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Delhi High Court judgments

1,22,021 judgments · page 499 of 6,102

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High Courts10 Oct 2025Dismissed

Delhi Development Authority Vs Ziaul Haque & Ors.

Delhi High Court · (2025) 10 DEL CK 1751

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High Courts10 Oct 2025Disposed Of

Clix Capital Services Pvt Ltd Vs M/s Atrium Newgen Diagnostics & Ors.

Delhi High Court · (2025) 10 DEL CK 1767

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 8, 9, 21, 7, 37, 16, 12(2)2015 Amendment Act
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High Courts10 Oct 2025Disposed Of

M/S Lord Bihari Furnitures Pvt Ltd Vs Kanchan Bala Thukral

Delhi High Court · (2025) 10 DEL CK 1769

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 37The 2015 Amendment Act
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High Courts10 Oct 2025Dismissed

State Of NCT Of Delhi Vs Shyam Dulari & Ors.

Delhi High Court · (2025) 10 DEL CK 1773

Code of Criminal Procedure, 1973-Section 378Indian Penal Code, 1860-Section 323, 34, 451, 354
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High Courts10 Oct 2025Disposed Of

Baani Hospitality Services Pvt. Ltd. Vs Gigantic Huge Restaurants LLP. & Ors.

Delhi High Court · (2025) 10 DEL CK 1778

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 7, 11(6A), 16, 37, 12(2)2015 Amendment Act
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High Courts10 Oct 2025Allowed

Priya Narayanan & Ors. Vs State Govt Of NCT Of Delhi & Anr

Delhi High Court · (2025) 10 DEL CK 1779

Code of Criminal Procedure, 1973-Sections 397, 401, 482, 161, 173(8), 227, 228Protection of Children from Sexual Offences Act, 2012-Sections 10, 19, 20, 21Indian Penal Code, 1860-Sections 354, 354(A)
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High Courts10 Oct 2025Disposed Of

M/s Moneywise Financial Services Private Limited Vs M/s Patel Enterprises & Anr.

Delhi High Court · (2025) 10 DEL CK 1786

Arbitration and Conciliation Act, 1996-Sections 7, 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37The 2015 Amendment Act
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High Courts10 Oct 2025Dismissed

Nishant Mukul Vs Nischal Aggarwal

Delhi High Court · (2025) 10 DEL CK 1787

Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142
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High Courts10 Oct 2025Disposed Of

Clix Capital Services Pvt Ltd Vs Sunil Chhabra & Anr.

Delhi High Court · (2025) 10 DEL CK 1788

Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6A), 12(2), 16, 21, 34, 372015 Amendment Act
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High Courts10 Oct 2025Disposed Of

M/s Moneywise Financial Services Private Limited Vs Palak Metals & Anr.

Delhi High Court · (2025) 10 DEL CK 1790

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 7, 11(6A), 37, 16, 12(2)The 2015 Amendment Act
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High Courts10 Oct 2025Disposed Of

M/S SGS India Pvt. Ltd. Vs Bureau Of Indian Standards

Delhi High Court · (2025) 10 DEL CK 1795

Arbitration and Conciliation Act, 1996-Section 11, 12, IVth Schedule
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High Courts10 Oct 2025Dismissed

M/s. Smart Guard And Allied Services Vs Central Werehousing Corporation

Delhi High Court · (2025) 10 DEL CK 1797

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6)(a)-(c), 12(5), 21Limitation Act, 1963-Article 137
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High Courts10 Oct 2025Allowed

Mangal Singh Vs State (NCT Of Delhi)

Delhi High Court · (2025) 10 DEL CK 1798

NDPS Act-Section 18, 29BNSS, 2023-Section 94CrPC, 1973-Section 91, 173, 227
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High Courts10 Oct 2025Disposed Of

Container Corporation Of India Ltd Vs Ulink Agritech Pvt Ltd

Delhi High Court · (2025) 10 DEL CK 1799

Arbitration and Conciliation Act, 1996-Section 11, 12 (2)
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High Courts10 Oct 2025Disposed Of

M/s Kothari And Associates & Ors Vs Gargi College

Delhi High Court · (2025) 10 DEL CK 1805

Arbitration and Conciliation Act, 1996-Section 11, 12(2)
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High Courts10 Oct 2025Dismissed

Taranjeet Singh Kohli Vs Kawaljeet Kaur Kohli

Delhi High Court · (2025) 10 DEL CK 1811

CPC-Section 151, Order VIII Rule 1, XXXIX Rule 1 & 2, VII Rule 14, VII Rule 11
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High Courts10 Oct 2025Disposed Of

Lal Mohammad Vs The State Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 10 DEL CK 1829

Constitution of India-Article 226B.N.S.S., 2023-Section 528, 183Cr.P.C.-Section 164
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High Courts10 Oct 2025Disposed Of

Trushtima Sharma Vs The State Of NCT Of Delhi & Ors

Delhi High Court · (2025) 10 DEL CK 1830

Constitution of India-Article 226B.N.S.S., 2023-Section 528
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High Courts10 Oct 2025Allowed

Sushma Sahni Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2025) 10 DEL CK 1837

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Section 498A, 406, 34
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High Courts10 Oct 2025Allowed

Vinod Kumar & Ors. Vs State Through Sho Sangam Vihar South Delhi & Anr.

Delhi High Court · (2025) 10 DEL CK 1839

Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 506, 34
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