High Courts28 Oct 2025
State Vs Laxman Singh & Anr.
Delhi High Court · (2025) 10 DEL CK 2071
IPC-Section 308, 323, 324, 34, 452Cr.P.C-Section 378(1), 378(3)
COURT ARCHIVE
Delhi High Court judgments
1,21,811 judgments · page 484 of 6,091
High Courts28 Oct 2025Disposed Of
Varian Medical Systems International India Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2072
Central Goods and Services Tax Act, 2017-Section 65, 65(1), 65(2), 65(4), 65(6), 65(7), 73, 74, 74(1), 74(5)
High Courts28 Oct 2025Dismissed
Archana Chaudhary Vs Harsh Dawar
Delhi High Court · (2025) 10 DEL CK 2112
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Sections 138, 142, 145(2)Cr.P.C.-Sections 251, 311
High Courts28 Oct 2025Disposed Of
Shiva @ Uwan Vs State Of NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2113
Indian Penal Code, 1860-Sections 452/323/324/307/302/201/34Delhi Prison Rules, 2018-Rule 1210, 1210(II)
High Courts28 Oct 2025Disposed Of
Delhi Maharashtriya Educational And Cultural Society Through Authorised Representative Vs Commissioner Of Income Tax (Exemptions), Delhi & Ors
Delhi High Court · (2025) 10 DEL CK 2115
Income Tax Act, 1961-Section 11, 12, 12(A), 12A, 12AA/12AB, 13, 119, 119(2)(b), 139(4)(a), 139(4A), 143(1), 154Societies Registration Act, 1860
High Courts28 Oct 2025Partly Allowed
Neeraj Agarwal Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 10 DEL CK 2117
Indian Penal Code (45 of 1860)-Section 304, 419, 420, 196, 197, 198, 201, 201B, 304(I)CrPC-Section 167, 439, 437(3)Constitution of India-Article 19(1)(g)
High Courts28 Oct 2025Dismissed
Principal Commissioner Of Income Tax-7 Vs M/s Shivgori Builders Pvt
Delhi High Court · (2025) 10 DEL CK 2133
Income Tax Act, 1961-Section 260A, 153D, 153A, 153B, 144BA, 132, 132A, 151, 148, 147, 144AAct No. 13 of 2021
High Courts28 Oct 2025Allowed
Ramaa Advisors Private Limited Vs Assistant Commissioner Of Income Tax Central Circle 20
Delhi High Court · (2025) 10 DEL CK 2126
Income Tax Act, 1961-Section 153C; First Proviso to Section 153C; Section 153A; Explanation 1 to Section 153A
High Courts28 Oct 2025Dismissed
Principal Commissioner Of Income Tax-1 Vs Om Shiv Buildtech Pvt. Ltd
Delhi High Court · (2025) 10 DEL CK 2121
Income Tax Act, 1961-Section 260A, 271(1)(c), 274, 271
High Courts28 Oct 2025Disposed Of
Yogesh Jain Vs D.S.S. Hotels Pvt Ltd & Ors.
Delhi High Court · (2025) 10 DEL CK 2144
Code of Civil Procedure, 1908-Order I Rule 10Indian Contract Act, 1872-Section 202Specific Relief Act, 1963-Section 31
High Courts28 Oct 2025Dismissed
M/S. M K Jee Traders Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 2284
Constitution of India-Article 226
High Courts28 Oct 2025Allowed
Manuja Sharma Vs Rahul Sharma & Anr
Delhi High Court · (2025) 10 DEL CK 1353
Code of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2
High Courts28 Oct 2025Dismissed
Surender Kumar Vs Manita
Delhi High Court · (2025) 10 DEL CK 1356
Code of Criminal Procedure, 1973 - Section 107, 151Indian Penal Code, 1860 - Section 34, 323, 326, 451, 506Hindu Marriage Act, 1955 - Section 9, 13(1)(ia)
High Courts28 Oct 2025Disposed Of
Yogesh Jain Vs D.S.S. Hotels Pvt Ltd & Ors.
Delhi High Court · (2025) 10 DEL CK 1354
Code of Civil Procedure, 1908 - Order 1 Rule 10Contract Act, 1872 - Section 202Specific Relief Act, 1963 - Section 31
High Courts28 Oct 2025Dismissed
Sh Inderjeet Singh Bindra Vs Smt Ramesh Kumari & Ors.
Delhi High Court · (2025) 10 DEL CK 1352
Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 114, Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 11, Order 47 Rule 1Specific Relief Act, 1963 - Section 21(5), 22(2), 31, 34
High Courts28 Oct 2025Allowed
Meera Sawhney & Anr. Vs State & Anr.
Delhi High Court · (2025) 10 DEL CK 1355
Indian Succession Act 1925 - Section 59, 61, 63Hindu Succession Act, 1956 - Section 6, 30
High Courts27 Oct 2025Disposed Of
Tapas Kumar Mallick & Anr. Vs Union Of India & Anr.
Delhi High Court · (2025) 10 DEL CK 1717
Surrogacy (Regulation) Act, 2021-Section 2(r), 4, 4(iii)(b), 4(iii)(c)(I), 4(iii)(v)(c)(I)Constitution of India-Article 21ART Act
High Courts27 Oct 2025Dismissed
Jai Maa Vaishno Steel Through Proprietor Ms. Kamlesh Devi Vs Gulshan Gugnani
Delhi High Court · (2025) 10 DEL CK 1817
CPC-Order XI Rule 1, XVI Rule 1
High Courts27 Oct 2025Allowed
Amir Vs State Of NCT Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1846
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 354, 34Code of Criminal Procedure-Section 482
High Courts27 Oct 2025Dismissed
Union Of India & Ors. Vs GP Capt Dilip Kumar Saluja Retd
Delhi High Court · (2025) 10 DEL CK 2009