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Delhi High Court judgments

1,15,525 judgments · page 373 of 5,777

High Courts24 Dec 2025

Shamim Vs State

Delhi High Court · (2025) 12 DEL CK 2264

Cr.P.C.-Section 374(2), 383, 428, 313IPC-Sections 392, 34, 397, 323, 363, 37POCSO-Section 6
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High Courts24 Dec 2025

Burger King Corporation Vs Swapnil Patil & Ors.

Delhi High Court · (2025) 12 DEL CK 2265

Code of Civil Procedure-Order XXXIX Rule 1&2, Section 151, I Rule 10Digital Millenium Copyright Act, 1998General Data Protection Regulation, Regulation (EU) 2016/679-Article 1, 4, 4(5), 5(1)(c), 6, 6(1)(f), 6(f), 25, 42
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High Courts24 Dec 2025

Abhishek Kumar Vs Neha Lal

Delhi High Court · (2025) 12 DEL CK 2268

Constitution of India-Article 226, 227, 21, 14, 51A (h), 39A, Section 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 440Protection of Women from Domestic Violence Act, 2005-Section 25, 28, 12, 25(2), 17, 23, 29
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High Courts24 Dec 2025

Kajaria Ceramics Limited Vs Godaddy.Com LLC & Ors.

Delhi High Court · (2025) 12 DEL CK 2269

Code of Civil Procedure-Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 3, XXXIX Rule 4, I Rule 10, Section 151Information Technology Act, 2000-Section 66C, 66D, 67A, 69, 69A, 79, 81Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3, 3(1)(b)(iv), 3(2)(a), 4
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High Courts24 Dec 2025

J. Vasanthan Vs State & Anr.

Delhi High Court · (2025) 12 DEL CK 2270

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3)Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 420, 468, 471, 34
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High Courts24 Dec 2025

Star India Pvt. Ltd. & Anr. Vs Oxibuzz.Com & Ors.

Delhi High Court · (2025) 12 DEL CK 2277

Code of Civil Procedure, 1908-Section 151, Order I Rule 10Information Technology Act, 2000-Section 79, 69AInformation Technology (Procedure and Safeguard for Blocking for Access of Information by Public) Rules, 2009
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High Courts24 Dec 2025Allowed

Shri Ram Housing Finance Ltd Vs Roshini Devi

Delhi High Court · (2025) 12 DEL CK 2278

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(4), 17, 17(2), 18, 34Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 17
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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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