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Delhi High Court judgments

1,29,263 judgments · page 762 of 6,464

High Courts14 May 2025Allowed

Sushila Devi Mittal Vs Shikha Garg

Delhi High Court · (2025) 05 DEL CK 0874

Code of Criminal Procedure, 1973 - Section 482Indian Penal Code , 1860 - Section 323, 342, 354B, 377, 506Protection of Women from Domestic Violence Act, 2005 - Section 2(f), 12, 18, 19, 20, 22, 29
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High Courts13 May 2025Dismissed

Union Of India Through General Manager Vs M/s V.K. Sood Engineer &Contractors Through Its Managing Director

Delhi High Court · (2025) 05 DEL CK 2973

Arbitration and Conciliation Act, 1996-Section 4, 8, 11, 16, 16(2), 16(3), 16(4), 16(5), 16(6), 31(7), 31A, 34, 34(2), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), 34(3), Explanation 1 to Section 34(2)(b), Explanation 2 to Section 34(2)(b), 34(2) A, Paragraph 22 of the Fifth ScheduleInterest Act, 1978-Section 2(b)Act 3 of 2016
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High Courts13 May 2025

Shiva @ Vikas Vs The State & Anr.

Delhi High Court · (2025) 05 DEL CK 2957

Code of Criminal Procedure, 1973-Section 374(2), 482, 428, 164, 294, 313, 161Indian Penal Code, 1860-Sections 363, 376, 323, 354Protection of Children from Sexual Offences Act, 2012-Section 6, 4, 10, 29, 2(d), 5(m), 5(n)
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High Courts13 May 2025

Abros Sports International Pvt. Ltd. Vs Ashish Bansal & Ors.

Delhi High Court · (2025) 05 DEL CK 2955

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, VII Rule 11(a) and (d)Trade Marks Act, 1999-Sections 2(2)(b), 2(2)(c), 9(1)(a), 9(2)(a), 11(1)(b), 11(2), 11(3)(a), 11(4), 11(10), 12, 18(1), 18(4), 28(1), 28(1) to 28(3), 28(3), 29, 29(1), 29(2)(a), 29(2)(b), 29(3), 29(4), 30(2)(e), 32, 34, 57, 57(1), 57(2), 124, 124(1), 124(1)(b), 124(1)(ii), 124(2), 124(3), 124(5), 125, 134, 135(1)
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High Courts13 May 2025

Pritam Singh Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2025) 05 DEL CK 2293

Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009-Rule 22(3)(4), 22(3)(1), 22(3), 22(3)(1)(i), 23, 22(3)(3)(ii), 22Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 22, 22(2), 4, 32(2)(f), 27, 3Criminal Procedure Code, 1973
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High Courts13 May 2025Disposed Of

M/s Religare Finvest Limited Vs M/s Surya Silk Mills & Ors.

Delhi High Court · 2024 INSC 857

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6A), 12, 12(3), 13, 13(1), 13(2), 15, 15(2), 21, 29A, 29A(4), 29A(5), 29A(6), 29A(7), IVth ScheduleArbitration and Conciliation (Amendment Act) 2015SARFAESI Act, 2002-Section 13(2), 14
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