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Delhi High Court judgments, 2026

7,206 judgments · page 128 of 361

High Courts26 May 2026Partly Allowed

Ishwar & Anr. Vs State

Delhi High Court · 2025 INSC 499

Indian Penal Code, 1860-Section 302, 201, 212, 120A, 120-B, 186, 353, 332, 34Arms Act, 1959-Section 25, 27, 54, 59Code of Criminal Procedure, 1973-Section 313
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High Courts26 May 2026Dismissed

Rajinder & Ors Vs State N.C.T. Of Delhi

Delhi High Court · (2026) 05 DEL CK 0747

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 154, 157, 313Indian Penal Code, 1860- Section 34, 201, 212, 302
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High Courts26 May 2026Allowed

Union Of India And Anr Vs Delhi Race Club (1940) Ltd

Delhi High Court · (2026) 05 DEL CK 0732

Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Section 2(9), 80, Order 43 Rule 1, Order 43 Rule 1(a), Order 43 Rule 1(b), Order 43 Rule 1(c), Order 43 Rule 1(d), Order 43 Rule 1(e), Order 43 Rule 1(f), Order 43 Rule 1(g), Order 43 Rule 1(h), Order 43 Rule 1(i), Order 43 Rule 1(j), Order 43 Rule 1(k), Order 43 Rule 1(l), Order 43 Rule 1(m), Order 43 Rule 1(n), Order 43 Rule 1(o), Order 43 Rule 1(p), Order 43 Rule 1(q), Order 43 Rule 1(r), Order 43 Rule 1(s), Order 43 Rule 1(t), Order 43 Rule 1(u), Order 43 Rule 1(v), Order 43 Rule 1(w)Public Premises (Eviction of Unauthorized Occupants) Act, 1971- Section 2(g), 4, 4(1), 4(2)(b)(ii), 10, 15
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