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Delhi High Court judgments, 2025

8,182 judgments · page 356 of 410

High Courts19 Mar 2025Dismissed

Megha Khetrapal Vs Rajat Kapoor

Delhi High Court · (2025) 03 DEL CK 1075

Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 125, 125(1)(a), 482Family Court Act, 1984 - Section 19(4)
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High Courts19 Mar 2025Disposed Of

Devinder Singh Vs Union Of India

Delhi High Court · (2025) 03 DEL CK 1073

Constitution of India, 1950 - Article 226Border Security Force (Seniority, Promotion and Superannuation of officers) Rules 1978 - Rule 3(3)(ii), 3(3)(iii), 3(3)(iv)
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High Courts19 Mar 2025Disposed Of

Iqrar Ahmed @ Afzal Vs State Nct Of Delhi

Delhi High Court · (2025) 03 DEL CK 1064

Constitution of India, 1950 - Article 22Code of Criminal Procedure, 1973 - Section 41B, 50, 161, 164, 439Indian Penal Code, 1860 - Section 34, 202, 212, 302, 304(1), 308
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High Courts18 Mar 2025Dismissed

Harmanpreet Kaur Dhir Vs Pritam Singh Bhatia & Anr.

Delhi High Court · (2025) 03 DEL CK 1886

Code of Civil Procedure, 1908-Order VI Rule 4, VII Rule 11, VII Rule 11(a), VII Rule 11(d), XII Rule 6Anand Marriage Act, 1909Hindu Succession Act, 1956-Chapter II, Section 3(f), 6, 6(1), 6(5), 8, 30, Schedule
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High Courts18 Mar 2025Disposed Of

Ashok Kumar Vs Manmohan Harjai

Delhi High Court · (2025) 03 DEL CK 1828

CPC-Order XXXVII, XXI Rule 30, Section 51, XXI Rule 37, XXI Rule 37(1), XXI Rule 37(2), XXI Rule 40, XXI Rule 40(1), XXI Rule 40(2), XXI Rule 40(3)Constitution of India-Part III
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High Courts18 Mar 2025Dismissed

Ashish Sharma Vs Vidushi Pathak

Delhi High Court · (2025) 03 DEL CK 1812

Hindu Marriage Act, 1955-Section 13(1) (i-a), 13(1) (i-b)CPC-Order IX Rule 13Constitution of India-Article 227
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High Courts18 Mar 2025Dismissed

Sunil Gupta Vs Anil Aggarwal & Ors.

Delhi High Court · (2025) 03 DEL CK 1788

Contempt of Courts Act, 1971-Sections 2(b), 10, 12, 20Code of Civil Procedure, 1908-Order 39 Rule 2-A, 21 Rule 32, 21Limitation Act, 1908-Section 23
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High Courts18 Mar 2025Allowed

Jai Prakash Aggarwal Vs Kiran Chawla & Anr.

Delhi High Court · (2025) 03 DEL CK 1773

CPC-Section 100, Order XLIITransfer of Property Act-Section 5, 105, 106, 108, 108(B)(e), 108(e), 111, 114Kerala Buildings (Lease and Rent Control) Act-Section 2(1), 11
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