High Courts27 Nov 2025Allowed
Hitesh Sharma & Anr. Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2025) 11 DEL CK 2435
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34, 354Code of Criminal Procedure, 1973-Section 482
COURT ARCHIVE
Delhi High Court judgments
1,17,672 judgments · page 433 of 5,884
High Courts27 Nov 2025Allowed
Kamal Kant Jain Vs Sushma Jain & Ors.
Delhi High Court · (2025) 11 DEL CK 2466
Civil Procedure Code, 1908-Order XII Rule 6
High Courts27 Nov 2025Allowed
CSJ Infrastructure Pvt Ltd Vs Mr. Akash Kohli & Anr.
Delhi High Court · (2025) 11 DEL CK 2460
Trade Marks Act, 1999-Sections 47, 57, 11(1)(a), 11(3)(a), 57(2), 46, 47(1)(a), 46(4)Commercial Courts Act, 2015-Section 12A
High Courts27 Nov 2025Partly Allowed
Sh. Jagdish Singh & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2965
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Sub-section (2) of Section 24Right to Information Act, 2005Land Acquisition Act, 1894
High Courts27 Nov 2025Dismissed
Sanjay Aggarwal Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2961
Prevention of Money Laundering Act, 2002-Section 3, 4, 5(1), 5(5), 8, 8(1), 26, 43(2), 48, 49, 50, 71Indian Penal Code, 1860-Section 120B, 420Prevention of Corruption Act, 1988-Section 3, 4(3), 13, 13(1)(d), 13(2), 17
High Courts27 Nov 2025Dismissed
Surender Basoya & Anr. Vs Sanjeev Joon
Delhi High Court · (2025) 11 DEL CK 2949
Code of Civil Procedure, 1908-Order VIII Rule 10, XV Rule 1, XIII-ANegotiable Instruments Act, 1881-Section 138Commercial Courts Act, 2015-Section 2(1)(c)
High Courts27 Nov 2025Dismissed
E.S. Nathan Vs Canara Bank
Delhi High Court · 2022 INSC 616
Constitution of India-Article 226, 227
High Courts27 Nov 2025Dismissed
Sunil Madan Mandhan Vs The State GNCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2941
Indian Succession Act, 1925-Section 63Indian Evidence Act, 1872-Section 68
High Courts27 Nov 2025Dismissed
M/S Fire Immune Systems Vs M/S Elesco Traders Pvt. Ltd
Delhi High Court · (2025) 11 DEL CK 2938
Companies Act, 2013Code of Civil Procedure, 1908-Order VII Rule 10, VIII Rule 1, XXIX Rule 1
High Courts27 Nov 2025Disposed Of
Kanika Kandhari Vs Rishi Kandhari
Delhi High Court · (2025) 11 DEL CK 2936
Hindu Marriage Act, 1955-Section 24, 9Family Court Act, 1984
High Courts27 Nov 2025Dismissed
Sunita Bansal & Anr. Vs Rajan Bansal
Delhi High Court · (2025) 11 DEL CK 2935
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11 Clause (d)Hindu Succession Act, 1956-Section 14(1)
High Courts27 Nov 2025
Dr Reeta Mongia Vs Govt Of NCT Delhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2496
CCS (Pension) Rules-Rule 3(1)(q), 13, 17
High Courts27 Nov 2025Dismissed
Amandeep Singh Proprietor, Guru Kripa Enterprises Vs Office Of The Assistant Commissioner Of Income Tax Circle 10 (1)
Delhi High Court · (2025) 11 DEL CK 2492
Income Tax Act, 1961-Section 129, 147, 148, 148(1), 148A, 148A(1), 148A(3), 148A(a), 148A(b)Finance Act, 2022
High Courts27 Nov 2025Allowed
Rajeev Kumar Vs Govt. Of NCT & Anr.
Delhi High Court · (2025) 11 DEL CK 2924
High Courts27 Nov 2025Dismissed
Union Of India & Ors. Vs Daya Ram, HS-I (Retired)
Delhi High Court · (2025) 11 DEL CK 2920
Constitution of India-Article 226
High Courts27 Nov 2025
Sunil Ahuja & Ors. Vs District & Sessions Judge (HQs) & Ors.
Delhi High Court · (2025) 11 DEL CK 2906
Fundamental Rules and Supplementary Rules-Rule 27 Explanation 16Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012Delhi High Court Establishment (Appointment and Conditions of Service) Rules, 1972
High Courts27 Nov 2025Disposed Of
United India Insurance Co Ltd Vs Chandrawati & Ors
Delhi High Court · (2025) 11 DEL CK 2518
Indian Penal Code-Sections 279, 338, 304AMinimum Wages Act
High Courts27 Nov 2025Disposed Of
Anju Khosla Vs Income Tax Officer Ward 15 1 Delhi & Anr.
Delhi High Court · 2024 INSC 754
Income Tax Act, 1961-Section 148A(b), 148A(d), 148, 143(3), 147 to 151, 149, 149(1), 149(1)(b), 151Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3Constitution of India-Article 142
High Courts26 Nov 2025Dismissed
Bakshi Speedways Vs Hindustan Petroleum Corporation Ltd. & Anr.
Delhi High Court · (2025) 11 DEL CK 2307
Arbitration and Conciliation Act, 1996-Section 9, 27, 28(1)(a), 28(3), 34, 34(2-A)CPC-Section 151Specific Relief Act, 1963-Section 14(1), 14(1)(a), 14(1)(c), 41(e)
High Courts26 Nov 2025Dismissed
The New India Assurance Co Ltd Vs Indo Rama Synthentics(I) Ltd
Delhi High Court · (2025) 11 DEL CK 2306
Arbitration and Conciliation Act, 1996-Section 34, 34(1), 34(2), 34(2)(b)(ii), 34(2-A), 34(3), 28(1)(a), 28(3)Contract Act, 1872-Section 23