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Delhi High Court judgments, 2025

6,904 judgments · page 160 of 346

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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
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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)
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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
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High Courts18 Sept 2025Disposed Of

Tauqir Alam Vs Ashwani Kumar & Ors.

Delhi High Court · (2025) 09 DEL CK 1696

Constitution of India-Article 226
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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
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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
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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

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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
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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
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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
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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
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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
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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
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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
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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)
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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
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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
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High Courts18 Sept 2025Disposed Of

M/s Mohan Footcare Pvt. Ltd. Vs Deputy Commissioner Of CGST

Delhi High Court · (2025) 09 DEL CK 1893

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High Courts18 Sept 2025Disposed Of

Union Of India & Anr. Vs Vijay Kumar

Delhi High Court · (2025) 09 DEL CK 1912

CCS (CCA) Rules, 1965-Rule 14Constitution of India-Article 226, 136
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High Courts18 Sept 2025Disposed Of

Union Of India & Anr. Vs Neeta Mishra

Delhi High Court · (2025) 09 DEL CK 1916

Administrative Tribunals Act, 1985-Section 21
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