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Delhi High Court judgments

1,21,811 judgments · page 489 of 6,091

High Courts16 Oct 2025Partly Allowed

Mudit Gupta Vs Airport Authority Of India & Anr.

Delhi High Court · (2025) 10 DEL CK 1988

Rights of Persons with Disabilities Act, 2016-Section 336, 33, 34Constitution of India-Article 226Madhya Pradesh Judicial Service Examination (Recruitment and Conditions of Service) Rules, 1994-Rule 6(A)
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High Courts16 Oct 2025Partly Allowed

Shri Mangal Singh & Ors. Vs UOI & Ors.

Delhi High Court · (2025) 10 DEL CK 2120

Constitution of India-Articles 226, 227, 14, 19, 21, 323-B, 32, 136Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976-Section 2(2)(a), 2(2)(b), 2(2)(c), 3(1), 3(1)(c), 5, 6, 6(1), 6-A, 7, 7(1), 7(3), 8, 12, 12(6A)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974-Section 3(1), 8, 9, 9(2), 9(3), 12A, 12A(2), 12A(6)
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High Courts16 Oct 2025Dismissed

Prakash Singh Vs Union Of India & Anr.

Delhi High Court · (2025) 10 DEL CK 2140

Constitution of India-Article 226, 14 & 21, 21Central Civil Services (Medical Attendance) Rules, 1944-Rule 1, 1 Note 2(iv), 11(1), 11(2), 11(3), 11(4), 11(5), 11(6), 11(7), 11(8), 11(9), 11(10), 11(11)All India Services (Medical Attendance) Rules, 1934
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High Courts16 Oct 2025Dismissed

Sarjit Singh & Ors. Vs Union Of India & Ors.

Delhi High Court · (2025) 10 DEL CK 2163

Land Acquisition Act, 1894-Section 4(1), 6, 11, 11-A, 16, 17, 17(1), 48Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Re-settlement Act, 2013-Section 101Provincial Insolvency Act (5 of 1920)-Section 56
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High Courts16 Oct 2025Allowed

Nitin Jain Vs State & Anr.

Delhi High Court · (2025) 10 DEL CK 2158

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406Code of Criminal Procedure-Section 482
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