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Delhi High Court judgments, 2026

7,097 judgments · page 16 of 355

High Courts24 Sept 2026Dismissed

Ajeet Bharti Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 4509

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3, 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(v), 3(1)(w), 3(2)(va), 18, 18A(2)Information Technology Act, 2000-Section 67
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High Courts24 Sept 2026

Rajla Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 4483

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 2(29), 123(c)(2), 124-A
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High Courts24 Sept 2026

Bharat Singh Vs State Govt Of Nct Of Delhi

Delhi High Court · (2026) 09 DEL CK 4484

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 439, 482Bharatiya Nyaya Sanhita, 2023-Section 118(1), 118(2), 190(1)
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High Courts24 Sept 2026Allowed

Bhola Shankar Vs State Of GNCT Delhi

Delhi High Court · (2026) 09 DEL CK 4485

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 35(1)(c)Bharatiya Nyaya Sanhita, 2023-Sections 311, 317(2), 3(5), 309(4), 111Arms Act, 1959-Section 25, 27(2), 25(1-B), 27
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