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Delhi High Court judgments, 2026

7,207 judgments · page 136 of 361

High Courts20 May 2026Disposed Of

State Of Nct Of Delhi Vs Deepak

Delhi High Court · (2026) 05 DEL CK 0701

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 396Code of Criminal Procedure, 1973- Section 397, 428Indian Penal Code 1860- Section 149, 326, 342, 363, 366
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High Courts20 May 2026Dismissed

State Vs Pradeep @ Sonu & Ors

Delhi High Court · (2026) 05 DEL CK 0700

Code of Criminal Procedure, 1973- Section 207, 209, 232, 235(1), 313(1)(b), 378, 397Indian Penal Code, 1860- Section 34, 399, 402, 411Arms Act, 1959- Section 25, 27
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High Courts19 May 2026

Rakesh Kapoor Vs Sonia Venugopal & Anr.

Delhi High Court · (2026) 05 DEL CK 2368

Code of Civil Procedure, 1908-Section 96, 151, Order IX Rule 13, 47, XXI Rule 58, XX Rule 12ALimitation Act, 1963-Section 5Specific Relief Act, 1963-Section 28
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High Courts19 May 2026

MCD Vs Madhu Kishan Gupta

Delhi High Court · (2026) 05 DEL CK 2494

Arbitration and Conciliation Act, 1996-Section 37, 34, 16, 31(7)Code of Civil Procedure-Section 34
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High Courts19 May 2026

Mrityunjay Kumar Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2575

Multi-State Cooperative Societies Act, 2002-Section 85A, 85(A)(3), 85A(4), 97, 86, 86(1), 86(2)(b), 108, 78, 64, 89, 90, 90(1), 90(2)(b), 90(2)(c), 90(2)(d), 70, 77, 79, 104, Chapter IXA, Chapter XMulti-State Co-Operative Societies (Amendment) Act, 2023-Chapter IXA, Section 85ABharatiya Nyaya Sanhita-Section 61(2), 316(2), 316(5), 318(4)
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High Courts19 May 2026

Delhi Development Authority Vs Mohd. Hakim Khan

Delhi High Court · (2026) 05 DEL CK 2600

Central Civil Services (Pension) Rules, 1972-Rule 9, 9(2)(b)(ii), 93DDA (Conduct, Disciplinary and Appeal) Regulations 1999-Regulation 25Bihar Pension Rules, 1950-Rule 43(b), 43(b) proviso (a)(ii), 139(a) and (b)
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