COURT ARCHIVE

Delhi High Court judgments

1,17,672 judgments · page 428 of 5,884

High Courts01 Dec 2025Dismissed

Arm Digital Media Pvt. Ltd. & Ors. Vs Ritesh Singh

Delhi High Court · (2025) 12 DEL CK 4204

Code of Civil Procedure, 1908-Order VII Rule 11(d), VII Rule 11, VII Rule 13Commercial Courts Act, 2015-Section 2(1)(c), 2(1)(c)(xii), 2(1)(c)(xviii), 6, 12ACompanies Act, 2013-Section 166, 166(7), 242(2)(a), 430

Read judgment

High Courts01 Dec 2025Allowed

Bhim Sain & Ors. Vs Govt Of NCT Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 4216

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A/406/34

Read judgment

High Courts01 Dec 2025Allowed

Sanjeev @ Kake & Anr. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 4215

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34

Read judgment

High Courts01 Dec 2025Allowed

Masaroor Abbas & Ors. Vs The State Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 4214

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A/406/34

Read judgment

High Courts01 Dec 2025Allowed

Sh Gaurav Redhu & Anr. Vs The State Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 12 DEL CK 4213

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482

Read judgment

High Courts01 Dec 2025Allowed

Vikas Kumar & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 4212

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure-Section 482

Read judgment

High Courts01 Dec 2025Allowed

Abhay Gahlot Vs The State Of Nct Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 4211

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 279, 337Motor Vehicle Act, 1954-Section 119

Read judgment

High Courts01 Dec 2025

M/s Omaxe Limited Vs Dr. Madhu Gupta (Since Deceased) Through Her Legal Representative Mr. Nitinijya Chaudhary

Delhi High Court · (2025) 12 DEL CK 4388

Arbitration and Conciliation Act 1996-Section 34, 34(3), 43The Limitation Act 1963-Section 5

Read judgment

High Courts01 Dec 2025Disposed Of

Lavay N Kumar Vs State GNCT Of Delhi & Ors.

Delhi High Court · (2025) 12 DEL CK 4387

Constitution of India-Article 226B.N.S.S., 2023-Section 528

Read judgment

High Courts01 Dec 2025Disposed Of

Boby Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2025) 12 DEL CK 4386

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts01 Dec 2025Allowed

Wg Cdr Eswara Raghuraj (Retd) Vs Union Of India & Ors.

Delhi High Court · (2025) 12 DEL CK 4385

Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 9

Read judgment

High Courts01 Dec 2025Dismissed

19553(P)(Retd.) Gp Capt. Rajat Dwivedi Vs Union Of India & Ors.

Delhi High Court · (2025) 12 DEL CK 4384

Read judgment

High Courts01 Dec 2025Dismissed

Santhosh S.R Nair Vs Govt Of Nct Of Delhi & Anr

Delhi High Court · (2025) 12 DEL CK 4383

Constitution of India-Article 226

Read judgment

High Courts01 Dec 2025Disposed Of

Mata Shanti Devi Mandir Trust Vs Seema Gupta

Delhi High Court · (2025) 12 DEL CK 4382

Civil Procedure Code, 1908-Order XXXIX Rule 1

Read judgment

High Courts01 Dec 2025Allowed

Smt. Vandana Rana Vs Sh. Bal Singh Rana & Ors.

Delhi High Court · (2025) 12 DEL CK 4217

Code of Civil Procedure-Order VI Rule 17, Section 151, 2 Rule 2Code of Civil Procedure (Amendment) Act, 1976

Read judgment

High Courts01 Dec 2025Dismissed

Principal Commissioner Of Income Tax, Delhi-1 Vs M/s Avery Dennison (India) Pvt. Ltd.

Delhi High Court · (2025) 12 DEL CK 4220

Income Tax Act, 1961-Section 260A

Read judgment

High Courts01 Dec 2025Dismissed

Pr. Commissioner Of Income Tax, Delhi-1 Vs M/S Mirage Homes Ltd.

Delhi High Court · (2025) 12 DEL CK 4219

Income Tax Act, 1961-Section 260A, 153A, 132, 132A, 147/148

Read judgment

High Courts01 Dec 2025Disposed Of

Dolf Leasing Ltd Vs ACIT Circle 7 1 Delhi & Ors.

Delhi High Court · (2025) 12 DEL CK 4218

Income Tax Act, 1961-Section 147, 148, 148A(d), 144B, 154, 263

Read judgment

High Courts01 Dec 2025Disposed Of

Vsa Trading Pvt Ltd Vs Principal Commissioner CGST & Anr.

Delhi High Court · (2025) 12 DEL CK 4199

Constitution of India-Article 226Central Goods and Service Tax Act, 2017-Section 16, 107, 122(1), 122(3)

Read judgment

High Courts01 Dec 2025

Union Of India & Ors. Vs Gp Capt Shashi Kant Mishra (Retd)

Delhi High Court · (2025) 12 DEL CK 4198

Constitution of India-Article 226

Read judgment