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Delhi High Court judgments

1,24,157 judgments · page 565 of 6,208

High Courts27 Aug 2025Dismissed

S.K.N. Associates P. Ltd. & Anr. Vs Uoi & Anr.

Delhi High Court · (2025) 08 DEL CK 1817

Essential Commodities Act, 1955-Section 2, 2A, 2A(1), 2(a), 2(a)(xi), 3, 3(1), 3(2)Essential Supplies (Temporary Powers) Act, 1946-Section 2, 3Essential Supplies (Temporary Powers) Ordinance, 1946-Section 2, 3, 3(1), 3(2), 5
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High Courts27 Aug 2025Dismissed

Smt Reeta Jha Vs Sh Mukund Kumar Jha

Delhi High Court · (2025) 08 DEL CK 1819

Family Courts Act, 1984-Section 19(1)(4)Code of Civil Procedure, 1908-Section 151Hindu Marriage Act, 1955-Section 5, Clause (ii) of Section 5, 12, 12(1), 12(1)(c), 12(2), 12(2)(a), 12(2)(a)(i), 12(2)(a)(ii), 12(2)(ii)
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High Courts27 Aug 2025Dismissed

Pankaj Mittal Vs Union Of India

Delhi High Court · (2025) 08 DEL CK 1821

Arbitration and Conciliation Act, 1996-Section 37, 34, 31(7)(a), 31(7)(b)Delhi High Court Act, 1966-Section 10Contract Act, 1872-Section 73
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High Courts27 Aug 2025Dismissed

Yash Mishra Vs State Of NCT Of Delhi & Ors

Delhi High Court · (2025) 08 DEL CK 1823

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 177, 180, 187(2), 187(3), 190, 193(1), 193(2), 193(3), 193(4), 193(5), 193(6), 193(7), 193(8), 193(9), 230Bharatiya Nyaya Sanhita, 2023-Sections 64, 65, 66, 67, 68, 70, 71Protection of Children from Sexual Offences Act, 2012-Sections 4, 6, 8, 10
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High Courts27 Aug 2025Dismissed

Rajiv Jain Vs Anju Gupta & Ors.

Delhi High Court · (2025) 08 DEL CK 1868

Code of Civil Procedure-Order XXXIX Rules 1 and 2, XXXIX Rule 4, XLIII Rule 1(r), VII Rule 11, VII Rule 13
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High Courts27 Aug 2025Dismissed

Vinod Kumar Vs Ms. Geeta

Delhi High Court · (2025) 08 DEL CK 1865

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 7, 7(2), Sub-section (1) of Section 7, Sub-section (2)Evidence Act-Section 50, 114
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High Courts27 Aug 2025Partly Allowed

M Vs The State (NCT Of Delhi)

Delhi High Court · (2025) 08 DEL CK 1961

Code of Criminal Procedure, 1973-Section 374(2), 428, 207, 313, 164IPC-Section 376, 377, 506The Protection of Children from Sexual Offences Act, 2012-Section 6, 14, 33(7), 29 and 30
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