High Courts08 Oct 2025Allowed
Shri Rahul Kumar & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 10 DEL CK 2185
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 34
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Delhi High Court judgments
1,22,059 judgments · page 507 of 6,103
High Courts08 Oct 2025Dismissed
P C Jhalani & Ors. Vs Jhalani Tools (India) Ltd & Ors.
Delhi High Court · (2025) 10 DEL CK 2182
Companies Act, 1956-Section 483
High Courts08 Oct 2025Disposed Of
Mukesh Vs The State Govt Of NCT Delhi & Ors
Delhi High Court · (2025) 10 DEL CK 2180
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts08 Oct 2025Disposed Of
Smt. Karuna Sejpal Gupta & Ors. Vs State (Govt. Of NCT Delhi) & Anr.
Delhi High Court · 2024 INSC 1019
Cr.P.C.-Section 482, 125, 177, 178, 179IPC-Section 498A, 406, 34DV Act-Section 12
High Courts08 Oct 2025Disposed Of
Sakshi Elecricals Polymers Engg Corpn Vs Government Of NCT Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 2173
Constitution of India-Articles 226, 227Central Goods and Services Tax Act, 2017-Section 73, sub-section (9) of Section 73, sub-section (10) of Section 73, 74, 107, 168AIntegrated Goods and Services Tax Act, 2017-Section 20
High Courts08 Oct 2025Dismissed
Jagdambey Builders Pvt Ltd Vs Jatinder Singh Vohra
Delhi High Court · (2025) 10 DEL CK 2172
CPC-Order 39 Rules 1 and 2, 14 Rule 5, 7 Rule 11, II, Rule 2Limitation Act, 1963-Article 54, Section 9Contract Act, 1872-Section 63
High Courts08 Oct 2025Disposed Of
Honor Device Co Ltd Vs Largan Precision Co Ltd & Ors.
Delhi High Court · (2025) 10 DEL CK 2266
CPC-Order XXXIX Rules 1 and 2
High Courts08 Oct 2025Allowed
B. K. Sood Vs North Delhi Municipal Corporation
Delhi High Court · (2025) 10 DEL CK 2269
Constitution of India-Article 14Code of Criminal Procedure (CrPC) 1978-Section 482NDMC Act, 1994-Section 252, 369, 369(1)
High Courts08 Oct 2025Disposed Of
Shasmith Technologies Private Limited Vs Max Healthcare Institute Limited
Delhi High Court · (2025) 10 DEL CK 2273
High Courts08 Oct 2025Disposed Of
Shubham Aggarwal & Ors. Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 2277
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 94Indian Penal Code, 1860-Section 406, 420, 120B, 467, 468, 471Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 118
High Courts08 Oct 2025Disposed Of
Raju Singh Vs State (Delhi Administration)
Delhi High Court · (2025) 10 DEL CK 2278
Code of Criminal Procedure, 1973-Sections 439, 41A, 173(8), 82Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 420, 409, 468, 471, 120B
High Courts08 Oct 2025Disposed Of
Manjeet Singh Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2025) 10 DEL CK 2281
IPC-Sections 451, 506, 354B, 354, 397Cr.P.C-Sections 428, 357(1)(b), 313Probation of Offenders Act, 1958-Sections 4, 4(3)
High Courts08 Oct 2025Disposed Of
Amit Kumar Basau & Anr. Vs Sales Tax Officer Class II/Avato Ward 13 (Special Zone) Zone 12 Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 2247
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts08 Oct 2025Dismissed
Bakhodirjon Sultonov Vs Commissioner Of Custom & Ors.
Delhi High Court · (2025) 10 DEL CK 2246
Constitution of India-Article 226, 227Customs Act, 1962-Section 111(d), 111(j), 111(m), 112(a), 112(b), 153(1)(a)Baggage Rules, 2016
High Courts08 Oct 2025Disposed Of
Suraj Industries Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 2245
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts08 Oct 2025Disposed Of
Sunbeam Real Ventures Private Limited & Ors. Vs Sales Tax Officer Class II/Avato Ward 86 Zone 9 Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 2244
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73, 107SGST Act (Telangana GST Act)-Section 73
High Courts08 Oct 2025Dismissed
Indian Oil Corporation Limited Vs Man Industries (India) Limited
Delhi High Court · (2025) 10 DEL CK 2243
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2)(b), 34(3), 36, 12(5), 12(1) to 12(4), 12(4), 13, 13(2), 14, 14(1)(a), 16(2), 18, 4, 7, 29, 29A, 29A(3), Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)Arbitration and Conciliation (Amendment) Ordinance, 2015
High Courts08 Oct 2025Disposed Of
Amit Kumar Basau & Anr. Vs Sales Tax Officer Class II Avato Ward 13 (Special Zone) Zone 12 Delhi & Ors.
Delhi High Court · (2025) 10 DEL CK 2242
Constitution of India-Articles 226 & 227Indian Partnership Act, 1932-Section 69, 69(2)CGST Act
High Courts08 Oct 2025Disposed Of
Aradhna Gutpa Vs Janki Devi Memoral College & Ors
Delhi High Court · (2025) 10 DEL CK 2238
Constitution of India-Article 226Recruitment Rules (Non-Teaching Employees), 2008
High Courts08 Oct 2025Disposed Of
Pradeep Rana Vs State (Delhi Administration)
Delhi High Court · (2025) 10 DEL CK 2251
Code of Criminal Procedure, 1973-Section 439, 483, 41, 41A, 82Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 420, 409, 468, 471, 120B