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Delhi High Court judgments

1,25,868 judgments · page 691 of 6,294

High Courts02 Jul 2025Allowed

Zaid Vs State And Anr

Delhi High Court · (2025) 07 DEL CK 0782

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 316(4)
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High Courts02 Jul 2025Dismissed

Shiv Murat Dwivedi Vs Directorate Of Enforcement

Delhi High Court · (2025) 07 DEL CK 0780

Code of Criminal Procedure, 1973 - Section 173Maharashtra Control of Organized Crime Act, 1999 - Section 3Prevention of Money Laundering Act, 2002 - Section 2(1)(u), 3, 5(5), 23, 24, 26, 42, 50
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High Courts02 Jul 2025Disposed Of

Mahesh Kumawat Vs State Nct Of Delhi

Delhi High Court · (2025) 07 DEL CK 0779

Code of Criminal Procedure, 1973 - Section 164, 173, 439Indian Penal Code, 1860 - Section 34, 120B, 153, 186, 201, 350, 353, 452Unlawful Activities (Prevention) Act, 1967 - Section 13, 15, 15(1)(b), 16, 18, 43(D)(5)
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High Courts02 Jul 2025Allowed

Naina Harpalani Vs Ravi Kumar

Delhi High Court · (2025) 07 DEL CK 0773

Code of Civil Procedure, 1908 - Section 151, Order 37 Rule 4Negotiable Instruments Act, 1938 - Section 6
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High Courts01 Jul 2025Allowed

Sudershan Kumar Vs Harish Chand Garg

Delhi High Court · (2025) 07 DEL CK 2814

Delhi Rent Control Act, 1958-Section 14(1)(e), 14(7), 14A, 14B, I4C, 14D and 21, 19, 19(1), 19(2), 25-B, 25-B(4), 25-B(5), 25-B(8), 27Code of Civil Procedure-Section 115, Order VII Rule 7Jammu and Kashmir Houses and Shops Rent Control Act, 1966-Section 11(1)(h)
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High Courts01 Jul 2025Allowed

M/S Crocs Inc USA Vs M/S Bata India & Ors.

Delhi High Court · (2025) 07 DEL CK 2813

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, II Rule 2, VII Rule 11, XIIIA, II Rule 3(1), II Rule 3, Section 80, 99, II Rule 6Designs Act, 2000-Section 2, 2(d), 4, 11, 19, 19(1), 19(e), 22, 22(1), 22(3), 22(4)Trade Marks Act, 1999-Section 2(1)(m), 2(1)(zb), 2(2)(b), 2(2)(c)(i), 27, 27(1), 27(2), 28, 28(1), 29, 107, 135(2)(c)
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High Courts01 Jul 2025Dismissed

Nand Lal Luhar & Ors. Vs Western Railway & Ors.

Delhi High Court · (2025) 07 DEL CK 2812

Constitution of India-Article 226Right of Persons With Disabilities Act, 2016-Section 2(b), 33, 33(i), 34, 34(1), 34(1)(a)Right of Persons With Disabilities Rules, 2017-Rule 11
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High Courts01 Jul 2025Dismissed

Union Of India Vs Laxman Public School & Anr.

Delhi High Court · (2025) 07 DEL CK 2710

Land Acquisition Act, 1894-Section 4, 4(1), 6, 11, 17, 18, 18(2), 23, 23(1), 24, 28, 54Limitation Act, 1963-Section 3, 5Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013
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