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Delhi High Court judgments, 2025

6,287 judgments · page 1 of 315

High Courts27 Dec 2025

Sandeepa Virk Vs Directorate Of Enforcement

Delhi High Court · (2025) 12 DEL CK 2220

Prevention of Money Laundering Act, 2002-Sections 3, 4, 17, 19, 45, 45(1), 45(1)(ii)Indian Penal Code, 1860-Sections 406, 420Code of Criminal Procedure, 1973-Section 200
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High Courts25 Dec 2025Disposed Of

Ved Prakash & Ors Vs State (Nct Of Delhi) & Anr

Delhi High Court · (2025) 12 DEL CK 1878

Code of Criminal Procedure, 1973- Section 156(3), 195, 204, 482Indian Penal Code, 1860- Section 23, 24, 25, 30, 34, 415, 416, 419, 420, 463, 464, 467, 468, 471Evidence Act, 1872- Section 73
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High Courts24 Dec 2025

Indian Farmers Fertiliser Cooperative Vs Registrant Of IFFCOFRANCHISE.COM & Ors.

Delhi High Court · (2025) 12 DEL CK 2296

Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2, XXXIX Rule 3, Section 151, I Rule 10General Data Protection Regulation, Regulation (EU) 2016/679-Article 1, 4, 4(5), 5(1)(c), 6, 6(1), 6(1)(f), 25, 42Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3, 3(1)(b)(iv), 3(2)(a), 3(b)(iv), 4
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High Courts24 Dec 2025

New Balance Athletics Inc Vs Nbstoresinindia.In & Ors.

Delhi High Court · (2025) 12 DEL CK 2297

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 151, XI Rules 2 and 12, XI, XIIIA, XV-A, I Rule 10, XIII-ACode of Criminal Procedure, 1973-Section 161Constitution of India-Article 14, 19(1), 19(1)(a), 19(2), 21, Eighth Schedule
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High Courts24 Dec 2025

PB Fintech Limited Vs Policy Bazar Finance & Ors.

Delhi High Court · (2025) 12 DEL CK 2298

Code of Civil Procedure-Section 151, Order XXXIX Rules 1 & 2, XXXIX Rule 3, I Rule 10Trade Marks Act, 1999-Section 2(2)(b), 28, 29, 101, 102Information Technology Act, 2000-Section 66C, 66D, 67A, 69, 69A, 79, 79(1), 79(2)(c), 79(3)(a), 81
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High Courts24 Dec 2025

PB Fintech Limited Vs Policy Bazar Finance & Ors.

Delhi High Court · (2025) 12 DEL CK 2300

Constitution of India-Article 14, 19(1), 19(2), 21, Eighth ScheduleCode of Civil Procedure-Section 151, Order XXXIX Rules 1 & 2, XXXIX Rule 3, I Rule 10Information Technology Act, 2000-Section 66C, 66D, 67A, 69, 69A, 79, 79(1), 79(2), 79(2)(c), 79(3)(a), 81
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High Courts24 Dec 2025

New Balance Athletics Inc Vs Nbstoresinindia.In & Ors.

Delhi High Court · (2025) 12 DEL CK 2301

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 151, XI, XI Rules 2 and 12, I Rule 10, XIIIA, XV-A, XIII-ACode of Criminal Procedure, 1973-Section 161Constitution of India-Article 19(2), 19(1), 21, 14, 19(1)(a), Eighth Schedule
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High Courts24 Dec 2025

Kamdhenu Limited Vs Raghunath Virdharam Bishnoi & Ors.

Delhi High Court · (2025) 12 DEL CK 2302

Code of Civil Procedure-Order XXXIX Rules 1 & 2, Section 151, I Rule 10Trade Marks Act, 1999-Section 135(2)(c), 28, 29, 101, 102General Data Protection Regulation (EU) 2016/679-Article 1, 4, 4(5), 25, 6, 6(1), 6(1)(f), 6(f), 5(1)(c), 42
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High Courts24 Dec 2025

Ultratech Cement Limited & Anr. Vs WWW.ULTRATECHCEMENTS.COM & Ors.

Delhi High Court · (2025) 12 DEL CK 2303

Code of Civil Procedure-Section 151, Order XXXIX Rules 1 & 2, XXXIX Rule 2A, XXXIX Rule 3, I Rule 10Information Technology Act, 2000-Section 66C, 66D, 67A, 69, 69A, 79, 79(2)(c), 79(3)(a), 81Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3, 3(1)(b)(iv), 3(2)(a), 4
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High Courts24 Dec 2025

Shoppers Stop Limited Vs M/s Shopperstop & Ors.

Delhi High Court · (2025) 12 DEL CK 2306

Trade Marks Act, 1999-Section 2(2)(b), 2(zg), 28, 29, 101, 102Code of Civil Procedure-Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 3, I Rule 10, Section 151Information Technology Act, 2000-Section 66C, 66D, 67A, 69, 69A, 79, 79(1), 79(2), 79(2)(c), 79(3)(a), 79(3)(b), 81
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High Courts24 Dec 2025

Jockey International Inc. Vs Www.Jockeyfranchise.Com & Ors.

Delhi High Court · (2025) 12 DEL CK 2307

Code of Civil Procedure, 1908-Order XXXIX Rule 1&2, I Rule 10, Section 151, XIIIA, XV-AGeneral Data Protection Regulation, Regulation (EU) 2016/679-Article 1, 4, 4(5), 25, 6, 6(1)(f), 7(f), 42, 5(1)(c)EU Directive 95/46/EC-Article 7(f), 8(2)(e)
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