High Courts12 Nov 2025Disposed Of
Balesh Devi & Ors. Vs Royal Sundaram Alliance Co. Ltd. & Ors.
Delhi High Court · (2025) 11 DEL CK 2832
Motor Vehicles Act, 1988
COURT ARCHIVE
Delhi High Court judgments
1,21,018 judgments · page 456 of 6,051
High Courts12 Nov 2025Dismissed
Om Prakash Irla No 19566061 Vs Union Of India & Anr.
Delhi High Court · (2025) 11 DEL CK 2876
Border Security Force Rules, 1969-Rule 20(2), 20(4), 20(4)(c), 22(2), 36, 47BSF Act-Section 40Constitution of India-Article 226, 311(2), 311(2)(c), 311(3)
High Courts12 Nov 2025Disposed Of
Ms Samrat Sweets Bakery And Restaurant Vs Oxyz Financial Services Pvt Ltd & Ors
Delhi High Court · (2025) 11 DEL CK 2855
Constitution of India-Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14
High Courts12 Nov 2025Disposed Of
Kailash Wati Vs State Of Delhi
Delhi High Court · (2025) 11 DEL CK 2858
Constitution of India-Article 226, 72, 142, 161Indian Penal Code, 1860-Sections 498A/304BDelhi Prison Rules, 2018-Rule 1246A, 1198, 1212 and 1212A
High Courts12 Nov 2025Disposed Of
Smt. Savitri Sharma & Anr. Vs Smt. Bhagwani Devi & Ors.
Delhi High Court · (2025) 11 DEL CK 2859
Code of Civil Procedure, 1908-Section 151, Order XXXIX Rule 1 and 2, VII Rule 11Indian Succession ActHindu Succession Act, 1956-Section 6
High Courts12 Nov 2025
Kanima Vs State
Delhi High Court · (2025) 11 DEL CK 2860
IPC-Sections 452, 394, 397, 411, 506, 342, 34, 120BCr.P.C.-Section 428
High Courts12 Nov 2025Dismissed
Upendra Nath Dalai Vs Union Of India Ministry Of Home Affairs Through Joint Secretary (Coordination)
Delhi High Court · (2025) 11 DEL CK 2872
Constitution of India-Article 226Bharatiya Nyaya Sanhita, 2023-Sections 147 to 158, 189 to 197
High Courts12 Nov 2025Disposed Of
Manojan Rajan & Ors. Vs Amateur Kabaddi Federation Of India (AKFI) & Ors.
Delhi High Court · (2025) 11 DEL CK 2873
High Courts12 Nov 2025Allowed
Rohit Vs State Of Nct Of Delhi And Anr
Delhi High Court · (2025) 11 DEL CK 1887
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 34, 354
High Courts12 Nov 2025Allowed
Mahinder Soni Vs Government Of Nct Of Delhi
Delhi High Court · (2025) 11 DEL CK 1886
Code of Criminal Procedure, 1973- Section 164, 313, 428Indian Penal Code, 1860- Section 376, 376(2)(n), 420, 506
High Courts12 Nov 2025Disposed Of
Kailash Wati Vs State Of Delhi
Delhi High Court · (2025) 11 DEL CK 1885
Constitution of India, 1950- Article 72, 142, 161, 226Indian Penal Code, 1860- Section 304B, 498ANational Security Act, 1980- Section 5
High Courts12 Nov 2025Disposed Of
Jyoti Rathore Vs Municipal Corporation Of Delhi & Anr
Delhi High Court · (2025) 11 DEL CK 1884
Delhi Municipal Corporation Act, 1957- Section 343(1), 345A, 349
High Courts12 Nov 2025Disposed Of
B.C. Hasaram And Sons Vs Smt. Nirmala Agarwal Proprietor Of M/S Karmyogi Sharbhang Muni
Delhi High Court · (2025) 11 DEL CK 1883
Code of Civil Procedure 1908- Section 96, Order 41 Rule 31Commercial Courts Act, 2015- Section 13(1A)Trade Marks Act, 1999- Section 2(1)(zg), 11, 134, 134(2), 135
High Courts12 Nov 2025Disposed Of
Smt. Rajesh Rathi Vs Govt. Of Nct Of Delhi And Ors
Delhi High Court · (2025) 11 DEL CK 1882
Constitution of India, 1950- Article 21Central Civil Services (Leave) Rules, 1972- Rule 43C, 43C(3), 43C(4)
High Courts12 Nov 2025Disposed Of
Vikramjit Chopra And Anr Vs Ravi Chopra
Delhi High Court · (2025) 11 DEL CK 1881
Code of Civil Procedure 1908- Order 32
High Courts12 Nov 2025Dismissed
Shri Tarkeshwar Yadav Vs Shri Baldev Singh Through His Lrs
Delhi High Court · (2025) 11 DEL CK 1880
Code of Civil Procedure 1908- Section 114, Order 43 Rule 17
High Courts12 Nov 2025Disposed Of
Rahul Tyagi Vs Kamlesh & Ors.
Delhi High Court · (2025) 11 DEL CK 1879
Constitution of India, 1950- Article 227Evidence Act, 1872- Section 45
High Courts12 Nov 2025Disposed Of
S Kulwant Singh Vs Rajni Sangwan
Delhi High Court · (2025) 11 DEL CK 1878
High Courts12 Nov 2025Disposed Of
Shri Jagdish Seth Vs Shri Charanjit Lal Kapoor (Since Deceased) Through Lrs & Ors.
Delhi High Court · (2025) 11 DEL CK 1877
Constitution of India, 1950- Article 227
High Courts12 Nov 2025Dismissed
CSIR-National Physical Research Laboratory Vs Sh. Krishan Pal & Ors.
Delhi High Court · (2025) 11 DEL CK 1876