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Delhi High Court judgments, 2025

8,232 judgments · page 102 of 412

High Courts04 Nov 2025Disposed Of

Roopinder Singh Vs Emaar MGF Ltd. & Ors.

Delhi High Court · (2025) 11 DEL CK 2663

Code of Civil Procedure, 1908-Section 96, Order XLI, VII Rule 11(d), 20(c), XXIII Rule 2, XXIII Rule 1Commercial Act, 2015-Section 13Limitation Act, 1963-Section 14, 14(2), 2(h), 2(l), 5, 6, 13, 21
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High Courts04 Nov 2025Dismissed

Ajmera Ramulu Vs B Chandrakala

Delhi High Court · (2025) 11 DEL CK 2666

The Family Courts Act, 1984-Section 19CPC-Order VII Rule 11, 12 Rule 8Hindu Marriage Act, 1955-Section 13(1)(i)(b), 2(2), 7
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High Courts04 Nov 2025Dismissed

Irina Tankha Vs Anirudh N. Tankha

Delhi High Court · (2025) 11 DEL CK 2668

Family Courts Act, 1984-Section 19Guardians and Wards Act, 1890-Sections 7, 8, 9, 12, 13Hindu Minority and Guardianship Act, 1956-Section 6, 6(a)
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High Courts04 Nov 2025Disposed Of

Jangjit Singh & Anr. Vs Munni & Ors.

Delhi High Court · (2025) 11 DEL CK 2670

Delhi High Court Act, 1966-Section 10Civil Procedure Code, 1908-Section 96, Order XLIIIIndian Succession Act, 1925-Sections 276, 278
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High Courts04 Nov 2025Partly Allowed

Rohit & Anr. Vs The State

Delhi High Court · (2025) 11 DEL CK 2757

IPC-Sections 304 (Part-1), 304 Part I, 304 Part II, 304A, 323, 341, 34, 302, 300 (Exception 4)Cr.P.C.-Sections 428, 161
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High Courts04 Nov 2025Dismissed

Kingsley Nwanne Vs Narcotic Control Bureau

Delhi High Court · 2020 INSC 620

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483Code of Criminal Procedure (CrPC), 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 21(c), 23(c), 29, 35, 37, 52A, 67
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High Courts04 Nov 2025Allowed

Shrijeet Ramakant Mishra Vs The State & Anr.

Delhi High Court · 2025 INSC 34

Code of Criminal Procedure, 1973-Section 482, 200, 202, 202(1), 305Indian Penal Code, 1860-Section 499, 500, 52, 124A, 120B, 147, 323, 427, 506, 192, 199, 34, 406Constitution of India-Article 19(1)(a), Clause 2 of Article 19, 21
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High Courts04 Nov 2025Dismissed

Jascent Nakalungi Vs Narcotic Control Bureau

Delhi High Court · (2025) 11 DEL CK 2796

Code of Criminal Procedure, 1973-Sections 439, 483Bharatiya Nagarik Suraksha Sanhita (BNSS)-Section 528NDPS Act, 1985-Sections 8, 21, 23, 29, 37, 37(1)(b), 37(1)(b)(ii), 52, 67
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High Courts04 Nov 2025Dismissed

G.P.S Kohli Vs The State Of NCT Of Delhi

Delhi High Court · (2025) 11 DEL CK 2806

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528, 396(4), 396(5)Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 357, 357A, 357A(1), 357A(4), 357A(5)
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