High Courts11 Dec 2025Disposed Of
Joy Deb Chatterjee Vs Meenu Ghosh & Ors.
Delhi High Court · (2025) 12 DEL CK 3486
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Negotiable Instruments Act, 1881-Section 138
COURT ARCHIVE
Delhi High Court judgments
1,17,281 judgments · page 401 of 5,865
High Courts11 Dec 2025Disposed Of
Development Commissioner & Anr. Vs Bhup Singh
Delhi High Court · (2025) 12 DEL CK 3485
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25F, 25F(a)(b), 33-C(1), 33C(1), 2(oo)Code of Civil Procedure, 1908-Section 151
High Courts11 Dec 2025Allowed
Ex. Constable/GD Suresh Kumar Vs Central Industrial Security Force & Ors.
Delhi High Court · (2025) 12 DEL CK 3483
CISF Rules, 2001-Rule 36IPC-Sections 420, 468 and 471Code of Criminal Procedure, 1973-Chapter VIII and X
High Courts11 Dec 2025Dismissed
Bharat Kumar Gardner (Mali) Vs New Delhi Public School
Delhi High Court · (2025) 12 DEL CK 3482
Constitution of India-Articles 226, 227
High Courts11 Dec 2025Disposed Of
Vishal Singh Vs Union Of India & Anr.
Delhi High Court · (2025) 12 DEL CK 3478
CISF Rules, 2001-Rule 26
High Courts11 Dec 2025Dismissed
State Vs Irshad Khan
Delhi High Court · (2025) 12 DEL CK 3476
Cr.P.C.-Section 378, 294, 313IPC-Section 304-A, 299, 300, 279, 337
High Courts11 Dec 2025Allowed
Jaivardhan Dhawan Vs Narcotics Control Bureau
Delhi High Court · (2025) 12 DEL CK 3471
Constitution of India-Articles 226, 227, 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 187, 187(3), 483, Chapter XXXVNarcotic Drugs and Psychotropic Substances Act, 1985-Section 36A(4), 67, 52A, 19, 24, 27A
High Courts11 Dec 2025Dismissed
State (NCT Of Delhi) Vs Narain
Delhi High Court · (2025) 12 DEL CK 3470
Cr.P.C.-Section 378, 313IPC-Section 279, 299, 300, 304AMotor Vehicles Act-Sections 3, 181
High Courts11 Dec 2025Allowed
Union Of India & Ors. Vs Abhishek Yadav
Delhi High Court · (2025) 12 DEL CK 3465
Civil Services Examination Rules, 2021-Rule 12(1), 12(2), 21(1), 23
High Courts11 Dec 2025Disposed Of
Commissioner Of Police & Ors. Vs Mangtu
Delhi High Court · (2025) 12 DEL CK 3460
High Courts11 Dec 2025
Oriental Insurance Co Ltd Vs Shanti & Ors
Delhi High Court · (2025) 12 DEL CK 3791
Indian Penal Code, 1860-Sections 279 and 304ACode of Criminal Procedure, 1973-Section 173
High Courts11 Dec 2025Disposed Of
I Money Wallet Private Limited Through Its Director Vs Sales Tax Officer Class II / Avato, Ward 64, Zone 4 & Anr.
Delhi High Court · (2025) 12 DEL CK 3451
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 168 (A), 73, 107SGST Act (Telangana GST Act)-Section 73
High Courts11 Dec 2025Dismissed
Mohit Mann Vs Union Of India & Ors.
Delhi High Court · (2025) 12 DEL CK 3448
Code of Civil Procedure, 1908-Section 151Constitution of India-Article 226Customs Act, 1962-Section 124
High Courts11 Dec 2025
M/S Guru Kirpa Enterprises Vs Office Of The Commissioner Of Customs (Export)
Delhi High Court · (2025) 12 DEL CK 3447
Constitution of India-Article 226Customs Act, 1962-Section 149
High Courts11 Dec 2025Disposed Of
SMS India Private Limited Vs Assessment Unit Income Tax Department
Delhi High Court · (2025) 12 DEL CK 3441
Income-tax Act, 1961-Section 144C(1), 143(2), 292-B, 170, 171, 144-C read with clause (b) of sub-section (15), 153(1), 153(4), 142(1)
High Courts11 Dec 2025Disposed Of
Vinod Kumar Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3428
IPC-Section 409Prevention of Corruption Act, 1988-Section 13(1)(c)Constitution of India-Article 311(2)
High Courts11 Dec 2025Dismissed
Krishna Mohan Vs The State
Delhi High Court · (2025) 12 DEL CK 3423
IPC-Section 324, 34Cr.P.C.-Section 315
High Courts11 Dec 2025
Gursimran Singh & Anr. Vs Med Freshe Pvt Ltd
Delhi High Court · (2025) 12 DEL CK 3420
Code of Civil Procedure, 1908-Order IX Rule 13Limitation Act, 1963-Section 5
High Courts11 Dec 2025Dismissed
Rachit Katyal Vs Suresh Kumar Taneja & Anr.
Delhi High Court · (2025) 12 DEL CK 3785
Civil Procedure Code, 1908-Section 96, Order XLI
High Courts11 Dec 2025Allowed
Monu & Ors. Vs State Through NCT Of Delhi & Anr.
Delhi High Court · (2025) 12 DEL CK 3783
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 377, 354, 354A, 506, 509, 34Dowry Prohibition Act-Section 4