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Delhi High Court judgments

1,17,672 judgments · page 419 of 5,884

High Courts04 Dec 2025Allowed

Sansar Gupta Vs State (NCT Of Delhi)

Delhi High Court · (2025) 12 DEL CK 4045

Bharatiya Nyaya Sanhita, 2023-Section 64(1)Protection of Children from Sexual Offences Act, 2012-Section 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
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High Courts04 Dec 2025Disposed Of

Fair Food Overseas Pvt Ltd Vs Ms KRBL Limited

Delhi High Court · (2025) 12 DEL CK 4031

Code of Civil Procedure, 1908-Section 24, Order XXXIX Rules 1 and 2, VI Rule 17, XIIIAIntellectual Property Rights Division Rules, 2022-Rule 26Copyright Rules, 2013-Rule 70(9)
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High Courts04 Dec 2025Allowed

Shantanu Saha Vs Union Of India & Ors.

Delhi High Court · (2025) 12 DEL CK 4081

Constitution of India-Article 226, 21Border Security Force Act, 1968-Section 117(1), 117(2), 46, 113, 87, 89(1), 89(4)Prevention of Sexual Harassment Act-Section 11(1), 9
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High Courts04 Dec 2025Partly Allowed

Rajesh @ Raju Vs State

Delhi High Court · (2025) 12 DEL CK 4011

Code of Criminal Procedure, 1973-Section 374, 164, 313Indian Penal Code, 1860-Section 376, 376(1), 506
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High Courts04 Dec 2025Disposed Of

Clyde Pumps Private Limited Vs Union Of India & Ors.

Delhi High Court · (2025) 12 DEL CK 4000

Constitution of India-Article 226, 14, Entries 84 and 92A of List I and Entries 51 and 54 of List II of the Seventh ScheduleCentral Goods and Services Tax Act, 2017-Section 140, 140(7), 2(61), 9, 20, 20 to 25, 22 to 25, 25, 54(3)(ii)Central Goods and Services Tax Rules, 2017-Rule 39(1)(a), 117
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