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Delhi High Court judgments, 2025

6,904 judgments · page 196 of 346

High Courts28 Jul 2025Dismissed

Jarnail Singh Vs State (Govt Of Nct Of Delhi)

Delhi High Court · (2025) 07 DEL CK 0987

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Criminal Procedure Code, 1973 - Section 41, 41A, 438Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 318(4), 336(3), 340(2)
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High Courts28 Jul 2025Dismissed

Devender Kumar Vs State Nct Of Delhi

Delhi High Court · (2025) 07 DEL CK 0985

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)Bharatiya Nyaya Sanhita, 2023 - Section 61(2)Prevention of Corruption Act, 1988 - Section 7
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High Courts25 Jul 2025Allowed

Jawahar Lal Vs State

Delhi High Court · (2025) 07 DEL CK 0975

Criminal Procedure Code, 1973 - Section 161, 164, 313, 428Indian Penal Code, 1860 - Section 354D, 376, 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 - Section 4, 5(I), 6, 12
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High Courts25 Jul 2025Allowed

Satkar Dabas Vs State Nct Of Delhi & Anr

Delhi High Court · (2025) 07 DEL CK 0974

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 323, 354, 354AProtection of Children from Sexual Offences Act, 2012 - Section 12
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High Courts25 Jul 2025Dismissed

Brand Protectors India Pvt. Ltd Vs Anil Kumar

Delhi High Court · (2025) 07 DEL CK 0961

Constitution of India, 1950 - Article 227Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 222, 223, 223(1), 225(2), 227, 528Code of Criminal Procedure, 1973 - Section 200, 202, 202(2), 204
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High Courts25 Jul 2025Allowed

Ses Ram Vs State Of Nct Delhi

Delhi High Court · (2025) 07 DEL CK 0960

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Criminal Procedure Code, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20, 29, 37, 42, 50
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High Courts24 Jul 2025Dismissed

Suman Srivastava Vs Union Bank Of India & Ors

Delhi High Court · (2025) 07 DEL CK 0970

Constitution of India, 1950 - Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 14, 17Recovery of Debts And Bankruptcy Act, 1993 - Section 21, 30A
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High Courts24 Jul 2025Allowed

Mohit & Ors Vs State Nct Of Delhi And Ors

Delhi High Court · (2025) 07 DEL CK 0969

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 323, 341, 354, 354B, 506, 509Hindu Marriage Act, 1955 - Section 13B(1), 13B(2)
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