of India & Ors. Vs Capt.(Ts) Bhartender Singh Kanwar (Retd)
Delhi High Court · (2025) 12 DEL CK 2254
High Courts24 Dec 2025
Union Of India & Ors. Vs A Ex Jwo Ramesh Kumar Retd.
Delhi High Court · (2025) 12 DEL CK 2255
High Courts24 Dec 2025
Union Of India & Ors. Vs Ex MWO Umesh Chandra Mishra 649297
Delhi High Court · (2025) 12 DEL CK 2256
High Courts24 Dec 2025
M/s Traffic Media (India) Vs Delhi Metro Rail Corporation
Delhi High Court · (2025) 12 DEL CK 2257
Arbitration and Conciliation Act, 1996-Section 34, 30, 31(3), 34(2-A)Indian Contract Act, 1872-Section 74Delhi Metro Rail operation and maintenance Act
High Courts24 Dec 2025
Ramesh Vs The State (N.C.T Of Delhi)
Delhi High Court · (2025) 12 DEL CK 2258
IPC-Section 354, 363, 367, 376, 376(2)(i), 376(3)Cr.P.C.-Section 164, 294, 313POCSO-Section 2(d), 6, 8, 9, 10
High Courts24 Dec 2025
Mother Dairy Fruit & Vegetable Pvt. Ltd. Vs Kumar Prahlad & Anr.
Delhi High Court · (2025) 12 DEL CK 2259
National Dairy Development Board ActGeneral Data Protection Regulation, Regulation (EU) 2016/679-Article 1, 4, 4(5), 5(1)(c), 6, 6(1)(f), 25, 42EU Directive 95/46/EC-Article 1(1), 7(f), 8(2)(e)
High Courts24 Dec 2025
Shri I. S. Juneja Vs State
Delhi High Court · (2025) 12 DEL CK 2260
Criminal Procedure Code, 1973-Section 482, 468, 469(1)(a), 212, 468(1), 468(1)(a), 468(3), 300, 509Indian Penal Code, 1860-Section 509/34, 354D/506/34, 354D/506/509/34, 509, 354D, 506, 468Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 11(1), 11
High Courts24 Dec 2025
Satender Singh Vs The State (NCT of Delhi)
Delhi High Court · (2025) 12 DEL CK 2261
IPC-Section 489CCr.P.C.-Section 428
High Courts24 Dec 2025
Gujarat Cooperative Milk Marketing Federation Ltd & Anr. Vs Amul-Franchise.in & Ors.
Delhi High Court · (2025) 12 DEL CK 2262
Code of Civil Procedure-Section 151, Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 2A, XXXIX Rule 4, I Rule 10Information Technology Act, 2000-Section 66C, 66D, 67A, 69, 69A, 79, 81Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3, 3(1)(b)(iv), 3(2)(a), 4
High Courts24 Dec 2025
Hindustan Unilever Limited Vs Nitin Kumar Singh & Ors.
Delhi High Court · (2025) 12 DEL CK 2263
Code of Civil Procedure-Order XXXIX Rules 1 & 2, Section 151, I Rule 10Constitution of India-Article 14, 19(1), 19(1)(a), 19(2), 21, Eighth ScheduleInformation Technology Act, 2000-Section 66C, 66D, 67A, 69, 69A, 79, 79(1), 79(2), 79(2)(c), 79(3)(a), 81