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Delhi High Court judgments

1,22,365 judgments · page 519 of 6,119

High Courts24 Sept 2025Dismissed

Sh Inderjeet Singh Vs Smt Kaushalya Devi & Ors

Delhi High Court · 2025 INSC 491

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), Section 11, Explanation IVDelhi Rent Control Act, 1958-Section 14(1)(e), 19(2)Indian Evidence Act, 1872-Section 116
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High Courts24 Sept 2025Allowed

Prahalad & Ors. Vs Union Of India

Delhi High Court · (2025) 09 DEL CK 1427

Railway Claims Tribunal Act, 1987-Section 16, 23Railways Act, 1989-Section 124A, 2(29)Motor Vehicles Act, 1988-Section 163-A
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High Courts24 Sept 2025Dismissed

State NCT Of Delhi Vs Karnail Singh

Delhi High Court · (2025) 09 DEL CK 1422

Cr.P.C.-Section 164, 313Protection of Children from Sexual Offences Act, 2012-Section 4, 6, 10IPC-Section 376, 377, 354B, 451, 506, 376(2)(i)
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High Courts24 Sept 2025Partly Allowed

Directorate Of Enforcement & Anr. Vs M/s Vikas WSP Ltd & Ors.

Delhi High Court · (2025) 09 DEL CK 1404

Prevention of Money Laundering Act, 2002-Section 3, 5, 5(1), 5(1)(b), 5(2), 5(3), 5(4), 5(5), 6, 8, 8(1), 8(2), 8(3), 8(3)(b), 8(5), 8(7), 17, 17(4), 18, 18(10), 26, 42, 58B, 60(2A)Code of Criminal Procedure, 1973-Section 167, 167(2), 173Negotiable Instruments Act, 1881-Section 138, provisos (b) and (c) of Section 138
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High Courts24 Sept 2025Dismissed

Sarika Talwar Vs Siddharth Talwar

Delhi High Court · (2025) 09 DEL CK 1596

Code of Civil Procedure, 1908-Order IX Rule 13, Section 151, 141Hindu Marriage Act, 1955-Sections 13(1)(ia), 13(1)(ib)Protection of Women from Domestic Violence Act, 2005
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