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Delhi High Court judgments, 2025

8,597 judgments · page 33 of 430

High Courts11 Dec 2025Dismissed

Army Golf Course Vs UOI & Ors.

Delhi High Court · (2025) 12 DEL CK 3551

Constitution of India-Article 226, 227, 142Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 1(3), 1(4), 3, 7A, 7A(1), 7B, 7B(5), 7C, 7-I, 7-O, 14B, 21, 21(1)(b), 21(2)(b)Employees’ Provident Fund Appellate Tribunal Procedure Rules, 1997-Rule 7, 7(2)
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High Courts11 Dec 2025Partly Allowed

Securities And Exchange Board Of India Vs Amit Jain

Delhi High Court · (2025) 12 DEL CK 3545

Letters Patent-Clause 10Delhi High Court Act, 1966-Section 5(1)Securities and Exchange Board of India Act, 1992-Section 9(2)(d)(a), 11, Chapter VI-A, 15A, 15A(b), 15B, 15C, 15D, 15E, 15F, 15G, 15H, 15HA, 15HB, 15-I, 15T
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High Courts11 Dec 2025Dismissed

DDA Vs M/S Harjinder Brothers

Delhi High Court · (2025) 12 DEL CK 3515

Arbitration and Conciliation Act, 1996-Section 37(1)(b), 34, 37, 34(2)(b)(ii), 75, 81, 34(2)Indian Partnership Act, 1932Delhi Development Act, 1957-Section 53 B
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