High Courts19 Sept 2025Allowed
Chhotey Lal Vs The State
Delhi High Court · (2025) 09 DEL CK 1484
Code of Criminal Procedure, 1973-Section 374 (2), 164, 313Indian Penal Code, 1860-Section 376, 366, 365, 90, 375
COURT ARCHIVE
Delhi High Court judgments
1,22,877 judgments · page 528 of 6,144
High Courts19 Sept 2025Dismissed
M/S SSM Engineers Pvt Ltd & Anr Vs State (GNCT) Of Delhi & Anr
Delhi High Court · (2025) 09 DEL CK 1495
Code of Criminal Procedure, 1973-Sections 397/401, 482, 313Negotiable Instruments Act, 1881-Section 138, 118, 139
High Courts19 Sept 2025Disposed Of
M/s Moneywise Financial Services Pvt Ltd Vs Vighnaharta Enterprises & Ors.
Delhi High Court · (2025) 09 DEL CK 1496
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
High Courts19 Sept 2025Disposed Of
Reena Singh Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1502
Delhi Municipal Corporation Act, 1957-Section 349
High Courts18 Sept 2025Allowed
Jayantkumar Chandubhai Patel Vs Union Of India & Anr.
Delhi High Court · (2025) 09 DEL CK 1619
Citizenship Act, 1955-Section 15A, 7A, 7D, 7D (f)Citizenship (Amendment) Act, 2019Foreigners Act, 1946-Section 3, 3(2)
High Courts18 Sept 2025Disposed Of
P Suresh Rao Vs Niranjani Rao & Ors
Delhi High Court · (2025) 09 DEL CK 1656
Code of Civil Procedure, 1908-Section 115, Order XII Rule 6, VII Rule 11
High Courts18 Sept 2025Disposed Of
Tauqir Alam Vs Ashwani Kumar & Ors.
Delhi High Court · (2025) 09 DEL CK 1696
Constitution of India-Article 226
High Courts18 Sept 2025Disposed Of
Ram Adheen Das (General Secretary Of Proposed Political Party Indian Inclusive Party) IIP Vs Election Commission Of India
Delhi High Court · (2025) 09 DEL CK 1699
Representation of The People Act, 1951
High Courts18 Sept 2025Disposed Of
Suresh Chandra & Ors. Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2025) 09 DEL CK 1701
Delhi Municipal Corporation Act, 1957-Section 349
High Courts18 Sept 2025Disposed Of
Ritu Bhardwaj Vs Municipal Corporation Of Delhi Through Its Deputy Commissioner & Ors.
Delhi High Court · (2025) 09 DEL CK 1702
High Courts18 Sept 2025Dismissed
Srishti Rustagi Vs Securities And Exchange Board Of India (SEBI) & Ors.
Delhi High Court · (2025) 09 DEL CK 1715
Right to Information Act, 2005-Section 8(1)(h)SEBI Act, 1992
High Courts18 Sept 2025
Darshana Rani Vs The Government Of NCT Of Delhi Through Pr Secretary & Anr.
Delhi High Court · (2025) 09 DEL CK 1716
Advocates Welfare Fund Act, 2001Advocates Welfare Fund Act, 2021Bar Council of India Rules
High Courts18 Sept 2025Disposed Of
Riya Gupta Vs Nninjas Model Management Pvt. Ltd. & Ors.
Delhi High Court · (2025) 09 DEL CK 1755
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 8, 7, 16, 37, 5, 12, IVth ScheduleCode of Civil Procedure, 1908-Order VII Rule 11
High Courts18 Sept 2025Disposed Of
Axis Finance Limited Vs K Ravi Kishan Reddy
Delhi High Court · (2025) 09 DEL CK 1756
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12, 16, 29B, 37, IVth ScheduleThe 2015 Amendment Act
High Courts18 Sept 2025Disposed Of
Dr Mahesh Y Reddy Vs Kevin Marcus William Govinder Singh Olausson
Delhi High Court · (2025) 09 DEL CK 1757
Arbitration and Conciliation Act, 1996-Section 7, 7(1), 8, 9, 11, 11(6), 11(6A), 12(2), 17
High Courts18 Sept 2025Dismissed
Soumya Bhattacharya Vs Sudhir Kumar Thakur & Ors.
Delhi High Court · (2025) 09 DEL CK 1781
Consumer Protection Act, 1986-Section 2(1)(b), 2(1)(b)(v)Companies Act, 1956Hindu Succession Act, 1956
High Courts18 Sept 2025Disposed Of
MD JULFIKAR Vs State Nct Of Delhi
Delhi High Court · (2025) 09 DEL CK 1783
Constitution of India-Article 226B.N.S.S., 2023-Section 528
High Courts18 Sept 2025Dismissed
Shri Manjeet Singh Jassal & Anr. Vs Shri Atma Singh & Ors.
Delhi High Court · (2025) 09 DEL CK 1846
Code of Civil Procedure, 1908-Order VII Rule 11, Section 151Prohibition of Benami Property Transactions Act, 1988-Section 2(9)
High Courts18 Sept 2025Allowed
Prabhat Kathuria & Ors. Vs Anju Babbar
Delhi High Court · (2025) 09 DEL CK 1847
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Specific Relief Act, 1963-Section 6
High Courts18 Sept 2025Disposed Of
Findoc Ventures Private Limited Vs GST Officer Ward 101 Zone 9 Delhi & Ors.
Delhi High Court · (2025) 09 DEL CK 1892
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73, 107SGST Act (Telangana GST Act)-Section 73