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Delhi High Court judgments

1,21,018 judgments · page 452 of 6,051

High Courts13 Nov 2025Allowed

Narcotics Control Bureau Vs Jashanpreet Singh

Delhi High Court · (2025) 11 DEL CK 2484

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442, 528Code of Criminal Procedure, 1973-Section 397, 401, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 67, 8/18(c)/23, 37
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High Courts13 Nov 2025Disposed Of

Rajiv Sareen Vs M/s Divyanshu Enterprises & Ors.

Delhi High Court · (2025) 11 DEL CK 2977

Code of Civil Procedure, 1908-Order VII Rule 11, VI Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 34Indian Evidence Act, 1872-Sections 91, 92
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High Courts13 Nov 2025Allowed

Mukesh Vs Sachin

Delhi High Court · (2025) 11 DEL CK 2903

Employees’ Compensation Act, 1923-Section 4A(3)(b), 10Employees’ State Insurance Act, 1948-Section 53, 54-A
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High Courts13 Nov 2025Dismissed

Perpetual Vision LLP & Anr. Vs Vaibhav S Pingale & Ors.

Delhi High Court · (2025) 11 DEL CK 2879

Commercial Courts Act, 2015-Section 13, 13(1-A)Code of Civil Procedure, 1908-Section 104, 144, 151, Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 2A, XXXIX Rule 3, XXXIX Rule 4, XXXIX Rule 10, XXXIX Rule 12, XXXIX Rule 23, XLIII Rule 1, XLIII Rule 1(r)Arbitration and Conciliation Act, 1996-Section 37
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High Courts13 Nov 2025Allowed

Central Warehousing Corporation Vs M/S Deen Dayal

Delhi High Court · (2025) 11 DEL CK 2530

Arbitration and Conciliation Act, 1996-Section 4, 12, 12(1), 12(4), 12(5), 13, 14, 14(1), 14(1)(a), 28(3), 34, 34(2)(b), 34(3), 36, 37, 37(1)(b), Fifth Schedule, Seventh ScheduleAmendment Act, 2015-Section 26
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