High Courts14 Oct 2025Disposed Of
Anil Sharma Vs Atul Gupta & Ors.
Delhi High Court · (2025) 10 DEL CK 1792
Contract Act-Section 65Code of Civil Procedure, 1908-Order VIII Rule 10, 8 Rule 5(2)
COURT ARCHIVE
Delhi High Court judgments
1,21,811 judgments · page 494 of 6,091
High Courts14 Oct 2025Disposed Of
Mr. Vivek Mathur Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1796
Indian Succession Act-Section 278
High Courts14 Oct 2025
Sh Chetan Chauhan Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1801
Indian Succession Act, 1925-Section 278
High Courts14 Oct 2025Disposed Of
Mr. Vivek Mathur Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1804
Indian Succession Act-Section 278
High Courts14 Oct 2025
Vipin Gupta @ Rahul Vs State NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 1807
High Courts14 Oct 2025Disposed Of
Jawaharlal Nehru University Vs Labour Enforcement Officer (Central) & Ors.
Delhi High Court · (2025) 10 DEL CK 1815
High Courts14 Oct 2025Disposed Of
Atharva Chaudhary & Anr. Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1824
Code of Criminal Procedure, 1973-Sections 482, 239, 161, 164, 91, 156(1), 155(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 323, 341, 506, 354-A, 34, 509, 354-B, 354
High Courts14 Oct 2025Disposed Of
XXXX Vs The State NCT Of Delhi & Anr
Delhi High Court · (2025) 10 DEL CK 1831
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183Protection of Children from Sexual Offences Act, 2012
High Courts14 Oct 2025Allowed
Kunal Pahwa & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1848
Bharatiya Nagarik Suraksha Sanhita-Section 528Indian Penal Code-Section 498A, 406, 34Code of Criminal Procedure, 1973-Section 482
High Courts14 Oct 2025Dismissed
M/s Tarini Minerals Pvt Ltd Vs Union Of India & Anr.
Delhi High Court · (2025) 10 DEL CK 1867
Constitution of India-Article 226Mines and Minerals (Development and Regulation) Act, 1957-Section 4A(4), 8A, 8A(3), 9-B(1), 9-B(5), 9-B(6), 10A(3), 13, 13(2)(qqa), 15, 30Act No. 10 of 2015
High Courts14 Oct 2025Partly Allowed
Mohd. Saddiq Vs The State Govt Of Nct Of Delhi
Delhi High Court · (2025) 10 DEL CK 1886
Code of Criminal Procedure, 1973-Section 374(2), 313Foreigners Act, 1946-Section 14, 13, 3
High Courts14 Oct 2025Dismissed
Amit Pasrija Vs Nitin Jain
Delhi High Court · (2025) 10 DEL CK 1893
Transfer of Property Act
High Courts14 Oct 2025Dismissed
Dinesh Kumar Vs Union Of India Through The Secretary & Ors.
Delhi High Court · (2025) 10 DEL CK 1909
Customs Act, 1962-Section 108, 104, 135CISF Rules, 2001-Rule 36, 39 (ii), 36 to 38Constitution of India-Article 311(2), 311(3), 311(2)(b)
High Courts14 Oct 2025Dismissed
Pawan Kumar Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1918
Constitution of India-Article 226Central Civil Services (Extraordinary Pension) Rules, 1939-Rule 3-A, 8, 9(1), 9(2), 9(3)Central Civil Services (Pension) Rules, 1972-Sub-rule 4 of Rule 48A
High Courts14 Oct 2025Dismissed
Naomi Neijoujam Haokip Vs Staff Selection Commission & Ors.
Delhi High Court · (2025) 10 DEL CK 1919
Constitution of India-Article 226
High Courts14 Oct 2025Dismissed
Parkash Chand Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1955
Indian Penal Code, 1860-Sections 304, 201, 302, 34, 365, 323
High Courts14 Oct 2025Disposed Of
Dr Vijay Kumar Jha Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 1962
Central Civil Services (Leave) Rules, 1972
High Courts14 Oct 2025Dismissed
V Linga Raju Vs UOI & Ors
Delhi High Court · (2025) 10 DEL CK 1968
BSF Act-Rule 28 ABSF Rules, 1969-Rule 19, 28 ACCS Pension Rules, 1972-Rule 26, 26(5)
High Courts14 Oct 2025Allowed
HC Chandra Pal Singh Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 1969
Central Civil Services (Revised Pay) Rules, 2008-Rule 7 (1)(A)(i), 13, Section 2 of Part 'A' of the First Schedule, II of Part 'A' of the First ScheduleConstitution of India-Article 14, 142
High Courts14 Oct 2025Disposed Of
Union Of India & Ors. Vs Col Narender Bhushan Retd
Delhi High Court · (2025) 10 DEL CK 1970
Constitution of India-Article 226