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Delhi High Court judgments, 2026

7,207 judgments · page 132 of 361

High Courts22 May 2026Allowed

Bhola Vs State Of Nct

Delhi High Court · (2026) 05 DEL CK 0710

Code of Criminal Procedure, 1973- Section 41(1)(d)Indian Penal Code, 1860- Section 406, 411Narcotic Drugs And Psychotropic Substances Act, 1985- Section 20
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High Courts21 May 2026

Dileep Singh Vs Girija Devi

Delhi High Court · (2026) 05 DEL CK 2385

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1Indian Evidence Act, 1872-Section 68Limitation Act, 1963-Article 113
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High Courts21 May 2026

Budhiraja Electricals Vs Public Work Department (Govt. Of NCT Of Delhi)

Delhi High Court · (2026) 05 DEL CK 1997

Arbitration and Conciliation Act, 1996-Section 11, 18, 28(1)(a), 28(3), 31(3), 33, 34, 34(2), 34(2-A), 34(3), 34(2)(a), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), Explanation 1 to Section 34(2)(b)(ii), Explanation 2 to Section 34(2)(b)(ii), 36, 48, 48(2)(b), 75, 81Code of Civil Procedure, 1908-Order XXI Rules 10 and 11, Section 151Indian Contract Act, 1872-Section 23, 55, 73, 74
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