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Delhi High Court judgments, 2025

6,287 judgments · page 7 of 315

High Courts24 Dec 2025

Ved Prakash & Ors. Vs State (NCT of Delhi) & Ors.

Delhi High Court · 2025 INSC 1096

Code of Criminal Procedure, 1973-Section 156(3), 195, 204, 482Indian Evidence Act, 1872-Section 73Indian Penal Code, 1860-Section 23, 24, 25, 30, 34, 415, 416, 419, 420, 463, 464, 467, 468, 471
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High Courts24 Dec 2025Dismissed

Shamim Vs State

Delhi High Court · (2025) 12 DEL CK 1891

Code of Criminal Procedure, 1973- Section 313, 374(2), 383, 428Indian Penal Code, 1860- Section 34, 37, 323, 363, 392, 397Protection of Children from Sexual Offences Act, 2012- Section 6
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High Courts24 Dec 2025Allowed

Ramesh Vs State (N.C.T Of Delhi)

Delhi High Court · (2025) 12 DEL CK 1888

Code of Criminal Procedure, 1973- Section 164, 294, 313Indian Penal Code, 1860- Section 354, 363, 367, 376, 376(2)(i), 376(3)Protection of Children from Sexual Offences Act, 2012- Section 2(d), 6, 8, 9, 10
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High Courts24 Dec 2025Allowed

Shri I S Juneja Vs State

Delhi High Court · (2025) 12 DEL CK 1885

Constitution of India, 1950- Article 14, 20(2)Code of Criminal Procedure, 1973- Section 300, 468, 468(1), 469(1)(a), 468(3), 482Indian Penal Code, 1860- Section 34, 354D, 506, 509
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High Courts24 Dec 2025Dismissed

Abhishek Kumar Vs Neha Lal

Delhi High Court · (2025) 12 DEL CK 1884

Constitution of India, 1950- Article 14, 21, 39A, 51A(h), 226, 227Code of Civil Procedure, 1908- Section 151, Order 8 Rule 1Bharatiya Nagarik Suraksha Sanhita, 2023- Section 440, 528
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High Courts24 Dec 2025Disposed Of

M/s S.A. Builders Ltd Vs Municipal Corporation Of Delhi

Delhi High Court · (2025) 12 DEL CK 1883

Constitution of India, 1950- Article 142Code of Civil Procedure, 1908- Section 47, 152, Order 21 Rule 1, Order 21 Rule 1(1)(b), Order 21 Rule 1(4), Order 21 Rule 1(5), Order 21 Rule 101Contract Act, 1872- Section 60
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