High Courts19 Nov 2025Allowed
Kumar Shanu & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2440
Bharatiya Nagarik Suraksha Sanhita-Section 528Code of Criminal Procedure, 1973-Section 482IPC-Section 323, 341, 506, 34
COURT ARCHIVE
Delhi High Court judgments
1,21,018 judgments · page 441 of 6,051
High Courts19 Nov 2025Partly Allowed
Jinte @ Jitender & Anr. Vs State Nct Of Delhi
Delhi High Court · (2025) 11 DEL CK 2975
Indian Penal Code-Section 308/34CrPC-Section 313Probation of Offenders Act-Section 4
High Courts19 Nov 2025Disposed Of
Manash Sarkar & Ors. Vs Shukla Sarkar
Delhi High Court · 2024 INSC 724
Code of Civil Procedure, 1908-Order VI Rule 17, XII Rule 6, VIII Rule 10, VIII Rule 5, VIII Rule 1(1)Indian Evidence Act, 1872-Section 58
High Courts19 Nov 2025Dismissed
Shyamsundar Sharma Vs ACIT/Initiating Officer, Benami Prohibition Unit-2, Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2946
Constitution of India-Article 226, 300A, 14Prohibition Of Benami Property Transactions Act, 1988-Section 2(8), 2(9), 2(9)(A), 2(9)(A)(a), 2(10), 2(12), 24, 24(1), 24(2), 24(3), 24(4), 24(4)(a)(i), 24(4)(b)(i), 24(5), 26, 26(1), 26(3)Finance Act 2021
High Courts19 Nov 2025Allowed
Manjeet Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2934
Constitution of India-Article 226Indian Penal Code, 1860-Sections 279, 337CCS (EOP) Rules, 1939-Rule 4(b)(iv), 4(b)(v)
High Courts19 Nov 2025Disposed Of
Union Of India & Ors. Vs IC 34187K Col Rajnee Kant Verma
Delhi High Court · (2025) 11 DEL CK 2515
Entitlement Rules for Casualty Pensionary Awards to the Armed Forces Personnel, 2008-Rule 8 (a)Army Order 3/89-Clauses 1, 2, 6, 7, 7(d)Army Pension Regulations, 2008-Regulation 72 (iii)
High Courts19 Nov 2025Dismissed
Abhishek Tiwari Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2509
High Courts19 Nov 2025Allowed
Pradeep Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2500
High Courts19 Nov 2025Disposed Of
Davender Kumar Chadha Pro Liberty Cables (India) Vs Sales Tax Officer Class II Avato Ward 63 & Anr.
Delhi High Court · (2025) 11 DEL CK 2489
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 73, 160, 161State Goods and Services Tax Act
High Courts19 Nov 2025
Aashish Vs Directorate General Of GST Intelligence (DGGI) Hqrs. & Anr.
Delhi High Court · (2025) 11 DEL CK 2487
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 83, 17, 67, 74, 67(1), Rule 159(5)
High Courts19 Nov 2025Disposed Of
Sita Devi Vs Commissioner Of Customs
Delhi High Court · (2025) 11 DEL CK 2929
Constitution of India-Article 226, 227Customs Act, 1962-Section 111, 125, 112(a), 112(b)Baggage Rules, 2016
High Courts19 Nov 2025Disposed Of
NDMC Vs Kanhaiya Manjhi & Ors.
Delhi High Court · (2025) 11 DEL CK 2922
Delhi School Education Rules, 1973-Rule 46, 47Right to Information ActLetters Patent-Clause 10
High Courts19 Nov 2025Partly Allowed
Murari Lal & Ors. Vs State Of NCT Of Delhi
Delhi High Court · (2025) 11 DEL CK 2918
Indian Penal Code, 1860-Sections 498A, 304B, 302, 34Indian Evidence Act-Section 113BCr.P.C-Section 313, 221
High Courts19 Nov 2025Disposed Of
BWL Limited (Formerly Known As Bhilai Wires Ltd.) Vs Bharat Sanchar Nigam Limited
Delhi High Court · (2025) 11 DEL CK 2892
Arbitration and Conciliation Act, 1996-Section 34, 37, 31(7)
High Courts19 Nov 2025Disposed Of
Panaaya Technologies Private Limited & Anr. Vs Electronic Tender. Com (India) Private Limited & Anr.
Delhi High Court · (2025) 11 DEL CK 2884
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 17(2), 31Limitation Act-Section 5Delhi High Court Rules and Orders-Rule 5, Chapter I of Volume V
High Courts19 Nov 2025Disposed Of
Oriental Insurance Co. Ltd. Vs Ravi Jain & Ors.
Delhi High Court · (2025) 11 DEL CK 2520
High Courts19 Nov 2025Dismissed
Niranjan Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 11 DEL CK 2298
High Courts19 Nov 2025Dismissed
Manmohan Singh Ahuja Vs Mahinder Singh Ahuja
Delhi High Court · (2025) 11 DEL CK 2283
High Courts19 Nov 2025Allowed
Mukesh Swami Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 11 DEL CK 2277
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 341, 354Code of Criminal Procedure-Section 482