COURT ARCHIVE
Delhi High Court judgments
1,21,811 judgments · page 481 of 6,091
High Courts29 Oct 2025
Voltas Limited Vs Government Of NCT Of Delhi & Ors
Delhi High Court · (2025) 10 DEL CK 1977
Industrial Disputes Act, 1947-Section 33(C)(1)
High Courts29 Oct 2025Disposed Of
Vinod Kumar Vs Staff Selection Commission & Ors.
Delhi High Court · (2025) 10 DEL CK 2024
Right to Information Act, 2005
High Courts29 Oct 2025Dismissed
State (GNCT Of Delhi) Vs Bal Chand
Delhi High Court · (2025) 10 DEL CK 2031
IPC-Sections 376, 506POCSO Act-Sections 5(m), 6CrPC-Sections 161, 164, 313, 378
High Courts29 Oct 2025Disposed Of
Employees State Insurance Corporation Through Its Medical Superintendent & Anr. Vs Dr Sanjay Prasad & Ors.
Delhi High Court · (2025) 10 DEL CK 2041
High Courts29 Oct 2025Disposed Of
Amarpal Vs Directorate Of Revenue Intelligence
Delhi High Court · (2025) 10 DEL CK 2062
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 20, 23, 25, 29, 37, 67Cr.P.C-Section 82
High Courts29 Oct 2025Disposed Of
Mithalesh Devi Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 2063
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528, 180Bharatiya Nyaya Sanhita, 2023-Section 80(2), 85, 3(5)Indian Evidence Act-Section 118 (B)
High Courts29 Oct 2025Disposed Of
K.K. Talwar Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 2064
Code of Criminal Procedure, 1973-Section 482IPC-Section 420, 120B
High Courts29 Oct 2025
Court On Its Own Motion Vs Union Of India & Ors
Delhi High Court · (2025) 10 DEL CK 2065
High Courts29 Oct 2025Dismissed
ANI Media Pvt Ltd Vs Dynamite News Network Private Limited & Anr.
Delhi High Court · (2025) 10 DEL CK 2068
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2
High Courts29 Oct 2025Dismissed
Rajinder Kumar Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2025) 10 DEL CK 2070
Code of Criminal Procedure, 1973-Section 482, 156(3)Indian Penal Code, 1860-Sections 467, 471, 468, 474, 30Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
High Courts29 Oct 2025Disposed Of
Court On Its Own Motion Vs Nitin Bansal
Delhi High Court · (2025) 10 DEL CK 2076
Contempt of Courts Act, 1971-Section 15, 2(c)(iii), 2(c), 12Arbitration and Conciliation Act, 1996-Section 9Contempt of Courts Act, 1926-Section 2(3)
High Courts29 Oct 2025Disposed Of
I Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 2077
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 483(3), 183, 94BNS-Section 64(2)POCSO Act-Section 6
High Courts29 Oct 2025Dismissed
Arvind Bhatnagar Vs State & Anr.
Delhi High Court · (2025) 10 DEL CK 2079
Code of Criminal Procedure, 1973-Section 482IPC-Section 498A, 406Hindu Marriage Act-Section 13B
High Courts29 Oct 2025Disposed Of
Shree Sai Vignesh Agency Through Its Proprietor Perumal Sanjay Gandhi Vs Avato Ward 39 State Goods And Service Tax & Ors.
Delhi High Court · (2025) 10 DEL CK 2081
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73Telangana GST Act-Section 73
High Courts29 Oct 2025Disposed Of
Tasmeer Qureshi Vs Asfia Muzaffar
Delhi High Court · (2025) 10 DEL CK 2098
Code of Criminal Procedure, 1973-Section 125HAMA-Section 23, 23(2)Hindu Marriage Act, 1955-Section 24
High Courts29 Oct 2025Dismissed
Commissioner Of Income Tax International Taxation-2, New Delhi Vs Hyundai Rotem Company
Delhi High Court · (2025) 10 DEL CK 2108
Income Tax Act, 1961-Section 130, 143, 143(2), 143(3A), 144, 144B, 144B(2), 144B(5)(ii), 144B(6)(v), 144BA(12), 144C, 144C(1), 144C(2), 144C(3), 144C(4), 144C(5), 144C(6), 144C(7), 144C(8), 144C(10), 144C(11), 144C(12), 144C(13), 144C(14), 144C(14A), 144C(14B), 144C(14C), 144C(14D), 144C(15), 144C(15)(b), 144C(15)(b)(ii), 147, 148, 153, 153B, 254(1), 254(3), 255(5), 256, 256(1), 260A, 263(2), 282, 282(1)(C), 92CA(3), 92CA(4)Information Technology Act, 2000-Section 2(k), 2(za), Chapter IV, 13, 13(1), 13(2)(a)Customs Act, 1962-Section 4(2), 17, 27(1B)(c), 28, 28(11)
High Courts29 Oct 2025Disposed Of
Waseem Vs State NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2111
Indian Penal Code, 1860-Sections 302, 307, 120-BArms Act, 1959-Sections 25, 25 (1B), 27, 54, 59
High Courts29 Oct 2025Dismissed
Pr Commissioner Of Income Tax Central 2 Vs M/S. Believe Constructions P. Ltd
Delhi High Court · (2025) 10 DEL CK 2131
Income Tax Act, 1961-Section 260A, 153D, 153A, 153B, 144BA, 132, 132A, 151, 148, 147, 144AAct No.13 of 2021
High Courts29 Oct 2025Disposed Of
Filatex India Ltd Vs Assistant Commissioner Of Income Tax & Ors.
Delhi High Court · (2025) 10 DEL CK 2122
Income Tax Act, 1961-Section 147, 147-149, 148, Explanation 1 to Section 148, 148A, 148A(b), 148A(d), 149, Third Proviso to Section 149, 151, 153CConstitution of India-Article 14TOLA