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Delhi High Court judgments, 2026

7,245 judgments · page 166 of 363

High Courts07 May 2026Disposed Of

Orix Corporation India Ltd. Vs Peters Surgical India Pvt Ltd.

Delhi High Court · (2026) 05 DEL CK 1882

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12Companies Act, 1956-Section 23(3), 21, 23, Sub-section (1) of Section 23, Sub-section (3) of Section 23DIAC (Administrative Cost and Arbitrators’ Fees) Rules, 2018
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High Courts07 May 2026Dismissed

Sonu@ Panchu@ Langda Vs State

Delhi High Court · (2026) 05 DEL CK 0109

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415(2), 528Code of Criminal Procedure, 1973- Section 207, 232, 313(1)(b)Indian Penal Code, 1860- Section 34, 307, 308, 506
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High Courts07 May 2026Dismissed

State Vs Pawan

Delhi High Court · (2026) 05 DEL CK 0108

Code of Criminal Procedure, 1973- Section 161, 164Indian Penal Code, 1860- Section 376Protection of Children from Sexual Offences Act, 2012- Section 6, 10, 29, 30
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High Courts07 May 2026Allowed

Reena Vs Union Of India & Anr.

Delhi High Court · (2026) 05 DEL CK 0107

Constitution of India, 1950- Article 226Narcotic Drugs And Psychotropic Substances Act, 1985- Section 21, 25, 29, 37, 50Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988- Section 3(1), 9(f)
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