COURT ARCHIVE

Delhi High Court judgments

1,17,672 judgments · page 408 of 5,884

High Courts09 Dec 2025Dismissed

Mahender Singh Vs State ( Nct Of Delhi) & Ors

Delhi High Court · (2025) 12 DEL CK 1778

Code of Criminal Procedure, 1973- Section 156(3), 200, 202, 203, 482Indian Penal Code, 1860- Section 34, 420, 465, 466, 467, 468, 471, 474

High Courts09 Dec 2025Allowed

M/s Ananyaa Space Design And Consultants & Anr. Vs M/s Ranjit Interior

Delhi High Court · (2025) 12 DEL CK 1777

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 11 Rule 1(10), Order 12 Rule 8

High Courts09 Dec 2025Disposed Of

Sh. Davesh Singh Vs Sh. Hawaldar Singh And Ors

Delhi High Court · (2025) 12 DEL CK 1776

High Courts09 Dec 2025Allowed

Arjun Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2025) 12 DEL CK 1775

Narcotic Drugs and Psychotropic Substances Act, 1985- Section 15, 25, 29, 37, 52A

High Courts09 Dec 2025Allowed

Deepak Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2025) 12 DEL CK 1774

Narcotic Drugs and Psychotropic Substances Act, 1985- Section 15, 25, 29, 37, 52A

High Courts08 Dec 2025

Union Of India & Ors. Vs Ex Sub Asok M S No JC 763698H

Delhi High Court · (2025) 12 DEL CK 3869

High Courts08 Dec 2025Dismissed

Jamil Ahmed & Anr. Vs State Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 12 DEL CK 3867

Constitution of India-Article 226, 14, 15, 21B.N.S.S.-Section 528BNS-Section 287

High Courts08 Dec 2025Allowed

Ranjeeta Rajput Vs Virender Jain

Delhi High Court · (2025) 12 DEL CK 3866

Delhi Rent Control Act, 1958-Section 14(1)(e), 14(7)

High Courts08 Dec 2025Allowed

Sukhbir Singh @ Babbal Vs State Of NCT Of Delhi

Delhi High Court · (2025) 12 DEL CK 3865

Constitution of India-Articles 226, 227Code of Criminal Procedure, 1973-Section 482, 107, 151Delhi Police Act, 1978-Sections 47, 50(1), 51

High Courts08 Dec 2025Dismissed

Mrs. Amardeep Kaur Vs Mr. Parminder Singh & Anr.

Delhi High Court · (2025) 12 DEL CK 3863

Code of Civil Procedure, 1908-Order VII Rule 11(d), VII Rule 11, 7 Rule 11, 7 Rule 11(a) and (d), 10Limitation Act, 1963-Article 110

High Courts08 Dec 2025Allowed

Rahul Gupta @ Ganja Vs State Of NCT Delhi

Delhi High Court · (2025) 12 DEL CK 3797

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 379, 392, 397, 34

High Courts08 Dec 2025Disposed Of

Green Infra Solar Generation Ltd Vs Sastha Solar Solutions Through Its Prop. Namely Mr Mayur Rahul

Delhi High Court · (2025) 12 DEL CK 3796

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(5), 11(6), 11(6-A), 12(2), 16, 37The 2015 Amendment Act

High Courts08 Dec 2025Allowed

Sunil Bihari Alias Shakti Singh Vs The State (NCT Of Delhi)

Delhi High Court · (2025) 12 DEL CK 3793

Indian Penal Code, 1860-Section 302, 34, 120B, 201

High Courts08 Dec 2025Dismissed

New Delhi Municipal Council Vs Sh Surinder Bajaj & Anr.

Delhi High Court · (2025) 12 DEL CK 3857

New Delhi Municipal Council Act, 1994-Section 72, 110

High Courts08 Dec 2025Allowed

Kunal Kumar Gupta Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 3855

Bharatiya Nyaya Sanhita, 2023-Sections 69, 351Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320

High Courts08 Dec 2025Allowed

Harish Kumar & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 3851

Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320

High Courts08 Dec 2025Dismissed

Kavita Sharma & Ors. Vs Kanta Sharma & Anr.

Delhi High Court · (2025) 12 DEL CK 3837

Code of Civil Procedure-Order XII Rule 6, XII Rule 6(1), XII Rule 6(2), XII Rule 1, 8, 8 Rule 5, 6 Rule 1, 6 Rule 4Evidence Act-Section 58West Bengal Premises Tenancy Act, 1997-Section 2(g)

High Courts08 Dec 2025Disposed Of

Hero Investcorp Pvt. Ltd. & Anr. Vs Kartar Industries Through Its Proprietor Seema Sood

Delhi High Court · (2025) 12 DEL CK 3835

Code of Civil Procedure, 1908-Order XXXIX Rule 2A

High Courts08 Dec 2025Disposed Of

Eastern Broadcast Solutions Pvt. Ltd & Ors. Vs The Commissioner Of Customs (Import) & Ors.

Delhi High Court · (2025) 12 DEL CK 3834

Companies Act, 1956Customs Act, 1962-Section 127A, 127C(5), 112 (a) & (b), 147, 127HSEZ Rules-Rule 50(1)(b)

High Courts08 Dec 2025Partly Allowed

Ex Ct/Gd Rayappa Patil Vs Union Of India & Ors.

Delhi High Court · (2025) 12 DEL CK 3828

Central Industrial Security Force Rules, 2001-sub-Rule (2) of Rule 25IPC-Sections 143, 147, 148, 341, 323, 324, 307, 109, 504, 506 r/w 149