High Courts15 Dec 2025Dismissed
Pr. Commissioner Of Income Tax -Central -1 Vs Chetan Gupta
Delhi High Court · (2025) 12 DEL CK 3040
Income Tax Act, 1961-Section 260A, 271(1)(c), 274, 142(1), 143(3), 271
COURT ARCHIVE
Delhi High Court judgments
1,15,555 judgments · page 395 of 5,778
High Courts15 Dec 2025Dismissed
Anu (Since Deceased) Thru Lr Vs Suresh Verma (Since Deceased Through Lrs) & Ors.
Delhi High Court · (2025) 12 DEL CK 1786
Code of Civil Procedure, 1908- Section 151, Order 12 Rule 6Benami Transaction (Prohibition) Act 1988- Section 4
High Courts15 Dec 2025Allowed
Jairaj Developers Through Its Partner Mr Ankur Arora Vs Mr Varendhishakt Prdhiesubhaag Alias Baba Sahib & Ors. & Ors.
Delhi High Court · (2025) 12 DEL CK 1785
Code of Civil Procedure, 1908- Order 1 Rule 10, Order 7 Rule 11, Order 23 Rule 3, Order 23 Rule 3AHindu Succession Act, 1956- Section 15Limitation Act, 1963- Article 54
High Courts15 Dec 2025Disposed Of
Shri Maiki Jain Vs BSES Rajdhani Power Ltd And Ors
Delhi High Court · (2025) 12 DEL CK 1800
Constitution of India, 1950- Article 21
High Courts15 Dec 2025Allowed
Sagar Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2025) 12 DEL CK 1798
Indian Penal Code, 1860- Section 376Protection of Children from Sexual Offences Act, 2012- Section 6
High Courts15 Dec 2025Disposed Of
M/s Modi Packers (Through Its Sole Proprietor, Sh. Mohit Modi) Vs Superintendent, Ward 63 (Range - 43) & Ors.
Delhi High Court · (2025) 12 DEL CK 1797
High Courts15 Dec 2025Disposed Of
M/s Era Infra Engineering Limited Vs Joint Commissioner Cgst Delhi South Commissionerate & Ors.
Delhi High Court · (2025) 12 DEL CK 1796
Insolvency and Bankruptcy Code, 2016- Section 7, 14, 16, 30(2), 31, 31(1), 33(5), 53
High Courts15 Dec 2025Disposed Of
Satish & Ors Vs State Of Nct Of Delhi
Delhi High Court · (2025) 12 DEL CK 1795
Code of Criminal Procedure, 1973- Section 313, 428Indian Penal Code, 1860- Section 34, 308, 397Probation of Offenders Act, 1958- Section 4
High Courts15 Dec 2025Dismissed
Motor & General Finance Limited Vs Director General & Anr
Delhi High Court · (2025) 12 DEL CK 1784
Code of Civil Procedure, 1908- Section 114, 115, Order 41 Rule 27, Order 47 Rule 1Employees' State Insurance Act, 1948- Section 45A, 75, 82(2)Employees' State Insurance (General) Regulations, 1950- Regulation 32
High Courts15 Dec 2025Allowed
Indian Institute Of Technology, Delhi Vs Jitender Kumar
Delhi High Court · (2025) 12 DEL CK 1783
Constitution of India, 1950- Article 226, 227Code of Civil Procedure, 1908- Order 41 Rule 27(aa)Industrial Disputes Act, 1947- Section 2(bb), 2(oo), 2(oo)(bb), 2(ra), 25F
High Courts15 Dec 2025Allowed
Shiv Prashad @ Kartaru Vs State (Gnct) Of Delhi
Delhi High Court · (2025) 12 DEL CK 1782
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 323, 376, 506, 506(II)Protection of Children from Sexual Offences Act, 2012- Section 6
High Courts13 Dec 2025Partly Allowed
Khemo Devi Public School Through Its Administrator Vs Central Board Of Secondary Education
Delhi High Court · (2025) 12 DEL CK 2775
Affiliation Bye-Laws, 2018-Clause 12.1, 12.2, 5.2.2, 2.4.4, 11.1.2, 5.1, 5.2, 5.4, 5
High Courts13 Dec 2025Partly Allowed
Khemo Devi Public School Through Its Administrator Vs Central Board Of Secondary Education
Delhi High Court · (2025) 12 DEL CK 1787
High Courts12 Dec 2025Dismissed
M/S R. K. Associates And Hoteliers Pvt. Ltd Vs Indian Railway Catering And Tourism Corporation Ltd. (IRCTC)
Delhi High Court · (2025) 12 DEL CK 3417
Arbitration and Conciliation Act, 1996-Section 9, 17(1)(e)Arbitration and Conciliation (Amendment) Act 2015-sub-Section 12(5)Specific Relief Act, 1963-Section 14(1)(a), 14(1)(c), 42
High Courts12 Dec 2025Allowed
Kedar Parsad Meena & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3577
Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Sections 482, 320
High Courts12 Dec 2025Disposed Of
Galax Infra And Sports Vs Tuna Envirotech Private Limited
Delhi High Court · (2025) 12 DEL CK 3567
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 372015 Amendment Act
High Courts12 Dec 2025Dismissed
Laxmi Rawat Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3563
Negotiable Instruments Act, 1881-Section 138, 118, 139Code of Criminal Procedure, 1973-Section 397, 313Evidence Act-Section 114
High Courts12 Dec 2025Disposed Of
Axis Finance Limited Vs Saurav Shekhar Sinha
Delhi High Court · (2025) 12 DEL CK 3562
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 372015 Amendment Act
High Courts12 Dec 2025Allowed
Naresh Kumar & Ors. Vs The State Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2025) 12 DEL CK 3561
Indian Penal Code, 1860-Sections 34, 323, 325, 341, 342, 356, 379, 392, 506Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Sections 320, 482