High Courts31 Oct 2025Allowed
Shri Gopal Kumar Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 10 DEL CK 1872
Bharatiya Nagarik Suraksha Sanhita-Section 528BNS-Section 75IPC-Section 354A
COURT ARCHIVE
Delhi High Court judgments
1,21,811 judgments · page 476 of 6,091
High Courts31 Oct 2025Allowed
Vikas & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1874
Bharatiya Nagarik Suraksha Sanhita-Section 528, 482IPC-Sections 498A, 406, 34
High Courts31 Oct 2025Allowed
Sh Rai Singh @ Ray Singh & Ors. Vs The State GNCT of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1875
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts31 Oct 2025Dismissed
S.K. Singhal Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1877
CCS (CCA) Rules, 1965-Rule 29(3), 29(1)(v)
High Courts31 Oct 2025Dismissed
Adarsh Sharma Vs Harsh Sharma
Delhi High Court · (2025) 10 DEL CK 1883
Delhi High Court Act, 1966-Section 10Civil Procedure Code, 1908-Section 10
High Courts31 Oct 2025Disposed Of
Hemant Kumar & Anr. Vs Satya Dev Bharrel & Ors.
Delhi High Court · (2025) 10 DEL CK 1916
Code of the Civil Procedure, 1908-Order VI Rule 17, VII Rule 11, VI Rule 2Hindu Succession Act, 1956
High Courts31 Oct 2025Disposed Of
Siddappa Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1942
High Courts31 Oct 2025Disposed Of
M/s Critique Communication Pvt Ltd Vs Sales Tax Officer Class II Avato Ward 2 Zone 2 & Ors.
Delhi High Court · (2025) 10 DEL CK 1943
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 168-A, 168(A), 73SGST Act (Telangana GST Act)-Section 73
High Courts31 Oct 2025Disposed Of
Shivam Pal Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1945
High Courts31 Oct 2025Disposed Of
M/s. Kalyr Retail Pvt. Ltd. Successor In Interest Of M/s. Freeway Clothing Company Vs Commissioner Of Goods And Services Tax, Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1947
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts31 Oct 2025Disposed Of
Shameem Vs Commissioner Of Customs
Delhi High Court · (2025) 10 DEL CK 1953
Constitution of India-Article 226Customs Act, 1962-Section 110, 110(2), 110A, 111, 112(a), 112(b), 114AA, 124, 124(a), 128A(4A)
High Courts31 Oct 2025Disposed Of
High Spirit Commercial Ventures Private Limited Vs Additional Commissioner CGST Delhi West Commissionerate
Delhi High Court · (2025) 10 DEL CK 1954
Constitution of India-Article 226, 136CGST Act-Section 16, 107, 122(1), 122(3)
High Courts31 Oct 2025Disposed Of
State Vs Ram Swaroop & Ors.
Delhi High Court · (2025) 10 DEL CK 1967
IPC-Section 307, 34, 324Cr.P.C.-Section 313Indian Evidence Act-Section 155
High Courts31 Oct 2025Disposed Of
Staff Selection Commission & Ors. Vs Dinesh Chandra
Delhi High Court · (2025) 10 DEL CK 1971
High Courts31 Oct 2025Dismissed
Union Of India & Ors. Vs Shri Laxman Singh & Ors.
Delhi High Court · (2025) 10 DEL CK 1973
CCS (Revised Pay) Rules, 2008
High Courts31 Oct 2025Dismissed
Kiran Infra Engineers Ltd. Vs Northern Railways
Delhi High Court · (2025) 10 DEL CK 1974
Arbitration and Conciliation Act, 1996-Sections 33, 34, 37Limitation Act, 1963-Section 5Code of Civil Procedure-Section 151
High Courts31 Oct 2025Disposed Of
Munna Lal Yadav Vs Department Of Empowerment Of Persons With Disabilities & Ors.
Delhi High Court · 2025 INSC 300
Constitution of India-Article 14, 15, 16, 19, 19(1)(g), 21, 226, 253, 335, Part IIISBI Officers Services Rules, 1992-Rule 16, 16(2), 16(3)SBBJ Regulations, 1979-Regulation 16, 16.1
High Courts31 Oct 2025Allowed
Ms. Nargis Kalra Vs The Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1985
Indian Succession Act, 1925-Sections 276, 278
High Courts31 Oct 2025
RCCIVL-RKIPL LLP Vs RCC Infraventures Ltd & Ors.
Delhi High Court · (2025) 10 DEL CK 1986
Arbitration and Conciliation Act, 1996-Section 37(2)(b), 9, 17, 16(2), 16(3), 37, 37(2), 34, 17(1)(ii)(e), 9(ii)(b)Code of Civil Procedure-Order XXXVIII Rule 5, 39 Rules 1 and 2Specific Relief Act, 1963-Section 41(h)
High Courts31 Oct 2025Disposed Of
Union Of India & Ors. Vs Gp Capt Musunuru Anuroop Kumar Retd
Delhi High Court · (2025) 10 DEL CK 1996
Constitution of India-Article 226