High Courts20 Dec 2025
HT Media Limited Vs Pyramid Finmart Private Limited
Delhi High Court · (2025) 12 DEL CK 2380
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 37, IV Schedule2015 Amendment Act
COURT ARCHIVE
Delhi High Court judgments
1,15,525 judgments · page 381 of 5,777
High Courts20 Dec 2025
Employees State Insurance Corporation & Ors. Vs Mohit Kumar Sharma
Delhi High Court · (2025) 12 DEL CK 2405
Constitution of India-Article 309, 14, 16
High Courts20 Dec 2025
M/S Ram Swaroop and Sons Vs Shri Riyazuddin & Anr.
Delhi High Court · (2025) 12 DEL CK 2406
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25-F, 33, 11-AMinimum Wages Act, 1948
High Courts20 Dec 2025
Malaya Kumar Chand Vs Prem Kumar Verma & Anr.
Delhi High Court · (2025) 12 DEL CK 2407
Civil Procedure Code, 1908-Section 104, Order XLIII Rule 1(r), XXXIX Rule 1, XXXIX Rule 2, 151
High Courts20 Dec 2025
Ashish Kumar Thakur & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 2384
High Courts20 Dec 2025
Prem Kumar & Ors. Vs UOI & Ors.
Delhi High Court · (2025) 12 DEL CK 2408
Constitution of India-Article 226
High Courts20 Dec 2025
Sushma Sharma @ Sushma Kumari Sharma & Ors. Vs Vijay Singh & Ors.
Delhi High Court · (2025) 12 DEL CK 2357
Indian Penal Code, 1860-Sections 279, 337, 304A
High Courts20 Dec 2025
National Insurance Company Ltd Vs Sanju & Ors
Delhi High Court · 2025 INSC 1244
Motor Vehicles Act, 1988-Section 163-A, 164, 166, Second ScheduleMotor Vehicles (Amendment) Act, 2019Minimum Wages Act, 1948
High Courts20 Dec 2025
Mahanand Sharma Vs Central Bureau Of Investigation
Delhi High Court · (2025) 12 DEL CK 2349
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 430Code of Criminal Procedure, 1973-Section 389, 196, 196(2), 313, 315, 315(1)Indian Penal Code, 1860-Sections 120-B, 120B, 420, 468, 471, 406, 161
High Courts20 Dec 2025Dismissed
Sachin @ Atul Vs State
Delhi High Court · (2025) 12 DEL CK 1836
Code of Criminal Procedure, 1973- Section 313, 374(2), 428Indian Penal Code, 1860- Section34, 392, 394, 397, 411
High Courts20 Dec 2025Allowed
Sachin Bajpai Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 1835
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 94, 179, 180, 528Bharatiya Nyaya Sanhita, 2023- Section 43, 61(2), 318(4), 319Information Technology Act 2000- Section 66, 66B, 66C, 66D
High Courts20 Dec 2025Dismissed
Sandeep Kumar Dahiya Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 1834
Constitution of India, 1950- Article 17, 226Code of Criminal Procedure, 1973- Section 155(2), 161, 164, 173, 173(2), 190(1)(b), 197, 204, 397, 401, 482Indian Penal Code, 1860- Section 34, 109, 240, 246, 308, 341, 354, 427, 451, 506, 506(II), 509
High Courts20 Dec 2025Dismissed
Manju Singh Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 1833
Constitution of India, 1950- Article 17, 226Code of Criminal Procedure, 1973- Section 155(2), 161, 164, 173, 173(2), 190(1)(b), 197, 204, 397, 401, 482Indian Penal Code, 1860- Section 34, 109, 240, 246, 308, 341, 354, 427, 451, 506, 506(II), 509
High Courts20 Dec 2025Dismissed
SK Singh Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 1832
Constitution of India, 1950- Article 17, 226Code of Criminal Procedure, 1973- Section 155(2), 161, 164, 173, 173(2), 190(1)(b), 197, 204, 397, 401, 482Indian Penal Code, 1860- Section 34, 109, 240, 246, 308, 341, 354, 427, 451, 506, 506(II), 509
High Courts20 Dec 2025Allowed
Maxwell Singh Vs State Of Nct Of Delhi And Anr
Delhi High Court · (2025) 12 DEL CK 1831
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 279, 304A, 338
High Courts20 Dec 2025Allowed
Navneet Kumar & Anr. Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2025) 12 DEL CK 1830
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 120B, 406, 420, 464, 467, 468, 471
High Courts20 Dec 2025Allowed
Prateek Raj Mathur And Ors Vs State Nct Of Delhi And Anr
Delhi High Court · (2025) 12 DEL CK 1829
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 120B, 323, 342, 354, 354A, 501, 509
High Courts20 Dec 2025Allowed
Nakul Sharma Vs State (Govt. Of Nct Of Delhi) & Ors.
Delhi High Court · (2025) 12 DEL CK 1828
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 279, 304A, 337
High Courts20 Dec 2025Disposed Of
Shri Dineshwar Nath Kedar Vs M/s Gopal Dass And Sons
Delhi High Court · (2025) 12 DEL CK 1827
Delhi Rent Control Act, 1958- Section 14(1)(e), 14(7), 25B, 25B(8)
High Courts20 Dec 2025Allowed
Siya Ram Vs State Govt. Of Nct Of Delhi And Anr.
Delhi High Court · (2025) 12 DEL CK 1824
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 279, 288, 304A, 337