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Delhi High Court judgments

1,24,157 judgments · page 564 of 6,208

High Courts28 Aug 2025Dismissed

Rachna Vs State (Govt. NCT Of Delhi) & Anr.

Delhi High Court · (2025) 08 DEL CK 2026

Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 82, 83, 156(3), 439, 439(1)Indian Penal Code, 1860-Section 420, 406, 467, 468, 471, 34, 376
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High Courts28 Aug 2025Dismissed

Asif Hamid Khan Vs State & Anr.

Delhi High Court · (2025) 08 DEL CK 2030

Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 482, 161, 164, 173, 173(2), 156(3), Chapter XIIIndian Penal Code-Section 354A, 506, 509
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High Courts28 Aug 2025Partly Allowed

X Vs Akademi & Ors.

Delhi High Court · (2025) 08 DEL CK 2108

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 2(g), 2(g)(i), 2(g)(ii), 2(g)(iii), 2(o)(i), 3(2), 4, 4(i), 4(1)(a), 4(2)(a), 4(2)(c), 6, 9, 9(1), 12, 13(2), 13(4), 15, 18, 19, 19(b), 22POSH Rules, 2013-Rule 11Code of Civil Procedure, 1908-Order VI Rule 17
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High Courts27 Aug 2025Partly Allowed

Bhim Sain Arora & Ors. Vs State

Delhi High Court · 2023 INSC 595

Code of Criminal Procedure, 1973-Section 482, 161, 221, 202, 221(1)Code of Criminal Procedure, 1898-Section 236, 237Indian Penal Code, 1860-Section 406, 409, 420, 120B, 405, 415, 403
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High Courts27 Aug 2025Allowed

XX Vs Union Of India & Ors.

Delhi High Court · (2025) 08 DEL CK 1697

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013BIS Act 2016Constitution of India-Article 226, 311
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High Courts27 Aug 2025Dismissed

Ms Anju Vs Sh Gurmukh Singh Sachdev

Delhi High Court · (2025) 08 DEL CK 1735

Delhi Rent Control Act, 1958-Section 14(1)(e), 25-BCPC-Order XI Rule 12, XI Rule 14, Section 151Delhi Rent Control Rules, 1959-Rule 23
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