COURT ARCHIVE

Delhi High Court judgments

1,22,059 judgments · page 502 of 6,103

High Courts10 Oct 2025Dismissed

Sandeep Kumar Vs Nihal Chand

Delhi High Court · (2025) 10 DEL CK 2157

Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25B(4), 25B(5), 14, 14(1)(a) to 14(1)(l), 14-A, 25B(8), 14(7), Chapter IIIATransfer of Property Act

Read judgment

High Courts10 Oct 2025Allowed

Anirudh Dawar & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2025) 10 DEL CK 2156

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 377, 34

Read judgment

High Courts10 Oct 2025Disposed Of

Apoorv Air Control Through Proprietor Mrs Alka Gupta Vs GAIL India Limited

Delhi High Court · (2025) 10 DEL CK 2287

Arbitration and Conciliation Act, 1996-Section 11, 21, 12 (2)

Read judgment

High Courts10 Oct 2025Dismidded

M/s AMD Estates And Developers Pvt Ltd Vs M/s VSR Infratech Pvt Ltd

Delhi High Court · (2025) 10 DEL CK 1254

Arbitration and Conciliation Act, 1996 - Section 9, 9(1), 11, 17

Read judgment

High Courts10 Oct 2025Allowed

Harish Vs State (Gnct Of Delhi) And Anr

Delhi High Court · (2025) 10 DEL CK 1266

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Code of Criminal Procedure, 1973 - Section 91, 161, 164, 439, 482Indian Penal Code, 1860 - Section 376AB, 506

Read judgment

High Courts10 Oct 2025Allowed

Vinod Kumar & Ors Vs State Through Sho Sangam Vihar South Delhi & Anr

Delhi High Court · (2025) 10 DEL CK 1265

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 406, 498A, 506

Read judgment

High Courts10 Oct 2025Allowed

Divyanshu Kalra & Ors Vs State Govt. Of Nct Of Delhi & Anr

Delhi High Court · (2025) 10 DEL CK 1264

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 354, 406, 498A

Read judgment

High Courts10 Oct 2025Disposed Of

Sub Krishan Kumar Vs Union Of India & Ors

Delhi High Court · (2025) 10 DEL CK 1263

Constitution of India, 1950 - Article 226, 227Army Act, 1950 - Section 34(a), 41(2), 63Army Rules,1954 - Rule 13(3), 22, 23(3), 26

Read judgment

High Courts10 Oct 2025Allowed

Sushma Sahni Vs State (Nct Of Delhi) & Anr

Delhi High Court · (2025) 10 DEL CK 1262

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 406, 498A

Read judgment

High Courts10 Oct 2025Dismissed

Himanshu Yadav And Anr Vs A.I.I.M.S & Anr

Delhi High Court · (2025) 10 DEL CK 1261

Constitution of India, 1950 - Article 14, 16

Read judgment

High Courts10 Oct 2025Dismissed

Taranjeet Singh Kohli Vs Kawaljeet Kaur Kohli

Delhi High Court · (2025) 10 DEL CK 1260

Code of Civil Procedure, 1908 - Section 151, Order 7 Rule 11, Order 8 Rule 1, Order 39 Rule 1, Order 39 Rule 2

Read judgment

High Courts10 Oct 2025Disposed OfD

Kuldeep Singh Dabas Vs Gnct Of Delhi

Delhi High Court · (2025) 10 DEL CK 1259

Read judgment

High Courts10 Oct 2025Dismissed

Komal Garg (Since Deceased) Through Her Lrs. Vs Mohit Arora & Ors.

Delhi High Court · (2025) 10 DEL CK 1258

Delhi Rent Control Act, 1958 - Section 14(1)(e), 14(7), 25B, 25B(4), 25B(8)

Read judgment

High Courts10 Oct 2025Allowed

Anirudh Dawar & Ors. Vs State Nct Of Delhi And Anr

Delhi High Court · (2025) 10 DEL CK 1257

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 377, 406, 498A

Read judgment

High Courts10 Oct 2025Allowed