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Delhi High Court judgments

1,21,018 judgments · page 440 of 6,051

High Courts20 Nov 2025Disposed Of

Gaurav Dixit Vs Priyanka Sharma

Delhi High Court · (2025) 11 DEL CK 2950

Hindu Marriage Act, 1955-Section 13(1)(ia), 23(1)(a), 5Code of Criminal Procedure, 1973-Section 125Family Courts Act, 1984-Section 19
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High Courts20 Nov 2025Allowed

Amita Gandoak Vs Harkirat Singh Sodhi & Anr.

Delhi High Court · (2025) 11 DEL CK 2945

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), XXIII Rule 3, XXIII Rule 3A, VI Rule 2, VI Rule 4, XIII Rule 3A, Section 96(3)Limitation Act, 1963-Section 27Prohibition of Benami Property Transactions Act, 1988
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High Courts20 Nov 2025Allowed

Ritu Ravi Prakash Vs Union Of India

Delhi High Court · (2025) 11 DEL CK 2488

Central Civil Services (Conduct) Rules, 1964-Rule 3 (1) (ii), 3 (1) (iii)Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 22, 15(2), 15(4), 14Central Civil Services (Leave) Rules, 1972-Rule 43-C(1), 7
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High Courts20 Nov 2025Disposed Of

Daya Chand Vs State Nct Of Delhi And Anr

Delhi High Court · (2025) 11 DEL CK 1957

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Code of Criminal Procedure, 1973- Section 41A, 91, 156(3)Indian Penal Code, 1860- Section 420
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High Courts20 Nov 2025Allowed

Gaurav Dixit Vs Priyanka Sharma

Delhi High Court · (2025) 11 DEL CK 1955

Code of Criminal Procedure, 1973- Section 125Hindu Marriage Act, 1955- Section 13(1)(ia), 23(1)(a)Family Courts Act, 1984- Section 19
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High Courts19 Nov 2025Disposed Of

Ferrero Spa & Ors. Vs Abhimanyu Prakash & Ors.

Delhi High Court · (2025) 11 DEL CK 2302

Code of Civil Procedure, 1908-Order XIII-A Rules 3, 6(1)(a) and 8; Order XIIIA; Section 151Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 20Commercial Court Act, 2015
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