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Delhi High Court judgments, 2025

6,287 judgments · page 5 of 315

High Courts24 Dec 2025

Bajaj Finance Limited Vs Registrant Of www.bajaj-finserve.org & Ors.

Delhi High Court · (2025) 12 DEL CK 2241

Code of Civil Procedure-Order XXXIX Rule 1 & 2, XXXIX Rule 3, I Rule 10, Section 151General Data Protection Regulation, Regulation (EU) 2016/679-Article 1, 4, 4(5), 5(1)(c), 6, 6(1)(f), 25, 42Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3, 3(1)(b)(iv), 3(2)(a), 3(b)(iv)
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High Courts24 Dec 2025

HT Media Ltd Vs Pooja Sharma & Ors.

Delhi High Court · (2025) 12 DEL CK 2242

Code of Civil Procedure-Order XXXIX Rules 1 & 2, Section 151, I Rule 10Constitution of India-Article 19(1), 19(1)(a), 19(2), 21, 14, Eighth ScheduleInformation Technology Act, 2000-Section 66A, 66C, 66D, 67A, 69, 69A, 79, 79(1), 79(2), 79(2)(c), 79(3), 79(3)(a), 79(3)(b), 81
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High Courts24 Dec 2025

Dhruv Narayan Singh Vs Arif Masood

Delhi High Court · (2025) 12 DEL CK 2247

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), VI Rule 15, 12 Rule 6Representation of the People Act, 1951-Section 86, 81(3), 83, 83(1)(a), 83(1)(c), 123, 100(1), 101, 33(5), 33, 81, 82, 117, 123(2), 86(1), 87(2), 80, 90, 90(3), 90(4), 85, 81(1), 81(2)Conduct of Election Rules, 1961-Rule 94A, 4A
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High Courts24 Dec 2025

Neeraj Agarwal Vs Secretary, Dopt & Ors.

Delhi High Court · (2025) 12 DEL CK 2249

Constitution of India-Article 311(2), 311(2)(b), 14, 16, 311CCS (CCA) Rules, 1965-Rule 19(ii), 14Delhi Special Police Establishment Act, 1946-Section 4
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