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Delhi High Court judgments

1,26,383 judgments · page 703 of 6,320

High Courts23 Jun 2025Allowed

Kishan Chand Vs Bhagat Ram

Delhi High Court · (2025) 06 DEL CK 1235

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11, 7 Rule 11, 7 Rule 11(a), 7 Rule 11(d)Specific Relief Act, 1963-Section 6, 6(1), 6(2), 6(3), 6(4)
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High Courts23 Jun 2025Dismissed

Prem Shankar @ Raju Vs State Of NCT Of Delhi

Delhi High Court · (2025) 06 DEL CK 1309

Indian Penal Code, 1860-Section 302, 328, 342, 363, 366, 375, 376, 376(2)(g), 376(2)(i), 376(2)(n), 506Code of Criminal Procedure, 1973-Section 161, 164, 313, 374, 374(2), 428Protection of Children from Sexual Offences Act, 2012-Section 3, 4, 5, 6, 7, 9, 29
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High Courts23 Jun 2025Allowed

Rasiklal Mohanlal Gangani Vs State & Anr

Delhi High Court · (2025) 06 DEL CK 1299

Indian Penal Code, 1860-Section 420Code of Criminal Procedure, 1973-Section 200, 482, 397, 155(2), 156(1)Constitution of India-Article 226, 227
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High Courts23 Jun 2025Allowed

Rasiklal Mohanlal Gangani Vs State & Anr

Delhi High Court · (2025) 06 DEL CK 0656

Constitution of India, 1950 - Article 226, 227Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 200, 397, 482Indian Penal Code, 1860 - Section 420
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High Courts23 Jun 2025Allowed

Dinesh Vs State

Delhi High Court · (2025) 06 DEL CK 0655

Code of Criminal Procedure, 1973 - Section 313, 374, 374(2)Indian Penal Code, 1860 - Section 302, 506Protection of Children from Sexual Offences Act, 2012 - Section 6, 29
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High Courts23 Jun 2025Allowed

Kishan Chand Vs Bhagat Ram

Delhi High Court · (2025) 06 DEL CK 0648

Code of Civil Procedure, 1908 - Section 115, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Specific Relief Act, 1963 - Section 6, 6(1), 6(2)
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High Courts23 Jun 2025Dismissed

Prem Shankar@ Raju Vs State Of Nct Of Delhi

Delhi High Court · (2025) 06 DEL CK 0647

Code of Criminal Procedure, 1973 - Section 161, 164, 313, 374, 374(2), 428Indian Penal Code, 1860 - Section 302, 328, 342, 363, 366, 375, 376, 376(2)(i), 376(2)(n), 506Protection of Children from Sexual Offences Act, 2012 - Section 4, 6, 29
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High Courts19 Jun 2025Dismissed

Sunita Gupta Vs State & Anr

Delhi High Court · (2025) 06 DEL CK 0632

Code of Criminal Procedure, 1973 - Section 372, 378Indian Penal Code, 1860 - Section 509
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High Courts18 Jun 2025Allowed

Pradeep Bailey Vs Gilma Daniel

Delhi High Court · (2025) 06 DEL CK 1230

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order 7 Rule 14, 7 Rule 14 sub-rule (3), 7 Rule 18 sub-rule (1), 8 Rule 1-ADelhi Rent Control Act-Section 14 (1) (e), 25-D
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High Courts18 Jun 2025Allowed

Pradeep Bailey Vs Gilma Daniel

Delhi High Court · (2025) 06 DEL CK 1319

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order 7 Rule 14, 7 Rule 18 sub-rule (1), 7 Rule 14 sub-rule (3), 8 Rule 1-A
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High Courts18 Jun 2025Allowed

Pradeep Bailey Vs Gilma Daniel

Delhi High Court · (2025) 06 DEL CK 0630

Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 7 Rule 14, Order 7 Rule 14(3), Order 7 Rule 18(1), Order 8 Rule 1A
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High Courts17 Jun 2025Dismissed

Kuber Boddh Vs State (NCT Of Delhi) & Ors.

Delhi High Court · (2025) 06 DEL CK 1314

Code of Criminal Procedure, 1973-Section 319, 161, 397, 401, 482, 483Indian Penal Code, 1860-Section 406, 498A, 34Bharatiya Nyaya Suraksha Sanhita, 2023-Section 438
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