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Delhi High Court judgments, 2025

8,562 judgments · page 48 of 429

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High Courts05 Dec 2025Disposed Of

Clix Capital Services Pvt Ltd Vs Radhaben J Zala & Anr.

Delhi High Court · (2025) 12 DEL CK 4040

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 11(6-A), 12(2), 16, 37The 2015 Amendment Act
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High Courts05 Dec 2025Allowed

Avik Sanyal Vs The State (N.C.T Of Delhi)

Delhi High Court · (2025) 12 DEL CK 4039

Arms Act, 1959-Section 25, 25(1)(a), 30, 45(d)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
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High Courts05 Dec 2025Disposed Of

Moneywise Financial Services Pvt Ltd Vs Bansal Tex Fab Pvt Ltd & Ors

Delhi High Court · (2025) 12 DEL CK 4037

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
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High Courts05 Dec 2025Disposed Of

M/S Oncquest Laboratories Ltd Vs Morestep Pathlabs Pvt. Ltd.

Delhi High Court · (2025) 12 DEL CK 4036

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
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High Courts05 Dec 2025Disposed Of

Glocal Thinkers Pvt Ltd Vs Instrumentation Automation Surveillance Communication Sector Skill Council

Delhi High Court · (2025) 12 DEL CK 4035

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
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High Courts05 Dec 2025Disposed Of

M/s Ugro Capital Limited & Anr. Vs M/s Mobile Plus & Ors.

Delhi High Court · (2025) 12 DEL CK 4034

Arbitration and Conciliation Act, 1996-Section 11, 12 (2)
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High Courts05 Dec 2025Disposed Of

Panaesha Education Society Vs Sh. Varun Goenka & Ors.

Delhi High Court · (2025) 12 DEL CK 4029

Arbitration and Conciliation Act, 1996-Section 11, 12(2)
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High Courts05 Dec 2025Dismissed

Principal Commissioner Of CGST And Central Excise Delhi IV CGST Delhi South Commissionerate Vs M/s Nexus Alliance Advertising And Marketing Pvt Ltd

Delhi High Court · (2025) 12 DEL CK 4002

Central Excise Act, 1944-Section 35GFinance Act, 1994-Section 66D(g), 66E(e), 65B(44), 65ACGST Act, 2017-Schedule II, para 5(e)
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High Courts05 Dec 2025

Bhosale Akash Gajan Vs Union Of India & Ors.

Delhi High Court · (2025) 12 DEL CK 3995

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High Courts05 Dec 2025Dismissed

Manish Kumar Vs Union Of India & Ors.

Delhi High Court · (2025) 12 DEL CK 3993

AT Act-Section 2(q), 19Constitution of India-Article 226
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High Courts05 Dec 2025Disposed Of

Ruby Bansal Vs C.G.S.T. Delhi East Commissioner & Anr.

Delhi High Court · (2025) 12 DEL CK 3992

Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 107
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High Courts05 Dec 2025Disposed Of

Union Of India Through Its Secretary & Ors. Vs MWO(HFL) Shardendu Chatterjee(RETD)(680013)

Delhi High Court · (2025) 12 DEL CK 3987

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High Courts05 Dec 2025

Mahindra And Mahindra Financial Services Ltd Vs Bhoruka Classic Finance Private Limited & Anr

Delhi High Court · (2025) 12 DEL CK 3978

Arbitration and Conciliation Act, 1996-Section 11, 21, 14 and 15, 12Companies Act, 1956/2013Indian Contract Act-Sections 133, 134, 135, 139 and 141
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High Courts05 Dec 2025Disposed Of

National Bal Bhawan & Anr. Vs Khazan Chand & Ors.

Delhi High Court · (2025) 12 DEL CK 3974

Societies Registration Act, 1860Constitution of India-Article 226CPC-Section 114
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High Courts05 Dec 2025Disposed Of

Asha Rani Vs State Bank Of India & Ors.

Delhi High Court · (2025) 12 DEL CK 3969

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High Courts05 Dec 2025Dismissed

Union Of India & Ors. Vs Warrant Officer A. K. Singh Retd. 15211

Delhi High Court · (2025) 12 DEL CK 3950

Constitution of India-Article 226
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High Courts05 Dec 2025Dismissed

Union Of India & Anr. Vs 672596 Ex HFL Ratan Lal Mahato

Delhi High Court · (2025) 12 DEL CK 3945

Constitution of India-Article 226
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High Courts05 Dec 2025Dismissed

State Vs Nadeem & Anr.

Delhi High Court · (2025) 12 DEL CK 3940

Cr.P.C.-Section 378, 313IPC-Section 308, 506, 451, 324, 34
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High Courts05 Dec 2025Dismissed

Govt. Of NCT Of Delhi & Ors. Vs Ms. Uma Rani & Anr.

Delhi High Court · (2025) 12 DEL CK 3936

Right to Education Act, 2009-Section 23(1)
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High Courts05 Dec 2025Dismissed

Union Of India & Ors. Vs Dr. Anil Kumar Tyagi

Delhi High Court · (2025) 12 DEL CK 3934

CCS(Conduct) Rules, 1964-Rule 3(1)(i), 3(1)(ii), 3(1)(iii)General Financial Rules-FR-21, FR-26
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