COURT ARCHIVE

Delhi High Court judgments

1,15,525 judgments · page 392 of 5,777

High Courts16 Dec 2025Allowed

Ankush @ Dal Chand Vs State Nct Of Delhi And Ors

Delhi High Court · (2025) 12 DEL CK 1817

Constitution of India, 1950- Article 21Indian Penal Code, 1860- Section 313, 323, 324, 376, 498A, 505Protection of Children from Sexual Offences Act, 2012- Section 6

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High Courts16 Dec 2025Allowed

Nasir Vs State Nct Of Delhi

Delhi High Court · (2025) 12 DEL CK 1816

Constitution of India, 1950- Article 21Indian Penal Code, 1860- Section 34, 201, 302

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High Courts16 Dec 2025Allowed

Manjeet Singh Vs State Nct Of Delhi & Anr

Delhi High Court · (2025) 12 DEL CK 1815

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 406, 498A

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High Courts15 Dec 2025Disposed Of

Delhi Hockey Vs Hockey India

Delhi High Court · (2025) 12 DEL CK 2662

Societies Registration Act, 1860Constitution of Hockey India-Article 5, Clause 2.4, 2.4.2, 2.4.3, 2.4.6, 5.1.5, 5.1.52, paragraph 5.2.5

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High Courts15 Dec 2025Dismissed

Sunil Kumar Jain & Anr. Vs Ram Kishan Tokas & Ors.

Delhi High Court · (2025) 12 DEL CK 2659

Code of Civil Procedure, 1908-Section 96CrPC, 1973-Sections 340, 161Specific Relief Act, 1963-Section 6

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High Courts15 Dec 2025Disposed Of

Sagar Rajendra Kumar Mangla Vs Union Of India & Ors.

Delhi High Court · (2025) 12 DEL CK 2656

Constitution of India-Article 226 (1), 226(2)Railways Act, 1989-Section 73, 79

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High Courts15 Dec 2025Dismissed

State Vs Vikash Kumar

Delhi High Court · (2025) 12 DEL CK 2653

Code of Criminal Procedure, 1973-Section 397, 401, 482, 164, 227, 228, 161Indian Penal Code, 1860-Section 376, 323, 341, 354A, 354B, 506, 109, 34, 354, 509

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High Courts15 Dec 2025Allowed

NBCC (I) Ltd. Vs State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · (2025) 12 DEL CK 2651

Constitution of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code, 1860-Section 420, 120B

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High Courts15 Dec 2025Disposed Of

Shri Maiki Jain Vs BSES Rajdhani Power Ltd & Ors.

Delhi High Court · (2025) 12 DEL CK 2777

Constitution of India-Article 21

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High Courts15 Dec 2025Disposed Of

Om 9 Square City Pvt Ltd Vs Rail Land Development Authority & Anr.

Delhi High Court · (2025) 12 DEL CK 2774

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High Courts15 Dec 2025Disposed Of

Hari Singh Vs Kitabo Devi

Delhi High Court · (2025) 12 DEL CK 2772

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High Courts15 Dec 2025Dismissed

Suresh Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 2768

Protection of Children from Sexual Offences Act, 2012-Section 6Indian Penal Code, 1860-Section 376CrPC-Section 164

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High Courts15 Dec 2025Allowed

Sagar Vs The State Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 2765

Indian Penal Code, 1860-Section 376Protection of Children from Sexual Offences Act, 2012-Section 6

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High Courts15 Dec 2025Partly Allowed

Ashok Kumar & Ors. Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2025) 12 DEL CK 2731

Indian Penal Code-Section 149, 147, 186, 332, 353, 323, 143, 308Code of Criminal Procedure, 1973-Section 313Probation of Offenders Act-Section 4

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High Courts15 Dec 2025Allowed

Jairaj Developers Through Its Partner Mr. Ankur Arora Vs Mr Varendhishakt Prdhiesubhaag Alias Baba Sahib & Ors

Delhi High Court · (2025) 12 DEL CK 2725

Code of Civil Procedure, 1908-Order VII Rule 11, XXIII Rule 3, XXIII Rule 3A, I Rule 10Hindu Succession Act, 1956-Section 15Limitation Act, 1963-Article 54

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High Courts15 Dec 2025Dismissed