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Delhi High Court judgments, 2025

8,232 judgments · page 99 of 412

High Courts06 Nov 2025Dismissed

Shrinivas G Educational And Research Institute Of Medical Sciences & Anr. Vs National Medical Commission & Ors.

Delhi High Court · (2025) 11 DEL CK 2578

National Medical Commission Act, 2019-Section 26(f), 28, 28(3), 28(5), 28(6), 28(7), 29, 57Constitution of India-Article 226Establishment of New Medical Institutions, Starting of New Medical Courses, Increase of Seats for Existing Courses & Assessment and Rating Regulations, 2023-Regulation 2(h), 11, 14, 29, 30
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High Courts06 Nov 2025Partly Allowed

Keshav @ Sonu Vs State (NCT Of Delhi)

Delhi High Court · 2025 INSC 577

Indian Penal Code-Section 299, 300, 302, 304, 304 Part I, 304 Part II, Exception 4 to Section 300Code of Criminal Procedure, 1973-Section 313, 357-A (2), 428
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High Courts06 Nov 2025

Sharma Welding Store & Ors. Vs Fortune Weld

Delhi High Court · (2025) 11 DEL CK 2660

Code of Criminal Procedure, 1973-Section 482, 251, 311, 397(2), 397(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 438(2), 438(3)Negotiable Instruments Act, 1881-Section 138, 145(2)
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High Courts06 Nov 2025Allowed

Rahul Vs Union Of India & Ors.

Delhi High Court · (2025) 11 DEL CK 2683

Constitution of India-Article 226Indian Penal Code, 1860-Sections 147, 148, 149, 323, 307, 504, 506, 335, 325Railway Protection Force Rules, 1987-Rules 52.1, 52.2
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High Courts06 Nov 2025Disposed Of

Ms Swati Pant & Anr. Vs Anant Raj Ltd & Anr.

Delhi High Court · (2025) 11 DEL CK 2558

Arbitration and Conciliation Act, 1996-Section 8, 12, 21Commercial Courts Act, 2015-Section 12ADIAC (Administrative Cost and Arbitrators' Fees) Rules, 2018
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High Courts06 Nov 2025Disposed Of

Dal Chand Vs State

Delhi High Court · (2025) 11 DEL CK 2751

Cr.P.C.-Section 374(2), 428, 313Indian Penal Code-Section 308, 323, 397Probation of Offenders Act, 1958-Section 4
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