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Delhi High Court judgments

1,26,383 judgments · page 1 of 6,320

High Courts30 Oct 2026Disposed Of

Irfan Tariq Antoo Vs State (NCT of Delhi)

Delhi High Court · (2026) 10 DEL CK 4475

National Investigation Agency Act, 2008-Section 21(4), 21(2), 6(5), 8Unlawful Activities (Prevention) Act, 1967-Section 43D(5), 18, 18A, 18B, 20, 38, 39, 13Indian Penal Code, 1860-Section 120B, 121A, 122, 123
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High Courts30 Oct 2026Allowed

Rani Devi Vs Union Of India

Delhi High Court · (2026) 10 DEL CK 4472

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 2(29), 123(c)(2), 124-A
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High Courts30 Oct 2026Dismissed

Akshay Aditya Vs The State Of NCT Of Delhi & Anr.

Delhi High Court · 2025 INSC 725

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 183, 55Bharatiya Nyaya Sanhita, 2023-Section 64(1), 69, 351(2), 115(2), 64(2)(m), 64, 63 (Explanation 2), 64(2)Code of Criminal Procedure-Section 438, 439
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High Courts30 Oct 2026Disposed Of

Vishnu Prasad Vs State Of NCT Of Delhi

Delhi High Court · 2026 INSC 1008

Code of Criminal Procedure, 1973-Sections 374, 482, 164, 161, 428Indian Penal Code, 1860-Sections 376AB, 354A, 506, 376, 375(b), 506(1)Protection of Children from Sexual Offences Act, 2012-Sections 3, 3(b), 5, 5(m), 6, 7, 9, 9(i), 9(m), 10, 29, 30, 42, Rule 33(8)
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High Courts30 Oct 2026Allowed

LTU Lufttransport Unternehmen GmbH (Now Merged Into Air Berlin PLC And Co Luftverkehrs KG) Vs Airports Authority Of India

Delhi High Court · (2026) 10 DEL CK 4538

Code of Civil Procedure, 1908-Section 96, Order XLI, XXXVII, XXXVII Rule 3(4), 26, IV Rule 1, IV, XLI Rule 22, VI, VII, VI Rule 2, VI Rule 14, VII Rule 1, VI Rule 15(4), VIII Rule 1, 26(1), VI Rule 15, 149Airports Authority of India Act, 1994-Section 22(1)(b)Arbitration and Conciliation Act, 1996-Section 34, 34(3), 37
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High Courts30 Oct 2026Disposed Of

Mr. Rana Pratap Vs State Nct Of Delhi

Delhi High Court · (2026) 10 DEL CK 4535

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Indian Penal Code, 1860-Sections 186, 353, 332, 333, 308, 34CrPC-Section 313, 195(1)(a)(i), 195, 428
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High Courts30 Oct 2026Dismissed

Akshay Aditya Vs The State Of NCT Of Delhi & Anr.

Delhi High Court · 2025 INSC 725

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 482, 183, 55Bharatiya Nyaya Sanhita, 2023-Sections 64(1), 69, 351(2), 115(2), 64(2)(m), 64, Explanation 2 to Section 63, 64(2)Code of Criminal Procedure-Sections 438, 439
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