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Delhi High Court judgments, 2025

8,597 judgments · page 20 of 430

High Courts18 Dec 2025Dismissed

Bank Of Baroda Vs Sahil Chugh & Ors.

Delhi High Court · (2025) 12 DEL CK 3157

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(2), 13(4)Constitution of India-Article 21
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High Courts18 Dec 2025Allowed

Ram Chander Vs State

Delhi High Court · (2025) 12 DEL CK 1819

Code of Criminal Procedure, 1973- Section 313, 428Prevention of Corruption Act, 1988- Section 7, 13, 13(1)(d), 13(2)
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High Courts18 Dec 2025Allowed

Shiv Lal Ahir Vs State Of Nct Of Delhi

Delhi High Court · (2025) 12 DEL CK 1818

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 436ANarcotic Drugs and Psychotropic Substances Act, 1985- Section 15, 25, 29, 37, 37(1)(b)(ii)
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High Courts18 Dec 2025Dismissed

Miss Rubina Sultan Vs Mohd Shafi & Anr

Delhi High Court · (2025) 12 DEL CK 1803

Code of Civil Procedure, 1908- Order 7 Rule 11, Order 32, Order 32 Rule 2, Order 32 Rule 4, Order 32 Rule 15Delhi Rent Control Act 1958- Section 14(1)(e), 25B, 25B(2), 25B(4), 25B(8)Delhi Rent Control Rules, 1959- Rule 23
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High Courts17 Dec 2025Disposed Of

Rati Sahni Vs Ganesh Seth & Anr.

Delhi High Court · (2025) 12 DEL CK 2755

Code of Civil Procedure-Order VI Rule 4, XXIII Rule 3Specific Relief Act, 1963Transfer of Property Act, 1882-Section 52
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High Courts17 Dec 2025Dismissed

The State (NCT Of Delhi) Vs Pankaj @ Chhotu & Ors.

Delhi High Court · (2025) 12 DEL CK 2754

Code of Criminal Procedure, 1973-Sections 378, 164, 313Indian Penal Code, 1860-Sections 376, 363, 366, 506, 109, 342, 34, 368Prevention of Children from Sexual Offences Act, 2012-Sections 6, 17
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High Courts17 Dec 2025Allowed

Jamia Hamdard Deemed To Be University Vs Asad Mueed & Ors.

Delhi High Court · (2025) 12 DEL CK 2745

Code of Civil Procedure, 1908-Section 47, 96, 146, Order XLI, XXI Rule 32, XXI Rule 58, XXI Rule 58(4), XXI Rule 90, XXI Rules 97, 98, 99, 101, XXI Rule 103Arbitration and Conciliation Act, 1996-Section 9, 17, 17(1), 17(2), 36, 37, 37(2)(b)Delhi High Court Act, 1996-Section 10
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