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Delhi High Court judgments, 2025

6,365 judgments · page 283 of 319

High Courts28 Feb 2025

Lalit Kumar Vs Union Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1584

Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 11, 14, 14(1), 15CCS (Conduct) Rules, 1964-Rule 3(1)(i), (ii) and (iii)Constitution of India-Article 226
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High Courts28 Feb 2025

Ashutosh Goel Vs State Bank Of India & Ors.

Delhi High Court · (2025) 02 DEL CK 1627

State Bank of India Officers' Service Rules, 1992-Rule 50(4), 67, 68, 68(2), 68(2)(i), 68(2)(xxi)(a), 68(3)(ii)Constitution of India-Article 226, 14, 311(2), 309Indian Evidence Act, 1872-Section 59
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High Courts28 Feb 2025Allowed

Yogesh Vs State Of Delhi

Delhi High Court · (2025) 02 DEL CK 1629

Prevention of Corruption Act, 1988-Sections 7, 13, 13(1)(d), 13(1)(d)(i) and 13(1)(d)(ii)Cr.P.C.-Sections 313 and 428
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High Courts28 Feb 2025Allowed

Saurabh Gupta Vs Chandresh Gautam & Anr.

Delhi High Court · (2025) 02 DEL CK 1506

Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 11, II Rule 2, XXXIX Rules 1 and 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Code of Criminal Procedure, 1973-Section 156(3)
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High Courts28 Feb 2025Allowed

Salahuddin Ayubi & Anr. Vs Bhushan Kumar

Delhi High Court · (2025) 02 DEL CK 1511

Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 10ASpecific Relief Act, 1963-Section 6Code of Criminal Procedure, 1973-Section 156(3)
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